High Courts05 Sept 1989
GRINDLAYS BANK LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1992) 94 CTR 46 : (1992) 193 ITR 457 : (1991) 56 TAXMAN 213
Income Tax Act, 1961 — Section 201(1A)
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 7 of 30
High Courts05 Sept 1989
Sohan Lal Baid Vs State of West Bengal and others
Calcutta High Court · AIR 1990 Cal 168 : 94 CWN 531
Charter Act, 1981 — Section 13, 14Constitution of India, 1950 — Article 225Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts05 Sept 1989
BRITISH AIRWAYS Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1992) 92 CTR 227 : (1991) 92 CTR 227 : (1992) 193 ITR 439 : (1992) 54 TAXMAN 470 : (1991) 54 TAXMAN 470
Income Tax Act, 1961 — Section 192
High Courts04 Sept 1989
Kanoria Chemicals and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1995) 78 TAXMAN 455
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(1), 37, 37(4)
High Courts04 Sept 1989
COMMISSIONER OF INCOME TAX Vs HINDUSTHAN GAS and INDUSTRIES LTD.
Calcutta High Court · (1992) 107 CTR 155
High Courts04 Sept 1989
Narayan Chandra De Vs Pratirodh Sahini
Calcutta High Court · AIR 1991 Cal 53 : 94 CWN 579
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 6A(2), Order 8 Rule 6A(4), Order 8 Rule 6D, Order 8 Rule 6GWest Bengal Estates Acquisition Act, 1953 — Section 57B
High Courts04 Sept 1989
Bengal Cardboard Ind. and Printers (P) Ltd. Vs Asstt. Collr. of C. Ex.
Calcutta High Court · (1992) 62 ELT 684
Central Excise Rules, 1944 — Rule 57A , 57B, 57C, 57D, 57ECentral Excises and Salt Act, 1944 — Section 11A
High Courts04 Sept 1989Allowed
Santa Kumar Das and Another Vs The State
Calcutta High Court · (1990) CriLJ 1559
Calcutta Police Act, 1866 — Section 9Calcutta Suburban Police Act, 1866 — Section 3
High Courts04 Sept 1989Allowed
Manatosh Lahiri Vs Biswanath Bhattacharya
Calcutta High Court · 94 CWN 748
West Bengal Premises Tenancy Act, 1956 — Section 10, 12(a), 17(2), 2(h), 4
High Courts01 Sept 1989Allowed
Bidur Chandra Pal Vs Atul Chandra Manna and Another
Calcutta High Court · (1990) 1 CALLT 124
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Sept 1989
Surendra Kumar Nathany Vs State of West Bengal and others
Calcutta High Court · AIR 1990 Cal 236
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 3, 4, 5AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4, 4(1)
High Courts28 Aug 1989
Chittaranjan Khatua Vs The State
Calcutta High Court · 94 CWN 699
Criminal Procedure Code, 1973 (CrPC) — Section 227, 229, 428, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 323Probation of Offenders Act, 1958 — Section 14, 4, 4(1), 4(3), 4(4)
High Courts28 Aug 1989Allowed
Shawkat Kamal Vs Collector of Customs, Calcutta and Others
Calcutta High Court · (1990) 1 CALLT 78 : (1991) 38 ECR 609 : (1989) 44 ELT 409
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108
High Courts28 Aug 1989
Shawkat Kamal Vs Collector of Customs and Others
Calcutta High Court · (1990) 1 CALLT 78 : (1991) 38 ECR 609 : (1989) 44 ELT 409
Constitution of India, 1950 — Article 226
High Courts28 Aug 1989Allowed
Bimal Roy and Others Vs State of West Bengal
Calcutta High Court · 94 CWN 937
Constitution of India, 1950 — Article 20Essential Commodities Act, 1955 — Section 3, 5, 7, 7(l)(a)(ii)Penal Code, 1860 (IPC) — Section 420, 471
High Courts28 Aug 1989Allowed
Sukhendu Bikash Pakrasi Vs The State of West Bengal and Others
Calcutta High Court · 94 CWN 1045
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311
High Courts28 Aug 1989
COMMISSIONER OF INCOME TAX Vs UNIVERSAL TRADING CO. LTD.
Calcutta High Court · (1992) 102 CTR 59
Companies (Profits) Surtax Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 256(1)
High Courts25 Aug 1989
Manabendra Kumar Choudhury Vs First Labour Court and Others
Calcutta High Court · 94 CWN 743 : (1992) 1 LLJ 455
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts25 Aug 1989
Rupenjuli Tea Co. Ltd. Vs Commissioner Income Tax
Calcutta High Court · (1991) 92 CTR 37 : (1990) 186 ITR 301 : (1991) 54 TAXMAN 269
Income Tax Act, 1961 — Section 44C
High Courts25 Aug 1989
Alliance Mills (Lessees) Pvt. Ltd. Vs State of West Bengal and Others
Calcutta High Court · 94 CWN 451 : (1991) 1 LLJ 71
Industrial Disputes Act, 1947 — Section 11A, 25F