High Courts23 Aug 1989
Commissioner of Income Tax Vs Natwarlal Chowdhury Charity Trust
Calcutta High Court · (1990) 84 CTR 210 : (1991) 189 ITR 656 : (1990) 52 TAXMAN 330
Income Tax Act, 1961 — Section 11(3)
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 8 of 30
High Courts22 Aug 1989
Sriram Bearings Limited Vs Commissioner of Income Tax
Calcutta High Court · (1993) 199 ITR 579
Income Tax Act, 1961 — Section 145, 32
High Courts22 Aug 1989
Sudera Enterprises (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1995) 78 TAXMAN 352
Income Tax Act, 1961 — Section 10, 22, 22, 23, 24
High Courts22 Aug 1989
Commissioner of Income Tax Vs Shaw Wallace and Co. Ltd.
Calcutta High Court · (1991) 190 ITR 455 : (1992) 62 TAXMAN 352
Income Tax Act, 1961 — Section 36(1), 37
High Courts21 Aug 1989
Smt. Kusum Debi Jhinjhani Vs Smt. Pushpa Devi Khurda
Calcutta High Court · AIR 1990 Cal 204
Arbitration Act, 1940 — Section 14, 30, 33Civil Procedure Code, 1908 (CPC) — Section 9Hindu Succession Act, 1956 — Section 8
High Courts21 Aug 1989Dismissed
Soma Chatterjee Vs Chapala Chatterjee and Others
Calcutta High Court · (1990) 2 DMC 312
Benami Transactions (Prohibition) Act, 1988 — Section 4Hindu Adoptions and Maintenance Act, 1956 — Section 11, 11(6), 9(2)Limitation Act, 1963 — Article 57
High Courts21 Aug 1989
Basant Kumar Aditya Vikram Birla Vs Commissioner of Gift Tax
Calcutta High Court · (1992) 62 TAXMAN 295
Gift Tax Act, 1958 — Section 26(3)
High Courts18 Aug 1989
In Re : Chowdhury Niranjan Mahapatra
Calcutta High Court · 94 CWN 503
Constitution of India, 1950 — Article 226, 226(1A)
High Courts18 Aug 1989
Commissioner of Income Tax Vs Hindusthan Copper Ltd.
Calcutta High Court · (1992) 103 CTR 140 : (1992) 196 ITR 750 : (1991) 55 TAXMAN 392
Income Tax Act, 1961 — Section 37
High Courts18 Aug 1989Dismissed
Ajoy Kumar Sarkar Vs State and Others
Calcutta High Court · (1990) 1 CALLT 1
West Bengal Estates Acquisition Act, 1953 — Section 44(2)
High Courts18 Aug 1989
Commissioner of Income Tax Vs Yarn Processing Co. (P.) Ltd.
Calcutta High Court · (1991) 55 TAXMAN 375
Income Tax Act, 1961 — Section 256(2), 271(1)(c)
High Courts18 Aug 1989
Commissioner of Income Tax Vs B.M.S. Engg.
Calcutta High Court · (1991) 55 TAXMAN 374
Income Tax Act, 1961 — Section 256(1), 271(1)(c)
High Courts16 Aug 1989Dismissed
Shila Roy Vs Authority U/S 8 of West Bengal Land Reforms Act
Calcutta High Court · (1990) 1 CALLT 65 : 94 CWN 307
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 141West Bengal Land Reforms Act, 1955 — Section 18(1), 21(3), 21E
High Courts16 Aug 1989Dismissed
In re: Shila Roy
Calcutta High Court · (1989) 08 CAL CK 0012
Advocates Act, 1961 — Section 30, 30(ii), 31, 50(3)(c)Bar Councils Act, 1926 — Section 14, 14(1)Constitution of India, 1950 — Article 19(1)(g), 22(1), 22(1), 254(1)
High Courts14 Aug 1989Allowed
Hindusthan Paper Corporation Limited Vs Keneilhouse Angami
Calcutta High Court · (1990) 1 CALLT 200 : (1990) 68 CompCas 361
Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 133, 134A
High Courts14 Aug 1989
COMMISSIONER OF INCOME TAX Vs BIRLA COTTON SPG. and WVG. MILLS LTD.
Calcutta High Court · (1992) 107 CTR 188
Income Tax Act, 1961 — Section 256(1)
High Courts14 Aug 1989Allowed
Ranjit Kumar Pal Vs The State
Calcutta High Court · (1990) CriLJ 643 : 94 CWN 583
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 109, 120B, 21, 420
High Courts14 Aug 1989Dismissed
Amarendra Mukherjee Vs Swapna Mukherjee
Calcutta High Court · 94 CWN 444
Hindu Marriage Act, 1955 — Section 13
High Courts14 Aug 1989Allowed
Rajendra Kumar Daga Vs State of West Bengal
Calcutta High Court · 94 CWN 470
Criminal Procedure Code, 1973 (CrPC) — Section 178
High Courts14 Aug 1989
COMMISSIONER OF INCOME TAX Vs HINDUSTHAN SANITARYWARE and INDUSTRIES LIMITED.
Calcutta High Court · (1992) 106 CTR 268