High Courts14 Aug 1989
Commissioner of Income Tax Vs Surrendra Tubes and Steels (P.) Ltd.
Calcutta High Court · (1992) 62 TAXMAN 54
Income Tax Act, 1961 — Section 221(1), 256(1)
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 9 of 30
High Courts11 Aug 1989
Commissioner of Income Tax Vs India''s Hobby Centre (P.) Ltd.
Calcutta High Court · (1995) 78 TAXMAN 377
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(5)
High Courts11 Aug 1989
Commissioner of Income Tax Vs Soorajmull Nagarmull
Calcutta High Court · (1992) 63 TAXMAN 191
Income Tax Act, 1961 — Section 207, 208, 209, 210, 212(3A)
High Courts10 Aug 1989
In Re: Chittaranjan Koley
Calcutta High Court · (1989) 2 CALLT 222
West Bengal Taxation Laws (Amendment) Act, 1987 — Section 7
High Courts10 Aug 1989
Smt. Sova Rani Dutta Vs Debabrata Dutta
Calcutta High Court · AIR 1991 Cal 186
Constitution of India, 1950 — Article 14, 19Criminal Procedure Code, 1973 (CrPC) — Section 170, 344, 46, 49Penal Code, 1860 (IPC) — Section 182, 211
High Courts10 Aug 1989
In re: Chittaranjan Koley
Calcutta High Court · (1989) 2 CALLT 222
Constitution of India, 1950 — Article 14, 19(1)(g), 226, 301West Bengal Entertainment-cum-Amusement Tax Act, 1982 — Section 4, 4A, 5
High Courts10 Aug 1989
Commissioner of Income Tax Vs Murari Mohan Hazra
Calcutta High Court · (1990) 52 TAXMAN 377
Income Tax Act, 1961 — Section 256(2), 64, 64(iii)
High Courts10 Aug 1989
COMMISSIONER OF WEALTH-TAX Vs SMT. SAVITRI DEVI MUNDRA.
Calcutta High Court · (1992) 93 CTR 73 : (1991) 93 CTR 73 : (1992) 193 ITR 420 : (1992) 55 TAXMAN 355 : (1991) 55 TAXMAN 355
Wealth Tax Act, 1957 — Section 27(3)
High Courts10 Aug 1989
Commissioner of Income Tax Vs Pramia Engineering Pvt. Ltd.
Calcutta High Court · (1992) 101 CTR 373 : (1993) 202 ITR 298 : (1992) 63 TAXMAN 579
Income Tax Act, 1961 — Section 2(47), 45
High Courts10 Aug 1989
Arbee Construction Co. Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 101 CTR 310 : (1993) 202 ITR 270 : (1992) 63 TAXMAN 193
Companies Act, 1956 — Section 205AIncome Tax Act, 1961 — Section 104
High Courts09 Aug 1989Dismissed
Orissa State Electricity Board Vs Collector of Customs Appeal and Others
Calcutta High Court · (1990) 2 CALLT 404 : (1991) 33 ECR 536 : (1989) 43 ELT 270
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27, 27(1)
High Courts09 Aug 1989
Shyam Sundar Gupta Vs Union of India and others
Calcutta High Court · AIR 1990 Cal 64 : (1990) 1 CALLT 219
Constitution (Twenty-Sixth Amendment) Act, 1971 — Article 13(2), 13(4)Constitution of India, 1950 — Article 200, 226, 243A, 243B, 243E
High Courts09 Aug 1989
Asiatic Oxygen Limited Vs Jt. Secretary, Government of India and Others
Calcutta High Court · (1990) 28 ECR 352
Customs Act, 1962 — Section 157
High Courts09 Aug 1989
Commissioner of Income Tax Vs Ratnakar Shipping Co. Ltd.
Calcutta High Court · (1991) 55 TAXMAN 431
Income Tax Act, 1961 — Section 147(b), 256(1), 80J
High Courts09 Aug 1989Dismissed
In re: Shyam Sundar Gupta
Calcutta High Court · (1989) 08 CAL CK 0007
Constitution of India, 1950 — Article 13(2), 13(4), 194, 200, 211
High Courts09 Aug 1989
BELLISS and MORCOM (INDIA) LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1991) 93 CTR 272
High Courts08 Aug 1989
Commissioner of Income Tax Vs Sarala Devi Birla
Calcutta High Court · (1993) 203 ITR 953
Income Tax Act, 1961 — Section 147, 148, 60, 61, 62
High Courts08 Aug 1989
Commissioner of Income Tax Vs Teesta Valley Co. Ltd.
Calcutta High Court · (1991) 187 ITR 657 : (1991) 57 TAXMAN 80
West Bengal Estates Acquisition Act, 1953 — Section 4
High Courts08 Aug 1989
Commissioner of Income Tax Vs Jute and Stores Ltd.
Calcutta High Court · (1993) 200 ITR 411
West Bengal Estates Acquisition Act, 1953 — Section 4
High Courts07 Aug 1989Allowed
Dunlop India Limited Vs Union of India and Others
Calcutta High Court · (1990) 2 CALLT 159 : (1990) 27 ECC 243 : (1990) 48 ELT 8
Imports and Exports (Control) Act, 1947 — Section 3(2)