High Courts24 Dec 1990Dismissed
Jayabati Chatterjee Vs Bimala Das
Calcutta High Court · (1991) 2 CALLT 212 : 95 CWN 1016
Civil Procedure Code Amendment Act, 1976 — Order 41 Rule 11, 100Civil Procedure Code, 1908 (CPC) — Section 97(1)
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 1 of 27
High Courts24 Dec 1990Dismissed
National Projects Constructions Corporation Ltd. and Others Vs Labour Enforcement Officer
Calcutta High Court · (1991) 1 CALLT 1
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 12Contract Labour (Regulation and Abolition) Act, 1970 — Section 24, 25(1)
High Courts24 Dec 1990Dismissed
John Jeffrey Madan Vs Harish Kumar Arora and Another
Calcutta High Court · (1991) 2 CALLT 182
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 107
High Courts24 Dec 1990Dismissed
Mohit Mohan Choudhury and Another Vs Abdul Rouf Mia alias Madhu Miya and Others
Calcutta High Court · (1991) 1 CALLT 361 : 95 CWN 883
Contract Act, 1872 — Section 23
High Courts20 Dec 1990
Madhu Jayanti (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 65 TAXMAN 485
Income Tax Act, 1922 — Section 35(1), 35(5)Income Tax Act, 1961 — Section 154, 154(7), 256(1), 35B, 35B(1)
High Courts20 Dec 1990
Commissioner of Income Tax Vs Sri Jagannath Steel Corporation
Calcutta High Court · (1991) 191 ITR 676
Income Tax Act, 1961 — Section 43B
High Courts20 Dec 1990
Indranath Chakrabarti Vs Calcutta Metropolitan Development Authority
Calcutta High Court · (1992) 1 ILR (Cal) 448
Calcutta Municipal Corporation Act, 1980 — Section 76(1)
High Courts19 Dec 1990
Commissioner of Income Tax Vs Kesoram Industries and Cotton Mills Ltd.
Calcutta High Court · (1994) 119 CTR 120 : (1993) 204 ITR 154
Income Tax Act, 1961 — Section 145
High Courts19 Dec 1990
Sahadev Sarkar Vs State of West Bengal and others
Calcutta High Court · AIR 1992 Cal 203 : (1991) 1 CALLT 426 : (1991) 2 CHN 202 : 96 CWN 1004
Constitution of India, 1950 — Article 14Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(2), 15West Bengal Minor Minerals Rules, 1973 — Rule 43, 5, 7, 7(1), 7(2(2))
High Courts19 Dec 1990Allowed
Sahadev Sarkar Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 107
Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(2), 15West Bengal Minor Minerals (Amendment) Rules, 1973 — Rule 43, 5, 7, 7(1), 7(2)
High Courts19 Dec 1990
Commissioner of Income Tax Vs Shiva Prasad Bagaria
Calcutta High Court · (1991) 191 ITR 139
Income Tax Act, 1961 — Section 32, 32(2), 72(1)
High Courts19 Dec 1990
Smt. Kanika Ghosh and Others Vs Siliguri Tea Brokers (P) Ltd. and Others
Calcutta High Court · (1991) 2 CALLT 416
Arbitration Act, 1940 — Section 20, 33, 41Partnership Act, 1932 — Section 19(2)
High Courts19 Dec 1990Allowed
Subir Kumar Kundu alias Sambhu Vs State of West Bengal
Calcutta High Court · (1992) CriLJ 1502 : 95 CWN 472 : (1992) 2 RCR(Criminal) 355
Criminal Procedure Code, 1973 (CrPC) — Section 223(3), 313Evidence Act, 1872 — Section 114, 4, 50Hindu Marriage Act, 1955 — Section 17, 7
High Courts19 Dec 1990
COMMISSIONER OF Income Tax Vs BORHAT TEA CO. LTD.
Calcutta High Court · (1992) 193 ITR 134 : (1993) 66 TAXMAN 11
Income Tax Act, 1961 — Section 209(1)(a), 215(5), 273, 273(1)(b)
High Courts18 Dec 1990Allowed
Smt. Kali Talukdar Vs Prodosh Kumar Bajpaie
Calcutta High Court · (1991) 2 CALLT 126 : (1992) 1 ILR (Cal) 302
Civil Procedure Code, 1908 (CPC) — Section 100, 105, 11, 115West Bengal Premises Tenancy Act, 1956 — Section 17(2A), 17(3)
High Courts18 Dec 1990
Hindusthan Paper Corporation Ltd. Vs Kenilhouse Angami
Calcutta High Court · (1991) 2 CALLT 174
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 141
High Courts18 Dec 1990
Commissioner of Income Tax Vs Anand and Company
Calcutta High Court · (1991) 191 ITR 82
Income Tax Act, 1961 — Section 143(3), 147, 35(B)
High Courts18 Dec 1990
Dalhousie Holdings Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 72 TAXMAN 336
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts17 Dec 1990
Md. Ishaque Vs The Under Secy. to the Govt. of India and Others
Calcutta High Court · AIR 1991 Cal 289 : (1991) 2 CALLT 246 : 95 CWN 907
Citizenship Act, 1955 — Section 5(1), 9(2)Citizenship Rules, 2009 — Rule 30Foreigners Act, 1946 — Section 3(2)
High Courts17 Dec 1990Allowed
Madhav Mohan Ghosh Vs Ghanteswar Ghosh and Others
Calcutta High Court · 95 CWN 795
Civil Procedure Code, 1908 (CPC) — Section 47Partition Act, 1893 — Section 4