High Courts10 Aug 1990
Hind Wire Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 105 CTR 216 : (1992) 195 ITR 450 : (1992) 65 TAXMAN 303
Income Tax Act, 1961 — Section 80J, 80J(3), 84
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 10 of 27
High Courts10 Aug 1990Allowed
Kumar Kamalesh Naryan Vs State of West Bengal and Others
Calcutta High Court · 95 CWN 524
Constitution of India, 1950 — Article 14, 16
High Courts09 Aug 1990
Commissioner of Income Tax Vs Margaret''s Hope Tea Co. Ltd.
Calcutta High Court · (1993) 201 ITR 747 : (1993) 71 TAXMAN 574
High Courts09 Aug 1990
Commissioner of Income Tax Vs Birla Janahit Trust
Calcutta High Court · (1995) 124 CTR 340 : (1994) 208 ITR 372
Income Tax Act, 1961 — Section 11, 11(1), 199
High Courts08 Aug 1990
Commissioner of Income Tax Vs National Company Ltd.
Calcutta High Court · (1993) 199 ITR 445
Income Tax Act, 1961 — Section 256(2)
High Courts08 Aug 1990
Jiwanram Sheoduttrai Vs Commissioner of Income Tax
Calcutta High Court · (1994) 121 CTR 380 : (1994) 208 ITR 712
Income Tax Act, 1961 — Section 185
High Courts08 Aug 1990
Amalendu Roy Chowdhury Vs Life Insurance Corporation of India
Calcutta High Court · (1992) 1 CALLT 384
Arbitration Act, 1940 — Section 20
High Courts08 Aug 1990Allowed
East India Clinic Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 281 : (1991) 1 CHN 350 : 95 CWN 706 : (1991) 62 FLR 751 : (1992) 1 LLJ 693
West Bengal Shops and Establishments Act, 1963 — Section 4, 4(1)
High Courts07 Aug 1990Allowed
Subodh Kumar Das Vs Sub-Divisional Officer and Others
Calcutta High Court · (1990) 2 CALLT 418
Constitution of India, 1950 — Article 141, 226
High Courts07 Aug 1990Allowed
Smt. Suva Mondal Vs Smt. Amalabala and Others
Calcutta High Court · (1991) 1 CALLT 25
Criminal Procedure Code, 1973 (CrPC) — Section 145, 465
High Courts07 Aug 1990
Commissioner of Income Tax Vs Sandeep Kumar Mahansaria
Calcutta High Court · (1994) 73 TAXMAN 503
Income Tax Act, 1922 — Section 4(1)(a)(ii)Income Tax Act, 1961 — Section 256(2), 6(1), 6(1)(a), 6(1)(b)
High Courts06 Aug 1990Dismissed
The Calcutta Municipal Corpn. and Others Vs Debu Bhattacharjee
Calcutta High Court · 95 CWN 492
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts03 Aug 1990
Miss. D. Ennis Vs M/s. Calcutta Vyapar Pratisthan Ltd. and another
Calcutta High Court · AIR 1991 Cal 152
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27, 28Transfer of Property Act, 1882 — Section 106
High Courts03 Aug 1990
Kalyan Mukherjee Vs M/s. Rahut Syndicate
Calcutta High Court · AIR 1992 Cal 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151Constitution of India, 1950 — Article 85, 85(1), 85(2), 85(3)Contract Act, 1872 — Section 230
High Courts03 Aug 1990
Ratan Chand Burman and another Vs The Chairman, Calcutta Improvement Trust and others
Calcutta High Court · AIR 1991 Cal 282
Calcutta Improvement Act, 1911 — Section 45, 69, 78Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11A, 6, 9
High Courts03 Aug 1990
Rotoflex Industries Vs Collector of Customs
Calcutta High Court · (1992) 60 ELT 379
Customs Act, 1962 — Section 111, 112, 124, 129D, 130
High Courts03 Aug 1990
General Electric Co. of India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 68 TAXMAN 297
Income Tax Act, 1961 — Section 256(2)
High Courts03 Aug 1990
National Decorating Co. Vs Union of India and Others
Calcutta High Court · 95 CWN 572
Arbitration Act, 1940 — Section 12, 20, 20(4), 36, 37Constitution of India, 1950 — Article 20, 226Telegraph Act, 1885 — Section 15, 16, 30, 7B, 7B(1)
High Courts01 Aug 1990
Sambu Nath Ghosh and others Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 19 : (1993) 1 ILR (Cal) 77
Land Acquisition Act, 1894 — Section 4West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(2), 3(3), 4(1)
High Courts01 Aug 1990
Sundar Malla Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 110
Constitution of India, 1950 — Article 19(1), 226, 229