High Courts18 Jul 1990
Indian Aluminium Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1991) 188 ITR 188
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 240, 244, 244(1)
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 12 of 27
High Courts18 Jul 1990Allowed
Anil Kumar Shaw and Others Vs Municipal Commissioner, Calcutta Municipal Corporation and Others
Calcutta High Court · (1991) 1 CALLT 46 : (1990) 1 CALLT 46
Constitution of India, 1950 — Article 14, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts17 Jul 1990
Graphite India Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1991) 188 ITR 146 : (1991) 58 TAXMAN 20
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 2(40), 214, 214(1), 244
High Courts16 Jul 1990
Garpathlal Dokania and Others Vs Coal India Ltd. and Others
Calcutta High Court · 95 CWN 314
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 14, 226
High Courts16 Jul 1990Dismissed
Metro Exporters Limited and Another Vs The Customs, Excise and Gold (Control) Appellate Tribunal and Another
Calcutta High Court · (1990) 29 ECC 30
Customs Act, 1962 — Section 128, 129B, 130Limitation Act, 1963 — Section 10, 13, 5
High Courts16 Jul 1990
Sagarmal Gupta Vs Director of Rationing, West Bengal and Others
Calcutta High Court · 95 CWN 438
Constitution of India, 1950 — Article 14, 226
High Courts13 Jul 1990
Commissioner of Wakfs Vs Golam Ahmed and others
Calcutta High Court · AIR 1991 Cal 24 : 94 CWN 1074
Bengal Wakf Act, 1934 — Section 72, 72(1)Specific Relief Act, 1963 — Section 34
High Courts11 Jul 1990Allowed
Phalguni Dutta Vs State of West Bengal
Calcutta High Court · (1990) 2 CALLT 314
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 262, 263, 264, 265Essential Commodities Act, 1955 — Section 12AA(1), 7(1)
High Courts11 Jul 1990
Somnath De Vs Sm. Sweta Dey and Another
Calcutta High Court · (1993) 1 CALLT 158 : (1992) 2 ILR (Cal) 486
Hindu Marriage Act, 1955 — Section 23A, 9
High Courts11 Jul 1990
Shankar Ladia Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 125 : 95 CWN 352
Calcutta Municipal Corporation Act, 1980 — Section 2(71), 347, 353, 355
High Courts11 Jul 1990Allowed
Phalguni Datta Vs State of West Bengal
Calcutta High Court · (1991) CriLJ 565
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 173(2), 2, 262Essential Commodities Act, 1955 — Section 7, 7(1)(a)(ii), 7(2), 7(2A)
High Courts10 Jul 1990Allowed
Dilip Kumar Sarkar Vs SK. Abdul Maleque
Calcutta High Court · (1992) 2 ILR (Cal) 432
Specific Relief Act, 1963 — Section 12Transfer of Property Act, 1882 — Section 55(a)(b)
High Courts10 Jul 1990
Licensed Building Surveyors Association Vs Calcutta Municipal Corporation
Calcutta High Court · AIR 1991 Cal 247 : (1991) 1 CALLT 258
Bengal General Clauses Act, 1899 — Section 25Calcutta Municipal Act, 1951 — Section 378, 378(1), 378(3), 378(4), 379Calcutta Municipal Corporation Act, 1980 — Section 414, 414(4), 635(2)
High Courts09 Jul 1990Allowed
Chandra Nath Bhattacharjee Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 72
Bengal Police Regulations, 1943 — Regulation 880
High Courts09 Jul 1990
Satpal Tondon Vs Smt. Jyotsna Ghosh and others
Calcutta High Court · AIR 1991 Cal 228 : (1990) 2 CALLT 257 : (1990) 2 CHN 406 : 95 CWN 335
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 2(2), 47Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(2)
High Courts09 Jul 1990
Chief Manager And Disciplinary Authority, Allahabad Bank and Others Vs Santosh Kumar Chakraborty
Calcutta High Court · 95 CWN 366
Constitution of India, 1950 — Article 136, 226
High Courts05 Jul 1990
B.K. Mehra Vs Life Insurance Corporation of India and another
Calcutta High Court · AIR 1991 Cal 256 : 95 CWN 394
Constitution of India, 1950 — Article 226, 237Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 4, 4(2), 5
High Courts03 Jul 1990
Susanta Kumar Nayak Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 185 ITR 627
Constitution of India, 1950 — Article 226
High Courts03 Jul 1990Allowed
A.P.S. Associates Ltd. Vs Metal Scrap Trade Corporation Ltd.
Calcutta High Court · (1994) 2 ILR (Cal) 241
Constitution of India, 1950 — Article 12, 14, 226, 298, 32
High Courts02 Jul 1990
Commissioner of Income Tax Vs Sethia Tea Estates (P.) Ltd.
Calcutta High Court · (1993) 69 TAXMAN 560
Income Tax Act, 1961 — Section 256(1)