High Courts23 Apr 1990
COMMISSIONER OF INCOME TAX Vs BHARAT SUGAR MILLS LTD.
Calcutta High Court · (1992) 107 CTR 306
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 18 of 27
High Courts23 Apr 1990
Commissioner of Income Tax Vs Salkia Transport Associates
Calcutta High Court · (1990) 04 CAL CK 0030
Income Tax Act, 1961 — Section 256(1)
High Courts23 Apr 1990Dismissed
Hiran Bala Debi and Another Vs Prodyut Kumar Mondal and Another
Calcutta High Court · (1991) 1 CALLT 32
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts23 Apr 1990
Commissioner of Income Tax Vs Mangtu Ram Jaipuria
Calcutta High Court · (1991) 192 ITR 533
Income Tax Act, 1961 — Section 45, 48
High Courts23 Apr 1990
Commissioner of Income Tax Vs Apurba Mukherjee
Calcutta High Court · (1990) 04 CAL CK 0008
Income Tax Act, 1961 — Section 256(1), 80RRA, 80RRA(3)(ii)Merchant Shipping Act, 1958 — Section 11(1), 11(2)
High Courts23 Apr 1990
Commissioner of Income Tax Vs Dey''s Medical Stores Ltd.
Calcutta High Court · (1991) 59 TAXMAN 151
Income Tax Act, 1961 — Section 256(1)
High Courts23 Apr 1990
State of West Bengal Vs West Bengal Judicial Service Association and Others
Calcutta High Court · (1990) 1 CALLT 419
Limitation Act, 1963 — Section 5
High Courts20 Apr 1990Dismissed
Central Inland Water Transport Corporation Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · 95 CWN 462 : (1993) 3 LLJ 774
Employees State Insurance Act, 1948 — Section 2(22)
High Courts20 Apr 1990Allowed
Dr. Ashoke Kumar Roy Vs United Bank of India and Others
Calcutta High Court · (1991) 1 CALLT 130
Regional Rural Banks Act, 1976 — Section 11(1)
High Courts20 Apr 1990
Commissioner of Income Tax Vs Allahabad Bank
Calcutta High Court · (1991) 192 ITR 182 : (1990) 53 TAXMAN 46
Income Tax Act, 1961 — Section 36(1), 36(2)
High Courts20 Apr 1990Dismissed
D.M. Enterprises Vs Coal India Ltd.
Calcutta High Court · 95 CWN 173 : (1993) 2 ILR (Cal) 539
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23
High Courts19 Apr 1990
Joy Prakash Pramanik and others Vs Chairman, Kamarhati Municipality and others
Calcutta High Court · AIR 1991 Cal 96 : 94 CWN 870
Bengal Municipal Act, 1932 — Section 102, 102(1), 102A, 222, 3Calcutta Municipal Corporation Act, 1980 — Section 353West Bengal Municipal Act, 1993 — Section 102, 221
High Courts19 Apr 1990
Kalipada Sinha Vs Dilip Kumar Mondal
Calcutta High Court · 94 CWN 1069
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 115, 144, 151West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A)(b), 2, 2(h)
High Courts19 Apr 1990
Sreekanta Saha Vs Regional Provident Fund Commissioner
Calcutta High Court · 95 CWN 162 : (1994) 1 ILR (Cal) 459
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 2, 4(1), 7A
High Courts19 Apr 1990
Commissioner of Income Tax Vs Smt. Prabha Debi Bagaria
Calcutta High Court · (1992) 62 TAXMAN 129
Income Tax Act, 1961 — Section 254(1)
High Courts18 Apr 1990Dismissed
Shib Prosad Sadhukhan Vs Shri Nemai Chandra Ghosal
Calcutta High Court · (1991) 1 CALLT 160 : 94 CWN 908
Succession Act, 1925 — Section 102, 232, 233
High Courts17 Apr 1990Allowed
S.K. Jillani Vs State
Calcutta High Court · 94 CWN 1135 : (1994) 1 ILR (Cal) 22
Criminal Procedure Code, 1973 (CrPC) — Section 107, 164, 22, 23, 24(2)Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 1990
Narayan Prasad Kundu Vs Commissioner of Income Tax
Calcutta High Court · (1992) 105 CTR 349 : (1993) 204 ITR 740 : (1993) 68 TAXMAN 367
High Courts17 Apr 1990Allowed
Shankar Prasad Panda Vs State of West Bengal
Calcutta High Court · (1995) 2 ILR (Cal) 556
Constitution of India, 1950 — Article 14, 16, 32, 39
High Courts17 Apr 1990
COMMISSIONER OF INCOME TAX Vs DAVY ASHMORE INDIA LTD. (NOW TATA ASHMORE LTD).
Calcutta High Court · (1992) 108 CTR 246 : (1993) 68 TAXMAN 207