High Courts16 Apr 1990
Commissioner of Income Tax Vs Jayantilal Sarkarlal Gandhi
Calcutta High Court · (1990) 04 CAL CK 0036
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 19 of 27
High Courts16 Apr 1990Allowed
Kamala Bala Garai Vs Samar Sen
Calcutta High Court · (1990) 2 CALLT 20
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152
High Courts16 Apr 1990
COMMISSIONER OF INCOME TAX Vs JAYANTILAL PERKARLAL GANDHI.
Calcutta High Court · (1992) 107 CTR 290
High Courts12 Apr 1990
Commissioner of Income Tax Vs New India Sugar Mills Ltd.
Calcutta High Court · (1992) 107 CTR 280 : (1994) 206 ITR 212 : (1993) 68 TAXMAN 356
Income Tax Act, 1961 — Section 37
High Courts12 Apr 1990
Geeta Bose and another Vs Machine Tools of India Ltd
Calcutta High Court · AIR 1991 Cal 116 : (1991) 1 CALLT 206 : (1990) 1 CHN 526 : 94 CWN 1018
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 23 Rule 1(3)West Bengal Premises Tenancy Act, 1956 — Section 12(1), 13(1), 13(3A), 13(6)
High Courts12 Apr 1990
National Engg. Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 70 TAXMAN 42
Income Tax Act, 1961 — Section 256(1)
High Courts10 Apr 1990
Tarun Ranjan Majumdar and another Vs Siddhartha Datta
Calcutta High Court · AIR 1991 Cal 76 : 94 CWN 903 : (1991) 1 DMC 14
Guardians and Wards Act, 1890 — Section 12, 25, 25(1), 7
High Courts09 Apr 1990Allowed
Shyamal Kumar Bhattacharya Vs Dilip Kumar Bose and Another
Calcutta High Court · (1991) 1 CALLT 37 : 94 CWN 950
West Bengal Premises Tenancy Act, 1956 — Section 34
High Courts09 Apr 1990
D.D.G. Hensa Vs Commissioner of Income Tax
Calcutta High Court · (1992) 105 CTR 363 : (1993) 204 ITR 687 : (1995) 78 TAXMAN 174
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts09 Apr 1990Allowed
Indranath Guha Vs State
Calcutta High Court · (1993) 2 ILR (Cal) 333
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 114, 45Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302, 328
High Courts09 Apr 1990
Commissioner of Income Tax Vs Prabha Debi Bagaria
Calcutta High Court · (1991) 192 ITR 416
Income Tax Act, 1961 — Section 256(1)
High Courts05 Apr 1990Allowed
Kalimata Cold Storage Pvt. Ltd. and Another Vs The West Bengal State Electricity Board and Others
Calcutta High Court · (1991) 1 CALLT 396
High Courts05 Apr 1990Allowed
Jamiruddin Molla Vs The State and Others
Calcutta High Court · (1991) CriLJ 356
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(2)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 326
High Courts03 Apr 1990
K.K. Kerpal Vs Union of India (UOI)
Calcutta High Court · (1994) 2 ILR (Cal) 433
Air Force Act, 1950 — Section 161(2), 17, 17(2), 4, 41(2)Air Force Rules, 1969 — Rule 24Constitution of India, 1950 — Article 226(1A)
High Courts29 Mar 1990
P. Sengupta and Another Vs Registrar of Companies and Another
Calcutta High Court · (1991) 72 CompCas 421
Companies Act, 1956 — Section 217Criminal Procedure Code, 1973 (CrPC) — Section 473, 482
High Courts29 Mar 1990Dismissed
Ajit Kumar Majumdar Vs Basudeb Roy
Calcutta High Court · 94 CWN 977
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff)
High Courts29 Mar 1990Dismissed
Akkas Ali alias Akkas Ali Middya Vs State and Others
Calcutta High Court · (1990) 2 CALLT 298
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401, 482Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts29 Mar 1990
Dilip Malik Vs State
Calcutta High Court · (1991) CriLJ 2171
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 12, 21Penal Code, 1860 (IPC) — Section 307, 395, 397, 398, 412
High Courts29 Mar 1990
Tapan Kumar Hazra and Others Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 137
Bengal (Rural) Primary Education Rules, 1930 — Rule 3(1)
High Courts28 Mar 1990
Sri Judhisthir Jana Vs Sri Dhirendra Nath Das
Calcutta High Court · (1990) 2 CALLT 386
Civil Procedure Code, 1908 (CPC) — Section 100, 11West Bengal Premises Tenancy Act, 1956 — Section 13(1)