High Courts09 Mar 1990
Dishergarh Power Supply Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 60 TAXMAN 224
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 22 of 27
High Courts09 Mar 1990Allowed
Khokan Kumar Bera Vs The State
Calcutta High Court · (1990) 2 CALLT 18
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6A(2)
High Courts08 Mar 1990Allowed
Baidya Nath Karmakar Vs Probhat Kumar Ghosh
Calcutta High Court · (1995) 1 ILR (Cal) 281
Transfer of Property Act, 1882 — Section 108, 13(6)
High Courts07 Mar 1990
COMMISSIONER OF INCOME TAX Vs KULASINGHEE, A. HARITH.
Calcutta High Court · (1992) 107 CTR 328
High Courts06 Mar 1990Dismissed
Tota Mia and Others Vs State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 235
High Courts06 Mar 1990Dismissed
Sharawan Kumar Agarwal Vs Shrinenp Investment Ltd. and Others
Calcutta High Court · (1990) 68 CompCas 52 : 94 CWN 482
Companies (Court) Rules, 1959 — Rule 272, 273Companies Act, 1956 — Section 457
High Courts06 Mar 1990
Commissioner of Income Tax Vs Rajakatra (P.) Ltd.
Calcutta High Court · (1993) 68 TAXMAN 266
Banking Regulation Act, 1949 — Section 51Income Tax Act, 1961 — Section 256(1), 40A(8), 40A(8)(ix)
High Courts06 Mar 1990
Commissioner of Income Tax Vs Griffon Laboratories Pvt. Ltd.
Calcutta High Court · (1992) 107 CTR 148 : (1993) 201 ITR 5 : (1992) 61 TAXMAN 85
Companies (Profits) Surtax Act, 1964 — Section 13Income Tax Act, 1961 — Section 154
High Courts06 Mar 1990Dismissed
State of West Bengal Vs Ashok Chakraborty and Others
Calcutta High Court · (1990) 2 CALLT 369 : 94 CWN 897
High Courts06 Mar 1990
Manindra Kumar Ghosh Vs Hindustan Paper Corporation Ltd. and Others
Calcutta High Court · (1990) 2 CALLT 430 : 95 CWN 119
Constitution of India, 1950 — Article 226
High Courts05 Mar 1990
Associated Industrial Traders and Others Vs Uttarpara-Kotrung Municipality and Others
Calcutta High Court · (1990) 2 CALLT 127
Bengal Municipal Act, 1932 — Section 182, 370, 371A
High Courts05 Mar 1990Allowed
Smt. Archana Guha Vs Ranjit alias Runu Guha Neogi and Others
Calcutta High Court · (1990) CriLJ 2012
Advocates Act, 1961 — Section 24, 49Constitution of India, 1950 — Article 136, 14, 166(3), 19, 19(1)Contempt of Courts Act, 1971 — Section 15(2), 2
High Courts05 Mar 1990
COMMISSIONER OF INCOME TAX Vs MULCHAND BAGRI.
Calcutta High Court · (1992) 108 CTR 206 : (1993) 68 TAXMAN 215
High Courts02 Mar 1990
Mahindi Kumar and others Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 27 : 94 CWN 633
West Bengal Panchayat Act, 1973 — Section 210
High Courts01 Mar 1990
Bhansali and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1995) 78 TAXMAN 501
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256(1), 35B, 35B(1), 35B(1)(b), 35B(1)(b)(iii)
High Courts28 Feb 1990
Vijaya Bank and etc. Vs Art. Trend Exports and etc.
Calcutta High Court · AIR 1992 Cal 12 : (1990) 2 CALLT 55
Banking Regulation (Amendment) Act, 1948 — Section 21ABanking Regulation (Amendment) Act, 1949 — Section 21ABanking Regulation Act, 1947 — Section 21
High Courts28 Feb 1990
Radhashyam Sarma Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 31 : 94 CWN 602
Calcutta Improvement Act, 1911 — Section 69Constitution of India, 1950 — Article 226, 32
High Courts28 Feb 1990Allowed
Louis Dreyfus and Co. Ltd. Vs Assistant Commissioner of Commercial Taxes and Others
Calcutta High Court · (1990) 78 STC 25
Bengal Finance (Sales Tax) Act, 1941 — Section 20(3), 20(4), 20(5), 5(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 80(5), 82Central Sales Tax Act, 1956 — Section 2, 5
High Courts28 Feb 1990
Vijaya Bank Vs Art. Tend Exports and Peerless Plastics Industries State Bank of India Vs Suresh Kumar Rajgharia and Das Consultants Dena Bank Vs Joy Iron Foundry and Others United Bank of India Vs B.S. Bagaria Bank of Madura Ltd. Vs Bharat Laxmi Trading Co. Ltd. and Others
Calcutta High Court · (1992) 74 CompCas 304
Banking Regulation Act, 1949 — Section 21, 21ACivil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34, 34(1)
High Courts27 Feb 1990Dismissed
Shyama Chakraborty Vs Smt. Sumita Chakraborty
Calcutta High Court · (1990) 2 CALLT 120
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 24