High Courts27 Feb 1990Dismissed
Shyama Chakraborty Vs Sumita Chakraborty
Calcutta High Court · (1990) 2 DMC 589
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 23 of 27
High Courts27 Feb 1990
Shaw Wallace and Co. Ltd. Vs Nepal Food Corporation and Another
Calcutta High Court · (1991) 1 CALLT 233
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1), Order 41 Rule 5(3)
High Courts27 Feb 1990
Apurba Kumar Chowdhury and Amir Kumar Ghosh Vs The District Magistrate and Chairman, District Diet Committee and Others
Calcutta High Court · (1990) 1 CALLT 288
Constitution of India, 1950 — Article 226
High Courts24 Feb 1990
Bhola Nath Das Vs State and Another
Calcutta High Court · (1991) CriLJ 1422
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(4), 438Penal Code, 1860 (IPC) — Section 304B, 306, 437(1), 498A
High Courts23 Feb 1990
Commissioner of Income Tax Vs Hindusthan Motors Ltd.
Calcutta High Court · (1991) 192 ITR 619 : (1992) 63 TAXMAN 110
Income Tax Act, 1961 — Section 37, 37(3A), 40A(5)
High Courts23 Feb 1990
Maharani Rajlakshmi Kumari Devi Vs Commissioner of Wealth Tax
Calcutta High Court · (1990) 184 ITR 53 : (1990) 52 TAXMAN 415
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 2
High Courts22 Feb 1990
Commissioner of Income Tax Vs Shree Export House Ltd.
Calcutta High Court · (1992) 104 CTR 11 : (1992) 194 ITR 695 : (1992) 61 TAXMAN 152
High Courts22 Feb 1990
COMMISSIONER OF INCOME TAX Vs DUNLOP INDIA LTD.
Calcutta High Court · (1992) 103 CTR 422
High Courts22 Feb 1990
Union Carbide India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1995) 80 TAXMAN 197
Constitution of India, 1950 — Article 31A(1)(e)Income Tax Act, 1961 — Section 10(2)(iii), 10(2)(xv), 147(b), 2(47), 220(2)
High Courts21 Feb 1990
Gobardhan Chakraborty and others Vs Abani Mohan and another
Calcutta High Court · AIR 1991 Cal 195 : 94 CWN 614
Central Excise Rules, 1944 — Rule 174Cinematograph Act, 1918 — Section 8Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Feb 1990Allowed
Ratan Exports and Ind. Ltd. Vs Assistant Collector of Customs
Calcutta High Court · (1992) 62 ELT 501
Customs Act, 1962 — Section 25(1), 28, 28(1), 74, 75
High Courts21 Feb 1990
Commissioner of Income Tax Vs Hollungooree Tea Co.
Calcutta High Court · (1991) 192 ITR 126 : (1991) 54 TAXMAN 77
Income Tax Act, 1961 — Section 256(1)
High Courts20 Feb 1990Dismissed
Murari Mohan Ghose and Another Vs Balailal Adak and Others
Calcutta High Court · (1990) 1 CALLT 432
Transfer of Property Act, 1882 — Section 43, 6
High Courts20 Feb 1990
Commissioner of Income Tax Vs Hindusthan Co-operative Insurance Society
Calcutta High Court · (1992) 107 CTR 323 : (1993) 201 ITR 716
Income Tax Act, 1961 — Section 45, 55
High Courts20 Feb 1990Allowed
Gillanders Arbuthnot and Company Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 193 : 94 CWN 806
West Bengal Workmens House Rent Allowance Act, 1974 — Section 4, 8
High Courts19 Feb 1990Allowed
Ramlal Dutta Vs Under Secretary to the Govt. of India and Others
Calcutta High Court · (1990) 2 CALLT 7
High Courts19 Feb 1990
Smt. Shukuntala Gupta and others Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 104 : (1991) 1 CALLT 248
Calcutta Municipal Act, 1923 — Section 140Calcutta Municipal Act, 1951 — Section 179, 179(1)Calcutta Municipal Corporation Act, 1980 — Section 174, 175, 176, 177, 178
High Courts19 Feb 1990Allowed
N.C. Chakraborty Vs Union of India (UOI) and Others
Calcutta High Court · (1992) 1 LLJ 48
Constitution of India, 1950 — Article 12
High Courts19 Feb 1990Allowed
In Re: Arabinda Ghosh
Calcutta High Court · 94 CWN 934
Constitution of India, 1950 — Article 14, 226
High Courts19 Feb 1990
N.C. Chakraborti Vs Union of India and Others
Calcutta High Court · 94 CWN 1002
Constitution of India, 1950 — Article 12