COURT ARCHIVE

Calcutta High Court judgments, 1990

538 judgments · page 24 of 27

High Courts16 Feb 1990Dismissed

Nidhibala Mahato Vs Netai Chandra Mahato

Calcutta High Court · (1994) 2 ILR (Cal) 553

Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 4, 5, 5AWest Bengal Land Reforms (Third Amendment) Act, 1986 — Section 3A

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High Courts16 Feb 1990Allowed

Health Service Association Vs State of West Bengal

Calcutta High Court · (1993) 2 ILR (Cal) 429

Constitution of India, 1950 — Article 309West Bengal Public Service Commission (Exemption from Consultation) Regulations, 1955 — Regulation 10

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High Courts16 Feb 1990

COMMISSIONER OF Income Tax Vs SANTOSH KUMAR KANORIA.

Calcutta High Court · (1992) 94 CTR 225 : (1991) 94 CTR 225 : (1992) 193 ITR 655 : (1991) 58 TAXMAN 208

Income Tax Act, 1961 — Section 256(1), 64(1)(iii)

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High Courts16 Feb 1990

COMMISSIONER OF INCOME TAX Vs BHARAT GENERAL and TEXTILE INDUSTRIES LTD.

Calcutta High Court · (1992) 108 CTR 54

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High Courts15 Feb 1990Allowed

Girish S. Jhavari Vs Sdbodh Chandra Dutta

Calcutta High Court · 94 CWN 928

Criminal Procedure Code, 1973 (CrPC) — Section 249Customs Act, 1962 — Section 135(1)(b)(ii)

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High Courts15 Feb 1990Allowed

Sanatan Ghosh and Others Vs Regional Provident Funds Commissioner and Others

Calcutta High Court · 95 CWN 115 : (1991) 62 FLR 97 : (1991) 2 LLJ 466

Companies Act, 1956 — Section 2(13), 2(26), 309, 5Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 2

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High Courts15 Feb 1990Allowed

Workmen of Baikuntha Nath Debasthan Trust Vs State of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 42 : 94 CWN 855 : (1991) 1 LLJ 145

Industrial Disputes Act, 1947 — Section 2

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High Courts15 Feb 1990

Jorwar Singh Baid Vs Assistant Commissioner of Income Tax and Others

Calcutta High Court · (1990) 183 ITR 664 : (1990) 52 TAXMAN 276

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132

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High Courts15 Feb 1990Allowed

Sm. Mukti Mukherjee and Others Vs The State of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 196 : (1994) 2 ILR (Cal) 325

Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Land Reforms Act, 1955 — Section 14D, 14T, 14T(3), 14X

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High Courts15 Feb 1990Allowed

Workmen of M/s. Baikuntha Nath Debasthan Trust (Baikuntha Nath Debasthan mandir trust) Vs State Of West Bengal and Others

Calcutta High Court · 94 CWN 855

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2(j)

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High Courts14 Feb 1990

Daga and Co. (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1997) 227 ITR 480 : (1995) 80 TAXMAN 188 : (1993) 68 TAXMAN 271

Income Tax Act, 1961 — Section 40A(8)

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High Courts14 Feb 1990

DARJEELING CONSOLIDATED TEA CO. LTD. Vs COMMISSIONER OF INCOME TAX. COMMISSIONER OF INCOME TAX v. DARJEELING CONSOLIDATED TEA CO. LTD.

Calcutta High Court · (1991) 97 CTR 205

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High Courts14 Feb 1990

Commissioner of Income Tax Vs Brac Chintoor Tea Estates Ltd.

Calcutta High Court · (1990) 02 CAL CK 0036

Income Tax Act, 1961 — Section 139, 139(8), 215, 256(1)

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High Courts14 Feb 1990Dismissed

Sambhunath Jaiswal alias Sambhu Jaiswal Vs Anjana Jaiswal and Others

Calcutta High Court · (1990) 2 DMC 354

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

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High Courts14 Feb 1990Dismissed

Hanuman Industries Pvt. Ltd. and Others Vs Amalendu Chatterjee, I.t.o. and Others

Calcutta High Court · 94 CWN 960

Income Tax Act, 1961 — Section 2(31), 276B, 277, 278, 278A

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High Courts13 Feb 1990

Om Prakash Bhatia (alias O.P. Bhatia) Vs Income Tax Officer and Others

Calcutta High Court · (1990) 2 CALLT 375 : (1990) 183 ITR 336 : (1990) 52 TAXMAN 208

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1), 273A

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High Courts13 Feb 1990Allowed

Corporation of Calcutta Vs Basanta Kumar Roy

Calcutta High Court · (1992) 1 ILR (Cal) 332

Calcutta Municipal Act, 1923 — Section 13(1), 586Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 114

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High Courts09 Feb 1990

Bipul Ranjan Kar Vs State of West Bengal and Others

Calcutta High Court · 94 CWN 643

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High Courts09 Feb 1990Allowed

Bengal Chemicals and Pharmaceuticals Ltd. and Others Vs Kalyan Kumar Das Gupta and Another

Calcutta High Court · (1990) 2 CALLT 166

Evidence Act, 1872 — Section 35

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High Courts09 Feb 1990

S. K. SANDERSON (MINERALS) LTD. Vs COMMISSIONER OF INCOME TAX.

Calcutta High Court · (1992) 104 CTR 322 : (1992) 62 TAXMAN 536

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