High Courts11 Jan 1990
COMMISSIONER OF INCOME TAX Vs LUKWAH TEA COMPANY LTD.
Calcutta High Court · (1992) 107 CTR 11
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 27 of 27
High Courts11 Jan 1990
COMMISSIONER OF INCOME TAX Vs DR. N. BRAHMACHARI.
Calcutta High Court · (1992) 107 CTR 270
High Courts11 Jan 1990Allowed
Rabi Lochan Paul Vs Visvabharati University
Calcutta High Court · (1994) 1 ILR (Cal) 481
High Courts11 Jan 1990Dismissed
Sri Manik Majumdar Vs Sri Bhupendra Kumar Baksi and Others
Calcutta High Court · (1990) 1 CALLT 285 : 94 CWN 915
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)West Bengal Premises Tenancy Act, 1956 — Section 13(2), 16, 16(1), 16(2)
High Courts11 Jan 1990
Commissioner of Income Tax Vs Lukwah Tea Co. Ltd.
Calcutta High Court · (1992) 61 TAXMAN 258
Income Tax Act, 1961 — Section 256(1), 80G, 80G(1), 80G(2)(a), 80G(2)(b)
High Courts10 Jan 1990Allowed
Smt. Purnima Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1990) 1 CALLT 324
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts10 Jan 1990
Commissioner of Income Tax Vs Kanan Devan Hills Produce Company Ltd.
Calcutta High Court · (1992) 103 CTR 11 : (1993) 200 ITR 453
Income Tax Act, 1961 — Section 2(1)
High Courts10 Jan 1990
Commissioner of Income Tax Vs Steel Containers Ltd.
Calcutta High Court · (1993) 204 ITR 523
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts10 Jan 1990
Duncans Agro Industries Ltd. Vs Asst. Collector of Central Excise
Calcutta High Court · (1990) 49 ELT 167
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2
High Courts09 Jan 1990
Commissioner of Income Tax Vs Peerless Consultancy Services (Pvt.) Ltd.
Calcutta High Court · (1990) 90 CTR 73 : (1990) 186 ITR 609 : (1991) 54 TAXMAN 68
Finance Act, 1981 — Section 2(7)
High Courts09 Jan 1990Dismissed
Indian Institute of Management Vs J. Majumdar
Calcutta High Court · (1992) 1 ILR (Cal) 24
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts09 Jan 1990
Burdwan Wholesale Consumers'' Co-operative Society Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 94 CTR 259 : (1991) 191 ITR 570 : (1991) 57 TAXMAN 227
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 148
High Courts09 Jan 1990
Commissioner of Income Tax Vs S.M. Omer
Calcutta High Court · (1992) 107 CTR 272 : (1993) 201 ITR 608 : (1992) 62 TAXMAN 46
Income Tax Act, 1961 — Section 145(1), 69
High Courts09 Jan 1990
COMMISSIONER OF Income Tax Vs RUNGTA MINES PVT. LTD.
Calcutta High Court · (1992) 91 CTR 47 : (1991) 91 CTR 47 : (1992) 193 ITR 570 : (1992) 54 TAXMAN 513 : (1991) 54 TAXMAN 513
Income Tax Act, 1961 — Section 256(1), 32(1)(iii), 43(3)
High Courts08 Jan 1990
Commissioner of Income Tax Vs Dunlop India Ltd.
Calcutta High Court · (1992) 105 CTR 367 : (1992) 197 ITR 34
Income Tax Act, 1961 — Section 254, 35B, 35B(1), 37, 80I
High Courts08 Jan 1990
COMMISSIONER OF INCOME TAX Vs PREMIER POLYMERS (P) LTD.
Calcutta High Court · (1992) 107 CTR 310
High Courts08 Jan 1990
COMMISSIONER OF Income Tax Vs SRI KRISHNA (P.) LTD.
Calcutta High Court · (1992) 94 CTR 66 : (1991) 94 CTR 66 : (1992) 193 ITR 494 : (1991) 54 TAXMAN 293
Income Tax Act, 1961 — Section 256(2)
High Courts05 Jan 1990
Chandi Das Banerjee Vs Union of India and Others
Calcutta High Court · (1990) 01 CAL CK 0034
Constitution of India, 1950 — Article 311, 311(2)