High Courts05 Dec 1990Dismissed
Commissioner of Income Tax Vs Tribeni Tissues Ltd.
Calcutta High Court · (1993) 71 TAXMAN 406
Income Tax Act, 1961 — Section 154, 80J
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 3 of 27
High Courts04 Dec 1990Allowed
In Re: P.N. Associates and Another; In Re: Indian Airlines and Another
Calcutta High Court · (1991) 2 CALLT 233
Arbitration Act, 1940 — Section 11, 12, 12(3), 33, 5Evidence Act, 1872 — Section 115
High Courts03 Dec 1990
Commissioner of Income Tax Vs Anglo India Jute Mills Co. Ltd.
Calcutta High Court · (1993) 202 ITR 104 : (1994) 72 TAXMAN 49
Finance Act, 1974 — Section 16Income Tax Act, 1961 — Section 33
High Courts30 Nov 1990
Commissioner of Income Tax Vs Mcleod and Co. Ltd.
Calcutta High Court · (1993) 203 ITR 290
Income Tax Act, 1961 — Section 22, 28
High Courts30 Nov 1990
Sm. Malina Mondal Vs Sm. Puspa Rani Dasi
Calcutta High Court · AIR 1991 Cal 291 : (1991) 1 CALLT 380
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106, 111, 113West Bengal Premises Tenancy Act, 1956 — Section 136(6)
High Courts28 Nov 1990Dismissed
Divisional Railway Manager, Eastern Railway and Others Vs Satyajit Majumdar and Others
Calcutta High Court · (1991) 2 CALLT 214
Administrative Tribunals Act, 1985 — Section 28, 3Constitution of India, 1950 — Article 14, 16, 19, 38Railways (Amendment) Act, 1989 — Section 200
High Courts27 Nov 1990Allowed
Sri Somesh Kumar Singha Sarma Vs Sri Debesh Kumar Singha Sarma and Others
Calcutta High Court · (1991) 2 CALLT 31
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts26 Nov 1990
S.P. Jaiswal Estate (P.) Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1991) 192 ITR 687
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts23 Nov 1990
Commissioner of Income Tax Vs Eastern Equipment and Sales Ltd.
Calcutta High Court · (1993) 201 ITR 858 : (1993) 71 TAXMAN 226
Income Tax Act, 1961 — Section 2(5), 36(1), 40A(7)Income Tax Rules, 1962 — Rule 103, 3
High Courts23 Nov 1990Dismissed
Jagannath Banerjee Vs Nihar Bala Debi
Calcutta High Court · 95 CWN 991
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4
High Courts23 Nov 1990Dismissed
Mohan Vs Tula Devi
Calcutta High Court · 95 CWN 86 : (1991) 1 DMC 618
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1), 462
High Courts22 Nov 1990
Great Lakes Carbon Corporation (No. 2) Vs Commissioner of Income Tax
Calcutta High Court · (1993) 113 CTR 373 : (1993) 202 ITR 133
Income Tax Act, 1961 — Section 115, 115A, 115A(1)
High Courts21 Nov 1990
Commissioner of Income Tax Vs Bharat Petroleum Corporation Ltd.
Calcutta High Court · (1992) 108 CTR 140 : (1993) 202 ITR 492 : (1993) 68 TAXMAN 429
Income Tax Act, 1961 — Section 256
High Courts21 Nov 1990
Bharat Petroleum Corporation Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 201 ITR 87
Income Tax Act, 1961 — Section 37
High Courts21 Nov 1990
Commissioner of Income Tax Vs Marshell Sons and Co. (I) Ltd.
Calcutta High Court · (1994) 72 TAXMAN 124
Income Tax Act, 1961 — Section 256(2)
High Courts21 Nov 1990
Kaliprasad Pathak Vs Commissioner of Income Tax
Calcutta High Court · (1994) 72 TAXMAN 130
Income Tax Act, 1961 — Section 256(1), 271(1)(c), 274, 274(2)
High Courts20 Nov 1990
Commissioner of Income Tax Vs S.P. Jaiswal Estates (P.) Ltd.
Calcutta High Court · (1993) 203 ITR 493
High Courts20 Nov 1990
Metal Distributors Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 108 CTR 237 : (1993) 199 ITR 694 : (1993) 71 TAXMAN 158
Income Tax Act, 1961 — Section 256
High Courts20 Nov 1990
Kalyan Deb Vs The Director of School Education, Government of W. Bengal and Others
Calcutta High Court · 95 CWN 330
High Courts20 Nov 1990
Commissioner of Income Tax Vs T.C. Saboo
Calcutta High Court · (1994) 72 TAXMAN 167
Income Tax Act, 1922 — Section 22(3), 34, 66(2)