High Courts20 Nov 1990
UNIVERSAL CARGO CARRIERS INC. AND ANOTHER Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1995) 124 CTR 363 : (1993) 124 CTR 363 : (1993) 205 ITR 215 : (1993) 70 TAXMAN 515
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 4 of 27
High Courts20 Nov 1990
Universal Cargo Carriers Inc. and Another Vs Commissioner of Income Tax
Calcutta High Court · (1994) 205 ITR 215
Income Tax Act, 1961 — Section 6(3)
High Courts20 Nov 1990Dismissed
Ma Santoshi International Ltd. Vs Kanoria Jute and Industries Ltd.
Calcutta High Court · (1991) 1 CALLT 339
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22
High Courts19 Nov 1990
Statesman Ltd. Vs Second Industrial Tribunal and Others
Calcutta High Court · 95 CWN 861 : (1991) 63 FLR 816 : (1993) 3 LLJ 192
Industrial Disputes Act, 1947 — Section 10(2A), 15(2), 17
High Courts19 Nov 1990
Commissioner of Income Tax Vs Shaw Wallace and Co. Ltd.
Calcutta High Court · (1993) 70 TAXMAN 126
Finance (No. 2) Act, 1977 — Section 2(7)(c)Finance Act, 1984 — Section 2(7)(c)Income Tax Act, 1961 — Section 256(1), 32A(1)(b), 32A(2)(b), 32A(2)(b)(iii), 33
High Courts16 Nov 1990
RAM SHAH Vs COMPETENT AUTHORITY, CALCUTTA.
Calcutta High Court · (1991) 188 ITR 118
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1)
High Courts15 Nov 1990
Commissioner of Income Tax Vs Union Carbide India Ltd.
Calcutta High Court · (1990) 84 CTR 184 : (1993) 203 ITR 301 : (1993) 70 TAXMAN 366
Income Tax Act, 1961 — Section 32A, 35B, 80J
High Courts14 Nov 1990
Smt. Elokeshi Chakraborty Vs Sri Sunil Kumar Chakraborty
Calcutta High Court · AIR 1991 Cal 176
Hindu Marriage Act, 1955 — Section 13, 13(1), 20(2)
High Courts14 Nov 1990
Commissioner of Wealth Tax Vs Surrendra Paul
Calcutta High Court · (1994) 76 TAXMAN 267
Wealth Tax Act, 1957 — Section 16(3), 25(2), 25(3), 27(1), 27(3)
High Courts14 Nov 1990
Sri Tapas Mukherjee Vs The University of Calcutta and Others
Calcutta High Court · (1991) 1 CALLT 354
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts13 Nov 1990Dismissed
Ramkrishna Rajak Vs Sagar Kumar Bose
Calcutta High Court · (1991) 1 CALLT 347
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(2), 100
High Courts13 Nov 1990Dismissed
Voltas Limited and Others Vs Hiralal Agarwalla and Others
Calcutta High Court · (1991) 1 CALLT 459 : (1991) 71 CompCas 273 : (1991) CriLJ 609 : (1991) 3 RCR(Criminal) 168
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Nov 1990
PEPPER (INSPECTOR OF TAXES) Vs HART AND OTHERS.
Calcutta High Court · (1991) 191 ITR 195
Finance Act, 1976 — Section 61, 63
High Courts13 Nov 1990
Tarak Nath Dutt Vs Sasthi Charan Dutta
Calcutta High Court · (1992) 1 ILR (Cal) 38
High Courts12 Nov 1990Allowed
Sm. Mira Bagchi (Chowdhury) and Another Vs Shri Gobinda Chandra Pal and Others
Calcutta High Court · (1991) 2 CALLT 178 : 95 CWN 790
Constitution of India, 1950 — Article 14, 372
High Courts12 Nov 1990
Commissioner of Income Tax Vs Official Receiver of the High Court (In Re: Chautmal Surajmal)
Calcutta High Court · (1993) 203 ITR 233 : (1993) 71 TAXMAN 593
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 271(1)
High Courts12 Nov 1990
M/s. Everest Rubber Company Vs M/s. Rateria Textiles
Calcutta High Court · AIR 1991 Cal 175
Limitation Act, 1963 — Section 18
High Courts12 Nov 1990
Sk. Golap and others Vs Bhuban Chandra Panda and others
Calcutta High Court · AIR 1991 Cal 295 : 95 CWN 100
Bar Councils Act, 1926 — Section 10(2)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts09 Nov 1990Dismissed
Union of India (UOI) Vs T.K. Choudhury and Bros. and Co.
Calcutta High Court · (1991) 1 CALLT 416
Arbitration Act, 1940 — Section 30, 33
High Courts09 Nov 1990
In Re: Kalipada Santra
Calcutta High Court · 95 CWN 662
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 47Specific Relief Act, 1963 — Section 21, 22, 22(1), 22(2), 28Transfer of Property Act, 1882 — Section 21, 28, 55, 55(1)(f)