High Courts09 Nov 1990
COMMISSIONER OF INCOME TAX Vs A. TOSH and SONS (P) LTD.
Calcutta High Court · (1992) 107 CTR 233
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 5 of 27
High Courts08 Nov 1990
Hope (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 203 ITR 118 : (1993) 71 TAXMAN 387
Income Tax Act, 1961 — Section 147, 148, 153
High Courts08 Nov 1990
Brijmohanlal Rathi Vs Smt. Gita Devi Rathi and others
Calcutta High Court · AIR 1992 Cal 67 : 96 CWN 591
Benami Transactions (Prohibition) Act, 1988 — Section 4(1), 4(3)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 7 Rule 11Limitation Act, 1963 — Section 10, 2
High Courts08 Nov 1990
Commissioner of Income Tax Vs West Bengal Industrial Development Corporation Ltd.
Calcutta High Court · (1994) 117 CTR 233 : (1993) 203 ITR 422
Finance Act, 1985 — Section 10Income Tax Act, 1961 — Section 36(1)
High Courts08 Nov 1990
Commissioner of Police and others Vs Acharya Jagdishwarananda Abadhuta
Calcutta High Court · AIR 1991 Cal 263
Constitution of India, 1950 — Article 141, 15, 19, 21, 25Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts08 Nov 1990
Commissioner of Income Tax Vs Mahadoo Prosad Shyamsunder
Calcutta High Court · (1993) 203 ITR 169 : (1993) 203 ITR 168
Income Tax Act, 1961 — Section 37, 37(1)
High Courts08 Nov 1990Dismissed
State of West Bengal Vs The Raymond Woolen Mills Ltd. and Others
Calcutta High Court · (1991) 1 CALLT 63 : 95 CWN 248
Constitution of India, 1950 — Article 13(3), 226, 254, 254(1), 276Essential Commodities Act, 1955 — Section 3, 6, 7(1)Industries (Development and Regulation) Act, 1951 — Section 31
High Courts08 Nov 1990
Commissioner of Income Tax Vs West Bengal Industrial Development Corpn. Ltd.
Calcutta High Court · (1995) 78 TAXMAN 166
Finance Act, 1985 — Section 10Income Tax Act, 1961 — Section 2(45), 256(1), 36, 36(1), 36(1)(vii)
High Courts07 Nov 1990
Commissioner of Income Tax Vs G.E.C. of India Ltd.
Calcutta High Court · (1991) 192 ITR 559 : (1995) 78 TAXMAN 73
Income Tax Act, 1961 — Section 35B
High Courts07 Nov 1990
Commissioner of Income Tax Vs Bangabasi Theatres (P.) Ltd.
Calcutta High Court · (1993) 71 TAXMAN 408
Income Tax Act, 1961 — Section 139, 139(1), 139(3), 256(1), 80
High Courts07 Nov 1990
Rama Chakravarty Vs Manager, Punjab National Bank and others
Calcutta High Court · AIR 1991 Cal 128 : (1991) 1 CALLT 324 : (1991) 1 CHN 75 : (1991) 71 CompCas 397 : 95 CWN 798
Banking Regulation Act, 1949 — Section 45ZA, 45ZA(2), 45ZC, 45ZE, 45ZE(3)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(2)Succession Act, 1925 — Section 370, 370(2)
High Courts06 Nov 1990
Camellia Tea Group Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 113 CTR 68 : (1993) 203 ITR 80 : (1993) 70 TAXMAN 350
Income Tax Act, 1961 — Section 2Income Tax Rules, 1962 — Rule 8
High Courts06 Nov 1990
Sachinandan Das Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 224
Arbitration Act, 1940 — Section 11, 12, 20, 5, 8
High Courts06 Nov 1990
Syed Fateyab Ali Meerza Vs Union of India and others
Calcutta High Court · AIR 1991 Cal 205
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 27Constitution (Forty-Fourth Amendment) Act, 1978 — Article 19(1), 31Constitution of India, 1950 — Article 14, 226, 291, 300A, 31
High Courts06 Nov 1990
Dinesh Chandra Mukherjee Vs Commissioner of Wealth Tax
Calcutta High Court · (1993) 70 TAXMAN 114
Wealth Tax Act, 1957 — Section 16(3), 2(m)(ii), 27(1), 5(1)(vi)
High Courts06 Nov 1990
Commissioner of Income Tax Vs Chandball Rice Mills (P.) Ltd.
Calcutta High Court · (1993) 203 ITR 368
Income Tax Act, 1961 — Section 131, 147
High Courts06 Nov 1990Partly Allowed
F.C.I. Deputationists Association and Others Vs F.C.I. and Others
Calcutta High Court · (1991) 1 CALLT 176 : (1990) LabIC 199 : (1992) 1 LLJ 697 : (1990) 4 SLR 41
Constitution of India, 1950 — Article 14, 226
High Courts06 Nov 1990
Commissioner of Income Tax Vs Ashoka Marketing Ltd.
Calcutta High Court · (1995) 124 CTR 335 : (1990) 88 CTR 182 : (1993) 199 ITR 619
Income Tax Act, 1961 — Section 41(1)
High Courts06 Nov 1990
COMMISSIONER OF INCOME TAX Vs PARK HOTEL (P) LTD.
Calcutta High Court · (1992) 107 CTR 302
High Courts05 Nov 1990Dismissed
Sm. Dipti Basu alias Dipti Chatterji Vs Sm. Namita Das and Another
Calcutta High Court · (1991) 1 CALLT 83
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 39 Rule 1, Order 39 Rule 2