High Courts05 Nov 1990
Commissioner of Income Tax Vs Kusum Products Ltd.
Calcutta High Court · (1993) 71 TAXMAN 611
Income Tax Act, 1961 — Section 256(1), 37(3A), 9(1), 92
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 6 of 27
High Courts05 Nov 1990
COMMISSIONER OF INCOME TAX Vs UNITED BANK OF INDIA.
Calcutta High Court · (1993) 115 CTR 35 : (1993) 69 TAXMAN 505
Income Tax Act, 1961 — Section 256(1), 36(2)(i)
High Courts05 Nov 1990Allowed
Ravindra Bal Kishan Chivate Vs Mohan Narayan Acharya
Calcutta High Court · (1990) 2 CALLT 439 : 95 CWN 360
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 420Textile Undertakings (Taking Over of Management) Act, 1983 — Section 4(2)
High Courts05 Nov 1990
Mumtaz Begum Vs Union of India and others
Calcutta High Court · AIR 1991 Cal 241
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Enemy Property Act, 1968 — Section 2, 8
High Courts05 Nov 1990
National Insurance Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 73 TAXMAN 527
Income Tax Act, 1961 — Section 144B, 256(1), 28, 28, 29
High Courts01 Nov 1990
Commissioner of Income Tax Vs Wiliard India Ltd.
Calcutta High Court · (1993) 202 ITR 423 : (1993) 71 TAXMAN 219
Income Tax Act, 1961 — Section 216
High Courts31 Oct 1990
Commissioner of Income Tax Vs Pormutit Boby Ltd.
Calcutta High Court · (1990) 10 CAL CK 0008
Income Tax Act, 1961 — Section 256(1), 48, 55
High Courts31 Oct 1990
Buxa Dooars Tea Co. (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 95 CTR 85 : (1999) 188 ITR 218 : (1991) 188 ITR 218 : (1991) 58 TAXMAN 190
Income Tax Act, 1961 — Section 37
High Courts30 Oct 1990
Oriental Cotton Corporation and Mills Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 120 CTR 48 : (1993) 202 ITR 370 : (1993) 71 TAXMAN 318
Income Tax Act, 1961 — Section 154
High Courts30 Oct 1990
Commissioner of Income Tax Vs S.M. Oil Extraction Pvt. Ltd.
Calcutta High Court · (1991) 190 ITR 404
Income Tax Act, 1961 — Section 263, 263(1)
High Courts26 Oct 1990
Arvind Kumar Lohia Vs Commissioner of Income Tax
Calcutta High Court · (1993) 113 CTR 96 : (1994) 205 ITR 593 : (1993) 70 TAXMAN 149
Income Tax Act, 1961 — Section 36, 37
High Courts26 Oct 1990Allowed
Eastern Coalfields Ltd. Vs Maheswari Enterprises
Calcutta High Court · (1995) 1 ILR (Cal) 90
Arbitration Act, 1940 — Section 20, 21, 30, 33
High Courts25 Oct 1990
Commissioner of Income Tax Vs Vidyut Metallics Ltd.
Calcutta High Court · (1993) 203 ITR 779 : (1994) 77 TAXMAN 492
Income Tax Act, 1961 — Section 37(3)Income Tax Rules, 1962 — Rule 6D
High Courts25 Oct 1990Allowed
Shyamapada Sarkar Vs West Bengal Board of Secondary Education
Calcutta High Court · (1993) 1 ILR (Cal) 357
West Bengal Board of Secondary Education Act, 1963 — Section 22
High Courts24 Oct 1990
G. S. ATWAL and CO. (GUA) Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1993) 109 CTR 328
High Courts17 Sept 1990
Middle East Bank Ltd. Vs Rajendra Singh Sethia
Calcutta High Court · AIR 1991 Cal 335
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 21 Rule 41, 11, 13, 44AEnglish Bankruptcy Act, 1914 — Section 7, 7(2), 9Presidency Towns Insolvency Act, 1909 — Section 17
High Courts17 Sept 1990Dismissed
Juthika Bhattacharya Vs State of West Bengal and Others
Calcutta High Court · 95 CWN 1100
Constitution of India, 1950 — Article 14, 16, 309, 311
High Courts17 Sept 1990
M/s. Netai Charan Day Cold Storage Pvt. Ltd. and another etc. Vs General Manger, District Industries Centre, Hooghly and others
Calcutta High Court · AIR 1991 Cal 397 : 95 CWN 833
Constitution of India, 1950 — Article 226
High Courts17 Sept 1990
Jahurul Islam Vs Abul Kalam and others
Calcutta High Court · AIR 1991 Cal 132 : 95 CWN 536
Calcutta Thika Tenancy Act, 1949 — Section 17, 8Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 23A, Order 6 Rule 17Limitation Act, 1963 — Article 64, 65
High Courts17 Sept 1990
Md. Abdul Vs The State of West Bengal
Calcutta High Court · 95 CWN 89
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 202, 430Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36A(1), 36A(1)(b), 37, 37(1)