High Courts14 Sept 1990
Commissioner of Income Tax Vs Tinplate Co. of India Ltd.
Calcutta High Court · (1994) 207 ITR 729
Income Tax Act, 1961 — Section 17(1), 17(3), 37, 40A(5)
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 7 of 27
High Courts14 Sept 1990
Commissioner of Income Tax Vs Anara Devi Charitable Trust
Calcutta High Court · (1993) 202 ITR 42
Income Tax Act, 1961 — Section 11(1A)
High Courts14 Sept 1990Dismissed
Md. Fakir Mondal Vs Golam Mondal and Others
Calcutta High Court · 95 CWN 819
Civil Procedure Code, 1908 (CPC) — Section 2(15)
High Courts14 Sept 1990
Kalam Khan (Accused) Vs The State
Calcutta High Court · 95 CWN 183
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A
High Courts14 Sept 1990
Commissioner of Income Tax Vs Laxmidebi Mehta
Calcutta High Court · (1993) 70 TAXMAN 399
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 144, 147
High Courts13 Sept 1990Dismissed
Maddi Lakshmaiah and Others Vs Duncan Agro Industries Limited and Others
Calcutta High Court · (1991) 2 CALLT 309 : 95 CWN 720
Companies Act, 1956 — Section 391, 392, 392(1), 392(2), 433
High Courts13 Sept 1990
The Registrar, Jadavpur University Vs Smt. Alka D. Hemani and others
Calcutta High Court · AIR 1991 Cal 140
West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1)
High Courts13 Sept 1990
Sudhangshu Sakkar Paul Vs Commissioner of Income Tax
Calcutta High Court · (1993) 69 TAXMAN 606
Income Tax Act, 1961 — Section 154, 155, 182(1), 236(1)
High Courts13 Sept 1990
Rajesh Shipping and Clearing Agency and Another Vs Union of India and Others
Calcutta High Court · 95 CWN 682
Constitution of India, 1950 — Article 226
High Courts13 Sept 1990Dismissed
National Engineering Industries Ltd. and Another Vs The Secretary Ministry of Law, Justice and Company Affairs, New Delhi and Others
Calcutta High Court · 95 CWN 1112
Companies Act, 1956 — Section 198(1), 303, 303(4), 309, 309(1)Constitution of India, 1950 — Article 14, 19, 226
High Courts13 Sept 1990
West Bengal Pharmaceutical and Phytochemical Development Corporation Ltd. Vs Mira Sen
Calcutta High Court · (1993) 1 ILR (Cal) 545
Arbitration Act, 1940 — Section 15, 16, 17, 30, 33Interest Act, 1978 — Section 3
High Courts12 Sept 1990
Soumendra Nath Sarkar Vs State of West Bengal
Calcutta High Court · (1992) 1 ILR (Cal) 460
Constitution of India, 1950 — Article 226West Bengal College Teachers (Security of Service) Act, 1975 — Section 12(1), 9(1)
High Courts12 Sept 1990
Union of India and another Vs Bata India Ltd. and another
Calcutta High Court · AIR 1991 Cal 365 : (1992) 62 TAXMAN 68
Foreign Exchange Regulation Act, 1973 — Section 47, 68, 68(1), 9(1), 9(1)
High Courts12 Sept 1990
Commissioner of Income Tax Vs Orient Beverages Ltd.
Calcutta High Court · (1993) 203 ITR 559 : (1993) 71 TAXMAN 66
Income Tax Act, 1961 — Section 24(1)
High Courts11 Sept 1990
Surath Das and Others Vs Ambar Naskar
Calcutta High Court · 96 CWN 202
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 138West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts11 Sept 1990Allowed
Absarmallick Vs State of West Bengal
Calcutta High Court · (1995) 1 ILR (Cal) 354
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Estates Acquisition Act, 1953 — Section 44(2), 5A(3), 6(1)West Bengal Land Reforms Act, 1955 — Section 14T, 3, 6(1)
High Courts10 Sept 1990Dismissed
Bengal Lamps Limited Vs Furmanite Nicco Limited
Calcutta High Court · (1991) 72 CompCas 146 : 95 CWN 197
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 16(1), 22, 22(1)
High Courts09 Sept 1990Allowed
Bhikha Singh Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 91
High Courts07 Sept 1990
State of West Bengal and others Vs Daulat Singh Surana and others
Calcutta High Court · AIR 1991 Cal 355
Land Acquisition Act, 1894 — Section 23(1), 5AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1), 4, 4(1), 5, 7
High Courts07 Sept 1990
Hasimara Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 200 ITR 659
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 37