COURT ARCHIVE

Calcutta High Court judgments, 1991

524 judgments · page 2 of 27

High Courts04 Dec 1991

Dilip Kumar Mitra (deceased) (by legal heir Debashish Kumar Mitra) Vs Commissioner of Wealth Tax

Calcutta High Court · (1993) 200 ITR 336 : (1993) 71 TAXMAN 141

Wealth Tax Act, 1957 — Section 16AWealth Tax Rules, 1957 — Rule 1BB

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High Courts04 Dec 1991Allowed

Madan Mohan Halder Vs Director of Rationing (F and S) and Others

Calcutta High Court · (1992) 2 CALLT 162

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High Courts03 Dec 1991

Dilip Nag Vs Smt. Lilabati Garai

Calcutta High Court · AIR 1992 Cal 219 : (1992) 1 CALLT 432

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 99, 115

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High Courts03 Dec 1991Allowed

Juthika Basu and Others Vs Lt. Col A.N. Sharma

Calcutta High Court · 96 CWN 923

West Bengal Premises Tenancy Act, 1956 — Section 13, 2(d), 25, 25(2), 35

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High Courts03 Dec 1991Allowed

Webel Video Devices Ltd. Vs Collector of Central Excise

Calcutta High Court · (1993) 63 ELT 63

Central Excise Rules, 1944 — Rule 12, 13, 14Finance Act, 1985 — Section 49, 49(3)

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High Courts02 Dec 1991

Kartick Chandra Roy Vs State of West Bengal

Calcutta High Court · 96 CWN 409 : (1995) 2 ILR (Cal) 546

Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 9(3)

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High Courts02 Dec 1991

COMMISSIONER OF INCOME TAX Vs RAMKUMAR RAJENDRA KUMAR.

Calcutta High Court · (1993) 113 CTR 275 : (1993) 70 TAXMAN 162

Income Tax Act, 1961 — Section 43B

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High Courts02 Dec 1991Allowed

Texmaco Ltd. Vs Union of India (UOI)

Calcutta High Court · (1992) 59 ELT 522

Central Excise Rules, 1944 — Rule 173Q, 49, 56A, 57A, 8Central Excises and Salt Act, 1944 — Section 11A

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High Courts29 Nov 1991Allowed

Justice S.A. Masood (Retd.) and Others Vs University of Calcutta and Others

Calcutta High Court · 96 CWN 253

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 14, 19(1)(c), 19(1)(g), 300A, 31

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High Courts29 Nov 1991

Commissioner of Income Tax Vs India Foils Ltd.

Calcutta High Court · (1993) 69 TAXMAN 240

Income Tax Act, 1961 — Section 2, 256(1), 256(2)

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High Courts28 Nov 1991

Commissioner of Income Tax Vs India Foils Ltd.

Calcutta High Court · (1992) 106 CTR 125 : (1993) 200 ITR 259

Income Tax Act, 1961 — Section 37

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High Courts28 Nov 1991

Commissioner of Income Tax Vs Tungabhadra Industries Ltd. Tungabhadra Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1992) 108 CTR 233 : (1994) 207 ITR 553 : (1994) 76 TAXMAN 185

Income Tax Act, 1961 — Section 31, 32, 33, 34, 35

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High Courts28 Nov 1991

Md. Azadul Haque Vs State of West Bengal and Others

Calcutta High Court · (1992) 2 CALLT 498

Constitution of India, 1950 — Article 226, 309Evidence Act, 1872 — Section 115

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High Courts28 Nov 1991Dismissed

May Flower Nursing Home Vs Third Industrial Tribunal

Calcutta High Court · (1992) 2 CALLT 167

Constitution of India, 1950 — Article 226

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High Courts27 Nov 1991Dismissed

In Re: Bihar Coal Trader

Calcutta High Court · (1992) 2 CALLT 465

Constitution of India, 1950 — Article 226(2)Essential Commodities Act, 1955 — Section 7

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High Courts26 Nov 1991

Commissioner of Wealth Tax Vs Jugal Kishore Bhagat

Calcutta High Court · (1992) 197 ITR 250 : (1993) 69 TAXMAN 390

Wealth Tax Act, 1957 — Section 5(1)

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High Courts26 Nov 1991

Commissioner of Income Tax Vs Rydak Syndicate Ltd.

Calcutta High Court · (1993) 203 ITR 1005

Companies (Profits) Surtax Act, 1964 — Rule 1A, 2Companies Act, 1956 — Section 78

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High Courts26 Nov 1991

Commissioner of Income Tax Vs Mohanlal Bhagwati Prosad

Calcutta High Court · (1994) 118 CTR 408 : (1993) 204 ITR 234 : (1994) 75 TAXMAN 557

Income Tax Act, 1961 — Section 40

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High Courts26 Nov 1991

Commissioner of Income Tax Vs Borhat Tea Co. Ltd.

Calcutta High Court · (1994) 117 CTR 372 : (1993) 203 ITR 987

Income Tax Act, 1961 — Section 90

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High Courts26 Nov 1991Allowed

Subimal Das Vs State of West Bengal

Calcutta High Court · 97 CWN 168 : (1992) 2 ILR (Cal) 138

Constitution of India, 1950 — Article 226West Bengal Co-operative Societies Rules, 1987 — Rule 48(f)

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