High Courts25 Jan 1991
Commissioner of Income Tax Vs Smt. Shyama Devi Dalmia
Calcutta High Court · (1992) 103 CTR 360 : (1992) 194 ITR 114 : (1991) 59 TAXMAN 433
Income Tax Act, 1961 — Section 23(1)
COURT ARCHIVE
Calcutta High Court judgments, 1991
524 judgments · page 26 of 27
High Courts25 Jan 1991
S.P. Jaiswal Estates Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 102 CTR 90 : (1991) 188 ITR 603 : (1991) 59 TAXMAN 456
Income Tax Act, 1961 — Section 32, 33Income Tax Rules, 1962 — Rule 5
High Courts25 Jan 1991Dismissed
Pradyot Kumar Ghosh Vs Pulin Behari Ghosh
Calcutta High Court · (1993) 1 ILR (Cal) 216
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3A, Order 41 Rule 33Transfer of Property Act, 1882 — Section 14, 40, 54
High Courts25 Jan 1991
Soorajmull Nagarmull Vs Commissioner of Income Tax
Calcutta High Court · (1991) 190 ITR 418
Income Tax Act, 1922 — Section 24(2), 24(B)Income Tax Act, 1961 — Section 74
High Courts25 Jan 1991Dismissed
Md. Murtaza Vs Smt. Kausar Parvin
Calcutta High Court · (1991) CriLJ 3202
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
High Courts25 Jan 1991
Trass Engineering Co-operative Society Ltd. Vs State of West Bengal and Others
Calcutta High Court · 95 CWN 899
Constitution of India, 1950 — Article 226West Bengal Co-operative Societies Act, 1983 — Section 137
High Courts24 Jan 1991
Union of India Vs Abhoy Sarkar and another
Calcutta High Court · AIR 1992 Cal 242
Arbitration Act, 1940 — Section 13, 20, 3, 30, 33
High Courts22 Jan 1991
National Standard Duncan Limited Vs Commissioner of Income Tax
Calcutta High Court · (1992) 196 ITR 776 : (1993) 69 TAXMAN 360
Income Tax Act, 1961 — Section 129, 143(3), 144B, 144B(4), 144B(5)
High Courts22 Jan 1991Dismissed
Rabindra Nath Mukherjee Vs ITI Mukherjee @ Chatterjee
Calcutta High Court · 95 CWN 1085 : (1991) 2 DMC 227
Hindu Marriage Act, 1955 — Section 13(1), 14(1)Special Marriage Act, 1954 — Section 29(1)
High Courts22 Jan 1991Allowed
Uttara Co-operative Housing Society Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 441
Constitution of India, 1950 — Article 226
High Courts18 Jan 1991Allowed
The Fort William Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1992) 40 ECC 96 : (1992) 42 ECR 330 : (1991) 54 ELT 13
Central Excises and Salt Act, 1944 — Section 2
High Courts18 Jan 1991
Prabir Kumar Majumdar Vs Assistant Collector, Central Excise
Calcutta High Court · (1992) 60 ELT 533
Central Excises and Salt Act, 1944 — Section 35G, 35NConstitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 265
High Courts15 Jan 1991Dismissed
Calcutta Metropolitan Development Authority Vs Sri Sushil Kumar Roy
Calcutta High Court · 96 CWN 72
Arbitration Act, 1940 — Section 30, 33
High Courts15 Jan 1991Allowed
Satya Narayan Tantia and Others Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 405
Industrial Disputes Act, 1947 — Section 10, 2AWest Bengal Board of Secondary Education (Manner of Hearing and Deciding Appeals by Appeal Committee) Regulations, 1964 — Regulation 3, 9West Bengal Board of Secondary Education Act, 1963 — Section 22(3), 27(3)
High Courts14 Jan 1991
Commissioner of Income Tax Vs Benaras Electric Light and Power Co. Ltd.
Calcutta High Court · (1993) 204 ITR 804 : (1995) 81 TAXMAN 531
Income Tax Act, 1961 — Section 56
High Courts14 Jan 1991
Commissioner of Income Tax Vs Surama Tubes (P.) Ltd.
Calcutta High Court · (1993) 201 ITR 124
Income Tax Act, 1961 — Section 32, 32(1), 32A
High Courts14 Jan 1991
COMMISSIONER OF Income Tax Vs CHLORIDE INDIA LTD.
Calcutta High Court · (1992) 193 ITR 355 : (1993) 66 TAXMAN 649
Income Tax Act, 1961 — Section 35B(1)(b)(iv)
High Courts11 Jan 1991
Chandipore Fisheries Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 195 ITR 565 : (1993) 66 TAXMAN 19
Income Tax Act, 1961 — Section 54ETransfer of Property Act, 1882 — Section 130
High Courts11 Jan 1991
Commissioner of Income Tax Vs Toolsidass Jewraj
Calcutta High Court · (1991) 192 ITR 568
Income Tax Act, 1961 — Section 184(7), 185(3), 263Income Tax Rules, 1962 — Rule 22(5), 24
High Courts09 Jan 1991
Commissioner of Income Tax Vs Economic and Entrepreneurship Development Foundation
Calcutta High Court · (1991) 188 ITR 5405 : (1991) 188 ITR 540 : (1991) 59 TAXMAN 156
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 10(22A), 11, 13(2)