High Courts23 Sept 1991
Commissioner of Income Tax Vs New India Investment Corporation Ltd.
Calcutta High Court · (1994) 205 ITR 618 : (1993) 69 TAXMAN 285
Income Tax Act, 1961 — Section 70, 71, 73
COURT ARCHIVE
Calcutta High Court judgments, 1991
524 judgments · page 5 of 27
High Courts23 Sept 1991Allowed
Kausar Ali Vs Sadik Ali
Calcutta High Court · 96 CWN 475 : (1992) 1 ILR (Cal) 145
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 115, 151
High Courts21 Sept 1991Allowed
Commissioner of Income Tax Vs R.V. Briggs and Co. (P.) Ltd.
Calcutta High Court · (1993) 71 TAXMAN 34
Income Tax Act, 1961 — Section 147, 147(a), 256(1), 48
High Courts20 Sept 1991
Ghanashyam De Vs Krishna Pada Pal
Calcutta High Court · (1992) 1 CALLT 300
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 148, 149, 304
High Courts19 Sept 1991
Uma Mishra (Sanyal) Vs Monoranjan Sinha
Calcutta High Court · (1992) 2 ILR (Cal) 386
West Bengal Premises Tenancy Act, 1956 — Section 13(3A)
High Courts19 Sept 1991Allowed
Biram Soren Vs The State of West Bengal
Calcutta High Court · (1992) CriLJ 1666
Penal Code, 1860 (IPC) — Section 376
High Courts19 Sept 1991
Assistant Commissioner of Commercial Taxes Vs Highway Cargo Carriers
Calcutta High Court · (1992) 1 ILR (Cal) 289
Bengal Finance (Sales Tax) Act, 1941 — Section 4A, 89ABengal Finance (Sales Tax) Rules, 1941 — Rule 14, 15AA, 17, 89AIncome Tax Act, 1922 — Section 34
High Courts18 Sept 1991
Smt. N. Taneja and another Vs Calcutta Distt. Forum and others
Calcutta High Court · AIR 1992 Cal 95 : (1992) 1 CALLT 234
Arbitration Act, 1940 — Section 4(6), 41Civil Procedure Code, 1908 (CPC) — Section 13(4), 3(1), 3(2), 30, 32Constitution of India, 1950 — Article 21, 22, 226, 227, 245
High Courts18 Sept 1991
Metallurgical and Engineering Consultants (India) Ltd. Vs Collector of Customs, W.B. Customs Collectorate
Calcutta High Court · (1992) 40 ECC 92 : (1992) 42 ECR 718
Customs Act, 1962 — Section 12, 130, 27
High Courts17 Sept 1991
Sakti Steel Traders Vs Ashok Chakraborty and others
Calcutta High Court · AIR 1992 Cal 187 : (1992) 2 CALLT 279 : (1992) 2 CHN 451 : (1993) CriLJ 969
Calcutta High Court Rules, 1914 — Rule 3, 4, 5, 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10AConstitution of India, 1950 — Article 141, 226
High Courts16 Sept 1991
Commissioner of Income Tax Vs Vinar Systems Pvt. Ltd.
Calcutta High Court · (1993) 203 ITR 756
Income Tax Act, 1961 — Section 43B
High Courts16 Sept 1991
Om Shankar Biyani Vs Collector of Customs
Calcutta High Court · (1992) 60 ELT 54
Customs Act, 1962 — Section 110, 110(2), 124, 129D(2), 155
High Courts16 Sept 1991
COMMISSIONER OF INCOME TAX Vs STAR PAPER MILLS LTD.
Calcutta High Court · (1992) 108 CTR 224 : (1993) 70 TAXMAN 329
High Courts13 Sept 1991Dismissed
National Jute Manufacturers Corpn. Vs E.S.I.C. and Another
Calcutta High Court · 96 CWN 555 : (1994) 3 LLJ 704
Employees State Insurance Act, 1948 — Section 85B
High Courts13 Sept 1991Allowed
Texmaco Limited Vs The Income Tax Officer, Central Circle - XXVI, Calcutta and Others
Calcutta High Court · 96 CWN 480
Income Tax Act, 1961 — Section 139, 142, 143, 147, 148
High Courts13 Sept 1991Dismissed
Sekhar Gupta and Others Vs Subhas Chandra Mondal
Calcutta High Court · (1992) 73 CompCas 590
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Sept 1991
Sk. Rahimuddin Vs Sk. Serajuddin
Calcutta High Court · AIR 1992 Cal 58 : (1992) 1 CALLT 109
Waqf Act, 1954 — Section 70, 70(1), 70(4)
High Courts13 Sept 1991
Sri Abinash Chandra Chakraborty Vs The State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 423
High Courts13 Sept 1991
In Re: Arun Kumar Ghosh and Others
Calcutta High Court · (1992) 1 CALLT 207 : 96 CWN 458
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115
High Courts13 Sept 1991Dismissed
S.K. Rahimuddin Vs S.K. Serajuddin
Calcutta High Court · (1991) 09 CAL CK 0005
Waqf Act, 1954 — Section 70