High Courts25 Jul 1991
Commissioner of Income Tax Vs Jardine Henderson Ltd.
Calcutta High Court · (1995) 125 CTR 12 : (1994) 210 ITR 981
Income Tax Act, 1961 — Section 36
COURT ARCHIVE
Calcutta High Court judgments, 1991
524 judgments · page 9 of 27
High Courts24 Jul 1991Allowed
Desh Soren and Another Vs The State of West Bengal
Calcutta High Court · 96 CWN 533
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts24 Jul 1991
Commissioner of Income Tax Vs Hardeodas Agarwalla Trust
Calcutta High Court · (1992) 198 ITR 511
Income Tax Act, 1961 — Section 11, 12, 12A, 13(3)Income Tax Rules, 1962 — Rule 17B
High Courts24 Jul 1991Allowed
Ram Prasad Roy and Another Vs State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 323 : (1992) 2 ILR (Cal) 240
Constitution of India, 1950 — Article 14, 16, 226, 311, 39
High Courts24 Jul 1991
State Bank of India Staff Association and others Vs Monindra Bhattacharyya and others
Calcutta High Court · AIR 1991 Cal 378 : (1991) 2 CALLT 340 : 96 CWN 350
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9Societies Registration Act, 1860 — Section 2Trade Unions Act, 1926 — Section 19
High Courts24 Jul 1991Dismissed
Sarkar Mardi Vs State of West Bengal
Calcutta High Court · (1992) CriLJ 367 : (1993) 2 ILR (Cal) 193
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts24 Jul 1991
Rajan Kumar Koley and Others Vs Sudhanya Chandra Koley and Others
Calcutta High Court · (1992) 1 CALLT 191
High Courts24 Jul 1991
Life Insurance Corporation of India Vs Commissioner of Asansol Municipality and Others
Calcutta High Court · (1992) 1 CALLT 203
Bengal Municipal Act, 1932 — Section 148
High Courts22 Jul 1991
Director of Income Tax (Exemption) Vs Trustees of Singhania Charitable Trust
Calcutta High Court · (1993) 199 ITR 819
Income Tax Act, 1961 — Section 11(1), 11(2)
High Courts22 Jul 1991
Smt. Ira Ghosh and Another Vs The State
Calcutta High Court · (1992) CriLJ 972
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts22 Jul 1991
Smt. Anjali Das Vs Bidyut Sarkar
Calcutta High Court · AIR 1992 Cal 47 : (1992) 1 CALLT 166 : 96 CWN 485
Contract Act, 1872 — Section 11, 31, 32Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 10
High Courts22 Jul 1991
Bal Krishna Binani Vs Commissioner of Wealth Tax
Calcutta High Court · (1993) 199 ITR 516 : (1994) 77 TAXMAN 188
Wealth Tax Act, 1957 — Section 46(4), 7, 7(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts22 Jul 1991
Commissioner of Income Tax Vs Karam Chand Thapar and Bros. (Coal Sales) Ltd.
Calcutta High Court · (1995) 124 CTR 287 : (1993) 202 ITR 736 : (1993) 71 TAXMAN 221
Income Tax Act, 1961 — Section 256(2)
High Courts22 Jul 1991
Commissioner of Income Tax Vs Industrial Plants Ltd.
Calcutta High Court · (1993) 71 TAXMAN 264
Income Tax Act, 1961 — Section 154, 256(2), 32
High Courts22 Jul 1991
Commissioner of Income Tax Vs Calcutta Merchants and Agents (P.) Ltd.
Calcutta High Court · (1993) 70 TAXMAN 112
Income Tax Act, 1961 — Section 143(3), 256(1), 263, 43B
High Courts19 Jul 1991Allowed
Manick Lal Pathak Vs State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 360
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts19 Jul 1991
Hiralal Tulsidas Morarji Properties and Investments Vs Calcutta Municipal Corporation
Calcutta High Court · (1992) 1 ILR (Cal) 233
Calcutta Municipal Corporation Act, 1980 — Section 188, 193, 217(3), 221A(2)Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 220(2)
High Courts19 Jul 1991Dismissed
Travel Corporation of (India Pvt. Ltd.) Vs Union of India (UOI) and Others
Calcutta High Court · (1992) 2 CALLT 397
Constitution of India, 1950 — Article 226
High Courts18 Jul 1991
Commissioner of Income Tax Vs Govind Sugar Mills Ltd.
Calcutta High Court · (1993) 199 ITR 775
Income Tax Act, 1961 — Section 37
High Courts18 Jul 1991
Jagat Narayan Singh Vs Rabinder Mohan Bhandari and others
Calcutta High Court · AIR 1992 Cal 216 : 96 CWN 227
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 151, 2(12)