High Courts30 Jan 1992
Commissioner of Income Tax Vs Oberoi Building and Investment Pvt. Ltd.
Calcutta High Court · (1994) 118 CTR 103 : (1993) 203 ITR 403
Income Tax Act, 1961 — Section 45
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 21 of 22
High Courts30 Jan 1992Dismissed
The State Vs Sankar Das Banerjee
Calcutta High Court · (1992) 1 CALLT 226
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 461
High Courts30 Jan 1992Dismissed
Allahabad Bank Vs S.M. Engg. Industries and Others
Calcutta High Court · (1992) 2 CALLT 138
Contract Act, 1872 — Section 2, 25(2)Evidence Act, 1872 — Section 17, 21, 31Partnership Act, 1932 — Section 4, 6
High Courts30 Jan 1992
Commissioner of Income Tax Vs Union Carbide India Ltd.
Calcutta High Court · (1995) 78 TAXMAN 605
Income Tax Act, 1961 — Section 256(1), 36, 36(2), 36(2)(i), 36(2)(i)(b)
High Courts29 Jan 1992
Calcutta Electric Supply Corporation (India) Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1992) 196 ITR 610
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 36(1)
High Courts29 Jan 1992
Commissioner of Income Tax Vs Oriental Co. Ltd.
Calcutta High Court · (1996) 130 CTR 233 : (1995) 215 ITR 844 : (1993) 71 TAXMAN 92
Income Tax Act, 1961 — Section 154, 80M
High Courts29 Jan 1992
Lakshmi Commercial Bank Ltd. Vs Bengal National Textiles Mills Ltd. and others
Calcutta High Court · AIR 1992 Cal 278
Limitation Act, 1963 — Section 3(2), 5
High Courts29 Jan 1992
Jayashree Roy Chowdhury Vs Oriental Insurance Company Limited
Calcutta High Court · AIR 1992 Cal 355
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Contract Act, 1872 — Section 124, 125
High Courts28 Jan 1992
Peico Electronics and Electricals Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1995) 124 CTR 43 : (1994) 210 ITR 991
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 150
High Courts28 Jan 1992
Indian Bank Vs Textile Inland Agencies and others
Calcutta High Court · AIR 1992 Cal 296 : (1995) 84 CompCas 799
Negotiable Instruments Act, 1881 (NI) — Section 30, 32, 93, 94, 98Usurious Loans Act, 1918 — Section 3
High Courts27 Jan 1992Dismissed
Pradip Kumar Bhagat and Another Vs The Indian Institute Technology, Kharagpur and Others Pallab Sarkar Vs Union of India and Others
Calcutta High Court · 96 CWN 701
Constitution of India, 1950 — Article 77(1)
High Courts27 Jan 1992
Commissioner of Income Tax Vs Bengal Tea and Industries Ltd.
Calcutta High Court · (1992) 01 CAL CK 0016
Income Tax Act, 1961 — Section 256(1), 43B
High Courts27 Jan 1992
Commissioner of Income Tax Vs S.P. Jaiswal Estates (P.) Ltd.
Calcutta High Court · (1992) 196 ITR 179 : (1993) 67 TAXMAN 465
Income Tax Act, 1961 — Section 32A
High Courts24 Jan 1992
Jeewanlal (1929) Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1992) 197 ITR 495
Income Tax Act, 1961 — Section 215Income Tax Rules, 1962 — Rule 40
High Courts24 Jan 1992
Madan Mohan Manna Vs Smt. Chitra Manna
Calcutta High Court · AIR 1993 Cal 33 : (1992) 2 CALLT 46
Hindu Marriage Act, 1955 — Section 13, 13(1), 14
High Courts22 Jan 1992
Texmaco Ltd. Vs Superintendent of Central Excise
Calcutta High Court · (1992) 59 ELT 506
High Courts21 Jan 1992Allowed
Camac Leather (P) Ltd. and Another Vs Union of India (UOI) and Others Camac Leather (P) Ltd. and Another Vs Collector of Customs and Others
Calcutta High Court · (1992) 2 CALLT 349 : (1992) 43 ECR 105 : (1992) 59 ELT 48
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25(1)
High Courts20 Jan 1992
Commissioner of Income Tax Vs Madgul Udyog
Calcutta High Court · (1994) 121 CTR 274 : (1994) 208 ITR 541
Constitution of India, 1950 — Article 366Income Tax Act, 1961 — Section 80J, 80J(4)Patents and Designs Act, 1911 — Section 2(2)
High Courts20 Jan 1992
Commissioner of Wealth Tax Vs Bharat Charity Trust
Calcutta High Court · (1993) 111 CTR 232 : (1993) 199 ITR 420
Income Tax Act, 1961 — Section 13, 13(2), 13(3), 21AWealth Tax Act, 1957 — Section 21A, 5
High Courts17 Jan 1992
Shaw Wallace and Co. Ltd. and Another Vs Central Board of Direct Taxes and Others
Calcutta High Court · (1992) 196 ITR 241 : (1992) 65 TAXMAN 200
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80O