High Courts17 Jan 1992
Moi Engineering Ltd. and Another Vs Appropriate Authority and Others
Calcutta High Court · (1992) 2 CALLT 28 : (1992) 198 ITR 270
Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1), 269UL(3)
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 22 of 22
High Courts16 Jan 1992
Commissioner of Income Tax Vs India Steamship Co. Ltd.
Calcutta High Court · (1992) 196 ITR 917 : (1993) 68 TAXMAN 381
Income Tax Act, 1961 — Section 33, 43, 43(1)
High Courts16 Jan 1992
Commissioner of Income Tax Vs East India Charitable Trust
Calcutta High Court · (1994) 206 ITR 152
Income Tax Act, 1961 — Section 11, 11(1), 11(1A), 13, 2(14)
High Courts16 Jan 1992
Haldia-Calcutta Port and Dock Shramik Union Vs Union of India (UOI)
Calcutta High Court · (1992) 1 ILR (Cal) 546
High Courts15 Jan 1992Dismissed
Harish Chandra Mondal and Another Vs Sm. Menoka Bala Dasi and Others
Calcutta High Court · (1992) 1 CALLT 418 : (1992) 2 ILR (Cal) 76
Evidence Act, 1872 — Section 138, 21Hindu Succession Act, 1956 — Section 14(1)
High Courts15 Jan 1992
COMMISSIONER OF WEALTH TAX Vs M. P. BIRLA.
Calcutta High Court · (1993) 111 CTR 228
High Courts14 Jan 1992
Cultural Enterprises Corporation Vs Commissioner of Income Tax
Calcutta High Court · (1992) 196 ITR 488 : (1993) 66 TAXMAN 216
Income Tax Act, 1961 — Section 37
High Courts13 Jan 1992
Star Iron Works Pvt. Ltd. Vs Eastern Railway and Others
Calcutta High Court · AIR 1992 Cal 238
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226
High Courts09 Jan 1992
Fosroc International Ltd. and Another Vs The Structural Waterproofing Co. Pvt. Ltd.
Calcutta High Court · AIR 1992 Cal 300 : 96 CWN 687
Trade and Merchandise Marks Act, 1958 — Section 111, 111(1), 30, 46(1)
High Courts08 Jan 1992
COMMISSIONER OF WEALTH TAX Vs SWARAJ PAUL (HUF).
Calcutta High Court · (1993) 113 CTR 135 : (1993) 71 TAXMAN 398
High Courts08 Jan 1992
Bibhuti Bhusan Ghosh Vs Income Tax Officer and Others
Calcutta High Court · (1993) 203 ITR 536
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts08 Jan 1992
Dr. Jnanendra Narayan Mukherjee and others Vs University of Calcutta and others
Calcutta High Court · AIR 1992 Cal 169 : 96 CWN 890
Calcutta University (Temporary and Supersession) Act, 1978 — Section 4, 9Calcutta University Act, 1966 — Section 50, 50(1), 50(2), 58(2), 59(2)Constitution of India, 1950 — Article 13, 14, 31
High Courts07 Jan 1992
Jagannath Paul Vs Debi Rani Nandi
Calcutta High Court · 96 CWN 640 : (1992) 1 ILR (Cal) 1
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 2(1), 21, 21(1), 21(2), 21(3)Civil Procedure Code, 1882 — Section 21, 21(1), 224, 24, 24(1)Constitution of India, 1950 — Article 227
High Courts06 Jan 1992
COMMISSIONER OF INCOME TAX Vs BIMAL MRISHNA SIL and BROS.
Calcutta High Court · (1992) 108 CTR 197
High Courts06 Jan 1992
Commissioner of Income Tax Vs Bhoruka Investments Pvt. Ltd.
Calcutta High Court · (1992) 108 CTR 344 : (1992) 198 ITR 734 : (1993) 70 TAXMAN 169
Income Tax Act, 1961 — Section 80A, 80A(2), 80M