High Courts17 Jan 1997
Central Board of Direct Taxes Vs Chloride India Ltd.
Calcutta High Court · (1997) 142 CTR 420 : (1997) 225 ITR 129
Income Tax Act, 1961 — Section 37, 37(1), 40A(7)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,276 of 3,204
High Courts15 Jan 1997
Assistant Engineer, Nabadwip Group Electric Supply and another Vs Pradip Chandra Roy
Calcutta High Court · AIR 1997 Cal 116
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115A, 151Constitution of India, 1950 — Article 227Electricity (Supply) Act, 1948 — Section 79
High Courts14 Jan 1997
Merchants of Traders (P) Ltd. Vs Sarmon Pvt. Ltd.
Calcutta High Court · (1997) 2 CALLT 418
High Courts14 Jan 1997
Merchants of Traders (P) Ltd. Vs Sarmon Pte. Ltd.
Calcutta High Court · (1997) 2 CALLT 418 : (1997) 2 CALLT 38
High Courts14 Jan 1997
Commissioner of Income Tax Vs Harnarayan Lohia and Sons
Calcutta High Court · (1997) 225 ITR 82
High Courts14 Jan 1997
COMMISSIONER OF Income Tax Vs HARNARAYAN LOHIA and SONS.
Calcutta High Court · (1997) 141 CTR 496
Income Tax Act, 1961 — Section 263
High Courts10 Jan 1997
Deputy Commissioner of Income Tax and Others Vs Central Concrete and Allied Products Limited and Another
Calcutta High Court · (1999) 236 ITR 595
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 214, 244A
High Courts10 Jan 1997Dismissed
Tapan Kumar Sinha Vs West Bengal State Electricity Board and Others
Calcutta High Court · (1997) 2 CALLT 71
Electricity Act, 1910 — Section 26, 26(6)
High Courts10 Jan 1997Dismissed
J.C. Chakraborty and Co. and Others Vs Shantilal Rampuria and Others
Calcutta High Court · (1997) 1 CALLT 360
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(2), 16, 40
High Courts10 Jan 1997Dismissed
Deputy Commissioner of Income Tax Vs Central Concrete and Allied Products Ltd.
Calcutta High Court · (1998) 100 TAXMAN 195
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 141A, 154, 192, 194C, 199
High Courts09 Jan 1997Allowed
Hindustan Wires Limited Vs Janardan Kundu
Calcutta High Court · (1998) 1 LLJ 542
Industrial Disputes Act, 1947 — Section 17B
High Courts09 Jan 1997
COMMISSIONER OF Income Tax Vs R. M. INVESTMENT and TRADING CO. (P) LTD.
Calcutta High Court · (1997) 142 CTR 140
Income Tax Act, 1961 — Section 256(1), 40(c)(i)
High Courts09 Jan 1997
Commissioner of Income Tax Vs R.M. Investment and Trading Co. (P.) Ltd.
Calcutta High Court · (1997) 225 ITR 537
Income Tax Act, 1961 — Section 37, 40
High Courts09 Jan 1997Dismissed
Jayanta Kumar Mukherjee Vs State and Another
Calcutta High Court · (1997) 2 CALLT 40
Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 469, 469(1), 482Penal Code, 1860 (IPC) — Section 405
High Courts08 Jan 1997
Gulam Murtaja alias Patal Vs The State of West Bengal
Calcutta High Court · (1997) 2 CALLT 143
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 134, 3Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts08 Jan 1997
Radha Krishna Bhuwalka Vs Rakhal Bandhu Chakraborty
Calcutta High Court · (1997) 1 CALLT 494
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 115West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts08 Jan 1997Dismissed
AIMS India (P) Ltd. and Others Vs Indian Bank and Others
Calcutta High Court · (1997) 2 CALLT 179
Constitution of India, 1950 — Article 12, 226
High Courts07 Jan 1997Dismissed
Sheikh Rahman Vs The State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 463
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 4Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts06 Jan 1997
Priyavart Chowdhury and Another Vs Punjab and Sind Bank
Calcutta High Court · (1997) 1 CALLT 449
Civil Procedure Code, 1908 (CPC) — Section 14(2), 22, 22(2)Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1), 3(2)
High Courts06 Jan 1997
Tapan Kumar Pal Vs S. Mazumdar
Calcutta High Court · (1997) 1 CALLT 321
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, Order 43 Rule 1A, 115AConstitution of India, 1950 — Article 227