High Courts17 Sept 1996
Commissioner of Gift Tax and Another Vs Bireswar Sarkar and Another
Calcutta High Court · (1997) 1 CALLT 176 : (1996) 2 CHN 279 : (1997) 223 ITR 411
Civil Procedure Code, 1908 (CPC) — Section 100, 96
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,281 of 3,204
High Courts17 Sept 1996
Brooke Bond Lipton India Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1996) 222 ITR 540
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263
High Courts17 Sept 1996
Biswanath Kumar Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 75
Constitution of India, 1950 — Article 300A, 45A, 48A, 51AWest Bengal Land Reforms Act, 1955 — Section 2, 4B, 4C, 4D
High Courts17 Sept 1996
Indo Asahi Glass Company and Another Vs Income Tax Officer and Others
Calcutta High Court · (1996) 222 ITR 534
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 201
High Courts17 Sept 1996
Commissioner of Income Tax Vs D.P.S (I.) Pvt. Ltd.
Calcutta High Court · (1997) 1 CALLT 286 : (1996) 222 ITR 371
Income Tax Act, 1961 — Section 32Income Tax Rules, 1962 — Rule 5
High Courts17 Sept 1996Allowed
The Commissioner of Income Tax, West Bengal IV, Calcutta Vs M/s. D.P.S.(I) Pvt. Ltd., Calcutta
Calcutta High Court · (1996) 09 CAL CK 0011
High Courts17 Sept 1996
COMMISSIONER OF GIFT TAX and Another Vs BIRESWAR SARKAR and Another
Calcutta High Court · (1997) 139 CTR 144 : (1997) 95 TAXMAN 93
Civil Procedure Code, 1908 (CPC) — Section 100, 96Gift Tax Act, 1958 — Section 16
High Courts17 Sept 1996
BROOKE BOND LIPTON INDIA LTD. Vs COMMISSIONER OF INCOME TAX and Others
Calcutta High Court · (1997) 137 CTR 579
Income Tax Act, 1961 — Section 263
High Courts17 Sept 1996
COMMISSIONER OF INCOME TAX Vs D. P. S. (I) (P) LTD.
Calcutta High Court · (1997) 140 CTR 556
High Courts17 Sept 1996
INDO ASAHI GLASS CO. and Another Vs INCOME TAX OFFICER and Others
Calcutta High Court · (1997) 137 CTR 505 : (1998) 96 TAXMAN 122
Income Tax Act, 1961 — Section 201(1A)
High Courts13 Sept 1996Allowed
Haridas Chatterjee Vs The State of West Bengal and Others
Calcutta High Court · (1997) 1 ALT(Cri) 24 : (1997) 1 CALLT 186
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Sept 1996
Santi Swarup Sarkar Vs Pradip Kumar Sarkar and others
Calcutta High Court · AIR 1997 Cal 197
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1A, Order 6 Rule 17, 115Succession Act, 1925 — Section 2, 232
High Courts12 Sept 1996
S.K. Spinning Mills Vs Assistant Commissioner of Customs
Calcutta High Court · (1997) 73 ECR 296 : (1997) 93 ELT 31
High Courts12 Sept 1996
Khushal Shamraoji Randive Vs Garden Reach Ship Builders and Engineers Ltd. and Others
Calcutta High Court · (1997) 1 CALLT 508
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts12 Sept 1996
Bogunkedar High School Vs Samarendra Bandopadhyay and Others
Calcutta High Court · (1996) 09 CAL CK 0010
Constitution of India, 1950 — Article 215, 226, 32, 323AContempt of Courts Act, 1971 — Section 15, 15(1)(b), 16, 2(a), 2(b)
High Courts11 Sept 1996
Dinesh Kumar Dandpat and Others Vs State of Bihar and Others
Calcutta High Court · (1996) 09 CAL CK 0028
High Courts11 Sept 1996Allowed
Anil Kumar Tiwari Vs M/s. Vehicle Credit Corporation and Others
Calcutta High Court · (1996) 09 CAL CK 0007
High Courts10 Sept 1996Dismissed
Burn Standard Co. Ltd. Vs McDermott International Inc. and Others
Calcutta High Court · (1997) 2 CALLT 95a
Arbitration Act, 1940 — Section 11, 12, 33, 41, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(3), 25
High Courts10 Sept 1996
In Re: Sunil Kumar Bhattacharjee
Calcutta High Court · (1997) 1 CALLT 440
Succession Act, 1925 — Section 283, 284, 285, 286
High Courts10 Sept 1996Allowed
Madan Mohan Laik Vs Coal India Ltd. and Others
Calcutta High Court · (1998) 3 LLJ 1057
Payment of Gratuity Act, 1972 — Section 4, 4(6)