High Courts25 Feb 1994
Commissioner of Income Tax Vs East India Hotels Ltd.
Calcutta High Court · (1995) 123 CTR 27 : (1994) 48 ECC 22 : (1994) 209 ITR 854 : (1995) 78 TAXMAN 277
Income Tax Act, 1961 — Section 33 80J, 80J(4)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,330 of 3,204
High Courts25 Feb 1994
Indian Oxygen Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Indian Oxygen Ltd.
Calcutta High Court · (1995) 123 CTR 224 : (1994) 210 ITR 274 : (1994) 75 TAXMAN 604
Income Tax Act, 1961 — Section 17, 17(1), 17(2), 17(3), 37(3B)
High Courts25 Feb 1994
Ananda Marga Pracharaka Sangha Vs Commissioner of Income Tax
Calcutta High Court · (1997) 139 CTR 524 : (1996) 218 ITR 254 : (1994) 76 TAXMAN 88
Finance (No. 2) Act, 1991 — Section 12AIncome Tax Act, 1961 — Section 11, 12A(a), 13, 13(1), 37
High Courts25 Feb 1994Dismissed
Dipak Kumar Chatterjee Vs Smt. Leena Chatterjee
Calcutta High Court · (1994) 2 DMC 155
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482
High Courts23 Feb 1994Allowed
Bensal Tea Warehouse and Another Vs Falakata Industries Ltd. and Others
Calcutta High Court · (1994) 1 CALLT 363 : 98 CWN 1067
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 41 Rule 11
High Courts23 Feb 1994
Himansu Sekhar Rana Vs Smt. Tapati Rana
Calcutta High Court · AIR 1995 Cal 110
Hindu Marriage (Amendment) Act, 1956 — Section 9
High Courts23 Feb 1994Allowed
Bimal Kanti Sarkar Vs The State
Calcutta High Court · (1994) 1 CALLT 414
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Feb 1994
Commissioner of Income Tax Vs Hindusthan Paper Corpn. Ltd.
Calcutta High Court · (1994) 77 TAXMAN 450
Income Tax Act, 1961 — Section 195(2), 256(1), 9, 9(1)(vi), 9(1)(vii)
High Courts22 Feb 1994
Jagdish Prasad Jaiswal Vs Collector of Customs
Calcutta High Court · (1994) 71 ELT 352
High Courts21 Feb 1994
Orient Beverages Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1994) 122 CTR 126 : (1994) 208 ITR 509 : (1995) 78 TAXMAN 125
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(3), 147, 148, 153
High Courts21 Feb 1994
Commissioner of Income Tax Vs Rajeeva Lochan Kanoria
Calcutta High Court · (1994) 121 CTR 342 : (1994) 208 ITR 616 : (1995) 80 TAXMAN 572
Income Tax Act, 1961 — Section 36(1), 37
High Courts21 Feb 1994
Lilavati Devi alias Lilavati Sharma Vs M/s. Kelvin Jute and Co. Ltd
Calcutta High Court · AIR 1994 Cal 224 : 98 CWN 993
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 18 Rule 1(4), Order 18 Rule 2(4), Order 39 Rule 7, 151
High Courts21 Feb 1994Allowed
Morium Bibi and Others Vs Musst. Showkatara Begum and Others
Calcutta High Court · 98 CWN 1074
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3A, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1(m), Order 43 Rule 1A
High Courts18 Feb 1994Allowed
Indian Metals and Ferro Alloys Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 1090
West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(2), 3(b), 4
High Courts14 Feb 1994
Gopal Chandra Ghosh Vs State of West Bengal and Others
Calcutta High Court · (1994) 2 CALLT 63 : (1995) 1 LLJ 339
High Courts14 Feb 1994
Ramola Banerjee Vs Sandip Banerjee
Calcutta High Court · 99 CWN 274
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 4, 151
High Courts11 Feb 1994Dismissed
Sri Pijush Kanti Sen Vs Sri Guiram Pan and Others
Calcutta High Court · (1994) 1 CALLT 478 : 98 CWN 779
Constitution of India, 1950 — Article 161, 226, 72Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Feb 1994
Mrs. K. Saroja Nakshatri Vs Sadasukh Kabra and Company
Calcutta High Court · AIR 1995 Cal 80 : (1995) 1 CALLT 27
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6, Order 41 Rule 6(1), Order 41 Rule 6(2), 144
High Courts10 Feb 1994Allowed
Thakkar Estate and Finance Co. Pvt. Ltd. and Another Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (1995) 1 CALLT 382 : (1995) 2 ILR (Cal) 131
Calcutta Municipal Corporation Act, 1951 — Section 393A, 635
High Courts10 Feb 1994
West Bengal Board of Secondary Education Vs Chandidas Chatterji
Calcutta High Court · (1994) 1 ILR (Cal) 441
Constitution of India, 1950 — Article 226, 32