High Courts20 Aug 1993
Commissioner of Income Tax Vs Poddar Project Ltd.
Calcutta High Court · (1994) 122 CTR 123 : (1994) 209 ITR 385
Income Tax Act, 1961 — Section 154, 23, 23(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,339 of 3,204
High Courts20 Aug 1993
Jit Paul (HUF) and Others Vs Commissioner of Wealth Tax Commissioner of Wealth Tax Vs Jit Paul (HUF) and Others
Calcutta High Court · (1994) 209 ITR 675
Income Tax Act, 1961 — Section 36, 36(1), 40A, 40A(7)Wealth Tax Rules, 1957 — Rule 1D
High Courts20 Aug 1993
Jit Paul (Huf) Vs Commissioner of Wealth Tax
Calcutta High Court · (1995) 79 TAXMAN 47
Income Tax Act, 1961 — Section 40A(7)Wealth Tax Act, 1957 — Section 27(1), 36(1)(v)
High Courts20 Aug 1993
Commissioner of Income Tax Vs Indian Products Ltd.
Calcutta High Court · (1994) 207 ITR 647
Income Tax Act, 1961 — Section 35B, 80HHC, 80HHC(1), 80HHC(2)
High Courts20 Aug 1993
Merinoply and Chemicals Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 122 CTR 262 : (1994) 209 ITR 508
High Courts19 Aug 1993Allowed
Tapan Kumar Chandra and Others Vs State of West Bengal and Others
Calcutta High Court · (1994) 1 CALLT 359
Constitution of India, 1950 — Article 226, 229
High Courts18 Aug 1993Dismissed
Shalimar Paints Ltd. Vs Collector of Central Excise
Calcutta High Court · (1994) 70 ELT 567
Central Excise Rules, 1944 — Rule 56(4)
High Courts16 Aug 1993
Aviquipo of India Ltd. Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 333
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(4), 25F, 25GPayment of Gratuity Act, 1972 — Section 4
High Courts16 Aug 1993Dismissed
Panchra Mayurakshi Cotton Mills Employees Union and Others Vs State of West Bengal and Others
Calcutta High Court · (1994) 68 FLR 1261 : (1994) 1 LLJ 717
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12
High Courts16 Aug 1993
Ganges Manufacturing Co. Ltd. and Others Vs W.B. State Electricity Board and Others
Calcutta High Court · 98 CWN 1
Constitution of India, 1950 — Article 14, 19(1), 226, 300AElectricity Act, 1910 — Section 24, 24(1), 26(1), 26(6), 39
High Courts13 Aug 1993
Commissioner of Income Tax Vs Graphite India Ltd.
Calcutta High Court · (1994) 121 CTR 504 : (1994) 209 ITR 318 : (1995) 80 TAXMAN 436
Income Tax Act, 1961 — Section 214, 244
High Courts13 Aug 1993
Commissioner of Income Tax Vs Western Estates
Calcutta High Court · (1994) 122 CTR 21 : (1994) 209 ITR 343
Income Tax Act, 1961 — Section 22, 246, 249, 250, 253
High Courts11 Aug 1993
Commissioner of Income Tax Vs Duncan Brothers and Co. Ltd.
Calcutta High Court · (1994) 121 CTR 492 : (1994) 209 ITR 44 : (1994) 74 TAXMAN 283
Income Tax Act, 1961 — Section 263, 45, 48, 55, 55(2)
High Courts06 Aug 1993
Indian Bank Officers'' Association and Others Vs Indian Bank and Others
Calcutta High Court · (1994) 121 CTR 443 : (1994) 209 ITR 72 : (1994) 75 TAXMAN 376
Income Tax Act, 1961 — Section 15, 17, 17(2)Income Tax Rules, 1962 — Rule 3
High Courts06 Aug 1993
Sudha Textile Traders and Sudha Shashikant Shroff Vs Kalyani Spinning Mills Ltd. and Others
Calcutta High Court · 98 CWN 258
Constitution of India, 1950 — Article 12, 14, 226
High Courts05 Aug 1993
In Re : Haryana Finance Trading Co.
Calcutta High Court · (1993) 2 CALLT 264 : (1994) 1 ILR (Cal) 349
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Evidence Act, 1872 — Section 73
High Courts05 Aug 1993
B.K. Roy Pvt. Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1995) 125 CTR 50 : (1995) 211 ITR 500
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 10(3), 263, 45, 46
High Courts05 Aug 1993
S.M. Anwar and Co. and Another Vs State of West Bengal and Another
Calcutta High Court · (1993) CriLJ 3754
Criminal Procedure Code, 1973 (CrPC) — Section 2, 216, 216(1), 216(5), 230Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts04 Aug 1993Dismissed
Balaji International Vs Collector of Customs
Calcutta High Court · (1994) 70 ELT 203
Customs (Provisional Duty Assessment) Regulations, 1963 — Rule 4Customs Act, 1962 — Section 110, 110(1), 110(2), 124, 18
High Courts04 Aug 1993
Commissioner of Income Tax Vs Algemene Bank Netharland
Calcutta High Court · (1994) 73 TAXMAN 307
Income Tax Act, 1961 — Section 256(2)