High Courts04 Aug 1993
Commissioner of Income Tax Vs Eastern Investments Ltd.
Calcutta High Court · (1995) 127 CTR 182 : (1995) 213 ITR 334 : (1994) 73 TAXMAN 596
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,340 of 3,204
High Courts04 Aug 1993
Ninga Colliery Mazdoor Union Vs Union of India and Others
Calcutta High Court · 98 CWN 474
Civil Procedure Code, 1908 (CPC) — Section 115Contempt of Courts Act, 1971 — Section 10, 12, 2(c), 9Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts03 Aug 1993Allowed
Board of Trustees, Port of Calcutta Vs Haldia-Calcutta Port and Dock Shramik Union and Others
Calcutta High Court · (1994) 1 CALLT 367 : (1994) 2 LLJ 575
Trade Unions Act, 1926 — Section 8
High Courts02 Aug 1993
Commissioner of Income Tax Vs Usha Telehoist Ltd.
Calcutta High Court · (1995) 212 ITR 177
Income Tax Act, 1961 — Section 35B(1)
High Courts02 Aug 1993
COMMISSIONER OF INCOME TAX Vs SATYA CO. LTD.
Calcutta High Court · (1997) 140 CTR 569 : (1994) 75 TAXMAN 193 : (1994) 73 TAXMAN 508
High Courts02 Aug 1993
Commissioner of Income Tax Vs Peico Electronics and Electricals Ltd.
Calcutta High Court · (1994) 73 TAXMAN 524
Income Tax Act, 1961 — Section 256(2), 35B
High Courts02 Aug 1993Allowed
Peerless Drive Ltd. Vs Union of India (UOI)
Calcutta High Court · 99 CWN 769 : (1994) 2 ILR (Cal) 385
Constitution of India, 1950 — Article 14, 226
High Courts30 Jul 1993Allowed
Raiganj Co-operative Land Development Bank Ltd. Vs The State of West Bengal and Others
Calcutta High Court · (1994) 1 CALLT 32
High Courts29 Jul 1993Dismissed
Mahesh Kumar Jindal and Others and Ashoke Saigal Vs The State
Calcutta High Court · (1993) 2 CALLT 181
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(4), 204Essential Commodities Act, 1955 — Section 12AA, 12AC
High Courts29 Jul 1993
Commissioner of Income Tax Vs Western Bengal Coal Fields Limited
Calcutta High Court · (1994) 208 ITR 981 : (1994) 73 TAXMAN 147
Income Tax Act, 1961 — Section 32A
High Courts29 Jul 1993
Anand Kumar Saraf and Others Vs Commissioner of Income Tax and Others
Calcutta High Court · (1995) 125 CTR 330 : (1995) 211 ITR 562 : (1994) 75 TAXMAN 320
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154
High Courts29 Jul 1993
Commissioner of Income Tax Vs R.M. Investment and Trading Co. (P.) Ltd.
Calcutta High Court · (1994) 121 CTR 388 : (1994) 209 ITR 121 : (1994) 74 TAXMAN 429
Income Tax Act, 1961 — Section 40
High Courts29 Jul 1993
Commissioner of Income Tax Vs Indian Paper Mills Association
Calcutta High Court · (1994) 121 CTR 430 : (1994) 209 ITR 28 : (1994) 74 TAXMAN 188
High Courts29 Jul 1993
Commissioner of Income Tax Vs National Engineering Industries Ltd.
Calcutta High Court · (1994) 208 ITR 1002 : (1994) 73 TAXMAN 581
Income Tax Act, 1961 — Section 37, 40A(5)
High Courts29 Jul 1993
Eastern Aviation and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 208 ITR 1023 : (1994) 74 TAXMAN 641
Income Tax Act, 1961 — Section 109, 73
High Courts29 Jul 1993
West Bengal Properties Ltd. and another Vs State of West Bengal and others
Calcutta High Court · AIR 1994 Cal 82 : (1993) 2 CALLT 342
Calcutta Municipal Corporation Act, 1980 — Section 396, 600Calcutta Municipal Corporation Building Rules, 1990 — Rule 4(4)Registration Act, 1908 — Section 17(1), 26, 26(2), 27, 27(4)
High Courts29 Jul 1993
Indian Jute Mills Association Vs Commissioner of Wealth Tax
Calcutta High Court · (1996) 134 CTR 59 : (1996) 219 ITR 169 : (1994) 73 TAXMAN 395
Wealth Tax Act, 1957 — Section 3, 5(1)
High Courts29 Jul 1993
Indian Products Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 74 TAXMAN 20
Income Tax Act, 1961 — Section 143(3), 256(1), 263, 80A, 80A(2)
High Courts29 Jul 1993Dismissed
Godrej Soaps Ltd. Vs Hindustan Lever Ltd. and Others
Calcutta High Court · 98 CWN 131
Patents Act, 1970 — Section 116, 13(4), 2(j), 26, 27