High Courts02 Dec 1991
COMMISSIONER OF INCOME TAX Vs RAMKUMAR RAJENDRA KUMAR.
Calcutta High Court · (1993) 113 CTR 275 : (1993) 70 TAXMAN 162
Income Tax Act, 1961 — Section 43B
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,380 of 3,204
High Courts02 Dec 1991Allowed
Texmaco Ltd. Vs Union of India (UOI)
Calcutta High Court · (1992) 59 ELT 522
Central Excise Rules, 1944 — Rule 173Q, 49, 56A, 57A, 8Central Excises and Salt Act, 1944 — Section 11A
High Courts29 Nov 1991Allowed
Justice S.A. Masood (Retd.) and Others Vs University of Calcutta and Others
Calcutta High Court · 96 CWN 253
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 14, 19(1)(c), 19(1)(g), 300A, 31
High Courts29 Nov 1991
Commissioner of Income Tax Vs India Foils Ltd.
Calcutta High Court · (1993) 69 TAXMAN 240
Income Tax Act, 1961 — Section 2, 256(1), 256(2)
High Courts28 Nov 1991
Commissioner of Income Tax Vs India Foils Ltd.
Calcutta High Court · (1992) 106 CTR 125 : (1993) 200 ITR 259
Income Tax Act, 1961 — Section 37
High Courts28 Nov 1991
Commissioner of Income Tax Vs Tungabhadra Industries Ltd. Tungabhadra Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 108 CTR 233 : (1994) 207 ITR 553 : (1994) 76 TAXMAN 185
Income Tax Act, 1961 — Section 31, 32, 33, 34, 35
High Courts28 Nov 1991
Md. Azadul Haque Vs State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 498
Constitution of India, 1950 — Article 226, 309Evidence Act, 1872 — Section 115
High Courts28 Nov 1991Dismissed
May Flower Nursing Home Vs Third Industrial Tribunal
Calcutta High Court · (1992) 2 CALLT 167
Constitution of India, 1950 — Article 226
High Courts27 Nov 1991Dismissed
In Re: Bihar Coal Trader
Calcutta High Court · (1992) 2 CALLT 465
Constitution of India, 1950 — Article 226(2)Essential Commodities Act, 1955 — Section 7
High Courts26 Nov 1991
Commissioner of Wealth Tax Vs Jugal Kishore Bhagat
Calcutta High Court · (1992) 197 ITR 250 : (1993) 69 TAXMAN 390
Wealth Tax Act, 1957 — Section 5(1)
High Courts26 Nov 1991
Commissioner of Income Tax Vs Rydak Syndicate Ltd.
Calcutta High Court · (1993) 203 ITR 1005
Companies (Profits) Surtax Act, 1964 — Rule 1A, 2Companies Act, 1956 — Section 78
High Courts26 Nov 1991
Commissioner of Income Tax Vs Mohanlal Bhagwati Prosad
Calcutta High Court · (1994) 118 CTR 408 : (1993) 204 ITR 234 : (1994) 75 TAXMAN 557
Income Tax Act, 1961 — Section 40
High Courts26 Nov 1991
Commissioner of Income Tax Vs Borhat Tea Co. Ltd.
Calcutta High Court · (1994) 117 CTR 372 : (1993) 203 ITR 987
Income Tax Act, 1961 — Section 90
High Courts26 Nov 1991Allowed
Subimal Das Vs State of West Bengal
Calcutta High Court · 97 CWN 168 : (1992) 2 ILR (Cal) 138
Constitution of India, 1950 — Article 226West Bengal Co-operative Societies Rules, 1987 — Rule 48(f)
High Courts26 Nov 1991Allowed
Santosh Kumar Bhattacharjee and Another Vs The President, Calcutta District Forum and Others
Calcutta High Court · 96 CWN 617
Constitution of India, 1950 — Article 143Consumer Protection Act, 1986 — Section 10, 10(1), 10(1)(a), 10(1)(b), 10(1)(c)Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts25 Nov 1991
UCO BANK Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1993) 111 CTR 256
High Courts20 Nov 1991
Sonar Airotech Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 117 CTR 147 : (1993) 204 ITR 304
Income Tax Act, 1961 — Section 40
High Courts20 Nov 1991
Raghu Nandan Mondal Vs The Appeal Committee, West Bengal Board of Secondary Education and Others
Calcutta High Court · (1992) 1 CALLT 219
Calcutta High Court (Appellate Side) Rules — Rule 9Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227
High Courts20 Nov 1991Dismissed
Kabita Bose Vs Timir Baran Haldar
Calcutta High Court · 96 CWN 529 : (1992) 1 ILR (Cal) 371
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, 115, 47Evidence Act, 1872 — Section 63, 63
High Courts19 Nov 1991
Union of India (UOI) Vs Sanwarmal Modi
Calcutta High Court · (1992) 2 CALLT 325 : (1993) 49 ECR 434
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 465, 537Customs Act, 1962 — Section 108, 135, 5