COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,382 of 3,204

High Courts01 Oct 1991

Raja Mookherjee and Others Vs Wealth Tax Officer and Others

Calcutta High Court · (1994) 118 CTR 311 : (1993) 204 ITR 276

Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 332Wealth Tax Act, 1957 — Section 19A, 19A(1)

High Courts01 Oct 1991

Hamilton and Co. Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1992) 104 CTR 95 : (1992) 194 ITR 391

Income Tax Act, 1961 — Section 14, 15, 16, 17, 18

High Courts01 Oct 1991Allowed

Tapan Pal and Others Vs The State of W. Bengal

Calcutta High Court · (1992) CriLJ 1017

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113A, 32, 32(1)Penal Code, 1860 (IPC) — Section 306, 498A

High Courts27 Sept 1991

Bhinashar Finance Pvt. Ltd. Vs State of West Bengal

Calcutta High Court · 96 CWN 505 : (1992) 2 ILR (Cal) 413

West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1)

High Courts26 Sept 1991Dismissed

Govind Ram Agarwal Vs Collector of Customs

Calcutta High Court · (1992) 60 ELT 535

Constitution of India, 1950 — Article 226

High Courts26 Sept 1991

Kanchanjangha Electronic Pvt. Ltd. Vs Collector of Customs

Calcutta High Court · (1994) 71 ELT 37

Customs Act, 1962 — Section 25

High Courts26 Sept 1991Dismissed

Sankar Biswas and Another Vs Salil Chatterjee and Another

Calcutta High Court · 96 CWN 540

Copyright Act, 1957 — Section 14(d), 2, 63, 69Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(1), 245(2)Penal Code, 1860 (IPC) — Section 417

High Courts25 Sept 1991

Commissioner of Income Tax Vs Sijua (Jheriah) Electric Supply Co. Ltd.

Calcutta High Court · (1993) 203 ITR 739

High Courts25 Sept 1991

Hindusthan Welfare Trust Vs Director of Income Tax (Exemption)

Calcutta High Court · (1993) 201 ITR 564 : (1993) 68 TAXMAN 205

Income Tax Act, 1961 — Section 11, 13, 14

High Courts25 Sept 1991Dismissed

Swapan Mandal alias Bhaskar Purkait Vs State of West Bengal

Calcutta High Court · (1992) CriLJ 1011

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304A

High Courts25 Sept 1991

Commissioner of Income Tax Vs Hindusthan Welfare Trust

Calcutta High Court · (1994) 206 ITR 138 : (1993) 70 TAXMAN 93

Income Tax Act, 1961 — Section 11, 11(1), 11(1A), 11(5), 13(1)Transfer of Property Act, 1882 — Section 3

High Courts25 Sept 1991

COMMISSIONER OF INCOME TAX Vs HINDUSTHAN WELFARE TRUSTS.

Calcutta High Court · (1993) 111 CTR 284

Income Tax Act, 1961 — Section 11, 11(1A)

High Courts23 Sept 1991

Commissioner of Income Tax Vs New India Investment Corporation Ltd.

Calcutta High Court · (1994) 205 ITR 618 : (1993) 69 TAXMAN 285

Income Tax Act, 1961 — Section 70, 71, 73

High Courts23 Sept 1991Allowed

Kausar Ali Vs Sadik Ali

Calcutta High Court · 96 CWN 475 : (1992) 1 ILR (Cal) 145

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 115, 151

High Courts21 Sept 1991Allowed

Commissioner of Income Tax Vs R.V. Briggs and Co. (P.) Ltd.

Calcutta High Court · (1993) 71 TAXMAN 34

Income Tax Act, 1961 — Section 147, 147(a), 256(1), 48

High Courts20 Sept 1991

Ghanashyam De Vs Krishna Pada Pal

Calcutta High Court · (1992) 1 CALLT 300

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 148, 149, 304

High Courts19 Sept 1991

Uma Mishra (Sanyal) Vs Monoranjan Sinha

Calcutta High Court · (1992) 2 ILR (Cal) 386

West Bengal Premises Tenancy Act, 1956 — Section 13(3A)

High Courts19 Sept 1991Allowed

Biram Soren Vs The State of West Bengal

Calcutta High Court · (1992) CriLJ 1666

Penal Code, 1860 (IPC) — Section 376

High Courts19 Sept 1991

Assistant Commissioner of Commercial Taxes Vs Highway Cargo Carriers

Calcutta High Court · (1992) 1 ILR (Cal) 289

Bengal Finance (Sales Tax) Act, 1941 — Section 4A, 89ABengal Finance (Sales Tax) Rules, 1941 — Rule 14, 15AA, 17, 89AIncome Tax Act, 1922 — Section 34

High Courts18 Sept 1991

Smt. N. Taneja and another Vs Calcutta Distt. Forum and others

Calcutta High Court · AIR 1992 Cal 95 : (1992) 1 CALLT 234

Arbitration Act, 1940 — Section 4(6), 41Civil Procedure Code, 1908 (CPC) — Section 13(4), 3(1), 3(2), 30, 32Constitution of India, 1950 — Article 21, 22, 226, 227, 245