High Courts26 Jun 1991Allowed
Sri Pronab Kumar Mukherjee Vs Allahabad Bank and Others
Calcutta High Court · (1992) 2 CALLT 146
Allahabad Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4(8), 4(9)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,389 of 3,204
High Courts26 Jun 1991Allowed
Sardar Gurcharan Singh Vs Collector of Customs
Calcutta High Court · (1992) 59 ELT 355
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112
High Courts25 Jun 1991
Director of Income Tax (Exmp.) Vs Girdharilal Shewnarain Tantia Trust
Calcutta High Court · (1993) 199 ITR 215 : (1993) 71 TAXMAN 150
Income Tax Act, 1961 — Section 11, 11(1), 11(1A), 80T
High Courts25 Jun 1991Allowed
Inmark Finance and Investment Co. Pvt. Ltd. and Another Vs Metropolitan Magistrate and Others
Calcutta High Court · (1993) 76 CompCas 155
Constitution of India, 1950 — Article 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 177, 179Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Jun 1991Allowed
Gour Kishore Das Vs Krishna Kumar Bose
Calcutta High Court · (1991) 2 CALLT 267 : (1994) 2 ILR (Cal) 228
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts24 Jun 1991
Commissioner of Income Tax Vs Kesoram Industries and Cotton Mills Ltd.
Calcutta High Court · (1992) 196 ITR 569
Income Tax Act, 1961 — Section 37
High Courts24 Jun 1991
Commissioner of Income Tax Vs Arcuttipore Tea Co. Ltd.
Calcutta High Court · (1992) 197 ITR 588 : (1993) 68 TAXMAN 398
Income Tax Act, 1961 — Section 37(1)
High Courts21 Jun 1991Allowed
Sri Suresh Ram Shaw Vs The State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 415
Constitution of India, 1950 — Article 226
High Courts21 Jun 1991
Kashi Nath Dutta Vs Calcutta Municipal Corporation
Calcutta High Court · AIR 1992 Cal 83 : 96 CWN 109
Calcutta Municipal Act, 1951 — Section 17, 437(1), 537(2)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 133, 134
High Courts19 Jun 1991
Commissioner of Income Tax Vs United Commercial Bank
Calcutta High Court · (1993) 201 ITR 162
Income Tax Act, 1961 — Section 119, 263
High Courts19 Jun 1991
Swaika Oil and Produce Co. P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 201 ITR 520
Income Tax Act, 1961 — Section 22, 23
High Courts19 Jun 1991Allowed
Sarvamangala Properties Vs Income Tax officer
Calcutta High Court · (1992) 61 TAXMAN 41
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 143(3), 147, 147(a)
High Courts18 Jun 1991
J.C. Mukherjee and Others Vs Income Tax Officer and Others
Calcutta High Court · (1992) 198 ITR 748
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts17 Jun 1991Dismissed
Khagendranath Chattopadhya Vs Samdud Huda and Others
Calcutta High Court · (1992) CriLJ 2836
Banking Regulation Act, 1949 — Section 36ADCriminal Procedure Code, 1973 (CrPC) — Section 246, 246(1), 246(3), 246(4), 246(5)Penal Code, 1860 (IPC) — Section 341, 379
High Courts17 Jun 1991
Commissioner of Income Tax Vs Sree Kamakhya Tea Co. (P.) Ltd.
Calcutta High Court · (1993) 199 ITR 714
Finance Act, 1987 — Section 36(1)Income Tax Act, 1961 — Section 36(1), 43B
High Courts17 Jun 1991
The Collector of Customs and Others Vs Diascans (India) Ltd. and Others
Calcutta High Court · (1991) 2 CALLT 326 : 95 CWN 1067
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25(1)
High Courts15 Jun 1991
Samir Samanta and Another Vs State
Calcutta High Court · (1993) CriLJ 134 : (1992) 2 DMC 233
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Jun 1991
Charles James Wickins Vs Eden Ris Rita Wickins and another
Calcutta High Court · AIR 1992 Cal 306
Constitution of India, 1950 — Article 226Divorce Act, 1869 — Section 10, 14, 17, 47
High Courts14 Jun 1991
Commissioner of Income Tax Vs Shree Hanuman Sugar and Industries Ltd.
Calcutta High Court · (1992) 195 ITR 625
Income Tax Act, 1961 — Section 2(14)
High Courts13 Jun 1991
Commissioner of Income Tax Vs Dishergarh Power Supply Co. Ltd.
Calcutta High Court · (1994) 207 ITR 850 : (1995) 78 TAXMAN 45
Income Tax Act, 1961 — Section 143, 143(3), 144B, 2(22), 254