High Courts13 Jun 1991
Commissioner of Income Tax Vs Oil India Ltd.
Calcutta High Court · (1992) 105 CTR 356 : (1992) 198 ITR 701 : (1993) 67 TAXMAN 106
Income Tax Act, 1961 — Section 256, 33, 37(2B), 37(3), 40A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,390 of 3,204
High Courts12 Jun 1991
Sikri and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 198 ITR 671
Income Tax Act, 1961 — Section 271(1)
High Courts12 Jun 1991Allowed
Birla Jute and Industries Ltd. Vs Assistant Collector of C. Ex.
Calcutta High Court · (1994) 51 ECR 424 : (1992) 57 ELT 674
Central Excise Tariff Act, 1985 — Section 5(8)Central Excises and Salt Act, 1944 — Section 37BConstitution of India, 1950 — Article 226, 309
High Courts11 Jun 1991
Bongaigaon Refinery and Petro-Chem. Ltd. Vs Collr. of C. Ex.
Calcutta High Court · (1992) 57 ELT 383
Central Excise Rules, 1944 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 2, 35F, 4, 5A(1)
High Courts10 Jun 1991Allowed
In Re: State Transport Authority and Another
Calcutta High Court · 95 CWN 1126
Consumer Protection Act, 1986 — Section 18Motor Vehicles Act, 1988 — Section 10, 13, 14, 14(3), 16
High Courts07 Jun 1991
Sankar Dutta Vs The Corporation of Calcutta and others
Calcutta High Court · AIR 1991 Cal 346 : (1991) 2 CALLT 190
Calcutta Municipal Act, 1951 — Section 14(1), 414, 414(1), 414(3), 414(4)Constitution of India, 1950 — Article 226
High Courts07 Jun 1991
Commissioner of Income Tax Vs Padmavati Raje Cotton Mills Ltd.
Calcutta High Court · (1994) 118 CTR 507 : (1993) 203 ITR 375 : (1994) 77 TAXMAN 628
Income Tax Act, 1961 — Section 37
High Courts05 Jun 1991Allowed
The Chairman, Ad Hoc Committee Vs Jitendra Nath Chatterjee and Others
Calcutta High Court · (1991) 2 CALLT 201 : 95 CWN 754
Bengal (Rural) Primary Education Rules, 1930 — Rule 3DWest Bengal Primary Education (Amendment) Act, 1973 — Section 60(1)
High Courts05 Jun 1991
Santi Nath Sha Vs Santosh Kumar Chatterjee
Calcutta High Court · AIR 1991 Cal 302 : (1991) 2 CALLT 391
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3)
High Courts05 Jun 1991
Commissioner of Income Tax Vs Machinery Manufacturing Corporation Ltd.
Calcutta High Court · (1992) 105 CTR 306 : (1992) 198 ITR 559 : (1993) 66 TAXMAN 143
Income Tax Act, 1961 — Section 32A, 37
High Courts04 Jun 1991Allowed
Chitra Lekha Banerjee Vs Rana Banerjee
Calcutta High Court · (1991) 2 DMC 377 : (1992) 1 ILR (Cal) 255
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Jun 1991Allowed
Ranjugopal Mukherjee and Others Vs Ramapada Mahalder and Others
Calcutta High Court · (1991) 2 CALLT 366
Contempt of Courts Act, 1971 — Section 2
High Courts03 Jun 1991
Hindusthan Lever Sramik Karmachari Congress Vs Ashish Chakraborty and Others
Calcutta High Court · (1991) 2 CALLT 143 : (1991) CriLJ 2890
Contempt of Courts Act, 1971 — Section 12
High Courts31 May 1991
Aktar Hamid Sheikh Vs District Inspector of Schools (SE) and Others
Calcutta High Court · (1992) 1 CALLT 201
Constitution of India, 1950 — Article 226, 39
High Courts31 May 1991
Commissioner of Income Tax Vs National and Grindlays Bank Ltd. (now known as Grindlays Bank Ltd.)
Calcutta High Court · (1993) 109 CTR 264 : (1993) 202 ITR 559
Income Tax Act, 1961 — Section 14, 40, 56, 80M
High Courts31 May 1991
Jnan Prakash Agarwala Vs State of West Bengal
Calcutta High Court · 96 CWN 566
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(6), 2(w), 2(x)Essential Commodities Act, 1955 — Section 10, 10, 11, 11, 12APrevention of Corruption Act, 1988 — Section 6
High Courts30 May 1991
Commissioner of Income Tax Vs Century Enka Ltd.
Calcutta High Court · (1992) 196 ITR 447
Income Tax Act, 1961 — Section 32A, 32A(3), 32A(4), 43A, 43A(1)
High Courts30 May 1991
Hindustan Cables Ltd. Vs Bombay Metal Company
Calcutta High Court · AIR 1991 Cal 350 : (1991) 2 CALLT 164
Arbitration Act, 1940 — Section 34Evidence Act, 1872 — Section 115
High Courts30 May 1991Allowed
Basanti Rani Ghosh Vs Manicklal Gupta and Another
Calcutta High Court · (1992) ACJ 498
Motor Vehicles Act, 1988 — Section 1, 140, 141
High Courts29 May 1991
Commissioner of Income Tax Vs Woodland Oil Co. (P.) Ltd.
Calcutta High Court · (1992) 195 ITR 852
Income Tax Act, 1961 — Section 37