High Courts22 Mar 1991
Commissioner of Income Tax Vs Rahimia Lands and Tea Co. (P) Ltd.
Calcutta High Court · (1992) 197 ITR 310 : (1993) 69 TAXMAN 300
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,397 of 3,204
High Courts22 Mar 1991
Md. Jahangir Khan Vs Mst. Manoara Bibi
Calcutta High Court · (1992) CriLJ 83
Bengal Public Demands Recovery Act, 1913 — Section 14, 17Civil Procedure Code, 1908 (CPC) — Section 50, 60, 60(1)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 2, 386, 386(3)
High Courts22 Mar 1991
COMMISSIONER OF INCOME TAX Vs CALCUTTA MERCHANTS and AGENTS PVT. LTD.
Calcutta High Court · (1993) 113 CTR 327
High Courts21 Mar 1991
Commissioner of Wealth Tax Vs India Exchange Traders'' Association
Calcutta High Court · (1992) 197 ITR 356 : (1992) 63 TAXMAN 67
High Courts21 Mar 1991
Ramesh Chandra Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 12
Criminal Procedure Code, 1973 (CrPC) — Section 221(2)Penal Code, 1860 (IPC) — Section 107, 149, 304
High Courts21 Mar 1991Allowed
Karali Prosad Mondal and Others Vs The State and Others
Calcutta High Court · 95 CWN 852
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 2(x), 262, 262Essential Commodities Act, 1955 — Section 7, 7(1)(a)(ii)
High Courts21 Mar 1991Allowed
Ranjit Das @ Ranjit Kumar Das Vs State and Anothers
Calcutta High Court · 96 CWN 80
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2(xiii)
High Courts21 Mar 1991
Ramesh Chandra Mondal and Others Vs State
Calcutta High Court · (1991) CriLJ 2520
Criminal Procedure Code, 1973 (CrPC) — Section 221, 221(2)Penal Code, 1860 (IPC) — Section 107, 146, 148, 149, 302
High Courts21 Mar 1991Allowed
Anil Baran Deoty and Others Vs The Municipal Commissioners of Howrah and Others
Calcutta High Court · 95 CWN 737
Constitution of India, 1950 — Article 300A, 31
High Courts20 Mar 1991
Sethi Pen Stores Vs Commissioner of Income Tax
Calcutta High Court · (1993) 199 ITR 401 : (1992) 64 TAXMAN 122
Income Tax Act, 1961 — Section 271(1)
High Courts19 Mar 1991
In Re: Alia Begum
Calcutta High Court · (1991) 2 CALLT 196
Constitution of India, 1950 — Article 14, 226
High Courts18 Mar 1991Allowed
Paban Chandra Mondal Vs State of West Bengal and . Ors
Calcutta High Court · 95 CWN 1149
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts18 Mar 1991
Mrs. Maria Desilva Vs Austin Desilva
Calcutta High Court · AIR 1992 Cal 309 : (1991) 2 DMC 313
Divorce Act, 1869 — Section 10, 16, 17, 8
High Courts18 Mar 1991
Endogram Tea Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 203 ITR 511 : (1995) 78 TAXMAN 24
Income Tax Act, 1961 — Section 37
High Courts18 Mar 1991Allowed
Chinmoy Moulik Vs Damodar Valley Corporation
Calcutta High Court · (1993) 2 ILR (Cal) 413
Constitution of India, 1950 — Article 12, 14, 16, 16(1), 226
High Courts15 Mar 1991
Sampatraj Pagaria Vs Delta International Ltd. and another
Calcutta High Court · AIR 1992 Cal 153
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 23(1)Transfer of Property Act, 1882 — Section 115West Bengal Premises Tenancy Act, 1956 — Section 13(2), 13(3), 13(4)
High Courts14 Mar 1991
Estate of Jaydayal Lohia Vs Controller of Estate Duty
Calcutta High Court · (1992) 195 ITR 268 : (1992) 65 TAXMAN 187
Estate Duty Act, 1953 — Section 56, 57, 57(2), 58(3), 73A
High Courts14 Mar 1991
Calcutta Electric Supply Corporation (India) Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1992) 197 ITR 563
Income Tax Act, 1961 — Section 143, 143(3), 2, 214
High Courts14 Mar 1991Dismissed
Harendra Nath Ghosal Vs Superfoam Pvt. Ltd.
Calcutta High Court · (1992) 74 CompCas 740 : 95 CWN 888
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2Companies Act, 1956 — Section 34, 51
High Courts14 Mar 1991Dismissed
Dilip Kumar Jaiswal Vs Debapriya Banerjee
Calcutta High Court · (1992) 73 CompCas 434 : 96 CWN 90
Negotiable Instruments Act, 1881 (NI) — Section 138, 141