High Courts29 Jun 1990
Raja Baldeodas Birla Santatikosh Vs Commissioner of Income Tax Commissioner of Income Tax Vs Raja Baldeodas Birla Santatikosh
Calcutta High Court · (1991) 190 ITR 578
Trusts Act, 1882 — Section 11, 23, 63
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,416 of 3,204
High Courts28 Jun 1990
The Indian Iron and Steel Co. Ltd. and Others Vs Lt. Col. Dipankar Bhattacharya and Others
Calcutta High Court · 94 CWN 1080
Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 226
High Courts27 Jun 1990
Wood Craft Products Limited Vs Commissioner of Income Tax Commissioner of Income Tax Vs Wood Craft Products Limited
Calcutta High Court · (1992) 106 CTR 299 : (1993) 204 ITR 545
Income Tax Act, 1961 — Section 37, 80G
High Courts27 Jun 1990
Indian Jute Mills Association Vs Commissioner of Income Tax
Calcutta High Court · (1991) 93 CTR 7 : (1992) 194 ITR 60 : (1991) 55 TAXMAN 492
Income Tax Act, 1961 — Section 10(24)
High Courts26 Jun 1990Allowed
Sri Bishnu Prosad Vs Union of India (UOI) and Others
Calcutta High Court · (1992) 1 LLJ 458
Railway Protection Force Rules, 1987 — Rule 4, 41
High Courts26 Jun 1990Dismissed
Union of India (UOI) Vs Madan Dey and Another
Calcutta High Court · (1991) CriLJ 347 : (1991) 34 ECC 48
Calcutta Municipal Act, 1951 — Section 218Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 195, 196, 197Customs Act, 1962 — Section 135, 137, 5
High Courts26 Jun 1990
Allahabad Bank Vs Commissioner of Income Tax
Calcutta High Court · (1993) 199 ITR 664
Income Tax Act, 1961 — Section 147
High Courts25 Jun 1990
Garden Reach Shipbuilders and Engineers Staff Association and another Vs Garden Reach Shipbuilders and Engineers Ltd. and others
Calcutta High Court · AIR 1990 Cal 442 : 94 CWN 965 : (1993) 1 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 4, 141, 2(15)Constitution of India, 1950 — Article 226
High Courts25 Jun 1990
Commissioner of Income Tax Vs Jay Shree Tea and Industries Ltd.
Calcutta High Court · (1993) 68 TAXMAN 334
Income Tax Act, 1961 — Section 256(1), 40A(7), 40A(7)(b)(i), 41(1)
High Courts22 Jun 1990Allowed
Deokinandan Poddar Vs Rakmanandan Garodia
Calcutta High Court · (1995) 1 ILR (Cal) 345
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17, 17(2A), 17(3), 17(4)
High Courts21 Jun 1990
Smt. Anjali Ghosh Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 166
High Courts20 Jun 1990
Samir Kumar Chatterjee Vs Hirendra Nath Ghosh
Calcutta High Court · AIR 1992 Cal 129
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Transfer of Property Act, 1882 — Section 105
High Courts20 Jun 1990
Food Corporation of India and Others Vs Swaran Kumar Chowdhury
Calcutta High Court · (1990) 2 CALLT 360
Arbitration Act, 1940 — Section 17, 39Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts19 Jun 1990
COMMISSIONER OF INCOME TAX Vs SUBARNA REKHA AGRICULTURAL ESTATE.
Calcutta High Court · (1992) 107 CTR 313 : (1992) 63 TAXMAN 58
High Courts19 Jun 1990
Dibakar Sahu Vs State Transport Authority, West Bengal and another
Calcutta High Court · AIR 1991 Cal 146 : 94 CWN 987
Motor Vehicles Act, 1939 — Section 63(3B)Motor Vehicles Act, 1988 — Section 88, 88(6)
High Courts19 Jun 1990
Woodcrafts Products Ltd. and Another Vs Union of India and Others Century Plyboards India Ltd. Vs The Director, Plant Protection Quarantine and Storage and Others
Calcutta High Court · 95 CWN 343
Constitution of India, 1950 — Article 265Destructive Insects And Pests Act, 1914 — Section 2(a), 3, 3(1), 5Registration Act, 1908 — Section 2(6)
High Courts18 Jun 1990
COMMISSIONER OF INCOME TAX Vs MARINALINI BIRI MFG. CO. (P) LTD.
Calcutta High Court · (1992) 105 CTR 327 : (1993) 68 TAXMAN 359
High Courts15 Jun 1990
Brooke Bond India Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1991) 187 ITR 628
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 72A
High Courts15 Jun 1990Allowed
Smt. Pratima Sarkar Vs State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 282 : (1992) 2 LLJ 702
Constitution of India, 1950 — Article 14, 21, 226, 39
High Courts14 Jun 1990Dismissed
Smt. Juthika Rani Sil Vs Union of India (UOI)
Calcutta High Court · (1990) 50 ELT 247
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 2(2), 3, 3(1), 6