High Courts18 May 1990Allowed
Sailendra Nath Ghosh Vs State of West Bengal and Others
Calcutta High Court · 95 CWN 225
West Bengal Estates Acquisition Act, 1953 — Section 10(2), 4, 44(2a), 5, 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,418 of 3,204
High Courts18 May 1990
INLAND REVENUE COMMISSIONERS Vs AKEN.
Calcutta High Court · (1991) 189 ITR 633
Taxes Management Act, 1970 — Section 54
High Courts18 May 1990Dismissed
Bijoli Grill Aerated Water Company and Another Vs Union of India and Others
Calcutta High Court · 95 CWN 283
Constitution of India, 1950 — Article 12, 141
High Courts18 May 1990Allowed
Janardhan Show Vs The State
Calcutta High Court · (1990) CriLJ 2449
Penal Code, 1860 (IPC) — Section 292Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts18 May 1990
Commissioner of Income Tax Vs Mathuradas Goverdhandas Binani Charity Trust
Calcutta High Court · (1993) 68 TAXMAN 321
Income Tax Act, 1922 — Section 4(3), 66Income Tax Act, 1961 — Section 256(1), 48
High Courts18 May 1990
Amiya Corporation and Another Vs Bharat Coking Coal Ltd. and Others
Calcutta High Court · 95 CWN 243
Arbitration Act, 1940 — Section 20, 41Constitution of India, 1950 — Article 136, 226, 226(3), 227
High Courts17 May 1990Allowed
Shri Deb Kumar Chatterjee Vs Smt. Helena Ghosh and Others
Calcutta High Court · (1990) 2 CALLT 354 : 95 CWN 274
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Transfer of Property Act, 1882 — Section 108, 114, 114AWest Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(3)
High Courts17 May 1990
Commissioner of Income Tax Vs Hope India Ltd.
Calcutta High Court · (1993) 68 TAXMAN 277
Income Tax Act, 1961 — Section 256(1)
High Courts17 May 1990Allowed
Sri Sankar Majumdar Vs The State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 332
Bengal Police Regulations, 1943 — Regulation 880
High Courts16 May 1990
Saurastra Agencies Pvt. Ltd. Vs Union of India (UOI) and Another
Calcutta High Court · (1990) 186 ITR 634
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220(2), 220(2A)
High Courts16 May 1990Allowed
Anup Kumar Sinha Chowdhury Vs Union of India and Others
Calcutta High Court · 94 CWN 1107
Army Act, 1950 — Section 133, 52(f)Constitution of India, 1950 — Article 134, 136, 136(2), 20, 226
High Courts16 May 1990
COMMISSIONER OF INCOME TAX Vs TITAGHAR PAPER MILLS CO. LTD.
Calcutta High Court · (1991) 97 CTR 200 : (1992) 62 TAXMAN 40
High Courts15 May 1990
Saila Bala Bose Vs Aloka Bose
Calcutta High Court · (1995) 1 ILR (Cal) 406
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 4, 47
High Courts15 May 1990Allowed
Ashim Ranjan Poddar Vs Smt. Anusree Poddar
Calcutta High Court · 95 CWN 235 : (1991) 2 DMC 441
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)
High Courts15 May 1990
Commissioner of Income Tax Vs Birla Bros. (P.) Ltd.
Calcutta High Court · (1993) 68 TAXMAN 291
Income Tax Act, 1961 — Section 256(1), 261, 35B, 35B(1)(b), 35B(1)(b)(viii)
High Courts15 May 1990
COMMISSIONER OF INCOME TAX Vs BIRLA COTTON SPG. and WVG. MILLS LTD.
Calcutta High Court · (1992) 104 CTR 406 : (1993) 69 TAXMAN 609
High Courts15 May 1990
COMMISSIONER OF INCOME TAX Vs NEW INDIA SUGAR MILLS LTD.
Calcutta High Court · (1992) 105 CTR 246
High Courts15 May 1990
Mohini Mohan Sen Vs Jyotsna Nag and Another
Calcutta High Court · (1991) 1 ACC 470 : (1991) ACJ 1089
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 147, 169
High Courts15 May 1990
Commissioner of Income Tax Vs Sonali Bank
Calcutta High Court · (1993) 69 TAXMAN 266
Income Tax Act, 1961 — Section 140A, 209(1)(a), 210, 215(2), 217(1)(a)
High Courts14 May 1990
The State Vs Sunil Biswas and Others
Calcutta High Court · (1990) CriLJ 2093
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 386Evidence Act, 1872 — Section 32(1)Explosives Act, 1884 — Section 6(3)