High Courts02 May 1990Dismissed
Sri Bhola Nath Sen Vs The Chief Election Commissioner and Others
Calcutta High Court · (1990) 2 CALLT 282 : 94 CWN 884
Constitution of India, 1950 — Article 19(1), 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,420 of 3,204
High Courts02 May 1990
CALCUTTA IRON and ENGINEERING CO. PVT. LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1993) 110 CTR 40 : (1993) 69 TAXMAN 549
Income Tax Act, 1961 — Section 256(1)
High Courts30 Apr 1990
COMMISSIONER OF INCOME TAX Vs RAMLAL RAJGARHIA.
Calcutta High Court · (1992) 104 CTR 403 : (1993) 70 TAXMAN 173
High Courts27 Apr 1990
OWEN Vs ELLIOTT (INSPECTOR OF TAXES).
Calcutta High Court · (1991) 189 ITR 109
Capital Gains Tax Act, 1979 — Section 101, 102Finance Act, 1980 — Section 80(1)
High Courts26 Apr 1990Allowed
University of Calcutta Vs Gautam Kumar Roy
Calcutta High Court · 94 CWN 679 : (1994) 1 ILR (Cal) 383
High Courts26 Apr 1990Allowed
Sheoji Shaw Vs Jainath Shaw
Calcutta High Court · (1990) 2 CALLT 363
Benami Transactions (Prohibition) Act, 1988 — Section 4(3)Constitution of India, 1950 — Article 141
High Courts26 Apr 1990Allowed
Jitendra Nath Bose Vs The State
Calcutta High Court · (1991) CriLJ 922
Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 239Evidence Act, 1872 — Section 113, 114, 24, 25, 26Penal Code, 1860 (IPC) — Section 21(22), 403, 405, 409
High Courts26 Apr 1990Dismissed
Idris and Another Vs Md. Shamim Alam and Others
Calcutta High Court · 94 CWN 930
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151Specific Relief Act, 1963 — Section 6
High Courts25 Apr 1990
Commissioner of Income Tax Vs Sun Distributors and Mining Co. Ltd.
Calcutta High Court · (1993) 68 TAXMAN 223
Income Tax Act, 1961 — Section 109, 256(1), 73, 73(4)
High Courts25 Apr 1990
COMMISSIONER OF INCOME TAX Vs SWADESHI COMMERCIAL CO. LTD.
Calcutta High Court · (1992) 106 CTR 122
High Courts25 Apr 1990Allowed
Habal Shaikh and Another Vs The State
Calcutta High Court · (1991) CriLJ 1258
Evidence Act, 1872 — Section 9Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 396
High Courts24 Apr 1990Allowed
Ganesh Prasad Kshetry Vs Chanchal Kumar Roy
Calcutta High Court · 94 CWN 765
Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Penal Code, 1860 (IPC) — Section 430West Bengal Premises Tenancy Act, 1956 — Section 31
High Courts24 Apr 1990
Inter-State Security Agency and another Vs West Bengal Industrial Infra-Structure Corporation and others
Calcutta High Court · AIR 1991 Cal 36
Constitution of India, 1950 — Article 12, 14, 226, 298Evidence Act, 1872 — Section 114
High Courts24 Apr 1990Allowed
Smt. Reena Mitra Vs Ashesh Kumar Mitra
Calcutta High Court · 95 CWN 185 : (1990) 2 DMC 343
Special Marriage Act, 1954 — Section 22, 27
High Courts23 Apr 1990
Jorawar Singh Baid Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1991) 192 ITR 502
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132
High Courts23 Apr 1990
COMMISSIONER OF INCOME TAX Vs BHARAT SUGAR MILLS LTD.
Calcutta High Court · (1992) 107 CTR 306
High Courts23 Apr 1990
Commissioner of Income Tax Vs Salkia Transport Associates
Calcutta High Court · (1990) 04 CAL CK 0030
Income Tax Act, 1961 — Section 256(1)
High Courts23 Apr 1990Dismissed
Hiran Bala Debi and Another Vs Prodyut Kumar Mondal and Another
Calcutta High Court · (1991) 1 CALLT 32
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts23 Apr 1990
Commissioner of Income Tax Vs Mangtu Ram Jaipuria
Calcutta High Court · (1991) 192 ITR 533
Income Tax Act, 1961 — Section 45, 48
High Courts23 Apr 1990
Commissioner of Income Tax Vs Apurba Mukherjee
Calcutta High Court · (1990) 04 CAL CK 0008
Income Tax Act, 1961 — Section 256(1), 80RRA, 80RRA(3)(ii)Merchant Shipping Act, 1958 — Section 11(1), 11(2)