COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,424 of 3,204

High Courts15 Mar 1990

Smt. Rudrani Chatterjee and others etc. Vs Nabadwip Municipality and other

Calcutta High Court · AIR 1990 Cal 397 : (1990) 2 CALLT 407

Bengal Municipal Act, 1932 — Section 124, 128, 128(1), 138, 138(1)Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 8(1)

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High Courts14 Mar 1990Allowed

Regional Provident Fund Commissioner, West Bengal Vs Rabindra Chandra Chamaria and Others

Calcutta High Court · (1990) 1 CALLT 373

Companies Act, 1956 — Section 142, 162, 168, 2(30), 207Constitution of India, 1950 — Article 226, 37Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13(2), 14, 14(AC), 14A, 14AA

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High Courts13 Mar 1990Allowed

Smt. Sati Mukherjee Vs State of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 206

West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10(10)

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High Courts12 Mar 1990

Union of India and others Vs G.A. Randarian Limited and others

Calcutta High Court · AIR 1992 Cal 199 : (1992) 75 CompCas 486

Foreign Exchange Regulation Act, 1973 — Section 19(1), 27, 27(1), 50, 54

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High Courts09 Mar 1990Dismissed

Smt. Mita Mitra Vs Satyanarayan Kamal Kumar and Another

Calcutta High Court · (1991) 1 CALLT 182

Arbitration Act, 1940 — Section 14, 15, 16, 17Bengal Money Lenders Act, 1940 — Section 36Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts09 Mar 1990Dismissed

Dunlop India Limited (No. 1) Vs Assistant Commissioner of Income Tax and Others

Calcutta High Court · (1990) 183 ITR 528 : (1990) 52 TAXMAN 3

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220(6)

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High Courts09 Mar 1990

Commissioner of Income Tax Vs Arvind Investments Ltd.

Calcutta High Court · (1991) 94 CTR 263 : (1991) 192 ITR 365 : (1991) 58 TAXMAN 216

Income Tax Act, 1961 — Section 43(5), 72, 73, 73(2)

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High Courts09 Mar 1990

Dishergarh Power Supply Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1992) 60 TAXMAN 224

Income Tax Act, 1961 — Section 256(1)

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High Courts09 Mar 1990Allowed

Khokan Kumar Bera Vs The State

Calcutta High Court · (1990) 2 CALLT 18

Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6A(2)

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High Courts08 Mar 1990Allowed

Baidya Nath Karmakar Vs Probhat Kumar Ghosh

Calcutta High Court · (1995) 1 ILR (Cal) 281

Transfer of Property Act, 1882 — Section 108, 13(6)

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High Courts07 Mar 1990

COMMISSIONER OF INCOME TAX Vs KULASINGHEE, A. HARITH.

Calcutta High Court · (1992) 107 CTR 328

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High Courts06 Mar 1990Dismissed

Tota Mia and Others Vs State of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 235

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High Courts06 Mar 1990Dismissed

Sharawan Kumar Agarwal Vs Shrinenp Investment Ltd. and Others

Calcutta High Court · (1990) 68 CompCas 52 : 94 CWN 482

Companies (Court) Rules, 1959 — Rule 272, 273Companies Act, 1956 — Section 457

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High Courts06 Mar 1990

Commissioner of Income Tax Vs Rajakatra (P.) Ltd.

Calcutta High Court · (1993) 68 TAXMAN 266

Banking Regulation Act, 1949 — Section 51Income Tax Act, 1961 — Section 256(1), 40A(8), 40A(8)(ix)

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High Courts06 Mar 1990

Commissioner of Income Tax Vs Griffon Laboratories Pvt. Ltd.

Calcutta High Court · (1992) 107 CTR 148 : (1993) 201 ITR 5 : (1992) 61 TAXMAN 85

Companies (Profits) Surtax Act, 1964 — Section 13Income Tax Act, 1961 — Section 154

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High Courts06 Mar 1990Dismissed

State of West Bengal Vs Ashok Chakraborty and Others

Calcutta High Court · (1990) 2 CALLT 369 : 94 CWN 897

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High Courts06 Mar 1990

Manindra Kumar Ghosh Vs Hindustan Paper Corporation Ltd. and Others

Calcutta High Court · (1990) 2 CALLT 430 : 95 CWN 119

Constitution of India, 1950 — Article 226

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High Courts05 Mar 1990

Associated Industrial Traders and Others Vs Uttarpara-Kotrung Municipality and Others

Calcutta High Court · (1990) 2 CALLT 127

Bengal Municipal Act, 1932 — Section 182, 370, 371A

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High Courts05 Mar 1990

COMMISSIONER OF INCOME TAX Vs MULCHAND BAGRI.

Calcutta High Court · (1992) 108 CTR 206 : (1993) 68 TAXMAN 215

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High Courts02 Mar 1990

Mahindi Kumar and others Vs State of West Bengal and others

Calcutta High Court · AIR 1991 Cal 27 : 94 CWN 633

West Bengal Panchayat Act, 1973 — Section 210

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