High Courts01 Mar 1990
Bhansali and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1995) 78 TAXMAN 501
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256(1), 35B, 35B(1), 35B(1)(b), 35B(1)(b)(iii)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,425 of 3,204
High Courts28 Feb 1990
Vijaya Bank and etc. Vs Art. Trend Exports and etc.
Calcutta High Court · AIR 1992 Cal 12 : (1990) 2 CALLT 55
Banking Regulation (Amendment) Act, 1948 — Section 21ABanking Regulation (Amendment) Act, 1949 — Section 21ABanking Regulation Act, 1947 — Section 21
High Courts28 Feb 1990
Radhashyam Sarma Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 31 : 94 CWN 602
Calcutta Improvement Act, 1911 — Section 69Constitution of India, 1950 — Article 226, 32
High Courts28 Feb 1990Allowed
Louis Dreyfus and Co. Ltd. Vs Assistant Commissioner of Commercial Taxes and Others
Calcutta High Court · (1990) 78 STC 25
Bengal Finance (Sales Tax) Act, 1941 — Section 20(3), 20(4), 20(5), 5(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 80(5), 82Central Sales Tax Act, 1956 — Section 2, 5
High Courts28 Feb 1990
Vijaya Bank Vs Art. Tend Exports and Peerless Plastics Industries State Bank of India Vs Suresh Kumar Rajgharia and Das Consultants Dena Bank Vs Joy Iron Foundry and Others United Bank of India Vs B.S. Bagaria Bank of Madura Ltd. Vs Bharat Laxmi Trading Co. Ltd. and Others
Calcutta High Court · (1992) 74 CompCas 304
Banking Regulation Act, 1949 — Section 21, 21ACivil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34, 34(1)
High Courts27 Feb 1990Dismissed
Shyama Chakraborty Vs Smt. Sumita Chakraborty
Calcutta High Court · (1990) 2 CALLT 120
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 24
High Courts27 Feb 1990Dismissed
Shyama Chakraborty Vs Sumita Chakraborty
Calcutta High Court · (1990) 2 DMC 589
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts27 Feb 1990
Shaw Wallace and Co. Ltd. Vs Nepal Food Corporation and Another
Calcutta High Court · (1991) 1 CALLT 233
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1), Order 41 Rule 5(3)
High Courts27 Feb 1990
Apurba Kumar Chowdhury and Amir Kumar Ghosh Vs The District Magistrate and Chairman, District Diet Committee and Others
Calcutta High Court · (1990) 1 CALLT 288
Constitution of India, 1950 — Article 226
High Courts24 Feb 1990
Bhola Nath Das Vs State and Another
Calcutta High Court · (1991) CriLJ 1422
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(4), 438Penal Code, 1860 (IPC) — Section 304B, 306, 437(1), 498A
High Courts23 Feb 1990
Commissioner of Income Tax Vs Hindusthan Motors Ltd.
Calcutta High Court · (1991) 192 ITR 619 : (1992) 63 TAXMAN 110
Income Tax Act, 1961 — Section 37, 37(3A), 40A(5)
High Courts23 Feb 1990
Maharani Rajlakshmi Kumari Devi Vs Commissioner of Wealth Tax
Calcutta High Court · (1990) 184 ITR 53 : (1990) 52 TAXMAN 415
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 2
High Courts22 Feb 1990
Commissioner of Income Tax Vs Shree Export House Ltd.
Calcutta High Court · (1992) 104 CTR 11 : (1992) 194 ITR 695 : (1992) 61 TAXMAN 152
High Courts22 Feb 1990
COMMISSIONER OF INCOME TAX Vs DUNLOP INDIA LTD.
Calcutta High Court · (1992) 103 CTR 422
High Courts22 Feb 1990
Union Carbide India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1995) 80 TAXMAN 197
Constitution of India, 1950 — Article 31A(1)(e)Income Tax Act, 1961 — Section 10(2)(iii), 10(2)(xv), 147(b), 2(47), 220(2)
High Courts21 Feb 1990
Gobardhan Chakraborty and others Vs Abani Mohan and another
Calcutta High Court · AIR 1991 Cal 195 : 94 CWN 614
Central Excise Rules, 1944 — Rule 174Cinematograph Act, 1918 — Section 8Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Feb 1990
Commissioner of Income Tax Vs Hollungooree Tea Co.
Calcutta High Court · (1991) 192 ITR 126 : (1991) 54 TAXMAN 77
Income Tax Act, 1961 — Section 256(1)
High Courts20 Feb 1990Dismissed
Murari Mohan Ghose and Another Vs Balailal Adak and Others
Calcutta High Court · (1990) 1 CALLT 432
Transfer of Property Act, 1882 — Section 43, 6
High Courts20 Feb 1990
Commissioner of Income Tax Vs Hindusthan Co-operative Insurance Society
Calcutta High Court · (1992) 107 CTR 323 : (1993) 201 ITR 716
Income Tax Act, 1961 — Section 45, 55
High Courts20 Feb 1990Allowed
Gillanders Arbuthnot and Company Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 193 : 94 CWN 806
West Bengal Workmens House Rent Allowance Act, 1974 — Section 4, 8