High Courts19 Feb 1990Allowed
Ramlal Dutta Vs Under Secretary to the Govt. of India and Others
Calcutta High Court · (1990) 2 CALLT 7
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,426 of 3,204
High Courts19 Feb 1990
Smt. Shukuntala Gupta and others Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 104 : (1991) 1 CALLT 248
Calcutta Municipal Act, 1923 — Section 140Calcutta Municipal Act, 1951 — Section 179, 179(1)Calcutta Municipal Corporation Act, 1980 — Section 174, 175, 176, 177, 178
High Courts19 Feb 1990Allowed
N.C. Chakraborty Vs Union of India (UOI) and Others
Calcutta High Court · (1992) 1 LLJ 48
Constitution of India, 1950 — Article 12
High Courts19 Feb 1990Allowed
In Re: Arabinda Ghosh
Calcutta High Court · 94 CWN 934
Constitution of India, 1950 — Article 14, 226
High Courts19 Feb 1990
N.C. Chakraborti Vs Union of India and Others
Calcutta High Court · 94 CWN 1002
Constitution of India, 1950 — Article 12
High Courts16 Feb 1990Dismissed
Nidhibala Mahato Vs Netai Chandra Mahato
Calcutta High Court · (1994) 2 ILR (Cal) 553
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 4, 5, 5AWest Bengal Land Reforms (Third Amendment) Act, 1986 — Section 3A
High Courts16 Feb 1990Allowed
Health Service Association Vs State of West Bengal
Calcutta High Court · (1993) 2 ILR (Cal) 429
Constitution of India, 1950 — Article 309West Bengal Public Service Commission (Exemption from Consultation) Regulations, 1955 — Regulation 10
High Courts16 Feb 1990
COMMISSIONER OF Income Tax Vs SANTOSH KUMAR KANORIA.
Calcutta High Court · (1992) 94 CTR 225 : (1991) 94 CTR 225 : (1992) 193 ITR 655 : (1991) 58 TAXMAN 208
Income Tax Act, 1961 — Section 256(1), 64(1)(iii)
High Courts16 Feb 1990
COMMISSIONER OF INCOME TAX Vs BHARAT GENERAL and TEXTILE INDUSTRIES LTD.
Calcutta High Court · (1992) 108 CTR 54
High Courts15 Feb 1990Allowed
Girish S. Jhavari Vs Sdbodh Chandra Dutta
Calcutta High Court · 94 CWN 928
Criminal Procedure Code, 1973 (CrPC) — Section 249Customs Act, 1962 — Section 135(1)(b)(ii)
High Courts15 Feb 1990Allowed
Sanatan Ghosh and Others Vs Regional Provident Funds Commissioner and Others
Calcutta High Court · 95 CWN 115 : (1991) 62 FLR 97 : (1991) 2 LLJ 466
Companies Act, 1956 — Section 2(13), 2(26), 309, 5Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 2
High Courts15 Feb 1990Allowed
Workmen of Baikuntha Nath Debasthan Trust Vs State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 42 : 94 CWN 855 : (1991) 1 LLJ 145
Industrial Disputes Act, 1947 — Section 2
High Courts15 Feb 1990
Jorwar Singh Baid Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1990) 183 ITR 664 : (1990) 52 TAXMAN 276
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132
High Courts15 Feb 1990Allowed
Sm. Mukti Mukherjee and Others Vs The State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 196 : (1994) 2 ILR (Cal) 325
Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Land Reforms Act, 1955 — Section 14D, 14T, 14T(3), 14X
High Courts15 Feb 1990Allowed
Workmen of M/s. Baikuntha Nath Debasthan Trust (Baikuntha Nath Debasthan mandir trust) Vs State Of West Bengal and Others
Calcutta High Court · 94 CWN 855
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2(j)
High Courts14 Feb 1990
Daga and Co. (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1997) 227 ITR 480 : (1995) 80 TAXMAN 188 : (1993) 68 TAXMAN 271
Income Tax Act, 1961 — Section 40A(8)
High Courts14 Feb 1990
DARJEELING CONSOLIDATED TEA CO. LTD. Vs COMMISSIONER OF INCOME TAX. COMMISSIONER OF INCOME TAX v. DARJEELING CONSOLIDATED TEA CO. LTD.
Calcutta High Court · (1991) 97 CTR 205
High Courts14 Feb 1990
Commissioner of Income Tax Vs Brac Chintoor Tea Estates Ltd.
Calcutta High Court · (1990) 02 CAL CK 0036
Income Tax Act, 1961 — Section 139, 139(8), 215, 256(1)
High Courts14 Feb 1990Dismissed
Sambhunath Jaiswal alias Sambhu Jaiswal Vs Anjana Jaiswal and Others
Calcutta High Court · (1990) 2 DMC 354
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts14 Feb 1990Dismissed
Hanuman Industries Pvt. Ltd. and Others Vs Amalendu Chatterjee, I.t.o. and Others
Calcutta High Court · 94 CWN 960
Income Tax Act, 1961 — Section 2(31), 276B, 277, 278, 278A