High Courts25 Jan 1990
Commissioner of Income Tax Vs Jiyajeerao Cotton Mills Ltd.
Calcutta High Court · (1995) 79 TAXMAN 51
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(2), 28, 29, 30, 30
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,428 of 3,204
High Courts25 Jan 1990Dismissed
Mahalakshmi Fibres and Industries Ltd. Vs Union of India (UOI)
Calcutta High Court · (1990) 48 ELT 161
High Courts25 Jan 1990
Dr. Ajoy Kumar Basu Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 1 CALLT 319
Constitution of India, 1950 — Article 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts25 Jan 1990
Dipak Basu Vs Loch Lomond Lodge (P) Ltd.
Calcutta High Court · (1991) 1 CALLT 269
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts24 Jan 1990
Himmatsingka Motor Works Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 109 CTR 495 : (1993) 200 ITR 749 : (1992) 62 TAXMAN 259
Income Tax Act, 1961 — Section 139(2), 139(4), 143, 143(3), 144
High Courts22 Jan 1990
COMMISSIONER OF GIFT-TAX Vs PRATYUSH BHARTIA.
Calcutta High Court · (1992) 107 CTR 304 : (1992) 193 ITR 586 : (1992) 53 TAXMAN 107 : (1990) 53 TAXMAN 107
Gift Tax Act, 1958 — Section 26(1)Income Tax Act, 1961 — Section 256(1)
High Courts22 Jan 1990
Commissioner of Income Tax Vs Russell Properties (P.) Ltd.
Calcutta High Court · (1995) 79 TAXMAN 145
Income Tax Act, 1961 — Section 207, 208, 209, 210, 211
High Courts19 Jan 1990Allowed
Maula Bux and Others Vs State of West Bengal and Others
Calcutta High Court · 94 CWN 650
Constitution of India, 1950 — Article 13( 2), 14, 16, 166, 19(1)(f)
High Courts19 Jan 1990
United Liner Agencies of India (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 107 CTR 237 : (1993) 201 ITR 704 : (1992) 61 TAXMAN 148
Income Tax Act, 1961 — Section 28, 56
High Courts19 Jan 1990
Maula Bux and etc. Vs State of West Bengal and others etc.
Calcutta High Court · AIR 1990 Cal 318 : (1990) 1 CALLT 174 : (1990) 1 CHN 233 : 94 CWN 650
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5Calcutta Municipal (Amendment) Act, 1951 — Section 247Calcutta Municipal Act, 1923 — Section 3(7)
High Courts19 Jan 1990
COMMISSIONER OF INCOME TAX Vs ANAND BHANDAR.
Calcutta High Court · (1992) 108 CTR 244
High Courts19 Jan 1990
COMMISSIONER OF INCOME TAX Vs PEICO ELECTRONICS and ELECTRICALS LTD.
Calcutta High Court · (1992) 107 CTR 240
High Courts18 Jan 1990
Singlo (India) Tea Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 68 TAXMAN 302
Income Tax Act, 1961 — Section 256(1)
High Courts18 Jan 1990
COMMISSIONER OF INCOME TAX Vs HIMALAYAN ENDEAVOUR (P) LTD.
Calcutta High Court · (1992) 106 CTR 200
High Courts16 Jan 1990
COMMISSIONER OF INCOME TAX Vs HARI SANKAR PAREEK.
Calcutta High Court · (1992) 107 CTR 19 : (1992) 62 TAXMAN 159
High Courts15 Jan 1990Dismissed
Jenson and Nicholson (India) Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 30 ECR 87
High Courts15 Jan 1990
Atmaram Kanoria and Others Vs L.K.R. Prasad and Others
Calcutta High Court · (1990) 2 CALLT 102 : 94 CWN 393 : (1994) 1 ILR (Cal) 168
Calcutta Municipal Corporation (Amendment) Ordinance, 1989 — Section 398AContempt of Courts Act, 1971 — Section 2
High Courts12 Jan 1990
Manas Kumar Dutta and Another Vs Alok Dutta
Calcutta High Court · (1991) 2 DMC 254
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 6(2)Hindu Marriage (Amendment) Act, 1956 — Section 27
High Courts12 Jan 1990Dismissed
Manab alias Manabendra Barman Vs Suvadra alias Swati Burman and Others
Calcutta High Court · 94 CWN 849 : (1991) 1 DMC 465
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 151Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20Hindu Marriage Act, 1955 — Section 24
High Courts12 Jan 1990
The Ganganagar Sugar Mills Ltd. Vs Upper Ganges Sugar Mills Ltd. and another
Calcutta High Court · AIR 1990 Cal 438 : (1990) 1 CALLT 248
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Limitation Act, 1963 — Section 5