COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,429 of 3,204

High Courts12 Jan 1990

India Foils Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1995) 79 TAXMAN 255

Capital Issues (Control) Act, 1947 — Section 3Companies (Profits) Surtax Act, 1964 — Section 18Companies Act, 1956 — Section 2(32), 81, 93

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High Courts12 Jan 1990

Commissioner of Income Tax Vs Bagree Estates (P.) Ltd.

Calcutta High Court · (1992) 107 CTR 308 : (1993) 201 ITR 445 : (1992) 61 TAXMAN 146

Income Tax Act, 1961 — Section 154, 2(40), 214

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High Courts12 Jan 1990

Padmanava Ghosh Vs Aparajita Ghosh

Calcutta High Court · (1990) 1 CALLT 296 : (1991) 1 DMC 599

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(1)

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High Courts12 Jan 1990

Brooke Bond India Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1991) 59 TAXMAN 82

Income Tax Act, 1961 — Section 256(1), 35(1)(b)(viii), 35B, 35B(1)(b)(vi), 35B(1)(b)(viii)

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High Courts11 Jan 1990

Commissioner of Income Tax Vs Ganga Prasad Birla (HUF)

Calcutta High Court · (1992) 101 CTR 118 : (1993) 199 ITR 173

Income Tax Act, 1961 — Section 2(13), 28, 80K

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High Courts11 Jan 1990

COMMISSIONER OF INCOME TAX Vs LUKWAH TEA COMPANY LTD.

Calcutta High Court · (1992) 107 CTR 11

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High Courts11 Jan 1990

COMMISSIONER OF INCOME TAX Vs DR. N. BRAHMACHARI.

Calcutta High Court · (1992) 107 CTR 270

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High Courts11 Jan 1990Allowed

Rabi Lochan Paul Vs Visvabharati University

Calcutta High Court · (1994) 1 ILR (Cal) 481

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High Courts11 Jan 1990Dismissed

Sri Manik Majumdar Vs Sri Bhupendra Kumar Baksi and Others

Calcutta High Court · (1990) 1 CALLT 285 : 94 CWN 915

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)West Bengal Premises Tenancy Act, 1956 — Section 13(2), 16, 16(1), 16(2)

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High Courts11 Jan 1990

Commissioner of Income Tax Vs Lukwah Tea Co. Ltd.

Calcutta High Court · (1992) 61 TAXMAN 258

Income Tax Act, 1961 — Section 256(1), 80G, 80G(1), 80G(2)(a), 80G(2)(b)

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High Courts10 Jan 1990Allowed

Smt. Purnima Mukherjee and Others Vs State of West Bengal and Others

Calcutta High Court · (1990) 1 CALLT 324

West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)

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High Courts10 Jan 1990

Commissioner of Income Tax Vs Kanan Devan Hills Produce Company Ltd.

Calcutta High Court · (1992) 103 CTR 11 : (1993) 200 ITR 453

Income Tax Act, 1961 — Section 2(1)

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High Courts10 Jan 1990

Commissioner of Income Tax Vs Steel Containers Ltd.

Calcutta High Court · (1993) 204 ITR 523

Companies (Profits) Surtax Rules, 1964 — Rule 1

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High Courts10 Jan 1990

Duncans Agro Industries Ltd. Vs Asst. Collector of Central Excise

Calcutta High Court · (1990) 49 ELT 167

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2

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High Courts09 Jan 1990

Commissioner of Income Tax Vs Peerless Consultancy Services (Pvt.) Ltd.

Calcutta High Court · (1990) 90 CTR 73 : (1990) 186 ITR 609 : (1991) 54 TAXMAN 68

Finance Act, 1981 — Section 2(7)

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High Courts09 Jan 1990Dismissed

Indian Institute of Management Vs J. Majumdar

Calcutta High Court · (1992) 1 ILR (Cal) 24

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)

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High Courts09 Jan 1990

Burdwan Wholesale Consumers'' Co-operative Society Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1991) 94 CTR 259 : (1991) 191 ITR 570 : (1991) 57 TAXMAN 227

Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 148

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High Courts09 Jan 1990

Commissioner of Income Tax Vs S.M. Omer

Calcutta High Court · (1992) 107 CTR 272 : (1993) 201 ITR 608 : (1992) 62 TAXMAN 46

Income Tax Act, 1961 — Section 145(1), 69

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High Courts09 Jan 1990

COMMISSIONER OF Income Tax Vs RUNGTA MINES PVT. LTD.

Calcutta High Court · (1992) 91 CTR 47 : (1991) 91 CTR 47 : (1992) 193 ITR 570 : (1992) 54 TAXMAN 513 : (1991) 54 TAXMAN 513

Income Tax Act, 1961 — Section 256(1), 32(1)(iii), 43(3)

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High Courts08 Jan 1990

Commissioner of Income Tax Vs Dunlop India Ltd.

Calcutta High Court · (1992) 105 CTR 367 : (1992) 197 ITR 34

Income Tax Act, 1961 — Section 254, 35B, 35B(1), 37, 80I

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