High Courts08 Jan 1990
COMMISSIONER OF INCOME TAX Vs PREMIER POLYMERS (P) LTD.
Calcutta High Court · (1992) 107 CTR 310
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,430 of 3,204
High Courts08 Jan 1990
COMMISSIONER OF Income Tax Vs SRI KRISHNA (P.) LTD.
Calcutta High Court · (1992) 94 CTR 66 : (1991) 94 CTR 66 : (1992) 193 ITR 494 : (1991) 54 TAXMAN 293
Income Tax Act, 1961 — Section 256(2)
High Courts05 Jan 1990
Chandi Das Banerjee Vs Union of India and Others
Calcutta High Court · (1990) 01 CAL CK 0034
Constitution of India, 1950 — Article 311, 311(2)
High Courts22 Dec 1989Dismissed
Purnendu Sekhar Biring Vs Govt. of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 1
Constitution of India, 1950 — Article 226, 40West Bengal Panchayat Act, 1973 — Section 109(2), 25(1), 25(2), 25(3), 42(1)
High Courts22 Dec 1989Allowed
In Re: Gautam Roy
Calcutta High Court · (1990) 1 CALLT 429
Constitution of India, 1950 — Article 254(1)Essential Commodities Act, 1955 — Section 5
High Courts22 Dec 1989Allowed
In re: Gautam Roy
Calcutta High Court · (1990) 1 CALLT 429
Constitution of India, 1950 — Article 226, 254(1)Essential Commodities Act, 1955 — Section 3, 5
High Courts22 Dec 1989Dismissed
Purnendu Sekhar Biring Vs Govt. Of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 1
Constitution of India, 1950 — Article 226, 40West Bengal Panchayat Act, 1973 — Section 109(2), 153, 176, 179, 179(d)
High Courts22 Dec 1989Allowed
Dukhiram Sardar Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 364
Constitution of India, 1950 — Article 226
High Courts21 Dec 1989
Bhuban Mohan Bose and Others Vs The State
Calcutta High Court · (1991) 1 LLJ 11
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A(1)
High Courts21 Dec 1989
Jayashree Tea and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1995) 80 TAXMAN 169
Income Tax Act, 1961 — Section 35B, 35B(b)(ii)(v)(vi), 37
High Courts20 Dec 1989
COMMISSIONER OF INCOME TAX Vs HINDUSTAN HEAVY CHEMICALS LTD.
Calcutta High Court · (1992) 107 CTR 235
Income Tax Act, 1961 — Section 217(1A)
High Courts20 Dec 1989
COMMISSIONER OF Income Tax Vs SUMATI KUMAR SUNIL KUMAR.
Calcutta High Court · (1992) 94 CTR 221 : (1991) 94 CTR 221 : (1992) 193 ITR 537 : (1991) 54 TAXMAN 239
Income Tax Act, 1961 — Section 73Voluntary Disclosure of Income and Wealth Act, 1976 — Section 14(1)
High Courts19 Dec 1989
Great Lakes Carbon Corporation (No. 1) Vs Commissioner of Income Tax
Calcutta High Court · (1992) 102 CTR 317 : (1993) 202 ITR 64
Income Tax Act, 1961 — Section 9
High Courts19 Dec 1989
COMMISSIONER OF Income Tax Vs SWEDISH EAST ASIA CO. LTD.
Calcutta High Court · (1992) 94 CTR 106 : (1991) 94 CTR 106 : (1992) 193 ITR 608 : (1991) 57 TAXMAN 135
Income Tax Act, 1961 — Section 5
High Courts19 Dec 1989Allowed
Sudhir Kumar Adhikari Vs State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 365
Constitution of India, 1950 — Article 226
High Courts18 Dec 1989
United Provinces Electric Supply Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 54 TAXMAN 487
Companies Act, 1956 — Section 446(1), 457, 457(2)Income Tax Act, 1961 — Section 139, 140, 140(c), 140(f), 148
High Courts18 Dec 1989Dismissed
Revenue Officer and Others Vs Asit Kumar Bondyopadhayay
Calcutta High Court · (1990) 1 CALLT 293
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 44(2), 44(2A)
High Courts15 Dec 1989
Puranmal Rajkumar Vs Tax Recovery Officer and Others
Calcutta High Court · (1991) 187 ITR 706 : (1991) 57 TAXMAN 177
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226
High Courts15 Dec 1989Allowed
Madan Sardar and Others Vs The State of W.B. and Others
Calcutta High Court · (1990) 1 CALLT 361
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307, 34
High Courts14 Dec 1989Allowed
Indian Explosives Ltd. Vs The 3rd Industrial Tribunal and Others
Calcutta High Court · (1990) 2 CALLT 421
Industrial Disputes Act, 1947 — Section 11A