High Courts27 Sept 1989
COMMISSIONER OF INCOME TAX Vs SOORAJMUL NAGARMULL.
Calcutta High Court · (1992) 107 CTR 134
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,434 of 3,204
High Courts26 Sept 1989Allowed
Industrial Reconstruction Bank of India Vs Textile Processing Corporation of India Ltd. and Another
Calcutta High Court · (1990) 1 CALLT 152
Banking Regulation Act, 1949 — Section 29(2), 38Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(2), 32
High Courts26 Sept 1989Allowed
Hari Majhi Vs The State
Calcutta High Court · (1990) CriLJ 650 : 94 CWN 752
Penal Code, 1860 (IPC) — Section 375, 376, 417, 90
High Courts25 Sept 1989
COMMISSIONER OF INCOME TAX Vs KANORIA CHEMICALS and INDUSTRIES LTD.
Calcutta High Court · (1992) 106 CTR 314
High Courts22 Sept 1989Dismissed
Musammat Allarakhi Bibi Vs Sk. Shahjahan alias Shajahan
Calcutta High Court · (1990) 2 CALLT 202
Limitation Act, 1963 — Section 27
High Courts22 Sept 1989
Sudhansu Sekhar Manna Vs State of West Bengal and Others
Calcutta High Court · (1990) 1 CALLT 85
Constitution of India, 1950 — Article 226
High Courts20 Sept 1989
West Bengal Power Development Corporation Ltd. and another Vs Union of India and others
Calcutta High Court · AIR 1990 Cal 125 : 94 CWN 219
Constitution of India, 1950 — Article 14, 141, 21, 226, 32
High Courts20 Sept 1989
Asiatic Oxygen Limited Vs Commissioner of Income Tax
Calcutta High Court · (1992) 107 CTR 22 : (1991) 189 ITR 483
Income Tax Act, 1961 — Section 10(3)
High Courts19 Sept 1989Allowed
Gouranga Chandra Rudra Vs The State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 23
High Courts18 Sept 1989Allowed
ABN Food and Beverage Pvt. Ltd. Vs Assistant Commissioner of Commercial Taxes and Others
Calcutta High Court · (1990) 77 STC 339
Bengal Finance (Sales Tax) Rules, 1941 — Rule 27AAWest Bengal Sales Tax Act, 1954 — Section 4AA, 4AAA
High Courts18 Sept 1989
Dr. Roma Sur Vs State of West Bengal
Calcutta High Court · 95 CWN 1
Calcutta Municipal Corporation Act, 1980 — Section 119, 120, 120(a), 131, 158Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9Constitution of India, 1950 — Article 14, 19, 20, 226, 246(3)
High Courts18 Sept 1989Dismissed
Indo-Solex Limited and Others Vs Union of India and Others
Calcutta High Court · (1990) 1 CALLT 355 : (1990) 25 ECC 422 : (1990) 47 ELT 511
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(1)(g), 19(6)
High Courts18 Sept 1989
Sm. Lichubala Biswas and others Vs Jindar Mondal and others
Calcutta High Court · AIR 1990 Cal 151
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 6 Rule 17, 37, 47
High Courts18 Sept 1989
Asian Industries Vs Inspecting Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1990) 1 CALLT 258 : (1990) 182 ITR 370 : (1990) 51 TAXMAN 278
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 144A, 144B
High Courts18 Sept 1989
Indo-Solex Limited and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 1 CALLT 355 : (1990) 25 ECC 422 : (1990) 47 ELT 511
Constitution of India, 1950 — Article 14, 19, 19(1)
High Courts18 Sept 1989
Commissioner of Income Tax Vs P.R.S. Oberoi
Calcutta High Court · (1990) 84 CTR 191 : (1990) 183 ITR 103 : (1990) 52 TAXMAN 267
Income Tax Act, 1961 — Section 17(2), 2(24), 40A(5)
High Courts18 Sept 1989
Rabin Bauri Vs State
Calcutta High Court · 94 CWN 608
Penal Code, 1860 (IPC) — Section 114, 300, 302, 304
High Courts15 Sept 1989
Md. Joynal Abedin Vs State of West Bengal and others
Calcutta High Court · AIR 1990 Cal 193 : (1991) 1 CALLT 94
Constitution of India, 1950 — Article 30, 30(1)Trusts Act, 1882 — Section 5
High Courts15 Sept 1989
Commissioner of Income Tax Vs B.N. Sen
Calcutta High Court · (1992) 63 TAXMAN 366
Income Tax Act, 1961 — Section 176(4), 256(1)
High Courts14 Sept 1989
State of West Bengal and others Vs Haripada Santra
Calcutta High Court · AIR 1990 Cal 83
Arbitration Act, 1940 — Section 2