High Courts13 Sept 1989Allowed
Madan Lal Sarma Vs The State
Calcutta High Court · (1990) CriLJ 215
Penal Code, 1860 (IPC) — Section 489B, 489C
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,435 of 3,204
High Courts13 Sept 1989
Shankar Lahiri Vs Commissioner of Income Tax
Calcutta High Court · (1995) 78 TAXMAN 364
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 131, 132, 132(5), 139, 143
High Courts12 Sept 1989
Paltu Dutta Vs S.M. Nibedita Roy
Calcutta High Court · AIR 1990 Cal 262 : 94 CWN 1
Civil Procedure Code, 1908 (CPC) — Section 115A, 115A, 115A(3), 24 , 24Constitution of India, 1950 — Article 226, 227, 228
High Courts12 Sept 1989Allowed
Hariday Chaitanya Biswas and Another Vs State Bank of India and Others
Calcutta High Court · (1990) 1 CALLT 439 : 94 CWN 732 : (1992) 1 LLJ 183 : (1990) 4 SLR 774
High Courts12 Sept 1989
Commissioner of Income Tax Vs Tecalemit (I) Ltd.
Calcutta High Court · (1989) 09 CAL CK 0010
Income Tax Act, 1961 — Section 141, 143(3), 144, 146, 170(2)
High Courts12 Sept 1989Dismissed
Sumilita Bhattacharya and Another Vs Nila Chatterjee
Calcutta High Court · 94 CWN 564
Hindu Succession Act, 1956 — Section 19Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 17(2), 2(h)
High Courts11 Sept 1989
Grindlays Bank Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 200 ITR 441 : (1992) 63 TAXMAN 176
Income Tax Act, 1961 — Section 163, 195, 201, 201(1A)
High Courts11 Sept 1989
Investors Corporation Vs Commissioner of Income Tax
Calcutta High Court · (1992) 107 CTR 267 : (1993) 201 ITR 378
Income Tax Act, 1961 — Section 41(1)
High Courts11 Sept 1989Dismissed
Indian Oxygen Ltd. Vs National Oxygen Ltd. and Another
Calcutta High Court · (1990) 1 CALLT 275 : (1991) 72 CompCas 378
Arbitration Act, 1940 — Section 2, 20, 31Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 25, 28
High Courts11 Sept 1989
Sutna Stone and Lime Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 104 CTR 234 : (1991) 192 ITR 478 : (1991) 54 TAXMAN 121
Income Tax Act, 1961 — Section 256(1)
High Courts06 Sept 1989
COMMISSIONER OF INCOME TAX Vs KUSUM PRODUCTS LTD.
Calcutta High Court · (1992) 104 CTR 401
High Courts06 Sept 1989
In Re: Smt. Santi Rani De
Calcutta High Court · (1989) 2 CALLT 220 : 94 CWN 640
Evidence Act, 1872 — Section 108
High Courts06 Sept 1989Allowed
Mohit Gupta Vs State of West Bengal and Others
Calcutta High Court · 94 CWN 789 : (1991) 2 LLJ 462
High Courts06 Sept 1989
COMMISSIONER OF INCOME TAX Vs JIYAJEERAO COTTON MILLS LTD.
Calcutta High Court · (1992) 103 CTR 426
High Courts05 Sept 1989
New Barrackpore Mini Bus Owners'' Association and others Vs District Magistrate, 24 Parganas (North) and others
Calcutta High Court · AIR 1990 Cal 268
Constitution of India, 1950 — Article 12, 14, 154, 162, 19(1)Motor Vehicles Act, 1939 — Section 60Telegraph Act, 1885 — Section 5(1)
High Courts05 Sept 1989
GRINDLAYS BANK LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1992) 94 CTR 46 : (1992) 193 ITR 457 : (1991) 56 TAXMAN 213
Income Tax Act, 1961 — Section 201(1A)
High Courts05 Sept 1989
Sohan Lal Baid Vs State of West Bengal and others
Calcutta High Court · AIR 1990 Cal 168 : 94 CWN 531
Charter Act, 1981 — Section 13, 14Constitution of India, 1950 — Article 225Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts05 Sept 1989
BRITISH AIRWAYS Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1992) 92 CTR 227 : (1991) 92 CTR 227 : (1992) 193 ITR 439 : (1992) 54 TAXMAN 470 : (1991) 54 TAXMAN 470
Income Tax Act, 1961 — Section 192
High Courts04 Sept 1989
Kanoria Chemicals and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1995) 78 TAXMAN 455
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(1), 37, 37(4)
High Courts04 Sept 1989
COMMISSIONER OF INCOME TAX Vs HINDUSTHAN GAS and INDUSTRIES LTD.
Calcutta High Court · (1992) 107 CTR 155