High Courts18 Aug 1989
In Re : Chowdhury Niranjan Mahapatra
Calcutta High Court · 94 CWN 503
Constitution of India, 1950 — Article 226, 226(1A)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,437 of 3,204
High Courts18 Aug 1989
Commissioner of Income Tax Vs Hindusthan Copper Ltd.
Calcutta High Court · (1992) 103 CTR 140 : (1992) 196 ITR 750 : (1991) 55 TAXMAN 392
Income Tax Act, 1961 — Section 37
High Courts18 Aug 1989Dismissed
Ajoy Kumar Sarkar Vs State and Others
Calcutta High Court · (1990) 1 CALLT 1
West Bengal Estates Acquisition Act, 1953 — Section 44(2)
High Courts18 Aug 1989
Commissioner of Income Tax Vs Yarn Processing Co. (P.) Ltd.
Calcutta High Court · (1991) 55 TAXMAN 375
Income Tax Act, 1961 — Section 256(2), 271(1)(c)
High Courts18 Aug 1989
Commissioner of Income Tax Vs B.M.S. Engg.
Calcutta High Court · (1991) 55 TAXMAN 374
Income Tax Act, 1961 — Section 256(1), 271(1)(c)
High Courts16 Aug 1989Dismissed
Shila Roy Vs Authority U/S 8 of West Bengal Land Reforms Act
Calcutta High Court · (1990) 1 CALLT 65 : 94 CWN 307
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 141West Bengal Land Reforms Act, 1955 — Section 18(1), 21(3), 21E
High Courts16 Aug 1989Dismissed
In re: Shila Roy
Calcutta High Court · (1989) 08 CAL CK 0012
Advocates Act, 1961 — Section 30, 30(ii), 31, 50(3)(c)Bar Councils Act, 1926 — Section 14, 14(1)Constitution of India, 1950 — Article 19(1)(g), 22(1), 22(1), 254(1)
High Courts14 Aug 1989Allowed
Hindusthan Paper Corporation Limited Vs Keneilhouse Angami
Calcutta High Court · (1990) 1 CALLT 200 : (1990) 68 CompCas 361
Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 133, 134A
High Courts14 Aug 1989
COMMISSIONER OF INCOME TAX Vs BIRLA COTTON SPG. and WVG. MILLS LTD.
Calcutta High Court · (1992) 107 CTR 188
Income Tax Act, 1961 — Section 256(1)
High Courts14 Aug 1989Allowed
Ranjit Kumar Pal Vs The State
Calcutta High Court · (1990) CriLJ 643 : 94 CWN 583
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 109, 120B, 21, 420
High Courts14 Aug 1989Dismissed
Amarendra Mukherjee Vs Swapna Mukherjee
Calcutta High Court · 94 CWN 444
Hindu Marriage Act, 1955 — Section 13
High Courts14 Aug 1989Allowed
Rajendra Kumar Daga Vs State of West Bengal
Calcutta High Court · 94 CWN 470
Criminal Procedure Code, 1973 (CrPC) — Section 178
High Courts14 Aug 1989
COMMISSIONER OF INCOME TAX Vs HINDUSTHAN SANITARYWARE and INDUSTRIES LIMITED.
Calcutta High Court · (1992) 106 CTR 268
High Courts14 Aug 1989
Commissioner of Income Tax Vs Surrendra Tubes and Steels (P.) Ltd.
Calcutta High Court · (1992) 62 TAXMAN 54
Income Tax Act, 1961 — Section 221(1), 256(1)
High Courts11 Aug 1989
Commissioner of Income Tax Vs India''s Hobby Centre (P.) Ltd.
Calcutta High Court · (1995) 78 TAXMAN 377
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(5)
High Courts11 Aug 1989
Commissioner of Income Tax Vs Soorajmull Nagarmull
Calcutta High Court · (1992) 63 TAXMAN 191
Income Tax Act, 1961 — Section 207, 208, 209, 210, 212(3A)
High Courts10 Aug 1989
In Re: Chittaranjan Koley
Calcutta High Court · (1989) 2 CALLT 222
West Bengal Taxation Laws (Amendment) Act, 1987 — Section 7
High Courts10 Aug 1989
Smt. Sova Rani Dutta Vs Debabrata Dutta
Calcutta High Court · AIR 1991 Cal 186
Constitution of India, 1950 — Article 14, 19Criminal Procedure Code, 1973 (CrPC) — Section 170, 344, 46, 49Penal Code, 1860 (IPC) — Section 182, 211
High Courts10 Aug 1989
In re: Chittaranjan Koley
Calcutta High Court · (1989) 2 CALLT 222
Constitution of India, 1950 — Article 14, 19(1)(g), 226, 301West Bengal Entertainment-cum-Amusement Tax Act, 1982 — Section 4, 4A, 5
High Courts10 Aug 1989
Commissioner of Income Tax Vs Murari Mohan Hazra
Calcutta High Court · (1990) 52 TAXMAN 377
Income Tax Act, 1961 — Section 256(2), 64, 64(iii)