High Courts10 Aug 1989
COMMISSIONER OF WEALTH-TAX Vs SMT. SAVITRI DEVI MUNDRA.
Calcutta High Court · (1992) 93 CTR 73 : (1991) 93 CTR 73 : (1992) 193 ITR 420 : (1992) 55 TAXMAN 355 : (1991) 55 TAXMAN 355
Wealth Tax Act, 1957 — Section 27(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,438 of 3,204
High Courts10 Aug 1989
Commissioner of Income Tax Vs Pramia Engineering Pvt. Ltd.
Calcutta High Court · (1992) 101 CTR 373 : (1993) 202 ITR 298 : (1992) 63 TAXMAN 579
Income Tax Act, 1961 — Section 2(47), 45
High Courts10 Aug 1989
Arbee Construction Co. Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 101 CTR 310 : (1993) 202 ITR 270 : (1992) 63 TAXMAN 193
Companies Act, 1956 — Section 205AIncome Tax Act, 1961 — Section 104
High Courts09 Aug 1989Dismissed
Orissa State Electricity Board Vs Collector of Customs Appeal and Others
Calcutta High Court · (1990) 2 CALLT 404 : (1991) 33 ECR 536 : (1989) 43 ELT 270
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27, 27(1)
High Courts09 Aug 1989
Shyam Sundar Gupta Vs Union of India and others
Calcutta High Court · AIR 1990 Cal 64 : (1990) 1 CALLT 219
Constitution (Twenty-Sixth Amendment) Act, 1971 — Article 13(2), 13(4)Constitution of India, 1950 — Article 200, 226, 243A, 243B, 243E
High Courts09 Aug 1989
Asiatic Oxygen Limited Vs Jt. Secretary, Government of India and Others
Calcutta High Court · (1990) 28 ECR 352
Customs Act, 1962 — Section 157
High Courts09 Aug 1989
Commissioner of Income Tax Vs Ratnakar Shipping Co. Ltd.
Calcutta High Court · (1991) 55 TAXMAN 431
Income Tax Act, 1961 — Section 147(b), 256(1), 80J
High Courts09 Aug 1989Dismissed
In re: Shyam Sundar Gupta
Calcutta High Court · (1989) 08 CAL CK 0007
Constitution of India, 1950 — Article 13(2), 13(4), 194, 200, 211
High Courts09 Aug 1989
BELLISS and MORCOM (INDIA) LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1991) 93 CTR 272
High Courts08 Aug 1989
Commissioner of Income Tax Vs Sarala Devi Birla
Calcutta High Court · (1993) 203 ITR 953
Income Tax Act, 1961 — Section 147, 148, 60, 61, 62
High Courts08 Aug 1989
Commissioner of Income Tax Vs Teesta Valley Co. Ltd.
Calcutta High Court · (1991) 187 ITR 657 : (1991) 57 TAXMAN 80
West Bengal Estates Acquisition Act, 1953 — Section 4
High Courts08 Aug 1989
Commissioner of Income Tax Vs Jute and Stores Ltd.
Calcutta High Court · (1993) 200 ITR 411
West Bengal Estates Acquisition Act, 1953 — Section 4
High Courts07 Aug 1989Allowed
Dunlop India Limited Vs Union of India and Others
Calcutta High Court · (1990) 2 CALLT 159 : (1990) 27 ECC 243 : (1990) 48 ELT 8
Imports and Exports (Control) Act, 1947 — Section 3(2)
High Courts07 Aug 1989
Commissioner of Income Tax Vs Satyanarayan Bhalotia
Calcutta High Court · (1994) 74 TAXMAN 34
Income Tax Act, 1961 — Section 139, 139(2), 143, 143(3), 147
High Courts07 Aug 1989Dismissed
Dunlop India Limited Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 2 CALLT 159 : (1990) 27 ECC 243 : (1990) 48 ELT 8
Constitution of India, 1950 — Article 226
High Courts04 Aug 1989
General Electric Co. of India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 107 CTR 68 : (1993) 204 ITR 651 : (1992) 63 TAXMAN 155
High Courts04 Aug 1989
United Provinces Electric Supply Co. Ltd. (In liquidation) Vs Commissioner of Income Tax
Calcutta High Court · (1993) 204 ITR 794
Companies Act, 1956 — Section 457(2)Income Tax Act, 1961 — Section 140, 178, 57
High Courts04 Aug 1989Allowed
Marwari Balika Vidyalaya and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (1990) 1 CALLT 299
Constitution of India, 1950 — Article 226, 227, 30, 30(1)Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(8), 33West Bengal Board of Secondary Education Act, 1963 — Section 22
High Courts04 Aug 1989Dismissed
Satpal Tandon Vs Smt. Jyotsna Ghose and Others
Calcutta High Court · (1990) 2 CALLT 257a : (1990) 2 CALLT 257
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts03 Aug 1989
Commissioner of Income Tax Vs Jnan Prakash Ghosh
Calcutta High Court · (1992) 106 CTR 350 : (1994) 205 ITR 454 : (1992) 62 TAXMAN 151
Income Tax Act, 1961 — Section 15, 28