COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,439 of 3,204

High Courts03 Aug 1989

Surendra Narayan Roy and Another Vs State of West Bengal and Others

Calcutta High Court · 94 CWN 473

Constitution of India, 1950 — Article 226West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3

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High Courts03 Aug 1989

Commissioner of Income Tax Vs R.D. Sons (P.) Ltd.

Calcutta High Court · (1995) 78 TAXMAN 332

Companies Act, 1956 — Section 2(6A), 2(6A)(e), 397, 398Income Tax Act, 1961 — Section 10(2), 10(3), 2(22), 2(22)(d), 256(1)

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High Courts02 Aug 1989

Commissioner of Income Tax Vs Shree Bajrang Electric Steel Co. (P.) Ltd.

Calcutta High Court · (1989) 79 CTR 157 : (1990) 181 ITR 427 : (1989) 47 TAXMAN 429

Income Tax Act, 1961 — Section 80AA, 80J, 80M

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High Courts31 Jul 1989Allowed

Sm. Sushila Debi and Others Vs State of West Bengal and Others

Calcutta High Court · (1989) 2 CALLT 259

Land Acquisition Act, 1894 — Section 17

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High Courts31 Jul 1989Dismissed

Bengal Waterproof Works Limited Vs Union of India (UOI)

Calcutta High Court · (1989) 44 ELT 406

Central Excise Rules, 1944 — Rule 173, 173B, 233

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High Courts31 Jul 1989Allowed

Hiralal Roy Vs Sm. Arati Chatterjee and Others

Calcutta High Court · (1989) 2 CALLT 315

West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts28 Jul 1989Dismissed

Godrej Soap Ltd. Vs State

Calcutta High Court · (1991) 1 CALLT 198 : (1991) 70 CompCas 248 : (1991) CriLJ 828 : 94 CWN 723

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 305(2), 313Evidence Act, 1872 — Section 119, 139, 3, 60

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High Courts27 Jul 1989Dismissed

Dr. Basant Kumar Parida Vs Indian Institute of Technology and Others

Calcutta High Court · (1990) 2 CALLT 261

Constitution of India, 1950 — Article 226

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High Courts27 Jul 1989

Samnuggar Jute Factory Co. Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (1990) 181 ITR 221

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 214, 263

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High Courts27 Jul 1989Allowed

Shri Shyamal Kumar Bhattacharyya Vs Garden Reach Shipbuilders and Engineers Ltd.

Calcutta High Court · (1990) 1 LLJ 389

Constitution of India, 1950 — Article 14, 16

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High Courts27 Jul 1989

Pieco Electronics and Electricals Ltd. Vs Smt. Tribeni Devi

Calcutta High Court · AIR 1990 Cal 135

Constitution of India, 1950 — Article 254Registration Act, 1908 — Section 3, 49, 8Transfer of Property Act, 1882 — Section 107, 108, 13(1), 53A

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High Courts27 Jul 1989Dismissed

Lakshmipriya Maity Vs Parasuram Maity and Others

Calcutta High Court · 94 CWN 407

Arbitration Act, 1940 — Section 30

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High Courts27 Jul 1989Dismissed

Dr. Basant Kumar Parida Vs Indian Institute of Technology, Kharagpur and Others

Calcutta High Court · (1990) 2 CALLT 261

Constitution of India, 1950 — Article 226Institutes of Technology Act, 1961 — Section 25

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High Courts27 Jul 1989

Debabrata Chakraborty Vs M.K. Das and Others

Calcutta High Court · 93 CWN 1192

Civil Procedure Code, 1908 (CPC) — Section 151, 82Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts27 Jul 1989Allowed

Ramnugger Cane and Sugar Co. Ltd. and Others Vs Asisatant Registrar of Companies

Calcutta High Court · 94 CWN 477

Companies Act, 1956 — Section 1 60, 159, 161, 162(1), 220Criminal Procedure Code, 1973 (CrPC) — Section 472

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High Courts26 Jul 1989

Luxmi Printing Works Ltd. and Others Vs Assistant Registrar of Companies

Calcutta High Court · (1990) 69 CompCas 442 : 94 CWN 412

Companies Act, 1956 — Section 162(1), 220(3)Criminal Procedure Code, 1973 (CrPC) — Section 472

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High Courts26 Jul 1989

Sadhan Roy Vs Biresh Roy and Others

Calcutta High Court · (1990) 1 CALLT 238

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226

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High Courts26 Jul 1989

Ramnuggar Cane and Sugar Co. Ltd. and Others Vs Assistant Registrar of Companies

Calcutta High Court · (1989) CriLJ 2395

COMPANIES ACT, 1956 — Section 159, 160, 161, 162, 220Criminal Procedure Code, 1973 (CrPC) — Section 472

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High Courts25 Jul 1989

Gupta Bros. Vs Commissioner of Income Tax

Calcutta High Court · (1994) 76 TAXMAN 129

Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts25 Jul 1989Allowed

Commissioner of Income Tax Vs Hindustan Pilkington Glass Works Ltd.

Calcutta High Court · (1994) 73 TAXMAN 631

Income Tax Act, 1961 — Section 256(1), 31, 36(1)(v), 37, 37(1)

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