COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,440 of 3,204

High Courts25 Jul 1989

Indian Iron and Steel Co. Ltd. Vs The Sautna Stone and Lime Co. Ltd.

Calcutta High Court · AIR 1991 Cal 3

Arbitration Act, 1940 — Section 14(2), 30, 33Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6C, Order 9 Rule 13Constitution of India, 1950 — Article 133, 134A, 14, 226

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High Courts24 Jul 1989

Commissioner of Income Tax Vs Shaw Wallace and Co. Ltd.

Calcutta High Court · (1993) 199 ITR 105 : (1994) 73 TAXMAN 469

Income Tax Act, 1961 — Section 154

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High Courts24 Jul 1989

Utpal Bose and others Vs State of West Bengal and others

Calcutta High Court · AIR 1991 Cal 48

Architects Act, 1972 — Section 2, 23, 25, 27, 29Bidhan Nagar Building Rules — Rule 50Calcutta Municipal Corporation (Amendment) Act, 1977 — Section 378

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High Courts24 Jul 1989

Commissioner of Income Tax Vs Britannia Industries Ltd.

Calcutta High Court · (1992) 198 ITR 225

Income Tax Act, 1961 — Section 40A(5)

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High Courts24 Jul 1989Dismissed

Vittal Bhai Patel Vs Sm. Puspa Debi

Calcutta High Court · (1989) 2 CALLT 434

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Evidence Act, 1872 — Section 8West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)

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High Courts21 Jul 1989

Eastern Spinning Mills Limited Vs Union of India (UOI)

Calcutta High Court · (1991) 37 ECR 168 : (1989) 43 ELT 638

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High Courts21 Jul 1989

Hindusthan Lever Sramik Karmachary Congress Vs Ashish Chakraborty and Another

Calcutta High Court · (1989) 2 CALLT 283

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts20 Jul 1989

Jankinath Sen and Others Vs Austin Distributors Pvt. Ltd.

Calcutta High Court · (1989) 2 CALLT 280

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Limitation Act, 1963 — Section 5

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High Courts19 Jul 1989Dismissed

M/s. Arora and Sons. Vs Debi Prasad Khanna

Calcutta High Court · AIR 1990 Cal 216 : (1990) 1 CALLT 11 : (1989) 2 CHN 27

West Bengal Premises Tenancy Act, 1956 — Section 17(2A)(b)

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High Courts19 Jul 1989

M/s. Arora and Sons Vs Debi Prasad Khanna

Calcutta High Court · AIR 1990 Cal 216 : (1990) 1 CALLT 11 : (1989) 2 CHN 27

West Bengal Premises Tenancy Act, 1956 — Section 17(2A), 17(3), 3(1)

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High Courts19 Jul 1989Dismissed

Chinmoy Chakraborty Vs Smt Bharat Chakraborty

Calcutta High Court · (1989) 2 CALLT 414 : (1990) 1 DMC 391

Hindu Marriage Act, 1955 — Section 13, 13(1), 13(1)(ia), 13(1)(iii)

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High Courts19 Jul 1989Allowed

Eastern Coalfields Ltd. and Others Vs Khan Mazdoor Karmachari Union and Others

Calcutta High Court · (1990) 60 FLR 681 : (1990) 1 LLJ 44

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High Courts19 Jul 1989Dismissed

Chinmoy Chakraborty Vs Bharati Chakraborty

Calcutta High Court · (1989) 2 CALLT 414 : (1990) 1 DMC 391

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts18 Jul 1989

Sri Mukti Nath Saha Vs The District Controller of Food and Supplies and Others

Calcutta High Court · 94 CWN 313

Rice Milling Industry (Regulation) Act, 1958 — Section 6(3)

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High Courts17 Jul 1989

Commissioner of Income Tax Vs Shree Krishna Gyanoday Sugar Ltd.

Calcutta High Court · (1990) 186 ITR 541

Income Tax Act, 1961 — Section 37, 40Income Tax Rules, 1962 — Rule 3

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High Courts17 Jul 1989

Electric Lamp Manufacturers (India) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1992) 198 ITR 760

Income Tax Act, 1961 — Section 263

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High Courts17 Jul 1989Allowed

Martin and Harris (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1994) 73 TAXMAN 555

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16Income Tax Act, 1961 — Section 192, 201, 201(1), 201(1A), 203

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High Courts17 Jul 1989Allowed

Sudhanshu Kr. Mukherjee Vs State of West Bengal and Others

Calcutta High Court · 94 CWN 56

Bengal General Clauses Act, 1899 — Section 22Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 18, 2, 2(g), 20, 20(i)

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High Courts13 Jul 1989

M/s. Murray and Co. Pvt. Ltd. Vs Board of Wakfs and others

Calcutta High Court · AIR 1990 Cal 86

Administration of Evacuee Property Act, 1950 — Section 11, 41, 58, 58(2)Bengal Wakf Act, 1934 — Section 53, 54Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts12 Jul 1989

Apeejay Pvt. Ltd. Vs Raghavachari Narasingham and Others

Calcutta High Court · (1989) CriLJ 2358

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 34, 409

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