High Courts12 Jul 1989
Bose and Company Vs Union of India (UOI)
Calcutta High Court · (1989) 24 ECC 190 : (1989) 43 ELT 404
Central Excise Rules, 1944 — Rule 201Central Excises and Salt Act, 1944 — Section 2
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,441 of 3,204
High Courts11 Jul 1989
Commissioner of Wealth Tax Vs Premnarain Praveen Kumar
Calcutta High Court · (1991) 187 ITR 539
Wealth Tax Act, 1957 — Section 5(1), 5(1A)
High Courts11 Jul 1989
Commissioner of Income Tax Vs Tea Estate (P.) Ltd.
Calcutta High Court · (1992) 198 ITR 535
Income Tax Act, 1961 — Section 10(2), 256(1)
High Courts11 Jul 1989
Metro Theatre Calcutta Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Metro Theatre Calcutta Ltd.
Calcutta High Court · (1991) 188 ITR 778
Income Tax Act, 1961 — Section 79
High Courts11 Jul 1989
Union of India (UOI) Vs Mahindra and Mahindra Ltd.
Calcutta High Court · (1989) 43 ELT 611
Central Excises and Salt Act, 1944 — Section 4
High Courts11 Jul 1989
Shashi Kant R. Chadha Vs Union of India (UOI)
Calcutta High Court · (1990) 49 ELT 56
Constitution of India, 1950 — Article 226(2)
High Courts11 Jul 1989
I.T.C. Limited Vs Chief Controller of Imports and Exports
Calcutta High Court · (1989) 44 ELT 5
Export (Quality Control and Inspection) Act, 1963 — Section 17Export (Quality Control and Inspection) Rules, 1964 — Rule 3B2, 7(1)Income Tax Act, 1922 — Section 33A, 35
High Courts10 Jul 1989
Mrs. Hilla Ginwalla Vs Commissioner of Income Tax
Calcutta High Court · (1994) 73 TAXMAN 669
Income Tax Act, 1961 — Section 139(8), 139(8)(a), 256(1)
High Courts10 Jul 1989
Commissioner of Income Tax Vs K.G. Roy Chowdhury
Calcutta High Court · (1992) 195 ITR 801 : (1993) 66 TAXMAN 109
Income Tax Act, 1961 — Section 256
High Courts10 Jul 1989
State of West Bengal and others etc. Vs Nani Gopal Dutta and others
Calcutta High Court · AIR 1991 Cal 67
Constitution of India, 1950 — Article 162, 166, 226, 309, 32West Bengal (Determination of Seniority) Rules, 1981 — Rule 5West Bengal Civil Service (Executive) Recruitment Rules, 1978 — Rule 5, 6
High Courts10 Jul 1989Dismissed
In Re : Kalyan Kumar Thavarchand Shah
Calcutta High Court · 94 CWN 367
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 4Constitution of India, 1950 — Article 19, 21, 226, 226(2)Foreign Exchange Regulation Act, 1973 — Section 37, 52(1), 52(2), 57(2)
High Courts07 Jul 1989Dismissed
Bharat Petroleum Corpn. Ltd. Vs The Presiding Officer and Others
Calcutta High Court · (1990) 2 CALLT 149 : (1989) 59 FLR 804 : (1990) 2 LLJ 326
Industrial Disputes Act, 1947 — Section 36(1), 36(2)
High Courts07 Jul 1989Dismissed
Bharat Petroleum Corporation Ltd. Vs The Presiding Officer and Others
Calcutta High Court · (1990) 2 CALLT 149 : (1989) 59 FLR 804 : (1990) 2 LLJ 326
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(3), 2(gg), 36, 36(1), 36(2)
High Courts07 Jul 1989
In Re: Daily ''Aajkaal''
Calcutta High Court · (1990) CriLJ 228
Constitution of India, 1950 — Article 19(1), 215Contempt of Courts Act, 1971 — Section 2
High Courts07 Jul 1989Dismissed
Maharaja Shree Umaid Mills Ltd. Vs Collector of Customs
Calcutta High Court · (1992) 61 ELT 183
Customs Act, 1962 — Section 12, 12(1), 15(1), 25, 25(1)Customs Tariff Act, 1975 — Section 3
High Courts06 Jul 1989
Ram Chandra Ram Vs Union of India and Others
Calcutta High Court · 94 CWN 574
Constitution of India, 1950 — Article 226
High Courts06 Jul 1989
Basudeo Prasad Agarwalla Vs Income Tax Officer and Others
Calcutta High Court · (1989) 180 ITR 388 : (1990) 48 TAXMAN 260
Income Tax Act, 1961 — Section 254
High Courts06 Jul 1989Dismissed
Niru Saha and Others Vs Bhupati Kumar Samanta
Calcutta High Court · 94 CWN 13
Civil Procedure Code, 1908 (CPC) — Section 115, 47
High Courts05 Jul 1989Dismissed
Radharani Tea and Estate (P.) Ltd. Vs Income Tax Officer
Calcutta High Court · (1989) 78 CTR 190 : (1990) 184 ITR 581 : (1989) 47 TAXMAN 172
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154
High Courts05 Jul 1989
Madgul Udyog Vs Commissioner of Income Tax
Calcutta High Court · (1990) 184 ITR 484 : (1991) 54 TAXMAN 34
Income Tax Act, 1961 — Section 22, 28