High Courts05 Jul 1989
Jiyajeerao Cotton Mills Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1989) 180 ITR 350 : (1990) 48 TAXMAN 347
Companies (Profits) Surtax Act, 1964 — Section 16, 6(2)Income Tax Act, 1961 — Section 263
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,442 of 3,204
High Courts05 Jul 1989Allowed
In Re: Dhiraj Kumar Roy Chowdhury
Calcutta High Court · 93 CWN 1197
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 114, 498
High Courts05 Jul 1989
In Re: Dilip Chandra Chatterjee
Calcutta High Court · (1989) CriLJ 2471
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 220, 438, 467Penal Code, 1860 (IPC) — Section 120B, 299, 300, 302, 304
High Courts04 Jul 1989
Commissioner of Income Tax Vs Oil India Ltd.
Calcutta High Court · (1992) 196 ITR 366
Income Tax Act, 1961 — Section 40, 80I
High Courts04 Jul 1989
Commissioner of Income Tax Vs Justice R.M. Datta
Calcutta High Court · (1989) 180 ITR 86
Income Tax Act, 1922 — Section 10(5A)Income Tax Act, 1961 — Section 14, 176(4), 28, 41(1), 41(2)
High Courts03 Jul 1989
Commissioner of Gift Tax Vs Smt. Aloka Lata Sett and Others
Calcutta High Court · (1992) 103 CTR 343 : (1991) 190 ITR 556
Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 123
High Courts03 Jul 1989
Abdul Razzak alias Raju Vs Sudip Kr. Dutta Gupta
Calcutta High Court · (1989) CriLJ 2007
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 100, 162, 173, 190, 437Evidence Act, 1872 — Section 25, 50
High Courts30 Jun 1989
Swedish East Asia Co. Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1989) 79 CTR 249 : (1989) 180 ITR 47
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 145, 145(1), 147Income Tax Rules, 1962 — Rule 10
High Courts30 Jun 1989
Mohammad Zahoor and Others Vs The State of West Bengal and Others
Calcutta High Court · 94 CWN 350
Constitution of India, 1950 — Article 19(1)(g)Wild Life (Protection) Act, 1972 — Section 44, 50, 51
High Courts28 Jun 1989
Kesoram Industries and Cotton Mills Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 191 ITR 518
Income Tax Act, 1961 — Section 28, 37(4), 45, 80J, 80K
High Courts28 Jun 1989Allowed
Narendra Kumar Kedia Vs Assistant Collector of Customs
Calcutta High Court · (1989) 24 ECC 279 : (1990) 49 ELT 352
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 110, 111
High Courts27 Jun 1989
Commissioner of Income Tax Vs Soorajmull Nagarmull
Calcutta High Court · (1993) 202 ITR 211 : (1994) 72 TAXMAN 42
Income Tax Act, 1961 — Section 271(1)
High Courts27 Jun 1989Dismissed
Gourepore Co. Ltd. Vs Nuddea Mills Ltd. and Others
Calcutta High Court · (1990) 60 FLR 177 : (1995) 3 LLJ 203
Industrial Disputes Act, 1947 — Section 10(3)
High Courts27 Jun 1989Allowed
Shri M. Chakraborty Vs National Textile Corporation (West Bengal, Assam, Bihar and Orissa) Ltd., (Staff and Sub-Staff Employees Association) and Others
Calcutta High Court · (1992) 1 CALLT 112
Contempt of Courts Act, 1971 — Section 19, 2
High Courts27 Jun 1989Dismissed
Govrepore Co. Ltd. Vs Nuddea Mills Co. Ltd.
Calcutta High Court · (1990) 2 LLJ 245
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(3)
High Courts26 Jun 1989
Commissioner of Income Tax Vs East India Jute and Hessian Exchange Ltd.
Calcutta High Court · (1991) 189 ITR 422
Income Tax Act, 1961 — Section 32, 44A
High Courts26 Jun 1989
Commissioner of Income Tax Vs Orissa Textile Mills Ltd.
Calcutta High Court · (1991) 192 ITR 75
Income Tax Act, 1961 — Section 33, 33(1), 34, 34(3)
High Courts26 Jun 1989
Commissioner of Income Tax Vs Lachatoorah Tea Co. Ltd.
Calcutta High Court · (1993) 200 ITR 391
Income Tax Act, 1961 — Section 28
High Courts23 Jun 1989
Md. Abdul Gafur and Another Vs Mujibar Rahaman Mandal
Calcutta High Court · 94 CWN 439
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
High Courts23 Jun 1989
Jitendra Nath Samaddar Vs Mohd. Ismail Ansari
Calcutta High Court · 93 CWN 1115
Evidence Act, 1872 — Section 73