High Courts22 Jun 1989
Jella Rahaman Mondal and Others Vs Gelezam Bibi
Calcutta High Court · 94 CWN 335
West Bengal Land Reforms Act, 1955 — Section 14M, 2(6), 8
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,443 of 3,204
High Courts21 Jun 1989Allowed
Nanjiah Chandappa and Another Vs State of West Bengal and Others
Calcutta High Court · (1990) CriLJ 2325 : (1990) 25 ECC 417 : (1992) 62 ELT 715
Constitution of India, 1950 — Article 226
High Courts20 Jun 1989
COMMISSIONER OF GIFT TAX Vs RAMESH CHANDRA PATI (L/R OF ASHUTOSH PATI).
Calcutta High Court · (1992) 105 CTR 185
Gift Tax Act, 1958 — Section 15(2)
High Courts19 Jun 1989
Commissioner of Income Tax Vs Shalimar Wire and Industries Ltd.
Calcutta High Court · (1991) 188 ITR 814
Income Tax Act, 1961 — Section 40A(7)
High Courts19 Jun 1989Allowed
Amiya Charan Law and Others Vs The Indian Jute Company Limited
Calcutta High Court · 94 CWN 19
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff), 13(3)(3A)
High Courts16 Jun 1989
Gopikisian Industries (P) Ltd. Vs Collector of Central Excise
Calcutta High Court · (1990) 48 ELT 20
High Courts15 Jun 1989
West Bengal Cememt Ltd. and another Vs State of West Bengal and others
Calcutta High Court · AIR 1990 Cal 157
Companies Act, 1956 — Section 395State Financial Corporations Act, 1951 — Section 29, 29(1), 30, 31, 39(1)
High Courts15 Jun 1989
Amin Chand Payarelal Vs Inspecting Assistant Commissioner of Income Tax Range-1 (Central) and Others
Calcutta High Court · (1989) 78 CTR 84 : (1989) 180 ITR 330 : (1990) 49 TAXMAN 266
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(1), 271(1)
High Courts15 Jun 1989Allowed
Purnendu Narayan Chakraborty Vs The Hon''ble the Chief Justice, High Court
Calcutta High Court · (1990) 2 LLJ 116
Constitution of India, 1950 — Article 14, 16
High Courts14 Jun 1989
Smt. Asha Devi Saboo Vs Controller of Estate Duty
Calcutta High Court · (1992) 195 ITR 782 : (1992) 65 TAXMAN 63
Estate Duty Act, 1953 — Section 44, 74(1)
High Courts14 Jun 1989
Smt. Sankari Dutta (Legal heir of deceased Tarak Nath Dutta) Vs Controller of Estate Duty
Calcutta High Court · (1991) 191 ITR 449
Estate Duty Act, 1953 — Section 62(1)
High Courts13 Jun 1989
Seth Chemical Works (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1989) 43 ELT 6
Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226, 265, 31(1)
High Courts13 Jun 1989
Commissioner of Wealth Tax Vs Mrs. Sati Mulchandani
Calcutta High Court · (1991) 192 ITR 103
Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 5(1)
High Courts12 Jun 1989
Commissioner of Income Tax Vs Continental Commercial Co. Ltd.
Calcutta High Court · (1991) 192 ITR 66
Income Tax Act, 1961 — Section 40A(7)
High Courts12 Jun 1989
Kajal Kanti Dasgupta Vs State of West Bengal and Others
Calcutta High Court · 94 CWN 511
Constitution of India, 1950 — Article 226
High Courts09 Jun 1989
Subhakaran Rajgharia Vs Commissioner Wealth Tax
Calcutta High Court · (1989) 79 CTR 28 : (1990) 185 ITR 233 : (1990) 48 TAXMAN 3
Wealth Tax Act, 1957 — Section 12A, 16A, 25(2)
High Courts09 Jun 1989
General Saw and Blades Co. and others Vs Bharat Coking Coal Ltd. and others
Calcutta High Court · AIR 1990 Cal 96
Constitution of India, 1950 — Article 12, 14, 19(1), 226, 226(2)
High Courts09 Jun 1989Allowed
State of West Bengal and Others Vs Hari Prasad Singh and Others
Calcutta High Court · 93 CWN 1158
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 9 Rule 9, 11, 141Constitution of India, 1950 — Article 225, 226, 372, 372(5), 373
High Courts08 Jun 1989
Naga Hills Tea Company Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1990) 81 CTR 83 : (1989) 180 ITR 308 : (1990) 48 TAXMAN 243
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts06 Jun 1989
Oil India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1990) 183 ITR 412 : (1990) 53 TAXMAN 215
Income Tax Act, 1961 — Section 154, 254, 40