High Courts06 Jun 1989
Hanuman Estates Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 188 ITR 678
Income Tax Act, 1961 — Section 144B, 144B(1), 144B(2), 144B(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,444 of 3,204
High Courts06 Jun 1989
B.K. Saha and Brothers (P.) Limited and Another Vs Income Tax Officer and Others
Calcutta High Court · (1989) 180 ITR 293 : (1990) 48 TAXMAN 193
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131
High Courts06 Jun 1989
Commissioner of Income Tax Vs Tungabhadra Industries Ltd.
Calcutta High Court · (1992) 196 ITR 912
Income Tax Act, 1961 — Section 256, 35B, 35B(1)
High Courts06 Jun 1989
Jayshree Tea and Industries Limited Vs Commissioner of Income Tax
Calcutta High Court · (1993) 202 ITR 695 : (1994) 72 TAXMAN 16
Income Tax Act, 1961 — Section 35B
High Courts06 Jun 1989Allowed
Sudhindra Nath Patra Vs Union of India (UOI)
Calcutta High Court · (1992) 58 ELT 396
Constitution of India, 1950 — Article 352Customs Act, 1962 — Section 105, 111, 112, 120, 121Defence of India (Fourth Amendment) Rules, 1966 — Rule 126(16), 126M(1A)
High Courts06 Jun 1989
J.L. Bose Vs Brigadier Atindra Mohan Bhattacharjee
Calcutta High Court · AIR 1990 Cal 13 : 93 CWN 1108
Calcutta Municipal Corporation Act, 1980 — Section 2(62)Constitution of India, 1950 — Article 14, 227West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(2), 13(3), 13(3)(A)
High Courts06 Jun 1989
Commissioner of Income Tax Vs United Commercial Bank Ltd.
Calcutta High Court · (1991) 189 ITR 57
Income Tax Act, 1961 — Section 80VV
High Courts06 Jun 1989
Sukhendu Mukherjee Vs State of West Bengal and Others
Calcutta High Court · 94 CWN 215
Constitution of India, 1950 — Article 226
High Courts05 Jun 1989
Sri Kewal Chand Bagri Vs Commissioner of Income Tax
Calcutta High Court · (1990) 183 ITR 207 : (1990) 53 TAXMAN 536
High Courts05 Jun 1989
Commissioner of Income Tax Vs Ratanlal Surekha
Calcutta High Court · (1991) 190 ITR 367 : (1992) 61 TAXMAN 133
Income Tax Act, 1961 — Section 271(1), 273, 274(2)
High Courts05 Jun 1989
Asiatic Oxygen Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 190 ITR 328 : (1992) 62 TAXMAN 7
Income Tax Act, 1961 — Section 144B, 37
High Courts31 May 1989
Orient General Industries Limited Vs Commissioner of Income Tax
Calcutta High Court · (1994) 209 ITR 490
Income Tax Act, 1961 — Section 37
High Courts31 May 1989Dismissed
M/s. Indian Cable Company Ltd. and Another Vs Union of India and Others
Calcutta High Court · (1990) 1 CALLT 72 : (1990) 26 ECC 261 : (1990) 29 ECR 84
Constitution of India, 1950 — Article 226, 265, 300ACustoms Act, 1962 — Section 131(b), 25, 27Customs Tariff Act, 1975 — Section 3
High Courts31 May 1989
Jeewanlal (1929) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 187 ITR 709 : (1991) 57 TAXMAN 123
Income Tax Act, 1961 — Section 37(2A), 40A, 40A(5)
High Courts31 May 1989
Hada Textile Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 187 ITR 371 : (1991) 58 TAXMAN 29
Income Tax Act, 1961 — Section 149, 40A(7)
High Courts31 May 1989Dismissed
Indian Cable Co. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 1 CALLT 72 : (1990) 26 ECC 261 : (1990) 29 ECR 84
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27Evidence Act, 1872 — Section 115
High Courts31 May 1989
Reckitt and Colman of India Ltd. Vs The State and Others
Calcutta High Court · 94 CWN 297
Criminal Procedure Code, 1973 (CrPC) — Section 4, 468Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 2(ix)(g), 20, 20A
High Courts30 May 1989
Darjeeling Consolidated Tea Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1990) 183 ITR 493 : (1990) 53 TAXMAN 464
Income Tax Act, 1961 — Section 2(47), 32(1A), 45
High Courts30 May 1989Allowed
Anil Kumar Kundu and Another Vs Netai Chandra Boral
Calcutta High Court · (1989) 2 CALLT 310
Succession Act, 1925 — Section 263, 283, 293
High Courts30 May 1989Allowed
Indian Cable Co. Ltd. Vs Cus., Ex. and Gold (Control) Appellate Tri.
Calcutta High Court · (1990) 49 ELT 342
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27, 27(1)Limitation Act, 1963 — Section 27