High Courts18 May 1989Allowed
J.N. Chemical (Pvt.) Ltd. Vs CEGAT
Calcutta High Court · (1994) 46 ECC 106 : (1991) 53 ELT 543
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,445 of 3,204
High Courts18 May 1989
Bijoli Grill Spencer''s Products Vs Spencer Pure Drinks Pvt. Ltd. and Others
Calcutta High Court · (1990) 1 CALLT 24
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 May 1989
Anglo-India Jute Mills Co. Ltd. Vs Collector of C. Ex.
Calcutta High Court · (1990) 26 ECR 382 : (1989) 43 ELT 11
Central Excise (Valuation) Rules, 1975 — Rule 173Q, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 2, 4Constitution of India, 1950 — Article 226
High Courts18 May 1989Allowed
Deepayan Chatterjee Vs Papiya Chatterjee
Calcutta High Court · (1990) 2 DMC 75
Hindu Marriage Act, 1955 — Section 12, 13(1)
High Courts18 May 1989Dismissed
Hindustan Steel Works Construction Ltd. Vs Banerjee and Banerjee and Others
Calcutta High Court · (1990) 2 CALLT 10 : 94 CWN 359
Arbitration Act, 1940 — Section 30, 33
High Courts18 May 1989Dismissed
Hindustan Steel Works Construction Ltd. Vs Messrs. Banerjee and Banerjee and Others
Calcutta High Court · 94 CWN 359
High Courts17 May 1989Allowed
Tarun Kumar Chowdhury Vs Union of India (UOI) and Others
Calcutta High Court · (1992) 1 LLJ 30
Fundamental Rules — Rule 561
High Courts16 May 1989
Royal Calcutta Turf Club Vs Commissioner of Income Tax
Calcutta High Court · (1991) 188 ITR 352 : (1991) 57 TAXMAN 185
Income Tax Act, 1961 — Section 37
High Courts16 May 1989
Ganesh Properties Pvt. Limited Vs Commissioner of Income Tax
Calcutta High Court · (1993) 202 ITR 434
Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 104, 105, 106, 107, 107A
High Courts16 May 1989
Commissioner of Income Tax Vs Ramesh Chandra Sogani
Calcutta High Court · (1990) 183 ITR 312 : (1990) 52 TAXMAN 244
Income Tax Act, 1961 — Section 64(1)
High Courts16 May 1989
Commissioner of Income Tax Vs General Assurance Society Ltd. (Now National Insurance Co. Ltd.)
Calcutta High Court · (1993) 201 ITR 668 : (1993) 71 TAXMAN 565
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts16 May 1989Allowed
Radhika Ranjan Roy Vs Satyendra Kumar Sarkar
Calcutta High Court · 94 CWN 49
Bengal Money Lenders Act, 1940 — Section 19, 36, 37A, 38, 40Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 5(c), 58(c)
High Courts15 May 1989Allowed
Monorama Sanyal Vs D.I. of Schools, Nadia
Calcutta High Court · 94 CWN 177
High Courts15 May 1989
Commissioner of Income Tax Vs Birla Jan Kalyan Trust
Calcutta High Court · (1991) 190 ITR 351
Income Tax Act, 1961 — Section 147, 148
High Courts15 May 1989
Commissioner of Income Tax Vs Eskaps (I) Pvt. Ltd.
Calcutta High Court · (1991) 191 ITR 674
Income Tax Act, 1961 — Section 37(1), 37(2B)
High Courts15 May 1989
Express Cables Private Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 187 ITR 607
Payment of Bonus Act, 1965 — Section 10, 11, 15, 15(2)
High Courts15 May 1989
Commissioner of Income Tax Vs Jeewanlal (P.) Ltd. (1929)
Calcutta High Court · (1990) 183 ITR 128 : (1990) 51 TAXMAN 509
Income Tax Act, 1961 — Section 154, 33
High Courts15 May 1989
Commissioner of Income Tax Vs Birla Jute Manufacturing Co. Ltd.
Calcutta High Court · (1990) 182 ITR 497 : (1990) 51 TAXMAN 402
Income Tax Act, 1961 — Section 37
High Courts12 May 1989
Orient Paper and Industries Ltd. Vs Supdt. of C. Ex. and Customs
Calcutta High Court · (1989) 42 ELT 562
Central Excise Rules, 1944 — Rule 56A, 56A(2), 56A(3)Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts12 May 1989Allowed
Manindra Nath Mitra Vs Ajit Kumar Ghosh
Calcutta High Court · (1995) 2 ILR (Cal) 97
Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 17, 17(2)