High Courts12 May 1989
Hindusthan Safety Glass Works Limited Vs Central Board of Excise and Customs and Others
Calcutta High Court · (1990) 1 CALLT 365 : (1990) 29 ECC 24 : (1990) 45 ELT 66
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,446 of 3,204
High Courts11 May 1989Dismissed
Scrap Mould Will Vs Metal Scrap Trade Corporation
Calcutta High Court · 94 CWN 33
Arbitration Act, 1940 — Section 20, 41
High Courts11 May 1989
Income Tax Officer and Others Vs James Joseph O''Gorman
Calcutta High Court · (1993) 204 ITR 454
Income Tax Act, 1961 — Section 131, 131(1)
High Courts10 May 1989
Commissioner of Income Tax Vs United Commercial and Industrial Co. (P.) Ltd.
Calcutta High Court · (1991) 187 ITR 596 : (1991) 56 TAXMAN 304
Income Tax Act, 1961 — Section 131, 256(2)
High Courts10 May 1989Dismissed
M/s. Osman Mullick and Others Vs Md. Alauddin and Others
Calcutta High Court · (1989) 2 CALLT 324 : 93 CWN 1069
Civil Procedure Code, 1908 (CPC) — Section 47, 9Partnership Act, 1932 — Section 69, 69(1), 69(2)Presidency Small Cause Courts Act, 1882 — Section 41(2)
High Courts09 May 1989
Commissioner of Income Tax Vs Jai Mica Supply Co. Pvt. Ltd.
Calcutta High Court · (1992) 107 CTR 116 : (1994) 205 ITR 387
Income Tax Act, 1961 — Section 147, 148
High Courts09 May 1989Dismissed
Abani Kumar Bhattacharjya Vs Presiding Officer, State Transport Appellate Tribunal and Others
Calcutta High Court · (1989) 05 CAL CK 0040
Motor Vehicles Act, 1988 — Section 62(1)(c)
High Courts09 May 1989Dismissed
Shiv Ratan Jalan Vs The Additional Director, Enforcement Directorate and Others
Calcutta High Court · 94 CWN 272
Constitution of India, 1950 — Article 226
High Courts09 May 1989Allowed
Aajkaal Publishers Pvt. Ltd. and Another Vs Commercial Tax Officer, Manicktola Charge and Others
Calcutta High Court · 94 CWN 281 : (1990) 78 STC 221
Bengal Finance (Sales Tax) Act, 1941 — Section 5Bengal Finance (Sales Tax) Rules, 1941 — Rule 27A(1)
High Courts09 May 1989
Commissioner of Income Tax Vs Prafulla Kumar Panja and Others
Calcutta High Court · (1993) 200 ITR 706
Income Tax Act, 1922 — Section 9(3)Income Tax Act, 1961 — Section 26
High Courts09 May 1989
Commissioner of Income Tax Vs Ganga Properties Ltd.
Calcutta High Court · (1993) 199 ITR 94
Income Tax Act, 1961 — Section 52(2), 56
High Courts09 May 1989
Commissioner of Income Tax Vs Premchand Sitanath Roy
Calcutta High Court · (1991) 187 ITR 446
Income Tax Act, 1961 — Section 155(7A), 45
High Courts09 May 1989
Hamilton and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 187 ITR 568 : (1991) 57 TAXMAN 194
Income Tax Act, 1961 — Section 263
High Courts05 May 1989
Birendra Nath De Vs State of West Bengal and Others
Calcutta High Court · (1991) 2 LLJ 360
Constitution of India, 1950 — Article 14, 39, 41
High Courts04 May 1989Dismissed
Dipty Prosad Vs Union of India and Others
Calcutta High Court · (1989) 2 CALLT 364
Constitution of India, 1950 — Article 226, 311(2), 32
High Courts04 May 1989Allowed
Sitaram Bajla and Others Vs District Controller of Food and Supplies and Others
Calcutta High Court · (1989) 2 CALLT 251
Constitution of India, 1950 — Article 226
High Courts04 May 1989Dismissed
Kirloskar Bros. (P) Ltd. Vs Usha Bubna
Calcutta High Court · (1989) 2 CALLT 125
Stamp Act, 1899 — Section 2(16), 33Transfer of Property Act, 1882 — Section 107
High Courts04 May 1989Dismissed
Dipty Prosad Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 2 CALLT 364
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 47
High Courts04 May 1989
Taraknath Gupta Vs Union of India (UOI)
Calcutta High Court · (1989) 180 ITR 71 : (1990) 48 TAXMAN 168
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 277, 279
High Courts03 May 1989
Commissioner of Income Tax Vs Aminchand Payarelal Ltd.
Calcutta High Court · (1990) 182 ITR 222
Income Tax Act, 1961 — Section 139(2), 139(4), 271(1)