High Courts03 May 1989
Commissioner of Income Tax Vs Shree Bajrang Trading and Supply Company
Calcutta High Court · (1991) 187 ITR 299
Income Tax Act, 1961 — Section 131, 271(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,447 of 3,204
High Courts03 May 1989
Sri Sarin Kumar Roy Vs Birkacar municipality and Others
Calcutta High Court · 93 CWN 1117
Bengal Municipal Act, 1932 — Section 241
High Courts27 Apr 1989Allowed
The State of West Bengal Vs Mir Mohammad Omar @ Omar and Others
Calcutta High Court · 93 CWN 731
Criminal Procedure Code, 1973 (CrPC) — Section 278, 313
High Courts27 Apr 1989Allowed
Timshaw Pvt. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 25 ECR 412
Central Excise Rules, 1944 — Rule 173F
High Courts27 Apr 1989
Serampore Belting Works Limited Vs Collector of C. Ex.
Calcutta High Court · (1989) 24 ECC 264 : (1990) 45 ELT 546
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 2, 4Constitution of India, 1950 — Article 226
High Courts26 Apr 1989
Asoke De Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 1052
Calcutta Municipal Corporation Act, 1980 — Section 199, 2(32), 200, 200(3), 416Constitution of India, 1950 — Article 14, 226, 276
High Courts26 Apr 1989
Andaman Timber Industries Ltd. Vs Collector of C. Ex.
Calcutta High Court · (1989) 25 ECR 398 : (1989) 43 ELT 41
Central Excise Rules, 1944 — Rule 49, 9Central Excise Tariff Act, 1985 — Section 2Central Excises and Salt Act, 1944 — Section 3
High Courts26 Apr 1989Allowed
Shri Upen Das and Others Vs Lenoon Darji and Others
Calcutta High Court · 94 CWN 346
Specific Relief Act, 1963 — Section 34
High Courts25 Apr 1989
Narayan Chandra Bhattacharjee Vs Sm. Radha Rani Debi
Calcutta High Court · 94 CWN 10
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17(2A)(b), 17(2AXb), 17(3), 17(4)
High Courts25 Apr 1989
Calcutta Metropolitan Development Authority Vs Haripada Mitra
Calcutta High Court · AIR 1990 Cal 175
Arbitration Act, 1940 — Section 30, 35Civil Procedure Code, 1908 (CPC) — Section 34
High Courts25 Apr 1989
Commissioner of Income Tax Vs Ashoka Marketing Ltd.
Calcutta High Court · (1990) 181 ITR 493 : (1990) 51 TAXMAN 335
Income Tax Act, 1961 — Section 37, 40, 40A(5), 52(2)Income Tax Rules, 1962 — Rule 3
High Courts25 Apr 1989Allowed
Sridhar Dhani Vs Chairman, Suri Municipality and Others
Calcutta High Court · (1989) 2 CALLT 193
Constitution of India, 1950 — Article 226
High Courts24 Apr 1989Dismissed
In Re : Sunil Kumar Sen
Calcutta High Court · 94 CWN 279
Bengal Municipal Act, 1932 — Section 155(4)
High Courts21 Apr 1989
Sand Carrier''s Owner''s Union and others Vs Board of Trustees for the Port of Calcutta and others
Calcutta High Court · AIR 1990 Cal 176 : 93 CWN 1095
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 12, 19(1), 226, 32Motor Vehicles Act, 1988 — Section 47(1)
High Courts21 Apr 1989
Krishna Pada Ghose Vs State of West Bengal and Others
Calcutta High Court · (1989) 04 CAL CK 0023
High Courts20 Apr 1989
Dr. Soumyendra Chandra Gooptu Vs Income Tax Officer and Others
Calcutta High Court · (1989) 179 ITR 616 : (1989) 47 TAXMAN 339
Income Tax Act, 1961 — Section 139, 140A, 140A(3), 143(2), 151(3)
High Courts20 Apr 1989Dismissed
Oriental Fire and Genl Ins. Co. Ltd. and Another Vs Josheda alias Joshoda Bala Ghanta and Another
Calcutta High Court · (1991) ACJ 349
Motor Vehicles Act, 1988 — Section 95
High Courts20 Apr 1989
The Ganges Manufacturing Company Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (1990) 1 CALLT 210
Bengal Municipal Act, 1932 — Section 138, 147, 147(3), 148, 149Constitution of India, 1950 — Article 226