High Courts20 Apr 1989Dismissed
Sm. Shanta Basu and others Vs The State of West Bengal and Others
Calcutta High Court · (1990) 1 CALLT 163
Land Acquisition Act, 1894 — Section 4, 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,448 of 3,204
High Courts20 Apr 1989Dismissed
Sm. Shanta Basu and Others Vs The State of West Bengal and Others
Calcutta High Court · (1990) 1 CALLT 163
Bengal Wakf Act, 1934 — Section 46, 46(6), 46AConstitution of India, 1950 — Article 226
High Courts19 Apr 1989
Jain Shudh Vanaspati Ltd. Vs Collector of Customs
Calcutta High Court · (1990) 49 ELT 179
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 111, 111D, 112, 112Imports and Exports (Control) Act, 1947 — Section 3(1)
High Courts19 Apr 1989
Dukari Saha Vs Kumarish Chandra Garia
Calcutta High Court · AIR 1990 Cal 143
Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(4)
High Courts18 Apr 1989
Commissioner of Income Tax Vs New Savan Sugar and Gur Refining Co. Ltd.
Calcutta High Court · (1990) 185 ITR 564
Income Tax Act, 1961 — Section 57
High Courts18 Apr 1989
Commissioner of Income Tax Vs Ajoy Paper Mills Ltd.
Calcutta High Court · (1990) 181 ITR 454 : (1990) 51 TAXMAN 228
Income Tax Act, 1961 — Section 207, 208, 209, 210, 211
High Courts18 Apr 1989
Ramjilal Maheswari Vs Commissioner of Income Tax
Calcutta High Court · (1990) 181 ITR 112 : (1990) 51 TAXMAN 212
Income Tax Act, 1961 — Section 147, 256
High Courts18 Apr 1989
Calcutta Electric Supply Corporation Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · (1989) 179 ITR 580
Income Tax Act, 1961 — Section 214, 215, 263, 32, 32(1)
High Courts18 Apr 1989
Jatin Chakraborty Vs B.K. Chakraborty and Another
Calcutta High Court · (1989) CriLJ 1802 : 93 CWN 627
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 323, 352, 355, 504
High Courts18 Apr 1989
Calcutta Electric Supply Corpn. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 47 TAXMAN 481
Income Tax Act, 1961 — Section 143(3), 154, 2(40), 214, 214(1)
High Courts17 Apr 1989Dismissed
P.K. Mondal Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 2 CALLT 372 : 93 CWN 663 : (1990) 1 LLJ 117
Constitution of India, 1950 — Article 226
High Courts17 Apr 1989
I.T.C. Ltd. Vs Board of Trustees for the Port of Calcutta
Calcutta High Court · AIR 1990 Cal 129 : (1991) 34 ECC 40 : (1992) 61 ELT 607
Calcutta Port Act, 1890 — Section 110, 112, 112(1), 113, 113(1)Contract Act, 1872 — Section 151, 152, 161, 25, 3Limitation (Amendment) Act, 1963 — Section 15(2)
High Courts17 Apr 1989
Commissioner of Income Tax Vs Tinnevelly Tuticorin Tea Investment Co. Ltd.
Calcutta High Court · (1989) 179 ITR 550
Electricity Act, 1910 — Section 20(2)Income Tax Act, 1961 — Section 33(6)
High Courts17 Apr 1989Allowed
The Chairman, Calcutta Port Trust and Another Vs Somenath Bhattacharyya and Others
Calcutta High Court · (1990) 2 CALLT 271
Calcutta Port Trust Employees (Classification, Control and Appeal) Regulations, 1987 — Regulation 6
High Courts17 Apr 1989Allowed
The Chairman, Calcutta Port Trust, Calcutta and Another Vs Somenath Bhattacharyya and Others
Calcutta High Court · (1990) 2 CALLT 271
Criminal Procedure Code, 1973 (CrPC) — Section 439West Bengal Gambling and Prize Competitions Act, 1957 — Section 10, 4, 5, 6, 7
High Courts13 Apr 1989
Hemendra Nath Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (1989) 2 CALLT 93
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 416, 419, 468, 471
High Courts13 Apr 1989Dismissed
Sajjan Kumar Kayan Vs Tax Recovery Officer, XXXI and Others
Calcutta High Court · (1990) 1 CALLT 43
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 224(1)Wealth Tax Act, 1957 — Section 5(1)
High Courts12 Apr 1989
Oriental Decorators and Another Vs The State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 374
Bengal Finance (Sales Tax) Act, 1941 — Section 2
High Courts12 Apr 1989
Rameswar Singh Vs Life Insurance Corporation of India and others
Calcutta High Court · (1991) ACJ 813 : AIR 1991 Cal 55 : (1991) 72 CompCas 195
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17, 19Insurance Act, 1938 — Section 45
High Courts12 Apr 1989
United Bank of India Vs Rashyan Udyog and others, etc.
Calcutta High Court · AIR 1990 Cal 146 : (1989) 1 CALLT 367 : (1992) 73 CompCas 482 : 93 CWN 1130
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 107, 34Constitution of India, 1950 — Article 12, 36, 37, 38, 39A