High Courts09 Mar 1989
Eastern Assam Tea Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1990) 83 CTR 57 : (1989) 180 ITR 411 : (1990) 48 TAXMAN 284
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,453 of 3,204
High Courts09 Mar 1989
Commissioner of Income Tax Vs Durga Trading Corporation
Calcutta High Court · (1991) 189 ITR 402 : (1989) 45 TAXMAN 230
Income Tax Act, 1961 — Section 184
High Courts09 Mar 1989
Commissioner of Income Tax Vs Ashwini Kumar and Co.
Calcutta High Court · (1989) 45 TAXMAN 193
Income Tax Act, 1961 — Section 256(1)
High Courts08 Mar 1989
Sm. Sibani Banerjee Vs Tapan Kumar Mukherjee
Calcutta High Court · AIR 1990 Cal 4 : 93 CWN 1041 : (1990) 1 DMC 199
Guardians and Wards Act, 1890 — Section 12, 25Special Marriage Act, 1954 — Section 28, 38, 39A
High Courts08 Mar 1989
Commissioner of Income Tax Vs Simon Carves (I.) Ltd.
Calcutta High Court · (1990) 83 CTR 69 : (1990) 184 ITR 301 : (1989) 45 TAXMAN 385
Income Tax Act, 1961 — Section 40
High Courts08 Mar 1989
Commissioner of Income Tax Vs Ganapatrai Sagarmal
Calcutta High Court · (1990) 81 CTR 67 : (1990) 182 ITR 89 : (1989) 45 TAXMAN 285
Income Tax Act, 1961 — Section 12A
High Courts08 Mar 1989
Commissioner of Income Tax Vs Onkar Prasad Shaw
Calcutta High Court · (1990) 84 CTR 258 : (1990) 183 ITR 73 : (1989) 46 TAXMAN 235
Income Tax Act, 1961 — Section 141(1), 143(2), 144, 146, 146(1)
High Courts08 Mar 1989Dismissed
M.L. Dalmiya and Company Limited Vs Pragati Engineering Pvt. Limited and Another
Calcutta High Court · (1990) 2 CALLT 178
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts08 Mar 1989
Om Prakash Shaw Vs Raniganj Municipality and Another
Calcutta High Court · (1989) CriLJ 1793 : 93 CWN 1085
Prevention of Food Adulteration Act, 1954 — Section 20
High Courts08 Mar 1989
Shree Arya Dharma Seva Sangh and Others Vs Jai Iron and Steel Industries
Calcutta High Court · (1989) 2 CALLT 196
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)Trusts Act, 1882 — Section 44, 76West Bengal Societies Registration Act, 1961 — Section 19, 36, 6
High Courts07 Mar 1989
Commissioner of Wealth Tax Vs Shew Bhagwan Poddar
Calcutta High Court · (1990) 186 ITR 126 : (1989) 47 TAXMAN 123
Finance Act, 1965 — Section 68Wealth Tax Act, 1957 — Section 2, 27
High Courts07 Mar 1989
Commissioner of Income Tax Vs Sky Room Pvt. Ltd.
Calcutta High Court · (1992) 195 ITR 763
Finance Act, 1975 — Section 2(8)
High Courts07 Mar 1989
Commissioner of Income Tax Vs Sijua (Jharriah) Electric Supply Co. Ltd.
Calcutta High Court · (1991) 189 ITR 784
High Courts07 Mar 1989
Commissioner of Income Tax Vs Kanayalal Birdhichand
Calcutta High Court · (1989) 47 TAXMAN 192
Income Tax Act, 1961 — Section 256(2), 271(1)(c)
High Courts07 Mar 1989
Commissioner of Income Tax Vs S.C. Laul
Calcutta High Court · (1991) 93 CTR 117 : (1993) 202 ITR 244 : (1990) 53 TAXMAN 362
Income Tax Act, 1961 — Section 254
High Courts07 Mar 1989
Commissioner of Income Tax Vs Lagan Jute Machinery Co. (P.) Ltd.
Calcutta High Court · (1990) 84 CTR 94 : (1990) 184 ITR 525 : (1989) 47 TAXMAN 197
Companies (Profits) Surtax Act, 1964 — Rule 2, 4, 13
High Courts07 Mar 1989
Dipankar Chatterjee Vs Rupa Roy
Calcutta High Court · 94 CWN 26
Civil Procedure Code, 1908 (CPC) — Section 151Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 13B, 25, 26, 28, 28(2)
High Courts06 Mar 1989
Commissioner of Income Tax Vs Union Carbide India Ltd.
Calcutta High Court · (1989) 180 ITR 634 : (1989) 47 TAXMAN 188
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts06 Mar 1989
Sri Sri Madan Mohan Jiu Thakur and Others Vs State of West Bengal and Others
Calcutta High Court · (1989) 2 CALLT 174
West Bengal Transferred Territories (Assimilation of Laws) Act, 1958 — Section 3(3)
High Courts03 Mar 1989
Commissioner of Income Tax Vs Bikaner Trading Co.
Calcutta High Court · (1989) 79 CTR 185 : (1989) 180 ITR 286 : (1989) 45 TAXMAN 201
Income Tax Act, 1961 — Section 145