High Courts27 Feb 1989
Commissioner of Income Tax Vs Sofremines (India) Ltd.
Calcutta High Court · (1990) 84 CTR 68 : (1990) 186 ITR 67 : (1989) 47 TAXMAN 314
Income Tax Act, 1961 — Section 256, 80MM, 80MM(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,455 of 3,204
High Courts24 Feb 1989
Commissioner of Income Tax Vs Hindusthan Steel Ltd.
Calcutta High Court · (1990) 82 CTR 191 : (1989) 179 ITR 213 : (1989) 45 TAXMAN 273
Income Tax Act, 1961 — Section 147, 148, 246
High Courts24 Feb 1989
Banik Rubber Industries Vs Sree D.B. Rubber Industries and another
Calcutta High Court · AIR 1990 Cal 225
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Trade and Merchandise Marks Act, 1958 — Section 11, 12, 12(1), 18(1), 2(3)Trade and Merchandise Marks Rules, 1959 — Rule 53(1), 53(2)
High Courts24 Feb 1989
Sushila Bala Saha Vs Saraswati Mondal
Calcutta High Court · AIR 1991 Cal 166
Succession Act, 1925 — Section 222, 223, 302, 63
High Courts24 Feb 1989
India Jute Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 77 CTR 81 : (1989) 178 ITR 649 : (1990) 49 TAXMAN 236
Income Tax Act, 1961 — Section 40
High Courts24 Feb 1989Dismissed
Sachi Dulal Saha Vs Saraswati Mondal
Calcutta High Court · (1990) 1 CALLT 33 : 94 CWN 320
Succession Act, 1925 — Section 264, 63
High Courts23 Feb 1989Dismissed
Bimal Chandra Bhowmick Vs The State
Calcutta High Court · (1989) 2 CALLT 116
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 91Penal Code, 1860 (IPC) — Section 409
High Courts23 Feb 1989
Commissioner of Income Tax Vs Smt. Kaushalya Rani Bhuari
Calcutta High Court · (1991) 54 TAXMAN 119
Income Tax Act, 1961 — Section 256(2)
High Courts23 Feb 1989
Commissioner of Income Tax Vs Ananda Bazar Patrika (P.) Ltd.
Calcutta High Court · (1990) 81 CTR 356 : (1990) 184 ITR 542 : (1989) 47 TAXMAN 436
Income Tax Act, 1961 — Section 37
High Courts23 Feb 1989
Commissioner of Income Tax Vs Tea Estate India (P.) Ltd.
Calcutta High Court · (1989) 45 TAXMAN 180
Companies (Profits) Surtax Act, 1964 — Section 13Income Tax Act, 1961 — Section 256(2), 6(2)
High Courts22 Feb 1989
Netai Mohan Saha Vs Collector of C. Ex. and Customs
Calcutta High Court · (1989) 43 ELT 44
Constitution of India, 1950 — Article 226
High Courts22 Feb 1989Allowed
The Bank of Madura Limited Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 2 CALLT 1
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(4)
High Courts22 Feb 1989
Commissioner of Income Tax Vs Sri Sri Sridhar Jew
Calcutta High Court · (1990) 84 CTR 88 : (1989) 84 CTR 8 : (1990) 184 ITR 323 : (1989) 47 TAXMAN 194
Income Tax Act, 1922 — Section 41(1)Income Tax Act, 1961 — Section 164
High Courts22 Feb 1989
The Bank of Madura Limited Vs Union of India and Others
Calcutta High Court · (1989) 2 CALLT 1
Industrial Disputes Act, 1947 — Section 10(4)
High Courts22 Feb 1989
Commissioner of Income Tax Vs Ashoka Cement Ltd.
Calcutta High Court · (1990) 186 ITR 443 : (1989) 45 TAXMAN 228
Income Tax Act, 1961 — Section 32, 33
High Courts22 Feb 1989
Commissioner of Income Tax Vs Motilal and Co.
Calcutta High Court · (1990) 83 CTR 27 : (1990) 184 ITR 288
Income Tax Act, 1961 — Section 271(1), 271(4A)
High Courts21 Feb 1989
Jaipuria Bros Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 79 CTR 161 : (1989) 180 ITR 208 : (1989) 45 TAXMAN 240
Income Tax Act, 1961 — Section 256(1)
High Courts21 Feb 1989
Basantipur Tea Co. (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 80 CTR 67 : (1989) 180 ITR 261 : (1989) 45 TAXMAN 204
Income Tax Act, 1961 — Section 56
High Courts21 Feb 1989
Commissioner of Income Tax Vs Prem Chand Jute Mills Ltd.
Calcutta High Court · (1989) 79 CTR 163 : (1989) 180 ITR 238 : (1989) 45 TAXMAN 236
Income Tax Act, 1961 — Section 28, 56
High Courts21 Feb 1989Dismissed
Chitra Sengupta Vs Dhruba Jyoti Sengupta
Calcutta High Court · (1990) 2 DMC 427
Hindu Marriage Act, 1955 — Section 13(1A), 23(1), 9