High Courts20 Jan 1989
Kshatra Nath Banerjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 281
Land Acquisition (Amendment) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 18, 23, 23(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,458 of 3,204
High Courts19 Jan 1989
Ramananda Goswami Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 785
High Courts13 Jan 1989
Satya Gopal Saha and Another Vs Snehalata Saha
Calcutta High Court · (1989) 1 CALLT 387 : 93 CWN 1015
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)
High Courts13 Jan 1989
Surendra Chandra Das Vs Indian Iron And Steel Co. Ltd. and Others
Calcutta High Court · 93 CWN 913
High Courts13 Jan 1989Dismissed
General Foods (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1989) 20 ECR 528 : (1989) 41 ELT 64
Customs Act, 1962 — Section 129A, 129A(2), 129D, 129D(4)Income Tax Act, 1922 — Section 10(2)
High Courts12 Jan 1989Allowed
Sri Ajoy Kumar Sur Vs Indian Council Of Agricultural Research
Calcutta High Court · 93 CWN 983
Constitution of India, 1950 — Article 12, 21, 311
High Courts10 Jan 1989
Commissioner of Income Tax Vs Sitaram Agarwalla and Bros.
Calcutta High Court · (1989) 80 CTR 7 : (1990) 186 ITR 385 : (1989) 45 TAXMAN 206
Income Tax Act, 1961 — Section 185, 256
High Courts09 Jan 1989Allowed
Dulal Chandra Mondal Vs The State of West Bengal and Others
Calcutta High Court · 93 CWN 640
Constitution of India, 1950 — Article 14
High Courts03 Jan 1989
Commissioner of Income Tax Vs Salonah Tea Co. Ltd.
Calcutta High Court · (1992) 62 TAXMAN 51
Income Tax Act, 1961 — Section 256, 263, 44C
High Courts23 Dec 1988
In Re: Bajrangbali Engineering Co. Ltd.
Calcutta High Court · AIR 1989 Cal 356 : (1991) 70 CompCas 488
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 11Companies Act, 1956 — Section 443
High Courts23 Dec 1988
Chittaranjan Chakraborty and Others Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 976
West Bengal Co-operative Societies Act, 1983 — Section 25, 31, 31(a), 31(c)
High Courts23 Dec 1988Dismissed
Samarjit Chakravorty Vs Nandalal Karmakar and Another
Calcutta High Court · 93 CWN 962
Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 228
High Courts23 Dec 1988
Commissioner of Income Tax Vs Benarashilal Kataruka
Calcutta High Court · (1990) 185 ITR 493 : (1991) 54 TAXMAN 300
Income Tax Act, 1961 — Section 2(14), 45
High Courts22 Dec 1988
Commissioner of Income Tax Vs D.S. Blackwood
Calcutta High Court · (1989) 178 ITR 470 : (1989) 46 TAXMAN 322
Income Tax Act, 1961 — Section 10(14), 17(2)Income Tax Rules, 1962 — Rule 3
High Courts22 Dec 1988
Commissioner of Income Tax Vs Soorajmal Nagarmull
Calcutta High Court · (1989) 79 CTR 24 : (1990) 181 ITR 340 : (1989) 45 TAXMAN 151
Income Tax Act, 1961 — Section 147, 37, 69
High Courts22 Dec 1988Dismissed
State of West Bengal and Others Vs Bireswar Chatterjee and Others
Calcutta High Court · 94 CWN 151
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 226West Bengal Fire Services Act, 1950 — Section 4
High Courts21 Dec 1988
Harbanslal Malhotra and Sons Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1989) 177 ITR 46 : (1990) 48 TAXMAN 236
Income Tax Act, 1961 — Section 154, 155, 155(5)
High Courts21 Dec 1988
Commissioner of Income Tax Vs Nippon Yusen Kaisha
Calcutta High Court · (1993) 114 CTR 89 : (1989) 180 ITR 442 : (1989) 47 TAXMAN 207
Income Tax Act, 1961 — Section 145, 145(1), 147Income Tax Rules, 1962 — Rule 10
High Courts21 Dec 1988
Commissioner of Income Tax Vs Super Steel (Sales) Co.
Calcutta High Court · (1989) 178 ITR 451 : (1989) 47 TAXMAN 36
Income Tax Act, 1961 — Section 271(1)
High Courts21 Dec 1988Allowed
Binode Pandey Vs The State
Calcutta High Court · 93 CWN 899
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 32(1), 32(i)Penal Code, 1860 (IPC) — Section 120B, 201, 3, 302, 303