High Courts14 Dec 1988
Commissioner of Income Tax Vs Rangalal Bagaria
Calcutta High Court · (1990) 82 CTR 231 : (1990) 181 ITR 200 : (1989) 46 TAXMAN 263
Income Tax Act, 1961 — Section 280O, 45, 48, 70, 74
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,460 of 3,204
High Courts14 Dec 1988
Dhananjoy Jana and Another Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 854
West Bengal Land Reforms Act, 1955 — Section 16(A)
High Courts13 Dec 1988
Khub Chand Kundanmal Vs Union of India (UOI) and Others
Calcutta High Court · (1991) 187 ITR 334 : (1991) 56 TAXMAN 278
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1)
High Courts13 Dec 1988
Commissioner of Income Tax Vs Hemraj Mahabir Prosad (P.) Ltd.
Calcutta High Court · (1989) 179 ITR 73
Income Tax Act, 1961 — Section 2(22), 37
High Courts13 Dec 1988
West Bengal State Electricity Board Engineers'' Association and Another Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 LLJ 328
Constitution of India, 1950 — Article 14, 16, 309Electricity (Supply) Act, 1948 — Section 79
High Courts13 Dec 1988
STEEL ROLLING MILLS OF HINDUSTHAN PRIVATE LIMITED Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1992) 107 CTR 316 : (1991) 56 TAXMAN 46
High Courts13 Dec 1988Dismissed
Amulya Ratan Ghorai Vs Secretary of Sri Sri Ram Krishna Pramahansa Sebak Sangha and Another
Calcutta High Court · 94 CWN 67
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts12 Dec 1988
The Tata Iron and Steel Company Ltd. Vs Ramniwas Poddar and Others
Calcutta High Court · AIR 1989 Cal 375 : (1989) 1 CALLT 170 : (1989) 1 CALLT 146
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 15, 20
High Courts12 Dec 1988Partly Allowed
New Howrah Transport Company and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1989 Cal 179
Constitution of India, 1950 — Article 14West Bengal Premises Tenancy Act, 1956 — Section 13(1), 29B, 29B(2), 29B(2)(1)
High Courts09 Dec 1988
Commissioner of Income Tax Vs Sreelekha Banerjee
Calcutta High Court · (1989) 179 ITR 46 : (1989) 45 TAXMAN 358
Income Tax Act, 1961 — Section 22, 23(1), 24(1)
High Courts09 Dec 1988Allowed
Mihir Kumar Ghosh Vs State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 48
Constitution of India, 1950 — Article 21, 226
High Courts08 Dec 1988
Commissioner of Income Tax Vs Sriram Industrial Distribution
Calcutta High Court · (1989) 76 CTR 198 : (1989) 176 ITR 180 : (1990) 49 TAXMAN 55
Income Tax Act, 1961 — Section 184(7)
High Courts07 Dec 1988Dismissed
Bhanumati Sinha and Others Vs Jugal Kishore and Co.
Calcutta High Court · (1989) 1 CALLT 208
Limitation Act, 1963 — Section 5
High Courts07 Dec 1988
Commissioner of Income Tax Vs Madanlal Sohanlal
Calcutta High Court · (1989) 176 ITR 189
Income Tax Act, 1922 — Section 12(1B), 2(6A)Income Tax Act, 1961 — Section 147, 271(1)
High Courts06 Dec 1988
Bulakidas Bhaiya Vs Collector of Customs
Calcutta High Court · (1989) 43 ELT 62
Customs Act, 1962 — Section 105
High Courts06 Dec 1988
Commissioner of Income Tax Vs Bata India Ltd.
Calcutta High Court · (1989) 79 CTR 116 : (1989) 178 ITR 669 : (1989) 44 TAXMAN 312
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts06 Dec 1988
Dwarka Prasad Bajaj Vs Commissioner of Income Tax
Calcutta High Court · (1990) 181 ITR 277 : (1989) 45 TAXMAN 145
Income Tax Act, 1961 — Section 145
High Courts06 Dec 1988
Bidhu Bhusan Deb Vs Assistant Commissioner of Commercial Taxes and Others
Calcutta High Court · (1989) 73 STC 256
Bengal Finance (Sales Tax) Act, 1941 — Section 7(4a)(i)
High Courts06 Dec 1988
East India Clinic Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 249
West Bengal Shops and Establishments Act, 1963 — Section 4(c)
High Courts05 Dec 1988
Commissioner of Income Tax Vs Simplex Concrete Piles (India) Pvt. Ltd.
Calcutta High Court · (1989) 79 CTR 71 : (1989) 179 ITR 8 : (1989) 45 TAXMAN 370
Income Tax Act, 1961 — Section 256