High Courts11 Oct 1988
Birla Cotton Spinning and Weaving Mills Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1993) 204 ITR 605
Income Tax Act, 1961 — Section 207, 208, 209, 210, 211
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,462 of 3,204
High Courts11 Oct 1988
The Master Stevedores'' Association and Another Vs Calcutta Dock Labour Board and Others
Calcutta High Court · (1989) 1 CALLT 346
Dock Workers (Regulation of Employment) Act, 1948 — Section 5A
High Courts11 Oct 1988Dismissed
In Re: In The Goods of: Smt. Tarak Bala Dasi
Calcutta High Court · 93 CWN 812
Succession Act, 1925 — Section 2, 270, 271, 273, 274
High Courts11 Oct 1988Dismissed
In Re: Smt. Tarak Bala Dasi (Deceased)
Calcutta High Court · (1989) 1 CALLT 426 : 93 CWN 812
City Civil Court Act, 1953 — Section 5Succession Act, 1925 — Section 300
High Courts07 Oct 1988Dismissed
Mrs. Dolly Mukherjee Vs The Trustees of the Indian Museum and Another
Calcutta High Court · (1989) 1 CALLT 170
Constitution of India, 1950 — Article 14, 16Museum Act, 1910 — Section 15A(2A)
High Courts07 Oct 1988Dismissed
Mrs. Dolly Mukherjee Vs The Trustees of The Indian Museum and Another
Calcutta High Court · (1989) 1 CALLT 170
Constitution of India, 1950 — Article 14, 16Museum Act, 1910 — Section 15A(2)(A)
High Courts07 Oct 1988
Diptendu Nayek and Others Vs State of West Bengal
Calcutta High Court · 93 CWN 119
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(3), 399, 399(3)
High Courts07 Oct 1988
A R C O Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 576
Constitution of India, 1950 — Article 226
High Courts05 Oct 1988Dismissed
State of West Bengal Vs India Construction Co. and Others
Calcutta High Court · (1989) 1 CALLT 176
Arbitration Act, 1940 — Section 27, 30, 33Evidence Act, 1872 — Section 1
High Courts03 Oct 1988
Shree Ganesh Steel Rolling Mills and Another Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1989 Cal 230
Constitution of India, 1950 — Article 19(1)Imports and Exports (Control) Act, 1947 — Section 3, 4
High Courts03 Oct 1988
Dibrugarh Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 79 CTR 152 : (1989) 179 ITR 20 : (1989) 44 TAXMAN 41
Income Tax Act, 1961 — Section 139(8), 154, 246
High Courts03 Oct 1988
Commissioner of Income Tax Vs Ramnagar Cane and Sugar Co. Ltd.
Calcutta High Court · (1990) 184 ITR 213
Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A
High Courts03 Oct 1988Allowed
A.M. Marketing Private Ltd. Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 844
Constitution of India, 1950 — Article 226
High Courts30 Sept 1988
Munshi Asrafur Rahaman Vs Munshi Rafiqul Rahaman @ Moyna, and Others
Calcutta High Court · 93 CWN 568
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 340(3)(a)Penal Code, 1860 (IPC) — Section 191, 193, 199, 200
High Courts29 Sept 1988Dismissed
Rahipada Saha Vs The State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 191
Bengal Excise Rules, 1993 — Rule 209Constitution of India, 1950 — Article 226
High Courts28 Sept 1988
Mackinnon Mackenzie and Co. Ltd. Vs Collr. of Customs (Appeals)
Calcutta High Court · (1989) 43 ELT 36
Customs Act, 1962 — Section 116
High Courts27 Sept 1988
Namita Mukherjee Vs Income Tax Appellate Tribunal and Others
Calcutta High Court · (1989) 176 ITR 73 : (1990) 48 TAXMAN 304
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 5Income Tax (Appellate Tribunal) Rules, 1963 — Rule 40
High Courts26 Sept 1988
Dipak Ghosh Vs Rina Majumdar
Calcutta High Court · 97 CWN 837
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1(f), 104, 151, 36Divorce Act, 1869 — Section 17Special Marriage Act, 1954 — Section 24, 36, 39A, 40, 40B
High Courts26 Sept 1988Allowed
Bidhu Bhusan Chowdhury Vs Susama Moyee Debi
Calcutta High Court · 93 CWN 704
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 16, Order 22 Rule 3, 146, 2(11)Trusts Act, 1882 — Section 3, 55, 56
High Courts23 Sept 1988
Bibhas Chandra Bose Vs Sm. Dolly Bose nee Dutta
Calcutta High Court · AIR 1989 Cal 190 : 93 CWN 388
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17