High Courts12 Sept 1988
Commissioner of Income Tax Vs Karam Chand Thapar and Sons Ltd.
Calcutta High Court · (1990) 186 ITR 368 : (1990) 50 TAXMAN 190
Income Tax Act, 1961 — Section 256(1), 263
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,464 of 3,204
High Courts12 Sept 1988
Commissioner of Income Tax Vs National Alloy and Metal Works (P.) Ltd.
Calcutta High Court · (1989) 176 ITR 299 : (1990) 49 TAXMAN 303
Income Tax Act, 1961 — Section 271(1), 271(4A)
High Courts12 Sept 1988
Commissioner of Income Tax Vs Indian Molasses Co. (P.) Ltd.
Calcutta High Court · (1990) 87 CTR 112 : (1989) 77 CTR 112 : (1989) 176 ITR 473 : (1989) 45 TAXMAN 103
Income Tax Act, 1961 — Section 40, 40A, 40A(5)
High Courts11 Sept 1988
Smt. Debi Rani Paul and Others Vs Smt. Nirmala Ghosh and Others
Calcutta High Court · (1999) 1 CALLT 157 : (1999) 1 CHN 214
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts09 Sept 1988Allowed
Hongkong Bank and Shanghai Banking Corporation Vs The Additional Chief Inspector, Shops and Establishment, Govt. of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 138
West Bengal Shops and Establishments Act, 1963 — Section 17(1), 5, 5(1)(9)West Bengal Shops and Establishments Rules, 1964 — Rule 48
High Courts09 Sept 1988Allowed
Hong Kong Bank, Hong Kong and Shanghai Banking Corporation Vs The Additional Chief Inspector, Shops and Establishment, Govt. of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 138
West Bengal Shops and Establishments Act, 1963 — Section 11, 12, 17(1), 2(1), 2(15)
High Courts07 Sept 1988
Sital Chandra Das and Others Vs The State of West Bengal and Others
Calcutta High Court · 93 CWN 700
West Bengal Land Reforms Act, 1955 — Section 30, 50, 50A, 51, 51A
High Courts06 Sept 1988Dismissed
Piari Mohan Kapoor Vs Sudhindra Nath Saha and Another
Calcutta High Court · (1989) 1 CALLT 25 : 93 CWN 597
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts05 Sept 1988Dismissed
Gunendra Kumar Das Vs Dura Steamship Ltd. and Another
Calcutta High Court · AIR 1989 Cal 398
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 7 Rule 11
High Courts31 Aug 1988
Radha Raman Mahapatra and Others Vs Gangadhar Bera and Others
Calcutta High Court · 93 CWN 711
Registration Act, 1908 — Section 47, 49, 61Transfer of Property Act, 1882 — Section 54West Bengal Land Reforms Act, 1955 — Section 3, 5, 5(1), 5(5), 8
High Courts30 Aug 1988Allowed
Prafulla Kumar Ghosh and Others Vs The Farm Manager, Sisal Plantation Farm, and Others
Calcutta High Court · 93 CWN 431
Constitution of India, 1950 — Article 14, 16, 19, 23, 32
High Courts29 Aug 1988
G.S. Atwal and Co. Engineers (Pvt.) Ltd. Vs Hindustan Steel Works Construction Ltd.
Calcutta High Court · AIR 1989 Cal 184 : (1991) 71 CompCas 280
Contract Act, 1872 — Section 126, 73Evidence Act, 1872 — Section 115
High Courts26 Aug 1988
Radheshyam Kedia Vs Sriniwas Pandit and another
Calcutta High Court · AIR 1990 Cal 75
Arbitration Act, 1940 — Section 14(2), 2, 30Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Aug 1988
Sree Jagadamba Coke Mfg. Enterprises and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1989 Cal 337 : 93 CWN 673
Constitution of India, 1950 — Article 14, 226
High Courts26 Aug 1988Allowed
Tandon Bros. Vs State of West Bengal and Others and Union of India (UOI) and Others
Calcutta High Court · (1989) 1 CALLT 263
West Bengal Estates Acquisition Act, 1953 — Section 6, 6(3)
High Courts26 Aug 1988Allowed
National Insulated Cable Co. of India Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 1 CALLT 106 : (1992) 41 ECR 139
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts26 Aug 1988Allowed
M/S. Tandon Bros Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 263
Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 6, 6(1), 6(3), 7(1)West Bengal Estates Acquisition Act, 1953 — Section 10(1), 6(1)(f), 6(3)
High Courts23 Aug 1988
Amarendra Nath Pan Vs Union of India and Others
Calcutta High Court · (1989) 1 CALLT 80 : (1989) 1 CHN 299 : (1994) 3 LLJ 290
Constitution of India, 1950 — Article 20(3)Industrial Disputes Act, 1947 — Section 33(2)Penal Code, 1860 (IPC) — Section 409
High Courts23 Aug 1988
Amarendra Nath Pan Vs Union of India (UOI)
Calcutta High Court · (1989) 1 CALLT 80 : (1989) 1 CHN 299 : (1994) 3 LLJ 290
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 20(3)Industrial Disputes Act, 1947 — Section 33(2)
High Courts22 Aug 1988Dismissed
Sunit Kumar Mondal and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1989 Cal 237 : (1989) 2 CALLT 31
Constitution of India, 1950 — Article 226