High Courts19 Jul 1988
Commissioner of Income Tax Vs D. Mondal
Calcutta High Court · (1989) 79 CTR 175 : (1989) 175 ITR 440 : (1988) 41 TAXMAN 129
Income Tax Act, 1961 — Section 37, 37(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,467 of 3,204
High Courts19 Jul 1988
Commissioner of Income Tax Vs Rallies India Ltd.
Calcutta High Court · (1988) 41 TAXMAN 156
Income Tax Act, 1961 — Section 256(1), 80J, 80J(3)
High Courts19 Jul 1988Dismissed
Commissioner of Income Tax Vs United Commercial Bank Ltd.
Calcutta High Court · (1988) 41 TAXMAN 124
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2Income Tax Act, 1961 — Section 256(2), 36, 37
High Courts19 Jul 1988Dismissed
Ota Falloons Forwarders Pvt. Ltd. Vs Board of Trustees at the Port of Calcutta
Calcutta High Court · 93 CWN 271 : (1988) 17 ECC 298 : (1992) 61 ELT 185
Major Port Trusts Act, 1963 — Section 52
High Courts19 Jul 1988Allowed
Probhat Chandra Kanrar and Others Vs Sm. Rani Bala Kanrar and Others
Calcutta High Court · AIR 1989 Cal 202 : (1989) 2 CALLT 18
Evidence Act, 1872 — Section 68, 90
High Courts19 Jul 1988
Commissioner of Income Tax Vs Budge Budge Amalgamated Mills Ltd. (No. 1)
Calcutta High Court · (1989) 78 CTR 113 : (1989) 175 ITR 375 : (1988) 41 TAXMAN 146
Companies (Profits) Surtax Act, 1964 — Section 13
High Courts18 Jul 1988
Commissioner of Income Tax Vs Rallis India Ltd.
Calcutta High Court · (1989) 175 ITR 351 : (1988) 41 TAXMAN 154
Income Tax Act, 1961 — Section 37
High Courts18 Jul 1988
Commissioner of Income Tax Vs Kusum Products Ltd.
Calcutta High Court · (1989) 78 CTR 87 : (1989) 175 ITR 557 : (1988) 41 TAXMAN 188
Income Tax Act, 1961 — Section 37
High Courts18 Jul 1988
Commissioner of Income Tax Vs James Finlay and Co. Ltd.
Calcutta High Court · (1990) 183 ITR 645
Income Tax Act, 1961 — Section 147
High Courts18 Jul 1988
Commissioner of Income Tax Vs Sriram Industries Distributors
Calcutta High Court · (1989) 175 ITR 341 : (1988) 41 TAXMAN 152
Income Tax Act, 1961 — Section 185
High Courts18 Jul 1988Dismissed
Indian Association for the Cultivation of Science Vs Dr. Chittaranjan Sahu
Calcutta High Court · (1989) 2 CALLT 4
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Limitation Act, 1963 — Section 22
High Courts18 Jul 1988
Commissioner of Income Tax Vs Anniversary Investments Agencies Ltd.
Calcutta High Court · (1989) 78 CTR 91 : (1989) 175 ITR 199 : (1988) 41 TAXMAN 101
Income Tax Act, 1961 — Section 256(1)
High Courts15 Jul 1988Dismissed
Howrah Stores and Another Vs Eighth Industrial Tribunal and Others
Calcutta High Court · 93 CWN 240 : (1989) 59 FLR 142 : (1994) 3 LLJ 285
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 2A
High Courts15 Jul 1988Allowed
Food Corporation of India Vs umanath bhagat and mongal Chandra roy and Others
Calcutta High Court · 93 CWN 314
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 6 Rule 2, Order 6 Rule 4, Order 7 Rule 11, Order 7 Rule 7Constitution of India, 1950 — Article 226
High Courts15 Jul 1988
Sadananda Sen Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 76
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 35
High Courts15 Jul 1988
Kali Prosad Mallick Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1988) 2 CALLT 289
West Bengal Town and Country (Planning and Development) Act, 1979 — Section 36, 37, 38, 44, 46
High Courts14 Jul 1988Dismissed
Md. Ishaque Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 275
Citizenship Act, 1955 — Section 9(2)Foreigners Act, 1946 — Section 3(2)
High Courts14 Jul 1988Allowed
Shrilal Bajoria and Others Vs The State
Calcutta High Court · (1988) 2 CALLT 436
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Essential Commodities Act, 1955 — Section 10, 3, 7(1)(a)(ii), 7(1)(ii)
High Courts13 Jul 1988
Dilip De Sarkar and Another Vs Anil Krishna Pal and Others
Calcutta High Court · 93 CWN 95
Bengal Municipal Act, 1932 — Section 449, 453, 5(50)
High Courts13 Jul 1988
Amalangsu Narayan, Acharyya Chowdhury Vs The Calcutta Municipal Corpn. and Others
Calcutta High Court · (1988) 2 CALLT 325
Calcutta Municipal Corporation Act, 1980 — Section 401