High Courts03 Sept 1986Allowed
Amrit Lal Ghosh Vs State
Calcutta High Court · 91 CWN 364
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 262, 262(1), 263, 264Essential Commodities Act, 1955 — Section 12A, 12A(2), 3, 3(2)(h), 3(2)(i)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,500 of 3,204
High Courts03 Sept 1986Allowed
United Bank of India Vs The New Glencoe Tea Co. Ltd.
Calcutta High Court · AIR 1987 Cal 143 : (1987) 62 CompCas 762
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 11, Order 34 Rule 4, Order 34 Rule 5, 151Contract Act, 1872 — Section 172Transfer of Property Act, 1882 — Section 58
High Courts03 Sept 1986
Sudhir Ch. Biswas Vs The State
Calcutta High Court · (1987) CriLJ 863
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 324, 84
High Courts02 Sept 1986Allowed
Darshan Lal Rameshchand Vs Commercial Tax Officer and Others
Calcutta High Court · (1987) 64 STC 186
Central Sales Tax Act, 1956 — Section 10A, 7, 8
High Courts01 Sept 1986
Pabitra Kumar Das and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1987 Cal 243
Constitution of India, 1950 — Article 14, 299
High Courts31 Aug 1986
Satish Chandra Halder Vs Revenue Officer and Others
Calcutta High Court · 91 CWN 693
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 145
High Courts29 Aug 1986
Commissioner of Income Tax Vs Hashimara Industries Ltd.
Calcutta High Court · (1989) 175 ITR 477
Excess Profits Tax Act, 1940 — Rule 2AIncome Tax Act, 1961 — Section 256(1), 28, 37
High Courts29 Aug 1986
Hasimara Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1990) 184 ITR 174
Income Tax Act, 1961 — Section 256(2)
High Courts26 Aug 1986
S.B. Cold Storage Industries Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 166 ITR 646 : (1987) 30 TAXMAN 418
Income Tax Act, 1922 — Section 32A
High Courts26 Aug 1986Dismissed
Indo Asahi Glass Co. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1987) 11 ECC 378 : (1987) 12 ECR 886 : (1987) 30 ELT 124
Constitution of India, 1950 — Article 226
High Courts25 Aug 1986
Jitendranath Nath Brahmachari Vs Telecom Factory and Others
Calcutta High Court · 91 CWN 1045 : (1994) 3 LLJ 152
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 15(3)
High Courts22 Aug 1986
L.N. Birla Vs Commissioner of Wealth Tax
Calcutta High Court · (1987) 59 CTR 23 : (1987) 168 ITR 86 : (1986) 29 TAXMAN 524
Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts21 Aug 1986
Commissioner of Income Tax Vs Babcock and Wilcox of (I.) Ltd.
Calcutta High Court · (1989) 175 ITR 511 : (1986) 29 TAXMAN 431
Income Tax Act, 1961 — Section 139(8), 154, 256(2)
High Courts21 Aug 1986
COMMISSIONER OF INCOME TAX Vs BABCOCK and WILCOX (I) LTD.
Calcutta High Court · (1986) 57 CTR 289
Income Tax Act, 1961 — Section 139(8), 154
High Courts20 Aug 1986Allowed
Kajal Goswami and Others Vs State of West Bengal
Calcutta High Court · (1987) 12 ECC 119
BENGAL EXCISE ACT, 1909 — Section 2, 46A, 92
High Courts19 Aug 1986
The Manager, Government of India Forms Stores Vs Assistant Commissioner, Commercial Taxes
Calcutta High Court · (1987) 67 STC 93
Central Sales Tax Act, 1956 — Section 13, 2, 9Constitution of India, 1950 — Article 226
High Courts18 Aug 1986Allowed
Byomkesh Banerjee Vs Nani Gopal Banik
Calcutta High Court · AIR 1987 Cal 92 : 91 CWN 272
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 2, 3, 4Specific Relief Act, 1963 — Section 16
High Courts18 Aug 1986
Jameson and Magrudar Co. Pvt. Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1987) 65 CTR 81 : (1987) 167 ITR 77
Income Tax Act, 1961 — Section 147, 148, 37(3), 80A(2), 80B(5)Income Tax Rules, 1962 — Rule 6D
High Courts18 Aug 1986Allowed
Swadeshi Fan Industries Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (1987) 64 STC 312
West Bengal Sales Tax Act, 1954 — Section 4AA, 9(3)
High Courts18 Aug 1986Dismissed
Haridas Roy and Others Vs State of West Bengal
Calcutta High Court · 91 CWN 387
West Bengal Estates Acquisition Act, 1953 — Section 40, 41, 42, 42A, 43