High Courts30 Apr 1986Allowed
Indian Explosives Ltd. Vs Fourth Industrial Tribunal and Others
Calcutta High Court · (1994) 3 LLJ 828
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,508 of 3,204
High Courts29 Apr 1986Dismissed
Md. Shahariyar Baig Vs R.P. Bhal
Calcutta High Court · 91 CWN 197
Bengal General Clauses Act, 1899 — Section 13(6), 28Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Evidence Act, 1872 — Section 114
High Courts29 Apr 1986
Controller of Estate Duty Vs Ratanlal Roy and Others
Calcutta High Court · (1986) 57 CTR 55 : (1987) 164 ITR 48 : (1987) 30 TAXMAN 85
Estate Duty Act, 1953 — Section 2(15), 24, 27(1), 44, 44AGift Tax Act, 1958 — Section 2Transfer of Property Act, 1882 — Section 100
High Courts29 Apr 1986Dismissed
Trilok Chandra Jain Alias Tilak Chand Jain Vs Hirendra Kumar Mitter and Others
Calcutta High Court · 90 CWN 1086
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Succession Act, 1956 — Section 23West Bengal Premises Tenancy Act, 1956 — Section 13(i)(ff)
High Courts28 Apr 1986Dismissed
Dulichand Shreelal Vs Collector of Central Excise and Others
Calcutta High Court · (1987) 32 ELT 388
Central Excise Rules, 1944 — Rule 11, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 11B, 11B(5), 3(1), 40Constitution of India, 1950 — Article 226, 265, 301, 304, 32
High Courts28 Apr 1986
Kanakia Trading Co. Vs Income Tax Officer and Others
Calcutta High Court · (1987) 60 CTR 1 : (1987) 164 ITR 204
Income Tax Act, 1961 — Section 226(3), 230A
High Courts28 Apr 1986Allowed
Dilichand Shreelal Vs Collector of Central Excise and Others
Calcutta High Court · (1987) 13 ECC 193 : (1986) 9 ECR 704 : (1986) 26 ELT 298
Central Excise Rules, 1944 — Rule 11, 8(1)Central Excises and Salt Act, 1944 — Section 11(4), 11A, 11B, 11B(5), 3(1)Constitution of India, 1950 — Article 226, 232, 265, 301, 304
High Courts28 Apr 1986Dismissed
Phani Bhusan Gupta Vs Sm. Mira Roy
Calcutta High Court · 90 CWN 1144
Civil Procedure Code, 1908 (CPC) — Section 47Contract Act, 1872 — Section 62
High Courts25 Apr 1986Allowed
The Minerals and Metals Trading Corporation of India Ltd. Vs The Shipping Corporation of India Ltd.
Calcutta High Court · AIR 1987 Cal 276 : 91 CWN 254 : (1987) 14 ECC 186
Carriage of Goods by Sea Act, 1925 — Article 3Carriage of Goods by Sea Rules — Rule 6
High Courts25 Apr 1986
M.B. Mercantile Co. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 66 CTR 115 : (1988) 169 ITR 201 : (1987) 35 TAXMAN 169
Income Tax Act, 1961 — Section 142(1), 143, 143(3), 144, 153
High Courts25 Apr 1986
Calcutta Paper Mills Manufacturing Co. Vs Customs, Excise and Gold (Control) Appellate Tribunal and Others
Calcutta High Court · (1987) 11 ECC 191 : (1987) 10 ECR 172 : (1986) 25 ELT 939
Central Excise Rules, 1944 — Rule 11, 173(J), 9(1)Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226
High Courts25 Apr 1986
M.D. Jindal Vs Commissioner of Income Tax
Calcutta High Court · (1987) 59 CTR 78 : (1987) 164 ITR 28 : (1986) 28 TAXMAN 509
Income Tax Act, 1961 — Section 2(22)
High Courts25 Apr 1986
Sk. Abdul Sovan Vs Sk. Abdul Malek and Others
Calcutta High Court · 90 CWN 939
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 2, 5, 6, 6(1)West Bengal Land Reforms Act, 1955 — Section 2(7), 8, 9
High Courts24 Apr 1986
Commissioner of Income Tax Vs Bengal Jute Mills Co. Ltd. (No. 1)
Calcutta High Court · (1986) 56 CTR 275 : (1986) 56 CTR 267 : (1987) 165 ITR 646 : (1987) 165 ITR 631 : (1986) 28 TAXMAN 444 : (1986) 28 TAXMAN 219
Civil Procedure Code, 1908 (CPC) — Section 34, 37Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 139, 246, 72
High Courts23 Apr 1986
M/s. Asoka Traders Vs P.K. Sur
Calcutta High Court · 91 CWN 311
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5)
High Courts22 Apr 1986
Webta Private Limited and Others Vs Collector of Customs and Others
Calcutta High Court · (1986) 10 ECC 208 : (1986) 9 ECR 66 : (1986) 25 ELT 670
Customs Act, 1962 — Section 24, 25, 25(1)
High Courts22 Apr 1986Dismissed
Ranjit Kumar Samanta and Another Vs Sudhanshu Sekhar Das Bairari and Another
Calcutta High Court · 90 CWN 1131
Hindu Minority and Guardianship Act, 1956 — Section 8Limitation Act, 1963 — Section 27
High Courts21 Apr 1986
Gopinath Sen Vs The State
Calcutta High Court · 90 CWN 891
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 147, 323Probation of Offenders Act, 1958 — Section 3
High Courts21 Apr 1986
Commissioner of Income Tax Vs J. Gestin
Calcutta High Court · (1986) 56 CTR 279 : (1986) 161 ITR 563 : (1986) 28 TAXMAN 215
Income Tax Act, 1961 — Section 10(6)
High Courts21 Apr 1986
Commissioner of Income Tax Vs Ganesh Sugar Mills Ltd.
Calcutta High Court · (1986) 56 CTR 17 : (1986) 161 ITR 540 : (1986) 28 TAXMAN 96
Income Tax Rules, 1962 — Rule 7