High Courts07 Jan 1986
Commissioner of Income Tax Vs Mohini Thapar Charitable Trust
Calcutta High Court · (1986) 51 CTR 349 : (1986) 160 ITR 408 : (1986) 26 TAXMAN 542
Income Tax Act, 1922 — Section 23(3), 34(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,516 of 3,204
High Courts07 Jan 1986
Hindusthan Aluminium Corpn. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 26 TAXMAN 475
Income Tax Act, 1961 — Section 37
High Courts06 Jan 1986
Commissioner of Income Tax Vs Ashoka Marketing Ltd.
Calcutta High Court · (1986) 53 CTR 152 : (1987) 164 ITR 664 : (1986) 26 TAXMAN 215
Income Tax Act, 1961 — Section 2(47)
High Courts06 Jan 1986
Commissioner of Income Tax Vs Ajit Kumar Bose
Calcutta High Court · (1986) 52 CTR 250 : (1987) 165 ITR 90 : (1986) 26 TAXMAN 510
Income Tax Act, 1961 — Section 17(3)
High Courts06 Jan 1986Allowed
D.P. Kumar Vs State of West Bengal and Others
Calcutta High Court · AIR 1987 Cal 39 : 90 CWN 825
Constitution of India, 1950 — Article 14, 226
High Courts06 Jan 1986
Commissioner of Income Tax Vs Parekh Kothi Ltd.
Calcutta High Court · (1986) 52 CTR 307 : (1986) 160 ITR 864 : (1986) 26 TAXMAN 675
Income Tax Act, 1961 — Section 23(1), 24(1)
High Courts06 Jan 1986
Commissioner of Income Tax Vs Parakh Kothi Ltd.
Calcutta High Court · (1987) 59 CTR 159 : (1987) 165 ITR 104 : (1986) 26 TAXMAN 233
Income Tax Act, 1961 — Section 24(1), 256
High Courts02 Jan 1986Dismissed
Inchek Tyres Ltd. Vs Assistant Collector of Customs for Refund Section, Calcutta and Others
Calcutta High Court · (1986) 01 CAL CK 0002
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 18, 26, 27
High Courts24 Dec 1985
Lt. Col. Amal Sankar Bhaduri Vs Union of India (UOI) and Others
Calcutta High Court · (1987) 1 CALLT 1 : (1987) CALLT 1 : 91 CWN 631
Army Act, 1950 — Section 109, 113Army Rules, 1954 — Rule 37, 40(2)Constitution of India, 1950 — Article 226, 227, 227(4), 33
High Courts24 Dec 1985Dismissed
Everest Coal Co. Pvt. Ltd. Vs Coal Controller and Others
Calcutta High Court · 90 CWN 438
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 5
High Courts24 Dec 1985Allowed
Lt. Col. Amal Sankar Bhaduri Vs Union of India and Others
Calcutta High Court · (1987) 1 CALLT 1 : (1987) CALLT 1 : 91 CWN 631
Army Act, 1950 — Section 109, 113, 118, 191(2)(e), 193Constitution of India, 1950 — Article 226, 227, 227(4), 32, 33General Clauses Act, 1897 — Section 17
High Courts24 Dec 1985Dismissed
Pranab Kumar Basu Vs Executive Director, Alloy Steel Plant, Durgapur and Others
Calcutta High Court · 90 CWN 506
Constitution of India, 1950 — Article 14
High Courts20 Dec 1985Allowed
Hindusthan Petroleum Corpn. Ltd. and Others Vs Shyam Sundar Ganeriwala
Calcutta High Court · 91 CWN 217
Constitution of India, 1950 — Article 14, 19(1)(g), 226
High Courts19 Dec 1985
Collector of Customs, Calcutta and Others Vs Uday Engineering Enterprises and Others
Calcutta High Court · AIR 1986 Cal 309 : 90 CWN 800 : (1986) 9 ECC 374 : (1987) 27 ELT 234
Imports and Exports (Control) Act, 1947 — Section 3
High Courts19 Dec 1985
Allied Resins and Chemicals Ltd. Vs Minerals and Metals Trading Corporation of India Ltd. and Another
Calcutta High Court · AIR 1986 Cal 346
Contract Act, 1872 — Section 126
High Courts19 Dec 1985
Fazilatnnessa Bewa and Others Vs Mezahar Sheik and Others
Calcutta High Court · 90 CWN 467
West Bengal Land Reforms Act, 1955 — Section 15A, 15A(1), 18, 18(1), 18(1)(a)
High Courts18 Dec 1985
Mahipal Bahadur Singh and Others Vs The State and Another
Calcutta High Court · (1986) CriLJ 1851 : 90 CWN 577
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 181, 197, 245, 401, 406Penal Code, 1860 (IPC) — Section 120B, 24, 405, 406
High Courts16 Dec 1985Allowed
Sri Radha Madhab Raj Vs Krishna Ganguly
Calcutta High Court · (1985) 12 CAL CK 0014
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 41
High Courts16 Dec 1985
Commissioner of Income Tax Vs Punyarpan Charitable Trust
Calcutta High Court · (1986) 56 CTR 125 : (1987) 166 ITR 214
Income Tax Act, 1961 — Section 11, 12, 12(1)
High Courts12 Dec 1985
Aruna Goenka Vs Rajesh Goenka and Others
Calcutta High Court · 90 CWN 375
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 114, 307, 324, 327