High Courts10 Apr 1985
Commissioner of Income Tax Vs Mrs. Hasina Begum (Wife) and Others
Calcutta High Court · (1986) 53 CTR 347 : (1986) 158 ITR 215 : (1987) 30 TAXMAN 210
Income Tax Act, 1961 — Section 256(1), 271(4A), 64
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,528 of 3,204
High Courts08 Apr 1985
Commissioner of Income Tax Vs Chitranjali
Calcutta High Court · (1986) 50 CTR 226 : (1986) 159 ITR 801
Income Tax Act, 1961 — Section 153, 153(1)
High Courts08 Apr 1985Dismissed
Nirmal Chandra Dutta Vs Pradip Kumar Dutta
Calcutta High Court · AIR 1986 Cal 177
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts04 Apr 1985
In Re : American Refrigeration Co. Ltd.
Calcutta High Court · (1986) 23 ELT 74
Central Excises and Salt Act, 1944 — Section 35F
High Courts04 Apr 1985Allowed
Md. Shah Alam and Others Vs The State of West Bengal
Calcutta High Court · (1985) 04 CAL CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 307West Bengal Children Act, 1959 — Section 25, 28, 28(1), 40
High Courts04 Apr 1985
West Bengal State Warehousing Corporation Vs Commissioner of Income Tax
Calcutta High Court · (1986) 157 ITR 149 : (1986) 27 TAXMAN 589
Income Tax Act, 1961 — Section 154, 83
High Courts04 Apr 1985
Commissioner of Income Tax Vs Bharat General and Textile Industries Ltd.
Calcutta High Court · (1986) 56 CTR 237 : (1986) 157 ITR 158
Constitution of India, 1950 — Article 278, 372Factories Act, 1948 — Section 49, 79Finance (No. 2) Act, 1967 — Section 17
High Courts04 Apr 1985
Jasiman Bibi Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 224
Criminal Procedure Code, 1973 (CrPC) — Section 144, 397, 401, 482
High Courts04 Apr 1985Dismissed
Gopal Basak and Others Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 737
Constitution of India, 1950 — Article 226
High Courts04 Apr 1985
Samar Nandy Chowdhury Vs Union of India (UOI) and Others
Calcutta High Court · 89 CWN 883 : (1986) 1 LLJ 95
Constitution of India, 1950 — Article 309
High Courts03 Apr 1985Dismissed
Nurul Huda and Others Vs Smt. Hira Basu and Others
Calcutta High Court · AIR 1986 Cal 39
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts02 Apr 1985
Commissioner of Income Tax Vs Ramkumar Agarwalla and Brothers
Calcutta High Court · (1986) 50 CTR 135 : (1985) 153 ITR 568 : (1985) 23 TAXMAN 74
Income Tax Act, 1961 — Section 271(1)
High Courts02 Apr 1985
Manindra Kumar Bose Vs Biswanath Churiwalla and Others
Calcutta High Court · AIR 1985 Cal 422 : 89 CWN 1007
Civil Procedure Code, 1908 (CPC) — Section 151, 98
High Courts02 Apr 1985Dismissed
Gopal Basak and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1986 Cal 182 : 89 CWN 737
Constitution of India, 1950 — Article 19, 226
High Courts02 Apr 1985Allowed
Sriman Prabahan Mitra Vs Sm. Madhuri Mitra and Others
Calcutta High Court · AIR 1985 Cal 368
Hindu Minority and Guardianship Act, 1956 — Section 8Specific Relief Act, 1963 — Section 16Succession Act, 1925 — Section 147
High Courts02 Apr 1985
Hindustan Motors Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 54 CTR 37 : (1985) 156 ITR 223 : (1987) 30 TAXMAN 147
Income Tax Act, 1961 — Section 40A(5)
High Courts01 Apr 1985Allowed
In Re: Purbachal International and Another
Calcutta High Court · 89 CWN 961 : (1986) 6 ECR 581 : (1985) 21 ELT 673
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 125, 49Essential Commodities Act, 1955 — Section 3
High Courts29 Mar 1985
Commissioner of Income Tax Vs Karam Chand Thapar and Brothers (P.) Ltd.
Calcutta High Court · (1986) 50 CTR 151 : (1986) 157 ITR 212 : (1986) 27 TAXMAN 604
Income Tax Act, 1961 — Section 37, 37(1), 40
High Courts29 Mar 1985Allowed
Bimla Kanta Sengupta Vs Sarojini Koner
Calcutta High Court · AIR 1985 Cal 275 : (1985) 2 CHN 1 : 89 CWN 860
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 141Succession Act, 1925 — Section 268, 295
High Courts29 Mar 1985Allowed
Bimala Kanta Sengupta Vs Sarojini Konar
Calcutta High Court · 89 CWN 860
Civil Procedure Code, 1908 (CPC) — Section 141, 151Succession Act, 1925 — Section 268, 295