High Courts24 Dec 1974Allowed
Harihar Singh and Another Vs Monomohan Roy
Calcutta High Court · (1974) 12 CAL CK 0017
Companies Act, 1956 — Section 531A, 533, 536, 538, 539Transfer of Property Act, 1882 — Section 55(6)(b)
COURT ARCHIVE
Calcutta High Court judgments, 1974
350 judgments · page 1 of 18
High Courts24 Dec 1974
Commissioner of Income Tax Vs Indian Iron and Steel Co. Ltd.
Calcutta High Court · (1978) 111 ITR 843
Income Tax Act, 1961 — Section 147, 148, 155(5), 34(3)
High Courts24 Dec 1974Partly Allowed
Jogendra Nath Naskar Vs Official Receiver and Others
Calcutta High Court · AIR 1975 Cal 389
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9, Order 20 Rule 12, Order 40 Rule 1, 92Evidence Act, 1872 — Section 101Transfer of Property Act, 1882 — Section 105, 38
High Courts24 Dec 1974Dismissed
Narayan Chandra Saha Vs Dev All (P) Ltd.
Calcutta High Court · 79 CWN 524
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Constitution of India, 1950 — Article 227
High Courts23 Dec 1974Allowed
Prabhudayal Agarwalla and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1975 Cal 235 : (1975) 1 CALLT 439 : (1975) 1 CompLJ 122 : (1975) 2 ILR (Cal) 597
Rice Milling Industry (Regulation) Act, 1958 — Section 12, 5, 6, 6A, 7
High Courts20 Dec 1974Dismissed
Karnani Properties Limited Vs The State of West Bengal and Others
Calcutta High Court · (1974) 12 CAL CK 0024
Companies Act, 1956 — Section 205, 211Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 10A, 12(2)
High Courts20 Dec 1974
Commissioner of Income Tax (Central) Vs New Central Jute Mills Co. Ltd.
Calcutta High Court · (1976) 105 ITR 262
Income Tax Act, 1961 — Section 154
High Courts19 Dec 1974
Commissioner of Income Tax Vs Ashok Glass Works
Calcutta High Court · (1976) 103 ITR 379
Income Tax Act, 1922 — Section 66(1)Transfer of Property Act, 1882 — Section 130, 3
High Courts19 Dec 1974Dismissed
Yusuf Mondal and Others Vs Joynab Banu and Others
Calcutta High Court · 79 CWN 295
Limitation Act, 1963 — Section 28West Bengal Estates Acquisition Act, 1953 — Section 44(1)
High Courts17 Dec 1974
Commissioner of Income Tax Vs Birla Brothers Private Ltd.
Calcutta High Court · (1987) 165 ITR 588
Companies Act, 1956 — Section 349, 350Income Tax Act, 1922 — Section 49AAIncome Tax Act, 1961 — Section 154, 256(1)
High Courts17 Dec 1974
Parshva Properties Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1976) 104 ITR 631
Income Tax Act, 1922 — Section 10(2)Metalliferous Mines Regulations, 1926 — Regulation 38, 40
High Courts13 Dec 1974
Commissioner of Income Tax Vs Prem Chand Jute Mills Ltd.
Calcutta High Court · (1978) 114 ITR 769
Income Tax Act, 1961 — Section 256, 28, 72
High Courts13 Dec 1974
Ashoke Kumar Dutta Vs The State of Ors.
Calcutta High Court · (1975) CriLJ 1054
Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(ii), 3(2)
High Courts13 Dec 1974Allowed
Commercial Tax Officer and Others Vs Vishnu Agencies (P.) Ltd.
Calcutta High Court · (1975) 1 CALLT 136 : 79 CWN 431 : (1975) 36 STC 527
Constitution of India, 1950 — Article 32Contract Act, 1872 — Section 14, 15Essential Commodities Act, 1955 — Section 2
High Courts13 Dec 1974
Moni Mohan Mukherjee Vs Jalpaiguri Cinema Co., Ltd.
Calcutta High Court · 79 CWN 512
Companies Act, 1956 — Section 111, 155Constitution of India, 1950 — Article 133, 136, 137, 226, 227
High Courts12 Dec 1974
Riverside (Bhatpara) Electric Supply Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1977) 109 ITR 399
Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 43, 43(1), 43(6)
High Courts12 Dec 1974Dismissed
Badsha Sheikh Vs Dist. Magistrate, Murshidabad and Others
Calcutta High Court · 79 CWN 1014
Constitution of India, 1950 — Article 22, 22(v)
High Courts10 Dec 1974
J. Stone and Company Vs Fifth Industrial Tribunal and Others
Calcutta High Court · (1976) 1 CALLT 98 : 80 CWN 11 : (1976) 2 LLJ 73
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 18, 19
High Courts10 Dec 1974Allowed
Usha Ranjan Bhattacharya Vs Mahalaksmi Thacker and Another
Calcutta High Court · 79 CWN 221
Presidency Small Cause Courts Act, 1882 — Section 53, 60Transfer of Property Act, 1882 — Section 105
High Courts06 Dec 1974
State of West Bengal and Another Vs Bithika Maity and Others
Calcutta High Court · 79 CWN 216
Constitution of India, 1950 — Article 31A, 31A(1)West Bengal Estates Acquisition Act, 1953 — Section 44(2a), 49, 5, 52, 5A