COURT ARCHIVE

Calcutta High Court judgments, 1974

350 judgments · page 4 of 18

High Courts30 Sept 1974Allowed

Bikas Chandra Ghosh Vs State Of West Bengal and Another

Calcutta High Court · 86 CWN 767

Income Tax Act, 1961 — Section 44(ii)West Bengal Estates Acquisition Act, 1953 — Section 44(2a), 57West Bengal Land Reforms Act, 1955 — Section 12

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High Courts30 Sept 1974Dismissed

Mohammad Israil and Another Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1976 Cal 189 : 80 CWN 193

Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 3(1), 3(2)Defence of India Rules, 1962 — Rule 133V

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High Courts30 Sept 1974

Oceanic Shipping Agents (Pvt.) Ltd. Vs Commissioners for the Port of Calcutta

Calcutta High Court · (1975) ACJ 202 : 79 CWN 147

Calcutta Port Act, 1890 — Section 126, 83, 84, 85, 86Dock Workers (Regulation of Employment) Act, 1948 — Section 5APresidency Small Cause Courts Act, 1882 — Section 38

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High Courts30 Sept 1974Dismissed

Oceanic Shipping Agency Pvt. Ltd. Vs Port Commissioners

Calcutta High Court · (1975) 2 ILR (Cal) 634

Calcutta Port Act, 1890 — Section 126, 83, 84, 85, 86Dock Workers (Regulation of Employment) Act, 1948 — Section 5APresidency Small Cause Courts Act, 1882 — Section 38

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High Courts27 Sept 1974Dismissed

Electric Lamp (India) Pvt. Ltd. Vs Collector of Central Excise and Others

Calcutta High Court · (1978) 2 ELT 84

Central Excises and Salt Act, 1944 — Section 3, 4, 4(a), 40Limitation Act, 1963 — Article 113Sea Customs Act, 1878 — Section 30(a)

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High Courts27 Sept 1974

Gopendra Krishna Saha Vs Commissioner of Income Tax

Calcutta High Court · (1978) 113 ITR 421

Income Tax Act, 1922 — Section 13, 66(2)

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High Courts27 Sept 1974Allowed

Sarifan Bibi Vs Dilwar Hossain and Others

Calcutta High Court · AIR 1975 Cal 211 : 79 CWN 282

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 100Evidence Act, 1872 — Section 100

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High Courts27 Sept 1974Dismissed

Pratap Kumar Banerjee Vs Union of India and Others

Calcutta High Court · 79 CWN 176

Constitution of India, 1950 — Article 14, 16, 19(1)(f), 226, 226(1)

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High Courts27 Sept 1974

Imperial Tea Company Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1977) 2 ILR (Cal) 562

Income Tax Act, 1922 — Section 10(2), 24, 66(2)

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High Courts27 Sept 1974Dismissed

Krishna Lal, Thirani and Company Ltd. and Another Vs Collector of Central Excise and Others

Calcutta High Court · (1978) 2 ELT 568

Central Excise Rules, 1944 — Rule 11, 173B, 173B(2), 173C, 173C(2)Companies Act, 1956 — Section 294(2)Contract Act, 1872 — Section 72

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High Courts26 Sept 1974

Rashiklal Bhansali Vs State of West Bengal

Calcutta High Court · 79 CWN 107 : (1976) 1 ILR (Cal) 116

Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 190, 190(1), 195, 196Penal Code, 1860 (IPC) — Section 411, 414Prevention of Corruption Act, 1947 — Section 5(4), 5A

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High Courts25 Sept 1974

Venus Engineering and Co. Vs Owners and Parties Interested In M.T. Stolt Argobay

Calcutta High Court · 79 CWN 194

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High Courts24 Sept 1974

Commissioner of Income Tax Vs Mehar Singh and Co. Pvt. Ltd.

Calcutta High Court · (1978) 113 ITR 426

Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 104, 104(1), 145, 194

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High Courts24 Sept 1974

Mehar Singh and Co. (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1977) 108 ITR 607

Income Tax Act, 1922 — Section 13, 23A

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High Courts23 Sept 1974Dismissed

Sm. Nirmala Birla and Others Vs The Wealth Tax Officer, ''M'' Ward Dist. V(I), Calcutta and Others

Calcutta High Court · AIR 1975 Cal 348 : (1975) 1 CALLT 64 : (1976) 105 ITR 483

Calcutta High Court (Original Side) Rules, 1914 — Rule 2Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 17

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High Courts23 Sept 1974Allowed

Hanuman Estates (P) Ltd. Vs Dhanuka Industries (P) Ltd. and Others

Calcutta High Court · 79 CWN 88

Income Tax Act, 1961 — Section 226(3), 228(3)Registration Act, 1908 — Section 2(6)Transfer of Property Act, 1882 — Section 130

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High Courts20 Sept 1974

Tarit Kumar Chanda Vs State of West Bengal

Calcutta High Court · (1975) 1 ILR (Cal) 490

Constitution of India, 1950 — Article 226Maintenance of Internal Security Act, 1971 — Section 10, 14, 3, 3(1), 3(2)

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High Courts20 Sept 1974Dismissed

Administrative Officer, Headquarters Eastern Command, Fort William, Calcutta and Others Vs Paresh Chandra Guha

Calcutta High Court · (1974) 09 CAL CK 0018

Constitution of India, 1950 — Article 226, 226(1), 300, 311, 311(2)Government of India Act, 1935 — Section 241Limitation Act, 1963 — Section 21

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High Courts20 Sept 1974

Bhagyadhar Mondal and Others Vs Settlement Officer, Taki and Others

Calcutta High Court · (1974) 09 CAL CK 0016

West Bengal Estates Acquisition Act, 1953 — Section 5A, 5A(3)(ii)

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High Courts20 Sept 1974

Gauri Nath Shastri and Another Vs State of West Bengal and Others

Calcutta High Court · 79 CWN 961

Estate Duty Act, 1953 — Section 57(1)Succession Act, 1925 — Section 31, 31(4), 317West Bengal Court Fees Act, 1970 — Section 28, 31, 31(3), 31(4), 31(5)

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