High Courts11 Aug 1975Partly Allowed
Shyam Sunder Swaika Vs Ganga Vishnu Swaika and Others
Calcutta High Court · AIR 1976 Cal 60 : (1976) 1 ILR (Cal) 51
Arbitration Act, 1940 — Section 8
COURT ARCHIVE
Calcutta High Court judgments, 1975
365 judgments · page 8 of 19
High Courts11 Aug 1975
Ganesh Chandra Khan Vs Income Tax Officer, "A" Ward and Another
Calcutta High Court · (1978) 111 ITR 934
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts08 Aug 1975
Commissioner of Income Tax Vs Engineering Works of India (P.) Ltd.
Calcutta High Court · (1977) 108 ITR 11
Income Tax Act, 1961 — Section 41(2)
High Courts08 Aug 1975
I.C. and E. Morton (India) Limited and Others Vs Superintendent of Central Excise and Others
Calcutta High Court · (1980) 6 ELT 99
Central Excise Rules, 1944 — Rule 10, 10A, 173J, 9(2)Constitution of India, 1950 — Article 226
High Courts08 Aug 1975Dismissed
Lakshmi Narayan Pande Vs Corporation of Calcutta
Calcutta High Court · (1976) 2 ILR (Cal) 416
Calcutta Municipal Act, 1951 — Section 76, 76(1), 78, 81(6)
High Courts08 Aug 1975
National Hotel and Dilkusha Cabin Vs Income Tax Officer, "A" Ward and Another
Calcutta High Court · (1977) 107 ITR 559
Income Tax Act, 1961 — Section 139, 139(8), 144
High Courts07 Aug 1975
SUNIL CHANDRA NAWN Vs UNION OF INDIA and Others
Calcutta High Court · (1976) 5 CTR 180
Income Tax Act, 1961 — Section 45, 69, 69A, 69BWealth Tax Act, 1957 — Section 32
High Courts07 Aug 1975
National Cement, Mines and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1977) 108 ITR 64
Income Tax Act, 1961 — Section 37
High Courts06 Aug 1975Allowed
Union of India (UOI) Vs Salil Kumar Bose
Calcutta High Court · (1975) 2 ILR (Cal) 282
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 19 Rule 3(1)Companies Act, 1956 — Section 235, 236, 237Constitution of India, 1950 — Article 226, 311
High Courts06 Aug 1975Dismissed
Apurba Chandra Sen Vs Kamal Kumar Dutta Kamal Kumar Dutta Vs Apurba Chandra Sen
Calcutta High Court · AIR 1976 Cal 62
Succession Act, 1925 — Section 333
High Courts05 Aug 1975Allowed
Samir Kumar Haldar Vs Nirmal Chandra Banerjee and Others
Calcutta High Court · 79 CWN 931
Evidence Act, 1872 — Section 108Transfer of Property Act, 1882 — Section 43, 6, 6(a)
High Courts04 Aug 1975
Bharati Pvt. Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1977) 106 ITR 992
Income Tax Act, 1961 — Section 147, 148, 23(3)
High Courts01 Aug 1975
Carew and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1976) 104 ITR 471
Income Tax Act, 1922 — Section 10Income Tax Act, 1961 — Section 36(1)
High Courts01 Aug 1975Allowed
Parthasarathi Sinha and Others Vs Official Liquidator, Ballygunge Real Property and Building Society Ltd. (In Liquidation) and Others
Calcutta High Court · (1975) 1 CALLT 182 : (1976) 46 CompCas 555 : 79 CWN 972
Companies Act, 1956 — Section 483, 543, 543(1), 583
High Courts01 Aug 1975Dismissed
Iswar Chandra Chitalangia Vs The State
Calcutta High Court · 81 CWN 690
Constitution of India, 1950 — Article 254, 254(1), 254(1)Essential Commodities Act, 1955 — Section 16(2), 3, 7Industries (Development and Regulation) Act, 1951 — Section 16, 18, 18G, 24, 3
High Courts01 Aug 1975
State of West Bengal and Others Vs Pranjiban Dey and Others
Calcutta High Court · 80 CWN 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 41 Rule 5(2), 151, 80, 94(c)Constitution of India, 1950 — Article 225, 226, 372
High Courts01 Aug 1975
Gopal Chandra Sarkar Vs Hindusthan Steel Ltd.
Calcutta High Court · (1977) 1 ILR (Cal) 140
Constitution of India, 1950 — Article 14, 227, 254, 254(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 4, 4(1), 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 20, 5
High Courts31 Jul 1975Allowed
Chotalal Shaw Vs Ram Golam Shaw and Others
Calcutta High Court · AIR 1975 Cal 436 : 80 CWN 36
Evidence Act, 1872 — Section 115West Bengal Premises Tenancy Act, 1956 — Section 13, 17(3)
High Courts30 Jul 1975
Norode Baran Mukherjee Vs The State of West Bengal
Calcutta High Court · (1976) CriLJ 370
Criminal Law Amendment (Special Courts) Act, 1949 — Section 5(1), 5(2)Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(a), 200, 204
High Courts30 Jul 1975
Jyoti Prakash Mitter Vs Haramohan Chowdhury
Calcutta High Court · (1978) 112 ITR 384
Income Tax Act, 1961 — Section 139(4), 139(5), 146, 153(1), 246