High Courts28 May 1976Allowed
Siemens (India) Ltd. Vs Assistant Commissioner of Commercial Taxes
Calcutta High Court · (1976) 38 STC 480
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1976
408 judgments · page 12 of 21
High Courts28 May 1976
J.N. Roy Vs Divisional Superintendent, Eastern Railway
Calcutta High Court · 80 CWN 728 : (1976) 1 ILR (Cal) 545
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9, 9(9)Railway Services Conduct Rules, 1966 — Rule 3
High Courts28 May 1976Dismissed
Gopiram Banka Vs Collector of Central Excise
Calcutta High Court · (1976) 1 ILR (Cal) 597
Central Excise Rules, 1944 — Rule 10, 10A, 8, 9(1), 9(2)Customs Act, 1962 — Section 129(1)
High Courts27 May 1976
Bharat Coking Coal Limited Vs Kalachand Mitra and Others
Calcutta High Court · (1977) 1 LLJ 27
Parliamentary Legislation of Coking Coal Mines (Nationalisation) Act, 1972 — Section 17
High Courts26 May 1976
Sisir Kumar Mitra Vs Commissioner, Presidency Division and Others
Calcutta High Court · 80 CWN 697
West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 16(1)
High Courts21 May 1976Allowed
Hirendra Kumar Mitter Vs Sudhangshu Shekhar Paul
Calcutta High Court · AIR 1977 Cal 149 : 80 CWN 1015
Calcutta High Court Rules, 1914 — Rule 72
High Courts21 May 1976
All India Insurance Emyloyees'' Assn. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1977) 1 LLJ 415
Constitution of India, 1950 — Article 226, 31Industrial Disputes Act, 1947 — Section 33CLIFE INSURANCE CORPORATION ACT, 1956 — Section 11
High Courts21 May 1976Allowed
Ram Chandra Sarma and Others Vs The State of West Bengal
Calcutta High Court · AIR 1976 Cal 453 : 80 CWN 688 : (1976) 1 ILR (Cal) 629
Calcutta Improvement Act, 1911 — Section 43(2), 49, 77A(1), 77A(2)Land Acquisition Act, 1894 — Section 6, 6A
High Courts21 May 1976
Vishnu Agencies (P) Ltd. and Others Vs Sriram Sahakari Grih Nirman Samity Ltd. and Others
Calcutta High Court · 80 CWN 863
Arbitration Act, 1940 — Section 20, 32, 33, 34, 35Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 136
High Courts20 May 1976Dismissed
Om Prakash Gupta Vs The Commercial Tax Officer and Others
Calcutta High Court · (1976) 38 STC 73
Constitution of India, 1950 — Article 226
High Courts20 May 1976
Commissioner of Income Tax Vs General Electric Co. of India Ltd.
Calcutta High Court · (1978) 112 ITR 246
Income Tax Act, 1922 — Section 18A, 18A(6), 18A(7), 35Income Tax Act, 1961 — Section 154
High Courts20 May 1976Allowed
Burn and Company Ltd. Vs The State of West Bengal
Calcutta High Court · AIR 1976 Cal 389
Evidence Act, 1872 — Section 114, 115Land Acquisition Act, 1894 — Section 17(1)West Bengal Estates Acquisition Act, 1953 — Section 5
High Courts19 May 1976Dismissed
Banku Behari Dutt Vs State of West Bengal
Calcutta High Court · AIR 1976 Cal 393
Constitution of India, 1950 — Article 21, 22, 226, 359Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
High Courts19 May 1976Dismissed
Excise Commissioner Vs Naresh Chandra Ghosh
Calcutta High Court · 80 CWN 682 : (1976) 1 ILR (Cal) 588
Bengal Excise Act, 1909 — Section 86Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 3Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 127, 60, 64, 65
High Courts14 May 1976
Anchal Bhusan Bose and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1976 Cal 436 : 80 CWN 643
Constitution of India, 1950 — Article 14, 31A, 31A(2), 31BWest Bengal Land Reforms (Amendment) Act, 1972 — Section 14K, 14L, 14M, 14P, 14Q(2)
High Courts14 May 1976
Nikunja Behari Chatterjee Vs State of West Bengal
Calcutta High Court · (1976) 2 ILR (Cal) 381
Constitution (Seventeenth Amendment) Act, 1964 — Section 2, 3Constitution of India, 1950 — Article 13, 13(2), 14, 19, 19(1)Defence of India Act, 1971 — Section 2(2)
High Courts13 May 1976
Kamalesh Kumar Mehta Vs Commissioner of Income Tax
Calcutta High Court · (1977) 106 ITR 855
Income Tax Act, 1961 — Section 147, 159, 159(3)
High Courts13 May 1976Allowed
Employees'' State Insurance Corporation Vs Hafiz Khan
Calcutta High Court · 80 CWN 672 : (1976) 1 ILR (Cal) 499
Employees State Insurance (Central) Rules, 1950 — Rule 20Employees State Insurance Act, 1948 — Section 43A(2), 54(2A), 54A(2), 75, 75(1)
High Courts11 May 1976
Commissioner of Income Tax Vs Ramjeewan Sarawgee and Sons.
Calcutta High Court · (1977) 107 ITR 845
Income Tax Act, 1961 — Section 43(5)
High Courts11 May 1976Dismissed
Tilak Chandra Mondal Vs Md. Sahadat Mondal and Others
Calcutta High Court · (1976) 05 CAL CK 0006
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8