High Courts10 May 1976
Bharat Coking Coal Ltd. Vs Kalachand Mitra and Others
Calcutta High Court · 80 CWN 891
Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 17(1), 3(1), 3(c), 7
COURT ARCHIVE
Calcutta High Court judgments, 1976
408 judgments · page 13 of 21
High Courts10 May 1976Allowed
Union Carbide Co. Ltd. Vs Assistant Collector of Central Excise and Others
Calcutta High Court · (1978) 2 ELT 180
Central Excises and Salt Act, 1944 — Section 11, 2(f), 3Constitution of India, 1950 — Article 226Central Excise Rules, 1944 — Rule 10, 10A, 11, 173(b)(2), 7
High Courts07 May 1976Dismissed
Miss. Sukla Choudhury Vs Miss. Manjolyn Tweedie and Others
Calcutta High Court · AIR 1977 Cal 239
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 20Constitution of India, 1950 — Article 225, 372Transfer of Property Act, 1882 — Section 106
High Courts07 May 1976
Ogurmull Choudhury and Co. Vs Central Bank of India and Another
Calcutta High Court · 80 CWN 825
Contract Act, 1872 — Section 212, 230Negotiable Instruments Act, 1881 (NI) — Section 105, 32, 61, 62, 64
High Courts07 May 1976
Russell Properties Pvt. Ltd. Vs A. Chowdhury, Addl. Commissioner of Income Tax and Others
Calcutta High Court · (1977) 109 ITR 229
Income Tax Act, 1961 — Section 263
High Courts07 May 1976Allowed
Benode Behari Bhat-Tacharjee Vs Tejendra Lal Choudhury
Calcutta High Court · 80 CWN 680
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A), 17(2A)(b)
High Courts06 May 1976
New Bangasree Bastralaya and another Vs Ramanlal Phurma Karta
Calcutta High Court · AIR 1976 Cal 63
Civil Procedure Code, 1908 (CPC) — Section 115, 148, 149, 151
High Courts06 May 1976
Commissioner of Income Tax Vs Roberts McLean and Co. Ltd.
Calcutta High Court · (1978) 111 ITR 489
Income Tax Act, 1922 — Section 66(1)
High Courts06 May 1976Dismissed
M/s. Technicians Studio (P) Ltd. Vs Smt. Lila Ghosh and Others
Calcutta High Court · (1976) 05 CAL CK 0010
Civil Procedure Code, 1908 (CPC) — Section 151Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 106, 107, 53A
High Courts06 May 1976
Ajit Kumar Jana Vs Lakshmi Rani Jana and Another
Calcutta High Court · 80 CWN 872
Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(1)
High Courts04 May 1976
Commissioner of Income Tax Vs ION Exchange (India) Ltd.
Calcutta High Court · (1977) 110 ITR 98
Income Tax Act, 1961 — Section 2(17)
High Courts04 May 1976Allowed
Turner Morrison and Co. Ltd. Vs Asstt. Collector of Cus. for Exports (II)
Calcutta High Court · (1999) 110 ELT 484 : (1976) 1 ILR (Cal) 538
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 2(21), 2(23), 2(33), 2(7)
High Courts03 May 1976
Tinsukia Development Corporation Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 120 ITR 476
Income Tax Act, 1922 — Section 9Income Tax Act, 1961 — Section 12, 22, 256(2)
High Courts03 May 1976
Dhanpat Singh Surana Vs Union of India
Calcutta High Court · 80 CWN 605
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 21, 22Contract Act, 1872 — Section 72Income Tax Act, 1961 — Section 269(1)
High Courts30 Apr 1976Allowed
Saifuddin Ebrahimbhai Vadnagarwalla and Another Vs Assistant Commissioner of Commercial Taxes and Others
Calcutta High Court · (1977) 1 ILR (Cal) 60 : (1976) 38 STC 463
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2Constitution of India, 1950 — Article 226
High Courts30 Apr 1976
Income Tax Officer, Central and Another Vs Ghanshyamdas Jatia and Others
Calcutta High Court · 80 CWN 618 : (1976) 105 ITR 693
Income Tax Act, 1961 — Section 225(3), 225(4)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3, 3(2)
High Courts30 Apr 1976Allowed
Chhotalal Hariram and another Vs Dilip Kumar Chatterjee and others
Calcutta High Court · AIR 1976 Cal 63
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 47 Rule 1, 151Contract Act, 1872 — Section 37Specific Relief Act, 1963 — Section 19
High Courts30 Apr 1976Allowed
Chhotalal Hariram Vs Dilip Kumar Chatterjee
Calcutta High Court · (1976) 1 CALLT 16 : 80 CWN 1052 : (1977) 2 ILR (Cal) 618
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 47 Rule 1, 151Contract Act, 1872 — Section 37Specific Relief Act, 1963 — Section 19
High Courts30 Apr 1976Allowed
Gopal Krishna Mukherjee and others Vs The State of West Bengal and others
Calcutta High Court · AIR 1976 Cal 63
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115, 141Land Acquisition Act, 1894 — Section 26, 26(2), 53West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 4, 7, 7(1), 7(4)(iii), 8
High Courts29 Apr 1976
Century Enka Ltd. Vs Income Tax Officer, "D" Ward and Others
Calcutta High Court · (1977) 107 ITR 909
Income Tax Act, 1961 — Section 295, 296, 80JIncome Tax Rules, 1962 — Rule 19A(2), 19A(3)