High Courts07 Dec 1976
Commissioner of Wealth Tax Vs Smt. Chandrakala Lal
Calcutta High Court · (1978) 111 ITR 185
Wealth Tax Act, 1957 — Section 7(1)
COURT ARCHIVE
Calcutta High Court judgments, 1976
408 judgments · page 2 of 21
High Courts06 Dec 1976Dismissed
Shyamsher Biswas Vs State
Calcutta High Court · (1977) 2 ILR (Cal) 219
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 100, 148, 149, 302, 304
High Courts06 Dec 1976Allowed
Dasarath Lal Sharma Vs Union of India (UOI)
Calcutta High Court · (1977) 2 ILR (Cal) 484
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Central Civil Services (Conduct) Rules, 1955 — Rule 12, 5(1)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)
High Courts06 Dec 1976Allowed
Gourmohan Bandopadhyaya Vs Laxmi Narayan Karmakar
Calcutta High Court · (1977) 1 ILR (Cal) 87
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 47Limitation Act, 1963 — Section 14, 17B, 17B(1), 5
High Courts03 Dec 1976
Income Tax Officer, ''I'' Ward and Others Vs B.N. Bhattacharya
Calcutta High Court · 81 CWN 351 : (1978) 112 ITR 423
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 5 Rule 17, Order 5 Rule 19Income Tax Act, 1922 — Section 34(1)
High Courts03 Dec 1976
A.K. Corporation Pvt. Ltd. Vs State
Calcutta High Court · (1977) 1 ILR (Cal) 386
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23Industrial Disputes Act, 1947 — Section 2, 2A, 33(2)
High Courts03 Dec 1976
In Re: Janak Ltd. (In Liquidation)
Calcutta High Court · (1978) 112 ITR 320
Constitution of India, 1950 — Article 372(1)Income Tax Act, 1922 — Section 46
High Courts03 Dec 1976
Commissioner of Income Tax Vs Guest Keen and Nettlefold Ltd.
Calcutta High Court · (1978) 115 ITR 205
Income Tax Act, 1961 — Section 256(1)
High Courts03 Dec 1976Allowed
Taramoni Dasi Vs Kalidasi Majhi and Others
Calcutta High Court · AIR 1977 Cal 43 : 81 CWN 661 : (1978) 1 ILR (Cal) 253
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Civil Procedure Code, 1908 (CPC) — Section 96Court Fees Act, 1870 — Article 1
High Courts01 Dec 1976
Sm. Safura Bibi Vs Ram Prasad Saw and Others
Calcutta High Court · AIR 1977 Cal 207 : (1977) 1 CALLT 117 : (1977) 1 CompLJ 55 : 81 CWN 446 : (1977) 1 ILR (Cal) 4
Partition Act, 1893 — Section 4, 4(1)
High Courts30 Nov 1976
Barakar Coal Co. Ltd. Vs N.C. Mehta and Another
Calcutta High Court · 81 CWN 380
Coking Coal Mines (Emergency Provisions) Act, 1971 — Section 20, 3(a), 9, 9(1), 9(2)(b)Coking Coal Mines (Nationalisation) Act, 1972 — Section 4
High Courts29 Nov 1976
Union of India (UOI) and Others Vs Susanta Kumar Mukherjee
Calcutta High Court · (1977) 1 CALLT 110 : (1977) 1 ILR (Cal) 77 : (1977) 2 LLJ 460
Constitution of India, 1950 — Article 226, 372General Clauses Act, 1897 — Section 3Government of India Act, 1935 — Section 94
High Courts26 Nov 1976
Aluminium Corporation of India Vs Commissioner, Burdwan Division and Others
Calcutta High Court · 81 CWN 511
Constitution of India, 1950 — Article 226
High Courts26 Nov 1976Allowed
Pannalal Shaw and Another Vs Mani Bhusan Paul
Calcutta High Court · 81 CWN 335
Calcutta Thika Tenancy Act, 1949 — Section 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 3, 5
High Courts26 Nov 1976Dismissed
Radharaman Purkayet Vs Sadhan Chandra Barik
Calcutta High Court · 82 CWN 180
West Bengal Land Reforms Act, 1955 — Section 18, 21(3)
High Courts25 Nov 1976
Sri Sri Satyanarayanjee Vs S.C. Chunder
Calcutta High Court · (1978) 1 ILR (Cal) 23
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 2(12)Constitution of India, 1950 — Article 226Law of Property Act, 1925 — Section 205
High Courts25 Nov 1976
G.S. Atwal and Co. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1979) 117 ITR 171
Income Tax Act, 1961 — Section 139(1), 139(2), 271(1)
High Courts25 Nov 1976
SANDERSONS AND MORGANS Vs Income Tax OFFICER, "A" WARD, DISTRICT III(1), CALCUTTA, AND OTHERS.
Calcutta High Court · (1977) 108 ITR 954
Income Tax Act, 1961 — Section 184, 184(7), 184(7)(i)
High Courts24 Nov 1976
Nitya Kumar Chatterjee Vs Sukhendu Chandra
Calcutta High Court · AIR 1977 Cal 130 : (1977) 2 ILR (Cal) 434 : (1977) 2 ILR (Cal) 232
Arbitration Act, 1940 — Section 34Partnership Act, 1932 — Section 44
High Courts24 Nov 1976Allowed
Ananda Kumar Chakraborty and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1977 Cal 73 : (1977) 2 ILR (Cal) 685
Constitution of India, 1950 — Article 201, 31, 31(2), 31(3)West Bengal Estates Acquisition (Amendment) Act, 1967 — Section 2, 4West Bengal Estates Acquisition Act, 1953 — Section 44(2)