High Courts24 May 1977
Commissioner of Income Tax Vs Arati Debi and Others
Calcutta High Court · (1978) 111 ITR 277
Income Tax Act, 1922 — Section 12(1B), 2(6A)
COURT ARCHIVE
Calcutta High Court judgments, 1977
393 judgments · page 13 of 20
High Courts23 May 1977Dismissed
Purban Pvt. Ltd. Vs Deb Kumar Shaw
Calcutta High Court · AIR 1978 Cal 33 : 81 CWN 953 : (1977) 2 ILR (Cal) 416
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Transfer of Property Act, 1882 — Section 8
High Courts20 May 1977
12 and 16 I.C. Bose Road Tenants'' Association Vs Collector of Howrah and Others
Calcutta High Court · 81 CWN 803
Constitution of India, 1950 — Article 12, 226General Clauses Act, 1897 — Section 18, 3, 3(31), 3(31), 4Land Acquisition Act, 1894 — Section 11, 12, 13, 4, 5A
High Courts19 May 1977
Kartick Chandra Shaw Vs Sm. Ranjita Pal and Others
Calcutta High Court · AIR 1977 Cal 496 : (1978) 2 ILR (Cal) 38
Specific Relief Act, 1963 — Section 3Succession Act, 1925 — Section 283Transfer of Property Act, 1882 — Section 40, 54
High Courts19 May 1977Allowed
Manoj Kumar Saha and Another Vs Nabadwip Chandra Poddar and Another
Calcutta High Court · AIR 1978 Cal 111 : 82 CWN 166 : 81 CWN 929 : (1978) 2 ILR (Cal) 462
Contract Act, 1872 — Section 25(3)Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 58
High Courts19 May 1977
Lakhi Prosad Jajodia Vs Commissioner, Corporation of Calcutta
Calcutta High Court · (1977) 1 ILR (Cal) 597
Calcutta Municipal Act, 1951 — Section 414, 414A
High Courts19 May 1977
Wo Bros. Vs Commissioner, Corporation of Calcutta
Calcutta High Court · (1977) 1 ILR (Cal) 613
Calcutta Municipal Act, 1951 — Section 371, 414, 414(1), 414(3), 414AConstitution of India, 1950 — Article 21, 227
High Courts18 May 1977Dismissed
Soorajmull Nagarmull Vs The Bank of Tokyo Ltd. and Others
Calcutta High Court · AIR 1977 Cal 391
Transfer of Property Act, 1882 — Section 68
High Courts17 May 1977
R.P. Radio (Pvt.) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1980) 6 ELT 178
Central Excise Rules, 1944 — Rule 210, 226, 52A, 9(2)Central Excises and Salt Act, 1944 — Section 40(2)Customs Act, 1962 — Section 110(2), 110(3)
High Courts17 May 1977
Walford Transport Ltd. Vs State of W. Bengal and Others
Calcutta High Court · 81 CWN 939 : (1978) 2 LLJ 110
Constitution of India, 1950 — Article 19Industrial Disputes Act, 1947 — Section 10, 25F, 25FFA, 30, 30A
High Courts17 May 1977
Free India Dry Accumulators Vs Union of India (UOI) and Others
Calcutta High Court · (1980) 6 ELT 168
Central Excises and Salt Act, 1944 — Section 4
High Courts17 May 1977Dismissed
Rati Kanta Mosat Vs State of West Bengal and Others
Calcutta High Court · 81 CWN 783
Civil Procedure Code, 1908 (CPC) — Section 80West Bengal Estates Acquisition Act, 1953 — Section 44(2a), 52, 6, 6(1)(d)
High Courts16 May 1977Dismissed
Bareilly Electricity Supply and Co. Ltd. Vs State of U.P.
Calcutta High Court · AIR 1977 Cal 426
Arbitration Act, 1940 — Section 30
High Courts13 May 1977Partly Allowed
Provash Chandra Chatterjee Vs Chand Mohan Basak
Calcutta High Court · AIR 1978 Cal 224 : 81 CWN 814
Transfer of Property Act, 1882 — Section 106, 109West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts13 May 1977
Chhagan Lall Daga and Others Vs Tripti Das and Another
Calcutta High Court · 81 CWN 789
Transfer of Property Act, 1882 — Section 108
High Courts13 May 1977
Sm. Sima Rani Mohanti Vs Puspa Rani Pal
Calcutta High Court · AIR 1978 Cal 140 : (1978) 1 ILR (Cal) 99
Succession Act, 1925 — Section 263
High Courts13 May 1977Dismissed
Rolls Print and Company (Pvt.) Ltd. Vs B.M. Singh and Son
Calcutta High Court · AIR 1977 Cal 303
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 11Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)
High Courts12 May 1977
N.K. Sengupta Vs Commissioner of Income Tax
Calcutta High Court · (1978) 113 ITR 413
Income Tax Act, 1961 — Section 145, 147, 256
High Courts11 May 1977Dismissed
Inderlal Agarwalla Vs M.B. Medhora
Calcutta High Court · AIR 1978 Cal 16
Presidency Towns Insolvency Act, 1909 — Section 13(2)
High Courts10 May 1977
Jnananda Industries Pvt. Ltd. Vs Sub Divisional Land Reforms Officer
Calcutta High Court · 82 CWN 552 : (1978) 1 ILR (Cal) 223
Constitution of India, 1950 — Article 14, 19, 31, 31(2), 31AEstates Acquisition Act — Section 29, 4, 5(2)Mineral Concession Rules, 1949 — Rule 41