High Courts09 Dec 1977Allowed
Mira Sen Vs Dipak Kumar Ghosh
Calcutta High Court · 82 CWN 177
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Calcutta High Court judgments, 1977
393 judgments · page 2 of 20
High Courts09 Dec 1977Dismissed
Bijan Behari Bhattacharjee Vs Krishna Prakash Mitra and Others
Calcutta High Court · 82 CWN 260
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(ff)
High Courts08 Dec 1977
Bibhuti Bhusan Chakravarti and Another Vs Tarun Gupta
Calcutta High Court · AIR 1978 Cal 302
Constitution of India, 1950 — Article 136Limitation Act, 1963 — Article 74
High Courts08 Dec 1977Dismissed
Sharashibala Roy Chowdhury Vs Jewan Ram Sheoduttaraj
Calcutta High Court · (1977) 2 ILR (Cal) 634
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 17(2B)
High Courts08 Dec 1977Dismissed
West Bengal Financial Corporation Vs Regional Employees Provident Fund Commissioner
Calcutta High Court · (1977) 1 CALLT 95 : 82 CWN 195 : (1977) 2 ILR (Cal) 677
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8State Financial Corporations Act, 1951 — Section 31, 32
High Courts07 Dec 1977
Commissioner of Income Tax (Central) Vs Turner Morrison and Co. Ltd.
Calcutta High Court · (1978) 114 ITR 505
Business Profits Tax Act, 1947 — Section 19Income Tax Act, 1922 — Section 10(2), 66(2)
High Courts06 Dec 1977Dismissed
The Indian Iron and Steel Co. Ltd. Vs The Union of India (UOI)
Calcutta High Court · AIR 1978 Cal 46 : 82 CWN 301 : (1977) 2 ILR (Cal) 580
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 30, 31Railways Act, 1890 — Section 77
High Courts06 Dec 1977Dismissed
Indian Iron and Steel Co. Ltd. Vs Union of India
Calcutta High Court · 82 CWN 301 : 82 CWN 190
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 Dec 1977
Grindlays Bank Ltd. Vs Central Government Industrial Tribunal and Others
Calcutta High Court · (1977) 1 CALLT 69 : 82 CWN 643 : (1978) 2 LLJ 371
Constitution of India, 1950 — Article 225, 226, 227Industrial Disputes Act, 1947 — Section 10A, 11, 17, 17A, 20Penal Code, 1860 (IPC) — Section 193, 228
High Courts06 Dec 1977Dismissed
Ashoke Kumar Paul Vs State of West Bengal
Calcutta High Court · 82 CWN 207
Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 173, 173(2), 173(2), 190(1)(a)
High Courts06 Dec 1977
Stresscon Engineering Co. (P) Ltd. Vs N.K. Roy Chowdhury and Sons
Calcutta High Court · 82 CWN 797
Arbitration Act, 1940 — Section 30(a), 43
High Courts02 Dec 1977Dismissed
Bijan Behari Bhattacharjee Vs Krishna Prakash Mitra
Calcutta High Court · (1977) 2 ILR (Cal) 625
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts30 Nov 1977
Khimji Keshavji Trust Estate Vs Commissioner of Income Tax
Calcutta High Court · (1978) 113 ITR 751
Income Tax Act, 1961 — Section 164
High Courts30 Nov 1977
Abdul Rahaman Vs J.D. Manchanda
Calcutta High Court · (1977) 2 ILR (Cal) 558
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 17(1)
High Courts29 Nov 1977
Katihar Jute Mills (P.) Ltd. Vs Commissioner of Income Tax (Central A)
Calcutta High Court · (1979) 120 ITR 861
Income Tax Act, 1922 — Section 23(3), 31(3)
High Courts29 Nov 1977
Commissioner of Income Tax Vs National Properties Ltd.
Calcutta High Court · (1978) 113 ITR 793
Income Tax Act, 1922 — Section 10
High Courts28 Nov 1977
Sushil Krishna Roy Vs Narayan Ch. Mukherji
Calcutta High Court · AIR 1978 Cal 174
Transfer of Property Act, 1882 — Section 111
High Courts24 Nov 1977
Commissioner of Income Tax Vs Braithwaite, Burn and Jessop Construction Co. Ltd.
Calcutta High Court · (1978) 113 ITR 577
Super Profits Tax Act, 1963 — Rule 1
High Courts24 Nov 1977
Commissioner of Income Tax Vs New India Investment Corporation Ltd.
Calcutta High Court · (1978) 111 ITR 948
Income Tax Act, 1961 — Section 14, 56, 57
High Courts24 Nov 1977
J.C. Chakravarti Vs Union of India (UOI) and Others
Calcutta High Court · 82 CWN 134 : (1977) 2 ILR (Cal) 461 : (1978) 2 LLJ 139
COMPANIES ACT, 1956 — Section 19, 23Constitution of India, 1950 — Article 14, 16, 225, 226, 311Electricity Act, 1910 — Section 24