COURT ARCHIVE

Calcutta High Court judgments, 1978

577 judgments · page 11 of 29

High Courts07 Jul 1978

Ludlow Jute Company Ltd. Vs Apeejay Pvt. Ltd

Calcutta High Court · 82 CWN 1078 : (1978) 2 ILR (Cal) 310

Constitution of India, 1950 — Article 19, 226, 226(1), 31Foreign Exchange Regulation Act, 1973 — Section 28, 29, 29(1), 31, 31(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 20(A)

Read judgment

High Courts07 Jul 1978

Premier Suppliers (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 120 ITR 633

Income Tax Act, 1961 — Section 256(2)

Read judgment

High Courts07 Jul 1978

Bata Krishna Manna and Another Vs Md. Majit Ali and Others

Calcutta High Court · (1978) CriLJ 1275

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

Read judgment

High Courts06 Jul 1978Allowed

Hrishikesh Barik Vs State of West Bengal and Others

Calcutta High Court · AIR 1978 Cal 556

Bengal Tenancy Act, 1885 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 35

Read judgment

High Courts06 Jul 1978Dismissed

Bimal Kumar Das Vs Corporation of Calcutta

Calcutta High Court · AIR 1978 Cal 420

Calcutta Municipal Act, 1951 — Section 247, 251, 253Limitation Act, 1963 — Article 62Transfer of Property Act, 1882 — Section 122, 54

Read judgment

High Courts06 Jul 1978

B.C. Paul and Sons (P) Ltd. Vs Union of India (UOI)

Calcutta High Court · AIR 1978 Cal 423 : 82 CWN 1074

Arbitration Act, 1940 — Section 2, 33Civil Procedure Code, 1908 (CPC) — Section 20

Read judgment

High Courts05 Jul 1978

Commissioner of Income Tax Vs Kanan Devan Hills Produce Company Ltd.

Calcutta High Court · (1979) 119 ITR 431

Income Tax Act, 1961 — Section 40

Read judgment

High Courts03 Jul 1978Allowed

The National Iron and Steel Co. Ltd. Vs Bank of India and Others

Calcutta High Court · AIR 1978 Cal 379 : 82 CWN 1031

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1West Bengal Relief Undertakings (Special Provisions) Act, 1972 — Section 3, 4, 5, 6

Read judgment

High Courts03 Jul 1978

Jesraj Subhachand Vs Union of India (UOI)

Calcutta High Court · (1979) ACJ 327 : AIR 1978 Cal 536

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77, 80

Read judgment

High Courts29 Jun 1978Dismissed

Nirmal Chandra Dutta Vs Girindra Narayan Roy and Others

Calcutta High Court · 82 CWN 1026

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 148ASuccession Act, 1925 — Section 284

Read judgment

High Courts28 Jun 1978Dismissed

Dori Lall Gupta Vs Dharampal Premchand (P) Ltd. and Others

Calcutta High Court · 83 CWN 288

Trade and Merchandise Marks Act, 1958 — Section 10(2), 11(a), 11(e), 12(1), 12(1)

Read judgment

High Courts28 Jun 1978

The Superintendent and Remembrancer of Legal Affairs Vs Mansur Ali and Another

Calcutta High Court · (1978) 06 CAL CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 10, 193, 194, 2, 374Penal Code, 1860 (IPC) — Section 34, 341, 366, 376, 439

Read judgment

High Courts27 Jun 1978Allowed

Bhadu Bala Debi Vs Gobardhan Chattaraj and Another

Calcutta High Court · AIR 1978 Cal 425

Easements Act, 1882 — Section 11, 12, 13, 15

Read judgment

High Courts26 Jun 1978Dismissed

Indian Scientific Accessories co. Pvt. Ltd Vs Anil Dey and Ors

Calcutta High Court · 83 CWN 281

Civil Procedure Code, 1908 (CPC) — Section 47

Read judgment

High Courts23 Jun 1978Allowed

Chanti Charan Pal Vs Monindra Nath Das and Others

Calcutta High Court · AIR 1979 Cal 12 : 82 CWN 1063

Civil Procedure Code Amendment Act, 1976 — Section 58, 97, 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Section 58(1A)

Read judgment

High Courts23 Jun 1978

Sadhana Bala Debi Vs Life Insurance Corporation of India

Calcutta High Court · (1978) 06 CAL CK 0007

Read judgment

High Courts21 Jun 1978

Ajit Kumar Sarkar Vs Assistant Registrar of Companies

Calcutta High Court · (1979) 49 CompCas 909 : (1979) CriLJ 61 : 83 CWN 108

Companies Act, 1956 — Section 159, 162, 162(1), 2(40), 5Criminal Procedure Code, 1973 (CrPC) — Section 200, 300(5), 468, 469(1)

Read judgment

High Courts21 Jun 1978Dismissed

Inchek Tyres Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (1978) 2 ELT 643

Customs Act, 1962 — Section 131, 131(1), 27Sea Customs Act, 1878 — Section 40

Read judgment

High Courts21 Jun 1978Dismissed

Additional Collector of Customs Vs Industrial Gases Ltd.

Calcutta High Court · (1978) 2 ILR (Cal) 1

Constitution of India, 1950 — Article 20(3), 226Customs Act, 1962 — Section 104, 110(2), 110(3), 113, 114

Read judgment

High Courts21 Jun 1978

M.M. Mehta Vs Commissioner of Income Tax (Central)

Calcutta High Court · (1979) 117 ITR 362

Income Tax Act, 1961 — Section 2(24)

Read judgment