High Courts20 Jun 1978
Sutlej Cotton Mills Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 120 ITR 399
Income Tax Act, 1961 — Section 154
COURT ARCHIVE
Calcutta High Court judgments, 1978
577 judgments · page 12 of 29
High Courts20 Jun 1978
Nirmal Chandra Dutta Vs Girindra Narayan Roy and Others
Calcutta High Court · AIR 1978 Cal 492 : 82 CWN 1026
Civil Procedure Code, 1908 (CPC) — Section 148A
High Courts20 Jun 1978Dismissed
Madan Mohan Varma and Others Vs University of Calcutta and Others
Calcutta High Court · AIR 1979 Cal 67 : (1979) 1 CALLT 183 : (1979) 1 CompLJ 366
Constitution of India, 1950 — Article 226
High Courts20 Jun 1978Dismissed
In Re: Sailendranath Ghose
Calcutta High Court · (1978) 2 ILR (Cal) 90
Bengal Municipal Act, 1932 — Section 61, 61(3), 61(4), 78
High Courts20 Jun 1978Allowed
Chittaranjan Bhattacharjee Vs The United India Fire and General Insurance Co. Ltd and Others
Calcutta High Court · (1979) ACJ 420
Motor Vehicles Act, 1988 — Section 110A
High Courts19 Jun 1978Dismissed
Acharya Brothers Vs Union of India (UOI)
Calcutta High Court · (1982) 10 ELT 950
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 130, 131, 155, 17
High Courts16 Jun 1978
Shiba Prosanna Banerjee Vs Mrityunjoy Khan and Others
Calcutta High Court · AIR 1978 Cal 428 : 82 CWN 1052 : (1978) 1 ILR (Cal) 687
West Bengal Estates Acquisition Act, 1953 — Section 4
High Courts16 Jun 1978Dismissed
Mrs. Roma Bose and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1978 Cal 584 : 82 CWN 984
Constitution of India, 1950 — Article 258(1)Land Acquisition Act, 1894 — Section 4, 5A, 6, 9
High Courts16 Jun 1978
Ascu Hickson Limited Vs Commissioner of Commercial Taxes
Calcutta High Court · (1979) 44 STC 11
High Courts15 Jun 1978Dismissed
Tide Water Oil Co. (India) Ltd. Vs Collector of Customs and Others
Calcutta High Court · (1984) 15 ELT 365
Central Excise Rules, 1944 — Rule 56A, 9(2)
High Courts15 Jun 1978
Commissioner of Income Tax (Central) Vs Mathuradas Govardhandas
Calcutta High Court · (1979) 120 ITR 583
High Courts13 Jun 1978
Commissioner of Commercial Taxes Vs Kesoram Industries and Cotton Mills Ltd
Calcutta High Court · (1979) 44 STC 197
High Courts13 Jun 1978
Commissioner of Income Tax Vs Dunlop Rubber Co. (India) Ltd. Dunlop Rubber Co. (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1980) 121 ITR 476
Income Tax Act, 1922 — Section 18(3B)Income Tax Act, 1961 — Section 163(1), 195(1), 201, 201(1), 231
High Courts13 Jun 1978
DUNLOP RUBBER CO. (INDIA) LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1979) 8 CTR 110
Income Tax Act, 1961 — Section 201(1)
High Courts12 Jun 1978
A.P.V. Engineering Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 119 ITR 937 : (1979) 2 TAXMAN 160
Companies (Profits) Surtax Act, 1964 — Rule 1Companies Act, 1956 — Section 217Super Profits Tax Act, 1963 — Rule 1
High Courts09 Jun 1978Dismissed
Golam Mohit Mondal Vs Abdul Jalil Sepai and Another
Calcutta High Court · AIR 1978 Cal 443
Specific Relief Act, 1963 — Section 15
High Courts09 Jun 1978Dismissed
Gobind Pritamdas Malkani Vs Amarendra Nath Sircar and Others
Calcutta High Court · (1980) 50 CompCas 219
Civil Procedure Code, 1908 (CPC) — Section 39Companies Act, 1956 — Section 314Constitution of India, 1950 — Article 311
High Courts09 Jun 1978Partly Allowed
Shew Karan Agarwalla and Another Vs Satyanarain Mansinka
Calcutta High Court · AIR 1978 Cal 495 : 82 CWN 1008
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts08 Jun 1978
Bombay Gas Company Ltd. Vs Hindustan Mercantile Bank Ltd.
Calcutta High Court · (1980) 50 CompCas 202
Banking Regulation Act, 1949 — Section 38, 44, 44(1), 49C, 5Companies Act, 1956 — Section 173(2), 190, 433
High Courts08 Jun 1978Dismissed
Banwaridas Pugalia Vs Colgate Palmolive Co. and Others
Calcutta High Court · AIR 1979 Cal 133
Trade and Merchandise Marks Act, 1958 — Section 11, 12, 12(3)