High Courts08 Jun 1978
Shew Karan Agarwalla and Another Vs Satyanarain Mansinka
Calcutta High Court · 82 CWN 1008
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 41 Rule 27, 100, 103
COURT ARCHIVE
Calcutta High Court judgments, 1978
577 judgments · page 13 of 29
High Courts08 Jun 1978
Amco Furnace Contractors Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 116 ITR 868
Income Tax Act, 1961 — Section 5(2), 9, 9(1)
High Courts08 Jun 1978Allowed
Motilal Kala Vs Hari Govind Rai
Calcutta High Court · 82 CWN 1002 : (1978) 2 ILR (Cal) 293
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education (Manner of Hearing and Deciding Appeals by Appeal Committee) Rules — Rule 9, 9(1)West Bengal Board of Secondary Education Act, 1963 — Section 18
High Courts08 Jun 1978Dismissed
Bird and Co. Vs Tripura Jute Mills and Another
Calcutta High Court · 83 CWN 802
Constitution of India, 1950 — Article 133Contract Act, 1872 — Section 127, 2(b)
High Courts06 Jun 1978
N. Sciandra Vs Commissioner of Income Tax
Calcutta High Court · (1979) 118 ITR 675 : (1979) 1 TAXMAN 11
Income Tax Act, 1961 — Section 15, 16, 17
High Courts06 Jun 1978
Commissioner of Income Tax Vs Swadeshi Mining and Manufacturing Co. Ltd.
Calcutta High Court · (1979) 118 ITR 975
Income Tax Act, 1922 — Section 10(2)
High Courts06 Jun 1978
Crompton Greaves Ltd. Vs Hindustan Steel Ltd.
Calcutta High Court · AIR 1978 Cal 444 : 82 CWN 996
Arbitration Act, 1940 — Section 23, 23(2), 33, 5
High Courts06 Jun 1978Allowed
Radha Dasi Basak Vs Santosh Kumar Ghosh
Calcutta High Court · 83 CWN 106
Transfer of Property Act, 1882 — Section 114A
High Courts05 Jun 1978
Birendra Nath Dhar Vs Food Corporation of India
Calcutta High Court · AIR 1978 Cal 362
Contract Act, 1872 — Section 73
High Courts05 Jun 1978
Henry Ali Hoc Vs State
Calcutta High Court · (1978) 2 ILR (Cal) 546
Constitution of India, 1950 — Article 254(1), 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 29General Clauses Act, 1897 — Section 6
High Courts05 Jun 1978
Maya Chandra and Others Vs The Inspector, Minimum Wages Office and Others
Calcutta High Court · (1979) CriLJ 534
Minimum Wages Act, 1948 — Section 22A, 22C
High Courts05 Jun 1978
Shipping Corporation of India Ltd. Vs Seventh Industrial Tribunal
Calcutta High Court · (1978) 2 ILR (Cal) 379
Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 10, 11(4), 2
High Courts05 Jun 1978
Karamchand Thapar and Brothers (Coal Sales) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 140 ITR 939
Income Tax Act, 1922 — Section 66(1)
High Courts02 Jun 1978Dismissed
Satish Chandra Maity Vs Sm. Saila Bala Dassi and Others
Calcutta High Court · AIR 1978 Cal 499 : 82 CWN 991
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151Transfer of Property Act, 1882 — Section 41West Bengal Estates Acquisition Act, 1953 — Section 57B
High Courts02 Jun 1978Allowed
Nritya Gopal Nandi Vs Gour Mohan Adak
Calcutta High Court · AIR 1978 Cal 364
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18
High Courts02 Jun 1978
Jeewanlal (1929) Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1978) 115 ITR 465
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 23(1)
High Courts01 Jun 1978Dismissed
Bali Ram Dhote Vs Bhupendra Nath Banerjee and Others
Calcutta High Court · AIR 1978 Cal 559
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 55, 74Succession Act, 1925 — Section 211, 307
High Courts01 Jun 1978
Graphite India Ltd. and Another Vs Dalpat Rai Mehta and Another
Calcutta High Court · (1978) 48 CompCas 683 : 82 CWN 903
Companies Act, 1956 — Section 293A
High Courts01 Jun 1978
Hind Development Corporation Vs Income Tax Officer and Others
Calcutta High Court · (1979) 118 ITR 873
Income Tax Act, 1961 — Section 250(7), 253(3), 253(4), 253(5)
High Courts31 May 1978
Bhawani Shankar Sahay Vs Registrar of Companies and Others and Chotanagpur Limestone and Minerals (P.) Ltd.
Calcutta High Court · (1979) 49 CompCas 639 : (1980) CriLJ 23
Companies Act, 1956 — Section 551(5), 633(1)