High Courts29 Mar 1978
I.M. Thapar, Executor to the Estate of late Lala Karam Chand Thapar Vs Commissioner of Income Tax
Calcutta High Court · (1979) 116 ITR 797 : (1979) 1 TAXMAN 128
Income Tax Act, 1961 — Section 143(3), 168, 2(29)
COURT ARCHIVE
Calcutta High Court judgments, 1978
577 judgments · page 20 of 29
High Courts28 Mar 1978Dismissed
Alliance Jute Mills Co. Ltd. Vs Alliance Mills (Lessees) P. Ltd. and Others
Calcutta High Court · 82 CWN 1055
Calcutta Improvement Act, 1911 — Section 3West Bengal Premises Tenancy Act, 1956 — Section 1, 31, 36
High Courts28 Mar 1978Dismissed
Shahadara (Delhi) Saharanpur Light Railway Company Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1978 Cal 460
Arbitration Act, 1940 — Section 34
High Courts28 Mar 1978Dismissed
Kartik Chandra Jana Vs Rekha Das
Calcutta High Court · 82 CWN 735
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff), 13(6), 2(f)
High Courts28 Mar 1978
H.S. Kohli and Another Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1978 Cal 513
Constitution of India, 1950 — Article 19, 19(1), 226
High Courts28 Mar 1978
Commissioner of Income Tax Vs M.M. Press (P.) Ltd.
Calcutta High Court · (1979) 117 ITR 885
Income Tax Act, 1922 — Section 23A
High Courts27 Mar 1978Dismissed
Ghulam Mohiuddin Vs The Official Assignee and Others
Calcutta High Court · AIR 1978 Cal 463
Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 34
High Courts27 Mar 1978
Sudhir Chandra Maity Vs State of West Bengal and Others
Calcutta High Court · 82 CWN 740
West Bengal Estates Acquisition Act, 1953 — Section 2(h), 3West Bengal Land Reforms Act, 1955 — Section 1, 2, 2(6A), 3
High Courts27 Mar 1978
Surajmall Gouti Vs Controller of Estate Duty
Calcutta High Court · (1979) 119 ITR 182 : (1979) 2 TAXMAN 260
Estate Duty Act, 1953 — Section 36, 7(1)Estate Duty Rules, 1953 — Rule 7Partnership Act, 1932 — Section 14, 29
High Courts27 Mar 1978
Tide Water Oil Company (India) Ltd. Vs Collector of Customs and Others
Calcutta High Court · (1979) 4 ELT 71
Central Excise Rules, 1944 — Rule 173B, 173B(2), 8Central Excises and Salt Act, 1944 — Section 2, 3
High Courts23 Mar 1978Allowed
Dr. Gurokesh Debangshi and Another Vs Bimalendra Nath Banerjee
Calcutta High Court · AIR 1978 Cal 332
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 27West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(3A)
High Courts22 Mar 1978
Reform Flour Mills P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 114 ITR 227
Income Tax Act, 1961 — Section 144, 145(1), 145(2)
High Courts22 Mar 1978
Kalidas Pal Vs Sripati M. Roychowdhury and Others
Calcutta High Court · AIR 1979 Cal 14
Calcutta High Court (Original Side) Rules, 1914 — Rule 1(A)Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, 96
High Courts22 Mar 1978Dismissed
Jahar Lal Manna Vs Sri Tarakeshwar Jews'' Shebait Mohunt Sreemat Dandiswami Hrishikesh Asram of Tarakeswar and Others
Calcutta High Court · AIR 1978 Cal 502 : 82 CWN 707
Bengal Tenancy Act, 1885 — Article 3
High Courts21 Mar 1978
Shankar Industries Vs Commissioner of Income Tax, Central
Calcutta High Court · (1978) 114 ITR 689
Income Tax Act, 1961 — Section 144, 256, 66, 68
High Courts21 Mar 1978
Hirji and Co. Private Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 113 ITR 694
Income Tax Act, 1961 — Section 256(2)
High Courts21 Mar 1978
Commissioner of Income Tax Vs Swadeshi Mining and Manufacturing Co. Ltd.
Calcutta High Court · (1979) 10 CTR 280 : (1979) 116 ITR 259 : (1979) 1 TAXMAN 25
Income Tax Act, 1922 — Section 10(5), 12B
High Courts21 Mar 1978Dismissed
Inspector, Central Excise Vs Bengal Paper Mills Co. Ltd.
Calcutta High Court · (1978) 1 CALLT 284 : (1979) CENCUS 5 : 82 CWN 766 : (1978) 2 ELT 515
Central Excise Rules, 1944 — Rule 10, 10A, 160, 56, 9(1)Central Excises and Salt Act, 1944 — Section 35Sea Customs Act, 1878 — Section 167(12A), 52A
High Courts20 Mar 1978Dismissed
Duli Bibi and Others Vs State of West Bengal and Others
Calcutta High Court · 82 CWN 703
Constitution of India, 1950 — Article 39Transfer of Property Act, 1882 — Section 129, 54West Bengal Estates Acquisition Act, 1953 — Section 10(2)
High Courts20 Mar 1978Dismissed
Ram Awatar Singh Vs Khajan Singh
Calcutta High Court · AIR 1978 Cal 337 : 82 CWN 695
Transfer of Property Act, 1882 — Section 105West Bengal Premises Tenancy Act, 1956 — Section 21, 23