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Calcutta High Court judgments, 1978

577 judgments · page 21 of 29

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High Courts20 Mar 1978

Asian Asphalt and Another Vs Shalimar Tar Products Ltd. and Others

Calcutta High Court · AIR 1978 Cal 305

Arbitration Act, 1940 — Section 34, 39Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts17 Mar 1978

Baijnath Saboo and Others Vs Income Tax Officer, ''J'' Ward and Others

Calcutta High Court · (1978) 113 ITR 303

Income Tax Act, 1961 — Section 147, 148
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High Courts17 Mar 1978Dismissed

Ashok Finance Corporation Vs Sardar Bhag Singh and Others

Calcutta High Court · AIR 1978 Cal 516

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
Read judgment
High Courts17 Mar 1978

Income Tax Officer, "E" Ward and Others Vs Chandi Prasad Modi

Calcutta High Court · (1979) 119 ITR 340

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148
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High Courts17 Mar 1978

M.M. Thapar Vs Commissioner of Income Tax

Calcutta High Court · (1978) 114 ITR 331

Income Tax Act, 1961 — Section 2(24), 56(2), 57, 80V
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High Courts16 Mar 1978

Income Tax Officer, "A" Ward and Others Vs R.L. Rajghoria

Calcutta High Court · (1979) 119 ITR 872

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254(1)
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High Courts16 Mar 1978

Davy and United Engineering Co. Ltd. Vs Commissioner of Commercial Taxes

Calcutta High Court · (1978) 42 STC 90

Constitution of India, 1950 — Article 19
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High Courts16 Mar 1978

Tinsukia Development Corporation Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 120 ITR 466

Income Tax Act, 1922 — Section 9Income Tax Act, 1961 — Section 14, 22, 28, 56, 6
Read judgment
High Courts15 Mar 1978Allowed

Employees of Central Sales Organisation and Central Transport and Shipping Organisation of Hindusthan Steel Ltd. Vs Hindusthan Steel Ltd.

Calcutta High Court · (1978) 2 ILR (Cal) 348

Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 23, 23(1)
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High Courts15 Mar 1978Allowed

Nripati Nath Dutt and Others Vs Smt. Rajlakshmi Biswas and Others

Calcutta High Court · AIR 1978 Cal 394 : 82 CWN 699

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2)
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High Courts15 Mar 1978Dismissed

Brij Gopal Binani and Others Vs Sreelal Binani and Others

Calcutta High Court · AIR 1978 Cal 520

Arbitration Act, 1940 — Section 2, 34
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High Courts15 Mar 1978

Griffon Laboratories (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 119 ITR 145

Finance Act, 1966 — Section 2(7)Income Tax Act, 1961 — Section 147
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High Courts14 Mar 1978

Calcutta Jute Agency (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 117 ITR 741

Income Tax Act, 1961 — Section 256(1)
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High Courts14 Mar 1978

Manton and Co. Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (1984) 18 ELT 753

Civil Procedure Code, 1908 (CPC) — Section 80Sales of Goods Act, 1930 — Section 24Specific Relief Act, 1963 — Section 34
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High Courts13 Mar 1978

National Engineering Industries Ltd. Vs Commissioner of Income Tax (Central)

Calcutta High Court · (1978) 113 ITR 252

Income Tax Act, 1961 — Section 220(2), 280O, 80A, 80B, 80M
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High Courts13 Mar 1978

Dhruba Sen Vs Salil Sen Gupta

Calcutta High Court · (1978) 1 CALLT 85 : (1978) 1 ILR (Cal) 648

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts13 Mar 1978

Khandelwal Brothers Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 117 ITR 452

Income Tax Act, 1961 — Section 256(1)
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High Courts10 Mar 1978

Commissioner of Income Tax (Central) Vs Soorajmull Nagarmull

Calcutta High Court · (1981) 130 ITR 917

Income Tax Act, 1922 — Section 49AA, 66(2)
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High Courts10 Mar 1978

Commissioner of Income Tax Vs Indian Iron and Steel Co. Ltd.

Calcutta High Court · (1978) 113 ITR 810

Income Tax Act, 1961 — Section 154, 155, 155(5), 33, 34
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High Courts10 Mar 1978

Apeejay (P) Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1978 Cal 577 : (1979) 49 CompCas 602 : 82 CWN 712

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 29, 29(2)
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