High Courts10 Mar 1978
Damodar Hansraj Vs Commissioner of Income Tax
Calcutta High Court · (1979) 118 ITR 999
Income Tax Act, 1961 — Section 147, 68
COURT ARCHIVE
Calcutta High Court judgments, 1978
577 judgments · page 22 of 29
High Courts10 Mar 1978
Sajjan Kumar Saraf Vs Commissioner of Income Tax
Calcutta High Court · (1978) 114 ITR 155
Income Tax Act, 1922 — Section 22, 22(2), 27Income Tax Act, 1961 — Section 142(1), 143(2)
High Courts09 Mar 1978
Jeewanlal (1929) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 142 ITR 460
Income Tax Act, 1961 — Section 80B(7), 80I, 80J
High Courts09 Mar 1978
Commissioner of Income Tax Vs Lalit Trading Corporation
Calcutta High Court · (1980) 125 ITR 586
Income Tax Act, 1922 — Section 26A
High Courts09 Mar 1978
Tara Devi Goenka Vs Commissioner of Income Tax
Calcutta High Court · (1980) 122 ITR 14
Income Tax Act, 1961 — Section 256(2)
High Courts09 Mar 1978
Commissioner of Income Tax Vs Katihar Jute Mills (P.) Ltd.
Calcutta High Court · (1979) 116 ITR 781
Income Tax Act, 1961 — Section 28, 37, 57
High Courts08 Mar 1978
Commissioner of Income Tax (Central) Vs B.P. (India) Ltd.
Calcutta High Court · (1979) 116 ITR 440
General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 22, 25(3)Income Tax Act, 1961 — Section 143(3), 297, 297(2)
High Courts08 Mar 1978
Bhagirath Kanoria Vs Commissioner of Income Tax (Central)
Calcutta High Court · (1980) 122 ITR 728
Income Tax Act, 1961 — Section 271(1), 275
High Courts08 Mar 1978
Grindlays Bank Ltd. Vs Income Tax Officer, "H" Ward and Others
Calcutta High Court · (1979) 116 ITR 710
Income Tax Act, 1961 — Section 10(2), 147, 148, 28
High Courts08 Mar 1978Allowed
Union of India (UOI) Vs N.P. Chowdhury
Calcutta High Court · (1978) 1 ILR (Cal) 383
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3)West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts08 Mar 1978
Reliance Jute and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 127 ITR 842
Income Tax Act, 1961 — Section 12, 159(3), 214, 214(1A), 229
High Courts08 Mar 1978
V.G. Ghawda Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1978 Cal 271
Arbitration Act, 1940 — Section 20, 8
High Courts08 Mar 1978Allowed
Union of India Vs N.K. Chowdhury and Another
Calcutta High Court · (1978) 1 ILR (Cal) 383
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226
High Courts08 Mar 1978
Kanchan Lal Sarkar Vs Trustees for The Improvement of Calcutta
Calcutta High Court · (1978) 1 ILR (Cal) 496
Calcutta Improvement Act, 1911 — Section 10, 12, 2(1), 72G, 73A(1)Constitution of India, 1950 — Article 14, 226, 32
High Courts07 Mar 1978
Balai Kumar Sarkar Vs Bimal Chandra Sarkar and Others
Calcutta High Court · AIR 1978 Cal 340 : (1978) 1 CALLT 270 : 82 CWN 689 : (1978) 1 ILR (Cal) 507
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 136
High Courts07 Mar 1978
Wire Machinery Manufacturing Corporation Ltd. and Others Vs State and Another
Calcutta High Court · (1979) 49 CompCas 197 : (1978) CriLJ 839
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)Employees Provident Fund and Family Pension Act, 1952 — Section 14(1A), 14A(1), 14AA, 14C
High Courts07 Mar 1978
Imperial Chemical Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 116 ITR 516
Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 154, 297(2)
High Courts07 Mar 1978
Smt. Nihar Bala Banerjee Vs The State and Others
Calcutta High Court · (1979) CriLJ 725 : 82 CWN 674
Criminal Procedure Code, 1973 (CrPC) — Section 537
High Courts06 Mar 1978
Income Tax Officer, "B" Ward and Others Vs British Paints India Ltd.
Calcutta High Court · (1979) 118 ITR 878
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts06 Mar 1978Dismissed
Hope (India) Limited Vs Mining and Allied Machinery Corpn. Ltd.
Calcutta High Court · AIR 1979 Cal 39 : 82 CWN 1018
Arbitration Act, 1940 — Section 2, 5Sales of Goods Act, 1930 — Section 64A