High Courts06 Mar 1978
Mahalderam Tea Estate P. Ltd. and Others Vs D.N. Prodhan and Another
Calcutta High Court · (1979) 49 CompCas 529 : (1979) 38 FLR 13
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A
COURT ARCHIVE
Calcutta High Court judgments, 1978
577 judgments · page 23 of 29
High Courts06 Mar 1978
Hindusthan Sanitary Ware and Industries Ltd. Vs Commissioner of Income Tax (Central)
Calcutta High Court · (1978) 114 ITR 85
Income Tax Act, 1961 — Section 212, 216, 254
High Courts06 Mar 1978
Rawatmal Harakchand Vs Commissioner of Income Tax Commissioner of Income Tax Vs Rawatmal Harakchand
Calcutta High Court · (1981) 129 ITR 346
Income Tax Act, 1961 — Section 147, 148, 151(2)
High Courts03 Mar 1978
Official Trustee of West Bengal Vs Commissioner of Income Tax
Calcutta High Court · (1979) 116 ITR 219
Income Tax Act, 1961 — Section 160Murshidabad Estate (Trust) Act, 1963 — Section 3, 5(2)
High Courts03 Mar 1978
Hari Nath Poddar Vs The State
Calcutta High Court · (1978) CriLJ 1018
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 300Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14
High Courts03 Mar 1978
Dhruba Sen Vs Salil Sen Gupta and Others
Calcutta High Court · 82 CWN 535
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Mar 1978
Controller of Estate Duty Vs Jyotirmoy Raha
Calcutta High Court · (1978) 112 ITR 969
Estate Duty Act, 1953 — Section 2(15), 33(1)
High Courts03 Mar 1978
Dhurjati Mohan Das and Others Vs Balai Chandra Das and Others
Calcutta High Court · AIR 1978 Cal 262
Limitation Act, 1963 — Section 17West Bengal Non-Agricultural Tenancy Act, 1949 — Section 23, 24, 33, 4
High Courts03 Mar 1978Dismissed
Prosad Kumar Mondal Vs Commissioners of Krishnagore Municipality
Calcutta High Court · (1978) 1 CALLT 242 : 82 CWN 457 : (1978) 1 ILR (Cal) 348
Bengal Municipal Act, 1932 — Section 123(1), 128(1), 128(2), 133, 134Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 2, Order 1 Rule 3, Order 1 Rule 4Constitution of India, 1950 — Article 226
High Courts02 Mar 1978Dismissed
The Oriental Fire and General Insurance Co. Ltd. Vs Sm. Usharani Kar and Others
Calcutta High Court · AIR 1978 Cal 206 : 82 CWN 634 : (1978) 1 ILR (Cal) 484
Arbitration Act, 1940 — Section 34
High Courts02 Mar 1978
P.R. Mukherjee Vs Commissioner of Income Tax
Calcutta High Court · (1979) 116 ITR 554
Income Tax Act, 1961 — Section 254, 64
High Courts01 Mar 1978
Roshan Singh and Another Vs The State of West Bengal
Calcutta High Court · (1978) CriLJ 842 : 82 CWN 583
Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 120B, 380, 411Telegraph Wires (Unlawful Possession) Act, 1950 — Section 5, 7
High Courts01 Mar 1978
Siddheswari Cotton Mills P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 117 ITR 953
Income Tax Act, 1961 — Section 13, 256(2)
High Courts01 Mar 1978
Commissioner of Income Tax Vs Patrokola Tea Co. Ltd.
Calcutta High Court · (1980) 125 ITR 575
Income Tax Act, 1961 — Section 156, 221, 297, 297(2)
High Courts01 Mar 1978
Assistant Registrar of Companies Vs Mati Begum Safaran Khatoon and Another
Calcutta High Court · (1978) 1 CALLT 233 : (1979) 49 CompCas 651
Companies Act, 1956 — Section 210(1)
High Courts28 Feb 1978Allowed
Prabhabati Das and Others Vs R.R. Joneja
Calcutta High Court · 82 CWN 684
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 2, 21(1)
High Courts28 Feb 1978Dismissed
Food Corporation of India Vs Birendra Nath Dhar
Calcutta High Court · AIR 1978 Cal 264 : 82 CWN 611 : (1978) 1 ILR (Cal) 410
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 115(2)
High Courts28 Feb 1978Dismissed
Ratan Chand Khanna Vs Mahendra Kumar
Calcutta High Court · AIR 1979 Cal 55
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Feb 1978
Commissioner of Income Tax Vs New India Investment Corporation Ltd.
Calcutta High Court · (1978) 113 ITR 778
Income Tax Act, 1961 — Section 57
High Courts28 Feb 1978
Commissioner of Income Tax Vs Central India Industries Ltd.
Calcutta High Court · (1978) 113 ITR 326
Income Tax Act, 1922 — Section 12B(2)Income Tax Act, 1961 — Section 52(1)