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Calcutta High Court judgments, 1978

577 judgments · page 3 of 29

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High Courts21 Nov 1978

Commissioner of Income Tax Vs N. Guru Investment Pvt. Ltd.

Calcutta High Court · (1979) 117 ITR 522

Income Tax Act, 1961 — Section 80J, 84, 84(2)
Read judgment
High Courts21 Nov 1978

Binod Kr. Jhunjhunwalla Vs State

Calcutta High Court · (1979) CriLJ 287

Railway Property (Unlawful Possession) Act, 1966 — Section 3
Read judgment
High Courts20 Nov 1978Allowed

Banshidhar Chakravarty Vs Sri Nemai and Others

Calcutta High Court · 83 CWN 176

Read judgment
High Courts20 Nov 1978

Commissioner of Income Tax Vs Avery India Ltd.

Calcutta High Court · (1980) 124 ITR 856

Companies (Profits) Surtax Act, 1964 — Rule 1
Read judgment
High Courts20 Nov 1978

Pioneer Spring and Steel Concern Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1982) 135 ITR 522

Income Tax Act, 1922 — Section 10(4A)Income Tax Act, 1961 — Section 256(1)
Read judgment
High Courts17 Nov 1978

Commissioner of Income Tax Vs C.L. Bajoria and Others

Calcutta High Court · (1979) 119 ITR 6

Income Tax Act, 1961 — Section 67(3)
Read judgment
High Courts17 Nov 1978

Hirendra Nath Poddar Vs Shibendra Nath Poddar and Others

Calcutta High Court · AIR 1979 Cal 135 : 83 CWN 190

Transfer of Property Act, 1882 — Section 105West Bengal Premises Tenancy Act, 1956 — Section 2
Read judgment
High Courts17 Nov 1978

Calcutta Art Studio (Pvt.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 118 ITR 752

Income Tax Act, 1961 — Section 40
Read judgment
High Courts16 Nov 1978Allowed

Chhagan Lal Vs The Indian Iron and Steel Co. Ltd. and Others

Calcutta High Court · AIR 1979 Cal 160 : 83 CWN 195

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, 47Transfer of Property Act, 1882 — Section 54West Bengal Non-Agricultural Tenancy Act, 1949 — Section 70
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High Courts15 Nov 1978

Himangshu Sekhar Jha Vs State of West Bengal and Others

Calcutta High Court · (1979) CriLJ 537 : 83 CWN 181

Read judgment
High Courts15 Nov 1978

Commissioner of Income Tax Vs Delta Jute Mills Co. Ltd. (now known as Cheviot Co. Ltd.)

Calcutta High Court · (1979) 117 ITR 492

Income Tax Act, 1961 — Section 2A, 32, 34, 43(1), 43(6)
Read judgment
High Courts15 Nov 1978Allowed

Jerfan Sk. Vs State and Others

Calcutta High Court · 83 CWN 140

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 321Penal Code, 1860 (IPC) — Section 148, 149, 307
Read judgment
High Courts13 Nov 1978

Commissioner of Income Tax Vs National Properties Ltd.

Calcutta High Court · (1980) 121 ITR 126

Income Tax Act, 1922 — Section 23A, 23A(1)
Read judgment
High Courts13 Nov 1978

Chokshi and Co. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 2 TAXMAN 364

Income Tax Act, 1961 — Section 147(a), 147(b), 256(1), 34
Read judgment
High Courts10 Nov 1978Dismissed

Biswanath Bandapadhyay Vs Sm. Purnamoni Dassi and Another

Calcutta High Court · AIR 1979 Cal 1

Specific Relief Act, 1963 — Section 6
Read judgment
High Courts10 Nov 1978

Tube Mill (India) P. Ltd. and Another Vs Inspecting Assistant Commissioner of Income Tax and Another

Calcutta High Court · (1980) 122 ITR 72

Constitution of India, 1950 — Article 19(1), 19(5), 31, 31C, 37Income Tax Act, 1961 — Section 269C, 269C(1), 269C(2), 269D
Read judgment
High Courts10 Nov 1978

Commissioner of Income Tax Vs Smt. Shanti Devi Jalan

Calcutta High Court · (1983) 139 ITR 152

Income Tax Act, 1961 — Section 139, 215, 22, 23, 24
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High Courts08 Nov 1978Dismissed

Shia Kumar Dalmia and Others Vs Assistant Collector of Customs for Preventive (1) etc. and Others

Calcutta High Court · (1983) 12 ELT 774

Constitution of India, 1950 — Article 19(1), 31(1)Customs Act, 1962 — Section 105Gold (Control) Act, 1968 — Section 58, 58(2)
Read judgment
High Courts08 Nov 1978

Commissioner of Income Tax Vs Harnandrai Badridas

Calcutta High Court · (1979) 119 ITR 731

Income Tax Act, 1922 — Section 23(4), 26A, 30, 34(3)Income Tax Rules, 1922 — Rule 6B
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High Courts08 Nov 1978Allowed

Dukhharan Mukherji Vs Tara Sundari Dassi and Others

Calcutta High Court · 83 CWN 147

Civil Procedure Code, 1908 (CPC) — Section 115, 47West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(f), 13(4)
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