High Courts07 Nov 1978
Calcutta Landing and Shipping Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1980) 123 ITR 172
Income Tax Act, 1961 — Section 104
COURT ARCHIVE
Calcutta High Court judgments, 1978
577 judgments · page 4 of 29
High Courts07 Nov 1978
Chiranjan Jadavji Padia Vs Bhupesh Chandra Dutt and Others
Calcutta High Court · AIR 1979 Cal 289 : 83 CWN 393
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 39
High Courts07 Nov 1978Allowed
G.D. Pharmaceuticals Pvt. Ltd. Vs Registrar of Trade Marks
Calcutta High Court · 83 CWN 302 : (1978) 2 ILR (Cal) 514
Trade and Merchandise Marks Act, 1958 — Section 15(1), 15(2), 18, 18(4), 4(1)Trade Marks Act, 1905 — Section 10, 10(2), 11, 12(2), 19Trade Marks Act, 1938 — Section 13, 30, 8
High Courts07 Nov 1978Dismissed
Gazipur Chemical Works and Others Vs The Deputy Registrar of Trade Marks and Others
Calcutta High Court · AIR 1979 Cal 238 : 83 CWN 296
Trade and Merchandise Marks Act, 1958 — Section 12, 12(1)
High Courts07 Nov 1978Allowed
G. D. Pharmaceuticals (P) Ltd Vs Registrar of Trade Marks and Anr
Calcutta High Court · 83 CWN 302 : (1978) 2 ILR (Cal) 514
Trade and Merchandise Marks Act, 1958 — Section 15, 18, 9
High Courts29 Sept 1978Dismissed
Balmer Lawrie and Company Ltd. Vs Assam Brook Estates Ltd. and Another
Calcutta High Court · AIR 1979 Cal 64
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1, 151
High Courts29 Sept 1978Allowed
Jagadhatri Bhandar and Jagadhatri Oil Mills Vs Commercial Union Assurance Co. Ltd.
Calcutta High Court · AIR 1979 Cal 56 : 83 CWN 162
Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 28, 39
High Courts29 Sept 1978
Surrendra (Overseas) Private Ltd. Vs Tom Wilhelmsen and Others
Calcutta High Court · AIR 1979 Cal 224
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Sept 1978
Orient Paper Mills Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1979 Cal 114 : 83 CWN 328 : (1978) 2 ILR (Cal) 427
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 122, 226, 77, 77(1), 77(2)Evidence Act, 1872 — Section 115, 123, 162
High Courts26 Sept 1978
Sankardas Banerjee Vs Nanda Kishore Agarwal
Calcutta High Court · (1978) 2 ILR (Cal) 421
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 114, 292, 499, 500
High Courts25 Sept 1978
Commissioner of Income Tax Vs Williamson Magor and Co. Ltd. (now known as Macniel and Magor)
Calcutta High Court · (1979) 117 ITR 858
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(1)
High Courts25 Sept 1978
Arup Kumar Pal Chaudhury Vs Satyesh Chandra Bagchi and Others
Calcutta High Court · (1980) 50 CompCas 664
Employees State Insurance (Amendment) Act, 1975 — Section 4Employees State Insurance (General) Regulations, 1950 — Regulation 26Employees State Insurance Act, 1948 — Section 2(17), 85
High Courts25 Sept 1978Allowed
Vabakktha Gopalpillai Vasudeva Pillai Vs National Small Industries Corporation Ltd.
Calcutta High Court · AIR 1979 Cal 107
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Sept 1978
Aswini Kumar Pati Vs The University of Burdwan and Others
Calcutta High Court · (1978) 09 CAL CK 0005
Constitution of India, 1950 — Article 311Income Tax Act, 1961 — Section 34
High Courts22 Sept 1978
Commissioner of Income Tax Vs Jagadish Prasad Agarwalla
Calcutta High Court · (1980) 126 ITR 726 : (1979) 1 TAXMAN 444
Income Tax Act, 1961 — Section 271(1)
High Courts21 Sept 1978
Superintendent and Remembrancer of Legal Affairs, West Bengal Vs Madhablal Mehta and Another
Calcutta High Court · 78 CWN 518
Companies Act, 1956 — Section 592Criminal Procedure Code, 1973 (CrPC) — Section 242, 243, 244, 245, 249Factories Act, 1948 — Section 100, 100(2), 18, 18(3), 18(8)
High Courts20 Sept 1978
Maya Debi Bansal Vs Commissioner of Income Tax
Calcutta High Court · (1979) 117 ITR 125
Income Tax Act, 1961 — Section 139(2), 143, 143(3), 144, 146Income Tax Rules, 1922 — Rule 19Income Tax Rules, 1962 — Rule 12
High Courts20 Sept 1978
Tripura Charan Chatterjee Vs State of West Bengal and Others
Calcutta High Court · 83 CWN 233
Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120A
High Courts19 Sept 1978
Nath Bank Ltd. (In Liquidation) Vs Jogendra Kumar Majumder
Calcutta High Court · (1980) 50 CompCas 407
Constitution of India, 1950 — Article 143
High Courts19 Sept 1978Allowed
Feroze Sons and Others Vs B.C. Basu
Calcutta High Court · 83 CWN 231
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 2(1)(c), 2(1)(e)(ii), 2(1)(g)(iv), 2(c)