High Courts19 Sept 1978
Madan Mohan Samanta Vs The State and Others
Calcutta High Court · 83 CWN 321
Minimum Wages Act, 1948 — Section 18(1), 2(e), 2(h), 2(i), 22A
COURT ARCHIVE
Calcutta High Court judgments, 1978
577 judgments · page 5 of 29
High Courts18 Sept 1978Dismissed
Smt. Jnanada Debi Vs Nath Bank Ltd. (In Liquidation)
Calcutta High Court · AIR 1979 Cal 246
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 46Specific Relief Act, 1877 — Section 35
High Courts18 Sept 1978
Bestobell (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 117 ITR 789
Income Tax Act, 1961 — Section 37(1)
High Courts15 Sept 1978
Khaitan and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 118 ITR 728
Income Tax Act, 1961 — Section 41(1)
High Courts15 Sept 1978
Chimanlal and Another Vs Addl. District Magistrate (L.R.) 24 Pgs. and Others
Calcutta High Court · 83 CWN 155
Criminal Procedure Code, 1973 (CrPC) — Section 144Mines Act, 1952 — Section 2(jj), 3(1)(b)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1), 2, 3, 3(d), 3(e)
High Courts15 Sept 1978
Eyachhin Ali Naskar and Another Vs Golap Gazi
Calcutta High Court · 83 CWN 87
West Bengal Estates Acquisition Act, 1953 — Section 6West Bengal Land Reforms Act, 1955 — Section 2, 2(6), 2(b), 8
High Courts15 Sept 1978
Commissioner of Income Tax Vs Katras Jharia Coal Co. Ltd.
Calcutta High Court · (1979) 118 ITR 6
Income Tax Act, 1961 — Section 256(1)
High Courts13 Sept 1978
Golak Behari Mitra and Others Vs G.S.S. Brothers
Calcutta High Court · 83 CWN 143
Limitation Act, 1963 — Section 15
High Courts11 Sept 1978Dismissed
Sibdas Dutta Vs Nirmal Chandra Dutta and Others
Calcutta High Court · (1978) 09 CAL CK 0036
Succession Act, 1925 — Section 63
High Courts11 Sept 1978
L.N. Birla Vs University of Calcutta
Calcutta High Court · 83 CWN 698 : (1978) 2 ILR (Cal) 391
Calcutta University Act, 1966 — Section 1(2), 23, 23(1), 23(2), 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226
High Courts11 Sept 1978
Sashikant T. Mehta Vs State of West Bengal and Others
Calcutta High Court · (1979) CENCUS 117 : (1979) 4 ELT 5
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 135, 140, 140(2)Essential Commodities Act, 1955 — Section 10
High Courts11 Sept 1978Allowed
L. N. Birla and Others Vs University of Calcutta and Others
Calcutta High Court · 83 CWN 698 : (1978) 2 ILR (Cal) 391
Constitution of India, 1950 — Article 226WEST BENGAL COLLEGE TEACHERS (SECURITY OF SERVICE) ACT, 1975 — Section 1, 10, 12, 13, 14
High Courts08 Sept 1978Dismissed
Commercial Tax Officer and Others Vs Jasodalal Ghosal Private Ltd
Calcutta High Court · (1979) 44 STC 31
Constitution of India, 1950 — Article 227
High Courts08 Sept 1978
Subhas Chandra Kamalia Vs The State of West Bengal
Calcutta High Court · (1979) CENCUS 120
Gold (Control) Act, 1968 — Section 27(1), 41(b)
High Courts07 Sept 1978Dismissed
Kantilal and Bros. and Another Vs Ramarani Debi and Others
Calcutta High Court · (1980) ACJ 501 : AIR 1979 Cal 152
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)Motor Vehicles Act, 1939 — Section 110D, 96, 96(2)
High Courts07 Sept 1978Allowed
Arvind Exports Private Ltd. Vs Kamani Engineering Corporation Ltd.
Calcutta High Court · AIR 1979 Cal 109
Arbitration Act, 1940 — Section 34
High Courts07 Sept 1978
Smt. Gurdev Kaur Vs Rash Behari Das
Calcutta High Court · (1979) ACJ 304 : AIR 1978 Cal 547
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110B, 110DWorkmens Compensation Act, 1923 — Section 3
High Courts06 Sept 1978
Shambhoo Prosad Bajoria and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1979) 120 ITR 782
Bengal Public Demands Recovery Act, 1913 — Section 37Income Tax Act, 1961 — Rule 11(6), 9, 159, 159(4)
High Courts06 Sept 1978
The Superintendent and Remembrancer of Legal Affairs Vs Mahendra Singh
Calcutta High Court · (1979) CriLJ 545 : 83 CWN 184
Arms Act, 1959 — Section 25, 27, 3, 39Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 190
High Courts06 Sept 1978Dismissed
Anath Bandhu De Vs Krishna Lal Das and Others
Calcutta High Court · 83 CWN 125