High Courts04 Sept 1978Dismissed
Anath Bandhu De Vs Krishna Lal Das and Others
Calcutta High Court · AIR 1979 Cal 168 : (1978) 1 CALLT 42 : 83 CWN 125 : (1978) 2 ILR (Cal) 412
COURT ARCHIVE
Calcutta High Court judgments, 1978
577 judgments · page 6 of 29
High Courts01 Sept 1978
Madura Coats Limited Vs Collector of Central Excise
Calcutta High Court · (1980) 6 ELT 582
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts01 Sept 1978
Kulfatan Bibi and Another Vs Afuan Sk. and Others
Calcutta High Court · (1979) CriLJ 92
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146WEST BENGAL LAND REFORMS ACT, 1955 — Section 18, 21
High Courts31 Aug 1978
Commissioner of Income Tax Vs Bhuramal Manickchand
Calcutta High Court · (1980) 121 ITR 840
Income Tax Act, 1961 — Section 271(1)
High Courts31 Aug 1978
Monomohan Saha Vs Sm. Usharani Ghosh and Others
Calcutta High Court · AIR 1979 Cal 79
Partition Act, 1893 — Section 4
High Courts31 Aug 1978Allowed
Roy and Co. and Another Vs Sm. Nani Bala Dey and Others
Calcutta High Court · AIR 1979 Cal 50
Civil Procedure Code, 1908 (CPC) — Section 75Evidence Act, 1872 — Section 101, 102, 103, 104, 35Transfer of Property Act, 1882 — Section 8
High Courts31 Aug 1978Allowed
Asrafannessa Khanum Vs Mirza Ali Zamin and Others
Calcutta High Court · AIR 1979 Cal 53 : 83 CWN 41
Bengal Wakf Act, 1934 — Section 70(1)
High Courts31 Aug 1978Allowed
Hind Galvanising and Engineering Company Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (1978) 2 ILR (Cal) 282
Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 30Industrial Disputes Act, 1947 — Section 33(2), 33A
High Courts30 Aug 1978
Surrendra Overseas Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 120 ITR 872
Income Tax Act, 1922 — Section 31, 35Income Tax Act, 1961 — Section 154, 155, 155(5), 155(7), 251
High Courts30 Aug 1978
Northern Bengal Jute Trading Co. Ltd. Vs Commissioner of Income Tax (Central)
Calcutta High Court · (1982) 136 ITR 41
Income Tax Act, 1922 — Section 28(1)
High Courts30 Aug 1978Dismissed
Kanailal Pramanik Vs Sm. Puspa Rani Pramanik
Calcutta High Court · AIR 1979 Cal 172 : 82 CWN 1130
Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(1), 19(2)
High Courts30 Aug 1978
Supdt and Remenbrancer of Legal Affairs Vs N. Seen
Calcutta High Court · 83 CWN 226
Minimum Wages Act, 1948 — Section 18(1), 2
High Courts30 Aug 1978Dismissed
Indian Overseas Bank Ltd. Vs Thermolith Products Private Ltd. and Others
Calcutta High Court · AIR 1979 Cal 112 : 82 CWN 1126
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 3A
High Courts29 Aug 1978
V.R. Sonti Vs Commissioner of Income Tax
Calcutta High Court · (1979) 117 ITR 838
Income Tax Act, 1961 — Section 154, 254(2), 45
High Courts29 Aug 1978
P.C. Sharma and Sons Vs Commissioner of Income Tax
Calcutta High Court · (1979) 116 ITR 758
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts28 Aug 1978
Vishnu Agencies (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 117 ITR 754
Income Tax Act, 1961 — Section 37(1)
High Courts28 Aug 1978Allowed
Kedak Nath Goenka and Others Vs Superintendent of Central Excise and Others
Calcutta High Court · (1978) 2 ELT 538
Central Excises and Salt Act, 1944 — Section 9, 9(1), 9C, 9C(1)
High Courts25 Aug 1978Dismissed
Paharpur Cooling Towers (Pvt.) Ltd. and Another Vs Additional Commissioner of Commercial Taxes and Others
Calcutta High Court · (1978) 42 STC 398
Constitution of India, 1950 — Article 226
High Courts25 Aug 1978
Debendra Ch. Das Vs Commercial Tax Officer and Others
Calcutta High Court · (1978) 42 STC 458
Central Sales Tax Act, 1956 — Section 6, 9Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142
High Courts25 Aug 1978
Commissioner of Income Tax (Central) Vs New Central Jute Mills Co. Ltd.
Calcutta High Court · (1979) 118 ITR 1005
Income Tax Act, 1922 — Section 12