High Courts08 Aug 1978Dismissed
Purna Chandra Ghose and Another Vs Durlav Chandra Ghosh and Others
Calcutta High Court · AIR 1980 Cal 10 : 83 CWN 901
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Evidence Act, 1872 — Section 13
COURT ARCHIVE
Calcutta High Court judgments, 1978
577 judgments · page 8 of 29
High Courts08 Aug 1978
Sudhir Kumar Seal and Others Vs Assistant Registrar of Companies
Calcutta High Court · (1979) 49 CompCas 462
Companies Act, 1956 — Section 210(1), 210(3), 210(5)
High Courts08 Aug 1978
Santimoy Mukherjee Vs Sm. Nilima Mukherjee and Another
Calcutta High Court · 83 CWN 17
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Aug 1978
Commissioner of Income Tax Vs Ram Kumar Agarwalla and Bros. (P.) Ltd.
Calcutta High Court · (1980) 122 ITR 322
Income Tax Act, 1922 — Section 22, 22(1), 22(2), 34Income Tax Act, 1961 — Section 139, 139(1), 139(4), 147, 148
High Courts04 Aug 1978
Duncan Brothers and Co. Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1981) 128 ITR 302
Companies (Profits) Surtax Act, 1964 — Rule 1, 2
High Courts04 Aug 1978Dismissed
Oversears Scrap Trading Corporation Vs Sen Raleigh Limited
Calcutta High Court · (1978) 2 ILR (Cal) 539
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 12, 14Industries (Development and Regulation) Act, 1951 — Section 18AA
High Courts04 Aug 1978
K.P. Bhaskaran Vs R. Sen and Co.
Calcutta High Court · (1978) CriLJ 1493
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482MERCHANT SHIPPING ACT, 1958 — Section 145
High Courts04 Aug 1978
Bhagaban Shaw Vs Simmi Goyel
Calcutta High Court · 83 CWN 58
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(2A), 17(2A)(a)
High Courts31 Jul 1978Dismissed
Biswanath Kundu Vs Bimala Das and Others
Calcutta High Court · 82 CWN 1065
Calcutta Thika Tenancy Act, 1949 — Section 27, 3, 3(2), 5, 7Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 3
High Courts31 Jul 1978
Mriganka Mohan Sur Vs Commissioner of Income Tax
Calcutta High Court · (1979) 120 ITR 529
Income Tax Act, 1922 — Section 34
High Courts31 Jul 1978
In Re: A.W. Figgis and Co. Pvt. Ltd.; In Re: Queens Park Property Co. Pvt. Ltd.
Calcutta High Court · (1980) 50 CompCas 95
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts31 Jul 1978
The Board of Trustees of the Port of Calcutta Vs Bengal Corporation Pvt. Ltd.
Calcutta High Court · AIR 1979 Cal 142
Sales of Goods Act, 1930 — Section 16, 16(1), 16(2), 59
High Courts31 Jul 1978Dismissed
In Re: East India Hotels Ltd.
Calcutta High Court · (1980) 50 CompCas 381
Companies (Acceptance of Deposits) Rules, 1975 — Rule 3(2)Companies Act, 1956 — Section 58A, 633(2)
High Courts28 Jul 1978
Commissioner of Income Tax Vs Anup Kumar Kapoor and Others
Calcutta High Court · (1980) 125 ITR 684
Income Tax Act, 1961 — Section 230A, 269C, 52(2)
High Courts28 Jul 1978
Sachindra Nath Mazumder Vs Bistupada Das and Others
Calcutta High Court · (1978) CriLJ 1494
Penal Code, 1860 (IPC) — Section 363, 366, 368
High Courts28 Jul 1978Allowed
State of West Bengal and Others Vs Ram Nagina Dubey
Calcutta High Court · (1978) 07 CAL CK 0010
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 147, 149, 323, 325
High Courts28 Jul 1978
Calcutta Electric Supply Corporation Limited Vs P. C. Sen and Others
Calcutta High Court · (1979) 1 LLJ 328
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 12, 33, 4
High Courts27 Jul 1978
Commissioner of Income Tax Vs Karam Chand Thapar and Bros. (P.) Ltd.
Calcutta High Court · (1979) 119 ITR 751
Income Tax Act, 1922 — Section 13A, 30Income Tax Act, 1961 — Section 139(1), 215, 215(3), 216, 246Income Tax Rules, 1922 — Rule 18A(6), 48
High Courts26 Jul 1978
Amiya kumar Sen Vs State of West Bengal
Calcutta High Court · (1979) CriLJ 288
Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 399, 438, 439Penal Code, 1860 (IPC) — Section 109, 120B, 408, 477A
High Courts25 Jul 1978
Shaw Wallace and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 119 ITR 399
Income Tax Act, 1961 — Section 2(47), 45, 47