COURT ARCHIVE

Calcutta High Court judgments, 1978

577 judgments · page 9 of 29

High Courts25 Jul 1978Dismissed

Charan Santhal Vs Indrajit Sen and Others

Calcutta High Court · AIR 1979 Cal 256 : 82 CWN 1119

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 9Evidence Act, 1872 — Section 45 , 64West Bengal Land Reforms Act, 1955 — Section 18, 18(1), 21

High Courts25 Jul 1978

Shree Ramesh Cotton Mills Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 116 ITR 366

Income Tax Act, 1961 — Section 32, 32(2), 72(2), 73(3)

High Courts25 Jul 1978Dismissed

Director of Entry Taxes and Another Vs Sricol Chemicals Industries

Calcutta High Court · 83 CWN 68

Constitution of India, 1950 — Article 187, 226

High Courts25 Jul 1978

Dilip Saha Vs State of West Bengal

Calcutta High Court · AIR 1978 Cal 529 : (1979) CriLJ 88 : (1978) 2 ILR (Cal) 272

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 107, 27, 5

High Courts25 Jul 1978Dismissed

K.K. Goenka Vs Superintendent of Customs Preventive

Calcutta High Court · (1978) 2 ELT 637

Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 107, 108, 135Penal Code, 1860 (IPC) — Section 193, 228

High Courts25 Jul 1978

Debabrata Bhowmick Vs Sm. Nani Bala Some

Calcutta High Court · AIR 1978 Cal 482 : 83 CWN 62

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17West Bengal Land Reforms Act, 1955 — Section 8

High Courts24 Jul 1978

Surendranath Nundy (P) Ltd. Vs Assistant Collector of Customs For Exports and Others

Calcutta High Court · (1979) CENCUS 250 : (1987) 27 ELT 428

Constitution of India, 1950 — Article 31(1)Customs Act, 1962 — Section 12, 142, 17, 17(3), 17(4)

High Courts21 Jul 1978Dismissed

Lachmi Dasi Vs Kalidas Mukherjee and Another

Calcutta High Court · 82 CWN 1108

Calcutta Thika Tenancy Act, 1949 — Section 3, 3(iv), 5, 7AConstitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17E

High Courts21 Jul 1978

Commissioner of Income Tax Vs Dhanuka and Sons

Calcutta High Court · (1980) 124 ITR 24 : (1979) 1 TAXMAN 417

Income Tax Act, 1922 — Section 66(1)

High Courts21 Jul 1978Dismissed

Surendra Mohan Das Bhoumick and Another Vs The State of West Bengal and Others

Calcutta High Court · AIR 1979 Cal 3 : 83 CWN 18

Evidence Act, 1872 — Section 102

High Courts20 Jul 1978

Nuruddin and Brothers Vs Commissioner of Income Tax

Calcutta High Court · (1979) 116 ITR 704

Income Tax Act, 1961 — Section 154(1), 154(3), 271(1), 274(2)

High Courts20 Jul 1978

In Re: Standard Brands Ltd.

Calcutta High Court · (1980) 50 CompCas 75

Companies Act, 1956 — Section 439(5)

High Courts19 Jul 1978

Thakurdas Sureka Charity Fund Vs Commissioner of Income Tax

Calcutta High Court · (1983) 139 ITR 437

Income Tax Act, 1961 — Section 11, 12

High Courts19 Jul 1978

Commissioner of Income Tax Vs Jugantar P. Ltd.

Calcutta High Court · (1981) 127 ITR 477

Income Tax Act, 1961 — Section 104, 41(2)

High Courts19 Jul 1978Allowed

Corporation of Calcutta Vs Arun Kumar Sen and Others

Calcutta High Court · 83 CWN 43

Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 240, 243

High Courts19 Jul 1978

The Fort William Co. Ltd. Vs Inspector, Central Excise and Others

Calcutta High Court · (1979) CENCUS 1 : (1979) 4 ELT 23

Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 14, 226Industries (Development and Regulation) Act, 1951 — Section 10, 2, 9, 9(1)

High Courts19 Jul 1978Dismissed

Union of India and Another Vs Central Gulf Steamship Corporation and Another

Calcutta High Court · 83 CWN 75

Contract Act, 1872 — Section 230

High Courts18 Jul 1978

Agarwal Hardware Works (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 1 CompLJ 51 : (1980) 121 ITR 510

Income Tax Act, 1961 — Section 256(1)

High Courts18 Jul 1978Dismissed

Nabin Majhi Vs Tela Majhi and Another

Calcutta High Court · AIR 1978 Cal 440 : (1978) 1 CALLT 238 : (1978) 2 CompLJ 150 : 82 CWN 1097

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts17 Jul 1978Dismissed

Kalyani Spg. Mills Ltd. Vs Shiva Trading Co.

Calcutta High Court · (1983) 53 CompCas 632

Companies Act, 1956 — Section 17, 32, 439, 443