High Courts02 May 1979Dismissed
Gobinda Lal Dey Vs Paran Kumar Raha
Calcutta High Court · AIR 1979 Cal 215 : 83 CWN 657
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(2A)
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 10 of 16
High Courts02 May 1979
Ayesha Khatoon and Others Vs Union of India (UOI)
Calcutta High Court · (1979) 1 CALLT 82 : (1979) 1 CHN 426 : 83 CWN 776 : (1980) 126 ITR 489
Bengal Wakf Act, 1934 — Section 6(10)
High Courts27 Apr 1979
National Planning and Construction Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1980) 122 ITR 197
Finance Act, 1974 — Section 2(8)
High Courts27 Apr 1979
Sm. Annapurna Chatterjee Vs Sm. Sabita Guha and Others
Calcutta High Court · AIR 1979 Cal 338 : (1979) 1 CALLT 88 : 83 CWN 783
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts27 Apr 1979
Ranjit Kumar Hore Vs Smt. Parul Hore and Another
Calcutta High Court · 83 CWN 536
Criminal Procedure Code, 1973 (CrPC) — Section 182, 188, 195, 197Penal Code, 1860 (IPC) — Section 494, 496
High Courts27 Apr 1979Dismissed
Abdul Razak Vs Abdul Rahman
Calcutta High Court · 83 CWN 821
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts27 Apr 1979
Pijush Kanti Basak and Others Vs State of West Bengal and Others
Calcutta High Court · 83 CWN 764
Constitution of India, 1950 — Article 14, 162, 19(0), 19(1)(f), 19(1)(g)Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 18G, 2, 25
High Courts26 Apr 1979
Gift Tax Officer, "C" Ward Vs Venesta Foils Ltd.
Calcutta High Court · (1980) 124 ITR 660
Companies Act, 1956 — Section 78Gift Tax Act, 1958 — Section 16, 2
High Courts26 Apr 1979
Latika Co-operative Housing Society Ltd. and Others Vs Commissioner, Corporation of Calcutta and Others
Calcutta High Court · AIR 1980 Cal 17 : 83 CWN 829
Calcutta Municipal Rules, 1951 — Rule 51, 52, 56, 57(2)
High Courts26 Apr 1979
N.K. Agarwal Vs Commissioner of Income Tax
Calcutta High Court · (1980) 124 ITR 371
Income Tax Act, 1961 — Section 10(3)
High Courts25 Apr 1979
Nahoum E. Nahoum Vs Dr. (Miss) S. Mitter
Calcutta High Court · AIR 1979 Cal 314
Charter Act, 1861 — Section 11, 13, 2, 9Government of India (Amendment) Act, 1935 — Section 219, 220, 224Government of India Act, 1915 — Section 101, 106, 107, 115
High Courts23 Apr 1979
Mrs. Rose Simpson Vs Binimoy Biswas
Calcutta High Court · AIR 1980 Cal 214
Divorce Act, 1869 — Section 10, 18, 19
High Courts20 Apr 1979Allowed
Arrah Sasaram Light Railway Company Ltd. (In voluntary liquidation) and Others Vs District Board and Others
Calcutta High Court · (1982) 52 CompCas 326
Companies Act, 1956 — Section 446(3), 518(1)Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts20 Apr 1979Dismissed
Jiban Roy Choudhury Vs Sm. Taramoyee Debi
Calcutta High Court · AIR 1979 Cal 339
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts20 Apr 1979
Ichhab Mondal and Ors Vs Lalmohan pain and Others
Calcutta High Court · 84 CWN 188
Bengal Agricultural Debtors Act, 1936 — Section 13, 29, 29(5), 33, 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, 151, 47
High Courts19 Apr 1979
Bavaji and Motibhai Vs Inspector of Central Excise and Others
Calcutta High Court · (1979) CENCUS 352 : 83 CWN 689 : (1979) 4 ELT 282
Central Excise Rules, 1944 — Rule 143, 145, 147, 149, 160Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 226(3), 31
High Courts17 Apr 1979
Cementation Patel Vs Commissioner of Commercial Taxes
Calcutta High Court · (1979) 04 CAL CK 0020
Constitution of India, 1950 — Article 226
High Courts12 Apr 1979
Orissa Oil Industries Ltd. Vs Bihar State Forest Development Corporation Ltd. and Another
Calcutta High Court · AIR 1979 Cal 261
High Courts12 Apr 1979Dismissed
Sanatam Mitra Vs Collector of Central Excise and Others
Calcutta High Court · (1982) 10 ELT 320
Constitution of India, 1950 — Article 226
High Courts11 Apr 1979
Abdul Kafi Khan Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1979 Cal 354
Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226