High Courts29 Mar 1979
Nandlal Kanoria Vs Commissioner of Income Tax, Central
Calcutta High Court · (1980) 122 ITR 405
Income Tax Act, 1961 — Section 2(22), 57
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 12 of 16
High Courts29 Mar 1979
Imperial Chemical Industries Ltd. Vs Commissioner of Wealth Tax
Calcutta High Court · (1979) 119 ITR 46 : (1979) 2 TAXMAN 127
Wealth Tax Act, 1957 — Section 2
High Courts29 Mar 1979
Subol Chandra Dutta and Others Vs Chimai Charan Nandy and Others
Calcutta High Court · AIR 1980 Cal 126
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 35, Order 21 Rule 97, 151
High Courts28 Mar 1979
New Central Jute Mills Company Limited and Others Vs Inspector of Central Excise and Others
Calcutta High Court · (1979) CENCUS 359 : (1984) 15 ELT 337
Central Excise Rules, 1944 — Rule 10, 56A, 96ECentral Excises and Salt Act, 1944 — Section 3(1), 4Constitution of India, 1950 — Article 133, 133(1), 14, 31B
High Courts27 Mar 1979
INDIAN ALUMINIUM CO. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL-II.
Calcutta High Court · (1980) 122 ITR 660
Income Tax Act, 1961 — Section 80I, 80J, 80J(3)
High Courts27 Mar 1979
John Paterson and Co. (India) Ltd. Vs Promod Kumar Jalan
Calcutta High Court · (1983) 53 CompCas 255
Companies Act, 1956 — Section 152
High Courts26 Mar 1979
Panchanan Das Vs Income Tax Officer, "K" Ward and Others
Calcutta High Court · (1979) 118 ITR 895 : (1980) 3 TAXMAN 161
Income Tax Act, 1961 — Section 230A
High Courts23 Mar 1979
Controller of Estate Duty Vs Annaraj Mehta and Deoraj Mehta
Calcutta High Court · (1979) 119 ITR 544
Estate Duty Act, 1953 — Section 36Estate Duty Rules, 1953 — Rule 7
High Courts23 Mar 1979Dismissed
Md. Nissar Vs Md. Anis and Others
Calcutta High Court · 83 CWN 601
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13West Bengal Premises Tenancy Act, 1956 — Section 17(4)
High Courts23 Mar 1979
Sitaram Saraogi Vs Kanchan Oil Industries Pvt. Ltd.
Calcutta High Court · 83 CWN 628
Arbitration Act, 1940 — Section 30, 33
High Courts20 Mar 1979
Abhimanyu Kumar Roy Vs Nanak Ram Agarwalla Ors.
Calcutta High Court · (1979) CriLJ 1103
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 296, 397
High Courts20 Mar 1979
Tinkari Mondal and Others Vs Block Development Officer, Joynagar-1 and Others
Calcutta High Court · AIR 1980 Cal 7 : 83 CWN 738
Constitution of India, 1950 — Article 14, 298
High Courts20 Mar 1979Allowed
Durjadhan Ray Vs The State
Calcutta High Court · 84 CWN 143
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts19 Mar 1979Dismissed
Indian Cable Company Ltd. Vs Plastic Products Engineering Company and Another
Calcutta High Court · AIR 1979 Cal 370
Contract Act, 1872 — Section 124
High Courts16 Mar 1979
ASST. CONTROLLER OF ESTATE DUTY, "A" WARD, AND OTHERS Vs ASHOK SINGH.
Calcutta High Court · (1980) 124 ITR 587
Estate Duty Act, 1953 — Section 56, 58(2), 59, 73A
High Courts15 Mar 1979
Titagarh Jute Factory Co. Limited Vs Sriram Tiwari
Calcutta High Court · (1979) 1 LLJ 495
Civil Procedure Code, 1908 (CPC) — Section 115, 9Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2, 2A
High Courts15 Mar 1979
Saranan Mondal and Another Vs Bejoy Bhushan Ghosh
Calcutta High Court · AIR 1979 Cal 174
West Bengal Land Reforms Act, 1955 — Section 2(6), 8, 8(1)
High Courts14 Mar 1979
State of W.B. Vs Dwijendra Chandra Sen
Calcutta High Court · AIR 1979 Cal 182
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Land Acquisition Act, 1894 — Section 18, 53
High Courts14 Mar 1979
Jugal Kishore Popli and Others Vs The State of West Bengal
Calcutta High Court · (1979) 44 STC 283
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473
High Courts14 Mar 1979Allowed
Baidyanath Dey Vs Prafulla Kumar Bose
Calcutta High Court · 83 CWN 621
Evidence Act, 1872 — Section 58