High Courts07 Dec 1979
Marybong Kyel Tea Estates Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1980) 3 TAXMAN 481
Income Tax Act, 1961 — Section 2(14), 2(47), 256(1), 41, 41(2)
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 2 of 16
High Courts07 Dec 1979
Marybong and Kyel Tea Estates Ltd. (since amalgamated with Duncan Agro Industries Ltd.) Vs Commissioner of Income Tax
Calcutta High Court · (1981) 129 ITR 661
Income Tax Act, 1961 — Section 2(14), 2(47), 41(2), 45, 48
High Courts06 Dec 1979Dismissed
M/s. Rechitt and Colman of India Limited Vs Fifth Industrial Tribunal and Others
Calcutta High Court · (1979) 12 CAL CK 0007
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts05 Dec 1979
Goombira Tea Co. P. Ltd. Vs Income Tax Officer, A-Ward and Others
Calcutta High Court · (1980) 125 ITR 260
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 144, 147, 153(3)
High Courts04 Dec 1979Dismissed
Asstt. Collector of Central Excise/Gold Control Officer and Others Vs Nil Kanta Dey
Calcutta High Court · (1985) 21 ELT 81
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 16, 16(5), 2, 20, 29
High Courts03 Dec 1979Dismissed
Friends'' Bureau Vs The Corporation of Calcutta
Calcutta High Court · AIR 1980 Cal 57
Limitation Act, 1963 — Article 64, 65
High Courts30 Nov 1979Allowed
Haradhan Changdar Vs Jitendranath Hambir
Calcutta High Court · AIR 1980 Cal 206 : 85 CWN 21
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Specific Relief Act, 1963 — Section 37West Bengal Land Reforms Act, 1955 — Section 18, 21, 21(3)
High Courts30 Nov 1979Dismissed
Promode Ranjan Banerjee Vs Nirapada Mondal
Calcutta High Court · AIR 1980 Cal 181
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 97West Bengal Land Reforms Act, 1955 — Section 2(6), 8, 8(1)
High Courts29 Nov 1979Dismissed
Sudhir Kumar Chakravarti Vs Ashutosh Bhattacharjee
Calcutta High Court · AIR 1980 Cal 108
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Nov 1979
Central Coalfields Ltd. Vs Rabindra Nath Dutta and Another
Calcutta High Court · AIR 1980 Cal 114 : (1980) 1 CHN 39 : 84 CWN 812
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)
High Courts29 Nov 1979
Sudhir Kr. Chakraborty Vs Ashutosh Bhattacharya
Calcutta High Court · AIR 1980 Cal 108
West Bengal Premises Tenancy Act, 1956 — Section 17(3), 8
High Courts28 Nov 1979
Sri Dilip Kumar Roy and Others Vs Sanatan Tewari and Another
Calcutta High Court · (1979) 11 CAL CK 0015
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 78Presidency Small Cause Courts Act, 1882 — Section 11, 38, 69
High Courts27 Nov 1979Dismissed
Nepal Chandra Dutta Vs Mrinal Chandra Dutta
Calcutta High Court · AIR 1980 Cal 184
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7, Order 39 Rule 8(3), Order 40 Rule 1
High Courts27 Nov 1979
Chandra Kisore Sukla Vs Renuka Ballav
Calcutta High Court · 84 CWN 324
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), Order 47 Rule 1(1)(a), Order 47 Rule 1(1)(c), 114Constitution of India, 1950 — Article 136General Clauses Act, 1897 — Section 28
High Courts26 Nov 1979
Ram Pratap Brij Mohan and Others Vs The State of West Bengal and Others
Calcutta High Court · (1980) CriLJ 266 : 84 CWN 337
Criminal Procedure Code, 1973 (CrPC) — Section 319Prevention of Food Adulteration Act, 1954 — Section 16, 20, 20A, 7
High Courts22 Nov 1979
Hazi Mohammad Tafiuddin and Ors Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 350
Constitution of India, 1950 — Article 12, 154, 154(2), 25Government of India Act, 1935 — Section 49
High Courts19 Nov 1979
In Re: Chhayabani P. Ltd. and Others
Calcutta High Court · (1981) 51 CompCas 369
City Civil Court Act, 1953 — Section 5(4)Companies Act, 1956 — Section 434Succession Act, 1925 — Section 214
High Courts15 Nov 1979
Garden Reach Workshop Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 132 ITR 814
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts14 Nov 1979
Mihir Kumar Das Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 339
High Courts12 Nov 1979Allowed
Biswanath Roy and Others Vs Union of India (UOI)
Calcutta High Court · (1981) 8 ELT 945
Gold (Control) Act, 1968 — Section 16, 16(1), 16(2), 6, 6(1)