High Courts18 Sept 1979
Commissioner of Income Tax Vs Rameshwarlal Agarwalla
Calcutta High Court · (1983) 141 ITR 255
Income Tax Act, 1922 — Section 30(1), 46(1)Income Tax Act, 1961 — Section 221
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 4 of 16
High Courts18 Sept 1979
Anil Barui Vs Nagendra Chandra Barui and Another
Calcutta High Court · (1981) CriLJ 399
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts13 Sept 1979
United Bank of India Vs Ram Raj Goala
Calcutta High Court · (1979) 1 CALLT 362
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 19, 3Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 12, 226
High Courts12 Sept 1979Dismissed
State of West Bengal and Others Vs Suresh Chandra Bose
Calcutta High Court · (1980) 45 STC 118
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts11 Sept 1979Allowed
Subdivisional Land Reforms Officer and Others Vs Ukhara Forest and Fisheries Ltd.
Calcutta High Court · AIR 1980 Cal 61
West Bengal Estates Acquisition (Amendment) Act, 1957 — Section 3West Bengal Estates Acquisition Act, 1953 — Section 4(1), 5(1)
High Courts11 Sept 1979Allowed
Sub-divisional Land Reforms Officer and Others Vs Ukhra Forest and Fisheries Ltd.
Calcutta High Court · AIR 1980 Cal 61
Transfer of Property Act, 1882 — Section 3West Bengal Estates Acquisition Act, 1953 — Section 10, 2, 4, 5, 6
High Courts07 Sept 1979
Satyaranjan Mukherjee and Ors Vs Brajendra Nath Das
Calcutta High Court · 84 CWN 473
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4(3), Order 22 Rule 9, 151Limitation Act, 1963 — Section 21
High Courts06 Sept 1979
Jagadish Prasad Garg Vs The Corporation of Calcutta and Another
Calcutta High Court · (1979) CriLJ 1303
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Essential Commodities Act, 1955 — Section 7Prevention of Food Adulteration Act, 1954 — Section 13
High Courts06 Sept 1979
Graphite India Limited Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 239 : (1980) 2 LLJ 29
Industrial Disputes Act, 1947 — Section 10, 11A, 33
High Courts02 Sept 1979Dismissed
Union of India and Others Vs Samarendra Mohan Moitra and Others
Calcutta High Court · (1979) 09 CAL CK 0018
Central Civil Services (Conduct) Rules, 1964 — Rule 18(2)Constitution of India, 1950 — Article 226
High Courts28 Aug 1979
Kalyan Lahiri Vs The State
Calcutta High Court · (1980) CriLJ 484
Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 409, 420, 468
High Courts24 Aug 1979
Mathurdas Govardhandas Vs Commissioner of Income Tax
Calcutta High Court · (1980) 125 ITR 470 : (1981) 5 TAXMAN 177
Income Tax Act, 1961 — Section 170, 187, 187(2), 188, 189Partnership Act, 1932 — Section 31, 32, 33, 34, 40
High Courts23 Aug 1979
Dayalal N. Shah Vs State of West Bengal and Others
Calcutta High Court · (1983) 12 ELT 235
Criminal Procedure Code, 1973 (CrPC) — Section 313Gold (Control) Act, 1968 — Section 2, 85, 98, 98B(1), 98B(2)
High Courts22 Aug 1979
Bhagaban Biswas Vs Bejoy Singh Nahar Bejoy Singh Nahar Vs Bhagaban Biswas
Calcutta High Court · AIR 1980 Cal 70
Transfer of Property Act, 1882 — Section 108, 114AWest Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts22 Aug 1979
Dilaver Khan Rahim Khan Co. (Pvt.) Ltd. and Others Vs The State and Another
Calcutta High Court · (1980) CriLJ 268
Prevention of Food Adulteration Act, 1954 — Section 16, 19, 2, 7
High Courts21 Aug 1979Dismissed
Protiva Mukherjee Vs Shyamsundar Nandy and Another
Calcutta High Court · AIR 1980 Cal 208
Calcutta Thika Tenancy Act, 1949 — Section 2(5), 5Civil Procedure Code, 1908 (CPC) — Section 9
High Courts17 Aug 1979Allowed
Gobinda Ballav Chakraborty Vs Biswanath Mustafi and Others
Calcutta High Court · AIR 1980 Cal 143
Succession Act, 1925 — Section 211, 213, 213(1)
High Courts16 Aug 1979
Jiyajeerao Cotton Mills Ltd. Vs Income Tax Officer, "C" Ward and Others
Calcutta High Court · (1981) 130 ITR 710
Income Tax Act, 1961 — Section 154, 80E
High Courts10 Aug 1979
Debabrata Basu and Others Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 90
Constitution of India, 1950 — Article 138, 14, 19, 19(1)(g), 226Income Tax Act, 1961 — Section 17, 28, 37West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979 — Section 10, 11, 12, 13, 14
High Courts09 Aug 1979
Madan Gopal De and Another Vs Union of India and Others
Calcutta High Court · 84 CWN 418
General Clauses Act, 1897 — Section 6, 8