High Courts08 Aug 1979
Rai Bahadur G.V. Swaika Estate P. Ltd. and Others Vs M.N. Tewari and Others
Calcutta High Court · (1980) 16 CTR 75 : (1980) 126 ITR 310
Income Tax Act, 1961 — Section 269C(1), 269C(2), 269E(3)
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 5 of 16
High Courts08 Aug 1979Dismissed
Sm. Gayatri Bala Ghosh and Another Vs The State of West Bengal and Others
Calcutta High Court · AIR 1980 Cal 161
West Bengal Estates Acquisition Act, 1953 — Section 49, 52, 5A, 5A(1)
High Courts06 Aug 1979
Ranjit Kumar Pandey Vs Sm. Swaha Rani Pandey
Calcutta High Court · (1979) CriLJ 1301
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Evidence Act, 1872 — Section 41Hindu Marriage Act, 1955 — Section 13
High Courts03 Aug 1979
P.C. Mahindar Vs Chairman, Calcutta Port Trust and Others
Calcutta High Court · (1980) 1 CALLT 147 : 84 CWN 272
Constitution of India, 1950 — Article 226
High Courts03 Aug 1979Dismissed
Express Cables (P) Ltd. Vs Punjab State Electricity Board
Calcutta High Court · 84 CWN 79
Arbitration Act, 1940 — Section 2(c), 31, 31(3), 33, 41Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Aug 1979
Commissioner of Income Tax (Central) Vs Assam Oil Co. Ltd.
Calcutta High Court · (1983) 139 ITR 688
Income Tax Act, 1961 — Section 154, 256(1), 263
High Courts03 Aug 1979
Amal Kumar Mukherjee and Another Vs Clarian Advertising Service Ltd. and Others
Calcutta High Court · (1982) 52 CompCas 315
Companies Act, 1956 — Section 295, 397, 398
High Courts02 Aug 1979Allowed
Al Haj Amir Hassan Properties P. Ltd. Vs The Corporation of Calcutta and Others
Calcutta High Court · 84 CWN 172
Constitution of India, 1950 — Article 1, 226
High Courts02 Aug 1979
Smt. Drupadi Rani Mahati Vs Purna Ch. Mahapatra
Calcutta High Court · AIR 1980 Cal 158
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115West Bengal Land Reforms Act, 1955 — Section 8
High Courts02 Aug 1979Allowed
Al Haj Amir Hasian Properties Pvt. Ltd. Vs The Corporation of Calcutta
Calcutta High Court · 84 CWN 172
Constitution of India, 1950 — Article 1, 226
High Courts01 Aug 1979
Mahesh Kumar Agarwalla Vs Smt. Saraswati Dey
Calcutta High Court · AIR 1979 Cal 322
West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts01 Aug 1979Allowed
Khagendra Nath Mukherjee Vs Dhirendra Nath Mukherjee
Calcutta High Court · (1979) 08 CAL CK 0014
High Courts01 Aug 1979
Gobindlal Bangur Vs Wealth Tax Officer and Another
Calcutta High Court · (1980) 14 CTR 172 : (1980) 123 ITR 216
Wealth Tax Act, 1957 — Section 17Wealth Tax Rules, 1957 — Rule 1A, 1D
High Courts31 Jul 1979Dismissed
Khatun Bibi and Others Vs Sm. Moni Mala Mitra Sm. Moni Mala Mitra Vs Khatun Bibi and Others
Calcutta High Court · AIR 1979 Cal 364
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 151
High Courts31 Jul 1979
State Trading Corporation of India Ltd. Vs The Jay Shree Chemicals and Fertilisers and Another
Calcutta High Court · AIR 1979 Cal 374
Limitation Act, 1963 — Article 1, 18
High Courts31 Jul 1979
Mrs. Debi Bhaduri Vs Kumarjib Bhaduri
Calcutta High Court · AIR 1980 Cal 1
Hindu Marriage Act, 1955 — Section 28(4)Marriage Laws (Amendment) Act, 1976 — Section 39(1)
High Courts31 Jul 1979Allowed
Oriental Coal Co. Vs Panna Devi
Calcutta High Court · 84 CWN 500
West Bengal Estates Acquisition Act, 1953 — Section 2(ff), 3(a), 3(b), 4, 5(1)
High Courts31 Jul 1979
Prodyot Kumar Singha and Another Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 467
Bengal Municipal Act, 1932 — Section 405Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts30 Jul 1979
Sudhinendra Nath Patra Vs Income Tax Officer, ''A'' Ward and Others
Calcutta High Court · (1980) 122 ITR 123
Income Tax Act, 1961 — Section 212(1), 215, 215(4), 264, 69AIncome Tax Rules, 1962 — Rule 40
High Courts27 Jul 1979
Ajit Kumar Hazra and Others Vs Rathindra Nath Roy
Calcutta High Court · AIR 1980 Cal 117
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 2(11)Succession Act, 1925 — Section 211, 213(1), 306