High Courts11 Jul 1979
Md. Serajuddin and Bros. Vs Income Tax Officer, A-Ward and Others
Calcutta High Court · (1980) 122 ITR 465
Income Tax Act, 1961 — Section 147, 148, 151
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 7 of 16
High Courts10 Jul 1979
Income Tax Officer, ''A'' Ward and Others Vs Ashoke Glass Works
Calcutta High Court · (1980) 125 ITR 491
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 123, 123(1), 124, 127, 127(1)
High Courts10 Jul 1979
Dhanraj Chhajar Vs Union of India (UOI) and Others
Calcutta High Court · (1982) 10 ELT 963
Customs Act, 1962 — Section 110, 50, 51, 57, 62Sea Customs Act, 1878 — Section 178
High Courts09 Jul 1979
Ang Chinck Wogn and Another Vs State of West Bengal and Another
Calcutta High Court · 84 CWN 167
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 7, 7(1)
High Courts06 Jul 1979Dismissed
Texmaco Ltd. Vs State Bank of India and Others
Calcutta High Court · 83 CWN 807
High Courts05 Jul 1979
Arun Kumar Mukhopadhyay and Others Vs The Institute of Chartered Accountants India and Others
Calcutta High Court · AIR 1980 Cal 40
Chartered Accountants Regulations, 1988 — Regulation 32BConstitution of India, 1950 — Article 14
High Courts04 Jul 1979Partly Allowed
Sm. Nani Bala Saha and Another Vs Sm. Charu Bala Saha and Another
Calcutta High Court · AIR 1979 Cal 308 : (1979) 1 CALLT 148 : (1979) 2 CompLJ 71 : 83 CWN 844
Specific Relief Act, 1963 — Section 38(3)
High Courts04 Jul 1979Allowed
Nanibala Saha and Another Vs Charubala Saha and Another
Calcutta High Court · 83 CWN 844
Specific Relief Act, 1963 — Section 38
High Courts03 Jul 1979
Octovious Steel and Co. Ltd. Vs The Endogram Tea Co. Ltd.
Calcutta High Court · AIR 1980 Cal 78
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 5
High Courts02 Jul 1979
Amitava Bhattacharya and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1979) 07 CAL CK 0037
COMPANIES ACT, 1956 — Section 227, 617Constitution of India, 1950 — Article 12, 13, 14, 16, 226General Insurance Business (Nationalisation) Act, 1972 — Section 10, 11, 12, 13, 14
High Courts02 Jul 1979Allowed
Amal Kumar Banerjee Vs Sm. Santi Devi
Calcutta High Court · 83 CWN 753
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106
High Courts01 Jul 1979Allowed
Saptaparni Cooperative Housing Society Ltd. Vs Prof Chitta Mitra and Others
Calcutta High Court · (1979) 07 CAL CK 0006
Constitution of India, 1950 — Article 227West Bengal Co-operative Societies Act, 1983 — Section 2(37), 25(1), 9, 95, 96(3)
High Courts28 Jun 1979
Amal Prosad Chakravarty Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 313
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 17, 24, 28, 38, 39
High Courts28 Jun 1979Dismissed
M/s. Piyali Pictures and Another Vs State of West Bengal and Others
Calcutta High Court · (1979) 06 CAL CK 0003
Constitution of India, 1950 — Article 14, 16, 19, 226, 298
High Courts27 Jun 1979
Santilata Mitra Vs Amal Kumar Lahari and Others
Calcutta High Court · 84 CWN 130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, Order 39 Rule 8, 115
High Courts27 Jun 1979
Luxmi Chand Rustogi, etc. and Others Vs Corporation of Calcutta and Another etc.
Calcutta High Court · (1980) CriLJ 22
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts27 Jun 1979
H.A. Nanji and Co. Vs Income Tax Officer, ''A'' Ward and Others
Calcutta High Court · (1979) 1 CALLT 156 : (1979) 2 CompLJ 85 : (1979) 120 ITR 593
Income Tax Act, 1961 — Section 147, 148
High Courts22 Jun 1979
Ritz Continental Hotels Ltd. Vs The State
Calcutta High Court · (1980) CriLJ 414
COMPANIES ACT, 1956 — Section 12, 162, 168, 58A, 629ACriminal Procedure Code, 1973 (CrPC) — Section 468
High Courts22 Jun 1979
Ganga Cold Storage Company Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (1979) 06 CAL CK 0010
COMPANIES ACT, 1956 — Section 146Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 144
High Courts21 Jun 1979
Radha Shyam Bagaria Vs Union of India (UOI) and Others
Calcutta High Court · (1979) 06 CAL CK 0026
Industrial Disputes Act, 1947 — Section 10, 2Mines Act, 1952 — Section 2, 25GPORTS ACT, 1908 — Section 2, 3