High Courts21 Jun 1979Allowed
Dover Road Co-operative Housing Society Ltd. and Others Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1980 Cal 141
Calcutta Municipal Act, 1951 — Section 174, 180
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 8 of 16
High Courts21 Jun 1979
Jai Kumar Kankaria Vs Competent Authority and Others
Calcutta High Court · (1981) 130 ITR 593
Income Tax Act, 1961 — Section 269C, 269C(1), 269C(2), 269D
High Courts21 Jun 1979
Pijus Das Gupta and Ors Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 1
Constitution of India, 1950 — Article 14, 226, 31, 31A
High Courts21 Jun 1979
P.C. Bank and Others Vs Indian Overseas Bank and Others
Calcutta High Court · (1979) 06 CAL CK 0001
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 10A, 12, 18, 2, 22
High Courts20 Jun 1979Dismissed
Karnani Properties Ltd. Vs Corporation of Calcutta
Calcutta High Court · 84 CWN 48
Constitution of India, 1950 — Article 13, 13(2), 14, 16, 226Evidence Act, 1872 — Section 3, 65, 91General Clauses Act, 1897 — Section 2, 25
High Courts19 Jun 1979
Nowda Thana Co-op. Agricultural Marketing Society Vs W.B. Co-op. Tribunal and Others
Calcutta High Court · AIR 1979 Cal 318
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 29, 5
High Courts18 Jun 1979
Birpara Tea Co. Vs Income Tax Officer and Others
Calcutta High Court · (1980) 126 ITR 704
Income Tax Act, 1961 — Section 263
High Courts15 Jun 1979
Surajmal Ganeshram Vs Commissioner of Income Tax
Calcutta High Court · (1979) 120 ITR 715
Income Tax Act, 1922 — Section 23(4), 30, 34Income Tax Act, 1961 — Section 143, 144, 147, 246
High Courts15 Jun 1979
Kashinath Prasad Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 28 : (1983) 139 ITR 116
West Bengal Agricultural Income Tax Act, 1944 — Section 25(5)
High Courts15 Jun 1979
Mahima Ranjan Ghosh Vs Madan Mohan Karmakar and Another
Calcutta High Court · 84 CWN 426
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 14 Rule 2, 115
High Courts14 Jun 1979
Hikim Singh Thakur and Another Vs State of West Bengal
Calcutta High Court · (1979) CriLJ 1255
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 100, 302, 323, 325, 34
High Courts13 Jun 1979
Krishna Das Roy and Others Vs Sm. Santimoyee Bose and Others
Calcutta High Court · AIR 1979 Cal 306
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A(2)Limitation Act, 1963 — Article 116, 12(2)
High Courts12 Jun 1979
Benett Coleman and Co. Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 286
Industrial Disputes Act, 1947 — Section 11Working Journalists (fixation Of Rates Of Wages) Act, 1958 — Section 11
High Courts11 Jun 1979
Patna Electric Supply Co. Ltd. and Another Vs Bihar State Electricity Board and Others
Calcutta High Court · AIR 1980 Cal 222 : 84 CWN 35
Constitution of India, 1950 — Article 19, 31Electricity Act, 1910 — Section 6(6), 7A, 7A(2)
High Courts08 Jun 1979
Chandra Bhan Agarwal and Another Vs Arjundas Agarwal and Others
Calcutta High Court · AIR 1979 Cal 280 : 83 CWN 643
Trade and Merchandise Marks Act, 1958 — Section 107, 107(1), 112, 9
High Courts08 Jun 1979Dismissed
Pratima Devi Vs Jyotish Chandra Mukherjee
Calcutta High Court · 83 CWN 743
West Bengal Estates Acquisition Act, 1953 — Section 44, 49, 52, 6
High Courts07 Jun 1979
Abdul Latiff Molla Vs Fazal Ali Karikar
Calcutta High Court · AIR 1979 Cal 353
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts07 Jun 1979
Electrogears (P.) Ltd. Vs Rehabilitation Industries Corporation Ltd. and Others
Calcutta High Court · AIR 1979 Cal 320
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24
High Courts04 Jun 1979
Samar Bhusan Pal Vs Sakti Pada Das
Calcutta High Court · AIR 1979 Cal 253 : 84 CWN 328
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Jun 1979
Krishnatosh Das Gupta Vs Union of India (UOI) and Others
Calcutta High Court · (1979) 06 CAL CK 0013
Constitution of India, 1950 — Article 226, 309