Calcutta High Court Judgments 1980

High Courts24 Dec 1980Dismissed

Sm. Mayabati Halder Vs The Rent Controller, Calcutta and Another

Calcutta High Court · AIR 1981 Cal 118 : 85 CWN 296

Criminal Procedure Code, 1973 (CrPC) — Section 247, 495West Bengal Premises Tenancy Act, 1956 — Section 31West Bengal Premises Tenancy Rules, 1958 — Rule 10

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High Courts24 Dec 1980

Commissioner of Income Tax Vs Sankey Electrical Stampings Ltd.

Calcutta High Court · (1981) 21 CTR 260 : (1982) 134 ITR 545 : (1981) 6 TAXMAN 383

Companies (Profits) Surtax Act, 1964 — Rule 1

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High Courts24 Dec 1980Allowed

Union of India (UOI) Vs Badridas Kedia

Calcutta High Court · AIR 1981 Cal 341

Arbitration Act, 1940 — Section 15

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High Courts23 Dec 1980

James Finlay and Co. Vs Commissioner of Income Tax

Calcutta High Court · (1981) 22 CTR 289 : (1982) 137 ITR 698 : (1981) 6 TAXMAN 222

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(2), 7

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High Courts23 Dec 1980

Ramnagar Cane and Sugar Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1982) 134 ITR 609

Income Tax Act, 1961 — Section 144, 210, 212(3A), 273

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High Courts23 Dec 1980

Commissioner of Income Tax Vs Ramnagar Cane and Sugar Co. Ltd.

Calcutta High Court · (1981) 6 TAXMAN 379

Evidence Act, 1872 — Section 106Income Tax Act, 1961 — Section 139, 144, 210, 211(3), 212

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High Courts22 Dec 1980Dismissed

Jagannath Prasad and Others Vs Goti Unai

Calcutta High Court · 85 CWN 317

West Bengal Estates Acquisition Act, 1953 — Section 2(1)(i), 2(1)(k), 4, 52, 6

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High Courts19 Dec 1980Dismissed

Md. Zia-Ul-Haque Vs The State and Another

Calcutta High Court · 85 CWN 227

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 411, 414

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High Courts19 Dec 1980Dismissed

Md. Zia-ul-Haque Vs State and Another

Calcutta High Court · 85 CWN 227

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 397, 401, 411, 414, 482

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High Courts18 Dec 1980

Sishu Ranjan Dutta and Another Vs Bhola Nath Paper House Ltd.

Calcutta High Court · (1983) 53 CompCas 883

Companies Act, 1956 — Section 2(13), 2(26), 267, 268, 269

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High Courts18 Dec 1980

Bepin Krishna Sur and Others Vs Gautam Kumar Sur and Others

Calcutta High Court · 85 CWN 393

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151

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High Courts16 Dec 1980Allowed

Srila Mitra Vs State of West Bengal and Others

Calcutta High Court · 85 CWN 219

Constitution of India, 1950 — Article 226, 340Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 2, 26, 3

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High Courts16 Dec 1980Allowed

Sm. Srila Moitra Vs State of West Bengal and Others

Calcutta High Court · AIR 1981 Cal 126 : (1980) 1 CHN 419 : (1981) 1 CompLJ 148 : 85 CWN 219

Calcutta Municipal Rules, 1951 — Rule 1, 2Urban Land (Ceiling and Regulation) Act, 1976 — Section 2

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High Courts16 Dec 1980Dismissed

Mahabir Prosad Lilha Vs Biswanath Kothari and Others

Calcutta High Court · AIR 1981 Cal 51 : 85 CWN 225

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

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High Courts16 Dec 1980Dismissed

Anil Kumar Biswas and Others Vs State of West Bengal and Others

Calcutta High Court · (1980) 12 CAL CK 0008

Constitution of India, 1950 — Article 226, 235

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High Courts15 Dec 1980

Krishna Chandra Agarwalla and Others Vs Shanti Prasad Jain and Others

Calcutta High Court · AIR 1981 Cal 199

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 30 Rule 1, Order 30 Rule 4Partnership Act, 1932 — Section 69, 69(2)

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High Courts11 Dec 1980

Bhagabati Prasad Tantia and Others Vs Assistant Registrar of Companies

Calcutta High Court · (1983) 53 CompCas 56 : 85 CWN 216

Companies Act, 1956 — Section 2(40), 210(5), 545, 621Criminal Procedure Code, 1973 (CrPC) — Section 469(1)

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High Courts11 Dec 1980

Smt. Sushila Devi Rampuria Vs Commissioner of Income Tax

Calcutta High Court · (1982) 137 ITR 272

Income Tax Act, 1961 — Section 256(2)

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High Courts11 Dec 1980

Shiva Glass Works Co. and Others Vs Union of India (UOI) and Others

Calcutta High Court · 85 CWN 398 : (1982) 10 ELT 365

Central Excise Rules, 1944 — Rule 10, 10(2), 170J, 173, 173CCentral Excises and Salt Act, 1944 — Section 2, 4, 4(4)

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High Courts10 Dec 1980Allowed

Purnanda Banerjee Vs Smt. Swapna Banerjee and Union of India

Calcutta High Court · AIR 1981 Cal 123 : (1981) 1 CompLJ 220

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 131A, 134A, 15, 19, 228Special Marriage Act, 1954 — Section 27, 36

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Calcutta High Court judgments, 1980