COURT ARCHIVE

Calcutta High Court judgments, 1980

359 judgments · page 10 of 18

High Courts27 Jun 1980Dismissed

Andhra Steel Corporation Vs A.S.C. Engineers and Consultants and Others

Calcutta High Court · 84 CWN 822

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 14 Rule 2(b), Order 7 Rule 11, Order 7 Rule 7Companies Act, 1956 — Section 149, 2AForeign Exchange Regulation Act, 1973 — Section 27(1), 27(6), 38, 41

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High Courts26 Jun 1980Dismissed

Probodh Kumar Saha Vs Bikini Devi and Others

Calcutta High Court · (1981) ACJ 114

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High Courts26 Jun 1980

Sevak Service Station Vs Indian Oil Corporation

Calcutta High Court · 85 CWN 376

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 75, 76

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High Courts25 Jun 1980

Sanjukta Chatterjee Vs Mrinmoy Chatterjee and Others

Calcutta High Court · 84 CWN 688

Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 122, 123

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High Courts23 Jun 1980

Alokendra Nath Mitter Vs Asstt. Secy., Public Works Dept., Govt. of West Bengal and Others

Calcutta High Court · AIR 1980 Cal 320

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4, 4(11), 4(9), 9

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High Courts23 Jun 1980Dismissed

Bhagaban Roy and Others Vs First Land Acquisition Collector and Others

Calcutta High Court · AIR 1981 Cal 67 : (1980) 2 CHN 135 : 85 CWN 59

Constitution of India, 1950 — Article 245, 246

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High Courts20 Jun 1980

Bharat Barrel and Drum Mfg. Co. (P) Ltd. Vs Indian Oil Corporation and Another

Calcutta High Court · 84 CWN 672

Arbitration Act, 1940 — Section 33

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High Courts20 Jun 1980

Ruby Construction Co. Vs Hindusthan Steel Works Construction

Calcutta High Court · 85 CWN 4

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High Courts19 Jun 1980Dismissed

Thakur Sankar Prosad Singh Vs Ganesh Narain Brizlal Ltd. and Others

Calcutta High Court · AIR 1980 Cal 324

Arbitration Act, 1940 — Section 28(2)

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High Courts19 Jun 1980Allowed

M/s. Abdul Majeed Pureshi and Others Vs Benoy Kumar Mukherjee and Others

Calcutta High Court · (1980) 06 CAL CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 144Industrial Disputes Act, 1947 — Section 25FFF

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High Courts19 Jun 1980Allowed

Sri Rajballavi Mata Thakurani Represented by Shebait Sm. Asima Goswami Vs Sri Ajit Kumar Bakuli and Others

Calcutta High Court · (1980) 06 CAL CK 0002

Civil Procedure Code, 1908 (CPC) — Section 80West Bengal Estates Acquisition Act, 1953 — Section 41

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High Courts16 Jun 1980

Niranjan Das Vs Lakshmi Mani Dasi

Calcutta High Court · 86 CWN 318

West Bengal Land Reforms Act, 1955 — Section 2(7), 8

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High Courts12 Jun 1980Dismissed

Munda Builders Vs Union of India (UOI)

Calcutta High Court · AIR 1980 Cal 278

Arbitration Act, 1940 — Section 30

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High Courts11 Jun 1980

SMT. GANESHI DEVI RAMI DEVI CHARITY TRUST Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · (1969) 71 ITR 696

Income Tax Act, 1922 — Section 4(3)(1)

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High Courts11 Jun 1980

Assam Oil Co. Vs Commissioner of Income Tax

Calcutta High Court · 85 CWN 250

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 23, 256

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High Courts11 Jun 1980

Commissioner of Income Tax (Central) Vs Assam Oil Co. Ltd. Assam Oil Co. Ltd. Vs Commissioner of Income Tax (Central)

Calcutta High Court · (1982) 133 ITR 204 : (1981) 6 TAXMAN 251

Income Tax Act, 1961 — Section 147

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High Courts11 Jun 1980Allowed

Hrishikesh Sardar Vs Dipen Mitra and Others

Calcutta High Court · (1980) 06 CAL CK 0008

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151, 47

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High Courts11 Jun 1980

S.A.Q. Hashmi Vs The State and Another

Calcutta High Court · (1980) CriLJ 1030

Criminal Procedure Code, 1973 (CrPC) — Section 482Partnership Act, 1932 — Section 13, 15, 18, 9Penal Code, 1860 (IPC) — Section 405, 406, 409

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High Courts10 Jun 1980

Commissioner of Income Tax Vs C. Ratan and Co. and S.N. Agarwalla

Calcutta High Court · (1980) 18 CTR 173 : (1981) 128 ITR 39

Income Tax Act, 1961 — Section 143(3)

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High Courts10 Jun 1980Allowed

Gajanand Chimanlal Vs Indian Oil Corporation

Calcutta High Court · 84 CWN 741

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153

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