High Courts09 Jun 1980
COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA Vs ANGLO INDIA JUTE MILLS CO. LTD.
Calcutta High Court · (1981) 1 CALLT 184 : 85 CWN 232 : (1981) 129 ITR 352 : (1981) 6 TAXMAN 54
Income Tax Act, 1961 — Section 2(14), 45
COURT ARCHIVE
Calcutta High Court judgments, 1980
359 judgments · page 11 of 18
High Courts07 Jun 1980
Commissioner of Income Tax (Central-I) Vs Eastern Spinning Mills Ltd.
Calcutta High Court · (1980) 126 ITR 686 : (1981) 5 TAXMAN 164
Income Tax Act, 1961 — Section 36(1), 37(1)
High Courts06 Jun 1980
Panchanan Mondal and Another Vs Sm. Sulata Roy Mondal
Calcutta High Court · AIR 1980 Cal 325
Easements Act, 1882 — Section 7
High Courts05 Jun 1980
Commissioner of Income Tax, Central-II Vs Bhupinder Singh Atwal
Calcutta High Court · (1981) 20 CTR 291 : (1981) 128 ITR 67 : (1981) 5 TAXMAN 292
Income Tax Act, 1961 — Section 45, 47
High Courts04 Jun 1980Dismissed
Smt. Nirmala Bala Dasi and Another Vs Sudarsan Jana and Others
Calcutta High Court · AIR 1980 Cal 258
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 6Contract Act, 1872 — Section 10, 2, 45Specific Relief Act, 1963 — Section 10, 15
High Courts04 Jun 1980
Messrs. Tamluk Workers Transport Pvt. Ltd. and Others Vs Milan Kumar Maity and Others
Calcutta High Court · (1980) 06 CAL CK 0025
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts04 Jun 1980
Controller of Estate Duty Vs Nirmal Kumar Roy
Calcutta High Court · (1980) 18 CTR 170 : (1981) 128 ITR 593
Estate Duty Act, 1953 — Section 12, 27
High Courts04 Jun 1980
Commissioner of Income Tax Vs Radha Nagar Cold Storage (P.) Ltd.
Calcutta High Court · (1980) 18 CTR 166 : (1980) 126 ITR 66
Finance Act, 1968 — Section 2(6)(c)Finance Act, 1969 — Section 2(6)(d)
High Courts03 Jun 1980
Debi Ghoshal Vs Md. Ismail and Others
Calcutta High Court · 85 CWN 532
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 16, Order 6 Rule 17Constitution of India, 1950 — Article 227Representation of the People Act, 1951 — Section 123, 82, 86(1), 86(4), 87
High Courts03 Jun 1980
Mohammad Molla Vs State of West Bengal and Others
Calcutta High Court · (1980) 06 CAL CK 0009
High Courts02 Jun 1980
Commissioner of Income Tax Vs S.B. Ghose
Calcutta High Court · (1980) 124 ITR 674
Income Tax Act, 1961 — Section 28, 37(1), 38(1)
High Courts02 Jun 1980
C. Kant and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1980) 18 CTR 164 : (1980) 126 ITR 63
Income Tax Act, 1961 — Section 256, 259, 68
High Courts23 May 1980
Electric Lamp Manufacturers (India) P. Ltd. Vs Collector of Central Excise
Calcutta High Court · (1980) 1 CALLT 231 : (1980) CENCUS 544 : (1981) 8 ELT 37
Central Excise Rules, 1944 — Rule 173B, 173CCentral Excises and Salt Act, 1944 — Section 3, 4, 4(1), 4(4)Constitution of India, 1950 — Article 226
High Courts23 May 1980Dismissed
M/s. Modern India Construction Company Ltd. Vs The Employees'' State Insurance Corporation and Others
Calcutta High Court · (1980) 05 CAL CK 0007
Bengal Public Demands Recovery Act, 1913 — Section 3, 37, 4, 5, 53Employees State Insurance Act, 1948 — Section 73DRevenue Recovery Act, 1890 — Section 3, 5
High Courts23 May 1980
Popular Films Vs Nalini Saigal and Others
Calcutta High Court · 84 CWN 707
Partnership Act, 1932 — Section 58, 59, 69
High Courts22 May 1980Dismissed
In Re. Sonajuli Tea and Industries Ltd. (in liquidation)
Calcutta High Court · 85 CWN 557
Arbitration Act, 1940 — Section 21Companies Act, 1956 — Section 173, 206, 256, 307(1), 391
High Courts21 May 1980Allowed
Smt. Sabitri Bala Mallick and Others Vs Alak Ranjan Paul and Others
Calcutta High Court · AIR 1980 Cal 249 : (1980) 1 CALLT 87 : (1980) 2 CompLJ 146
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 17(1), Order 21 Rule 17(4), Order 21 Rule 24, 151
High Courts21 May 1980Allowed
Champa Pictures Vs Md. Ibrahim Chamoo
Calcutta High Court · AIR 1981 Cal 89
Arbitration Act, 1940 — Section 34
High Courts16 May 1980Allowed
The Chairman and Commissioners of the Asansol Municipality Vs Mannalal Marwari
Calcutta High Court · (1980) 05 CAL CK 0014
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts15 May 1980Allowed
Bhagawandas Shaw also known as Bhagawan Das Jaiswal Vs State of West Bengal and Others
Calcutta High Court · (1980) 05 CAL CK 0024
Constitution of India, 1950 — Article 133, 226Land Acquisition Act, 1894 — Section 17, 4, 5, 5A, 6