High Courts15 Apr 1980Allowed
Sm. Sandhya Chatterjee Vs Salil Chandra Chatterjee
Calcutta High Court · AIR 1980 Cal 244
Contract Act, 1872 — Section 23Hindu Marriage Act, 1955 — Section 10
COURT ARCHIVE
Calcutta High Court judgments, 1980
359 judgments · page 14 of 18
High Courts14 Apr 1980Dismissed
Sm. Nandarani Mujumdar Vs Indian Air Lines and Others
Calcutta High Court · AIR 1981 Cal 27 : 85 CWN 47
Civil Procedure Code, 1908 (CPC) — Section 47Matrimonial Causes Act, 1857 — Section 32Special Marriage Act, 1954 — Section 37
High Courts11 Apr 1980Dismissed
Union of India (UOI) Vs Remo Morgani, Corlton Hotel
Calcutta High Court · 84 CWN 634 : (1984) 2 ECC 359 : (1983) 14 ELT 2322
Baggage Rules, 1978 — Rule 9(2)Criminal Procedure Code, 1973 (CrPC) — Section 342, 378(4), 417(3), 417(4)Customs Act, 1962 — Section 111, 135, 5
High Courts11 Apr 1980Allowed
Siten Bose Vs Anandabazar Patrika (P) Ltd. and Others
Calcutta High Court · 84 CWN 545
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 9Industrial Disputes Act, 1947 — Section 33C(2)Specific Relief Act, 1963 — Section 21, 34, 42
High Courts11 Apr 1980Dismissed
Customs for Prevention (I) Vs Remo Morgani
Calcutta High Court · (1983) 12 ELT 790
Criminal Procedure Code, 1973 (CrPC) — Section 342, 378(4)Customs Act, 1962 — Section 111, 135, 137, 5Prevention of Food Adulteration Act, 1954 — Section 20
High Courts10 Apr 1980Allowed
Eurometal Limited Vs Aluminium Cables and Conductors (U.P.) P. Ltd.
Calcutta High Court · (1983) 53 CompCas 744
Companies Act, 1956 — Section 434
High Courts10 Apr 1980
Commissioner of Income Tax Vs Calcutta Steel Co. Ltd.
Calcutta High Court · (1981) 127 ITR 528
Income Tax Act, 1961 — Section 147, 35B
High Courts09 Apr 1980
Dilip Kumar Chandra Vs Commissioner of Income Tax and Others
Calcutta High Court · (1983) 140 ITR 884
Income Tax Act, 1961 — Section 142(1), 147, 148, 153
High Courts09 Apr 1980
Nadia Zila Parishad and Another Vs Santimay Biswas and Another
Calcutta High Court · (1980) CriLJ 531
Civil Procedure Code, 1908 (CPC) — Section 141, 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340, 341, 439, 476
High Courts09 Apr 1980
Commissioner of Income Tax Vs Kelvin Jute Co. Ltd.
Calcutta High Court · (1980) 17 CTR 138 : (1980) 126 ITR 679
Income Tax (Amendment) Act, 1972 — Section 4Income Tax Act, 1922 — Section 33, 35Income Tax Act, 1961 — Section 245(2)
High Courts08 Apr 1980
Balmukund Mundhra Vs Shew Prosad Haralka and Others
Calcutta High Court · AIR 1980 Cal 331
Arbitration Act, 1940 — Section 20
High Courts08 Apr 1980Dismissed
Kissori Lal Nag and Others Vs Tinkari Chandra Chandra
Calcutta High Court · AIR 1980 Cal 204
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2West Bengal Estates Acquisition Act, 1953 — Section 6(1)
High Courts08 Apr 1980
Jute Corporation of India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 131 ITR 412
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts08 Apr 1980
Commissioner of Income Tax Vs Rajeshwari Distributors (P.) Ltd.
Calcutta High Court · (1980) 16 CTR 394 : (1980) 125 ITR 618 : (1982) 49 STC 169
High Courts03 Apr 1980
Tax Recovery Officer and Others Vs Md. Ismail and Another and Mussamet Zulekha Begum
Calcutta High Court · 84 CWN 601 : (1980) 125 ITR 735
General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 46Income Tax Act, 1961 — Section 297(2)
High Courts03 Apr 1980
Kumardhubi Fire Clay and Silica Works Ltd. and Hindustan Copper Limited Vs Assistant Director, Tax Credit (Exports) and Others
Calcutta High Court · 84 CWN 610 : (1980) 123 ITR 899
Income Tax Act, 1961 — Section 280ZC, 280ZE
High Courts02 Apr 1980
Benode Behari Sur Roy Vs Bijoy Laxmi Roy and Others
Calcutta High Court · 85 CWN 1
Succession Act, 1925 — Section 265, 299, 383, 384, 388
High Courts02 Apr 1980
Sri Anil Basak Vs Jailer, Dum Dum Central Jail and Others
Calcutta High Court · (1980) 04 CAL CK 0009
Constitution of India, 1950 — Article 20, 21, 309, 32Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 147, 149, 302, 328, 332
High Courts01 Apr 1980
Gokul Chandra Dey and Sons Vs Joint Secretary, Government of India and Others
Calcutta High Court · (1981) CriLJ 401 : 84 CWN 679
Constitution of India, 1950 — Article 19, 226Essential Commodities Act, 1955 — Section 3