COURT ARCHIVE

Calcutta High Court judgments, 1980

359 judgments · page 15 of 18

High Courts31 Mar 1980

Kashiram Tea Industries Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1981) 132 ITR 783 : (1981) 5 TAXMAN 94

Constitution of India, 1950 — Article 139(1)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 143, 144

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High Courts31 Mar 1980

Dilip Kumar Mitra Vs Commissioner of Income Tax

Calcutta High Court · (1980) 125 ITR 8

Income Tax Act, 1961 — Section 271(1), 274

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High Courts31 Mar 1980

Union of India (UOI) Vs Official Liquidator

Calcutta High Court · (1983) 53 CompCas 573

Companies (Court) Rules, 1959 — Rule 149, 177, 7, 9Companies Act, 1956 — Section 457(3), 528Industries (Development and Regulation) Act, 1951 — Section 18A

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High Courts31 Mar 1980

Commissioner of Income Tax Vs Ashok Timber Industries

Calcutta High Court · (1980) 125 ITR 336

Income Tax Act, 1961 — Section 68

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High Courts29 Mar 1980

COMMISSIONER OF INCOME TAX Vs KUMAR FINANCING CORPORATION.

Calcutta High Court · (1980) 19 CTR 71

Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 154, 186(1), 186(3), 256(1)Income Tax Rules, 1922 — Rule 68

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High Courts28 Mar 1980

V.K. Chowdhury and Others Vs The State of West Bengal and Another

Calcutta High Court · (1981) CriLJ 664 : 84 CWN 704

Criminal Procedure Code, 1973 (CrPC) — Section 245, 401, 482Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7

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High Courts28 Mar 1980

COMMISSIONER OF INCOME TAX Vs MUKTIAR BEGUM and Others

Calcutta High Court · (1980) 18 CTR 367

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High Courts27 Mar 1980

In Re. Sushil Chandra Chowdhury and Others

Calcutta High Court · 84 CWN 583

Commissions of Inquiry Act, 1952 — Section 2, 2(a), 2(a), 3, 3(1)Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 226, 311, 356

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High Courts27 Mar 1980Allowed

West Bengal Khadi and Village Industries Board Vs Dibyendu Prokash Bhattacharya

Calcutta High Court · 84 CWN 833

West Bengal Khadi And Village Industries Board Act, 1959 — Section 3, 3(1), 32, 33, 5

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High Courts26 Mar 1980Allowed

Santilal Dulichand Shah Vs Ramesh Chandra Guzrati

Calcutta High Court · AIR 1981 Cal 413

Evidence Act, 1872 — Section 115West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 2

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High Courts25 Mar 1980

Indian Bank Vs Bengal Potteries Ltd. and Others

Calcutta High Court · (1982) 52 CompCas 471

Companies Act, 1956 — Section 155, 446, 536(2), 537Industries (Development and Regulation) Act, 1951 — Section 18A, 18FA(10), 18FA(3), 18FA(4), 18FA(5)

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High Courts24 Mar 1980Dismissed

Sm. Reba Sircar and Others Vs Bisweswar Lal Sharma alias B.L. Sharma

Calcutta High Court · AIR 1980 Cal 328 : 84 CWN 552

Limitation Act, 1963 — Article 137, 15

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High Courts21 Mar 1980

In Re: United Provinces Commercial Corporation (In liquidation)

Calcutta High Court · (1983) 53 CompCas 441

Companies Act, 1956 — Section 446(3)

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High Courts21 Mar 1980

Sk. Abdur Karim Vs The State and Others

Calcutta High Court · (1981) CriLJ 219

Criminal Procedure Code, 1973 (CrPC) — Section 161, 321, 333, 435Explosives Act, 1884 — Section 6Penal Code, 1860 (IPC) — Section 109, 302, 307, 323, 34

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High Courts20 Mar 1980