High Courts25 Nov 1980
Commissioner of Income Tax Vs Kalyani Spinning Mills Ltd.
Calcutta High Court · 85 CWN 308 : (1981) 128 ITR 279
Income Tax Act, 1961 — Section 32, 38
COURT ARCHIVE
Calcutta High Court judgments, 1980
359 judgments · page 3 of 18
High Courts25 Nov 1980
Krishna Kishore Kar Vs Calcutta Tramways Co.
Calcutta High Court · (1982) ACJ 290 : 85 CWN 311
High Courts24 Nov 1980
Commissioner of Income Tax Vs Britannia Industries Co. Ltd.
Calcutta High Court · (1981) 20 CTR 272 : (1982) 135 ITR 35 : (1981) 6 TAXMAN 152
Income Tax Act, 1961 — Section 40Income Tax Rules, 1962 — Rule 3, 6D
High Courts24 Nov 1980
Commissioner of Income Tax Vs Indian Oxygen Ltd.
Calcutta High Court · (1982) 135 ITR 333 : (1981) 6 TAXMAN 384
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts21 Nov 1980
Das Consultants Pvt. Ltd. Vs National Mineral Development Corporation Ltd.
Calcutta High Court · AIR 1981 Cal 202 : (1981) 1 CALLT 213 : 85 CWN 387
Arbitration Act, 1940 — Section 2, 20Contract Act, 1872 — Section 5
High Courts18 Nov 1980Allowed
Smt. Sudhira Bala Roy and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1981 Cal 130 : 85 CWN 273
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1), 4(1)
High Courts17 Nov 1980Dismissed
Chittaranjan Das Vs Sanhita Das
Calcutta High Court · 85 CWN 353
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2)(a)(b)
High Courts17 Nov 1980
Commissioner of Income Tax Vs Gourepore Co. Ltd.
Calcutta High Court · (1982) 135 ITR 606
Income Tax Act, 1961 — Section 28, 43(5), 73
High Courts14 Nov 1980Dismissed
L. Mullick and Co. and Others Vs Binani Properties P. Ltd. and Others
Calcutta High Court · (1983) 53 CompCas 693
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 29 Rule 1, 146Companies (Court) Rules, 1959 — Rule 84Companies Act, 1956 — Section 394, 394(2), 559
High Courts13 Nov 1980Dismissed
Izazul Haque and Others Vs State of West Bengal and Others
Calcutta High Court · 85 CWN 202
West Bengal Panchayat Act, 1973 — Section 210, 4, 7
High Courts12 Nov 1980
Mozufferpore Electric Supply Co. Ltd. Vs Income Tax Officer, "E"-Ward
Calcutta High Court · (1982) 134 ITR 102 : (1981) 6 TAXMAN 366
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 155, 33(6)
High Courts11 Nov 1980
Gopal Chandra Das Vs Bhagchas Officers and Others
Calcutta High Court · 85 CWN 183
West Bengal Land Reforms Act, 1955 — Section 18, 2(12), 21, 50
High Courts03 Oct 1980Allowed
East Anglia Plastics (India) Ltd. Vs Collector of Central Excise and Others
Calcutta High Court · (1983) 12 ELT 126
Central Excise Rules, 1944 — Rule 173C, 173C(2A), 173E, 173G(3), 173JCentral Excises and Salt Act, 1944 — Section 11, 2, 3, 32, 35Constitution of India, 1950 — Article 14, 19(1), 226, 265, 32
High Courts01 Oct 1980
Jayanta Kumar Banerjee Vs State of West Bengal and Others
Calcutta High Court · AIR 1981 Cal 138
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts01 Oct 1980
Anisur Rahaman and Another Vs Jalilar Rahaman
Calcutta High Court · AIR 1981 Cal 48
High Courts01 Oct 1980
Commissioner of Income Tax Vs Martin Burn Ltd.
Calcutta High Court · (1982) 136 ITR 805
Income Tax Act, 1961 — Section 2(22)
High Courts01 Oct 1980Allowed
Khardah Company Ltd. Vs Union of India (UOI)
Calcutta High Court · 85 CWN 192 : (1983) 14 ELT 2159
Central Excise Rules, 1944 — Rule 11, 9Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 133(1), 226, 227
High Courts30 Sept 1980
Commissioner of Income Tax Vs Smt. Prativa Devi
Calcutta High Court · (1982) 135 ITR 704
Income Tax Act, 1961 — Section 147, 256(1)
High Courts29 Sept 1980
India Jute Co. Ltd. Vs Assistant Collector of Central Excise and Others
Calcutta High Court · (1988) 34 ELT 452
Central Excise Rules, 1944 — Rule 173, 173G, 173K, 56A, 56A(2)Central Excises and Salt Act, 1944 — Section 11BFinance Act, 1972 — Section 18A