High Courts29 Sept 1980
Commissioner of Income Tax Vs U.C. Mahatab, Maharaja of Burdwan
Calcutta High Court · (1981) 21 CTR 244 : 85 CWN 203 : (1981) 130 ITR 223
Income Tax Act, 1961 — Section 171, 27
COURT ARCHIVE
Calcutta High Court judgments, 1980
359 judgments · page 4 of 18
High Courts26 Sept 1980Allowed
In Re-Sutapa Datta alias Ganguly
Calcutta High Court · 85 CWN 104
Constitution of India, 1950 — Article 14, 15, 15(4), 25(4)
High Courts26 Sept 1980
Debabrata Basu and Others Vs State of West Bengal and Others
Calcutta High Court · 85 CWN 133 : (1983) 139 ITR 548
Constitution of India, 1950 — Article 14, 19, 19(1), 246, 276(2)West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979 — Section 16
High Courts26 Sept 1980Dismissed
Dalhousie Jute Co. Ltd. Vs Mulchand Lakshmi Chand
Calcutta High Court · (1983) 53 CompCas 607
Arbitration Act, 1940 — Section 32Companies Act, 1956 — Section 433, 434
High Courts26 Sept 1980Allowed
State of West Bengal Vs Fani Bhusan Mondal and Others
Calcutta High Court · 85 CWN 110
Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Land Reforms Act, 1955 — Section 14(S), 14(T), 14(X), 14M, 14N
High Courts25 Sept 1980Allowed
Dr. Dhiman Kahali Vs State of West Bengal and Others
Calcutta High Court · AIR 1981 Cal 1
Constitution of India, 1950 — Article 226
High Courts25 Sept 1980
Commissioner of Income Tax, Central Vs Rohtas Industries Ltd.
Calcutta High Court · (1981) 130 ITR 292 : (1981) 6 TAXMAN 237
Income Tax Act, 1961 — Section 43(1)
High Courts25 Sept 1980Allowed
Smt. Muniya Debi Kanoria, Proprietor Sree Mahabir Oil and Flour Mills Vs Collector of Central Excise and Customs
Calcutta High Court · (1981) 1 ECR 444D : (1981) 8 ELT 363
Central Excise Rules, 1944 — Rule 10, 10ACentral Excises and Salt Act, 1944 — Section 2Oil Seeds Committee Act, 1946 — Section 3, 3(2)
High Courts24 Sept 1980
Commissioner of Income Tax Vs West Chusick Coal Co. Ltd.
Calcutta High Court · (1981) 20 CTR 269 : 85 CWN 304 : (1981) 129 ITR 62
Companies Act, 1956 — Section 326Income Tax Act, 1961 — Section 256(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 30A, 9(1)
High Courts24 Sept 1980Allowed
Biswa Bhusan Bose and Another Vs Smt. Kusum Agarwalla
Calcutta High Court · 85 CWN 120
Civil Procedure Code, 1908 (CPC) — Section 11, 47Evidence Act, 1872 — Section 58Transfer of Property Act, 1882 — Section 106, 108, 114A
High Courts24 Sept 1980Dismissed
Arjun Prasad Sharma and Another Vs Brojendra Nath Dhar
Calcutta High Court · 85 CWN 635
Constitution of India, 1950 — Article 133(1)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(a), 13(3A), 13(3A)
High Courts24 Sept 1980
Tapan Kumar Jana Vs Calcutta Telephones and Others
Calcutta High Court · 85 CWN 91 : (1981) 2 LLJ 382
Constitution of India, 1950 — Article 226, 310, 311Industrial Disputes Act, 1947 — Section 10, 2, 22, 25C, 25F
High Courts23 Sept 1980
Commissioner of Income Tax, (Central) Vs Soorajmull Nagarmull
Calcutta High Court · (1981) 22 CTR 8 : (1981) 129 ITR 169
Income Tax Act, 1922 — Section 24
High Courts23 Sept 1980Dismissed
Azizar Rahman Vs State of West Bengal and Others
Calcutta High Court · AIR 1981 Cal 269
West Bengal Land Reforms Act, 1955 — Section 18(1), 18(2), 21(3)
High Courts22 Sept 1980
Commissioner of Income Tax Vs Mrs. A. Ghosh
Calcutta High Court · (1983) 139 ITR 119
Income Tax Act, 1961 — Section 256(1)
High Courts22 Sept 1980
Sachindra Nath Bose and Another Vs Jyoti Bikash Ghose and Others
Calcutta High Court · AIR 1981 Cal 13
West Bengal Premises Tenancy Act, 1956 — Section 13(3A), 17E
High Courts19 Sept 1980Dismissed
Subir Kumar Bhattacharya Vs Md. Habibar Biswas
Calcutta High Court · AIR 1980 Cal 364 : (1980) 2 CHN 460 : (1981) 1 CompLJ 19 : 85 CWN 83
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(1), Order 37 Rule 3(3), Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 3(6)
High Courts19 Sept 1980Dismissed
Subir Kumar Bhattacharyya and Others Vs Md. Habibar Biswas and Others
Calcutta High Court · AIR 1980 Cal 364 : (1980) 2 CHN 460 : (1981) 1 CompLJ 19 : 85 CWN 83
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts17 Sept 1980
Ramnugger Cane and Sugar Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 128 ITR 716
Income Tax Act, 1961 — Section 35C
High Courts17 Sept 1980
Dr. Saroj Kumar Sen Vs Dr. Kalyan Kanta Ray and Another
Calcutta High Court · AIR 1980 Cal 374 : 85 CWN 73
Hindu Marriage (Amendment) Act, 1976 — Section 10, 13(1), 23(1)Hindu Marriage Act, 1955 — Section 13(1)