High Courts27 Aug 1980
Oriental Wire Industries (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 20 CTR 264 : 85 CWN 326 : (1981) 131 ITR 688
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Calcutta High Court judgments, 1980
359 judgments · page 6 of 18
High Courts27 Aug 1980
Commissioner of Income Tax Vs Somendra Kumar Neogi
Calcutta High Court · (1981) 21 CTR 241 : (1981) 131 ITR 592 : (1981) 6 TAXMAN 147
Income Tax Act, 1961 — Section 155(5), 33, 34(3)
High Courts27 Aug 1980
Commissioner of Income Tax Vs National Insurance Co. of India
Calcutta High Court · (1981) 20 CTR 226 : (1981) 127 ITR 54 : (1981) 5 TAXMAN 283
Income Tax Act, 1961 — Section 256
High Courts27 Aug 1980
Commissioner of Income Tax (Central) Vs Jai Narain Ram Chander
Calcutta High Court · (1981) 128 ITR 179
Income Tax Act, 1922 — Section 44F
High Courts25 Aug 1980
Amal Kumar Ghosh and Others Vs Bhagwan Shaw
Calcutta High Court · 85 CWN 42
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Aug 1980Dismissed
State of West Bengal and Others Vs Pulin Krishna Roy Estate (P) Ltd. and Another
Calcutta High Court · AIR 1981 Cal 234
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 2, 3(1), 3(2), 4(1)West Bengal Premises Requisition and Control (Temporary Provisions) Rules, 1947 — Rule 3(2)
High Courts21 Aug 1980
Birla Jute Manufacturing Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 128 ITR 235 : (1971) 128 ITR 235
Income Tax Act, 1961 — Section 147, 37
High Courts21 Aug 1980
Mrs. Leela Nath Vs Commissioner of Income Tax
Calcutta High Court · (1982) 134 ITR 507 : (1981) 6 TAXMAN 357
Income Tax Act, 1961 — Section 62(1), 63Trusts Act, 1882 — Section 77, 78
High Courts19 Aug 1980Allowed
Sm. Kishori Bala Mondal Vs Tribhanga Mondal and Others
Calcutta High Court · AIR 1980 Cal 334 : (1980) 1 CALLT 255 : (1980) 2 CHN 278
Hindu Succession Act, 1956 — Section 15(1)
High Courts19 Aug 1980
Samarendra Nath Koruri Vs The State of West Bengal and Others
Calcutta High Court · AIR 1981 Cal 58
Constitution of India, 1950 — Article 14West Bengal Urban Land Taxation Act, 1976 — Section 4
High Courts19 Aug 1980Dismissed
Lalit Mohan Bhowmick and Others Vs Smt. Kshirodeswari Das and Another
Calcutta High Court · AIR 1981 Cal 43
Limitation Act, 1908 — Article 142, 144
High Courts19 Aug 1980
Kusum Products Ltd. Vs S.K. Sinha, ITO
Calcutta High Court · (1980) 126 ITR 804
Income Tax Act, 1961 — Section 2(31), 277
High Courts19 Aug 1980Allowed
Jagadish Chandra Sinha and Others Vs State of West Bengal and Others
Calcutta High Court · 85 CWN 361
Constitution of India, 1950 — Article 133(1), 227West Bengal Estates Acquisition Act, 1953 — Section 12, 12(2), 16(1)(b)(vi), 17(1), 4
High Courts19 Aug 1980
COMMISSIONER OF Income Tax, WEST BENGAL-IV Vs SMT. CHITRA MUKHERJEE.
Calcutta High Court · (1981) 21 CTR 254 : (1981) 127 ITR 252 : (1981) 5 TAXMAN 297
Income Tax Act, 1922 — Section 33BIncome Tax Act, 1961 — Section 274
High Courts19 Aug 1980
Commissioner of Income Tax, Central Vs Mugneeram Bangur and Co.
Calcutta High Court · (1983) 139 ITR 414 : (1981) 7 TAXMAN 216
Income Tax Act, 1922 — Section 24(1), 25(4)
High Courts18 Aug 1980Dismissed
Arbind Export Pvt. Ltd. Vs Warner A. Bock K.G.
Calcutta High Court · AIR 1981 Cal 18
Arbitration Act, 1940 — Section 33
High Courts12 Aug 1980Allowed
Collector of Customs and Others Vs Om Prakash Jalan and Another
Calcutta High Court · AIR 1980 Cal 341 : 85 CWN 25
Imports and Exports (Control) Act, 1947 — Section 3
High Courts12 Aug 1980Allowed
Collector of Customs and Others Vs Om Prokash Jalan and Another
Calcutta High Court · AIR 1980 Cal 341 : 85 CWN 25
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 19, 226Customs Act, 1962 — Section 11
High Courts07 Aug 1980
Bridge and Roof Co. (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 20 CTR 250 : (1981) 132 ITR 279
High Courts07 Aug 1980
Ramani Mohan Industries Private Limited Vs Second Industrial Tribunal and Others
Calcutta High Court · (1980) 08 CAL CK 0027
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F