COURT ARCHIVE

Calcutta High Court judgments, 1981

409 judgments · page 10 of 21

High Courts10 Jul 1981Dismissed

Gopal Sen Vs State of West Bengal and Others

Calcutta High Court · AIR 1981 Cal 431

Bengal Municipal Act, 1932 — Section 36, 38Constitution of India, 1950 — Article 226West Bengal Municipal Election Rules, 1975 — Rule 46

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High Courts09 Jul 1981

Krishna Narayan Das and Others Vs Additional District Magistrate etc. and Others

Calcutta High Court · AIR 1982 Cal 380 : 86 CWN 364

Land Acquisition Act, 1894 — Section 4, 6West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1)

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High Courts09 Jul 1981

Bibhuti Bhusan Basu Vs Corporation of Calcutta and Others

Calcutta High Court · (1982) CriLJ 909 : 86 CWN 378

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 191, 192, 195, 199, 200Penal Code, 1860 (IPC) — Section 122, 191, 192, 193, 194

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High Courts08 Jul 1981

Commissioner of Income Tax Vs Borhat Tea Co. Ltd.

Calcutta High Court · (1982) 138 ITR 783

Income Tax Act, 1961 — Section 2(14), 45(1)

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High Courts08 Jul 1981

Krishna Kishore Kar Vs United Commercial Bank and Another

Calcutta High Court · AIR 1982 Cal 62

Contract Act, 1872 — Section 171

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High Courts08 Jul 1981

B.P. Bajoria Vs Commissioner of Income Tax

Calcutta High Court · (1982) 135 ITR 734

Income Tax Act, 1961 — Section 271(1)

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High Courts08 Jul 1981

Commissioner of Gift Tax, Central-I Vs Basant Kumar Aditya Vikram Birla

Calcutta High Court · (1982) 26 CTR 17 : (1982) 137 ITR 72

Gift Tax Act, 1958 — Section 2

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High Courts08 Jul 1981

Commissioner of Gift Tax Vs Basant Kumar Aditya Vikram Birla

Calcutta High Court · (1982) 9 TAXMAN 206

Contract Act, 1872 — Section 68Gift Tax Act, 1958 — Section 2, 2(xii), 26(1), 4Income Tax Act, 1922 — Section 16(3)(a)(iii), 16(3)(a)(iv)

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High Courts07 Jul 1981

Commissioner of Income Tax, Central-I Vs Birla Bros. P. Ltd.

Calcutta High Court · (1982) 26 CTR 4 : (1982) 25 CTR 4 : (1982) 133 ITR 373 : (1982) 8 TAXMAN 153

Income Tax Act, 1961 — Section 80O

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High Courts07 Jul 1981

In Re: Britannia Engineering Company Ltd. (In liquidation)

Calcutta High Court · (1983) 54 CompCas 277

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 445(3), 446, 446(2), 456(3), 468Industries (Development and Regulation) Act, 1951 — Section 18FA(10)

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High Courts06 Jul 1981

Commissioner of Income Tax Vs Tecalemit (Hind) Ltd.

Calcutta High Court · (1982) 26 CTR 28 : (1982) 137 ITR 285

Income Tax Act, 1961 — Section 40

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High Courts06 Jul 1981

Commissioner of Income Tax Vs Rani Jagadamba Kumari Devi

Calcutta High Court · (1983) 143 ITR 539

Income Tax Act, 1961 — Section 168

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High Courts06 Jul 1981

Krishnalal Naskar and Others Vs The State

Calcutta High Court · (1982) CriLJ 1305

Criminal Procedure Code, 1973 (CrPC) — Section 337Penal Code, 1860 (IPC) — Section 109, 120B, 409, 491

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High Courts03 Jul 1981Allowed

Saudamini Roychowdhury Vs Satyendra Nath Sarkar

Calcutta High Court · 85 CWN 958

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151

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High Courts03 Jul 1981

B.R. Sinha and Others Vs The State

Calcutta High Court · (1982) CriLJ 61 : 85 CWN 927

Constitution of India, 1950 — Article 214, 225Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 438, 78, 80, 81

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High Courts02 Jul 1981

Aswini Kumar Roy and Others Vs Surupa Roy and Others

Calcutta High Court · 85 CWN 1108

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 14, Order 41 Rule 14(3), Order 41 Rule 27, Order 41 Rule 27(1)Constitution of India, 1950 — Article 299(1)Transfer of Property Act, 1882 — Section 107, 116

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High Courts26 Jun 1981Dismissed