High Courts01 Jun 1981
Bilaspur Spinning Mills and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 25 CTR 55 : (1982) 135 ITR 496 : (1981) 7 TAXMAN 293
Income Tax Act, 1961 — Section 40, 40A(5)
COURT ARCHIVE
Calcutta High Court judgments, 1981
409 judgments · page 13 of 21
High Courts01 Jun 1981
Russel Properties (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 26 CTR 330 : (1982) 137 ITR 358 : (1981) 7 TAXMAN 187
Calcutta Municipal Act, 1951 — Section 236(3)
High Courts01 Jun 1981Dismissed
Satya Ranjan Ghosh and Others Vs State of West Bengal and Others
Calcutta High Court · 85 CWN 992
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 12, 136, 226, 32
High Courts21 May 1981
In Re. Bholanath Ghosh and Others
Calcutta High Court · 85 CWN 1047
Constitution of India, 1950 — Article 205, 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 1, 3, 3(1), 4, 4(1a)
High Courts19 May 1981
Lipton (India) Ltd. Vs Gokul Chandra Mondal
Calcutta High Court · (1981) ACJ 453 : 85 CWN 904 : (1982) 1 LLJ 255
Employees Compensation Act, 1923 — Section 2, 4
High Courts19 May 1981
Zamila Khatoon Vs Umar and Another
Calcutta High Court · (1981) 1 CALLT 296 : (1981) CriLJ 1403 : 85 CWN 940
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Penal Code, 1860 (IPC) — Section 144Specific Relief Act, 1963 — Section 1, 41
High Courts18 May 1981
Commissioner of Income Tax Vs Invest Import
Calcutta High Court · (1981) 25 CTR 47 : (1982) 137 ITR 310 : (1981) 7 TAXMAN 287
Income Tax Act, 1961 — Section 10(1), 10(2), 256(1), 5(2)
High Courts18 May 1981
Commissioner of Income Tax Vs Chiranjilal Naranglal
Calcutta High Court · (1982) 136 ITR 62
Income Tax Act, 1961 — Section 131, 271(1)
High Courts18 May 1981
Mahadev Dutta Vs University of Calcutta and Others
Calcutta High Court · 85 CWN 864
Constitution of India, 1950 — Article 226
High Courts18 May 1981
Probodh Chandra Samanta Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 294
Criminal Procedure Code, 1973 (CrPC) — Section 145West Bengal Land Reforms Act, 1955 — Section 15A, 15A(1), 17, 18, 19
High Courts15 May 1981
In Re. Vidya Debi Pandey
Calcutta High Court · 85 CWN 816
Calcutta Municipal Corporation Act, 1980 — Section 353, 354Calcutta Police Act, 1866 — Section 55Civil Procedure Code, 1908 (CPC) — Section 91
High Courts15 May 1981
Ludhlow Jute Co. Ltd. Vs Nanda Kumar Singh and Others
Calcutta High Court · (1982) 2 LLJ 476
Industrial Disputes Act, 1947 — Section 11A
High Courts14 May 1981Allowed
Ram Narayan Agarwalla Vs State of West Bengal
Calcutta High Court · AIR 1981 Cal 257 : 85 CWN 901
West Bengal Estates Acquisition Act, 1953 — Section 42
High Courts14 May 1981Allowed
Susamabala Das and Others Vs Subhas Chandra Banerjee
Calcutta High Court · 85 CWN 897
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts13 May 1981
Ganpatrai Sagarmal Vs Commissioner of Income Tax
Calcutta High Court · (1982) 138 ITR 294
Income Tax Act, 1922 — Section 41(2)Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts12 May 1981
Commissioner of Income Tax Vs Sutna Stone and Lime Co. Ltd.
Calcutta High Court · (1982) 26 CTR 343 : (1982) 138 ITR 37 : (1981) 7 TAXMAN 298
Income Tax Act, 1961 — Section 80I
High Courts12 May 1981
Commissioner of Income Tax Vs Santi Devi and Others
Calcutta High Court · (1981) 25 CTR 42 : (1983) 139 ITR 489
Land Acquisition Act, 1894 — Section 34
High Courts12 May 1981Allowed
Rajendra Nath Dutta and Others Vs Shibendra Nath Mukherjee and Others
Calcutta High Court · (1982) 52 CompCas 293 : 85 CWN 1028
Companies Act, 1956 — Section 48
High Courts07 May 1981Dismissed
Bani Rani De and Others Vs Minati Rani De and Others
Calcutta High Court · 85 CWN 921
Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 134A
High Courts06 May 1981
B.B. Sarkar Vs Commissioner of Income Tax
Calcutta High Court · (1982) 26 CTR 13 : (1981) 132 ITR 150
Income Tax Act, 1961 — Section 154, 155(8), 54