High Courts06 May 1981
Sourendra Nath Chakraborty Vs Nivedita Chakraborty and Others
Calcutta High Court · 85 CWN 980
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125, 126, 145, 2
COURT ARCHIVE
Calcutta High Court judgments, 1981
409 judgments · page 14 of 21
High Courts05 May 1981
Prodyut Kumar Dutta and Others Vs Competent Authority, Inspecting Assistant Commissioner of Income Tax, Acquisition Range-I and Others
Calcutta High Court · (1981) 24 CTR 284 : (1982) 134 ITR 42
Income Tax Act, 1961 — Section 269C, 269F
High Courts05 May 1981Allowed
State Bank of India Vs Netai Ch. Porel
Calcutta High Court · AIR 1982 Cal 92
Succession Act, 1925 — Section 370
High Courts05 May 1981
Prodyut Kumar Dutta Vs Competent Authority
Calcutta High Court · (1981) 7 TAXMAN 412
Income Tax Act, 1961 — Section 269, 269B, 269C, 269C(1), 269C(2)
High Courts05 May 1981
India Foils Ltd. Vs Union of India (UOI)
Calcutta High Court · 85 CWN 937 : (1982) 10 ELT 966
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3Tariff Act, 1934 — Section 2A
High Courts04 May 1981
Birla Vidhya Vihar Trust Vs Commissioner of Income Tax, Central I
Calcutta High Court · (1981) 24 CTR 307 : (1982) 136 ITR 445
Income Tax Act, 1922 — Section 10(22)Income Tax Act, 1961 — Section 10(1), 10(22)
High Courts30 Apr 1981
Trambaklal Dayalal Kothari Vs L.K. Dey and Others
Calcutta High Court · AIR 1982 Cal 217
High Courts30 Apr 1981
Sankar Chandra Ghose Vs Roopraj S. Bhansally
Calcutta High Court · (1981) CriLJ 1002 : 85 CWN 944
Criminal Procedure Code, 1973 (CrPC) — Section 202, 401, 482Penal Code, 1860 (IPC) — Section 341, 380
High Courts29 Apr 1981
Commissioner of Wealth Tax Vs Sampatrai Bhutoria and Sons
Calcutta High Court · (1982) 137 ITR 868 : (1981) 7 TAXMAN 114
Hindu Succession Act, 1956 — Section 30, 6, 8Wealth Tax Act, 1957 — Section 16(3), 2, 23, 7West Bengal Estates Acquisition Act, 1953 — Section 16, 17
High Courts29 Apr 1981Allowed
Bholanath Khasnabis Vs State
Calcutta High Court · AIR 1981 Cal 316
Calcutta University Act, 1966 — Section 53
High Courts29 Apr 1981
Chintamani Devi Vs Upendranath Das and Another
Calcutta High Court · 85 CWN 894
Succession Act, 1925 — Section 383, 383(c)Transfer of Property Act, 1882 — Section 73
High Courts28 Apr 1981
Swedish East Asia Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 133 ITR 407
Companies (Profits) Surtax Act, 1964 — Section 2(9)Income Tax Act, 1961 — Section 2(17)
High Courts28 Apr 1981
Jaganath Mondal Vs Tarak Ch. Mondal
Calcutta High Court · AIR 1982 Cal 224 : 85 CWN 862
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 5(1)
High Courts28 Apr 1981Allowed
Jogesh Chandra Bera and Others Vs Sri Iswar Braja Raj Jew Thakur
Calcutta High Court · AIR 1981 Cal 259 : 85 CWN 849
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1General Clauses Act, 1897 — Section 3(42)
High Courts28 Apr 1981
Commissioner of Income Tax Vs Ganges Mfg. Co. Ltd.
Calcutta High Court · (1982) 133 ITR 404
Income Tax Act, 1961 — Section 154, 155(5), 34(3)
High Courts28 Apr 1981
Commissioner of Income Tax Vs Reliable Trading Agency
Calcutta High Court · (1982) 138 ITR 505 : (1981) 7 TAXMAN 315
Income Tax Act, 1961 — Section 143, 144, 147, 271(1), 271(4A)
High Courts27 Apr 1981
Commissioner of Wealth Tax Vs Sardar Surjit Singh
Calcutta High Court · (1982) 138 ITR 186 : (1982) 11 TAXMAN 159
Trusts Act, 1882 — Section 5Wealth Tax Act, 1957 — Section 4
High Courts27 Apr 1981Dismissed
Sankar Prosad Paul Chowdhury Vs Madhabi Paul Chowdhury
Calcutta High Court · AIR 1982 Cal 474
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 6 Rule 17Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 13, 13(1), 21
High Courts24 Apr 1981Dismissed
Gopal Chandra Saha and Others Vs Amal Kumar Ghosh and Others
Calcutta High Court · AIR 1981 Cal 360
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Constitution of India, 1950 — Article 133(1)
High Courts23 Apr 1981
Textile Machinery Corporation Ltd. Vs Additional Member, Board of Revenue
Calcutta High Court · 85 CWN 932 : (1981) 48 STC 426
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Income Tax Act, 1922 — Section 33B