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Calcutta High Court judgments, 1981

409 judgments · page 18 of 21

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High Courts03 Mar 1981

Commissioner of Income Tax Vs Kinnison Jute Mills Co. Ltd.

Calcutta High Court · (1981) 23 CTR 237 : (1982) 135 ITR 62

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High Courts02 Mar 1981

Jeewanlal (1929) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1983) 139 ITR 865 : (1981) 7 TAXMAN 180

Finance Act, 1966 — Section 2(5)Income Tax (Determination of Export Profits) Rules, 1966 — Rule 2(2)Income Tax Act, 1922 — Section 10(2), 4(3), 66(1)
Read judgment
High Courts02 Mar 1981

Commissioner of Income Tax Vs Duncan Bros. and Co. Ltd.

Calcutta High Court · (1981) 23 CTR 240 : (1983) 140 ITR 335

Income Tax Act, 1961 — Section 37, 40
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High Courts02 Mar 1981

Commissioner of Income Tax Vs Calcutta Electric Supply Corporation Ltd.

Calcutta High Court · (1982) 138 ITR 111 : (1981) 7 TAXMAN 318

Super Profits Tax Act, 1963 — Rule 1
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High Courts26 Feb 1981

Surendra Nath Banerjee Vs Union of India and Others

Calcutta High Court · 85 CWN 517

Constitution of India, 1950 — Article 32Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 6
Read judgment
High Courts25 Feb 1981

In Re: Hindusthan Wire and Metal Products

Calcutta High Court · (1983) 54 CompCas 104

Civil Procedure Code Amendment Act, 1973 — Section 190, 192, 2, 200, 204Companies Act, 1956 — Section 295, 295(4), 633, 633(2)
Read judgment
High Courts24 Feb 1981

Commissioner of Income Tax Vs Jagabandhu Prasanna Kumar Ruplal Sen Poddar

Calcutta High Court · (1981) 23 CTR 246 : (1982) 133 ITR 156

Income Tax Act, 1961 — Section 271(1)
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High Courts24 Feb 1981

In Re: M.L. Bose and Co. Pvt. Ltd.

Calcutta High Court · AIR 1982 Cal 71

Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 433, 434Evidence Act, 1872 — Section 115
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High Courts24 Feb 1981

Sankey Electrical Stampings Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1982) 134 ITR 578 : (1981) 7 TAXMAN 111

Super Profits Tax Act, 1963 — Rule 1
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High Courts23 Feb 1981

Balrampur Sugar Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1982) 135 ITR 227 : (1982) 51 STC 38 : (1981) 6 TAXMAN 350

Income Tax Act, 1961 — Section 37
Read judgment
High Courts23 Feb 1981

Commissioner of Income Tax Vs Steel Group Ltd.

Calcutta High Court · (1981) 22 CTR 354 : (1981) 131 ITR 234 : (1981) 7 TAXMAN 295

Income Tax Act, 1961 — Section 45, 48, 55
Read judgment
High Courts23 Feb 1981

Renubala Mitra and Others Vs State of West Bengal and Others

Calcutta High Court · 85 CWN 624

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(3), 145(3), 145(7)West Bengal Land Reforms Act, 1955 — Section 50, 50(c), 51
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High Courts20 Feb 1981

Jaharlal Paul Vs Ananda Chandra Paul and Others

Calcutta High Court · AIR 1981 Cal 424

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High Courts20 Feb 1981Allowed

Harun Sk. Vs State of West Bengal and Others

Calcutta High Court · 85 CWN 521

Constitution of India, 1950 — Article 226
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High Courts19 Feb 1981Dismissed

Union of India (UOI) and Another Vs Chinoy Chablani and Co.

Calcutta High Court · AIR 1982 Cal 365

Contract Act, 1872 — Section 230
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High Courts19 Feb 1981

Gadadhar Pan Vs University of Calcutta

Calcutta High Court · AIR 1981 Cal 216

Constitution of India, 1950 — Article 226
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High Courts19 Feb 1981

Commissioner of Income Tax Vs Badri Prasad Bianwalla

Calcutta High Court · (1982) 133 ITR 433

Income Tax Act, 1922 — Section 23(2), 24(3)Income Tax Act, 1961 — Section 147, 148
Read judgment
High Courts19 Feb 1981

Commissioner of Income Tax Vs Indian Jute Mills Association

Calcutta High Court · (1981) 23 CTR 198 : (1982) 134 ITR 68 : (1981) 6 TAXMAN 354

Income Tax Act, 1961 — Section 14, 44B
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High Courts19 Feb 1981

Commissioner of Income Tax Vs Orient Supply Syndicate

Calcutta High Court · (1981) 22 CTR 285 : (1982) 134 ITR 12 : (1981) 6 TAXMAN 247

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High Courts18 Feb 1981

Commissioner of Income Tax Vs Abdul Khalique

Calcutta High Court · (1981) 23 CTR 274 : (1982) 138 ITR 469 : (1981) 6 TAXMAN 369

Income Tax Act, 1961 — Section 156, 210, 212, 218, 221
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