COURT ARCHIVE

Calcutta High Court judgments, 1981

409 judgments · page 20 of 21

High Courts30 Jan 1981Allowed

Brojendra Nath Biswas Vs The State of West Bengal and Others

Calcutta High Court · AIR 1981 Cal 220

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144(2)

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High Courts30 Jan 1981Dismissed

Kalibala Akhuli and Others Vs Sambhu Akhuli and Others

Calcutta High Court · 85 CWN 506

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 11, 115, 115(1)Evidence Act, 1872 — Section 136West Bengal Land Reforms Act, 1955 — Section 8

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High Courts29 Jan 1981

Sachinandan Bag and Another Vs Revenue Officer, Central Camp, Panchkura and Others

Calcutta High Court · 85 CWN 383

West Bengal Land Reforms Act, 1955 — Section 51

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High Courts27 Jan 1981

Dwarka Prosad Agarwalla Vs Director of Inspection

Calcutta High Court · (1981) 25 CTR 58 : (1982) 137 ITR 456

Income Tax Act, 1961 — Section 127(1), 132, 132(1), 132(12), 132(5)

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High Courts22 Jan 1981

Nawn Estates Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1982) 26 CTR 29 : (1982) 137 ITR 557

Income Tax Act, 1922 — Section 9

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High Courts22 Jan 1981Allowed

Anil Kr. Ghosh Vs Manicklal Manna

Calcutta High Court · 85 CWN 503

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 17(3)

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High Courts21 Jan 1981Dismissed

Dharam Chand Soni and Another Vs Sunil Ranjan Chakrabarty and Another

Calcutta High Court · AIR 1981 Cal 323 : 85 CWN 858

Contract Act, 1872 — Section 74

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High Courts17 Jan 1981

J.K. Misra Vs Director General of Police, CRPF

Calcutta High Court · 85 CWN 814 : (1982) 1 LLJ 81

Central Reserve Police Force Act, 1949 — Section 11

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High Courts16 Jan 1981

Vijoy Bahadur Singh and Others Vs Director, Secondary Education and Others

Calcutta High Court · AIR 1981 Cal 105 : 85 CWN 284

Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 45

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High Courts16 Jan 1981

Shalimar Paints H.O. Employees Union Vs Shalimar Paints Ltd. and Others

Calcutta High Court · (1981) 1 CALLT 65 : 85 CWN 343

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Payment of Gratuity Act, 1972 — Section 4, 5

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High Courts15 Jan 1981

Darjeeling Commercial Co. Ltd. Vs Pandam Tea Co. Ltd.

Calcutta High Court · (1983) 54 CompCas 814

Companies (Court) Rules, 1959 — Rule 17, 69, 95Companies Act, 1956 — Section 433, 434, 439, 443Limitation Act, 1908 — Section 19

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High Courts15 Jan 1981

Commissioner of Income Tax Vs Hoshiari Lal Kalyani and Others

Calcutta High Court · (1981) 21 CTR 267 : (1981) 128 ITR 515

Income Tax Act, 1961 — Section 171

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High Courts14 Jan 1981

Commissioner of Income Tax Vs Associate Industrial Distributors

Calcutta High Court · (1981) 22 CTR 281 : (1982) 138 ITR 304 : (1981) 6 TAXMAN 368

Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 184Income Tax Rules, 1962 — Rule 22

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High Courts14 Jan 1981Dismissed

Jagadish Chandra Chowdhury and Another Vs State of West Bengal and Others

Calcutta High Court · 85 CWN 373

West Bengal Land Reforms Act, 1955 — Section 1, 1(3), 14T

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High Courts13 Jan 1981

Commissioner of Income Tax, Central I Vs Ashoka Charity Trust

Calcutta High Court · (1982) 135 ITR 556

Income Tax Act, 1961 — Section 11, 12

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High Courts13 Jan 1981

Tar and Bitumen Products Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (1982) 136 ITR 833

Income Tax Act, 1961 — Section 256(2)

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High Courts13 Jan 1981Allowed

Harendra Nath Chakraborti and Others Vs Asim Sindhu Chakraborty

Calcutta High Court · AIR 1981 Cal 325 : 85 CWN 509

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Easements Act, 1882 — Section 18

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High Courts13 Jan 1981Allowed

Sailendra Nath Mukherjee Vs M/s. Steuart and Co. Ltd.

Calcutta High Court · (1981) 01 CAL CK 0013

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High Courts12 Jan 1981Allowed

Adhir Kumar Das Vs Sm. Juthika Sen

Calcutta High Court · AIR 1981 Cal 334

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), Order 6 Rule 17Evidence Act, 1872 — Section 65West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts12 Jan 1981

Commissioner of Income Tax Vs Jugantar P. Ltd.

Calcutta High Court · (1981) 21 CTR 270 : (1981) 128 ITR 619

Companies (Profits) Surtax Act, 1964 — Section 2(8)Income Tax Act, 1961 — Section 37

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