High Courts24 Nov 1981
Commissioner of Income Tax Vs Nathuram Gorulka
Calcutta High Court · (1982) 10 TAXMAN 197
Income Tax Act, 1922 — Section 34(1)(a)Income Tax Act, 1961 — Section 147, 147(a), 148, 22, 256(1)
COURT ARCHIVE
Calcutta High Court judgments, 1981
409 judgments · page 3 of 21
High Courts23 Nov 1981
Gopalan Vikraman Nair Vs Taranath Dey Sarkar and Another
Calcutta High Court · AIR 1982 Cal 162 : 86 CWN 225
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 43 Rule 1, 115
High Courts23 Nov 1981
Surendra Chandra Das Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 232 : (1982) 1 LLJ 250
Constitution of India, 1950 — Article 216, 309
High Courts19 Nov 1981
United Flour Mills Co. Ltd. and Others Vs The Corportion of Calcutta
Calcutta High Court · (1982) CriLJ 578
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7
High Courts18 Nov 1981
Dilip Kumar Pyne Vs S.N. Das Gupta, Assistant Collector of Customs for Preventive (General) Customs House
Calcutta High Court · (1989) 24 ECR 95 : (1988) 33 ELT 264
Customs Act, 1962 — Section 135, 140Gold (Control) Act, 1968 — Section 31, 55, 58(2), 85, 93
High Courts18 Nov 1981
Sumani Ferro Alloys Ltd. Vs Super Forging Steel Sales Pvt. Ltd. and Another
Calcutta High Court · AIR 1982 Cal 136
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Negotiable Instruments Act, 1881 (NI) — Section 9
High Courts18 Nov 1981
Madan Mohan Maity Vs Rita Rani Maity and Others
Calcutta High Court · 86 CWN 431
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3)
High Courts18 Nov 1981Allowed
Himangshu Kumar Roy and Others Vs University of Calcutta and Others
Calcutta High Court · 86 CWN 162
High Courts17 Nov 1981Allowed
Smt. Ina Kar Vs Amitava Ghosh
Calcutta High Court · AIR 1982 Cal 149
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts17 Nov 1981Allowed
Asiatic Oxygen and Acetylene Co. Ltd. Vs Registrar of Companies, West Bengal
Calcutta High Court · 86 CWN 128
Companies Act, 1956 — Section 370, 371Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Limitation Act, 1963 — Section 5
High Courts17 Nov 1981
Dunlop India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 10 TAXMAN 220
Income Tax Act, 1961 — Section 256
High Courts16 Nov 1981
Commissioner of Income Tax Vs Chillidhary Tea Co. Ltd.
Calcutta High Court · (1983) 141 ITR 517
Income Tax Act, 1961 — Section 256(1), 256(2), 37Income Tax Rules, 1962 — Rule 8
High Courts16 Nov 1981
Dunlop India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 141 ITR 542
High Courts13 Nov 1981Allowed
Khudiram Mukherjee Vs Samsul Bari and Others
Calcutta High Court · AIR 1983 Cal 303 : 86 CWN 196
Transfer of Property Act, 1882 — Section 116
High Courts12 Nov 1981Allowed
Parul Rani Das Vs Bimal Das
Calcutta High Court · 86 CWN 546
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 5(IV)
High Courts10 Nov 1981
Punjab National Bank Vs Mehra Brothers (P) Ltd. (in liqn.) and Others
Calcutta High Court · AIR 1983 Cal 335 : (1983) 54 CompCas 541
Contract Act, 1872 — Section 133, 137
High Courts10 Nov 1981
Commissioner of Income Tax Vs Russell Properties (P.) Ltd.
Calcutta High Court · (1982) 28 CTR 359 : (1982) 137 ITR 473 : (1982) 10 TAXMAN 80
Income Tax Act, 1922 — Section 10, 12, 9(1)Income Tax Act, 1961 — Section 22, 256(1), 256(2), 56, 56(2)
High Courts09 Nov 1981
Duncan Brothers and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 141 ITR 374
Companies (Profits) Surtax Act, 1964 — Rule 2
High Courts09 Nov 1981Allowed
Gillapukri Tea and Seed Co. Ltd. and Others Vs Additional Director of Land Requisition and Acquisition and Reforms, Assam and Others
Calcutta High Court · AIR 1982 Cal 220 : 86 CWN 210
High Courts09 Nov 1981
Duncan Bros. and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 10 TAXMAN 163
Companies (Profits) Surtax Act, 1964 — Section 2(8)Companies Act, 1956 — Section 205(1), 217Income Tax Act, 1961 — Section 256(1)