High Courts15 Sept 1981Dismissed
Dunia Lal Datta Vs Nagendra Nath Datta and Another
Calcutta High Court · AIR 1982 Cal 163
Specific Relief Act, 1963 — Section 31, 34, 35
COURT ARCHIVE
Calcutta High Court judgments, 1981
409 judgments · page 5 of 21
High Courts15 Sept 1981
Commissioner of Income Tax Vs Clive Mills Co. Ltd. (In Liquidation)
Calcutta High Court · (1984) 148 ITR 14
Income Tax Act, 1961 — Section 45
High Courts14 Sept 1981
Namdang Tea Co. Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1982) 138 ITR 326 : (1982) 10 TAXMAN 186
Income Tax Act, 1961 — Section 264
High Courts10 Sept 1981Allowed
B.S. Aujla Company Pvt. Ltd. Vs Kaluram Mahadeo Prosad and Others
Calcutta High Court · AIR 1983 Cal 106
Banking Regulation Act, 1949 — Section 6Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts09 Sept 1981
Ram Narayan Keshori and Others Vs University of Calcutta and Others
Calcutta High Court · AIR 1982 Cal 1 : 86 CWN 146
Constitution of India, 1950 — Article 226
High Courts09 Sept 1981
Chandra Sekhar Sarkar Vs Baidyanath Ghosh and Others
Calcutta High Court · AIR 1982 Cal 6 : 86 CWN 111
Limitation Act, 1963 — Section 5West Bengal Land Reforms Act, 1955 — Section 8
High Courts09 Sept 1981Dismissed
M.A. Vidyadharan Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 132
Constitution of India, 1950 — Article 133, 234, 235, 309, 311
High Courts08 Sept 1981
Macneill and Magor Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 9 TAXMAN 257
Income Tax Act, 1961 — Section 10, 10(5), 11, 256(2), 34Payment of Bonus Act, 1965 — Section 10, 11, 15, 2(1), 2(4)Wealth Tax Act, 1957 — Section 2(m)
High Courts07 Sept 1981
Oil India Ltd. Vs Commissioner of Income Tax, Central-II
Calcutta High Court · (1982) 138 ITR 836
Income Tax Act, 1961 — Section 263, 40
High Courts07 Sept 1981
Commissioner of Income Tax, Central-I Vs Steelcrete (P.) Ltd.
Calcutta High Court · (1983) 142 ITR 45
Income Tax Act, 1961 — Section 32, 33
High Courts07 Sept 1981Dismissed
Arun Kumar Bhakat and Others Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 202
Constitution of India, 1950 — Article 133, 226, 227General Clauses Act, 1897 — Section 3(42)West Bengal Estates Acquisition Act, 1953 — Section 10, 12(2), 4, 6, 6(1)
High Courts03 Sept 1981
Sukhlal Mondal Vs Bimal Krishna Biswas and Others
Calcutta High Court · AIR 1982 Cal 207
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts03 Sept 1981
Hriday Krishna Patra and Others Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 154
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Land Reforms Act, 1955 — Section 14(3a), 14K(c), 14L, 14M, 14M(3)
High Courts03 Sept 1981
United Commercial Bank Vs Commissioner of Income Tax
Calcutta High Court · (1982) 27 CTR 284 : (1982) 137 ITR 434 : (1982) 9 TAXMAN 260
High Courts02 Sept 1981Allowed
Krishna Chandra Pramanik and Others Vs Hari Sadan Sahana and Another
Calcutta High Court · AIR 1981 Cal 435 : 86 CWN 105
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Registration Act, 1908 — Section 61West Bengal Land Reforms Act, 1955 — Section 8
High Courts01 Sept 1981
Krishna Kumar Dalmia Vs The State and Others
Calcutta High Court · 86 CWN 180
Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 468(2)(b)
High Courts01 Sept 1981Dismissed
Krishna Chandra Pramanik and Others Vs Hari Sadhan Sahana
Calcutta High Court · 86 CWN 105
Constitution of India, 1950 — Article 133(1)Registration Act, 1908 — Section 61West Bengal Land Reforms Act, 1955 — Section 8
High Courts31 Aug 1981
Barun K. Sinha and Another Vs District Magistrate, Murshidabad and Others
Calcutta High Court · AIR 1982 Cal 19
Constitution of India, 1950 — Article 14, 226, 298
High Courts31 Aug 1981
Sunderdas Thackersay and Bros. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 26 CTR 290 : (1982) 137 ITR 646 : (1982) 8 TAXMAN 199
Income Tax Act, 1961 — Section 271(1)Income Tax Rules, 1962 — Rule 13
High Courts31 Aug 1981Dismissed
Radheshyam Agarwalla (deceased by L.Rs.) Vs Maharaj Bahadur Singh and Others
Calcutta High Court · AIR 1982 Cal 571
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 101, 104Transfer of Property Act, 1882 — Section 41