High Courts16 Feb 1982
Rani Jagadamba Kumari Devi Vs Commissioner of Income Tax
Calcutta High Court · (1982) 30 CTR 78 : (1983) 143 ITR 527
Income Tax Act, 1961 — Section 159, 168, 2(29)
COURT ARCHIVE
Calcutta High Court judgments, 1982
395 judgments · page 18 of 20
High Courts16 Feb 1982Dismissed
Rani Jagdamba Kumari Devi Vs Commissioner of Income Tax
Calcutta High Court · (1982) 10 TAXMAN 276
Civil Procedure Code, 1908 (CPC) — Section 2, 2(29)Income Tax Act, 1922 — Section 24(B), 34Income Tax Act, 1961 — Section 147, 147(a), 148, 159, 159(1)
High Courts16 Feb 1982
Commissioner of Income Tax Vs Hindusthan Charity Trust
Calcutta High Court · (1982) 29 CTR 43 : (1983) 139 ITR 913 : (1982) 11 TAXMAN 135
Income Tax Act, 1922 — Section 4(3), 4(5), 48
High Courts16 Feb 1982Allowed
Alliance Mills (Lessees) Pvt. Ltd. Vs Madan Gopal and Sons
Calcutta High Court · AIR 1982 Cal 282 : 86 CWN 623
Arbitration Act, 1940 — Section 2(9), 33Forward Contracts (Regulation) Act, 1952 — Section 15(3), 15(3A)
High Courts15 Feb 1982
Hindusthan Steel Works Construction Ltd. Vs G. Sreenivasulu Reddy and Co.
Calcutta High Court · AIR 1982 Cal 301
Arbitration Act, 1940 — Section 11, 12, 39, 4, 5
High Courts15 Feb 1982Dismissed
Prahladrai Agarwalla and Others Vs Sm. Ranuka Pal and Others
Calcutta High Court · AIR 1983 Cal 384
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Presidency Small Cause Courts Act, 1882 — Section 19
High Courts15 Feb 1982Dismissed
Prahladrai Agarwalla and Others Vs Sm. Renuka Pal and Others
Calcutta High Court · AIR 1982 Cal 259
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 11
High Courts12 Feb 1982Allowed
Sm. Sandhya Bhattacharjee Vs Gopinath Bhattacharjee
Calcutta High Court · AIR 1983 Cal 161 : 86 CWN 665
Hindu Marriage Act, 1955 — Section 13(1), 23A, 25, 9
High Courts12 Feb 1982
Vikam Chand Kothari Vs Upendra Nath Sarkar
Calcutta High Court · AIR 1982 Cal 205 : 86 CWN 595
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts11 Feb 1982Dismissed
Martin Harris (Pvt.) Ltd. Vs Elgin Properties
Calcutta High Court · AIR 1982 Cal 433 : 86 CWN 588
Transfer of Property Act, 1882 — Section 107, 111West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts11 Feb 1982
Export Enterprises Pvt. Ltd. Vs Income Tax Officer, ''B'' Ward and Others
Calcutta High Court · (1983) 36 CTR 215 : (1983) 142 ITR 641 : (1983) 15 TAXMAN 299
Income Tax Act, 1961 — Section 147, 154
High Courts10 Feb 1982Allowed
Animesh Chandra Bose Vs State of West Bengal and Another
Calcutta High Court · 86 CWN 661
Railways Act, 1890 — Section 138
High Courts10 Feb 1982Dismissed
Savera and Co. Ltd. Vs Fabulous Skin Supply Co.
Calcutta High Court · (1985) 58 CompCas 227
Companies Act, 1956 — Section 450(1)
High Courts10 Feb 1982Dismissed
Ajit Sanyal and Anr Vs Basiruddin Mondal and Another
Calcutta High Court · 86 CWN 708
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18
High Courts09 Feb 1982Dismissed
Shyam Sundar Kajaria Vs Eastern Commercial Corporation
Calcutta High Court · AIR 1982 Cal 437
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts09 Feb 1982
V.N. Rajan and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 32 CTR 22 : (1983) 142 ITR 545
Income Tax Act, 1961 — Section 36(1)
High Courts08 Feb 1982Dismissed
Director of Enforcement, Enforcement Directorate, Calcutta and Others Vs Bird and Co. Pvt. Ltd. and Others
Calcutta High Court · AIR 1982 Cal 439
Foreign Exchange Regulation Act, 1947 — Section 19(2)
High Courts08 Feb 1982
Dr. Maya Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (1982) 02 CAL CK 0020
Constitution of India, 1950 — Article 13, 14, 15, 16, 30Government of India Act, 1935 — Section 241
High Courts04 Feb 1982Dismissed
National Small Industries Corporation Limited Vs Industrial Metal Works (P.) Limited
Calcutta High Court · (1984) 55 CompCas 14
Companies (Court) Rules, 1959 — Rule 86Companies Act, 1956 — Section 391, 392, 392(1), 392(2), 398
High Courts04 Feb 1982Allowed
National Insurance Co. Ltd. Vs Punam Chand Jain and Another
Calcutta High Court · AIR 1983 Cal 148 : (1985) 58 CompCas 695
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 28Limitation Act, 1963 — Article 119