High Courts24 Aug 1982
Controller of Estate Duty Vs Purushottamdas Bangur
Calcutta High Court · (1984) 146 ITR 44
Estate Duty Act, 1953 — Section 36, 5
COURT ARCHIVE
Calcutta High Court judgments, 1982
395 judgments · page 5 of 20
High Courts24 Aug 1982Dismissed
Saroj Kumar De and Others Vs Radharani Saha and Others
Calcutta High Court · 86 CWN 5
Transfer of Property Act, 1882 — Section 106West Bengal Non-Agricultural Tenancy Act, 1949 — Section 9, 9(1)(b)(ii)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(a), 13(6), 16
High Courts20 Aug 1982Allowed
Kedarnath Brahmachari and Others Vs State of West Bengal and Others
Calcutta High Court · (1982) 08 CAL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 133(1), 48West Bengal Animal Slaughter Control Act, 1950 — Section 12, 13, 14, 2, 4
High Courts19 Aug 1982
Avery India Limited Vs The Commercial Tax Officer, Esplanade Charge and Another
Calcutta High Court · (1983) 52 STC 297
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 19, 215, 226, 227, 31
High Courts18 Aug 1982Allowed
Bagala Prasanna Ghosh Vs Islam Mallick and Another
Calcutta High Court · 88 CWN 361
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts18 Aug 1982Dismissed
C. Muralee Dharan Alias Dhasam Vs Smt. Arati Naths
Calcutta High Court · (1982) 08 CAL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts17 Aug 1982
Commissioner of Income Tax Vs Stanton and Stavely (Overseas) Ltd.
Calcutta High Court · (1983) 36 CTR 224 : (1984) 146 ITR 405
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts17 Aug 1982Dismissed
Indian Oil Corporation Vs Himangshu Kumar Ghosh
Calcutta High Court · AIR 1983 Cal 87 : 86 CWN 1099
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)
High Courts13 Aug 1982
Hungerford Investment Trust Ltd. (In liquidation) Vs Income Tax Officer, Companies Dist. IV and Others
Calcutta High Court · (1984) 146 ITR 73
Income Tax Act, 1922 — Section 30(1), 31(3), 34(3)
High Courts13 Aug 1982Allowed
Shree Ram Nath Prasad Vs Union of India and Another
Calcutta High Court · (1982) 08 CAL CK 0027
High Courts13 Aug 1982
Gurudas Chatterjee and Another Vs State Bank of India and Others
Calcutta High Court · (1983) 2 LLJ 200
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10, 31, 9AWest Bengal Shops and Establishments Act, 1963 — Section 7
High Courts11 Aug 1982Allowed
Smt. Ratna Bala Debi Vs Dilip Kumar Ghosh and Others
Calcutta High Court · AIR 1983 Cal 4
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 47
High Courts09 Aug 1982
Commissioner of Wealth Tax Vs Maharani Rajluxmi Kr. Debi
Calcutta High Court · (1983) 143 ITR 948
Income Tax Act, 1961 — Section 156, 271(1)Wealth Tax Act, 1957 — Section 18(1)
High Courts07 Aug 1982Dismissed
Hanuman Prosad Verma and Others Vs Stock and Finance Ltd. and Others
Calcutta High Court · (1983) 1 CALLT 120 : (1983) 1 CHN 25 : (1985) 58 CompCas 338
Companies (Court) Rules, 1959 — Rule 11, 11(18), 11(19)Companies Act, 1956 — Section 314, 397, 398, 406
High Courts06 Aug 1982Allowed
Commr of Commercial Taxes and Others Vs Jugal Kishore Sadani and Others
Calcutta High Court · 86 CWN 1125
Penal Code, 1860 (IPC) — Section 405
High Courts04 Aug 1982Dismissed
In Re: Sarashi Ranjan Dhar
Calcutta High Court · (1982) 08 CAL CK 0017
High Courts03 Aug 1982
Commissioner of Income Tax Vs Tarachand Meghraj
Calcutta High Court · (1983) 32 CTR 327 : (1983) 142 ITR 630 : (1983) 13 TAXMAN 374
Income Tax Act, 1922 — Section 66(1)
High Courts03 Aug 1982
G.A. Randerian Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 12 TAXMAN 160
Central Sales Tax Act, 1956 — Section 13, 8, 8(3)(b), 8(a)Finance Act, 1978 — Section 2, 2(7)(c)Income Tax Act, 1961 — Section 256
High Courts03 Aug 1982
G.A. Renderian Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 32 CTR 318 : (1984) 145 ITR 387
Finance Act, 1978 — Section 2(7)
High Courts03 Aug 1982Dismissed
Union of India (UOI) Vs Apeejay Private Limited
Calcutta High Court · AIR 1983 Cal 271
Arbitration Act, 1940 — Section 30