High Courts21 Jul 1982
Traders Syndicate Vs Union of India (UOI)
Calcutta High Court · AIR 1983 Cal 337
Evidence Act, 1872 — Section 137, 138, 66Limitation Act, 1963 — Article 11Railways Act, 1890 — Section 78B, 80
COURT ARCHIVE
Calcutta High Court judgments, 1982
395 judgments · page 7 of 20
High Courts21 Jul 1982Dismissed
Sm. Durga Devi Vs Rebati Ranjan Chakrabarti and Others
Calcutta High Court · 86 CWN 1109
Evidence Act, 1872 — Section 13Limitation Act, 1963 — Section 5, 6Penal Code, 1860 (IPC) — Section 408
High Courts20 Jul 1982
Commissioner of Income Tax Vs Surinder Singh Atwal
Calcutta High Court · (1983) 33 CTR 175 : (1984) 146 ITR 272 : (1983) 14 TAXMAN 154
Income Tax Act, 1922 — Section 18A, 18A(3)Income Tax Act, 1961 — Section 154, 155, 212, 273
High Courts20 Jul 1982Allowed
Nanda Kumar Mukherjee and Others Vs Hari Charan Ganguly
Calcutta High Court · 86 CWN 1122
Civil Procedure Code, 1908 (CPC) — Section 47West Bengal Premises Tenancy Act, 1956 — Section 17
High Courts19 Jul 1982
Addl. Commissioner of Income Tax Vs Bengal Salt Co. Ltd.
Calcutta High Court · (1983) 13 TAXMAN 213
Income Tax Act, 1961 — Section 36, 36(1)(v), 37, 37(1)
High Courts19 Jul 1982
Binani Printers (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 32 CTR 332 : (1983) 143 ITR 338 : (1983) 13 TAXMAN 215
Income Tax Act, 1961 — Section 28, 37Industrial Disputes Act, 1947 — Section 25F, 25FFF
High Courts19 Jul 1982
Mrs. A. Ghosh Vs Commissioner of Income Tax
Calcutta High Court · (1983) 33 CTR 179 : (1983) 141 ITR 45 : (1983) 13 TAXMAN 73
Income Tax Act, 1961 — Section 45
High Courts19 Jul 1982
The State of Bihar and Others Vs Keshab Narayan Banerjee and Others
Calcutta High Court · (1982) CriLJ 1768
Constitution of India, 1950 — Article 226
High Courts19 Jul 1982
Commissioner of Income Tax Vs East Asiatic Co. Ltd.
Calcutta High Court · (1983) 35 CTR 220 : (1984) 148 ITR 124 : (1983) 13 TAXMAN 20
Income Tax Rules, 1962 — Rule 5Income Tax Act, 1961 — Section 32, 32(1), 34(3), 41(2), 43
High Courts16 Jul 1982Dismissed
Smt. Laxmi Moni Basak and Others Vs Kedar Nath Basak and Others
Calcutta High Court · AIR 1982 Cal 559
Suits Valuation Act, 1887 — Section 8West Bengal Court Fees Act, 1970 — Article 15, 7
High Courts16 Jul 1982Allowed
Anantalal Pramanick Vs Soumendra Mohan Sarkar and Others
Calcutta High Court · 86 CWN 1073
Specific Relief Act, 1963 — Section 2, 2(i), 9West Bengal Estates Acquisition Act, 1953 — Section 10, 6(2)West Bengal Land Reforms Act, 1955 — Section 49(1)
High Courts16 Jul 1982
Pannalal Bafna Vs Kalpana Rani Bhowmick and Another
Calcutta High Court · AIR 1983 Cal 11
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 9 Rule 13
High Courts14 Jul 1982Allowed
Atin Bose Vs Heavy Engineering Corporation Ltd.
Calcutta High Court · AIR 1983 Cal 376
Arbitration Act, 1940 — Section 34
High Courts14 Jul 1982
Commissioner of Income Tax Vs Keshardeo Bubna
Calcutta High Court · (1982) 07 CAL CK 0025
Income Tax Act, 1922 — Section 23, 34, 34(3)Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 143, 143(3)
High Courts13 Jul 1982
Commissioner of Income Tax (Central) Vs Bhupender Singh Atwal
Calcutta High Court · (1983) 32 CTR 3 : (1983) 140 ITR 928 : (1983) 13 TAXMAN 254
Income Tax Act, 1961 — Section 48, 49, 50
High Courts13 Jul 1982Dismissed
Dr. Nilkamal Bez Boruah and Another Vs The State of West Bengal and Others
Calcutta High Court · AIR 1982 Cal 509 : 86 CWN 1046
Land Acquisition Act, 1894 — Section 4West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(3), 3(iA)West Bengal Land (Requisition and Acquisition) Rules, 1948 — Rule 3
High Courts13 Jul 1982
Commissioner of Income Tax Vs Incheck Tyres Ltd.
Calcutta High Court · (1983) 32 CTR 54 : (1983) 141 ITR 937
Income Tax Act, 1961 — Section 37
High Courts13 Jul 1982
Commissioner of Income Tax Vs Gwalior Commercial Co. Ltd.
Calcutta High Court · (1983) 141 ITR 930
Income Tax Act, 1961 — Section 22, 23, 56(2)
High Courts12 Jul 1982
Aparna Trading Corporation (I) Pvt. Ltd. Vs Commissioner of Commercial Taxes and Others
Calcutta High Court · (1982) 51 STC 199
Income Tax Act, 1961 — Section 66Limitation Act, 1963 — Section 12, 4, 5Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts12 Jul 1982
Commissioner of Income Tax, Central Vs Satya Paul
Calcutta High Court · (1984) 148 ITR 21 : (1983) 13 TAXMAN 235
Income Tax Act, 1961 — Section 45