COURT ARCHIVE

Calcutta High Court judgments, 1984

387 judgments · page 20 of 20

High Courts11 Jan 1984

Shri Shri Dayaleswar Mahadeb Jewand Others Vs Junior Land Reforms Officer, Balughata and Others

Calcutta High Court · 88 CWN 435

Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 17(1), 44(2a), 6(1)(i)West Bengal Land Reforms Act, 1955 — Section 14(M)(5), 14(T), 14(T)(3), 14M(1), 2(10)

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High Courts11 Jan 1984

Indian Sugar Mills Association Vs Commissioner of Income Tax

Calcutta High Court · (1984) 40 CTR 382 : (1984) 150 ITR 593

Income Tax Act, 1961 — Section 10(24), 11

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High Courts11 Jan 1984Dismissed

Express Newspapers Ltd. Vs Girdharilall Jhajharia and Others

Calcutta High Court · AIR 1984 Cal 389

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Article 123

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High Courts11 Jan 1984

A.H.Z. Haider Vs Commissioner of Wakf and Others

Calcutta High Court · 88 CWN 418

Bengal Wakf Act, 1934 — Section 27(1), 27(2, 40Constitution of India, 1950 — Article 226

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High Courts10 Jan 1984Allowed

Anglo American Direct Tea Trading Co. Ltd. and Another Vs State of Madras and Others

Calcutta High Court · AIR 1984 Cal 174

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 47A

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High Courts09 Jan 1984

COMMISSIONER OF INCOME TAX Vs BENGAL ENGINEERING CORPORATION.

Calcutta High Court · (1984) 41 CTR 62 : (1984) 19 TAXMAN 586

Income Tax Act, 1961 — Section 271(1)(c)

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High Courts09 Jan 1984

COMMISSIONER OF INCOME TAX Vs WOOLCOMBERS INDIA LTD.

Calcutta High Court · (1984) 41 CTR 63

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