High Courts21 Dec 1982
In Re : Satish Chandra Banik
Calcutta High Court · (1983) CriLJ 491
Bengal Public Demands Recovery Act, 1913 — Section 34, 51Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6A, 6C, 7
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,567 of 3,204
High Courts21 Dec 1982
Arun Kumar Ghosh Vs The Competent Authority
Calcutta High Court · (1982) 12 CAL CK 0007
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 35, 74Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(0), 33, 6(1), 9
High Courts21 Dec 1982
Commissioner of Income Tax Vs Shaw Wallace and Co. Ltd.
Calcutta High Court · (1983) 34 CTR 172 : (1983) 143 ITR 207 : (1983) 15 TAXMAN 450
Income Tax Act, 1961 — Section 5(1)
High Courts14 Dec 1982Dismissed
The Great India Trading Co. Pvt. Ltd. Vs Nowrangrai Ramniwas and Another
Calcutta High Court · AIR 1983 Cal 237
Carriers Act, 1865 — Section 8Evidence Act, 1872 — Section 110Sales of Goods Act, 1930 — Section 23, 25
High Courts14 Dec 1982Dismissed
The Great India Trading Co. Pvt. Ltd. Vs The Angus Co. Ltd. and Another
Calcutta High Court · AIR 1983 Cal 408
Bills of Lading Act, 1856 — Section 1, 2, 3Carriers Act, 1865 — Section 10, 8Evidence Act, 1872 — Section 110
High Courts14 Dec 1982
Commissioner of Income Tax Vs Hind Construction and Engineering Co. Ltd.
Calcutta High Court · (1983) 34 CTR 196 : (1984) 147 ITR 513 : (1983) 13 TAXMAN 218
High Courts13 Dec 1982
Calcutta Investment Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 35 CTR 200 : (1983) 142 ITR 120 : (1983) 13 TAXMAN 422
High Courts13 Dec 1982
Sundardas Thackersay and Bros Vs Commissioner of Income Tax
Calcutta High Court · (1983) 34 CTR 177 : (1984) 147 ITR 524 : (1983) 13 TAXMAN 125
Income Tax Act, 1961 — Section 154, 154(3), 271(1), 271(2)
High Courts10 Dec 1982Dismissed
Tarachand Agarwalla Vs Union of India (UOI)
Calcutta High Court · AIR 1983 Cal 268
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 80Limitation Act, 1908 — Article 31
High Courts10 Dec 1982Dismissed
American Pipe Company Vs State of Uttar Pradesh
Calcutta High Court · (1982) 12 CAL CK 0027
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 20Contract Act, 1872 — Section 3, 4, 55, 73Sales of Goods Act, 1930 — Section 11
High Courts08 Dec 1982
Sk. Saifuddin Mondal Vs State and Another
Calcutta High Court · (1983) 1 CALLT 93 : (1983) CriLJ 109 : 87 CWN 181
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 406, 408
High Courts08 Dec 1982Dismissed
Dalim Kumar Sain and Others Vs Sm. Nandarani Dassi and Another
Calcutta High Court · AIR 1983 Cal 196
Trusts Act, 1882 — Section 5, 6
High Courts07 Dec 1982Dismissed
Trustees For The Improvement of Calcutta Vs Shyamal Ghosh
Calcutta High Court · (1982) 12 CAL CK 0031
Bengal Municipal Act, 1932 — Section 535Calcutta Improvement Act, 1911 — Section 156Civil Procedure Code, 1908 (CPC) — Section 115, 80
High Courts07 Dec 1982
S.C. Majumdar Vs Commissioner of Income Tax
Calcutta High Court · (1983) 35 CTR 202 : (1983) 141 ITR 486 : (1983) 13 TAXMAN 184
Income Tax Act, 1961 — Section 23(1)
High Courts07 Dec 1982Allowed
Jiban Krishna Das Vs Monoranjan Bhattacharjee
Calcutta High Court · (1982) 12 CAL CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 499, 500
High Courts07 Dec 1982
Iqbal Singh Atwal Vs Commissioner of Income Tax
Calcutta High Court · (1983) 34 CTR 179 : (1984) 147 ITR 599 : (1983) 13 TAXMAN 267
Income Tax Act, 1961 — Section 148
High Courts07 Dec 1982
Commissioner of Income Tax Vs Sri Hari Prosad Lohia
Calcutta High Court · (1983) 35 CTR 232 : (1983) 143 ITR 276 : (1983) 13 TAXMAN 349
Income Tax Act, 1961 — Section 143(3), 154, 246, 3(4)
High Courts06 Dec 1982
Commissioner of Income Tax Vs National and Grindlays Bank Limited
Calcutta High Court · (1983) 35 CTR 207 : (1984) 145 ITR 457
Income Tax Act, 1961 — Section 145, 40
High Courts06 Dec 1982
Hiralal Show and Others Vs State of West Bengal
Calcutta High Court · 87 CWN 358
Constitution of India, 1950 — Article 226, 227Essential Commodities (Special Provisions) Act, 1981 — Section 5Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts02 Dec 1982Allowed
Haripada Ghosh Vs Fektoo Bibi and Others
Calcutta High Court · (1982) 12 CAL CK 0008
Limitation Act, 1963 — Section 6, 7, 8