High Courts31 May 1982
Commissioner of Income Tax Vs Saradeswar Siva Linga and Others
Calcutta High Court · (1983) 32 CTR 8 : (1983) 140 ITR 953 : (1983) 14 TAXMAN 34
Income Tax Act, 1922 — Section 9(1)Income Tax Act, 1961 — Section 24(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,576 of 3,204
High Courts28 May 1982
Union of India (UOI) Vs Manton Company Ltd.
Calcutta High Court · AIR 1982 Cal 461 : 86 CWN 832
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(2), 4(1)
High Courts25 May 1982
Commissioner of Income Tax Vs Bhagwan Ltd.
Calcutta High Court · (1983) 32 CTR 35 : (1983) 144 ITR 699 : (1982) 11 TAXMAN 220
Income Tax Act, 1961 — Section 147
High Courts25 May 1982
Mr. Akhtar Hossain and Another Vs Azim Sk.
Calcutta High Court · (1982) 05 CAL CK 0020
High Courts25 May 1982
Bakul Rani Dey and Others Vs Nani Bala Debi and Ors
Calcutta High Court · 86 CWN 943
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 2(h), 34
High Courts24 May 1982
Commissioner of Income Tax Vs Orissa Steel Corporation Pvt. Ltd.
Calcutta High Court · (1982) 31 CTR 160 : (1983) 144 ITR 662
Income Tax Act, 1961 — Section 297(2), 68
High Courts24 May 1982
Commissioner of Income Tax Vs D. Waldie and Co. (Lead Oxides) Ltd.
Calcutta High Court · (1982) 30 CTR 360 : (1983) 142 ITR 614
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts24 May 1982
Commissioner of Income Tax Vs Bharat Luxmi Co. Ltd.
Calcutta High Court · (1983) 32 CTR 57 : (1983) 142 ITR 624 : (1983) 14 TAXMAN 424
Income Tax Act, 1922 — Section 34, 34(1)(b), 66(2)
High Courts24 May 1982
Commissioner of Income Tax Vs Orissa Steel Corporation (P.) Ltd.
Calcutta High Court · (1983) 12 TAXMAN 74
Income Tax Act, 1961 — Section 2(9), 256(1), 297(2)(b), 3, 34
High Courts14 May 1982
The West Bengal Board of Secondary Education and Others Vs Sm. Basana Rani Ghosh and Others
Calcutta High Court · AIR 1982 Cal 467 : 86 CWN 908
Constitution of India, 1950 — Article 19(1), 226Evidence Act, 1872 — Section 115West Bengal Board of Secondary Education Act, 1963 — Section 19A, 19A(3), 27, 27(2), 27(4)
High Courts14 May 1982Dismissed
Bihari Lall Lahoty Vs Harendra Nath Sharma and Others
Calcutta High Court · AIR 1983 Cal 209
Registration Act, 1908 — Section 17(1), 49
High Courts13 May 1982
Radio Supply Stores (P) Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1984) 3 ECC 187 : (1985) 20 ELT 15
Central Excise Rules, 1944 — Rule 206(3)Telegraph Act, 1885 — Section 4
High Courts13 May 1982
D.K. Bhattacharjee, Provident Fund Inspector Vs Chandidas Chitra Mandir and Others
Calcutta High Court · 86 CWN 863
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482
High Courts12 May 1982
Commissioner of Income Tax Vs N. Ch. R. Row and Co.
Calcutta High Court · (1983) 32 CTR 73 : (1983) 144 ITR 557 : (1982) 11 TAXMAN 226
Income Tax Act, 1961 — Section 253, 271(4A), 273A
High Courts12 May 1982Allowed
Hindustan Safety Glass Works Ltd. Vs Central Board of Excise and Customs and Others
Calcutta High Court · (1991) 33 ECR 306
High Courts11 May 1982
Commissioner of Income Tax Vs Ghanshyamdas Binani
Calcutta High Court · (1983) 141 ITR 482
High Courts11 May 1982Dismissed
Paras Nath Dubey and Another Vs Kedar Nath Kejriwal and Another
Calcutta High Court · AIR 1982 Cal 578
Arbitration Act, 1940 — Section 33, 34, 35(1)
High Courts11 May 1982
Bengal and Assam Investors Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 142 ITR 156
Income Tax Act, 1961 — Section 144B, 144B(1), 144B(4)Insurance Act, 1938 — Section 2(10), 42
High Courts11 May 1982
Debidas Basu Vs Union of India and Others
Calcutta High Court · 86 CWN 964
Constitution of India, 1950 — Article 14
High Courts10 May 1982Allowed
In Re: Chandidas Ghosh
Calcutta High Court · AIR 1982 Cal 305 : 86 CWN 893 : 86 CWN 803
West Bengal Board of Secondary Education Act, 1963 — Section 24, 28(2), 28(8)