High Courts26 Aug 1981
Rameswar Kumar Vs Biseswar Lall
Calcutta High Court · 86 CWN 72
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 12(1), 13(1), 13(6), 14(4), 17(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,590 of 3,204
High Courts26 Aug 1981
Dr. A.K. Roy Vs J.C. Roy Choudhury and Another
Calcutta High Court · AIR 1982 Cal 8 : 86 CWN 151
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts24 Aug 1981
Narayan Chandra Kundu Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 986
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 96Companies Act, 1956 — Section 202, 483, 54, 54(2), 55Constitution of India, 1950 — Article 226
High Courts24 Aug 1981Allowed
Mahabir Saha Vs Haripada Saha and Others
Calcutta High Court · AIR 1982 Cal 353
Contract Act, 1872 — Section 16, 17Evidence Act, 1872 — Section 101, 21Registration Act, 1908 — Section 17(1), 17(2)
High Courts24 Aug 1981
Mrs. R.H. Dave Vs Commissioner of Income Tax
Calcutta High Court · (1983) 140 ITR 1035
Income Tax Act, 1961 — Section 153(3), 251(1)
High Courts24 Aug 1981
Narayan Chandra Kundu Vs State of Westbengal and Others
Calcutta High Court · 86 CWN 139
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 104(1), 105, 96Companies Act, 1956 — Section 202, 483, 54, 54(2), 55Constitution of India, 1950 — Article 223, 226
High Courts21 Aug 1981Dismissed
Bank of India Vs Andhra Steel Corporation Ltd. and Others
Calcutta High Court · AIR 1982 Cal 57
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts21 Aug 1981Allowed
Gopalpur Tea Co. Ltd. Vs Psehok Tea Co. Ltd. and Another
Calcutta High Court · 85 CWN 1146
Tea (Amendment) Act, 1976 — Section 16M
High Courts20 Aug 1981
Hindustan National Glass and Industries Mazdoor Union Vs S.N. Singh and Others
Calcutta High Court · 86 CWN 9 : (1982) 1 LLJ 168
Arbitration Act, 1940 — Section 19, 2, 21, 30Industrial Disputes Act, 1947 — Section 10A, 2
High Courts20 Aug 1981Dismissed
Calcutta Dock Labour Board Vs Payment of Wages Authority and Others
Calcutta High Court · 86 CWN 113
Constitution of India, 1950 — Article 227Dock Workers (regulation Of Employment) Act, 1948 — Section 3, 5AFactories Act, 1948 — Section 2(k)
High Courts20 Aug 1981
Ranigunge Coal Fields Colliery Workers Central Co-Op. Stores Vs Suryakanta Chowdhury and Another
Calcutta High Court · 86 CWN 80
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2(i), 2(k), 2A, 7A
High Courts18 Aug 1981
Bhagwanji Bhawanbhai and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 28 CTR 375 : (1983) 141 ITR 640
Income Tax Act, 1961 — Section 271(1), 271(4A)
High Courts17 Aug 1981
Eastern Scales P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 134 ITR 37
Income Tax Act, 1961 — Section 40
High Courts17 Aug 1981
Brooke Bond India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 28 CTR 345 : (1983) 140 ITR 272
Income Tax Act, 1922 — Section 10(2), 9(2)Income Tax Act, 1954 — Section 13Income Tax Act, 1961 — Section 256(2), 35D, 37(1)
High Courts17 Aug 1981Allowed
Gopalpur Tea Company Ltd. Vs Peshok Tea Co. Ltd. and Others
Calcutta High Court · (1982) 52 CompCas 239 : 85 CWN 1147
Tea (Amendment) Act, 1976 — Section 16E, 16M
High Courts12 Aug 1981
Phillips Carbon Block Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1982) 28 CTR 333 : (1982) 136 ITR 205 : (1982) 10 TAXMAN 195
Income Tax Act, 1961 — Section 84Income Tax Rules, 1962 — Rule 19(4)
High Courts12 Aug 1981
Pranab Ganguly Vs Shambazar Land and Estate Pvt. Ltd.
Calcutta High Court · AIR 1981 Cal 345 : 86 CWN 40
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 34(1)
High Courts12 Aug 1981
Bharat Bhusan Ray Vs Nirmal Kanti Chakrabarti and Others
Calcutta High Court · AIR 1981 Cal 347
Civil Procedure Code, 1908 (CPC) — Section 11West Bengal Land Reforms Act, 1955 — Section 8(1)
High Courts12 Aug 1981Allowed
Calcutta Landing and Shipping Co. Ltd. Vs Collector of Calcutta and Others
Calcutta High Court · AIR 1982 Cal 209
Stamp Act, 1899 — Section 12(1), 63Stamp Rules, 1925 — Rule 17
High Courts11 Aug 1981
National Jute Manufacturers Corporation Ltd. Vs Commercial Tax Officer, Lyons Range Charge and Others
Calcutta High Court · (1982) 49 STC 271
Jute Companies (Nationalisation) Act, 1980 — Section 17, 3, 5, 6