High Courts19 Jun 1981Allowed
Debi Prasad Bagaria and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1982 Cal 587
Managing Committee of Aided Primary Schools in Calcutta Rules — Rule 6, 7
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,595 of 3,204
High Courts18 Jun 1981
Bhakta Prosad Paul Vs State of West Bengal and Others
Calcutta High Court · AIR 1982 Cal 254 : 85 CWN 959
Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 54
High Courts17 Jun 1981
Controller of Estate Duty Vs Miss Arati Ghosh and Others
Calcutta High Court · (1982) 137 ITR 545
Estate Duty Act, 1953 — Section 24, 5, 7
High Courts17 Jun 1981Allowed
Official Trustee, West Bengal Vs Lal Chand Mullick
Calcutta High Court · AIR 1982 Cal 210
Limitation Act, 1963 — Section 5
High Courts17 Jun 1981
Controller of Estate Duty Vs Arati Ghosh
Calcutta High Court · (1982) 10 TAXMAN 319
Constitution of India, 1950 — Article 252Estate Duty Act, 1953 — Section 2(xxiv), 22, 24, 24(1), 35
High Courts17 Jun 1981Dismissed
Kartick Chandra Paul and Another Vs Monorama Dassi and Another
Calcutta High Court · 86 CWN 495
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 13(1)(i), 17, 17(2A), 17(4), 22
High Courts16 Jun 1981
Shib Nath Paul Vs Jaharlal Paul and Others
Calcutta High Court · AIR 1982 Cal 143
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Transfer of Property Act, 1882 — Section 44
High Courts16 Jun 1981
Mohendra J. Thacker and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 29 CTR 1 : (1983) 139 ITR 793
Income Tax Act, 1961 — Section 153
High Courts16 Jun 1981Dismissed
Sukumar Banerjee Vs Dilip Kumar Sarkar and Others
Calcutta High Court · AIR 1982 Cal 17 : 85 CWN 1019
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1(4), 11West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts15 Jun 1981
Tarachand Ghanshyamdas Vs Commissioner of Income Tax
Calcutta High Court · (1982) 26 CTR 353 : (1983) 139 ITR 571
Income Tax Act, 1922 — Section 34, 34(1)
High Courts15 Jun 1981
Gopal Chandra Naskar Vs Hiranya Prova Moulick and Others
Calcutta High Court · AIR 1981 Cal 338 : 85 CWN 949
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 6, 151Limitation Act, 1963 — Article 136, 31
High Courts12 Jun 1981Allowed
Indian Bank Association and Another Vs Calcutta Transport Operators Co-operative Service Society Ltd. and Another
Calcutta High Court · AIR 1981 Cal 393
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 39 Rule 1, Order 39 Rule 2, 96
High Courts12 Jun 1981Allowed
State of West Bengal Vs Subimal Kumar Mondal and Another
Calcutta High Court · AIR 1982 Cal 251
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 107Evidence Act, 1872 — Section 101, 103Transfer of Property Act, 1882 — Section 41
High Courts12 Jun 1981Dismissed
Debi Prosad Trivedi and Others Vs Deb Kumar Singhi
Calcutta High Court · AIR 1981 Cal 254 : (1981) 1 CALLT 59 : (1981) 2 CompLJ 34 : 85 CWN 911
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts11 Jun 1981Allowed
Lachmi alias Luxmi Kumar Somani Vs Sheo Krishna Nathani and Another
Calcutta High Court · 85 CWN 1001
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 5 Rule 19A, 115West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A)(b)
High Courts10 Jun 1981
Commissioner of Income Tax Vs New Central Jute Mills
Calcutta High Court · (1982) 26 CTR 388 : (1982) 135 ITR 736 : (1982) 9 TAXMAN 251
Income Tax Act, 1961 — Section 32, 33, 34, 43
High Courts10 Jun 1981
Kumar Jagadish Chandra Sinha Vs Commissioner of Income Tax
Calcutta High Court · (1982) 26 CTR 323 : (1982) 137 ITR 722 : (1982) 9 TAXMAN 256
Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 139(5), 143
High Courts10 Jun 1981
Dharmadas Paul Vs Pulin Bihari Halder and Others
Calcutta High Court · 85 CWN 1141
West Bengal Land Reforms Act, 1955 — Section 21, 21(3)
High Courts05 Jun 1981
Fuljahari Devi Vs State of West Bengal and Others
Calcutta High Court · 85 CWN 967
Evidence Act, 1872 — Section 114West Bengal Restoration Of Alienated Land Act, 1973 — Section 2(2), 4, 4(1), 4(4), 4(5)
High Courts04 Jun 1981
Promatha Nath Das Vs Executive Officer, Midnapore Zilla Parishad and Others
Calcutta High Court · 85 CWN 855