High Courts11 Mar 1981
B.N. Das Vs Executive Secretary, Joint Plant Committee and Others
Calcutta High Court · (1981) 03 CAL CK 0025
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,600 of 3,204
High Courts11 Mar 1981Allowed
Shewbuxrai Onkarmall Vs Asstt. Collector of Customs and Others
Calcutta High Court · (1981) 8 ELT 298
Customs Act, 1962 — Section 111, 12, 12(1), 15(1), 2(23)Finance Act — Section 35(1)
High Courts10 Mar 1981
Nainsukhdas Jainarain Vs Commissioner of Income Tax
Calcutta High Court · (1983) 139 ITR 467 : (1981) 7 TAXMAN 201
Income Tax Act, 1961 — Section 184, 184(4), 185Income Tax Rules, 1962 — Rule 22, 25
High Courts09 Mar 1981Allowed
Sm. Ranjani Bala Rakshit Vs Biswanath Rakshit and Others
Calcutta High Court · AIR 1981 Cal 189 : 85 CWN 606
High Courts09 Mar 1981Allowed
Debabrata Mukherjee Vs Kalyan Kumar Roy
Calcutta High Court · 85 CWN 594
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 10, 100, 104(1), 105Contract Act, 1872 — Section 23Presidency Small Cause Courts Act, 1882 — Section 41, 43, 49
High Courts09 Mar 1981
V.P. Samtani Vs Commissioner of Income Tax
Calcutta High Court · (1981) 23 CTR 268 : (1982) 135 ITR 313 : (1981) 6 TAXMAN 321
Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 254(1), 271(1)
High Courts09 Mar 1981Dismissed
Nikhil Chandra Dey Vs Sankarlal Chandra and Another
Calcutta High Court · 85 CWN 494
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(j), 13(1)(k), 13(6), 13(j)
High Courts09 Mar 1981Dismissed
Tapal Mitra and Others Vs Santilata Mitra and Others
Calcutta High Court · 85 CWN 837
West Bengal Premises Tenancy Act, 1956 — Section 12(1)(a), 13(1)(a)
High Courts09 Mar 1981Dismissed
In Re: Badri Narayan Thakur
Calcutta High Court · AIR 1981 Cal 214 : 85 CWN 491
Constitution of India, 1950 — Article 12, 226
High Courts05 Mar 1981
COMMISSIONER OF INCOME TAX Vs DARSANANAND LTD.
Calcutta High Court · (1982) 26 CTR 57
High Courts05 Mar 1981
Sudesh Chandra Talwar Vs Commissioner of Wealth Tax
Calcutta High Court · (1982) 26 CTR 310 : (1982) 137 ITR 483
Wealth Tax Act, 1957 — Section 7
High Courts05 Mar 1981
Stadmed Private Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 140 ITR 361 : (1981) 7 TAXMAN 203
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 10(2), 10(4A), 35
High Courts04 Mar 1981Dismissed
Sm. Nandarani Bose and Another Vs Ranchhoddas Muldas Ramanuj and Another
Calcutta High Court · AIR 1981 Cal 275
Bengal Money Lenders Act, 1940 — Section 2(22), 36Civil Procedure Code, 1908 (CPC) — Section 21, 39, 42, 47, 9
High Courts04 Mar 1981
V.P. Samtani Vs Commissioner of Income Tax
Calcutta High Court · (1981) 132 ITR 488 : (1982) 9 TAXMAN 184
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 1(8), 131, 256(1), 256(2), 68
High Courts03 Mar 1981
Commissioner of Income Tax Vs Harinkhola Ice and Cold Storage Ltd.
Calcutta High Court · (1982) 134 ITR 540 : (1981) 6 TAXMAN 362
Income Tax Act, 1961 — Section 80J, 80J(4)Income Tax Rules, 1962 — Rule 19A
High Courts03 Mar 1981
Commissioner of Income Tax Vs Kinnison Jute Mills Co. Ltd.
Calcutta High Court · (1981) 23 CTR 237 : (1982) 135 ITR 62
High Courts02 Mar 1981
Jeewanlal (1929) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 139 ITR 865 : (1981) 7 TAXMAN 180
Finance Act, 1966 — Section 2(5)Income Tax (Determination of Export Profits) Rules, 1966 — Rule 2(2)Income Tax Act, 1922 — Section 10(2), 4(3), 66(1)
High Courts02 Mar 1981
Commissioner of Income Tax Vs Duncan Bros. and Co. Ltd.
Calcutta High Court · (1981) 23 CTR 240 : (1983) 140 ITR 335
Income Tax Act, 1961 — Section 37, 40
High Courts26 Feb 1981
Surendra Nath Banerjee Vs Union of India and Others
Calcutta High Court · 85 CWN 517
Constitution of India, 1950 — Article 32Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 6
High Courts25 Feb 1981
In Re: Hindusthan Wire and Metal Products
Calcutta High Court · (1983) 54 CompCas 104
Civil Procedure Code Amendment Act, 1973 — Section 190, 192, 2, 200, 204Companies Act, 1956 — Section 295, 295(4), 633, 633(2)