High Courts09 Dec 1980
Chunilal Mulji Motani and Others Vs Commissioner of Income Tax
Calcutta High Court · (1983) 139 ITR 166
Income Tax Act, 1961 — Section 61, 62, 62(1), 63
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,605 of 3,204
High Courts09 Dec 1980
Probity Shipping Corporation and Another Vs State Trading Corporation of India
Calcutta High Court · 85 CWN 268
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 139
High Courts09 Dec 1980
Chunilal Mulji Motani Vs Commissioner of Income Tax
Calcutta High Court · (1981) 7 TAXMAN 400
Finance Act, 1939 — Section 6Income Tax Act, 1922 — Section 13, 16, 3, 6, 62Income Tax Act, 1961 — Section 16, 16(1)(c), 256(1), 4, 60
High Courts08 Dec 1980
Traders Syndicate Vs Union of India (UOI)
Calcutta High Court · AIR 1981 Cal 223
Civil Procedure Code, 1908 (CPC) — Section 20Railways Act, 1890 — Section 80
High Courts05 Dec 1980Allowed
A.B. Chaudhuri Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1981 Cal 225
Calcutta University (Temporary and Supersession) Act, 1978 — Section 4Calcutta University Act, 1966 — Section 20(3), 9(6)
High Courts04 Dec 1980
Santosh Kr. Mitra Vs Kalipada Das and Others
Calcutta High Court · AIR 1981 Cal 278
Partition Act, 1893 — Section 4
High Courts04 Dec 1980
Commissioner of Income Tax Vs Southern Estates (P.) Ltd.
Calcutta High Court · (1982) 136 ITR 846 : (1981) 7 TAXMAN 82
Income Tax Act, 1922 — Section 10(1), 10(2), 12, 12(2)Income Tax Act, 1961 — Section 256(1)
High Courts04 Dec 1980
India Jute Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 22 CTR 11 : (1982) 136 ITR 597 : (1981) 6 TAXMAN 239
Income Tax Act, 1961 — Section 48, 49, 50, 55(2)
High Courts03 Dec 1980
State Bank of India Vs B.M.S. Engineering Works (Pvt.) Ltd. and Others
Calcutta High Court · AIR 1981 Cal 231
Letters Patent Act, 1865 — Clause 12
High Courts01 Dec 1980Dismissed
In Re. Sirajul Islam
Calcutta High Court · 85 CWN 188
West Bengal Panchayat Act, 1973 — Section 11, 11(1), 11(1)(d), 17, 3
High Courts28 Nov 1980Allowed
Ganesh Sarkar and Others Vs Ainul Haque Ansari and Others
Calcutta High Court · 85 CWN 403
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3, Order 23 Rule 3B, 115, 99
High Courts26 Nov 1980Allowed
Martin Burn Ltd. Vs Bhagirath Murarka
Calcutta High Court · (1982) 52 CompCas 127
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 70
High Courts26 Nov 1980
Dolphin Laboratories Pvt. Ltd. Vs Kaptab Pharmaceuticals
Calcutta High Court · AIR 1981 Cal 76
Trade and Merchandise Marks Act, 1958 — Section 120, 27(2)
High Courts26 Nov 1980
Controller of Estate Duty Vs Smt. Ila Das and Others
Calcutta High Court · (1981) 25 CTR 16 : (1981) 132 ITR 720
Estate Duty Act, 1953 — Section 58, 59, 62
High Courts25 Nov 1980
Commissioner of Income Tax Vs Kalyani Spinning Mills Ltd.
Calcutta High Court · 85 CWN 308 : (1981) 128 ITR 279
Income Tax Act, 1961 — Section 32, 38
High Courts24 Nov 1980
Commissioner of Income Tax Vs Britannia Industries Co. Ltd.
Calcutta High Court · (1981) 20 CTR 272 : (1982) 135 ITR 35 : (1981) 6 TAXMAN 152
Income Tax Act, 1961 — Section 40Income Tax Rules, 1962 — Rule 3, 6D
High Courts21 Nov 1980
Das Consultants Pvt. Ltd. Vs National Mineral Development Corporation Ltd.
Calcutta High Court · AIR 1981 Cal 202 : (1981) 1 CALLT 213 : 85 CWN 387
Arbitration Act, 1940 — Section 2, 20Contract Act, 1872 — Section 5
High Courts18 Nov 1980Allowed
Smt. Sudhira Bala Roy and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1981 Cal 130 : 85 CWN 273
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1), 4(1)
High Courts17 Nov 1980Dismissed
Chittaranjan Das Vs Sanhita Das
Calcutta High Court · 85 CWN 353
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2)(a)(b)
High Courts17 Nov 1980
Commissioner of Income Tax Vs Gourepore Co. Ltd.
Calcutta High Court · (1982) 135 ITR 606
Income Tax Act, 1961 — Section 28, 43(5), 73