COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,606 of 3,204

High Courts14 Nov 1980Dismissed

L. Mullick and Co. and Others Vs Binani Properties P. Ltd. and Others

Calcutta High Court · (1983) 53 CompCas 693

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 29 Rule 1, 146Companies (Court) Rules, 1959 — Rule 84Companies Act, 1956 — Section 394, 394(2), 559

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High Courts13 Nov 1980Dismissed

Izazul Haque and Others Vs State of West Bengal and Others

Calcutta High Court · 85 CWN 202

West Bengal Panchayat Act, 1973 — Section 210, 4, 7

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High Courts12 Nov 1980

Mozufferpore Electric Supply Co. Ltd. Vs Income Tax Officer, "E"-Ward

Calcutta High Court · (1982) 134 ITR 102 : (1981) 6 TAXMAN 366

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 155, 33(6)

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High Courts11 Nov 1980Dismissed

Samir Kumar Mitra Vs Union of India

Calcutta High Court · 85 CWN 265

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High Courts11 Nov 1980

Gopal Chandra Das Vs Bhagchas Officers and Others

Calcutta High Court · 85 CWN 183

West Bengal Land Reforms Act, 1955 — Section 18, 2(12), 21, 50

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High Courts03 Oct 1980Allowed

East Anglia Plastics (India) Ltd. Vs Collector of Central Excise and Others

Calcutta High Court · (1983) 12 ELT 126

Central Excise Rules, 1944 — Rule 173C, 173C(2A), 173E, 173G(3), 173JCentral Excises and Salt Act, 1944 — Section 11, 2, 3, 32, 35Constitution of India, 1950 — Article 14, 19(1), 226, 265, 32

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High Courts01 Oct 1980

Jayanta Kumar Banerjee Vs State of West Bengal and Others

Calcutta High Court · AIR 1981 Cal 138

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4

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High Courts01 Oct 1980

Anisur Rahaman and Another Vs Jalilar Rahaman

Calcutta High Court · AIR 1981 Cal 48

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High Courts01 Oct 1980

Commissioner of Income Tax Vs Martin Burn Ltd.

Calcutta High Court · (1982) 136 ITR 805

Income Tax Act, 1961 — Section 2(22)

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High Courts01 Oct 1980Allowed

Khardah Company Ltd. Vs Union of India (UOI)

Calcutta High Court · 85 CWN 192 : (1983) 14 ELT 2159

Central Excise Rules, 1944 — Rule 11, 9Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 133(1), 226, 227

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High Courts29 Sept 1980

India Jute Co. Ltd. Vs Assistant Collector of Central Excise and Others

Calcutta High Court · (1988) 34 ELT 452

Central Excise Rules, 1944 — Rule 173, 173G, 173K, 56A, 56A(2)Central Excises and Salt Act, 1944 — Section 11BFinance Act, 1972 — Section 18A

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High Courts29 Sept 1980

Commissioner of Income Tax Vs U.C. Mahatab, Maharaja of Burdwan

Calcutta High Court · (1981) 21 CTR 244 : 85 CWN 203 : (1981) 130 ITR 223

Income Tax Act, 1961 — Section 171, 27

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High Courts26 Sept 1980Allowed

In Re-Sutapa Datta alias Ganguly

Calcutta High Court · 85 CWN 104

Constitution of India, 1950 — Article 14, 15, 15(4), 25(4)

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High Courts26 Sept 1980

Debabrata Basu and Others Vs State of West Bengal and Others

Calcutta High Court · 85 CWN 133 : (1983) 139 ITR 548

Constitution of India, 1950 — Article 14, 19, 19(1), 246, 276(2)West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979 — Section 16

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High Courts26 Sept 1980Dismissed