High Courts14 May 1980Allowed
Phani Bhusan Das Vs Kenaram Bhuniya and Others
Calcutta High Court · AIR 1980 Cal 255
Evidence Act, 1872 — Section 13, 13(3)Transfer of Property Act, 1882 — Section 126
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,614 of 3,205
High Courts13 May 1980
Commissioner of Income Tax Vs Sutton and Sons Ltd.
Calcutta High Court · (1981) 127 ITR 57
Income Tax Act, 1961 — Section 2(14)
High Courts13 May 1980Dismissed
Sushila Debi Fomra Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 661
Constitution of India, 1950 — Article 226Industries (Development and Regulation) Act, 1951 — Section 18AA, 18AA(1), 18AA(1)(b)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 11, 3(1), 3(2)
High Courts12 May 1980Dismissed
Sm. Sulekha Bairagi Vs Prof. Kamala Kanta Bairagi and Another
Calcutta High Court · AIR 1980 Cal 370 : (1980) 1 CALLT 70 : (1980) 2 CompLJ 82 : 84 CWN 716
Hindu Marriage Act, 1955 — Section 10(1), 13(1)Marriage Laws (Amendment) Act, 1976 — Section 39, 39(1)
High Courts12 May 1980Dismissed
Smt. Ashalata Pal Vs State of West Bengal
Calcutta High Court · AIR 1980 Cal 262
Constitution of India, 1950 — Article 226, 298, 299West Bengal State Lottery Rules, 1968 — Rule 19(2), 4(2)
High Courts12 May 1980
Income Tax Officer, "F" Ward and Others Vs Khandelwal Brothers Pvt. Ltd.
Calcutta High Court · (1982) 134 ITR 628 : (1981) 7 TAXMAN 215
Income Tax Act, 1961 — Section 148
High Courts09 May 1980Dismissed
Arun Kumar Deb and Others Vs Union of India and Others
Calcutta High Court · 84 CWN 894
All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts07 May 1980
Commissioner of Income Tax Vs Brijlal Lohia and Mahabir Prosad Khemka
Calcutta High Court · (1980) 18 CTR 163 : (1980) 124 ITR 485
General Clauses Act, 1897 — Section 3(35)Income Tax Act, 1961 — Section 271(1)
High Courts06 May 1980Dismissed
In Re: Bharat Tea Co. Ltd. and Others
Calcutta High Court · AIR 1981 Cal 151
Presidency Towns Insolvency Act, 1909 — Section 24(3), 24(4)
High Courts06 May 1980
Commissioner of Income Tax, Central Vs Shalimar Tar Products (1935) Ltd.
Calcutta High Court · (1980) 17 CTR 133 : (1981) 127 ITR 86
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts05 May 1980
Lalita Jabbar Vs Competent Authority and Others
Calcutta High Court · (1982) 133 ITR 389
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269C, 269C(1), 269D(1)
High Courts05 May 1980
Rasiklal Jivanlal Shah and Others Vs Income Tax Officer and Others
Calcutta High Court · (1980) 18 CTR 176 : (1982) 133 ITR 476
Income Tax Act, 1961 — Section 147
High Courts05 May 1980
Debalarani Nandy and Others Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 623
High Courts30 Apr 1980
Commissioner of Income Tax Vs Rajaram Pannalal and Bros.
Calcutta High Court · (1980) 4 TAXMAN 546
Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 142, 143, 144, 147, 147(a)
High Courts30 Apr 1980
Commissioner of Income Tax, Central Vs Hindusthan Motors Ltd.
Calcutta High Court · (1981) 127 ITR 210
Income Tax Act, 1961 — Section 33(1), 80E
High Courts30 Apr 1980
Commissioner of Income Tax Vs Rajaram Pannalal and Brothers
Calcutta High Court · (1980) 19 CTR 85 : (1981) 127 ITR 679
Income Tax Act, 1961 — Section 271(1), 271(4A), 68
High Courts28 Apr 1980
COMMISSIONER OF INCOME TAX Vs PRAN PRASAD.
Calcutta High Court · (1980) 19 CTR 32
High Courts28 Apr 1980Dismissed
In Re: Motahara Bibi Alias Khatun
Calcutta High Court · 84 CWN 630
West Bengal Estates Acquisition Act, 1953 — Section 14(3), 44(1), 44(2), 44(2a), 57
High Courts28 Apr 1980
Commissioner of Income Tax Vs Swedish East Asia Co. Ltd.
Calcutta High Court · (1980) 19 CTR 10 : (1981) 127 ITR 148
Income Tax Act, 1961 — Section 297(2), 32, 34(2), 43
High Courts25 Apr 1980
Budhlani Engineers (P) Limited Vs Calcutta Metropolitan Development Authority
Calcutta High Court · AIR 1980 Cal 359 : (1981) 1 CALLT 39 : (1981) 1 CompLJ 17
Arbitration Act, 1940 — Section 20, 8, 8(1), 8(2)