COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,616 of 3,205

High Courts09 Apr 1980

Commissioner of Income Tax Vs Kelvin Jute Co. Ltd.

Calcutta High Court · (1980) 17 CTR 138 : (1980) 126 ITR 679

Income Tax (Amendment) Act, 1972 — Section 4Income Tax Act, 1922 — Section 33, 35Income Tax Act, 1961 — Section 245(2)

High Courts08 Apr 1980

Balmukund Mundhra Vs Shew Prosad Haralka and Others

Calcutta High Court · AIR 1980 Cal 331

Arbitration Act, 1940 — Section 20

High Courts08 Apr 1980Dismissed

Kissori Lal Nag and Others Vs Tinkari Chandra Chandra

Calcutta High Court · AIR 1980 Cal 204

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2West Bengal Estates Acquisition Act, 1953 — Section 6(1)

High Courts08 Apr 1980

Jute Corporation of India Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1981) 131 ITR 412

Income Tax Act, 1961 — Section 256(1), 256(2)

High Courts08 Apr 1980

Commissioner of Income Tax Vs Rajeshwari Distributors (P.) Ltd.

Calcutta High Court · (1980) 16 CTR 394 : (1980) 125 ITR 618 : (1982) 49 STC 169

High Courts03 Apr 1980

Tax Recovery Officer and Others Vs Md. Ismail and Another and Mussamet Zulekha Begum

Calcutta High Court · 84 CWN 601 : (1980) 125 ITR 735

General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 46Income Tax Act, 1961 — Section 297(2)

High Courts03 Apr 1980

Kumardhubi Fire Clay and Silica Works Ltd. and Hindustan Copper Limited Vs Assistant Director, Tax Credit (Exports) and Others

Calcutta High Court · 84 CWN 610 : (1980) 123 ITR 899

Income Tax Act, 1961 — Section 280ZC, 280ZE

High Courts02 Apr 1980

Benode Behari Sur Roy Vs Bijoy Laxmi Roy and Others

Calcutta High Court · 85 CWN 1

Succession Act, 1925 — Section 265, 299, 383, 384, 388

High Courts02 Apr 1980

Sri Anil Basak Vs Jailer, Dum Dum Central Jail and Others

Calcutta High Court · (1980) 04 CAL CK 0009

Constitution of India, 1950 — Article 20, 21, 309, 32Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 147, 149, 302, 328, 332

High Courts02 Apr 1980

Jaykishore Pande Vs Union of India

Calcutta High Court · 84 CWN 795

High Courts01 Apr 1980

Gokul Chandra Dey and Sons Vs Joint Secretary, Government of India and Others

Calcutta High Court · (1981) CriLJ 401 : 84 CWN 679

Constitution of India, 1950 — Article 19, 226Essential Commodities Act, 1955 — Section 3

High Courts31 Mar 1980

Kashiram Tea Industries Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1981) 132 ITR 783 : (1981) 5 TAXMAN 94

Constitution of India, 1950 — Article 139(1)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 143, 144

High Courts31 Mar 1980

Dilip Kumar Mitra Vs Commissioner of Income Tax

Calcutta High Court · (1980) 125 ITR 8

Income Tax Act, 1961 — Section 271(1), 274

High Courts31 Mar 1980

Union of India (UOI) Vs Official Liquidator

Calcutta High Court · (1983) 53 CompCas 573

Companies (Court) Rules, 1959 — Rule 149, 177, 7, 9Companies Act, 1956 — Section 457(3), 528Industries (Development and Regulation) Act, 1951 — Section 18A

High Courts31 Mar 1980

Commissioner of Income Tax Vs Ashok Timber Industries

Calcutta High Court · (1980) 125 ITR 336

Income Tax Act, 1961 — Section 68

High Courts29 Mar 1980

COMMISSIONER OF INCOME TAX Vs KUMAR FINANCING CORPORATION.

Calcutta High Court · (1980) 19 CTR 71

Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 154, 186(1), 186(3), 256(1)Income Tax Rules, 1922 — Rule 68

High Courts28 Mar 1980

V.K. Chowdhury and Others Vs The State of West Bengal and Another

Calcutta High Court · (1981) CriLJ 664 : 84 CWN 704

Criminal Procedure Code, 1973 (CrPC) — Section 245, 401, 482Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7

High Courts28 Mar 1980

COMMISSIONER OF INCOME TAX Vs MUKTIAR BEGUM and Others

Calcutta High Court · (1980) 18 CTR 367

High Courts27 Mar 1980

In Re. Sushil Chandra Chowdhury and Others

Calcutta High Court · 84 CWN 583

Commissions of Inquiry Act, 1952 — Section 2, 2(a), 2(a), 3, 3(1)Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 226, 311, 356

High Courts27 Mar 1980Allowed

West Bengal Khadi and Village Industries Board Vs Dibyendu Prokash Bhattacharya

Calcutta High Court · 84 CWN 833

West Bengal Khadi And Village Industries Board Act, 1959 — Section 3, 3(1), 32, 33, 5