High Courts15 Sept 1978
Commissioner of Income Tax Vs Katras Jharia Coal Co. Ltd.
Calcutta High Court · (1979) 118 ITR 6
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,639 of 3,205
High Courts13 Sept 1978
Golak Behari Mitra and Others Vs G.S.S. Brothers
Calcutta High Court · 83 CWN 143
Limitation Act, 1963 — Section 15
High Courts11 Sept 1978Dismissed
Sibdas Dutta Vs Nirmal Chandra Dutta and Others
Calcutta High Court · (1978) 09 CAL CK 0036
Succession Act, 1925 — Section 63
High Courts11 Sept 1978
L.N. Birla Vs University of Calcutta
Calcutta High Court · 83 CWN 698 : (1978) 2 ILR (Cal) 391
Calcutta University Act, 1966 — Section 1(2), 23, 23(1), 23(2), 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226
High Courts11 Sept 1978
Sashikant T. Mehta Vs State of West Bengal and Others
Calcutta High Court · (1979) CENCUS 117 : (1979) 4 ELT 5
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 135, 140, 140(2)Essential Commodities Act, 1955 — Section 10
High Courts11 Sept 1978Allowed
L. N. Birla and Others Vs University of Calcutta and Others
Calcutta High Court · 83 CWN 698 : (1978) 2 ILR (Cal) 391
Constitution of India, 1950 — Article 226WEST BENGAL COLLEGE TEACHERS (SECURITY OF SERVICE) ACT, 1975 — Section 1, 10, 12, 13, 14
High Courts08 Sept 1978Dismissed
Commercial Tax Officer and Others Vs Jasodalal Ghosal Private Ltd
Calcutta High Court · (1979) 44 STC 31
Constitution of India, 1950 — Article 227
High Courts08 Sept 1978
Subhas Chandra Kamalia Vs The State of West Bengal
Calcutta High Court · (1979) CENCUS 120
Gold (Control) Act, 1968 — Section 27(1), 41(b)
High Courts07 Sept 1978Dismissed
Kantilal and Bros. and Another Vs Ramarani Debi and Others
Calcutta High Court · (1980) ACJ 501 : AIR 1979 Cal 152
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)Motor Vehicles Act, 1939 — Section 110D, 96, 96(2)
High Courts07 Sept 1978Allowed
Arvind Exports Private Ltd. Vs Kamani Engineering Corporation Ltd.
Calcutta High Court · AIR 1979 Cal 109
Arbitration Act, 1940 — Section 34
High Courts07 Sept 1978
Smt. Gurdev Kaur Vs Rash Behari Das
Calcutta High Court · (1979) ACJ 304 : AIR 1978 Cal 547
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110B, 110DWorkmens Compensation Act, 1923 — Section 3
High Courts06 Sept 1978
Shambhoo Prosad Bajoria and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1979) 120 ITR 782
Bengal Public Demands Recovery Act, 1913 — Section 37Income Tax Act, 1961 — Rule 11(6), 9, 159, 159(4)
High Courts06 Sept 1978
The Superintendent and Remembrancer of Legal Affairs Vs Mahendra Singh
Calcutta High Court · (1979) CriLJ 545 : 83 CWN 184
Arms Act, 1959 — Section 25, 27, 3, 39Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 190
High Courts06 Sept 1978Dismissed
Anath Bandhu De Vs Krishna Lal Das and Others
Calcutta High Court · 83 CWN 125
High Courts04 Sept 1978Dismissed
Anath Bandhu De Vs Krishna Lal Das and Others
Calcutta High Court · AIR 1979 Cal 168 : (1978) 1 CALLT 42 : 83 CWN 125 : (1978) 2 ILR (Cal) 412
High Courts01 Sept 1978
Madura Coats Limited Vs Collector of Central Excise
Calcutta High Court · (1980) 6 ELT 582
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts31 Aug 1978
Commissioner of Income Tax Vs Bhuramal Manickchand
Calcutta High Court · (1980) 121 ITR 840
Income Tax Act, 1961 — Section 271(1)
High Courts31 Aug 1978
Monomohan Saha Vs Sm. Usharani Ghosh and Others
Calcutta High Court · AIR 1979 Cal 79
Partition Act, 1893 — Section 4
High Courts31 Aug 1978Allowed
Roy and Co. and Another Vs Sm. Nani Bala Dey and Others
Calcutta High Court · AIR 1979 Cal 50
Civil Procedure Code, 1908 (CPC) — Section 75Evidence Act, 1872 — Section 101, 102, 103, 104, 35Transfer of Property Act, 1882 — Section 8
High Courts31 Aug 1978Allowed
Asrafannessa Khanum Vs Mirza Ali Zamin and Others
Calcutta High Court · AIR 1979 Cal 53 : 83 CWN 41
Bengal Wakf Act, 1934 — Section 70(1)