High Courts22 Aug 1978
Kedar Nath Goenka and Others Vs Superintendent of Central Excise and Others
Calcutta High Court · (1979) CriLJ 421 : 83 CWN 89 : (1978) 2 ELT 538
Central Excises and Salt Act, 1944 — Section 16, 9, 9C
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,641 of 3,205
High Courts21 Aug 1978
B.M. Gupta Vs State of West Bengal and Others
Calcutta High Court · 83 CWN 25 : (1979) 1 LLJ 168
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25G, 2A
High Courts18 Aug 1978
Sohanlal Rajgharia Vs Calcutta Chromotype Pvt. Ltd.
Calcutta High Court · (1978) 2 ILR (Cal) 178
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(2A), 17(3)
High Courts17 Aug 1978
The Additional Collector of Customs and Another Vs India Steamship Company Ltd.
Calcutta High Court · (1978) CriLJ 1673 : 83 CWN 204
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 111, 112, 113, 114
High Courts16 Aug 1978
Commissioner of Income Tax Vs East India Development Co. (P.) Ltd.
Calcutta High Court · (1979) 120 ITR 655
Income Tax Act, 1961 — Section 57
High Courts16 Aug 1978
Pranab Kumar Mukherjee and Others Vs Yusuf Ali Bhar and Others
Calcutta High Court · (1979) CriLJ 95
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 482
High Courts16 Aug 1978
Daughters of The Cross and others Vs State of West Bengal and others
Calcutta High Court · 83 CWN 358
Constitution of India, 1950 — Article 13, 14, 143, 19, 19(1)(g)Criminal Procedure Code, 1973 (CrPC) — Section 144, 323, 325
High Courts16 Aug 1978Dismissed
Tarai Tea Co. Pvt. Ltd. Vs Life Insurance Corporation of India and Others
Calcutta High Court · AIR 1979 Cal 84 : 82 CWN 1115
High Courts11 Aug 1978Dismissed
Ram Prosad Ghosh Vs Hari Narayan Laha
Calcutta High Court · (1978) 08 CAL CK 0009
Civil Procedure Code, 1908 (CPC) — Section 115, 148, 151, 47General Clauses Act, 1897 — Section 10
High Courts10 Aug 1978Dismissed
Life Insurance Corporation of India Vs M.L. Dalmiya and Company Ltd.
Calcutta High Court · 83 CWN 1 : (1978) 2 ILR (Cal) 182
Contract Act, 1872 — Section 63
High Courts10 Aug 1978
Pioneer Shipping Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1980) 125 ITR 765
Income Tax Act, 1961 — Section 104
High Courts10 Aug 1978
Mst. Zulekha Begum (Khatoon) Vs Commissioner of Income Tax
Calcutta High Court · (1981) 129 ITR 560
Finance (No. 2) Act, 1965 — Section 24Income Tax Act, 1961 — Section 139, 139(4), 153
High Courts08 Aug 1978Dismissed
Purna Chandra Ghose and Another Vs Durlav Chandra Ghosh and Others
Calcutta High Court · AIR 1980 Cal 10 : 83 CWN 901
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Evidence Act, 1872 — Section 13
High Courts08 Aug 1978
Sudhir Kumar Seal and Others Vs Assistant Registrar of Companies
Calcutta High Court · (1979) 49 CompCas 462
Companies Act, 1956 — Section 210(1), 210(3), 210(5)
High Courts08 Aug 1978
Santimoy Mukherjee Vs Sm. Nilima Mukherjee and Another
Calcutta High Court · 83 CWN 17
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Aug 1978
Commissioner of Income Tax Vs Ram Kumar Agarwalla and Bros. (P.) Ltd.
Calcutta High Court · (1980) 122 ITR 322
Income Tax Act, 1922 — Section 22, 22(1), 22(2), 34Income Tax Act, 1961 — Section 139, 139(1), 139(4), 147, 148
High Courts04 Aug 1978
Duncan Brothers and Co. Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1981) 128 ITR 302
Companies (Profits) Surtax Act, 1964 — Rule 1, 2
High Courts04 Aug 1978Dismissed
Oversears Scrap Trading Corporation Vs Sen Raleigh Limited
Calcutta High Court · (1978) 2 ILR (Cal) 539
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 12, 14Industries (Development and Regulation) Act, 1951 — Section 18AA
High Courts04 Aug 1978
K.P. Bhaskaran Vs R. Sen and Co.
Calcutta High Court · (1978) CriLJ 1493
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482MERCHANT SHIPPING ACT, 1958 — Section 145
High Courts31 Jul 1978Dismissed
Biswanath Kundu Vs Bimala Das and Others
Calcutta High Court · 82 CWN 1065
Calcutta Thika Tenancy Act, 1949 — Section 27, 3, 3(2), 5, 7Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 3