High Courts31 Jul 1978
Mriganka Mohan Sur Vs Commissioner of Income Tax
Calcutta High Court · (1979) 120 ITR 529
Income Tax Act, 1922 — Section 34
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,642 of 3,205
High Courts31 Jul 1978
In Re: A.W. Figgis and Co. Pvt. Ltd.; In Re: Queens Park Property Co. Pvt. Ltd.
Calcutta High Court · (1980) 50 CompCas 95
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts31 Jul 1978
The Board of Trustees of the Port of Calcutta Vs Bengal Corporation Pvt. Ltd.
Calcutta High Court · AIR 1979 Cal 142
Sales of Goods Act, 1930 — Section 16, 16(1), 16(2), 59
High Courts31 Jul 1978Dismissed
In Re: East India Hotels Ltd.
Calcutta High Court · (1980) 50 CompCas 381
Companies (Acceptance of Deposits) Rules, 1975 — Rule 3(2)Companies Act, 1956 — Section 58A, 633(2)
High Courts28 Jul 1978
Commissioner of Income Tax Vs Anup Kumar Kapoor and Others
Calcutta High Court · (1980) 125 ITR 684
Income Tax Act, 1961 — Section 230A, 269C, 52(2)
High Courts28 Jul 1978
Sachindra Nath Mazumder Vs Bistupada Das and Others
Calcutta High Court · (1978) CriLJ 1494
Penal Code, 1860 (IPC) — Section 363, 366, 368
High Courts28 Jul 1978Allowed
State of West Bengal and Others Vs Ram Nagina Dubey
Calcutta High Court · (1978) 07 CAL CK 0010
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 147, 149, 323, 325
High Courts28 Jul 1978
Calcutta Electric Supply Corporation Limited Vs P. C. Sen and Others
Calcutta High Court · (1979) 1 LLJ 328
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 12, 33, 4
High Courts27 Jul 1978
Commissioner of Income Tax Vs Karam Chand Thapar and Bros. (P.) Ltd.
Calcutta High Court · (1979) 119 ITR 751
Income Tax Act, 1922 — Section 13A, 30Income Tax Act, 1961 — Section 139(1), 215, 215(3), 216, 246Income Tax Rules, 1922 — Rule 18A(6), 48
High Courts26 Jul 1978
Amiya kumar Sen Vs State of West Bengal
Calcutta High Court · (1979) CriLJ 288
Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 399, 438, 439Penal Code, 1860 (IPC) — Section 109, 120B, 408, 477A
High Courts25 Jul 1978
Shaw Wallace and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 119 ITR 399
Income Tax Act, 1961 — Section 2(47), 45, 47
High Courts25 Jul 1978Dismissed
Charan Santhal Vs Indrajit Sen and Others
Calcutta High Court · AIR 1979 Cal 256 : 82 CWN 1119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 9Evidence Act, 1872 — Section 45 , 64West Bengal Land Reforms Act, 1955 — Section 18, 18(1), 21
High Courts25 Jul 1978
Shree Ramesh Cotton Mills Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 116 ITR 366
Income Tax Act, 1961 — Section 32, 32(2), 72(2), 73(3)
High Courts25 Jul 1978Dismissed
Director of Entry Taxes and Another Vs Sricol Chemicals Industries
Calcutta High Court · 83 CWN 68
Constitution of India, 1950 — Article 187, 226
High Courts25 Jul 1978Dismissed
K.K. Goenka Vs Superintendent of Customs Preventive
Calcutta High Court · (1978) 2 ELT 637
Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 107, 108, 135Penal Code, 1860 (IPC) — Section 193, 228
High Courts25 Jul 1978
Debabrata Bhowmick Vs Sm. Nani Bala Some
Calcutta High Court · AIR 1978 Cal 482 : 83 CWN 62
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17West Bengal Land Reforms Act, 1955 — Section 8
High Courts24 Jul 1978
Surendranath Nundy (P) Ltd. Vs Assistant Collector of Customs For Exports and Others
Calcutta High Court · (1979) CENCUS 250 : (1987) 27 ELT 428
Constitution of India, 1950 — Article 31(1)Customs Act, 1962 — Section 12, 142, 17, 17(3), 17(4)
High Courts21 Jul 1978Dismissed
Lachmi Dasi Vs Kalidas Mukherjee and Another
Calcutta High Court · 82 CWN 1108
Calcutta Thika Tenancy Act, 1949 — Section 3, 3(iv), 5, 7AConstitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17E
High Courts21 Jul 1978
Commissioner of Income Tax Vs Dhanuka and Sons
Calcutta High Court · (1980) 124 ITR 24 : (1979) 1 TAXMAN 417
Income Tax Act, 1922 — Section 66(1)
High Courts21 Jul 1978Dismissed
Surendra Mohan Das Bhoumick and Another Vs The State of West Bengal and Others
Calcutta High Court · AIR 1979 Cal 3 : 83 CWN 18
Evidence Act, 1872 — Section 102