High Courts27 Apr 1978
Commissioner of Income Tax Vs Karam Chand Thapar and Bros. Pvt. Ltd.
Calcutta High Court · (1979) 1 TAXMAN 122
Companies Act, 1956 — Section 169Income Tax Act, 1922 — Section 10(4A), 66(2)
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,649 of 3,205
High Courts27 Apr 1978
Commissioner of Income Tax Vs Karam Chand Thapar and Bros. (P.) Ltd.
Calcutta High Court · (1978) 115 ITR 688
Income Tax Act, 1922 — Section 10(4A)
High Courts26 Apr 1978Dismissed
Andrew Yule and Company Ltd. Vs Fifth Industrial Tribunal of West Bengal
Calcutta High Court · (1978) 1 ILR (Cal) 629
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 33, 33(1)
High Courts26 Apr 1978Allowed
Baidyanath Dutta and Others Vs Radheshyam Dutta and Others
Calcutta High Court · AIR 1979 Cal 97
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Easements Act, 1882 — Section 1Transfer of Property Act, 1882 — Section 106
High Courts25 Apr 1978
Biyani and Sons (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 120 ITR 887
Income Tax Act, 1961 — Section 163(1), 9(1)
High Courts25 Apr 1978
Commissioner of Income Tax Vs Lionel Edwards Ltd.
Calcutta High Court · (1980) 124 ITR 416
Income Tax Act, 1961 — Section 45, 52, 52(1), 52(2)
High Courts25 Apr 1978Dismissed
Bengal Credit Corporation Vs Central Bank of India
Calcutta High Court · AIR 1978 Cal 567
Limitation Act, 1963 — Article 26
High Courts25 Apr 1978
Probodh Kr. Bajpayee Vs Mohit Kr. Banerjee
Calcutta High Court · AIR 1978 Cal 505
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115
High Courts25 Apr 1978Allowed
Eastern India Motion Pictures and Others Vs Performing Right Society Ltd. and Others
Calcutta High Court · AIR 1978 Cal 477
Copyright Act, 1957 — Section 14(1), 17, 35
High Courts25 Apr 1978
Commissioner of Income Tax Vs Budge Budge Amalgamated Mills Ltd.
Calcutta High Court · (1980) 50 CompCas 508 : (1980) 122 ITR 561
Companies Act, 1956 — Section 394Income Tax Act, 1922 — Section 12B, 12B(3)
High Courts25 Apr 1978
Tata Aircraft Limited Vs State of West Bengal
Calcutta High Court · (1979) 44 STC 146
High Courts24 Apr 1978
Commissioner of Income Tax Vs Karam Chand Thapar and Sons Ltd.
Calcutta High Court · (1978) 115 ITR 250
Income Tax Act, 1922 — Section 66(1)
High Courts24 Apr 1978
Disergarh Coal Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1980) 122 ITR 902
Hyderabad Income Tax Act, 1357 — Section 12(2)Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(1)
High Courts24 Apr 1978Dismissed
Sri Pulak Chandra Paul Vs Commercial Tax Officer and Others
Calcutta High Court · 82 CWN 941 : (1978) 42 STC 209
Bengal General Clauses Act, 1899 — Section 3Income Tax Act, 1961 — Section 3
High Courts24 Apr 1978
Commissioner of Income Tax (Central) Vs Kumardhubi Engineering Works Ltd.
Calcutta High Court · (1978) 115 ITR 58
Income Tax Act, 1961 — Section 256(1)
High Courts21 Apr 1978
Commissioner of Wealth Tax Vs Md. Ismail
Calcutta High Court · (1979) 117 ITR 273
Transfer of Property Act, 1882 — Section 105Wealth Tax Act, 1957 — Section 2
High Courts21 Apr 1978
East India Pharmaceutical Works Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 1 CALLT 121 : (1978) 2 CompLJ 51 : (1978) 114 ITR 591
Income Tax Act, 1961 — Section 28, 37(1), 40, 80V
High Courts21 Apr 1978
Commissioner of Income Tax Vs Dalhousie Properties Ltd.
Calcutta High Court · (1979) 116 ITR 289
Income Tax Act, 1961 — Section 23(1)
High Courts21 Apr 1978Dismissed
Gurupada Saha Vs State of West Bengal and Others
Calcutta High Court · 82 CWN 917
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 397, 397(2)
High Courts20 Apr 1978Dismissed
Bidyut Kumar Sett and Another Vs Satyesh Chandra Bagchi and Another
Calcutta High Court · (1979) 49 CompCas 274 : 82 CWN 666 : (1978) 37 FLR 252
Employees State Insurance (General) Regulations, 1950 — Regulation 26Employees State Insurance Act, 1948 — Section 2(17), 85Factories Act, 1948 — Section 2