COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,656 of 3,205

High Courts03 Mar 1978

Hari Nath Poddar Vs The State

Calcutta High Court · (1978) CriLJ 1018

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 300Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14

High Courts03 Mar 1978

Dhruba Sen Vs Salil Sen Gupta and Others

Calcutta High Court · 82 CWN 535

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts03 Mar 1978

Controller of Estate Duty Vs Jyotirmoy Raha

Calcutta High Court · (1978) 112 ITR 969

Estate Duty Act, 1953 — Section 2(15), 33(1)

High Courts03 Mar 1978

Dhurjati Mohan Das and Others Vs Balai Chandra Das and Others

Calcutta High Court · AIR 1978 Cal 262

Limitation Act, 1963 — Section 17West Bengal Non-Agricultural Tenancy Act, 1949 — Section 23, 24, 33, 4

High Courts03 Mar 1978Dismissed

Prosad Kumar Mondal Vs Commissioners of Krishnagore Municipality

Calcutta High Court · (1978) 1 CALLT 242 : 82 CWN 457 : (1978) 1 ILR (Cal) 348

Bengal Municipal Act, 1932 — Section 123(1), 128(1), 128(2), 133, 134Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 2, Order 1 Rule 3, Order 1 Rule 4Constitution of India, 1950 — Article 226

High Courts02 Mar 1978Dismissed

The Oriental Fire and General Insurance Co. Ltd. Vs Sm. Usharani Kar and Others

Calcutta High Court · AIR 1978 Cal 206 : 82 CWN 634 : (1978) 1 ILR (Cal) 484

Arbitration Act, 1940 — Section 34

High Courts02 Mar 1978

P.R. Mukherjee Vs Commissioner of Income Tax

Calcutta High Court · (1979) 116 ITR 554

Income Tax Act, 1961 — Section 254, 64

High Courts01 Mar 1978

Roshan Singh and Another Vs The State of West Bengal

Calcutta High Court · (1978) CriLJ 842 : 82 CWN 583

Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 120B, 380, 411Telegraph Wires (Unlawful Possession) Act, 1950 — Section 5, 7

High Courts01 Mar 1978

Siddheswari Cotton Mills P. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 117 ITR 953

Income Tax Act, 1961 — Section 13, 256(2)

High Courts01 Mar 1978

Commissioner of Income Tax Vs Patrokola Tea Co. Ltd.

Calcutta High Court · (1980) 125 ITR 575

Income Tax Act, 1961 — Section 156, 221, 297, 297(2)

High Courts01 Mar 1978

Assistant Registrar of Companies Vs Mati Begum Safaran Khatoon and Another

Calcutta High Court · (1978) 1 CALLT 233 : (1979) 49 CompCas 651

Companies Act, 1956 — Section 210(1)

High Courts28 Feb 1978Allowed

Prabhabati Das and Others Vs R.R. Joneja

Calcutta High Court · 82 CWN 684

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 2, 21(1)

High Courts28 Feb 1978Dismissed

Food Corporation of India Vs Birendra Nath Dhar

Calcutta High Court · AIR 1978 Cal 264 : 82 CWN 611 : (1978) 1 ILR (Cal) 410

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 115(2)

High Courts28 Feb 1978Dismissed

Ratan Chand Khanna Vs Mahendra Kumar

Calcutta High Court · AIR 1979 Cal 55

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts28 Feb 1978

Commissioner of Income Tax Vs New India Investment Corporation Ltd.

Calcutta High Court · (1978) 113 ITR 778

Income Tax Act, 1961 — Section 57

High Courts28 Feb 1978

Commissioner of Income Tax Vs Central India Industries Ltd.

Calcutta High Court · (1978) 113 ITR 326

Income Tax Act, 1922 — Section 12B(2)Income Tax Act, 1961 — Section 52(1)

High Courts28 Feb 1978

Maheswar Thakur Vs Union of India (UOI)

Calcutta High Court · 82 CWN 678 : (1978) 1 ILR (Cal) 214

Industrial Disputes Act, 1947 — Section 2, 25F

High Courts27 Feb 1978

Ashutosh Nag alias A. Nag Vs The State and Another

Calcutta High Court · 82 CWN 454

Criminal Procedure Code, 1973 (CrPC) — Section 186, 186(b), 202Penal Code, 1860 (IPC) — Section 408

High Courts27 Feb 1978

Commissioner of Income Tax Vs Jiya Jeerao Cotton Mills Ltd.

Calcutta High Court · (1979) 118 ITR 72

Income Tax Act, 1922 — Section 34(1), 42, 42(3)

High Courts27 Feb 1978

Commissioner of Income Tax Vs Sahibganj Electric Cables Pvt. Ltd.

Calcutta High Court · (1983) 144 ITR 422

Income Tax Act, 1922 — Section 23A