High Courts30 Jan 1978
Abu Sk. alias Michu Sk Vs Susutannessa Khatun and Others
Calcutta High Court · 82 CWN 368
Criminal Procedure Code, 1973 (CrPC) — Section 126
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,660 of 3,205
High Courts27 Jan 1978
Commissioner of Income Tax Vs Lalit Prasad Rohini Kumar
Calcutta High Court · (1979) 117 ITR 603
Income Tax Act, 1922 — Section 18A(10), 18A(6), 18A(7), 18A(8), 18A(9)Income Tax Act, 1961 — Section 215, 215(4), 216, 217, 246Income Tax Rules, 1922 — Rule 48
High Courts27 Jan 1978
Commissioner of Income Tax Vs Simplex Concrete Piles (India) Pvt. Ltd.
Calcutta High Court · (1978) 112 ITR 812
Income Tax Act, 1961 — Section 154
High Courts27 Jan 1978
Commissioner of Income Tax Vs Universal Fertiliser Co. P. Ltd.
Calcutta High Court · (1978) 114 ITR 47
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts27 Jan 1978
Dabur (Mr. S.K. Burman) (P) Ltd. Vs State of West Bengal and Others Assam Oil Co. Ltd. Vs Central Govt. Industrial Tribunal and Others
Calcutta High Court · 82 CWN 384 : (1978) 2 ILR (Cal) 597 : (1978) 2 LLJ 151
Constitution of India, 1950 — Article 13, 136, 226, 227, 368
High Courts25 Jan 1978Allowed
Smt. Sachibala Roy Vs The State of West Bengal
Calcutta High Court · AIR 1978 Cal 279 : (1978) 2 ILR (Cal) 584
Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 4(2)
High Courts25 Jan 1978
Union of India (UOI) Vs Ratanlal Bhawalka and Others
Calcutta High Court · AIR 1978 Cal 164 : (1981) 128 ITR 801
Bengal Public Demands Recovery Act, 1913 — Section 4, 7, 8Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Evidence Act, 1872 — Section 100, 101, 102, 103, 104
High Courts25 Jan 1978Allowed
Brojbehari Sen Vs The Corporation of Calcutta
Calcutta High Court · (1978) 1 ILR (Cal) 7
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts25 Jan 1978Allowed
Brojobehari Sen Vs Corporation of Calcutta
Calcutta High Court · (1978) 1 ILR (Cal) 7
Calcutta Municipal Act, 1923 — Section 131, 138, 139, 140, 140(1)Calcutta Municipal Act, 1951 — Section 586Civil Procedure Code, 1908 (CPC) — Section 80
High Courts25 Jan 1978
Commissioner of Income Tax and Super Profits Tax Vs Burn and Co. Ltd.
Calcutta High Court · (1978) 114 ITR 565
Super Profits Tax Act, 1963 — Section 2(5), 4
High Courts24 Jan 1978
Amar Nath Ash and Others Vs Mahadeo Saraf
Calcutta High Court · (1978) 01 CAL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15
High Courts20 Jan 1978
Bengal Decorators Vs Commissioner of Income Tax
Calcutta High Court · (1978) 113 ITR 805
Income Tax Act, 1961 — Section 184(3), 184(7), 187(2)Income Tax Rules, 1962 — Rule 22(5)
High Courts19 Jan 1978Dismissed
Pushraj Puranmull and Another Vs N. Roy and Others
Calcutta High Court · AIR 1978 Cal 215 : 82 CWN 350
Constitution of India, 1950 — Article 246West Bengal Relief Undertakings (Special Provisions) Act, 1972 — Section 3, 4, 8, 8(1), 8(2)
High Courts19 Jan 1978
Ashru Bindu Ray Vs Chittaranjan Banerjee and Others
Calcutta High Court · (1978) CriLJ 557 : 82 CWN 358
Penal Code, 1860 (IPC) — Section 408
High Courts19 Jan 1978
Union of India (UOI) and Others Vs Haribhai Vithalji Soni
Calcutta High Court · (1979) CriLJ 423
General Clauses Act, 1897 — Section 6
High Courts19 Jan 1978
Smt. Kamala Devi Jhawar Vs Commissioner of Income Tax
Calcutta High Court · (1978) 115 ITR 401
Income Tax Act, 1961 — Section 256(2)
High Courts19 Jan 1978Allowed
Ashru Bindu Roy Vs Chittaranjan Banerjee and Another
Calcutta High Court · (1978) CriLJ 557 : 82 CWN 358
Penal Code, 1860 (IPC) — Section 408
High Courts18 Jan 1978
Commissioner of Income Tax Vs Eastern Bengal Jute Trading Co. Ltd.
Calcutta High Court · (1978) 48 CompCas 262 : (1978) 112 ITR 575
Companies Act, 1956 — Section 291Income Tax Act, 1961 — Section 145
High Courts18 Jan 1978
Commissioner of Income Tax (Central) Vs Model Manufacturing Co. (P.) Ltd.
Calcutta High Court · (1980) 122 ITR 767
Income Tax Act, 1961 — Section 57
High Courts16 Jan 1978
Commissioner of Wealth Tax Vs B.N. Chowdhury
Calcutta High Court · (1978) 112 ITR 725
Income Tax Act, 1922 — Section 16(3)Wealth Tax Act, 1957 — Section 4(1)