High Courts03 Oct 1975
Commissioner of Income Tax Vs Dunlop Rubber Co. (I) Ltd.
Calcutta High Court · (1977) 107 ITR 182
Income Tax Act, 1961 — Section 101, 143, 144, 145, 84Income Tax Rules, 1962 — Rule 19
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,703 of 3,205
High Courts03 Oct 1975
Bengal Potteries Ltd. and Another Vs M.R.T.P. Commission and Others
Calcutta High Court · (1975) 45 CompCas 697
Monopolies and Restrictive Trade Practices Act, 1969 — Section 16(2), 33, 35, 37, 37(2)
High Courts03 Oct 1975
Baidyanath Bayen Vs Berhampore Bank Ltd.
Calcutta High Court · AIR 1976 Cal 372 : (1977) 1 ILR (Cal) 338
Banking Regulation Act, 1949 — Section 45A, 45B, 45C, 45C(1)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 19Companies Act, 1956 — Section 39, 391, 446, 446(2)
High Courts03 Oct 1975Dismissed
Mrinal Kanti Das Burman Vs State of West Bengal
Calcutta High Court · (1976) 1 ILR (Cal) 345
Commissions of Inquiry Act, 1952 — Section 3, 9(1A)Constitution of India, 1950 — Article 123, 153, 166(3), 213, 309
High Courts03 Oct 1975Allowed
Amulya Kumar Sur Vs Dilip Kumar Sur and Others
Calcutta High Court · (1975) 10 CAL CK 0004
Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 106, 107, 114, 53AWest Bengal Estates Acquisition Act, 1953 — Section 2(b), 2(i), 2(j), 2(k), 44(1)
High Courts03 Oct 1975Allowed
Collector of Customs Vs James David Crighton
Calcutta High Court · 80 CWN 495 : (1976) 2 ILR (Cal) 176
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 111, 112, 112(1), 113, 115Foreign Exchange Regulation Act, 1947 — Section 23(1A), 24(1), 8(1)
High Courts03 Oct 1975Allowed
Thomas Duff and Company (India) Pvt. Ltd. Vs Collector of Customs and Others
Calcutta High Court · (1975) 10 CAL CK 0002
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 113, 113(1), 114, 124, 14
High Courts03 Oct 1975
Baidyanath Bayen Vs Berhampore Bank Ltd. (In Liquidation) and another
Calcutta High Court · AIR 1976 Cal 372 : (1977) 1 ILR (Cal) 338
Banking Regulation Act, 1949 — Section 45A, 45B, 45B, 45C, 45C(1)Companies Act, 1956 — Section 391, 446, 446(2)Displaced Persons (Debts Adjustment) Act, 1951 — Section 3
High Courts01 Oct 1975
Commissioner of Income Tax Vs Shree Ganesh Jute Mills Ltd.
Calcutta High Court · (1977) 109 ITR 562
Income Tax Act, 1922 — Section 66(1)
High Courts30 Sept 1975
Commissioner of Income Tax Vs Narayan Chandra Dey
Calcutta High Court · (1977) 108 ITR 515
Income Tax Act, 1961 — Section 256(1)
High Courts30 Sept 1975Allowed
Asha Gupta Vs Sipra Dutta
Calcutta High Court · 80 CWN 187 : (1976) 1 ILR (Cal) 147
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(2)West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts29 Sept 1975
Grahams Trading Co. (India) Ltd. Vs Income Tax Officer, Central and Others
Calcutta High Court · (1976) 105 ITR 1
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts29 Sept 1975
Abul Azad Vs The State
Calcutta High Court · (1975) 1 CALLT 529 : (1976) CriLJ 315 : 80 CWN 239
Criminal Procedure Code, 1973 (CrPC) — Section 418, 426, 428, 433Penal Code, 1860 (IPC) — Section 111, 116, 302, 55, 57
High Courts26 Sept 1975
Commissioner of Income Tax Vs Dipak Corporation Pvt. Ltd.
Calcutta High Court · (1978) 48 CompCas 80 : (1978) 111 ITR 452
Companies Act, 1956 — Section 314, 360, 363Contract Act, 1872 — Section 62
High Courts26 Sept 1975
Wine, Spirit And Beer Association of India and Others and Carew and Company Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · (1978) 42 STC 113
BENGAL EXCISE ACT, 1909 — Section 2, 20, 43, 44AConstitution of India, 1950 — Article 226
High Courts26 Sept 1975Allowed
Eastern Galvo-Aluminizing and Engineering Works Vs Additional Member, Board of Revenue
Calcutta High Court · (1976) 37 STC 262
Constitution of India, 1950 — Article 226
High Courts26 Sept 1975Dismissed
Superintendent and Remembrancer of Legal Affairs Vs Srikrishna Biri Factory
Calcutta High Court · 80 CWN 744 : (1976) 1 ILR (Cal) 366
Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 2(1), 4
High Courts24 Sept 1975
Sambhu Nath Falit Vs Corporation of Calcutta and Another
Calcutta High Court · 80 CWN 148
Constitution of India, 1950 — Article 14, 226(1)
High Courts23 Sept 1975Allowed
Manick Lal Seal and Another Vs K.P. Chowdhury
Calcutta High Court · AIR 1976 Cal 115
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 17, Order 8 Rule 2Limitation Act, 1908 — Article 113Specific Relief Act, 1877 — Section 12, 22
High Courts23 Sept 1975Dismissed
Chapala Bala Adhikary Vs Monoranjan Das
Calcutta High Court · (1975) 2 ILR (Cal) 620
Citizenship Act, 1955 — Section 9, 9(2)Citizenship Rules, 2009 — Rule 30(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1