COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,706 of 3,205

High Courts13 Aug 1975

Sri Sri Iswar Mahadev Jiew Shib Thakur Vs Dilip Kumar Basu and Others

Calcutta High Court · 80 CWN 163

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 12(1)West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(3), 17(C), 17(D)

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High Courts12 Aug 1975

R.L. Rajgharia Vs Income Tax Officer and Others

Calcutta High Court · (1977) 107 ITR 347

Constitution of India, 1950 — Article 226

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High Courts12 Aug 1975Allowed

Jatindra Nath Das Vs Jadaram and Another

Calcutta High Court · 79 CWN 936

Evidence Act, 1872 — Section 44Transfer of Property Act, 1882 — Section 52

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High Courts11 Aug 1975Partly Allowed

Shyam Sunder Swaika Vs Ganga Vishnu Swaika and Others

Calcutta High Court · AIR 1976 Cal 60 : (1976) 1 ILR (Cal) 51

Arbitration Act, 1940 — Section 8

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High Courts11 Aug 1975

Ganesh Chandra Khan Vs Income Tax Officer, "A" Ward and Another

Calcutta High Court · (1978) 111 ITR 934

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

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High Courts08 Aug 1975

Commissioner of Income Tax Vs Engineering Works of India (P.) Ltd.

Calcutta High Court · (1977) 108 ITR 11

Income Tax Act, 1961 — Section 41(2)

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High Courts08 Aug 1975

I.C. and E. Morton (India) Limited and Others Vs Superintendent of Central Excise and Others

Calcutta High Court · (1980) 6 ELT 99

Central Excise Rules, 1944 — Rule 10, 10A, 173J, 9(2)Constitution of India, 1950 — Article 226

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High Courts08 Aug 1975Dismissed

Lakshmi Narayan Pande Vs Corporation of Calcutta

Calcutta High Court · (1976) 2 ILR (Cal) 416

Calcutta Municipal Act, 1951 — Section 76, 76(1), 78, 81(6)

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High Courts08 Aug 1975

National Hotel and Dilkusha Cabin Vs Income Tax Officer, "A" Ward and Another

Calcutta High Court · (1977) 107 ITR 559

Income Tax Act, 1961 — Section 139, 139(8), 144

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High Courts07 Aug 1975

SUNIL CHANDRA NAWN Vs UNION OF INDIA and Others

Calcutta High Court · (1976) 5 CTR 180

Income Tax Act, 1961 — Section 45, 69, 69A, 69BWealth Tax Act, 1957 — Section 32

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High Courts07 Aug 1975

National Cement, Mines and Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1977) 108 ITR 64

Income Tax Act, 1961 — Section 37

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High Courts06 Aug 1975Allowed

Union of India (UOI) Vs Salil Kumar Bose

Calcutta High Court · (1975) 2 ILR (Cal) 282

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 19 Rule 3(1)Companies Act, 1956 — Section 235, 236, 237Constitution of India, 1950 — Article 226, 311

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High Courts06 Aug 1975Dismissed

Apurba Chandra Sen Vs Kamal Kumar Dutta Kamal Kumar Dutta Vs Apurba Chandra Sen

Calcutta High Court · AIR 1976 Cal 62

Succession Act, 1925 — Section 333

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High Courts05 Aug 1975Allowed

Samir Kumar Haldar Vs Nirmal Chandra Banerjee and Others

Calcutta High Court · 79 CWN 931

Evidence Act, 1872 — Section 108Transfer of Property Act, 1882 — Section 43, 6, 6(a)

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High Courts04 Aug 1975

Bharati Pvt. Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1977) 106 ITR 992

Income Tax Act, 1961 — Section 147, 148, 23(3)

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High Courts01 Aug 1975

Carew and Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1976) 104 ITR 471

Income Tax Act, 1922 — Section 10Income Tax Act, 1961 — Section 36(1)

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High Courts01 Aug 1975Allowed

Parthasarathi Sinha and Others Vs Official Liquidator, Ballygunge Real Property and Building Society Ltd. (In Liquidation) and Others

Calcutta High Court · (1975) 1 CALLT 182 : (1976) 46 CompCas 555 : 79 CWN 972

Companies Act, 1956 — Section 483, 543, 543(1), 583

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High Courts01 Aug 1975Dismissed

Iswar Chandra Chitalangia Vs The State

Calcutta High Court · 81 CWN 690

Constitution of India, 1950 — Article 254, 254(1), 254(1)Essential Commodities Act, 1955 — Section 16(2), 3, 7Industries (Development and Regulation) Act, 1951 — Section 16, 18, 18G, 24, 3

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High Courts01 Aug 1975

State of West Bengal and Others Vs Pranjiban Dey and Others

Calcutta High Court · 80 CWN 1

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 41 Rule 5(2), 151, 80, 94(c)Constitution of India, 1950 — Article 225, 226, 372

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High Courts01 Aug 1975

Gopal Chandra Sarkar Vs Hindusthan Steel Ltd.

Calcutta High Court · (1977) 1 ILR (Cal) 140

Constitution of India, 1950 — Article 14, 227, 254, 254(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 4, 4(1), 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 20, 5

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