COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,716 of 3,205

High Courts08 Jan 1975Dismissed

Mahananda Das Karmakar Vs Biswanath Dey and Others

Calcutta High Court · AIR 1976 Cal 185

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 19West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6), 18A(1)

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High Courts08 Jan 1975

Controller of Estate Duty Vs John Gregory Apcar and Another

Calcutta High Court · (1979) 119 ITR 192

Estate Duty Act, 1953 — Section 5, 61, 64(1), 7, 7(1)Estate Duty Rules, 1953 — Rule 14(2)

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High Courts08 Jan 1975

Commissioner of Income Tax Vs Balai Chandra Paul and Others

Calcutta High Court · 79 CWN 589 : (1976) 105 ITR 666

Income Tax Act, 1922 — Section 12, 9(3)Income Tax Act, 1961 — Section 26, 56

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High Courts07 Jan 1975

Jairaj Prasad Shaw Vs Om Prokash Shaw and Others

Calcutta High Court · 79 CWN 553

Limitation Act, 1963 — Section 12, 12(2), 2, 5

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High Courts03 Jan 1975

Adinath Banerjee Vs State of West Bengal and Others

Calcutta High Court · AIR 1975 Cal 257 : (1975) 2 ILR (Cal) 461

Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Estates Acquisition Act, 1953 — Section 44, 44(2), 44(3), 44(4), 45

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High Courts02 Jan 1975Dismissed

Spences Hotel Pr. Ltd. and Another Vs The State of West Bengal and Others

Calcutta High Court · (1975) 01 CAL CK 0018

General Clauses Act, 1897 — Section 13

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High Courts24 Dec 1974Allowed

Harihar Singh and Another Vs Monomohan Roy

Calcutta High Court · (1974) 12 CAL CK 0017

Companies Act, 1956 — Section 531A, 533, 536, 538, 539Transfer of Property Act, 1882 — Section 55(6)(b)

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High Courts24 Dec 1974

Commissioner of Income Tax Vs Indian Iron and Steel Co. Ltd.

Calcutta High Court · (1978) 111 ITR 843

Income Tax Act, 1961 — Section 147, 148, 155(5), 34(3)

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High Courts24 Dec 1974Partly Allowed

Jogendra Nath Naskar Vs Official Receiver and Others

Calcutta High Court · AIR 1975 Cal 389

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9, Order 20 Rule 12, Order 40 Rule 1, 92Evidence Act, 1872 — Section 101Transfer of Property Act, 1882 — Section 105, 38

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High Courts24 Dec 1974Dismissed