High Courts12 Dec 1974
Riverside (Bhatpara) Electric Supply Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1977) 109 ITR 399
Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 43, 43(1), 43(6)
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,717 of 3,205
High Courts12 Dec 1974Dismissed
Badsha Sheikh Vs Dist. Magistrate, Murshidabad and Others
Calcutta High Court · 79 CWN 1014
Constitution of India, 1950 — Article 22, 22(v)
High Courts10 Dec 1974
J. Stone and Company Vs Fifth Industrial Tribunal and Others
Calcutta High Court · (1976) 1 CALLT 98 : 80 CWN 11 : (1976) 2 LLJ 73
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 18, 19
High Courts10 Dec 1974Allowed
Usha Ranjan Bhattacharya Vs Mahalaksmi Thacker and Another
Calcutta High Court · 79 CWN 221
Presidency Small Cause Courts Act, 1882 — Section 53, 60Transfer of Property Act, 1882 — Section 105
High Courts06 Dec 1974
State of West Bengal and Another Vs Bithika Maity and Others
Calcutta High Court · 79 CWN 216
Constitution of India, 1950 — Article 31A, 31A(1)West Bengal Estates Acquisition Act, 1953 — Section 44(2a), 49, 5, 52, 5A
High Courts05 Dec 1974
Rakhal Chandra Banerjee Vs Commissioner of Income Tax
Calcutta High Court · (1978) 113 ITR 419
Income Tax Act, 1961 — Section 256(1)
High Courts05 Dec 1974
Commissioner of Income Tax Vs Bhagwat Tewari
Calcutta High Court · (1976) 105 ITR 62
Income Tax Act, 1922 — Section 2(6A)
High Courts05 Dec 1974Dismissed
Haripada Kanungo Vs N.N. Shah and Others
Calcutta High Court · 80 CWN 481
West Bengal Premises Tenancy Act, 1956 — Section 17(1)
High Courts04 Dec 1974
Bhagwati Trading Company Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1977) 109 ITR 353
Income Tax Act, 1961 — Section 104, 2(18), 2(41)
High Courts03 Dec 1974
Rai Kumar Srimal Vs Commissioner of Income Tax
Calcutta High Court · (1976) 102 ITR 525
Income Tax Act, 1961 — Section 250, 251
High Courts03 Dec 1974Dismissed
Bata Shoe Company Private Ltd. Vs Divisional Superintendent, Eastern Railway, Sealdah and Others
Calcutta High Court · (1974) 12 CAL CK 0007
Constitution of India, 1950 — Article 226Railways Board Act, 1905 — Section 2, 3
High Courts28 Nov 1974Allowed
Biju Patnaik Vs Income Tax Officer, Central Circle
Calcutta High Court · (1976) 1 ILR (Cal) 98
Constitution of India, 1950 — Article 133(1), 226Income Tax Act, 1922 — Section 12B, 12B(2), 2(4A), 2(4C)Income Tax Act, 1961 — Section 142(1), 147, 148, 148(2), 151(2)
High Courts28 Nov 1974Allowed
Asst. Commissioner of Commercial Taxes Vs ITCO (P) Ltd.
Calcutta High Court · 79 CWN 562
Constitution of India, 1950 — Article 226(1)
High Courts28 Nov 1974
Paul Oswal Vs Govind Prasad Lath
Calcutta High Court · (1975) 1 CALLT 236 : 79 CWN 357 : (1975) 1 ILR (Cal) 371
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 195, 195(1), 195(2)Penal Code, 1860 (IPC) — Section 109, 120B, 286, 386, 403
High Courts23 Nov 1974Allowed
The Assistant Commissioner of Commercial Taxes, Central Section and Others Vs ITCO Private Limited
Calcutta High Court · (1974) 35 STC 248
Constitution of India, 1950 — Article 226
High Courts14 Nov 1974
R. Chandra Vs Bhagabati Shaw and Another
Calcutta High Court · 79 CWN 529
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(a)(i), 17, 7
High Courts11 Oct 1974
Commissioner of Wealth Tax Vs Smt. Sarala Debi Birla
Calcutta High Court · (1975) 101 ITR 488
Gift Tax Act, 1958 — Section 5Wealth Tax Act, 1957 — Section 4(1)
High Courts11 Oct 1974Allowed
Sri Sri Gobinda Roy Jew Vs Bhaba Saran Sett
Calcutta High Court · (1975) 2 ILR (Cal) 421
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 151, 2(11)Hindu Minority and Guardianship Act, 1956 — Section 8Limitation Act, 1963 — Article 137, 181
High Courts10 Oct 1974
Jyoti Prakash Banerjee Vs Chameli Banerjee and Another
Calcutta High Court · AIR 1975 Cal 260 : 79 CWN 332 : (1977) 2 ILR (Cal) 37
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3, Order 33 Rule 8, Order 4 Rule 1, 151Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20
High Courts10 Oct 1974
Commissioner of Income Tax Vs Manick Chandra Dey and Others
Calcutta High Court · (1977) 106 ITR 860
Income Tax Act, 1922 — Section 26A