High Courts18 Jun 1974
Bhupatrai Hirachand Vs Commissioner of Income Tax
Calcutta High Court · (1977) 109 ITR 97
Income Tax Act, 1922 — Section 34, 9(3)
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,725 of 3,205
High Courts14 Jun 1974
Commissioner of Income Tax Vs Baldeoram Beharilal
Calcutta High Court · 80 CWN 247 : (1975) 99 ITR 108
Income Tax Act, 1922 — Section 10(1)
High Courts12 Jun 1974
Sur, Enamel and Stamping Works Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1976) 105 ITR 184
Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 104
High Courts12 Jun 1974Allowed
Skabeo (P) Ltd. Vs The State of West Bengal
Calcutta High Court · AIR 1974 Cal 307
Arbitration Act, 1940 — Section 11, 5
High Courts12 Jun 1974
Kshudiram Malik Vs Gour Chandra Jash and Others
Calcutta High Court · 78 CWN 809
Partition Act, 1893 — Section 2, 3, 9
High Courts11 Jun 1974Allowed
Krishna Marble and General Stores Vs Air Assam
Calcutta High Court · 78 CWN 910
Sales of Goods Act, 1930 — Section 21, 24
High Courts11 Jun 1974
Chowringhee Sales Bureau P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1977) 110 ITR 385
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts11 Jun 1974
Ramakrishna Mission and Another Vs State of West Bengal and Others
Calcutta High Court · (1975) 1 LLJ 291
High Courts07 Jun 1974
Mackinnon Mackenzie and Company Pvt. Ltd. Vs Anil Kumar Sen and Another
Calcutta High Court · AIR 1975 Cal 150 : 78 CWN 860
Calcutta High Court (Original Side) Rules, 1914 — Rule 2, 3Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 21 Rule 46C, Order 8 Rule 6
High Courts04 Jun 1974Dismissed
Serajul Islam Vs Bhubaneswar Mullick
Calcutta High Court · AIR 1975 Cal 253 : (1976) 2 ILR (Cal) 269
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 41 Rule 25, Order 41 Rule 27, 151
High Courts31 May 1974Dismissed
Oceanic Industries (India) Private Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · 78 CWN 803 : (1974) 34 STC 546
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 144
High Courts31 May 1974Allowed
Sri Iswar Sridhar Jiew Vs Anup Lal Sharma
Calcutta High Court · AIR 1975 Cal 174 : (1975) 2 ILR (Cal) 704
Civil Procedure Code, 1908 (CPC) — Section 96Transfer of Property Act, 1882 — Section 106
High Courts28 May 1974
Daddy S. Mazda and Others Vs K.R. Irani
Calcutta High Court · (1977) 47 CompCas 39 : 78 CWN 872
Companies Act, 1956 — Section 155Evidence Act, 1872 — Section 114
High Courts28 May 1974
In the matter of Sasti Charan Mondal and others
Calcutta High Court · (1974) CriLJ 1326 : 78 CWN 813 : (1974) 2 ILR (Cal) 487
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439Penal Code, 1860 (IPC) — Section 148, 149, 302, 364
High Courts28 May 1974Dismissed
Poysha Industries Co. Ltd. Vs Dy. Controller of Patents and Designs
Calcutta High Court · AIR 1975 Cal 178
Patents Act, 1970 — Section 25Patents and Designs Act, 1911 — Section 9
High Courts27 May 1974
Radhabai Purshottam Alias Radhabai Damodar Vs Secretary, Ministry of Land and Land Revenue, Department and Others
Calcutta High Court · 79 CWN 213
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 10(2), 14, 15, 15(1)(a), 15(a)
High Courts24 May 1974
Gurupada Nayak Vs District Magistrate Burdwan and Others
Calcutta High Court · 78 CWN 978
Essential Commodities Act, 1955 — Section 7(i)(a)(ii)
High Courts24 May 1974Dismissed
P.G. and Sawoo (P.) Ltd. Vs Union of India
Calcutta High Court · (1974) 05 CAL CK 0003
Constitution of India, 1950 — Article 299Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 107
High Courts23 May 1974Allowed
Michael D''Costa Vs Indian Iron and Steel Co. Ltd.
Calcutta High Court · (1975) 1 ILR (Cal) 1
English Workmens Compensation Act, 1906 — Section 1(1)National Insurance (Industrial Injuries) Act, 1946 — Section 7(1)Workmens Compensation Act, 1923 — Section 3, 3(1), 30
High Courts21 May 1974Dismissed
Hindustan Steel Works Construction Ltd. Vs Bharat Spun Pipe Co.
Calcutta High Court · AIR 1975 Cal 8
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 37