High Courts14 Mar 1935
Manmatha Nath Sirkar Vs The Union Board of Dhatrigram
Calcutta High Court · 164 Ind. Cas. 270
Criminal Procedure Code, 1898 (CrPC) — Section 419, 420Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Calcutta High Court judgments, 1935
453 judgments · page 17 of 23
High Courts13 Mar 1935
Ananta Kumar Chakravarty Vs Emperor
Calcutta High Court · 164 Ind. Cas. 285
Bengal Criminal Law Amendment Act, 1930 — Section 3(2), 6(3)Criminal Procedure Code, 1898 (CrPC) — Section 71Evidence Act, 1872 — Section 114(e)
High Courts12 Mar 1935
JAWALA PRASAD CHOBEY Vs COMMISSIONER OF INCOME TAX, BENGAL.
Calcutta High Court · (1935) 3 ITR 295
Income Tax Act, 1922 — Section 34, 66(3)
High Courts12 Mar 1935
Basanta Kumar Das and Others Vs Adarmani Gupta and Others
Calcutta High Court · 164 Ind. Cas. 241
Transfer of Property Act, 1882 — Section 65A
High Courts12 Mar 1935
Srt. Shushila Bala Basu Vs Anjuman Trading and Banking Co., Ltd. and Another
Calcutta High Court · AIR 1935 Cal 398
Civil Procedure Code, 1908 (CPC) — Section 47Companies Act, 1956 — Section 153(1)
High Courts12 Mar 1935
Allan E. Ker Vs Promotha Nath Sarkar
Calcutta High Court · 163 Ind. Cas. 224
Criminal Procedure Code, 1898 (CrPC) — Section 94Penal Code, 1860 (IPC) — Section 497
High Courts11 Mar 1935
Probodh Chandra Mallik and Another Vs Debendra Nath Dutta and Another
Calcutta High Court · 163 Ind. Cas. 587
Civil Procedure Code, 1908 (CPC) — Section 115Government of India Act, 1915 — Section 107
High Courts11 Mar 1935
(Firm) Tarachand-Protapmal Vs Tamijuddin Sheikh
Calcutta High Court · AIR 1935 Cal 658
Evidence Act, 1872 — Section 91
High Courts11 Mar 1935
B. N. ELIAS AND OTHERS, IN RE.
Calcutta High Court · (1935) 3 ITR 408
Companies Act, 1956 — Section 4Income Tax Act, 1922 — Section 66
High Courts11 Mar 1935
Firm Tarachand Protapmal Vs Tamijuddin Sheikh
Calcutta High Court · 159 Ind. Cas. 511
Evidence Act, 1872 — Section 91
High Courts11 Mar 1935
In Re: Jalpaiguri Banking and Trading Company, Ltd.
Calcutta High Court · (1935) 03 CAL CK 0011
High Courts10 Mar 1935
IN THE MATTER OF KESHARDEO CHAMRIA.
Calcutta High Court · (1935) 3 ITR 418
Income Tax Act, 1922 — Section 34, 66(2)
High Courts09 Mar 1935
LALCHAND Vs COMMISSIONER OF INCOME TAX, BENGAL.
Calcutta High Court · (1935) 3 ITR 330
Income Tax Act, 1922 — Section 66(3)Income Tax Act, 1961 — Section 26A
High Courts08 Mar 1935
Purusottam Singha and Others Vs Atul Chandra Chaudhury, President, Bhanderhati Union Board
Calcutta High Court · 163 Ind. Cas. 807
Bengal Village Self-Government Act, 1919 — Section 101, 37, 38, 39, 40
High Courts08 Mar 1935
Probodh Chandra Basu Vs Kunja Lal Ghosal and Others
Calcutta High Court · 163 Ind. Cas. 761
Bengal Tenancy Act, 1885 — Section 174(3), 174(3)(b)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Mar 1935
Santosh Kumar Ghose Vs Srimati Giri Bala Dassi
Calcutta High Court · 164 Ind. Cas. 787
High Courts07 Mar 1935
Abdul Mannan Mian Vs Kalai Khan and Others
Calcutta High Court · (1935) 03 CAL CK 0034
High Courts06 Mar 1935
RAMJIDAS MAHALIRAM, IN RE.
Calcutta High Court · (1936) 4 ITR 25
Income Tax Act, 1922 — Section 22(2), 34Specific Relief Act, 1877 — Section 46
High Courts06 Mar 1935
Bengal Coal Co. Ltd. Vs Sita Ram Chatterjee
Calcutta High Court · AIR 1935 Cal 666 : 159 Ind. Cas. 159
Transfer of Property Act, 1882 — Section 41
High Courts05 Mar 1935
Chandi Charan Mitra Vs Ashutosh Lahiri and Another
Calcutta High Court · 164 Ind. Cas. 837
Specific Relief Act, 1877 — Section 9Transfer of Property Act, 1882 — Section 108(p), 51