High Courts12 Apr 1949
Ezra Proprietary Estates Ltd. Vs The Commissioner of Income Tax
Calcutta High Court · AIR 1951 Cal 326 : (1950) 1 ILR (Cal) 588 : (1950) 18 ITR 762
Income Tax Act, 1922 — Section 23A, 23A(1), 66, 9
COURT ARCHIVE
Calcutta High Court judgments, 1949
413 judgments · page 15 of 21
High Courts12 Apr 1949Allowed
Sudhindra Nath Dutt Vs The King
Calcutta High Court · AIR 1952 Cal 422
Criminal Procedure Code, 1898 (CrPC) — Section 411AEvidence Act, 1872 — Section 45, 9
High Courts12 Apr 1949Allowed
Sachindra Kumar Basu Vs Ushaprabha De
Calcutta High Court · (1949) 04 CAL CK 0012
High Courts12 Apr 1949Allowed
Ahmed Hossein Vs Mt. Chembelli and Others
Calcutta High Court · AIR 1951 Cal 262 : (1950) 1 ILR (Cal) 606
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 6, Order 7 Rule 11Negotiable Instruments Act, 1881 (NI) — Section 30, 98
High Courts12 Apr 1949
Chandi Prosad Ganguly and others Vs Gadadhar Singha Roy and others
Calcutta High Court · (1949) 04 CAL CK 0006
High Courts12 Apr 1949Allowed
Mrs. Sobharani Roy Vs S.N. Guha Roy, I.C.S.
Calcutta High Court · (1949) 04 CAL CK 0002
High Courts12 Apr 1949
Sm. Kiranbala Mitra Vs Sushil K. Mitra.
Calcutta High Court · (1949) 04 CAL CK 0001
High Courts11 Apr 1949
COMMISSIONER OF INCOME TAX, WEST BENGAL Vs N. C. MANDAL.
Calcutta High Court · (1949) 17 ITR 591
Income Tax Act, 1961 — Section 25(3)
High Courts08 Apr 1949
Aghore Nath Ray Vs Bisnu Chandra Das
Calcutta High Court · (1949) 04 CAL CK 0033
High Courts08 Apr 1949
East India Prospecting Syndicate Vs Commissioner of Excess Profits Tax
Calcutta High Court · AIR 1952 Cal 40 : (1950) 1 ILR (Cal) 563 : (1951) 19 ITR 571
Excess Profits Tax Act, 1940 — Section 2(5)Excess Profits Tax Rules — Rule 4Income Tax Act, 1922 — Section 6
High Courts08 Apr 1949
In Re: Ruby General Insurance Co. Ltd.
Calcutta High Court · (1949) 04 CAL CK 0022
High Courts08 Apr 1949Dismissed
Harimohan Dutt Vs C.K. Sen and Co. Ltd.
Calcutta High Court · AIR 1952 Cal 391
Calcutta House Rent Control Order, 1943 — Section 9BTransfer of Property Act, 1882 — Section 105West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(1)
High Courts07 Apr 1949
Santosh Kumar Das Vs Nripendra Kumar Ray Chaudhuri
Calcutta High Court · (1949) 04 CAL CK 0030
High Courts07 Apr 1949
Gour Chand Malick Vs Pradyumna Kumar Mullick and Others
Calcutta High Court · AIR 1951 Cal 478
Calcutta High Court (Original Side) Rules, 1914 — Rule 2, 3, 32, 32(4), 34
High Courts07 Apr 1949Allowed
Rameswarlal Bagla and Others Vs Bezonji Barjorji Nadadwalla and Another
Calcutta High Court · AIR 1950 Cal 236 : (1950) 2 ILR (Cal) 158
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 9Contract Act, 1872 — Section 39, 64, 72Limitation Act, 1908 — Section 22
High Courts07 Apr 1949Dismissed
Sushil Kumae Singha Vs Government of West Bengal
Calcutta High Court · (1949) 04 CAL CK 0020
High Courts07 Apr 1949
Akshoy Kumar Bose and Others Vs Sukumar Dutta and Others
Calcutta High Court · AIR 1951 Cal 320
Evidence Act, 1872 — Section 101, 102, 103, 65, 74
High Courts07 Apr 1949
Corporation of Calcutta Vs Sub-Post Master, Dharamtola Post-Office
Calcutta High Court · AIR 1950 Cal 417
Calcutta Municipal Act, 1923 — Section 386