High Courts08 Sept 1949
Yakub Sheikh and Another Vs The King
Calcutta High Court · AIR 1950 Cal 340 : 54 CWN 373
Criminal Procedure Code, 1898 (CrPC) — Section 156, 156(3), 190, 190(1), 195
COURT ARCHIVE
Calcutta High Court judgments, 1949
413 judgments · page 7 of 21
High Courts08 Sept 1949Dismissed
Asgarali and Others Vs Dinanath Kumar and Others
Calcutta High Court · AIR 1950 Cal 135
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts08 Sept 1949
Bankim Chandra Paira and Another Vs Anand Bazar Patrika and Another
Calcutta High Court · AIR 1950 Cal 129
Contempt of Courts Act, 1971 — Section 2, 3
High Courts07 Sept 1949
Upendra Nath Sinha Vs Maharajadhiraj of Burdwan and Another
Calcutta High Court · AIR 1950 Cal 146 : 54 CWN 310
Bengal Agricultural Debtors Act, 1936 — Section 37A, 37A(1)
High Courts07 Sept 1949
Upendra Nath Singha Vs Uday Chand Mahtab
Calcutta High Court · (1949) 09 CAL CK 0017
High Courts05 Sept 1949
Jahnabi Prosad Banerjee and Another Vs Basudeb Paul and Others
Calcutta High Court · AIR 1950 Cal 536 : 54 CWN 626 : (1951) 1 ILR (Cal) 68
Bengal Municipal Act, 1932 — Section 39B, 43Civil Procedure Code, 1908 (CPC) — Section 115Government of India Act, 1935 — Section 224(2)
High Courts05 Sept 1949
Sutlej Cotton Mills Ltd. Vs Commissioner of Income Tax
Calcutta High Court · AIR 1950 Cal 551 : (1951) 1 ILR (Cal) 59 : (1950) 18 ITR 112
Income Tax Act, 1922 — Section 42, 42(1), 42(2), 42(3)
High Courts02 Sept 1949Allowed
Province of Bengal Vs Amulya Dhon Addy and Others
Calcutta High Court · AIR 1950 Cal 356 : 54 CWN 297 : (1951) 1 ILR (Cal) 45
Calcutta Improvement (Appeals) Act, 1911 — Section 3Calcutta Improvement Act, 1911 — Section 12, 71Land Acquisition Act, 1894 — Section 23
High Courts02 Sept 1949
Ram Nagina Singh Vs Governor-General in Council
Calcutta High Court · AIR 1952 Cal 306
Contract Act, 1872 — Section 11, 65, 70Evidence Act, 1872 — Section 114Government of India Act, 1935 — Section 175(3)
High Courts02 Sept 1949
Bholanath Chatterjee and Another Vs Chandra Shekhar Bhattacherjee
Calcutta High Court · AIR 1950 Cal 53
Arbitration Act, 1940 — Section 39, 39(1)
High Courts02 Sept 1949Allowed
Chintaharan Ghose and Others Vs Gujaraddi Sheik and Others
Calcutta High Court · AIR 1951 Cal 456
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3, 11
High Courts02 Sept 1949
In Re: Mahaluxmi Cotton Mills Ltd.
Calcutta High Court · (1949) 09 CAL CK 0023
High Courts02 Sept 1949
Commr. of Income Tax Vs Globe Theatres Ltd.
Calcutta High Court · AIR 1952 Cal 145 : (1950) 18 ITR 403
Income Tax Act, 1922 — Section 10, 10(2)
High Courts01 Sept 1949
COMMISSIONER OF Income Tax, WEST BENGAL Vs SM. ASHALATA DEVI.
Calcutta High Court · (1951) 20 ITR 326
Income Tax Act, 1961 — Section 41(1)
High Courts01 Sept 1949
Kunja Behari Barman and Others Vs Mritunjoy Prosad Roy Choudhury and Others
Calcutta High Court · AIR 1950 Cal 54
Bengal Agricultural Debtors Act, 1936 — Section 37A, 37A(2), 37A(4)Limitation Act, 1908 — Section 22, 29, 29(2)
High Courts01 Sept 1949
COMMISSIONER OF Income Tax, WEST BENGAL Vs PULIN BEHARI DEY.
Calcutta High Court · (1951) 20 ITR 314
Income Tax Act, 1961 — Section 41(1)
High Courts01 Sept 1949
Sekandar Ali Vs Joy Chand Seraogi and Others
Calcutta High Court · AIR 1950 Cal 566
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 6 Rule 17Limitation Act, 1908 — Article 11A
High Courts31 Aug 1949
Commissioner of Income Tax Central Vs Dudwala and Co.
Calcutta High Court · AIR 1950 Cal 315 : (1950) 18 ITR 653
Income Tax Act, 1922 — Section 26A