High Courts09 May 1950
Superintendent and Remembrancer of Legal Affairs Vs Abani Kumar Banerjee
Calcutta High Court · AIR 1950 Cal 437
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 190, 190(1), 200
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 10 of 16
High Courts09 May 1950
Isthmian Steamship Lines Vs Commissioner of Income Tax
Calcutta High Court · AIR 1952 Cal 148 : (1951) 19 ITR 33
Income Tax Act, 1922 — Section 10(2)
High Courts08 May 1950Allowed
Pioneer Bank, Ltd. (in Liquidation) Vs Bamandev Banekji
Calcutta High Court · (1950) 1 CALLT 270 : 54 CWN 710 : (1951) 1 ILR (Cal) 676
Banking Companies Ordinance, 1949 — Section 45FLimitation Act, 1908 — Section 13, 14, 15, 16
High Courts07 May 1950
In Re: Malhati Tea Syndicate Ltd.
Calcutta High Court · 55 CWN 653
Companies Act, 1956 — Section 79(3)
High Courts05 May 1950Allowed
Rajani Kanta Pal Vs Krishna Prasad Ash
Calcutta High Court · (1951) 1 ILR (Cal) 658
Partition Act, 1893 — Section 4, 4(1), 4(2)Transfer of Property Act, 1882 — Section 44
High Courts05 May 1950
Commissioner of Excess Profits Tax Vs Ramnath Bajoria
Calcutta High Court · (1951) 19 ITR 79
High Courts05 May 1950Dismissed
Upendra Nath Poddar Vs Anath Chandra Lodh
Calcutta High Court · (1951) 1 ILR (Cal) 665
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62Specific Relief Act, 1963 — Section 3Stamp Act, 1899 — Article 33, 58, 2(24), 46, 46(4)
High Courts05 May 1950
COMMISSIONER OF EXCESS PROFITS TAX, WEST BENGAL Vs RAMNATH BAJORIA.
Calcutta High Court · (1951) 19 ITR 79
High Courts05 May 1950Dismissed
Errol Norman Bennett Vs Ruby Violet Bennett
Calcutta High Court · (1951) 1 ILR (Cal) 663
Divorce Act, 1869 — Section 7
High Courts04 May 1950
Iswar Madan Gopal Jiu and Others Vs Province of West Bengal
Calcutta High Court · AIR 1950 Cal 463 : 54 CWN 807
High Courts04 May 1950
Barindra Krishna Deb Vs Bani Sankar Sarkar and Another
Calcutta High Court · 54 CWN 796
Arbitration Act, 1940 — Section 16, 28
High Courts04 May 1950Dismissed
Radhagobinda Thakur Vs Province of West Bengal
Calcutta High Court · (1951) 1 ILR (Cal) 654
Government of India Act, 1935 — Section 178Independence Order, 1947 — Article 12, 6, 9, 9Land Acquisition Act, 1894 — Section 18
High Courts04 May 1950
Sree Sree Iswar Madan Gopal Jiu (by Shebaits) and Others Vs Province of West Bengal
Calcutta High Court · 54 CWN 807
General Clauses Act, 1897 — Section 6Government Of India Act, 1935 — Section 178
High Courts03 May 1950
Iswar Gopal Jew Vs Commissioner of Income Tax
Calcutta High Court · AIR 1951 Cal 309 : (1951) 2 ILR (Cal) 1 : (1950) 18 ITR 743
Income Tax Act, 1922 — Section 4(3), 40, 40(1)
High Courts03 May 1950
COMMISSIONER OF EXCESS PROFITS TAX, WEST BENGAL Vs KARAM CHAND THAPER AND BROS.
Calcutta High Court · (1950) 18 ITR 722
High Courts03 May 1950Allowed
Abdul Karim Basma Vs Gladys Muriel Weekes and Others
Calcutta High Court · 54 CWN 770
High Courts03 May 1950
The Malabar Steamship Co., Ltd. Vs Messrs. Hossain Kassm Dada
Calcutta High Court · 55 CWN 10
High Courts02 May 1950
Mono Mohon Das Gupta Vs Sm. Umarani Sanyal
Calcutta High Court · AIR 1951 Cal 395 : 54 CWN 931
Civil Procedure Code, 1908 (CPC) — Section 47Presidency Small Cause Courts Act, 1882 — Section 43
High Courts02 May 1950
Harshamukhi Dasi Vs Commissioner of Income Tax
Calcutta High Court · (1951) 1 ILR (Cal) 645
Income Tax Act, 1922 — Section 66, 9, 9(1), 9(2)
High Courts02 May 1950
Amar Nath Misra Vs Sreenarain Mansingka
Calcutta High Court · AIR 1951 Cal 442 : 54 CWN 617
General Clauses Act, 1897 — Section 6West Bengal General Clauses Act, 1899 — Section 8West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(1), 12(2)