High Courts22 May 1950Allowed
Ram Kumar Agarwalla Vs P.C. Roy and Co. (India) Ltd.
Calcutta High Court · AIR 1952 Cal 397
Contract Act, 1872 — Section 56
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 9 of 16
High Courts19 May 1950Allowed
Durga Dutt Khemka Vs The State
Calcutta High Court · AIR 1951 Cal 2 : 54 CWN 916
Criminal Procedure Code, 1898 (CrPC) — Section 4(1)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 41
High Courts18 May 1950Dismissed
Faguniswari Dasi Vs Dhum Lal Pal
Calcutta High Court · AIR 1951 Cal 269 : (1951) 2 ILR (Cal) 76
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts17 May 1950
Union of India (UOI) Vs Sm. Hira Debi and Another
Calcutta High Court · AIR 1951 Cal 25 : 54 CWN 840
Provident Funds Act, 1925 — Section 3, 3(1)
High Courts17 May 1950
Prafulla Kumar Dutta Vs Guiram Tat
Calcutta High Court · AIR 1950 Cal 544 : 54 CWN 624
Calcutta House Rent Control Order, 1943 — Section 9A
High Courts16 May 1950
Sm. Purnasashi Devi Vs Nagendra Nath Bhattacharjyee
Calcutta High Court · AIR 1950 Cal 465
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)
High Courts16 May 1950
Kalipada Nandi Vs The State
Calcutta High Court · AIR 1950 Cal 427
Bengal Foodgrains Control Order, 1945 — Section 2, 3(1)Evidence Act, 1872 — Section 101, 102, 103, 114
High Courts15 May 1950
Indra Singh and Sons Ltd. Vs The Commissioner of Income Tax
Calcutta High Court · AIR 1951 Cal 349 : (1951) 21 CompCas 172 : 54 CWN 721 : (1951) 19 ITR 1
Income Tax Act, 1922 — Section 10
High Courts15 May 1950
COMMISSIONER OF Income Tax, WEST BENGAL Vs SIR S. M. BOSE.
Calcutta High Court · (1952) 21 ITR 135
High Courts15 May 1950
Commissioner of Income Tax Vs Sir S.M. Bose
Calcutta High Court · (1951) 2 ILR (Cal) 58
High Courts14 May 1950Allowed
Abdulla Ahmed Vs Animendra Kissen Mitra
Calcutta High Court · (1951) 1 ILR (Cal) 511
High Courts12 May 1950
Hazarimal Hiralal Vs Commissioner of Income Tax
Calcutta High Court · (1952) 21 ITR 113
High Courts12 May 1950
HAZARIMAL HIRALAL Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1952) 21 ITR 113
High Courts11 May 1950
Rampooria Cotton Mills Limited Vs Commissioner of Excess Profits Tax
Calcutta High Court · (1950) 05 CAL CK 0021
High Courts11 May 1950
Muktipada Dawn Vs Aklema Khatun
Calcutta High Court · AIR 1950 Cal 533 : (1951) 2 ILR (Cal) 47
Evidence Act, 1872 — Section 32(5), 35, 41, 65Guardians and Wards Act, 1890 — Section 7
High Courts11 May 1950
RAMPOORIA COTTON MILLS LIMITED Vs COMMISSIONER OF EXCESS PROFITS TAX, CENTRAL, CALCUTTA.
Calcutta High Court · (1952) 21 ITR 160
High Courts10 May 1950
M.K. Ispahani Ltd. Vs Commissioner of Excess Profits Tax
Calcutta High Court · AIR 1953 Cal 314 : (1952) 21 ITR 490
Excess Profits Tax Act, 1940 — Section 13, 13(1), 14, 3(3)Income Tax Act, 1922 — Section 5(2), 5(5), 5(7A)
High Courts10 May 1950
Bibhuti Bhusan Das Vs Satya Narayan Debanshi and Others
Calcutta High Court · AIR 1951 Cal 235 : 54 CWN 714
Bengal Patni Taluks Regulation, 1819 — Section 13(4)Bengal Tenancy Act, 1885 — Section 65
High Courts10 May 1950Dismissed
Kshitish Chandra Mondal Vs Shiba Rani Debi and Others
Calcutta High Court · AIR 1950 Cal 441 : (1951) 2 ILR (Cal) 37
Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108
High Courts09 May 1950
Sm. Nandarani Dassi Vs Satyanarayan Harit
Calcutta High Court · AIR 1951 Cal 405 : 54 CWN 589
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 1, 18, 2(11)