High Courts21 May 1951
Parasram Harnandrai Vs Chitandas and Others
Calcutta High Court · AIR 1952 Cal 82 : 55 CWN 585
Partnership Act, 1932 — Section 10, 24, 42
COURT ARCHIVE
Calcutta High Court judgments, 1951
389 judgments · page 11 of 20
High Courts18 May 1951
Nagendra Bhusan Beed and Another Vs Mrs. M. Parker and Another
Calcutta High Court · AIR 1953 Cal 465 : 55 CWN 661
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)
High Courts18 May 1951
Satish Chandra Basu Vs Sisir Kumar Roy
Calcutta High Court · AIR 1951 Cal 560
Calcutta Rent Ordinance, 1946 — Section 18, 18(1)(2)Transfer of Property Act, 1882 — Section 108
High Courts18 May 1951
ALLAHABAD BANK LTD., CALCUTTA Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1952) 21 ITR 169
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts18 May 1951
Allahabad Bank Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1951) 05 CAL CK 0006
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts17 May 1951Allowed
Adhir Kumar Ray Chaudhuri Vs The State
Calcutta High Court · (1952) 2 ILR (Cal) 239
Criminal Procedure Code, 1898 (CrPC) — Section 177, 531, 6, 7, 9Penal Code, 1860 (IPC) — Section 37, 414, 467, 471
High Courts15 May 1951
Tarakdas Dutta Vs Sarat Chandra
Calcutta High Court · AIR 1953 Cal 335 : 56 CWN 296
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
High Courts15 May 1951
Maharajadhiraja Bahadur of Darbhanga Vs Commissioner of Agricultural Income Tax, West Bengal
Calcutta High Court · AIR 1953 Cal 344 : (1953) 1 CALLT 382 : (1952) 2 ILR (Cal) 272 : (1952) 21 ITR 258
Bengal Agricultural Income Tax Act, 1944 — Section 2(1)Income Tax Act, 1922 — Section 4, 4(1), 4(3)
High Courts11 May 1951Dismissed
S.K. Roy and Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1952) 2 ILR (Cal) 235
Arbitration Act, 1940 — Section 43
High Courts11 May 1951Allowed
Ladhuram Kedia Vs Bengal Jute Mills Ltd.
Calcutta High Court · (1952) 2 ILR (Cal) 232
High Courts10 May 1951
Punamchand Mohta and Another Vs S. Mukherjee and Another
Calcutta High Court · 56 CWN 15
Constitution of India, 1950 — Article 226
High Courts10 May 1951
Kapil Charan Nayak Vs Gitanjali and Others
Calcutta High Court · AIR 1951 Cal 509
High Courts09 May 1951Dismissed
Carlsbad Mineral Water Mfg. Co. Ltd. Vs P.K. Sarkar and Others
Calcutta High Court · AIR 1952 Cal 6 : (1951) 1 CALLT 47 : 55 CWN 514 : (1952) 1 LLJ 488
Industrial Disputes Act, 1947 — Section 2
High Courts08 May 1951Allowed
Bharadwaj Singh Vs State, on the complaint of, Harimati Dasi
Calcutta High Court · AIR 1952 Cal 616
Penal Code, 1860 (IPC) — Section 411
High Courts05 May 1951Dismissed
Santosh Kumar Mukherjee Vs Anadinath Chattopadhyay
Calcutta High Court · (1954) 2 ILR (Cal) 58
Succession Act, 1925 — Section 111, 124
High Courts03 May 1951
RELLIM LTD. Vs VISE (H.M. INSPECTOR OF TAXES).
Calcutta High Court · (1952) 22 ITR 51
Income Tax Act, 1918 — Section 33
High Courts03 May 1951
In Re: Srinath Zamindary (In Liqdn.)
Calcutta High Court · AIR 1952 Cal 207
Companies Act, 1913 — Section 178Transfer of Property Act, 1882 — Section 111
High Courts03 May 1951
Amarendra Nath Chowdhury and Others Vs State of West Bengal
Calcutta High Court · AIR 1951 Cal 517
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 2(4), 2(8), 8, 9West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(4), 9
High Courts02 May 1951
Ramesh Chandra Majumdar Vs Sm. Sobodhbala Dasi
Calcutta High Court · AIR 1952 Cal 198 : 55 CWN 508
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14, 14(4)
High Courts02 May 1951
Dharamsi Liladhar Vora Vs Union of India (UOI)
Calcutta High Court · AIR 1952 Cal 439 : 55 CWN 665
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77