COURT ARCHIVE

Calcutta High Court judgments, 1953

299 judgments · page 10 of 15

High Courts12 May 1953Dismissed

Hari Prosanna Dutta Vs Hiralal Surendra Kumar

Calcutta High Court · (1955) 1 ILR (Cal) 338

Calcutta House Rent Control Order, 1943 — Section 9(6)Civil Procedure Code, 1908 (CPC) — Section 105Defence of India Act, 1971 — Section 2

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High Courts11 May 1953

Commr. of Income Tax, West Bengal Vs Diana Engineering Co.

Calcutta High Court · AIR 1954 Cal 575 : (1953) 24 ITR 613

Income Tax Act, 1922 — Section 30(2), 33

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High Courts06 May 1953

In Re: Commr. of Excess Profits Tax, Central, Calcutta

Calcutta High Court · AIR 1954 Cal 526 : (1955) 2 ILR (Cal) 1 : (1954) 25 ITR 192

Excess Profits Tax Act, 1940 — Section 26(1)Excess Profits Tax Rules — Rule 2A, 5

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High Courts05 May 1953

Panchu Gopal Ghose Vs Jogen Naskar

Calcutta High Court · AIR 1953 Cal 594 : 57 CWN 565

Criminal Procedure Code, 1898 (CrPC) — Section 250(1)

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High Courts01 May 1953Allowed

Province of Bengal Vs Probash Chandra Ghose and Others

Calcutta High Court · AIR 1955 Cal 400

Limitation Act, 1908 — Article 137, 138, 180, 28

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High Courts01 May 1953

Bhutnath Mukherjee Vs Bhupati Lall Karmakar

Calcutta High Court · AIR 1954 Cal 76

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)

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High Courts01 May 1953

Karam Chand Lallchand Vs Manek Bahramshaw

Calcutta High Court · (1955) 1 ILR (Cal) 325

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(5)

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High Courts30 Apr 1953Dismissed

Dwarkadas Agarwall Vs Dharam Chand Jain and Others

Calcutta High Court · AIR 1954 Cal 583 : (1954) 24 CompCas 283 : 58 CWN 517

Banking Companies Act, 1949 — Section 37, 38(1), 38(3)Companies Act, 1913 — Section 162, 163, 163(1)

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High Courts30 Apr 1953

Hafiz Md. Fateh Nasib Vs Haji Abdur Rub and Others

Calcutta High Court · AIR 1954 Cal 101 : 57 CWN 820

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High Courts30 Apr 1953

Hafiz Md. Fateh Nasib Mutwali Vs Haji Abdur Rub and Others

Calcutta High Court · 57 CWN 820

Court Fees Act, 1870 — Section 12, 12(1), 7, 7(iv), 7(iv)(c)

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High Courts30 Apr 1953

Jerafat Mondal Vs Kamrezvan Bibi

Calcutta High Court · (1955) 1 ILR (Cal) 144

Bengal Tenancy Act, 1885 — Section 26C, 26F, 26F(1), 26F(2)

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High Courts30 Apr 1953Allowed

Dwarkadas Agarwalla Vs Dharamchand Jain

Calcutta High Court · (1955) 2 ILR (Cal) 378

Banking Companies Act, 1949 — Section 35, 37, 38, 38(1), 38(3)Companies Act, 1913 — Section 153, 153(1), 162, 163, 271

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High Courts30 Apr 1953Dismissed

Jogai Chamarin Vs Atul Krishna Laha and Others

Calcutta High Court · AIR 1953 Cal 770 : 57 CWN 566 : 57 CWN 506

Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1Calcutta Thika Tenancy Act, 1949 — Section 28, 29

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High Courts30 Apr 1953Dismissed

Uma Kanta Banerjee Vs Renwick and Co. Ltd., Decree-holder and Others

Calcutta High Court · AIR 1953 Cal 717 : 58 CWN 683

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 21, Order 21 Rule 31, 51

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High Courts29 Apr 1953

The Calcutta Electric Supply Corporation, Ltd. Vs Rampati Debi

Calcutta High Court · (1953) 1 LLJ 227

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High Courts28 Apr 1953

Municipal Commissioners of Raniganj Vs Kedar Kalwar

Calcutta High Court · AIR 1954 Cal 27 : 57 CWN 704

Bengal Municipal Act, 1932 — Section 240(1), 500, 533Criminal Procedure Code, 1898 (CrPC) — Section 439

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High Courts28 Apr 1953Allowed

Tarapada Roy Vs Pulin Behari Naskar

Calcutta High Court · (1955) 1 ILR (Cal) 139

Bengal Tenancy Act, 1885 — Section 26FLimitation Act, 1963 — Article 181, 14, 14(2), 5

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High Courts27 Apr 1953Allowed

Sunil Chandra Rai and Another Vs The State

Calcutta High Court · AIR 1954 Cal 305 : 57 CWN 962

Evidence Act, 1872 — Section 10, 114, 145, 165Penal Code, 1860 (IPC) — Section 302, 323, 325, 447

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High Courts27 Apr 1953

Sunil Chandra Roy and Another Vs The State

Calcutta High Court · AIR 1954 Cal 305 : 57 CWN 962

Criminal Procedure Code, 1898 (CrPC) — Section 162, 252, 286, 297, 299Evidence Act, 1872 — Section 114, 145, 165, 167, 45

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High Courts24 Apr 1953Allowed

Sm. Sushila Bala Dassi and Others Vs Corporation of Calcutta and Others Corporation of Calcutta and Others Vs Sm. Sushila Bala Dassi and Others

Calcutta High Court · AIR 1954 Cal 257 : (1955) 1 ILR (Cal) 135

Calcutta Thika Tenancy Act, 1949 — Section 1, 30, 5(2), 9

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