COURT ARCHIVE

Calcutta High Court judgments, 1953

299 judgments · page 8 of 15

High Courts03 Jun 1953Dismissed

Gayaprosad Vs Seth Dhanrupmal Bhandari and Others

Calcutta High Court · AIR 1954 Cal 492 : 58 CWN 503 : (1955) 1 ILR (Cal) 377

Bengal Money Lenders Act, 1940 — Section 34, 35Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), 47

High Courts02 Jun 1953

Indo Burma Petroleum Company, Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1956) 1 ILR (Cal) 405

Income Tax Act, 1961 — Section 3, 4, 4(1), 42, 42(1)Income Tax Rules, 1962 — Rule 33

High Courts02 Jun 1953Dismissed

Provat Kumar Majumdar Vs Santosh Kumar Majumdar

Calcutta High Court · (1955) 1 ILR (Cal) 461

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

High Courts02 Jun 1953

Arunendra Nath Chatterjee and Another Vs Sanat Kumar Mukherjee and Others

Calcutta High Court · 58 CWN 367

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 44 Rule 1

High Courts01 Jun 1953Dismissed

Annapoorna Farming and Fishery Ltd. Vs State of West Bengal and Others

Calcutta High Court · AIR 1953 Cal 756

Constitution of India, 1950 — Article 226

High Courts01 Jun 1953

Gopimohan Chakravorty Vs Deputy Chief Mechanical Engineer (Shops), Eastern Railway

Calcutta High Court · (1955) 1 ILR (Cal) 456

Criminal Procedure Code, 1898 (CrPC) — Section 68Penal Code, 1860 (IPC) — Section 120B, 409, 420Prevention of Corruption Act, 1947 — Section 5(2)

High Courts29 May 1953

Bindheswari Singh Vs K.K. Dutta and Another

Calcutta High Court · (1954) CriLJ 975 : 57 CWN 952

Evidence Act, 1872 — Section 92

High Courts29 May 1953

Commr. of Income Tax, West Bengal, Calcutta Vs Bihar Spinning and Weaving Mills Ltd., Calcutta

Calcutta High Court · AIR 1954 Cal 221 : (1953) 23 CompCas 302 : (1953) 24 ITR 108

Income Tax Act, 1922 — Section 10, 12, 12(2)

High Courts29 May 1953Dismissed

East India Film Studios Vs P.K. Mukherjee and Others

Calcutta High Court · 58 CWN 152

Arbitration Act, 1940 — Section 12, 19, 19(1), 19(1)(g), 37(36)General Clauses Act, 1897 — Section 16Government of India Act, 1935 — Section 220

High Courts29 May 1953

THE OFFICIAL TRUSTEE OF WEST BENGAL Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · (1955) 2 ILR (Cal) 193 : (1954) 26 ITR 410

Income Tax Act, 1961 — Section 41(1), 55, 58

High Courts28 May 1953

Ajit Kumar Roy Vs Surendra Nath Ghose

Calcutta High Court · AIR 1953 Cal 733 : (1953) 1 CALLT 81 : 57 CWN 627

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14, 14(3), 18(5)

High Courts27 May 1953

Benoy Kumar Sahas Roy Vs Commr. of Income Tax, West Bengal

Calcutta High Court · AIR 1954 Cal 225 : (1953) 24 ITR 70

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Government of India Act, 1935 — Section 138, 138(1), 292, 311, 311(2)Income Tax Act, 1922 — Section 2, 2(1), 33, 34, 4

High Courts27 May 1953

Radha Kisen Chamria and Others Vs Keshardeo Chamria and Another

Calcutta High Court · AIR 1954 Cal 105

Bengal Money Lenders Act, 1940 — Section 2(12), 30Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Evidence Act, 1872 — Section 103

High Courts26 May 1953

Gopal Mistri Vs Madan Gopal Ghosh and Another

Calcutta High Court · AIR 1953 Cal 752 : 57 CWN 681 : (1955) 1 ILR (Cal) 454

Calcutta Thika Tenancy (Amendment) Ordinance, 1952 — Section 5(2)

High Courts26 May 1953

Satya Narain Vs Naraindas Dhanuka and Others Naraindas Dhanuka and Others Vs Satya Narain

Calcutta High Court · AIR 1954 Cal 31 : 57 CWN 715 : (1955) 1 ILR (Cal) 452

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)

High Courts25 May 1953Allowed

Shyamapada Bhattacharjee Vs Mohammad Dharam Buksh

Calcutta High Court · AIR 1954 Cal 129

Bengal Money Lenders Act, 1940 — Section 2(2), 34, 36(5)Transfer of Property Act, 1882 — Section 6

High Courts25 May 1953Allowed

Ali Ismail Doodha and Others Vs Momin Bibi and Others

Calcutta High Court · AIR 1954 Cal 386

Calcutta High Court (Original Side) Rules, 1914 — Rule 17, 21, 22Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Limitation Act, 1908 — Article 61

High Courts25 May 1953Dismissed

Atindra Nath Mukherjee Vs G.F. Gillett and Others

Calcutta High Court · AIR 1953 Cal 763

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311(2)

High Courts25 May 1953

COMMISSIONER OF Income Tax Vs ASIT KUMAR GHOSH.

Calcutta High Court · (1953) 24 ITR 576

Income Tax Act, 1961 — Order 41 Rule 1, 22(2), 41(1)

High Courts22 May 1953

Ambalal Purusottamdas and Co. Vs Jawarlal Purusottam Dave and Others

Calcutta High Court · AIR 1953 Cal 758 : (1953) 1 CALLT 138 : 57 CWN 744 : (1955) 1 ILR (Cal) 441

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Constitution of India, 1950 — Article 14Negotiable Instruments Act, 1881 (NI) — Section 13, 4