High Courts22 May 1953Allowed
Sibrat Missir Vs Sasthi Rathi Karkari and Others Sasthi Rathi Karkari and Others Vs Sibrat Missir
Calcutta High Court · AIR 1954 Cal 168 : 57 CWN 912
COURT ARCHIVE
Calcutta High Court judgments, 1953
299 judgments · page 9 of 15
High Courts21 May 1953Dismissed
Manindra Nath Biswas Vs Radhasyam Biswas
Calcutta High Court · AIR 1953 Cal 676 : (1955) 1 ILR (Cal) 357
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 21, Order 21 Rule 22, Order 23 Rule 3, Order 34 Rule 14Limitation Act, 1963 — Article 182Transfer of Property Act, 1882 — Section 100
High Courts21 May 1953
Kamala Bala Audhya Vs Amulya Kumar Sen
Calcutta High Court · AIR 1953 Cal 714 : 57 CWN 682a : 57 CWN 682
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9
High Courts21 May 1953
Bankim Chandra Banerjee Vs Sarjoo Tewari
Calcutta High Court · AIR 1954 Cal 14 : 57 CWN 738 : (1955) 1 ILR (Cal) 371
Presidency Small Cause Courts Act, 1882 — Section 47
High Courts20 May 1953Allowed
Bengal Enamel Works Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1955) 2 ILR (Cal) 13
Factories Act, 1934 — Section 49B, 49CFactories Rules — Rule 12, 15, 17Income Tax Act, 1961 — Section 10(5), 66(2)
High Courts20 May 1953Allowed
Ramnath Narendranath Vs Nanjee Shamjee and Co.
Calcutta High Court · AIR 1953 Cal 787
Arbitration Act, 1940 — Section 11, 28(1), 28(2), 3, 33Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 25, 5(3), 6, 7
High Courts19 May 1953
Jatindra Nath and Another Vs State on complaint of Bhutamani Dasi
Calcutta High Court · (1954) CriLJ 1621
Penal Code, 1860 (IPC) — Section 366
High Courts19 May 1953Dismissed
Sukhendu Bikash Barua Vs Hare Krishna De and Others
Calcutta High Court · AIR 1953 Cal 636 : (1953) 1 CALLT 478 : 57 CWN 692 : (1955) 1 ILR (Cal) 350
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts18 May 1953
United Commercial Bank Ltd. Vs The Commr. of Income Tax, West Bengal
Calcutta High Court · AIR 1954 Cal 35 : (1953) 23 CompCas 414 : 57 CWN 726 : (1953) 24 ITR 425
Income Tax Act, 1922 — Section 10, 24, 6, 8
High Courts15 May 1953
Province of West Bengal Vs Surja Kanta Jana Surja Kanta Jana Vs Province of West Bengal
Calcutta High Court · AIR 1954 Cal 544 : 58 CWN 424
Bengal Public Demands Recovery Act, 1913 — Section 23Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93, 144, 151, 34
High Courts15 May 1953
COMMISSIONER OF Income Tax, WEST BENGAL Vs A. J. ELDER AND ANOTHER.
Calcutta High Court · (1954) 25 ITR 150
Income Tax Act, 1961 — Section 12B
High Courts14 May 1953
Renubala Dutta Vs Corporation of Calcutta
Calcutta High Court · AIR 1954 Cal 83 : 57 CWN 753
Calcutta Municipal Act, 1923 — Section 363
High Courts14 May 1953Allowed
Land Customs Inspector, Central Preventive Circle and Others Vs Jagannath Bhandar
Calcutta High Court · AIR 1953 Cal 663 : 57 CWN 686 : (1955) 1 ILR (Cal) 343
Central Excises and Salt Act, 1944 — Section 37Lands Customs Act, 1924 — Section 2, 3, 3(1), 4
High Courts13 May 1953
Begg. Dunlop and Co. Ltd. Vs Commr. of Excess Profits Tax, West Bengal
Calcutta High Court · AIR 1954 Cal 600 : (1955) 2 ILR (Cal) 185 : (1954) 25 ITR 276
Income Tax Act, 1922 — Section 10, 10(2)
High Courts13 May 1953
Panchanan Maity Vs The State and Another
Calcutta High Court · AIR 1953 Cal 798 : 57 CWN 891
Criminal Procedure Code, 1898 (CrPC) — Section 297Penal Code, 1860 (IPC) — Section 464
High Courts13 May 1953
Hridoy Krishna Vs Mrinal Bala
Calcutta High Court · AIR 1953 Cal 782
Civil Procedure Code, 1908 (CPC) — Section 11West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9
High Courts12 May 1953Allowed
Superintendent and Remembrancer of Legal Affairs Vs Prafulla Kumar
Calcutta High Court · AIR 1954 Cal 277 : 58 CWN 96
Penal Code, 1860 (IPC) — Section 28, 485
High Courts12 May 1953Dismissed
Srinivas Kedwal Vs State of West Bengal
Calcutta High Court · AIR 1954 Cal 171 : 57 CWN 719
Constitution of India, 1950 — Article 31(2), 31(5)Evidence Act, 1872 — Section 101, 102, 103West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts12 May 1953Dismissed
Pandit Srinivas Khedwal Vs The State of West Bengal
Calcutta High Court · (1955) 1 ILR (Cal) 328
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 31(2), 31(5)Preventive Detention Act, 1950 — Section 3(2)
High Courts12 May 1953
Amulya Ratan Chowdhuri Vs Ram Nalini Chakravartti
Calcutta High Court · (1955) 1 ILR (Cal) 437
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Court Fees Act, 1870 — Section 8C