High Courts16 Nov 1954
STOW BARDOLPH GRAVEL CO. LTD. Vs POOLE (INSPECTOR OF TAXES).
Calcutta High Court · (1955) 27 ITR 146
COURT ARCHIVE
Calcutta High Court judgments, 1954
367 judgments · page 3 of 19
High Courts08 Sept 1954
East India Electric Supply and Traction Co. Ltd. Vs S.C. Dutta Gupta and Others
Calcutta High Court · 59 CWN 162
Constitution of India, 1950 — Article 132Electricity Act, 2003 — Section 3, 3(2)(f)
High Courts08 Sept 1954
Sandersons and Morgans, Solicitors (In the matter of Bill of Costs) Vs Mohanlal Lalluchand Shah and Others
Calcutta High Court · AIR 1955 Cal 319 : (1955) 1 CALLT 32 : 59 CWN 180
Calcutta Original Side Rules — Rule 17, 20, 32(4), 4, 5Constitution of India, 1950 — Article 227(3)Contract Act, 1872 — Section 16
High Courts07 Sept 1954
Girija Sundari Dutta and Another Vs Promode Kumar Roy and Others
Calcutta High Court · 59 CWN 790
Bengal Money Lenders Act, 1940 — Section 36Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6
High Courts07 Sept 1954
Nath Bank Limited (in liquidation) Vs Kshetra Nath Dalal and Others
Calcutta High Court · (1954) 09 CAL CK 0008
Constitution of India, 1950 — Article 138Government of India Act, 1935 — Section 205
High Courts07 Sept 1954
KANIRAM HAZARIMULL Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1955) 27 ITR 294
Income Tax Act, 1961 — Section 66(2)
High Courts07 Sept 1954Allowed
Baijnath Prosad Haluai Vs Kader Bux Shaikh
Calcutta High Court · (1956) 2 ILR (Cal) 803
Rent Control Act, 1948 — Section 12(3)Rent Control Act, 1950 — Section 14(3), 18(5)
High Courts06 Sept 1954Allowed
Mooljee Sicka and Co. Vs Dominion of India
Calcutta High Court · 59 CWN 976
High Courts06 Sept 1954Allowed
Province of West Bengal Vs Raja of Jhargram
Calcutta High Court · AIR 1955 Cal 392
Defence of India Act, 1939 — Section 11, 18, 19, 23(1)Defence of India Rules, 1939 — Rule 75ALand Acquisition Act, 1894 — Section 23
High Courts06 Sept 1954Allowed
Naresh Chandra Bose Vs State of West Bengal and Others
Calcutta High Court · AIR 1955 Cal 398 : (1955) 1 CALLT 268 : 59 CWN 757 : 59 CWN 727
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 23Evidence Act, 1872 — Section 101, 102, 103, 66, 67Land Acquisition Act, 1894 — Section 20, 21, 23
High Courts03 Sept 1954
Nawab Bahadur of Murshidabad Vs Commissioner of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1956 Cal 242 : (1955) 28 ITR 510
Income Tax Act, 1922 — Section 4(3), 66, 9
High Courts02 Sept 1954Dismissed
Manmatha Nath Dhara Vs Panchanan Jana
Calcutta High Court · (1956) 2 ILR (Cal) 73
Bengal Alienation of Agricultural Land (Temporary Provisions) Act, 1944 — Section 10, 4, 4(1)Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103
High Courts01 Sept 1954
The State Vs Tejkaran Marwari
Calcutta High Court · (1956) 2 ILR (Cal) 66
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 109, 147, 304, 323, 34
High Courts01 Sept 1954
Bibhuti Bhusan Biswas Vs Puspalata Sil and Others
Calcutta High Court · AIR 1956 Cal 172
Bengal General Clauses Act, 1899 — Section 8General Clauses Act, 1897 — Section 6West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 45
High Courts01 Sept 1954Dismissed
Md. Ismail Miah, Mutwalli Vs Tom Munda and Others
Calcutta High Court · 59 CWN 658
West Bengal Bargadars Act, 1950 — Section 5(a)
High Courts01 Sept 1954
Ekin Box Mollah Vs Dharam Pal Chandha
Calcutta High Court · 59 CWN 158
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 32(4)
High Courts31 Aug 1954
Chandi Charan Das Vs Sm. Sushilabala Dasi
Calcutta High Court · AIR 1955 Cal 144 : (1955) 1 CALLT 151
Civil Procedure Code, 1908 (CPC) — Section 6Suits Valuation Act, 1887 — Section 8
High Courts31 Aug 1954
HINDUSTAN INVESTMENT CORPORATION LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL, CALCUTTA.
Calcutta High Court · (1955) 27 ITR 202
Companies Act, 1956 — Section 33Income Tax Act, 1961 — Section 16(2), 18(5), 20
High Courts31 Aug 1954
Radha Kanta Pal Vs United Bank of India Ltd.
Calcutta High Court · AIR 1955 Cal 217 : (1956) 2 ILR (Cal) 329
Contract Act, 1872 — Section 126, 139
High Courts31 Aug 1954Dismissed
C.C. Sinha Vs Bidhu Bhusan De and Another
Calcutta High Court · AIR 1955 Cal 562 : (1956) 2 ILR (Cal) 318
Negotiable Instruments Act, 1881 (NI) — Section 5