High Courts31 Aug 1954
Hindusthan Investment Corporation Ltd. Vs Commr. of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1955 Cal 432
Companies Act, 1913 — Section 28Income Tax Act, 1922 — Section 16(2), 18(5), 49B
COURT ARCHIVE
Calcutta High Court judgments, 1954
367 judgments · page 4 of 19
High Courts31 Aug 1954Dismissed
Narayan Prosad Bhotica Vs Kalawati Sethani
Calcutta High Court · (1956) 1 ILR (Cal) 506
Arbitration Act, 1940 — Section 5Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts30 Aug 1954Dismissed
J. Agarwalla and Sons Ltd. Vs Kanoria General Dealers Ltd.
Calcutta High Court · 59 CWN 715
High Courts30 Aug 1954Allowed
Luxmi Chand Baijnath Vs Kishanlal Sohonlal
Calcutta High Court · AIR 1955 Cal 588 : 59 CWN 623 : (1956) 2 ILR (Cal) 292
Arbitration Act, 1940 — Section 2
High Courts27 Aug 1954Dismissed
Radhika Prosad Das gupta Vs Niranjan Das Gupta
Calcutta High Court · (1956) 2 ILR (Cal) 60
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6, 115, 38, 47
High Courts27 Aug 1954
Sm. Rajlakshmi Dassi Vs Bonomali Sen and Others
Calcutta High Court · AIR 1955 Cal 573 : 59 CWN 1073
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 22 Rule 12, Order 22 Rule 4(4), Order 22 Rule 6, 50
High Courts27 Aug 1954
Rajlakshmi Dassi Vs Province of West Bengal
Calcutta High Court · (1956) 2 ILR (Cal) 281
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(3), Order 22 Rule 12Transfer of Property Act, 1882 — Section 89
High Courts26 Aug 1954Dismissed
Kasemali Vs Ajoyendu Paul and Others
Calcutta High Court · AIR 1956 Cal 375 : 60 CWN 224 : (1956) 2 ILR (Cal) 50
Court Fees Act, 1870 — Article 6Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)Registration Act, 1908 — Section 17
High Courts26 Aug 1954
The State Vs Ram Chandra Ghosal
Calcutta High Court · (1956) 2 ILR (Cal) 308
Criminal Procedure Code, 1898 (CrPC) — Section 306(1), 307, 307(1), 307(2), 307(3)Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts26 Aug 1954Dismissed
Satish Chandra Banerjee Vs Jiban Krishna Ghosh
Calcutta High Court · (1956) 2 ILR (Cal) 275
Civil Procedure Code, 1908 (CPC) — Section 100, 101Partnership Act, 1932 — Section 4
High Courts26 Aug 1954
MCGREGOR AND BALFOUR LTD., CALCUTTA Vs COMMISSIONER OF Income Tax, WEST BENGAL, CALCUTTA.
Calcutta High Court · (1955) 27 ITR 389
Finance Act, 1946 — Section 11(14)Income Tax Act, 1961 — Section 4A(c)(b)
High Courts25 Aug 1954
Debendra Nath Bhattacharjee Vs Amarendra Nath Bhattacharjee and Others
Calcutta High Court · AIR 1955 Cal 159 : 59 CWN 369 : (1956) 2 ILR (Cal) 270
Civil Procedure Code, 1908 (CPC) — Section 17
High Courts25 Aug 1954
Achut Anant Pai Vs Governor General-in-Council
Calcutta High Court · AIR 1955 Cal 331
Civil Procedure Code, 1908 (CPC) — Section 11, 20, 21, 79
High Courts25 Aug 1954
BHADANI BROTHERS LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL, CALCUTTA.
Calcutta High Court · (1955) 27 ITR 423
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts25 Aug 1954Dismissed
Sucharu Prova Ghosh Vs Chandi Charan Bardhan
Calcutta High Court · (1956) 2 ILR (Cal) 463
Limitation (Amendment) Act, 1859 — Article 57, 59, 14, 14(1), 2(4)
High Courts24 Aug 1954Dismissed
Dwijendra Lall Bysack Vs Anil Kumar Haldar
Calcutta High Court · (1956) 2 ILR (Cal) 592
High Courts24 Aug 1954Allowed
Province of West Bengal Vs Raja of Hargram
Calcutta High Court · 60 CWN 185
Land Acquisition Act, 1894 — Section 18, 23, 23(1)
High Courts24 Aug 1954Allowed
Satya Narayan Banerjee Vs Karnadhar Das
Calcutta High Court · (1956) 2 ILR (Cal) 268
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts24 Aug 1954
Maniklal Upadhya Vs Ramesh Chandra Acharya Ramesh Chandra Acharya Vs Maniklal Upadhya
Calcutta High Court · AIR 1955 Cal 290 : 59 CWN 466 : (1956) 2 ILR (Cal) 210
Limitation Act, 1908 — Article 102, 7, 60
High Courts24 Aug 1954
Debendra Chandra Saha and Another Vs Pramatha Chandra Roy and Others
Calcutta High Court · AIR 1958 Cal 700 : (1956) 1 ILR (Cal) 503
Civil Procedure Code, 1908 (CPC) — Section 16, 20