High Courts24 Aug 1954
HONKONG AND SHANGHAI BANKING CORPORATION Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1955) 28 ITR 199
Income Tax Act, 1961 — Section 10(2)(xi)
COURT ARCHIVE
Calcutta High Court judgments, 1954
367 judgments · page 5 of 19
High Courts24 Aug 1954Allowed
Chanchala Bala Dasi Vs Nani Bala Dasi
Calcutta High Court · (1957) 2 ILR (Cal) 112
Bengal House Rent Control Order, 1942 — Section 10Calcutta Rent Ordinance, 1946 — Section 12, 12(1), 26Defence of India Rules, 1962 — Rule 81(2)
High Courts20 Aug 1954
Sashi Mohan Debnath and Others Vs State
Calcutta High Court · AIR 1955 Cal 27 : (1955) CriLJ 100
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts19 Aug 1954
Indian Steel and Wire Products Ltd. Vs Commissioner of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1955 Cal 550 : (1955) 27 ITR 436
Business Profits Tax Act, 1947 — Section 2(1)Business Profits Tax Rules — Rule 2(1)
High Courts19 Aug 1954
Commr. of Income Tax, West Bengal Vs Allahabad Bank Ltd., Calcutta
Calcutta High Court · AIR 1955 Cal 289
Business Profits Tax Act, 1947 — Rule 2(1)
High Courts19 Aug 1954Dismissed
Chinmoyee Baxi Vs on the death of Raja Kalyani Prosad Singh Deo, his heir and legal representative, Raja Sankari Prosad Singh and Others
Calcutta High Court · AIR 1955 Cal 561 : (1955) 1 CALLT 370 : (1956) 2 ILR (Cal) 45
Stamp Act, 1899 — Section 35, 36, 5
High Courts19 Aug 1954Allowed
Hemangini Debi Vs Sukumar Babu and Another
Calcutta High Court · 59 CWN 395
High Courts19 Aug 1954
Behari Lal Murarka Vs Heeralal Murarka
Calcutta High Court · (1956) 2 ILR (Cal) 189
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 37, 60Contempt of Courts Act, 1971 — Section 9Transfer of Property Act, 1882 — Section 6
High Courts19 Aug 1954
Bakul Behari Roy Vs Corporation of Calcutta and Another
Calcutta High Court · AIR 1955 Cal 1 : (1955) CriLJ 36 : 59 CWN 28
Calcutta Municipal Act, 1923 — Section 144(3), 363(1), 503, 504
High Courts18 Aug 1954
Pravudayal Agarwala Vs Ramkumar Agarwala
Calcutta High Court · AIR 1956 Cal 41
Contract Act, 1872 — Section 73, 74Specific Relief Act, 1877 — Section 21Trusts Act, 1882 — Section 88, 89, 90
High Courts18 Aug 1954
Commr. of Income Tax, West Bengal Vs Braithwaite and Co. (India) Ltd.
Calcutta High Court · AIR 1955 Cal 97
High Courts18 Aug 1954
Amalabala Dutta Vs Oli Muhammad Khan
Calcutta High Court · (1956) 2 ILR (Cal) 182
Bengal Tenancy Act, 1885 — Section 15, 153, 174, 174(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69
High Courts17 Aug 1954
Commr. of Income Tax, West Bengal, Calcutta Vs S. Sarkar and Co., Calcutta
Calcutta High Court · AIR 1954 Cal 613
Income Tax Act, 1922 — Section 26A, 33N, 5(5), 6
High Courts17 Aug 1954Dismissed
Sitaram Gupta and Others Vs Corporation of Calcutta
Calcutta High Court · AIR 1956 Cal 18
Calcutta Municipal Act, 1923 — Section 401, 538, 67, 67(1), 68Contract Act, 1872 — Section 196Specific Relief Act, 1877 — Section 54
High Courts17 Aug 1954
ASSOCIATED MINING INDUSTRIES LIMITED Vs COMMISSIONER OF Income Tax, WEST BENGAL, CALCUTTA.
Calcutta High Court · (1955) 27 ITR 429
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts16 Aug 1954
Muttra Electric Supply Company, Ltd Vs Gopal Saran Kulasresthi
Calcutta High Court · (1955) 1 CALLT 78 : (1954) 1 CALLT 242 : 59 CWN 419 : (1956) 2 ILR (Cal) 255
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts16 Aug 1954
Ila Basu Vs Narayani Bazaz
Calcutta High Court · (1957) 2 ILR (Cal) 103
Transfer of Property Act, 1882 — Section 110West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4), 3, 5
High Courts16 Aug 1954
Krishna Chandra Chatterjee Vs Chief Superintendent, Central Telegraph Office, Calcutta
Calcutta High Court · AIR 1955 Cal 76 : (1956) 1 CALLT 1 : 58 CWN 1026
Constitution of India, 1950 — Article 13(1), 19, 19(1), 19(2)Government Servants Conduct Rules, 1926 — Rule 20(1)
High Courts13 Aug 1954
United Food Products Ltd. Vs Haripada Mukherjee
Calcutta High Court · (1956) 1 ILR (Cal) 499
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 47West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 13(2)
High Courts13 Aug 1954Allowed
Purna Chandra Chandra Vs Sk. Fakir Mohammad
Calcutta High Court · 59 CWN 568
Land Acquisition Act, 1894 — Section 4