COURT ARCHIVE

Calcutta High Court judgments, 1955

380 judgments · page 1 of 19

High Courts23 Dec 1955

National Cement Mines Industries Ltd., Calcutta Vs Commissioner of Income Tax, West Bengal, Calcutta

Calcutta High Court · AIR 1956 Cal 480 : (1956) 29 ITR 629

Income Tax Act, 1922 — Section 10, 10(2), 4, 4(1)Transfer of Property Act, 1882 — Section 11

High Courts23 Dec 1955Dismissed

Kumar Pashupati Nath Malia and Another Vs Sri Sankari Prosad Singh Deo and Others

Calcutta High Court · AIR 1957 Cal 128 : (1957) 2 ILR (Cal) 587

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 116General Clauses Act, 1897 — Section 2(25)

High Courts22 Dec 1955

Sailendra Sundar Mitra Vs The State and Another

Calcutta High Court · AIR 1957 Cal 24 : (1957) CriLJ 53 : 60 CWN 239

Criminal Procedure Code, 1898 (CrPC) — Section 431, 439Penal Code, 1860 (IPC) — Section 70

High Courts22 Dec 1955Dismissed

Jitendra Nath Addy Vs Muslim Public of Mouzas

Calcutta High Court · (1957) 2 ILR (Cal) 1031

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 146Evidence Act, 1872 — Section 83

High Courts22 Dec 1955

Sailendra Nath Sadhu Vs Netai Chand Pramanik

Calcutta High Court · (1957) 2 ILR (Cal) 889

Chandernagore (Administration) Regulations, 1952 — Regulation 10Constitution of India, 1950 — Article 243(2)Court Fees Act, 1870 — Article 1

High Courts22 Dec 1955Dismissed

Jnarendra Nath Chakravorty Vs Nagendra Nath De and Another

Calcutta High Court · 60 CWN 268

Penal Code, 1860 (IPC) — Section 42, 427, 447

High Courts21 Dec 1955

Indian Molasses Co. Ltd. Vs Commissioner of Income Tax, West Bengal

Calcutta High Court · AIR 1956 Cal 281 : (1956) 29 ITR 565

Income Tax Act, 1922 — Section 10, 10(2), 66Trusts Act, 1882 — Section 83

High Courts20 Dec 1955

Chung Ping Yung Vs Amiya Chakrabartti and Another

Calcutta High Court · AIR 1956 Cal 109 : (1956) CriLJ 519

Criminal Procedure Code, 1898 (CrPC) — Section 197, 561A

High Courts20 Dec 1955

Rai Sudhindra Nath Choudhury Vs Commissioner of Income Tax, West Bengal

Calcutta High Court · AIR 1956 Cal 499 : (1956) 29 ITR 551

Income Tax Act, 1922 — Section 2(1), 2(3), 4, 4(3), 49AAIndependence Act, 1947 — Section 18(3), 19(5), 9(1), 9(3)

High Courts20 Dec 1955Dismissed

Sk. Fakir Mohammad Vs State of West Bengal

Calcutta High Court · (1957) 2 ILR (Cal) 390

Land Acquisition Act, 1894 — Section 18, 22(1), 23, 23(1), 23(2)

High Courts19 Dec 1955

Manindra L. Goswami Vs R.N. Bose, Income Tax Officer

Calcutta High Court · AIR 1956 Cal 443 : (1957) 2 ILR (Cal) 564 : (1956) 30 ITR 550

Income Tax Act, 1922 — Section 2, 23, 23(5), 3, 34

High Courts16 Dec 1955

Bhajahari Mandal Vs The State

Calcutta High Court · AIR 1956 Cal 388 : (1956) CriLJ 994

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 529Penal Code, 1860 (IPC) — Section 165A

High Courts15 Dec 1955

B.N. Mehrotra and Others Vs The State

Calcutta High Court · AIR 1956 Cal 137 : (1956) CriLJ 529 : 60 CWN 305

Boilers Act, 1923 — Section 2, 23, 6General Clauses Act, 1897 — Section 3(42)

High Courts12 Dec 1955

Jasoda Dulal Adhikary Vs United Bank of India Ltd.

Calcutta High Court · (1957) 2 ILR (Cal) 706

Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 37, 38

High Courts09 Dec 1955

Sudhir Kumar Bhattacharjee Vs Bibhuti Bhusan Majumdar and Another

Calcutta High Court · AIR 1956 Cal 668 : 60 CWN 222 : (1957) 2 ILR (Cal) 286

Calcutta Thika Tenancy Act, 1949 — Section 3(1), 3(4), 4Civil Procedure Code, 1908 (CPC) — Section 9

High Courts09 Dec 1955

Sitaram Mahato Vs The State

Calcutta High Court · (1957) 2 ILR (Cal) 557

Arms Act, 1959 — Section 19, 19ACriminal Procedure Code, 1898 (CrPC) — Section 193, 337, 337(2A), 339(1), 342Penal Code, 1860 (IPC) — Section 399, 399(1), 399A, 402

High Courts09 Dec 1955Dismissed

Sm. Krishna Subala Bose and Others Vs Dhanapati Dutta and Others

Calcutta High Court · AIR 1957 Cal 59

Bengal Tenancy Act, 1885 — Section 158Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), 11, 9Contract Act, 1872 — Section 20

High Courts08 Dec 1955

Niren Basu and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1957 Cal 74 : (1957) CriLJ 172 : 60 CWN 464 : (1957) 2 ILR (Cal) 463

Constitution of India, 1950 — Article 22, 22(5)Preventive Detention Act, 1950 — Section 3, 3(2)

High Courts08 Dec 1955

Jagat Lakshmi Dasi Vs Golam Hossain

Calcutta High Court · 60 CWN 147 : (1957) 2 ILR (Cal) 387

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 91, Order 21 Rule 97, Order 21 Rule 98

High Courts07 Dec 1955Allowed

Ramesh Chandra Dutta Vs Surya Properties Ltd.

Calcutta High Court · AIR 1957 Cal 198

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Transfer of Property Act, 1882 — Section 106West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 14(3)