High Courts20 May 1955
COMMISSIONER OF Income Tax, WEST BENGAL Vs DUNCAN BROTHERS AND COMPANY LTD.
Calcutta High Court · (1955) 28 ITR 427
Income Tax Act, 1961 — Section 66(1)
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 12 of 19
High Courts19 May 1955Allowed
Angus Co. Ltd. Vs Chouthi
Calcutta High Court · AIR 1955 Cal 616 : 60 CWN 174
Workmens Compensation Act, 1923 — Section 17, 19, 22, 3, 32
High Courts19 May 1955Dismissed
Ram Prasad Agarwalla Vs The State
Calcutta High Court · AIR 1955 Cal 586 : (1955) CriLJ 1481 : 60 CWN 542
Criminal Procedure Code, 1898 (CrPC) — Section 514, 516A, 517
High Courts18 May 1955
Mobarak Hossein Vs Pundarikakshya Basu and Others
Calcutta High Court · AIR 1956 Cal 168
High Courts18 May 1955
Harish Chandra Samaddar and Others Vs The State
Calcutta High Court · AIR 1955 Cal 515 : (1955) CriLJ 1338
Penal Code, 1860 (IPC) — Section 141, 143, 441, 447
High Courts18 May 1955
Amiya Prosad Das Gupta Vs Director of Procurement and Supply and Another
Calcutta High Court · AIR 1956 Cal 114 : 59 CWN 959 : 59 CWN 929
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311(2)
High Courts18 May 1955
National Fire and General Insurance Co. Ltd. Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1956 Cal 11
Arbitration Act, 1940 — Section 2, 30, 9Evidence Act, 1872 — Section 115
High Courts18 May 1955Dismissed
Re : Arbitration, National Fire and General Insurance Co. Ltd. Vs Joti Krishna Chakravarty
Calcutta High Court · (1957) 2 ILR (Cal) 201
Arbitration Act, 1940 — Section 2
High Courts17 May 1955
Burmah Shell Oil Storage and Distributing Co. of India Ltd. Vs Licensing Officer of Tamluk Municipality and Others
Calcutta High Court · AIR 1956 Cal 397 : 60 CWN 170
Bengal Municipal Act, 1932 — Section 123, 182Constitution of India, 1950 — Article 14, 245
High Courts17 May 1955Allowed
Sm. Kundalata Biswas Vs Sm. Chandra Kamini Dasi and Others
Calcutta High Court · AIR 1957 Cal 111 : 60 CWN 734
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, 47
High Courts16 May 1955
Industrial Finance Corporation of India Vs Jagannath Prosad Sha
Calcutta High Court · (1957) 2 ILR (Cal) 987
Industrial Finance Corporation Act, 1948 — Section 2, 28, 28(1), 28(2), 28(3)
High Courts16 May 1955
Sumer Singh and Another Vs Sanitary Inspector of Bauria
Calcutta High Court · AIR 1955 Cal 554 : (1955) CriLJ 1355 : 59 CWN 870
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts13 May 1955Dismissed
Laduram Taparia Vs D.K. Ghosh and Others
Calcutta High Court · AIR 1956 Cal 504 : (1956) 29 ITR 103
Bengal Public Demands Recovery Act, 1913 — Section 3(3), 51, 7Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 29, 46(5A)
High Courts13 May 1955
Akshoy Kumar Dutta and Others Vs Jogesh Chandra Nandy
Calcutta High Court · AIR 1956 Cal 76 : 60 CWN 345
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 170, 190, 202Penal Code, 1860 (IPC) — Section 147, 323, 354, 380
High Courts12 May 1955Dismissed
Dwijendra Kumar Roy and Others Vs Monmohan De and Others
Calcutta High Court · AIR 1957 Cal 209 : (1957) 2 ILR (Cal) 684
Specific Relief Act, 1877 — Section 14, 15, 16, 17
High Courts12 May 1955Dismissed
Raghupati Roy and Others Vs Debu Karmakar and Others
Calcutta High Court · AIR 1956 Cal 79 : 60 CWN 385
Bengal Tenancy Act, 1885 — Section 102Easements Act, 1882 — Section 62Evidence Act, 1872 — Section 101, 102, 103
High Courts11 May 1955
Paritosh Jana and Others Vs The State
Calcutta High Court · AIR 1955 Cal 474 : (1955) CriLJ 1247
Penal Code, 1860 (IPC) — Section 147, 427
High Courts11 May 1955
Income Tax Officer, Midnapore-Bankura Vs District Magistrate, Midnapore and Another
Calcutta High Court · AIR 1955 Cal 500 : (1955) CriLJ 1259 : 59 CWN 914
Criminal Procedure Code, 1898 (CrPC) — Section 344, 526(1)
High Courts10 May 1955
Dhirendra Lal Dutta, Landlord Vs Fekudas and Others, Tenants
Calcutta High Court · 59 CWN 690
Constitution of India, 1950 — Article 227
High Courts10 May 1955Dismissed
Govinda Chandra Ghose Vs Provabati Ghose
Calcutta High Court · AIR 1956 Cal 147 : 59 CWN 886
Transfer of Property Act, 1882 — Section 54