High Courts26 Aug 1955
D.C. Auddy and Brothers Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1956 Cal 295 : (1955) 28 ITR 713
Evidence Act, 1872 — Section 106Income Tax Act, 1922 — Section 13, 26A
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 4 of 19
High Courts26 Aug 1955
Jatindra Nath Sadhukhan, Landlord Vs Upendra Nath Ghosh Tenant
Calcutta High Court · 60 CWN 162
High Courts26 Aug 1955
Tarakeswar Bysack Vs Sakina Bibi
Calcutta High Court · AIR 1956 Cal 185
Calcutta Thika Tenancy Act, 1949 — Section 6
High Courts26 Aug 1955Dismissed
Shaikh Ahajuddin Molla Vs Kharam Ali Molla
Calcutta High Court · (1957) 2 ILR (Cal) 690
Negotiable Instruments Act, 1881 (NI) — Section 13(1), 4Stamp Act, 1899 — Section 2(22), 2(5), 35, 36
High Courts26 Aug 1955
Gouri Sankar Daga Vs Parashuram Agarwalla
Calcutta High Court · (1957) 2 ILR (Cal) 757
Bengal Money Lenders Act, 1940 — Section 2(2), 30, 31, 32, 33
High Courts26 Aug 1955
Meher Singh Vs Keshardeo Chamaria
Calcutta High Court · 59 CWN 1148
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1Constitution of India, 1950 — Article 227
High Courts26 Aug 1955Allowed
Hem Chandra Bose Vs Aparna Prosanna Konar
Calcutta High Court · (1957) 2 ILR (Cal) 847
Bengal Money Lenders Act, 1940 — Section 34, 54Limitation Act, 1963 — Article 132, 134, 181, 182, 14
High Courts25 Aug 1955
Meher Singh Vs Keshardeo Chamaria
Calcutta High Court · (1957) 2 ILR (Cal) 332
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1Constitution of India, 1950 — Article 227Rent Control Act, 1950 — Section 12(1), 14, 14(1), 14(4)
High Courts25 Aug 1955Dismissed
Sefalibala Dasi Vs Birendra Nath Das
Calcutta High Court · (1957) 2 ILR (Cal) 538
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts25 Aug 1955
The State Vs Madan Mohan Dey and Others
Calcutta High Court · AIR 1955 Cal 614 : (1955) CriLJ 1582 : (1957) 2 ILR (Cal) 885
Constitution of India, 1950 — Article 372Government of India Act, 1935 — Section 72Independence Act, 1947 — Section 18(3)
High Courts25 Aug 1955
Sri Sheo Gouri Oil Mills and Others Vs The Corporation of Calcutta
Calcutta High Court · (1957) 2 ILR (Cal) 864
Bengal General Clauses Act, 1899 — Section 3(32)Calcutta Municipal Act, 1951 — Section 462, 462(4), 474, 476, 476(1)
High Courts25 Aug 1955Dismissed
Maharaja Probirendra Mohan Tagore, landlord Vs Kusum Kumari Devi, Tenant
Calcutta High Court · 60 CWN 551
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 1, 72
High Courts25 Aug 1955Dismissed
Abhimanyu Halder Vs Tarani Sen Halder
Calcutta High Court · (1957) 2 ILR (Cal) 792
Bengal Agricultural Debtors Act, 1936 — Section 37A(9)Bengal Alienation of Agricultural Land (Temporary Provisions) Act, 1944 — Section 4, 4(1), 7Civil Procedure Code, 1908 (CPC) — Section 115, 64
High Courts24 Aug 1955
Commissioner of Income Tax, West Bengal, Calcutta Vs Malchand Surana, Calcutta
Calcutta High Court · AIR 1956 Cal 537 : (1957) 2 ILR (Cal) 1005 : (1955) 28 ITR 684
Evidence Act, 1872 — Section 101, 102, 103, 114, 16General Clauses Act, 1897 — Section 27Income Tax Act, 1922 — Section 34, 63, 66(1)
High Courts24 Aug 1955Allowed
Ganguli Engineering Ltd. Vs Sm. Sushila Bala Dasi and Another
Calcutta High Court · AIR 1957 Cal 103 : 60 CWN 289 : (1957) 2 ILR (Cal) 642
Bengal Agricultural Debtors Act, 1936 — Section 1(2)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3Civil Procedure Code, 1908 (CPC) — Section 13
High Courts24 Aug 1955
Kalipada Ghose Vs Sk. Kurban Ali
Calcutta High Court · 60 CWN 241 : (1957) 2 ILR (Cal) 855
Bengal General Clauses Act, 1899 — Section 8Constitution of India, 1950 — Article 227West Bengal Bargadars (Amendment) Act, 1954 — Section 1(2), 12(2), 12(3), 12A, 3(4)
High Courts24 Aug 1955
Sm. Muktabala Dassi Vs Sm. Paritosh Dasi
Calcutta High Court · (1957) 2 ILR (Cal) 963
General Clauses Act, 1897 — Section 3Presidency Small Cause Courts Act, 1882 — Section 20Transfer of Property Act, 1882 — Section 3
High Courts24 Aug 1955Allowed
Corporation of Calcutta Vs On the death of Sm. Rajlakshmi Debi her heirs Nani Gopal Mukhopadhyay and Another
Calcutta High Court · AIR 1956 Cal 269 : (1957) 2 ILR (Cal) 795
Calcutta Municipal Act, 1923 — Section 139, 141(2), 142(3)Evidence Act, 1872 — Section 101, 102, 103, 114
High Courts24 Aug 1955Dismissed
Bhajahari Mandal Vs The State
Calcutta High Court · AIR 1956 Cal 385 : (1956) CriLJ 991
Criminal Law (Amendment) Act, 1952 — Section 7Criminal Procedure Code, 1898 (CrPC) — Section 367, 529, 530Evidence Act, 1872 — Section 133
High Courts24 Aug 1955Dismissed
Nibaran Chandra Chaudhury Vs Abinash Chandra Dutta Poddar and Ors
Calcutta High Court · 60 CWN 308