COURT ARCHIVE

Calcutta High Court judgments, 1957

325 judgments · page 3 of 17

High Courts20 Nov 1957

Parmanand Lokumal and Others Vs Khudabadi Bhaibund Co-operative Credit Bank Ltd. and Others

Calcutta High Court · AIR 1958 Cal 675 : 62 CWN 820

Court fees Act, 1870 — Article 1, 11, 17Displaced Persons (Debts Adjustment) Act, 1951 — Section 12, 2(10), 27, 3, 40

High Courts20 Nov 1957Dismissed

Suhrit Mitra Vs Corporation of Calcutta

Calcutta High Court · 62 CWN 186 : (1959) 1 ILR (Cal) 113

Calcutta Municipal Act, 1951 — Section 218, 219, 261, 349, 349(1)Constitution of India, 1950 — Article 226

High Courts19 Nov 1957Dismissed

Tara Pada Biswas Vs Mritunjoy Mukherjee and Others

Calcutta High Court · AIR 1958 Cal 313 : (1958) 1 CALLT 253 : 62 CWN 576

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts19 Nov 1957

Ahidhar Ghose Vs Sm. Nisu Bala Devi

Calcutta High Court · AIR 1958 Cal 253 : 62 CWN 172 : (1959) 1 ILR (Cal) 72

Bengal Tenancy Act, 1885 — Section 168A, 168A(1)West Bengal Estates Acquisition Act, 1953 — Section 4, 8

High Courts19 Nov 1957

Md. Qasim Vs Sayed Md. Ahsan and Others

Calcutta High Court · 62 CWN 47

West Bengal Premises Tenancy Act, 1956 — Section 16(3), 29, 42

High Courts18 Nov 1957Dismissed

Kapur Brothers Vs Commercial Tax Officer and Another

Calcutta High Court · AIR 1958 Cal 125 : 62 CWN 123 : (1959) 1 ILR (Cal) 106 : (1958) 9 STC 121

Bengal Finance (Sales Tax) Act, 1941 — Section 15, 26, 5(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 74Constitution of India, 1950 — Article 226

High Courts29 Oct 1957

IN RE MCNEILL, DECD. ROYAL BANK OF SCOTLAND

Calcutta High Court · (1959) 37 ITR 16

Finance Act, 1849 — Section 27Finance Act, 1894 — Section 14(1), 9(1)

High Courts12 Sept 1957

Ramrichpal Agarwalla and Others Vs The State of West Bengal

Calcutta High Court · AIR 1958 Cal 257 : (1958) 1 CALLT 123 : 62 CWN 561

Constitution of India, 1950 — Article 19(1), 19(5), 19(6), 226, 31(2A)Essential Commodities Act, 1955 — Section 3, 3(2), 3(3A)

High Courts11 Sept 1957

DOOARS TEA CO. LTD. Vs COMMISSIONER OF AGRICULTURAL Income Tax, WEST BENGAL.

Calcutta High Court · (1958) 34 ITR 786

Bengal Agricultural Income Tax Act, 1944 — Section 63(1)Income Tax Rules, 1922 — Rule 23(2)

High Courts11 Sept 1957

Priya Nath Choudhury Vs The State

Calcutta High Court · AIR 1959 Cal 387 : (1959) CriLJ 707

Companies (Amendment) Act, 1956 — Section 235, 242, 621Companies Act, 1913 — Section 138, 141A, 195, 278

High Courts11 Sept 1957

Ram Narayan Goswami and Others Vs Biswanath Goswami

Calcutta High Court · AIR 1959 Cal 366 : (1959) CriLJ 705

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 146(1), 439

High Courts11 Sept 1957Dismissed

Kamini Kumar Das Choudhury Vs State of West Bengal

Calcutta High Court · 62 CWN 437 : (1958) 2 ILR (Cal) 623

Calcutta Police Act, 1866 — Section 8Constitution of India, 1950 — Article 311(1), 311(7)Essential Supplies (Temporary Powers) Act, 1946 — Section 1(2), 5, 7, 7(5)

High Courts09 Sept 1957

Hemanta Kumar Bhattacharjee Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1958 Cal 239

Constitution of India, 1950 — Article 311West Bengal Fundamental Rules — Rule 3

High Courts06 Sept 1957Dismissed

Ashraf Ali Khan and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 219 : (1959) 1 ILR (Cal) 91

Bengal Municipal Act, 1932 — Section 145(1), 145(3), 146(2)Constitution of India, 1950 — Article 226

High Courts04 Sept 1957

Commissioner of Income Tax, West Bengal, Calcutta Vs Govindalal Dutta

Calcutta High Court · AIR 1958 Cal 195 : (1958) 33 ITR 630

Income Tax Act, 1922 — Section 2(11), 2(2), 22(1), 22(2), 24(2)

High Courts04 Sept 1957

Rai Harendranath Chaudhuri Vs Sm. Daulatmani Chaudhurani

Calcutta High Court · AIR 1958 Cal 539 : 62 CWN 143 : (1958) 2 ILR (Cal) 613

Calcutta Thika Tenancy Act, 1949 — Section 27Limitation Act, 1908 — Article 152, 29, 5

High Courts03 Sept 1957

TARUNENDRA NATH TAGORE AND OTHERS Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · AIR 1958 Cal 350 : (1958) 33 ITR 492

Income Tax Act, 1961 — Section 16(1)(c), 48

High Courts03 Sept 1957

Tarunendra Nath Tagore and others Vs Commissioner of Income Tax West Bengal, Calcutta

Calcutta High Court · AIR 1958 Cal 350 : (1958) 33 ITR 492

Income Tax Act, 1961 — Section 16, 16(1)(c), 16(2), 18, 18(5)

High Courts30 Aug 1957Allowed

Rambrahma Chabri Vs The Dominion of India at present Union of India (UOI) and Others

Calcutta High Court · AIR 1958 Cal 183

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 300

High Courts29 Aug 1957

Jugal Chandra Mondal Vs Manindra Nath Mondal and Others

Calcutta High Court · AIR 1958 Cal 537 : 62 CWN 244

Court fees Act, 1870 — Article 17, 7Evidence Act, 1872 — Section 101, 102, 103, 104, 114