High Courts29 Aug 1957
Royal Calcutta Turf Club Vs Commissioner of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1958 Cal 166 : (1958) 33 ITR 616
Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
Calcutta High Court judgments, 1957
325 judgments · page 4 of 17
High Courts29 Aug 1957Dismissed
Corporation of Calcutta Vs Gayatri Chatterjee and Others
Calcutta High Court · 63 CWN 1002
High Courts28 Aug 1957
Re: Arbn. Seth Kerorimal Adwani Vs Union of India (UOI)
Calcutta High Court · AIR 1959 Cal 430
Arbitration Act, 1940 — Section 13, 2, 33Contract Act, 1872 — Section 55, 74Evidence Act, 1872 — Section 93
High Courts28 Aug 1957Allowed
Gourepore Co. Ltd. Vs Chairman, Naihati Municipality and Another
Calcutta High Court · AIR 1958 Cal 151 : 62 CWN 227
Bengal Municipal Act, 1932 — Section 129, 148, 15, 67Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 3Constitution of India, 1950 — Article 19(1), 227
High Courts28 Aug 1957
Chottey Lal Vs The State
Calcutta High Court · AIR 1959 Cal 32 : (1959) 1 ILR (Cal) 63
Agricultural Produce (Grading and Marking) Act, 1937 — Section 4Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 196(1)
High Courts28 Aug 1957
Kanailal Jatia and Others Vs Ramkrishnadas Gupta
Calcutta High Court · AIR 1958 Cal 128 : (1958) CriLJ 368
Companies Act, 1956 — Section 630, 630(1)Criminal Procedure Code, 1898 (CrPC) — Section 204, 96Penal Code, 1860 (IPC) — Section 424
High Courts28 Aug 1957Allowed
The Commissioners of The Krishnagar Municipality Vs Kalidhan Chatterjee
Calcutta High Court · 62 CWN 727
Bengal Municipal Act, 1932 — Section 137, 138, 138(1), 138(1)(d), 150
High Courts23 Aug 1957Dismissed
The Vice-Chancellor, University of Calcutta and Others Vs Somesh Charan Chowdhury and Another
Calcutta High Court · AIR 1958 Cal 131 : (1958) 1 CALLT 16 : 62 CWN 259 : (1959) 1 ILR (Cal) 28
Calcutta University Act, 1951 — Section 52(2)Constitution of India, 1950 — Article 226
High Courts23 Aug 1957
Birendra Kumar Chatterjee and Others Vs Reliance Jute Mills Company, Ltd.
Calcutta High Court · 62 CWN 303 : (1958) 2 ILR (Cal) 505 : (1958) 2 LLJ 67
Constitution of India, 1950 — Article 154, 163, 166, 227General Clauses Act, 1897 — Section 10, 21Industrial Disputes Act, 1947 — Section 10, 20, 25, 33, 33A
High Courts22 Aug 1957
Sheonath Singh Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1958 Cal 606 : (1958) 2 ILR (Cal) 671 : (1958) 33 ITR 591
Appellate Tribunal Rules, 1946 — Rule 17Income Tax Act, 1922 — Section 33(3), 61Income Tax Rules, 1922 — Rule 22
High Courts22 Aug 1957
Ram Krishna Singh Vs Prohlad Roy Agarwalla
Calcutta High Court · 61 CWN 949 : (1958) 2 ILR (Cal) 553
Bengal Wakf Act, 1934 — Section 29, 40Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(1), 14(4)
High Courts21 Aug 1957
Commissioner of Agricultural Income Tax, West Bengal Vs Manmatha Nath Mukherjee
Calcutta High Court · AIR 1958 Cal 192 : (1958) 34 ITR 567
Bengal Agricultural Income Tax Act, 1944 — Section 7Bengal Agricultural Income Tax Rules, 1944 — Rule 4, 4(1), 4(2)
High Courts21 Aug 1957
Sukumar Mukherjee Vs Commissioner of Income Tax, Calcutta
Calcutta High Court · AIR 1958 Cal 306 : (1958) 2 ILR (Cal) 659 : (1958) 33 ITR 231
Income Tax Act, 1922 — Section 24B(2), 28, 28(1)
High Courts20 Aug 1957
Burrakar Coal Co. Ltd. Vs Labour Appellate Tribunal of India and Another
Calcutta High Court · AIR 1958 Cal 226 : 62 CWN 867 : (1958) 2 ILR (Cal) 686 : (1958) 2 LLJ 580
Evidence Act, 1872 — Section 1, 3Industrial Disputes (Central) Rules, 1957 — Rule 14Industrial Disputes Act, 1947 — Section 11(3), 38
High Courts20 Aug 1957Dismissed
Ram Gopal Singh Vs Corporation of Calcutta and Others
Calcutta High Court · 62 CWN 288
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts19 Aug 1957
Aluminium Corporation of India Ltd. Vs Commissioner of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1958 Cal 404 : (1958) 33 ITR 367
Income Tax Act, 1922 — Section 10, 10(1), 10(2), 24, 24(1)
High Courts19 Aug 1957
Kartick Chandra Ghosh and Others Vs Panna Lal Chatterjee
Calcutta High Court · AIR 1958 Cal 140 : (1958) CriLJ 371
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 117(3), 117(5), 342
High Courts19 Aug 1957Dismissed
Abdul Hamid Vs Dhirendra Nath Roy Choudhury
Calcutta High Court · (1959) 1 ILR (Cal) 24
High Courts19 Aug 1957Dismissed
Badri Prosad Gupta Vs Abaninath Das Dr. J.N. Pal Vs Badri Prosad Gupta
Calcutta High Court · (1959) 1 ILR (Cal) 20
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)
High Courts14 Aug 1957Dismissed
Atul Chandea Sarkar Vs East Bengal Commercial Bank Ltd.
Calcutta High Court · (1959) 2 ILR (Cal) 524
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 11, Order 9 Rule 13, 108