COURT ARCHIVE

Calcutta High Court judgments, 1957

325 judgments · page 5 of 17

High Courts14 Aug 1957

Indian Steel and Wire Products Ltd. Vs Commissioner of Income Tax, West Bengal, Calcutta

Calcutta High Court · AIR 1958 Cal 664 : (1958) 2 ILR (Cal) 649 : (1958) 33 ITR 579

Business Profits Tax Act, 1947 — Rule 2(1)Income Tax Act, 1922 — Section 18A

High Courts14 Aug 1957Dismissed

Deb Kumar Mukherjee and Others Vs Abhoypada Banerjee

Calcutta High Court · AIR 1958 Cal 229 : (1959) 1 ILR (Cal) 58

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)

High Courts13 Aug 1957

INDRA SINGH and SONS LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · (1958) 33 ITR 341

Income Tax Act, 1961 — Section 10, 23A(1)

High Courts13 Aug 1957

BEHARI LAL MANDAL Vs COMMISSIONER OF AGRICULTURAL Income Tax, WEST BENGAL.

Calcutta High Court · (1958) 34 ITR 533

Bengal Agricultural Income Tax Act, 1944 — Section 63(I)

High Courts13 Aug 1957Allowed

Corporation of Calcutta Vs Gour Krishna Bose

Calcutta High Court · (1958) 2 ILR (Cal) 491

Calcutta Municipal Act, 1923 — Section 1(2), 12(3), 12(5), 127(6), 13(5)Corporation of Calcutta (Temporary Supersession) Act, 1948 — Section 7Evidence Act, 1872 — Section 106

High Courts12 Aug 1957

Ganesh Chandra Khan and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 114 : 62 CWN 49

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 3West Bengal Estates Acquisition Act, 1953 — Section 10, 4

High Courts08 Aug 1957

Hukumchand Jute Mills Ltd. and Another Vs Labour Appellate Tribunal and Others

Calcutta High Court · AIR 1958 Cal 68 : 63 CWN 141 : (1959) 1 LLJ 595

Civil Procedure Code, 1908 (CPC) — Section 115Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 9Industrial Disputes Act, 1947 — Section 10(4)

High Courts08 Aug 1957Dismissed

Sasthi Kinkar Banerjee Vs Panchanan Das

Calcutta High Court · (1958) 2 ILR (Cal) 579

Contract Act, 1872 — Section 43Transfer of Property Act, 1882 — Section 82, 92

High Courts06 Aug 1957

Sri Mahaliram Santhalia Vs Commissioner of Income Tax, (Central) Calcutta

Calcutta High Court · AIR 1958 Cal 394

Income Tax Act, 1922 — Section 23(5), 30(1)

High Courts05 Aug 1957Dismissed

Ananta Kumar Dutta Vs Land Revenue Officer II Estates Acquisition Branch, Nadia

Calcutta High Court · AIR 1958 Cal 143

Constitution of India, 1950 — Article 31A, 31A(2)West Bengal Estates Acquisition Act, 1953 — Section 52

High Courts05 Aug 1957Dismissed

Surendranath Jana Vs State of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 96 : 62 CWN 14

Constitution of India, 1950 — Article 31A, 31A(2)Limitation Act, 1963 — Section 17, 18West Bengal Estates Acquisition Act, 1953 — Section 23, 24, 52, 58, 6

High Courts05 Aug 1957

Sitaram Gupta Vs Bijoyhse Mukherji and Others

Calcutta High Court · 63 CWN 175

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17

High Courts02 Aug 1957

Bhagwan Ganshamdas Mansukhani Vs Charlotte Zing

Calcutta High Court · (1959) 1 ILR (Cal) 84

Civil Procedure Code, 1908 (CPC) — Section 10Divorce Act, 1869 — Section 18, 2, 32, 4, 57Hindu Marriage Act, 1955 — Section 1, 15

High Courts02 Aug 1957

Ganesh Chandra Ganguly Vs Mahabir Prosad and Baldeo Singh

Calcutta High Court · 61 CWN 893 : (1958) 2 ILR (Cal) 486

Rent Control Act, 1950 — Section 14(4)West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(3)

High Courts31 Jul 1957Dismissed

Chunilal Gobardhandas Seth Vs M. Mansukhlal and Company (Private) Ltd.

Calcutta High Court · (1958) 2 ILR (Cal) 542

Constitution of India, 1950 — Article 226, 227

High Courts31 Jul 1957

Bhupati Bayen and Others Vs The State

Calcutta High Court · AIR 1959 Cal 446 : (1959) CriLJ 832 : 63 CWN 393

Criminal Procedure Code, 1898 (CrPC) — Section 517, 523

High Courts31 Jul 1957

Monmatha Nath Ghosh Vs Director of Public Instruction, Government of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 49 : 61 CWN 944

Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 12, 8Constitution of India, 1950 — Article 311

High Courts31 Jul 1957Dismissed

Gopal Prosad Bhakat Vs Satadalbasini Devi

Calcutta High Court · (1958) 2 ILR (Cal) 502

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts30 Jul 1957Dismissed

Durga Narayan Sen Vs Phanindra Nath Sen

Calcutta High Court · (1958) 2 ILR (Cal) 609

Bengal Tenancy Act, 1885 — Section 116, 178, 20, 21, 22

High Courts30 Jul 1957

Saktipada Lauha and Others Vs The State

Calcutta High Court · (1958) CriLJ 167

Public Gambling Act, 1867 — Section 11