High Courts24 Dec 1959
Balmer Lawrie and Co. Ltd. Vs Commissioner of Income Tax, Calcutta
Calcutta High Court · AIR 1960 Cal 360 : (1961) 1 ILR (Cal) 110 : (1960) 39 ITR 751
Income Tax Act, 1922 — Section 10(1), 10(2), 18A, 18A(1), 18A(6)
COURT ARCHIVE
Calcutta High Court judgments, 1959
225 judgments · page 1 of 12
High Courts23 Dec 1959Dismissed
Sm. Radharani Mitra and Others Vs Sm. Kanaklata Roy and Others
Calcutta High Court · AIR 1960 Cal 533
Limitation Act, 1908 — Article 144
High Courts23 Dec 1959Dismissed
Dibakar Dutta Vs Chandi Charan Bose
Calcutta High Court · (1961) 1 ILR (Cal) 47
Limitation Act, 1963 — Article 124, 144, 10
High Courts23 Dec 1959Allowed
Ajit Chandra Majumdar Vs Akhil Chandra Majumdar
Calcutta High Court · AIR 1960 Cal 551 : 64 CWN 576 : (1961) 1 ILR (Cal) 63
Succession Act, 1925 — Section 276, 61
High Courts22 Dec 1959
Birendra Kumar Datta Vs Commissioner of Income Tax, Calcutta
Calcutta High Court · AIR 1960 Cal 323 : (1961) 1 ILR (Cal) 53 : (1961) 42 ITR 661
Income Tax Act, 1922 — Section 41, 41(1), 66, 9
High Courts18 Dec 1959Dismissed
State of West Bengal Vs Jiwanmall Babu and Another
Calcutta High Court · AIR 1960 Cal 673
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts18 Dec 1959
Ramlal Roshanlal and Co. Vs B.C. Paul and Sons (P) Ltd.
Calcutta High Court · AIR 1960 Cal 547
Evidence Act, 1872 — Section 115, 30
High Courts18 Dec 1959
Subhas Chandra Bhattacharjee and Others Vs Panceu Rani Dutta, Landlord
Calcutta High Court · 64 CWN 438
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3)
High Courts17 Dec 1959Allowed
Smt. Prova Rani Adhikari Vs Smt. Lalit Mohini Mitra
Calcutta High Court · AIR 1960 Cal 541 : (1961) 1 ILR (Cal) 30
Transfer of Property Act, 1882 — Section 53A
High Courts17 Dec 1959
Balai Chand Majumdar Vs Commissioners of Naihati Municipality
Calcutta High Court · (1961) 1 ILR (Cal) 36
Bengal Municipal Act, 1932 — Section 15, 16, 17, 18, 19Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 1959Dismissed
Banshidhar Jash Vs Maharaj Shri Somesh Chandra Nandy
Calcutta High Court · (1961) 1 ILR (Cal) 18
Bengal Tenancy Act, 1885 — Section 181Civil Procedure Code, 1908 (CPC) — Section 47, 47(3)
High Courts11 Dec 1959Allowed
Lakshmi Narain Ramnivas Vs Mannesman Export G.M.B.H. and Others
Calcutta High Court · AIR 1960 Cal 733
Arbitration Act, 1940 — Section 2, 34
High Courts10 Dec 1959Dismissed
Gobinda Chakravartty Vs State of West Bengal and Others
Calcutta High Court · 64 CWN 823
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3
High Courts09 Dec 1959
Wahad Baksh Seikh Vs Hadisa Bibi
Calcutta High Court · AIR 1960 Cal 303 : 64 CWN 511
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts09 Dec 1959
HAJI HAMED HAJI ABDULLA Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1961) 43 ITR 599
Income Tax Act, 1961 — Section 4(3)(vii)
High Courts07 Dec 1959
Dalchand Kothari Vs State of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 10
Transfer of Property Act, 1882 — Section 106
High Courts04 Dec 1959Allowed
Jamaitrai Bishansarup Vs Rai Bahadur Motilal Chamaria
Calcutta High Court · AIR 1960 Cal 536 : (1961) 1 ILR (Cal) 6
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1
High Courts02 Dec 1959
Commissioner of Agricultural Income Tax, West Bengal Vs Nuddea Farms Ltd.
Calcutta High Court · (1961) 1 ILR (Cal) 1
Bengal Agricultural Income Tax Act, 1944 — Section 26, 26(1), 26(2), 3, 5Income Tax Act, 1961 — Section 24, 24(7), 26, 34
High Courts02 Dec 1959Dismissed
Cooch Behar Commercial Company Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 455
Contract Act, 1872 — Section 151, 152Railways Act, 1890 — Section 72
High Courts02 Dec 1959Dismissed
Protap Properties Private Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 1960 Cal 296
Constitution of India, 1950 — Article 245West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 19, 6West Bengal Cinemas (Regulation) Act, 1954 — Section 4, 5, 9, 9(2)