High Courts21 Nov 1957Dismissed
Nibaran Chandra Bag Vs Mahendra Nath
Calcutta High Court · AIR 1958 Cal 679
Constitution of India, 1950 — Article 132(1), 227
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,946 of 3,204
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
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 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
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)