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)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,948 of 3,204
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
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
High Courts29 Jul 1957Allowed
Tarendra Nath Das Vs Khthode Chandra Dass
Calcutta High Court · (1958) 2 ILR (Cal) 481
West Bengal Bargadars Act, 1950 — Section 12(2), 12(3), 12A, 12A(2), 12A(4)
High Courts27 Jul 1957Allowed
Basumati Devi Vs Sannulal Shaw
Calcutta High Court · 61 CWN 909 : (1958) 2 ILR (Cal) 683
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 11(3), 12(1), 14(3)
High Courts26 Jul 1957
Rajed Sheikh Vs State and Another
Calcutta High Court · AIR 1957 Cal 735 : (1957) CriLJ 1398 : 62 CWN 129
Criminal Procedure Code, 1898 (CrPC) — Section 423
High Courts26 Jul 1957
Commissioner of Income Tax, West Bengal Vs P.K. Das
Calcutta High Court · AIR 1958 Cal 51 : (1958) 34 ITR 729
Income Tax Act, 1922 — Section 3, 4