High Courts24 May 1957
INLAND REVENUE COMMISSIONERS Vs POLLOCK and PEEL LTD. (IN LIQUIDATION).
Calcutta High Court · (1958) 34 ITR 379
Finance Act — Section 35(1)Finance Act, 1946 — Section 44
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,952 of 3,204
High Courts24 May 1957
Dwijesh Chandra Maitra Vs Kshitish Chandra Ghose
Calcutta High Court · 61 CWN 837 : (1958) 2 ILR (Cal) 388
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(3)
High Courts23 May 1957Dismissed
Bibharani Devi Vs Rampada Paul
Calcutta High Court · (1958) 2 ILR (Cal) 160
Bengal Tenancy Act, 1885 — Section 188, 4, 5(2), 5(3)
High Courts21 May 1957
In Re: Bhutoria Brothers (Private) Ltd.
Calcutta High Court · AIR 1957 Cal 593 : (1958) 28 CompCas 122 : 61 CWN 897 : (1958) 2 ILR (Cal) 362
Companies (Amendment) Act, 1947 — Section 77, 78Companies Act, 1948 — Section 5Companies Act, 1956 — Section 13, 16, 17, 17(1), 17(2)
High Courts20 May 1957
Balchand Badriprasad Vs Union of India (UOI)
Calcutta High Court · AIR 1957 Cal 666
Limitation Act, 1908 — Section 19
High Courts17 May 1957
Balharshah Timber Depot Vs Commissioner of Commercial Tax and Another
Calcutta High Court · AIR 1958 Cal 246 : (1958) 9 STC 675
Bengal Finance (Sales Tax) Act, 1941 — Section 11(2), 20(4), 4(2), 7(3)Bengal Finance (Sales Tax) Rules, 1941 — Rule 5, 6, 80Constitution of India, 1950 — Article 226
High Courts17 May 1957
Panchkari Haldar Vs Promode Kishore Mondal
Calcutta High Court · (1958) 2 ILR (Cal) 272
Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1(2)Calcutta Thika Tenancy (Amendment) Ordinance, 1952 — Section 5, 5(2), 5(3), 5(4), 5(5)Calcutta Thika Tenancy Act, 1949 — Section 2(5), 23, 27, 28, 29
High Courts14 May 1957
Nilmoni Haldar Vs Sri Upendra Nath Haldar and Others
Calcutta High Court · AIR 1957 Cal 651 : (1957) 1 CALLT 382 : 61 CWN 875
Court Fees Act, 1870 — Article 17
High Courts14 May 1957Dismissed
Haradhan Karmakar Vs Subodh Kumar Bhattacharjee
Calcutta High Court · (1958) 2 ILR (Cal) 310
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 12(7)
High Courts13 May 1957
P.R. Damzen Vs R. Pal Choudhury
Calcutta High Court · (1958) 1 ILR (Cal) 570
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 17(1), 17(3), 4(2)
High Courts09 May 1957
Anil Kumar Saha Vs Pranada Chakrabarty and Others
Calcutta High Court · AIR 1958 Cal 146 : (1958) CriLJ 373 : (1958) 2 ILR (Cal) 512
Criminal Procedure Code, 1898 (CrPC) — Section 202, 537
High Courts09 May 1957
Jermull Bhojraj Vs Mohan Lal Sukhani and Another
Calcutta High Court · 62 CWN 314
West Bengal Premises Tenancy Act, 1956 — Section 16(3), 8(1)(c)
High Courts09 May 1957Dismissed
Sm. Durgabala Dasi Vs Tarasankar Dikhit
Calcutta High Court · (1958) 2 ILR (Cal) 334
High Courts09 May 1957Allowed
Ram Mohan Basu and Others Vs State of West Bengal and Others
Calcutta High Court · 61 CWN 779
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47
High Courts07 May 1957
Divisional Superintendent, Eastern Railway Vs Surendra Nath Chatterjee and Others
Calcutta High Court · AIR 1959 Cal 574 : (1959) CriLJ 1066
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 539B
High Courts06 May 1957Allowed
Bholanath Rakshit and Others Vs Bisweswar Rakshit
Calcutta High Court · AIR 1957 Cal 683 : (1957) CriLJ 1251 : 61 CWN 715
Criminal Procedure Code, 1898 (CrPC) — Section 344, 526
High Courts06 May 1957
Sm. Billabasini Datta and Others Vs Dulal Chandra Dutta and Others
Calcutta High Court · AIR 1958 Cal 472
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 2(2)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Hindu Womens Right to Property Act, 1937 — Section 3
High Courts06 May 1957Allowed
Hiralal Roy Choudhury Vs Kumud Behari Roy Choudhury
Calcutta High Court · AIR 1957 Cal 571 : (1957) 1 CALLT 342 : (1959) 1 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Hindu Succession Act, 1956 — Section 14(1), 14(2), 14(3), 8
High Courts06 May 1957
Corporation of Calcutta Vs Fulkumaei Dasi
Calcutta High Court · (1958) 1 ILR (Cal) 566
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10(1), 17(1), 17(2), 17(7), 7
High Courts03 May 1957
Gujrat Printing Press Vs Naraindas Jewraj
Calcutta High Court · 64 CWN 157 : (1958) 2 ILR (Cal) 247
West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(3)