High Courts09 Apr 1956
Probodh Chandra Ghose Vs Executive Engineer, Canals Division and Others
Calcutta High Court · AIR 1956 Cal 447 : 60 CWN 628
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,967 of 3,204
High Courts29 Mar 1956
COMMISSIONER OF Income Tax, WEST BENGAL Vs STATE BANK OF INDIA.
Calcutta High Court · (1957) 31 ITR 545
Income Tax Act, 1961 — Section 66(1), 9(1)(iv)
High Courts29 Mar 1956
Kalachand Biswas Vs Munshi Mobarak Hossain Biswas and Others
Calcutta High Court · AIR 1957 Cal 171
Court fees Act, 1870 — Article 1, 7
High Courts28 Mar 1956Allowed
Subal Chandra Modak Vs Gostha Behari Das
Calcutta High Court · 60 CWN 829
Partition Act, 1893 — Section 2, 3, 4, 4(1)Transfer of Property Act, 1882 — Section 44
High Courts28 Mar 1956Dismissed
Banwarilal Garodia Vs Joylal Hargulal
Calcutta High Court · AIR 1956 Cal 467
Arbitration Act, 1940 — Section 30, 35
High Courts23 Mar 1956
Subodh Gopal Bose Vs Burmah Shell Oil Storage and Distributing Co. of India Ltd.
Calcutta High Court · AIR 1957 Cal 67 : 60 CWN 1065
Civil Procedure Code, 1908 (CPC) — Section 105, 115Transfer of Property Act, 1882 — Section 105
High Courts23 Mar 1956
Sm. Panchu Bala Dasi Vs Nikhil Rajan Pal
Calcutta High Court · AIR 1956 Cal 530 : 60 CWN 835
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts22 Mar 1956Allowed
Nandan Pictures Ltd. Vs Art Pictures Ltd. and Others
Calcutta High Court · AIR 1956 Cal 428
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1877 — Section 55
High Courts22 Mar 1956Allowed
Bhuwalka Brothers Ltd. Vs Duni Chand Rateria
Calcutta High Court · 60 CWN 853
Contract Act, 1872 — Section 220, 236
High Courts20 Mar 1956
Gour Gopal Mitra and Others Vs Commissioner, Presidency Division and Others
Calcutta High Court · AIR 1957 Cal 78 : 60 CWN 997
High Courts20 Mar 1956
Sripati Charan Panja and Ors Vs Narendra Nath Roy Choudhury and Ors
Calcutta High Court · 60 CWN 1070
West Bengal Estates Acquisition Act, 1953 — Section 2(p), 39(1), 44, 46
High Courts17 Mar 1956
Krishna Gopal Bose Vs Director of Telegraphs, West Bengal
Calcutta High Court · 60 CWN 692
Constitution of India, 1950 — Article 311(2)
High Courts16 Mar 1956Dismissed
Saradish Ray Vs Municipal Commissioners of Suri and Others
Calcutta High Court · AIR 1956 Cal 456
Bengal Municipal Act, 1932 — Section 44, 529ABengal Municipal Rules, 1932 — Rule 8Constitution of India, 1950 — Article 226
High Courts16 Mar 1956Dismissed
D.L. Miller and Co. Ltd. Vs Daluram Goganmull
Calcutta High Court · AIR 1956 Cal 361
Arbitration Act, 1940 — Section 16, 30Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 10, 11, 17
High Courts16 Mar 1956
Commissioner of Income Tax, West Bengal Vs Bhim Chandra Ghosh
Calcutta High Court · AIR 1957 Cal 69 : (1956) 30 ITR 46
Income Tax Act, 1922 — Section 41(1)
High Courts15 Mar 1956Allowed
Ajit Kumar Pal Vs Sadhan Chandra Pal
Calcutta High Court · AIR 1956 Cal 654 : 60 CWN 567
Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1(2)Calcutta Thika Tenancy Act, 1949 — Section 3, 4
High Courts15 Mar 1956
Ranjit Kumar Banerjee Vs Gour Hari Mukherji and Others
Calcutta High Court · AIR 1956 Cal 655 : 60 CWN 752
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts15 Mar 1956Allowed
Darjeeling Himalayan Railway Company Ltd., (In Liquidation) and Others Vs Jetmull Bhojraj and Another
Calcutta High Court · 60 CWN 683
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts15 Mar 1956Allowed
Darjeeling Himalayan Rly. Co. Ltd. and Others Vs Jetmull Bhojraj and Another
Calcutta High Court · AIR 1956 Cal 390 : (1956) 1 CALLT 141 : 60 CWN 683
Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 31Railways Act, 1890 — Section 72(1), 77, 80
High Courts12 Mar 1956
Amulya Charan Ghosh Vs Banku Behari Mukherjee and Another
Calcutta High Court · 60 CWN 884
Calcutta Thika Tenancy Act, 1949 — Section 3, 5