High Courts06 Jan 1956Allowed
Fakir Das Dutt Vs Gaya Dhar Jana and Another
Calcutta High Court · AIR 1957 Cal 225 : (1957) CriLJ 444 : 60 CWN 404
Criminal Procedure Code, 1898 (CrPC) — Section 250, 250(2), 250(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,970 of 3,204
High Courts06 Jan 1956
R.K. Das and Co. Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1956 Cal 161 : (1956) 30 ITR 439
Income Tax Act, 1922 — Section 22, 22(1), 22(2), 22(3), 34
High Courts06 Jan 1956
CALCUTTA STOCK EXCHANGE ASSOCIATION LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL, CALCUTTA.
Calcutta High Court · (1956) 29 ITR 687
Income Tax Act, 1961 — Section 10(6)
High Courts05 Jan 1956
Sm. Ashalata Mitra Vs A.D. Viz
Calcutta High Court · AIR 1956 Cal 311 : 60 CWN 574
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
High Courts05 Jan 1956
Sailendra Kumar Roy and Another Vs Corporation of Calcutta
Calcutta High Court · AIR 1956 Cal 156 : (1956) CriLJ 531
Calcutta Municipal Act, 1923 — Section 437(1)Criminal Procedure Code, 1898 (CrPC) — Section 423, 439
High Courts04 Jan 1956
P.R. Mukherjee Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1956 Cal 197 : (1956) 30 ITR 535
Income Tax Act, 1922 — Section 22(2), 34, 34(1), 66, 66(1)
High Courts03 Jan 1956
Ram Lal Mallah and Others Vs Lall Chand Mallah
Calcutta High Court · AIR 1956 Cal 315 : (1956) CriLJ 745
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112
High Courts02 Jan 1956Allowed
Nedo Kar and Others Vs The State
Calcutta High Court · AIR 1956 Cal 600 : (1956) CriLJ 1313
Criminal Procedure Code, 1898 (CrPC) — Section 297Penal Code, 1860 (IPC) — Section 364
High Courts23 Dec 1955Dismissed
Kumar Pashupati Nath Malia and Another Vs Sri Sankari Prosad Singh Deo and Others
Calcutta High Court · AIR 1957 Cal 128 : (1957) 2 ILR (Cal) 587
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 116General Clauses Act, 1897 — Section 2(25)
High Courts22 Dec 1955
Sailendra Sundar Mitra Vs The State and Another
Calcutta High Court · AIR 1957 Cal 24 : (1957) CriLJ 53 : 60 CWN 239
Criminal Procedure Code, 1898 (CrPC) — Section 431, 439Penal Code, 1860 (IPC) — Section 70
High Courts22 Dec 1955
Sailendra Nath Sadhu Vs Netai Chand Pramanik
Calcutta High Court · (1957) 2 ILR (Cal) 889
Chandernagore (Administration) Regulations, 1952 — Regulation 10Constitution of India, 1950 — Article 243(2)Court Fees Act, 1870 — Article 1
High Courts22 Dec 1955Dismissed
Jnarendra Nath Chakravorty Vs Nagendra Nath De and Another
Calcutta High Court · 60 CWN 268
Penal Code, 1860 (IPC) — Section 42, 427, 447
High Courts20 Dec 1955
Chung Ping Yung Vs Amiya Chakrabartti and Another
Calcutta High Court · AIR 1956 Cal 109 : (1956) CriLJ 519
Criminal Procedure Code, 1898 (CrPC) — Section 197, 561A
High Courts20 Dec 1955
Rai Sudhindra Nath Choudhury Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1956 Cal 499 : (1956) 29 ITR 551
Income Tax Act, 1922 — Section 2(1), 2(3), 4, 4(3), 49AAIndependence Act, 1947 — Section 18(3), 19(5), 9(1), 9(3)
High Courts20 Dec 1955Dismissed
Sk. Fakir Mohammad Vs State of West Bengal
Calcutta High Court · (1957) 2 ILR (Cal) 390
Land Acquisition Act, 1894 — Section 18, 22(1), 23, 23(1), 23(2)
High Courts19 Dec 1955
Manindra L. Goswami Vs R.N. Bose, Income Tax Officer
Calcutta High Court · AIR 1956 Cal 443 : (1957) 2 ILR (Cal) 564 : (1956) 30 ITR 550
Income Tax Act, 1922 — Section 2, 23, 23(5), 3, 34
High Courts16 Dec 1955
Bhajahari Mandal Vs The State
Calcutta High Court · AIR 1956 Cal 388 : (1956) CriLJ 994
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 529Penal Code, 1860 (IPC) — Section 165A
High Courts15 Dec 1955
B.N. Mehrotra and Others Vs The State
Calcutta High Court · AIR 1956 Cal 137 : (1956) CriLJ 529 : 60 CWN 305
Boilers Act, 1923 — Section 2, 23, 6General Clauses Act, 1897 — Section 3(42)
High Courts12 Dec 1955
Jasoda Dulal Adhikary Vs United Bank of India Ltd.
Calcutta High Court · (1957) 2 ILR (Cal) 706
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 37, 38
High Courts09 Dec 1955
Sudhir Kumar Bhattacharjee Vs Bibhuti Bhusan Majumdar and Another
Calcutta High Court · AIR 1956 Cal 668 : 60 CWN 222 : (1957) 2 ILR (Cal) 286
Calcutta Thika Tenancy Act, 1949 — Section 3(1), 3(4), 4Civil Procedure Code, 1908 (CPC) — Section 9