High Courts07 Sept 1954
KANIRAM HAZARIMULL Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1955) 27 ITR 294
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,990 of 3,204
High Courts07 Sept 1954Allowed
Baijnath Prosad Haluai Vs Kader Bux Shaikh
Calcutta High Court · (1956) 2 ILR (Cal) 803
Rent Control Act, 1948 — Section 12(3)Rent Control Act, 1950 — Section 14(3), 18(5)
High Courts06 Sept 1954Allowed
Mooljee Sicka and Co. Vs Dominion of India
Calcutta High Court · 59 CWN 976
High Courts06 Sept 1954Allowed
Province of West Bengal Vs Raja of Jhargram
Calcutta High Court · AIR 1955 Cal 392
Defence of India Act, 1939 — Section 11, 18, 19, 23(1)Defence of India Rules, 1939 — Rule 75ALand Acquisition Act, 1894 — Section 23
High Courts06 Sept 1954Allowed
Naresh Chandra Bose Vs State of West Bengal and Others
Calcutta High Court · AIR 1955 Cal 398 : (1955) 1 CALLT 268 : 59 CWN 757 : 59 CWN 727
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 23Evidence Act, 1872 — Section 101, 102, 103, 66, 67Land Acquisition Act, 1894 — Section 20, 21, 23
High Courts03 Sept 1954
Nawab Bahadur of Murshidabad Vs Commissioner of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1956 Cal 242 : (1955) 28 ITR 510
Income Tax Act, 1922 — Section 4(3), 66, 9
High Courts02 Sept 1954Dismissed
Manmatha Nath Dhara Vs Panchanan Jana
Calcutta High Court · (1956) 2 ILR (Cal) 73
Bengal Alienation of Agricultural Land (Temporary Provisions) Act, 1944 — Section 10, 4, 4(1)Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103
High Courts01 Sept 1954
The State Vs Tejkaran Marwari
Calcutta High Court · (1956) 2 ILR (Cal) 66
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 109, 147, 304, 323, 34
High Courts01 Sept 1954
Bibhuti Bhusan Biswas Vs Puspalata Sil and Others
Calcutta High Court · AIR 1956 Cal 172
Bengal General Clauses Act, 1899 — Section 8General Clauses Act, 1897 — Section 6West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 45
High Courts01 Sept 1954Dismissed
Md. Ismail Miah, Mutwalli Vs Tom Munda and Others
Calcutta High Court · 59 CWN 658
West Bengal Bargadars Act, 1950 — Section 5(a)
High Courts01 Sept 1954
Ekin Box Mollah Vs Dharam Pal Chandha
Calcutta High Court · 59 CWN 158
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 32(4)
High Courts31 Aug 1954
Chandi Charan Das Vs Sm. Sushilabala Dasi
Calcutta High Court · AIR 1955 Cal 144 : (1955) 1 CALLT 151
Civil Procedure Code, 1908 (CPC) — Section 6Suits Valuation Act, 1887 — Section 8
High Courts31 Aug 1954
HINDUSTAN INVESTMENT CORPORATION LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL, CALCUTTA.
Calcutta High Court · (1955) 27 ITR 202
Companies Act, 1956 — Section 33Income Tax Act, 1961 — Section 16(2), 18(5), 20
High Courts31 Aug 1954
Radha Kanta Pal Vs United Bank of India Ltd.
Calcutta High Court · AIR 1955 Cal 217 : (1956) 2 ILR (Cal) 329
Contract Act, 1872 — Section 126, 139
High Courts31 Aug 1954
Hindusthan Investment Corporation Ltd. Vs Commr. of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1955 Cal 432
Companies Act, 1913 — Section 28Income Tax Act, 1922 — Section 16(2), 18(5), 49B
High Courts30 Aug 1954Dismissed
J. Agarwalla and Sons Ltd. Vs Kanoria General Dealers Ltd.
Calcutta High Court · 59 CWN 715
High Courts30 Aug 1954Allowed
Luxmi Chand Baijnath Vs Kishanlal Sohonlal
Calcutta High Court · AIR 1955 Cal 588 : 59 CWN 623 : (1956) 2 ILR (Cal) 292
Arbitration Act, 1940 — Section 2
High Courts27 Aug 1954Dismissed
Radhika Prosad Das gupta Vs Niranjan Das Gupta
Calcutta High Court · (1956) 2 ILR (Cal) 60
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6, 115, 38, 47
High Courts27 Aug 1954
Sm. Rajlakshmi Dassi Vs Bonomali Sen and Others
Calcutta High Court · AIR 1955 Cal 573 : 59 CWN 1073
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 22 Rule 12, Order 22 Rule 4(4), Order 22 Rule 6, 50
High Courts27 Aug 1954
Rajlakshmi Dassi Vs Province of West Bengal
Calcutta High Court · (1956) 2 ILR (Cal) 281
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(3), Order 22 Rule 12Transfer of Property Act, 1882 — Section 89