High Courts18 Aug 1954
Amalabala Dutta Vs Oli Muhammad Khan
Calcutta High Court · (1956) 2 ILR (Cal) 182
Bengal Tenancy Act, 1885 — Section 15, 153, 174, 174(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,992 of 3,204
High Courts17 Aug 1954
Commr. of Income Tax, West Bengal, Calcutta Vs S. Sarkar and Co., Calcutta
Calcutta High Court · AIR 1954 Cal 613
Income Tax Act, 1922 — Section 26A, 33N, 5(5), 6
High Courts17 Aug 1954Dismissed
Sitaram Gupta and Others Vs Corporation of Calcutta
Calcutta High Court · AIR 1956 Cal 18
Calcutta Municipal Act, 1923 — Section 401, 538, 67, 67(1), 68Contract Act, 1872 — Section 196Specific Relief Act, 1877 — Section 54
High Courts17 Aug 1954
ASSOCIATED MINING INDUSTRIES LIMITED Vs COMMISSIONER OF Income Tax, WEST BENGAL, CALCUTTA.
Calcutta High Court · (1955) 27 ITR 429
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts16 Aug 1954
Muttra Electric Supply Company, Ltd Vs Gopal Saran Kulasresthi
Calcutta High Court · (1955) 1 CALLT 78 : (1954) 1 CALLT 242 : 59 CWN 419 : (1956) 2 ILR (Cal) 255
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts16 Aug 1954
Ila Basu Vs Narayani Bazaz
Calcutta High Court · (1957) 2 ILR (Cal) 103
Transfer of Property Act, 1882 — Section 110West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4), 3, 5
High Courts16 Aug 1954
Krishna Chandra Chatterjee Vs Chief Superintendent, Central Telegraph Office, Calcutta
Calcutta High Court · AIR 1955 Cal 76 : (1956) 1 CALLT 1 : 58 CWN 1026
Constitution of India, 1950 — Article 13(1), 19, 19(1), 19(2)Government Servants Conduct Rules, 1926 — Rule 20(1)
High Courts13 Aug 1954
United Food Products Ltd. Vs Haripada Mukherjee
Calcutta High Court · (1956) 1 ILR (Cal) 499
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 47West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 13(2)
High Courts13 Aug 1954Allowed
Purna Chandra Chandra Vs Sk. Fakir Mohammad
Calcutta High Court · 59 CWN 568
Land Acquisition Act, 1894 — Section 4
High Courts11 Aug 1954
Union of India (UOI) Vs Manmull Jain and Others
Calcutta High Court · AIR 1954 Cal 615 : 59 CWN 107 : (1956) 1 ILR (Cal) 493
Chandernagore (Administration) Regulations, 1952 — Section 7Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 1, 243, 53
High Courts11 Aug 1954Dismissed
Supdt. and Remembrancer of Legal Affairs, Govt. of West Bengal Vs Calcutta Electric Supply Corporation Ltd. and Another
Calcutta High Court · AIR 1955 Cal 164 : (1955) CriLJ 494 : 59 CWN 285
Electricity Act, 1910 — Section 50Electricity Rules, 1937 — Rule 38, 49
High Courts09 Aug 1954
Janab Muhammed Anisul Islam Vs Kali Kumar Mukherjee
Calcutta High Court · (1956) 2 ILR (Cal) 171
Bengal Municipal Act, 1932 — Section 29, 36, 37, 38, 39Calcutta Municipal Act, 1923 — Section 46, 47Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Aug 1954
Amarendra Nath Ghose Vs State of West Bengal
Calcutta High Court · (1956) 2 ILR (Cal) 41
Government of India Act, 1935 — Section 92, 92(2)West Bengal Cement Control Act, 1948 — Section 16, 3, 6, 7
High Courts06 Aug 1954
Durga Prosad Charnaria Vs Mario Galstaun and Others
Calcutta High Court · AIR 1955 Cal 194 : (1956) 2 ILR (Cal) 822
Limitation Act, 1908 — Article 132, 19Transfer of Property Act, 1882 — Section 58, 60, 67, 79, 93
High Courts06 Aug 1954
M.M. Isphani Ltd. Vs Commr. of Excess Profits Tax, West Bengal
Calcutta High Court · AIR 1955 Cal 370 : 59 CWN 104 : (1955) 27 ITR 188
Income Tax Act, 1922 — Section 66(5)
High Courts05 Aug 1954Allowed
Sultan Khan Vs The State
Calcutta High Court · 59 CWN 391
Evidence Act, 1872 — Section 33Explosive Substances Act, 1908 — Section 5
High Courts04 Aug 1954Dismissed
Meghraj Sampatlall Vs Raghunath and Son
Calcutta High Court · AIR 1955 Cal 278
Partnership Act, 1932 — Section 69, 69(3)
High Courts03 Aug 1954
Chandi Charan Das Vs Sushilabala Dasi
Calcutta High Court · 59 CWN 606
Civil Procedure Code, 1908 (CPC) — Section 6Suits Valuation Act, 1887 — Section 8
High Courts03 Aug 1954Dismissed
S.M. Abdulla and Another Vs Rahamatullah Khan and Others
Calcutta High Court · 59 CWN 143
Bengal Municipal Act, 1932 — Section 39, 61(2), 78, 78(1), 78(2)
High Courts03 Aug 1954Dismissed
Gouri Prasanna Banerjee Vs Kamalaksha Chatterjee and Others
Calcutta High Court · 59 CWN 400
Cess Act, 1880 — Section 66