High Courts15 Jun 1953
BIKANER TRADING CO., CALCUTTA Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1953) 24 ITR 419
Income Tax Act, 1961 — Section 18(5)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,011 of 3,204
High Courts12 Jun 1953Allowed
Rabindra Nath Chakravarty Vs The State of West Bengal and Others
Calcutta High Court · AIR 1954 Cal 394 : 58 CWN 203
Constitution of India, 1950 — Article 226
High Courts12 Jun 1953
Ajay Kumar Das Vs Pramatha Kumar Das
Calcutta High Court · AIR 1953 Cal 772 : 57 CWN 819
Press and Registration of Books Act, 1867 — Section 4
High Courts12 Jun 1953
Sadar Sheikh and Others Vs The State
Calcutta High Court · (1954) CriLJ 963 : 58 CWN 341
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 324
High Courts11 Jun 1953
COMMISSIONER OF Income Tax, WEST BENGAL Vs SAMNUGGER JUTE FACTORY CO. LTD. AND ANOTHER.
Calcutta High Court · (1953) 24 ITR 265
Income Tax Act, 1961 — Section 15B(1)
High Courts11 Jun 1953Dismissed
Gouripada Bandopadhya and Others Vs S. Banerjee, Secy. to the Govt. of West Bengal and Another
Calcutta High Court · AIR 1953 Cal 704 : (1955) 1 ILR (Cal) 386
Constitution of India, 1950 — Article 13(1), 19(1), 19(5)West Bengal Land Development and Planning Act, 1948 — Section 2, 4
High Courts11 Jun 1953
THE INDIAN STEAMSHIP CO. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1953) 24 ITR 448
Income Tax Act, 1961 — Section 66(I)
High Courts10 Jun 1953
T.D. Nandi and Others Vs Manot and Co. Ltd.
Calcutta High Court · AIR 1954 Cal 80 : 57 CWN 802
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)
High Courts10 Jun 1953
M.L. Das and Sons Vs Sampatmull Bothra
Calcutta High Court · AIR 1954 Cal 103 : 57 CWN 894 : (1955) 1 ILR (Cal) 467
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)
High Courts10 Jun 1953
CALCUTTA NATIONAL BANK LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1956) 2 ILR (Cal) 516 : (1953) 24 ITR 280
Excess Profits Tax Act, 1940 — Rule 4(4), 2(5)Income Tax (Amendment) Act, 1950 — Section 2
High Courts09 Jun 1953
Surja Kumar Mondal Vs District Magistrate of Murshidabad and Others
Calcutta High Court · AIR 1954 Cal 217 : 58 CWN 205
Constitution of India, 1950 — Article 372Government Servants Conduct Rules, 1926 — Rule 23
High Courts04 Jun 1953
Khagendra Nath Vs Junior Assessor, Procurement P.S. Sonarpur
Calcutta High Court · AIR 1953 Cal 719 : (1953) 1 CALLT 180 : 57 CWN 684
High Courts04 Jun 1953
Achala Sundari Dassi Vs Satish Chandra Mondal and Others
Calcutta High Court · AIR 1954 Cal 28 : 57 CWN 703
High Courts03 Jun 1953Dismissed
Gayaprosad Vs Seth Dhanrupmal Bhandari and Others
Calcutta High Court · AIR 1954 Cal 492 : 58 CWN 503 : (1955) 1 ILR (Cal) 377
Bengal Money Lenders Act, 1940 — Section 34, 35Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), 47
High Courts02 Jun 1953
Indo Burma Petroleum Company, Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1956) 1 ILR (Cal) 405
Income Tax Act, 1961 — Section 3, 4, 4(1), 42, 42(1)Income Tax Rules, 1962 — Rule 33
High Courts02 Jun 1953
Arunendra Nath Chatterjee and Another Vs Sanat Kumar Mukherjee and Others
Calcutta High Court · 58 CWN 367
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 44 Rule 1
High Courts01 Jun 1953Dismissed
Annapoorna Farming and Fishery Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 756
Constitution of India, 1950 — Article 226
High Courts29 May 1953
Bindheswari Singh Vs K.K. Dutta and Another
Calcutta High Court · (1954) CriLJ 975 : 57 CWN 952
Evidence Act, 1872 — Section 92
High Courts29 May 1953
Commr. of Income Tax, West Bengal, Calcutta Vs Bihar Spinning and Weaving Mills Ltd., Calcutta
Calcutta High Court · AIR 1954 Cal 221 : (1953) 23 CompCas 302 : (1953) 24 ITR 108
Income Tax Act, 1922 — Section 10, 12, 12(2)
High Courts29 May 1953Dismissed
East India Film Studios Vs P.K. Mukherjee and Others
Calcutta High Court · 58 CWN 152
Arbitration Act, 1940 — Section 12, 19, 19(1), 19(1)(g), 37(36)General Clauses Act, 1897 — Section 16Government of India Act, 1935 — Section 220