High Courts29 May 1953
THE OFFICIAL TRUSTEE OF WEST BENGAL Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1955) 2 ILR (Cal) 193 : (1954) 26 ITR 410
Income Tax Act, 1961 — Section 41(1), 55, 58
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,012 of 3,204
High Courts28 May 1953
Ajit Kumar Roy Vs Surendra Nath Ghose
Calcutta High Court · AIR 1953 Cal 733 : (1953) 1 CALLT 81 : 57 CWN 627
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14, 14(3), 18(5)
High Courts27 May 1953
Benoy Kumar Sahas Roy Vs Commr. of Income Tax, West Bengal
Calcutta High Court · AIR 1954 Cal 225 : (1953) 24 ITR 70
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Government of India Act, 1935 — Section 138, 138(1), 292, 311, 311(2)Income Tax Act, 1922 — Section 2, 2(1), 33, 34, 4
High Courts27 May 1953
Radha Kisen Chamria and Others Vs Keshardeo Chamria and Another
Calcutta High Court · AIR 1954 Cal 105
Bengal Money Lenders Act, 1940 — Section 2(12), 30Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Evidence Act, 1872 — Section 103
High Courts26 May 1953
Gopal Mistri Vs Madan Gopal Ghosh and Another
Calcutta High Court · AIR 1953 Cal 752 : 57 CWN 681 : (1955) 1 ILR (Cal) 454
Calcutta Thika Tenancy (Amendment) Ordinance, 1952 — Section 5(2)
High Courts26 May 1953
Satya Narain Vs Naraindas Dhanuka and Others Naraindas Dhanuka and Others Vs Satya Narain
Calcutta High Court · AIR 1954 Cal 31 : 57 CWN 715 : (1955) 1 ILR (Cal) 452
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
High Courts25 May 1953Allowed
Shyamapada Bhattacharjee Vs Mohammad Dharam Buksh
Calcutta High Court · AIR 1954 Cal 129
Bengal Money Lenders Act, 1940 — Section 2(2), 34, 36(5)Transfer of Property Act, 1882 — Section 6
High Courts25 May 1953Allowed
Ali Ismail Doodha and Others Vs Momin Bibi and Others
Calcutta High Court · AIR 1954 Cal 386
Calcutta High Court (Original Side) Rules, 1914 — Rule 17, 21, 22Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Limitation Act, 1908 — Article 61
High Courts25 May 1953Dismissed
Atindra Nath Mukherjee Vs G.F. Gillett and Others
Calcutta High Court · AIR 1953 Cal 763
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311(2)
High Courts25 May 1953
COMMISSIONER OF Income Tax Vs ASIT KUMAR GHOSH.
Calcutta High Court · (1953) 24 ITR 576
Income Tax Act, 1961 — Order 41 Rule 1, 22(2), 41(1)
High Courts22 May 1953
Ambalal Purusottamdas and Co. Vs Jawarlal Purusottam Dave and Others
Calcutta High Court · AIR 1953 Cal 758 : (1953) 1 CALLT 138 : 57 CWN 744 : (1955) 1 ILR (Cal) 441
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Constitution of India, 1950 — Article 14Negotiable Instruments Act, 1881 (NI) — Section 13, 4
High Courts22 May 1953Allowed
Sibrat Missir Vs Sasthi Rathi Karkari and Others Sasthi Rathi Karkari and Others Vs Sibrat Missir
Calcutta High Court · AIR 1954 Cal 168 : 57 CWN 912
High Courts21 May 1953Dismissed
Manindra Nath Biswas Vs Radhasyam Biswas
Calcutta High Court · AIR 1953 Cal 676 : (1955) 1 ILR (Cal) 357
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 21, Order 21 Rule 22, Order 23 Rule 3, Order 34 Rule 14Limitation Act, 1963 — Article 182Transfer of Property Act, 1882 — Section 100
High Courts21 May 1953
Kamala Bala Audhya Vs Amulya Kumar Sen
Calcutta High Court · AIR 1953 Cal 714 : 57 CWN 682a : 57 CWN 682
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9
High Courts21 May 1953
Bankim Chandra Banerjee Vs Sarjoo Tewari
Calcutta High Court · AIR 1954 Cal 14 : 57 CWN 738 : (1955) 1 ILR (Cal) 371
Presidency Small Cause Courts Act, 1882 — Section 47
High Courts20 May 1953Allowed
Bengal Enamel Works Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1955) 2 ILR (Cal) 13
Factories Act, 1934 — Section 49B, 49CFactories Rules — Rule 12, 15, 17Income Tax Act, 1961 — Section 10(5), 66(2)
High Courts20 May 1953Allowed
Ramnath Narendranath Vs Nanjee Shamjee and Co.
Calcutta High Court · AIR 1953 Cal 787
Arbitration Act, 1940 — Section 11, 28(1), 28(2), 3, 33Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 25, 5(3), 6, 7
High Courts19 May 1953
Jatindra Nath and Another Vs State on complaint of Bhutamani Dasi
Calcutta High Court · (1954) CriLJ 1621
Penal Code, 1860 (IPC) — Section 366
High Courts19 May 1953Dismissed
Sukhendu Bikash Barua Vs Hare Krishna De and Others
Calcutta High Court · AIR 1953 Cal 636 : (1953) 1 CALLT 478 : 57 CWN 692 : (1955) 1 ILR (Cal) 350
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts18 May 1953
United Commercial Bank Ltd. Vs The Commr. of Income Tax, West Bengal
Calcutta High Court · AIR 1954 Cal 35 : (1953) 23 CompCas 414 : 57 CWN 726 : (1953) 24 ITR 425
Income Tax Act, 1922 — Section 10, 24, 6, 8