24 Parganas District Board (Dissolution) Ordinance (West Bengal) Ordinance, 1948 — Section 1, 5, 6Bengal General Clauses Act, 1899 — Section 15, 22Constitution of India, 1950 — Article 13, 14, 226

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High Courts12 May 1952

Pannalal Sen Vs Lakshmisona Pyne and Others

Calcutta High Court · AIR 1952 Cal 840 : 56 CWN 597

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 73

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High Courts09 May 1952Dismissed

Belait Sheikh and Others Vs State of West Bengal and Another

Calcutta High Court · AIR 1952 Cal 753

Bengal Municipal Act, 1932 — Section 16, 6, 8Calcutta High Court (Original Side) Rules, 1914 — Rule 2, 8Constitution of India, 1950 — Article 226, 226

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High Courts09 May 1952Dismissed

Ahidhar Ghose Vs Jagabandhu Roy

Calcutta High Court · AIR 1952 Cal 846 : 56 CWN 643 : (1954) 1 ILR (Cal) 369

Bengal Tenancy Act, 1885 — Section 168A(1)Constitution of India, 1950 — Article 367(1)General Clauses Act, 1897 — Section 6

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High Courts09 May 1952

Sachindra Nath Vs Lilabati Das

Calcutta High Court · AIR 1953 Cal 580 : 57 CWN 522 : (1954) 1 ILR (Cal) 377

Chandernagore (Adaptation of Laws) Order, 1950 — Section 7

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High Courts09 May 1952

Soshi Kumar Banerjee and Others Vs A.W. Hill and Others

Calcutta High Court · AIR 1953 Cal 195 : 56 CWN 845

Constitution of India, 1950 — Article 228

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High Courts08 May 1952

ASIT KUMAR GHOSE Vs COMMISSIONER OF AGRICULTURAL Income Tax, WEST BENGAL.

Calcutta High Court · (1952) 22 ITR 177

Bengal Agricultural Income Tax Act, 1944 — Section 24(2)

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High Courts07 May 1952

COMMISSIONER OF AGRICULTURAL Income Tax, WEST BENGAL Vs MOLLA MD. ABDUL HALIM.

Calcutta High Court · (1952) 22 ITR 214

Bengal Agricultural Income Tax Act, 1944 — Section 63(1)

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High Courts06 May 1952

Gour Mohan Mullick Vs Commr. of Agricultural Income Tax, West Bengal

Calcutta High Court · AIR 1954 Cal 468 : (1954) 1 ILR (Cal) 422 : (1952) 22 ITR 131

Bengal Agricultural Income Tax Act, 1944 — Section 34, 35, 36Income Tax Act, 1922 — Section 33

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High Courts06 May 1952Allowed

Dhirendra Nath Ghosh Vs Purna Chandra Singha

Calcutta High Court · (1954) 1 ILR (Cal) 365

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)

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High Courts05 May 1952Dismissed

University of Calcutta Vs Dipa Pal

Calcutta High Court · 56 CWN 730

Constitution of India, 1950 — Article 226

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High Courts04 May 1952

J.K. Gupta alias Jogendra Kumar Gupta and Others Vs The State

Calcutta High Court · (1952) 05 CAL CK 0036

Constitution of India, 1950 — Article 14, 228Penal Code, 1860 (IPC) — Section 109, 120B, 406, 467, 468West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 2, 3, 4, 4(1)

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High Courts02 May 1952

Murtaza Reza Choudhury Vs Commissioner of Agricultural Income Tax

Calcutta High Court · (1953) 2 ILR (Cal) 85

Bengal Agricultural Income Tax Act, 1944 — Section 4, 4(3), 4(6), 6(22), 63(7)

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High Courts01 May 1952Allowed

Pulin Krishna Paul Vs Sishupati Chakravarty and Another

Calcutta High Court · AIR 1953 Cal 85 : 56 CWN 585

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 403West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 34, 41

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High Courts29 Apr 1952Dismissed

Jhabarmal Parasrampuria Vs Dhanraj Nathani and Another

Calcutta High Court · 56 CWN 723

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High Courts28 Apr 1952

Ram Ratan Karmakar and Another Vs Amulya Charan Karmakar and Others

Calcutta High Court · AIR 1953 Cal 232 : 56 CWN 728

Bengal Agricultural Debtors Act, 1936 — Section 2

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High Courts25 Apr 1952

Amal Krishna Basu and Others Vs Chandi Charan Banerjee

Calcutta High Court · AIR 1953 Cal 145 : 56 CWN 528 : (1954) 1 ILR (Cal) 299

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(1), 14(3)

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