High Courts22 Jun 1951
L. Bhupat Rai and Co. Vs Bhikhum Chand Sugan Chand
Calcutta High Court · AIR 1953 Cal 93
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,040 of 3,204
High Courts22 Jun 1951Dismissed
Nandalal Ladia and Another Vs Provudayal Tikriwalla and Another
Calcutta High Court · AIR 1952 Cal 74
Constitution of India, 1950 — Article 226Specific Relief Act, 1877 — Section 54, 55
High Courts22 Jun 1951
Tamluk Loan Office Co. Ltd. Vs Kedar Nath and Others
Calcutta High Court · AIR 1952 Cal 768
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 38 Rule 8, 115
High Courts20 Jun 1951Allowed
Steel Products Ltd. Vs Amelda
Calcutta High Court · AIR 1951 Cal 145 : 56 CWN 481
Workmens Compensation Act, 1923 — Section 3
High Courts20 Jun 1951
COMMISSIONER OF AGRICULTURAL Income Tax Vs SULTAN ALI GHARAMI.
Calcutta High Court · (1952) 2 ILR (Cal) 375 : (1951) 20 ITR 432
Bengal Agricultural Income Tax Act, 1944 — Section 24(1), 24(2), 38, 38(1)
High Courts20 Jun 1951
KHETRA MOHAN SANNYASI CHARAN SADHUKAN Vs COMMISSIONER OF EXCESS PROFITS TAX, WEST BENGAL.
Calcutta High Court · (1951) 20 ITR 423
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1961 — Section 66(1)
High Courts19 Jun 1951
Jamini Bala Dasi Vs Administrator-General of West Bengal
Calcutta High Court · 55 CWN 656 : (1953) 1 ILR (Cal) 34
Transfer of Property Act, 1882 — Section 109
High Courts19 Jun 1951
Narendra Nath Sashmal Vs Binode Behari Dey and Others
Calcutta High Court · AIR 1951 Cal 138 : 56 CWN 23
Constitution of India, 1950 — Article 227West Bengal Bargadars Act, 1950 — Section 3(2), 6, 9West Bengal Bargadars Rules, 1950 — Rule 6, 6
High Courts19 Jun 1951
Nader Chand Mallick Vs State of West Bengal and others
Calcutta High Court · AIR 1952 Cal 67
Constitution of India, 1950 — Article 226(1)Land Acquisition Act, 1894 — Section 11, 12, 12(2), 16, 18
High Courts18 Jun 1951Dismissed
Nani Lal Roy Vs Satyendra Nath Roy
Calcutta High Court · AIR 1952 Cal 1 : 55 CWN 636
Constitution of India, 1950 — Article 226Specific Relief Act, 1877 — Section 45
High Courts18 Jun 1951
Kazem Sardar Vs The State
Calcutta High Court · AIR 1953 Cal 425
Criminal Procedure Code, 1898 (CrPC) — Section 297
High Courts18 Jun 1951Dismissed
Ananda Sankar and Others Vs Chief Secretary to the Government of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 129
Constitution of India, 1950 — Article 22(5), 226Preventive Detention Act, 1950 — Section 3, 7, 9
High Courts15 Jun 1951Allowed
Madhai Mondal Vs Pran Krishna Biswas and Others
Calcutta High Court · AIR 1951 Cal 139
Bengal Agricultural Debtors Act, 1936 — Section 37A(8)
High Courts15 Jun 1951Dismissed
Sailendra Nath De Vs Chayanika Chitra Mandir and Others
Calcutta High Court · 55 CWN 713
Copyright Act, 1957 — Section 1(2)(a), 4
High Courts13 Jun 1951
Aga Mirza Ahmad and Others Vs Bhudar Chandra
Calcutta High Court · AIR 1952 Cal 23 : (1952) 2 ILR (Cal) 330
Bengal Tenancy Act, 1885 — Section 104G, 104H, 104H(1), 104H(2), 104H(3)
High Courts13 Jun 1951
Dhanapati Devi Vs The Corporation of Calcutta
Calcutta High Court · AIR 1952 Cal 467 : (1951) 1 CALLT 164 : 55 CWN 751 : (1952) 2 ILR (Cal) 321
Calcutta Municipal Act, 1923 — Section 363, 493Criminal Procedure Code, 1898 (CrPC) — Section 248, 403, 439Evidence Act, 1872 — Section 114, 16
High Courts08 Jun 1951
COMMISSIONER OF Income Tax, WEST BENGAL Vs MADAN GOPAL BAGLA.
Calcutta High Court · (1952) 21 ITR 142
Income Tax Act, 1961 — Section 10(2), 10(2)(xi)
High Courts08 Jun 1951
Commissioner of Income Tax Vs Madan Gopal Bagla
Calcutta High Court · (1952) 21 ITR 142
Income Tax Act, 1961 — Section 10(2)(xi)
High Courts08 Jun 1951
Lankeswar Haldar and Another Vs Ram Gopal Das Naskar and Others
Calcutta High Court · AIR 1953 Cal 323
Bengal Agricultural Debtors Act, 1936 — Section 37A
High Courts08 Jun 1951Allowed
The Equitable Coal Co. Ltd. Vs Kashia Mahatin and Others
Calcutta High Court · AIR 1952 Cal 877 : 56 CWN 189 : (1952) 2 ILR (Cal) 369
Workmens Compensation Act, 1923 — Section 2(1), 4, 4(1), 8