High Courts07 Jun 1951Dismissed
Sm. Sakhisona Dasi Vs Gour Hari Jana
Calcutta High Court · AIR 1952 Cal 567 : (1952) 1 CALLT 5 : 56 CWN 174
Bengal Tenancy Act, 1885 — Section 89Contract Act, 1872 — Section 56Defence of India Act, 1939 — Section 19B
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,041 of 3,204
High Courts07 Jun 1951
Assam Bengal Cement Co. Ltd., Calcutta Vs Commissioner of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1953 Cal 368 : (1952) 21 ITR 38
Income Tax Act, 1922 — Section 10, 10(2)
High Courts06 Jun 1951
Aswini Kumar Pramanik Vs Dominion of India
Calcutta High Court · AIR 1952 Cal 251
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Provincial Insolvency Act, 1920 — Section 31
High Courts06 Jun 1951Dismissed
Satkari Banerjee and Others Vs Sushil Kumar Mukherjee
Calcutta High Court · AIR 1951 Cal 577 : (1952) 2 ILR (Cal) 310
Civil Procedure Code, 1908 (CPC) — Section 52
High Courts06 Jun 1951Allowed
Equitable Coal Co., Ltd. Vs Kashia Mahatin and Others
Calcutta High Court · 56 CWN 189
Workmens Compensation Act, 1923 — Section 2(1)(a)(ii), 4, 4(1), 4(1)(a), 4(1)B
High Courts04 Jun 1951
Subal Chandra Kundu Vs State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 255
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 19(1)
High Courts04 Jun 1951
NARAYAN CHANDRA BAIDYA Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1951) 20 ITR 287
Income Tax Act, 1961 — Section 22(2), 22(4)
High Courts04 Jun 1951
CHAINRUP SAMPATRAM Vs COMMISSIONER OF Income Tax WEST BENGAL.
Calcutta High Court · 55 CWN 700 : (1951) 20 ITR 484
Income Tax Act, 1961 — Section 14(2)(c), 23(3), 4(1)(b)
High Courts01 Jun 1951
Tulsi Charan Das Vs Subal Chandra Das and Others
Calcutta High Court · AIR 1952 Cal 9 : 56 CWN 39
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 95, 115
High Courts01 Jun 1951
Kiran Chandra Dutta Roy and Others Vs Bijoy Chandra Basu and Others
Calcutta High Court · AIR 1952 Cal 123
Bengal Agricultural Debtors Act, 1936 — Section 37A
High Courts31 May 1951
P.C. Guha and Others Vs B.A. Basil
Calcutta High Court · AIR 1951 Cal 554 : (1951) 1 CALLT 113 : 55 CWN 611 : (1952) 2 ILR (Cal) 360
Constitution of India, 1950 — Article 227West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 17(3), 32, 32(2), 32(3)
High Courts30 May 1951
Ramapada Chatterji Vs The Indian Iron Steel Co. Ltd.
Calcutta High Court · AIR 1951 Cal 559
Bengal Agricultural Debtors Act, 1936 — Section 37A, 37A(5), 37A(8)
High Courts30 May 1951
Ramananda Agarwalla and Another Vs The State
Calcutta High Court · AIR 1951 Cal 120 : 55 CWN 572 : (1952) 2 ILR (Cal) 296
Constitution of India, 1950 — Article 228, 369, 372(2)Criminal Procedure Code, 1898 (CrPC) — Section 367, 439, 476BEssential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(2), 4, 6
High Courts30 May 1951
Dhajadhari Chatterjee Vs Nitya Nanda Roy and Another
Calcutta High Court · AIR 1953 Cal 102
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 5, 6West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(3), 18(1)
High Courts28 May 1951
RADHA DEBI JALAN AND OTHERS Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · 55 CWN 734 : (1952) 2 ILR (Cal) 286 : (1951) 20 ITR 176
Income Tax Act, 1961 — Section 2(4)
High Courts25 May 1951Allowed
Gayadinram Vs A.D. Khan and Another
Calcutta High Court · 55 CWN 667
Constitution of India, 1950 — Article 226
High Courts24 May 1951Dismissed
Laxmidas Mathuradas Vs Jitendea Mullick
Calcutta High Court · (1952) 2 ILR (Cal) 352
High Courts23 May 1951Allowed
M.C. Mitra Vs The State
Calcutta High Court · AIR 1951 Cal 524 : (1952) 2 ILR (Cal) 243
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 101, 103, 3Penal Code, 1860 (IPC) — Section 161, 165
High Courts23 May 1951Dismissed
Probodh K. Sarkar Vs Union of India (UOI)
Calcutta High Court · AIR 1953 Cal 385 : 56 CWN 437 : 56 CWN 436
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts23 May 1951Dismissed
Bela Debi Vs Bon Behary Roy and Others
Calcutta High Court · AIR 1952 Cal 86
Civil Procedure Code, 1908 (CPC) — Section 152