High Courts25 Jan 1951
Mohammad Moshin Vs Commissioner of Wakf
Calcutta High Court · (1952) 1 ILR (Cal) 296
Bengal Wakf Act, 1934 — Section 40Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Guardians and Wards Act, 1890 — Section 29, 41
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,049 of 3,204
High Courts24 Jan 1951Dismissed
Manna Lall Jhunjhunwalla Vs Sm. Manbhouti Debi
Calcutta High Court · AIR 1951 Cal 417
High Courts22 Jan 1951
Shyamapada Ganguly Vs Abani Mohan Mukherjee
Calcutta High Court · AIR 1951 Cal 420 : 55 CWN 326 : (1952) 1 ILR (Cal) 282
Bengal Municipal Act, 1932 — Section 61(2)Constitution of India, 1950 — Article 223, 226
High Courts22 Jan 1951Dismissed
Satyendra Chandra Sen and Another Vs S.B. Trading Co. Ltd.
Calcutta High Court · AIR 1951 Cal 514 : 55 CWN 309
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 6
High Courts19 Jan 1951
Jagadish Prosad Pannalal Vs Member, Board of Revenue
Calcutta High Court · AIR 1951 Cal 154 : 55 CWN 244 : (1952) 1 ILR (Cal) 277
Bengal Finance (Sales Tax) Act, 1941 — Section 11, 21(1)Income Tax Act, 1922 — Section 23, 23(4), 66
High Courts19 Jan 1951
Dibakar Mukhopadhyay Vs Bimal Chandra Sinha and Others
Calcutta High Court · AIR 1951 Cal 409
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133(1)
High Courts17 Jan 1951Dismissed
The Lloyds Bank, Limited Vs The Lloyds Bank Indian Staff Association (Calcutta Branches)
Calcutta High Court · (1954) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 136, 136(1), 136(2), 18, 226Income Tax Act, 1922 — Section 66Industrial Disputes Act, 1947 — Section 10(1), 15(3), 16, 17, 20(3)
High Courts17 Jan 1951
Mohon Lal Khettry Vs Chuni Lal Khettry
Calcutta High Court · 55 CWN 421
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41
High Courts17 Jan 1951
COMMISSIONER OF EXCESS PROFITS TAX, WEST BENGAL Vs JEEWANLAL LTD., CALCUTTA.
Calcutta High Court · (1951) 20 ITR 39
Companies Act, 1913 — Section 80Excess Profits Tax Act, 1940 — Section 2(21)
High Courts16 Jan 1951
Commissioner of Income Tax Vs Lahoty Brothers Ltd.
Calcutta High Court · AIR 1951 Cal 149 : (1951) 19 ITR 425
Income Tax Act, 1922 — Section 10(2)
High Courts16 Jan 1951
COMMISSIONER OF Income Tax, WEST BENGAL Vs H. HIRJEE.
Calcutta High Court · 55 CWN 415 : (1952) 1 ILR (Cal) 274 : (1951) 19 ITR 612
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts16 Jan 1951Allowed
In the matter of J. Chowdhury Vs M. C. Banerjee and anr
Calcutta High Court · 55 CWN 256
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(2), 2(k)
High Courts15 Jan 1951
(sic) Mision of Exces-s Paofits Tax, West Bengal Vs Jeewanlal Ltd., Calcutta
Calcutta High Court · 55 CWN 237
Excess Profits Tax Act, 1940 — Section 2(21)
High Courts15 Jan 1951
Commissioner of Income Tax Vs Steel Brothers and Co. Ltd.
Calcutta High Court · AIR 1951 Cal 162 : 56 CWN 241 : (1951) 19 ITR 435
Income Tax Act, 1922 — Section 4(1), 42(3)
High Courts15 Jan 1951Allowed
Sm. Lilabati Rana Vs Lalit Mohan Dey and Others
Calcutta High Court · AIR 1952 Cal 499 : (1952) 1 ILR (Cal) 257
Partnership Act, 1932 — Section 43, 5
High Courts15 Jan 1951
Provash Chandra Roy Vs Rabindra Nath Mondal having died, Sunil Kumar Mondal and Others
Calcutta High Court · AIR 1951 Cal 393
Calcutta Thika Tenancy Act, 1949 — Section 28
High Courts12 Jan 1951
Norendra Nath Mozumdar Vs The State
Calcutta High Court · AIR 1951 Cal 140 : (1952) 1 ILR (Cal) 239
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 27
High Courts12 Jan 1951
Nripendra Nath Basu Vs Kisen Bahadur
Calcutta High Court · (1952) 1 ILR (Cal) 251
Penal Code, 1860 (IPC) — Section 184, 224, 225, 25, 339
High Courts12 Jan 1951Dismissed
Krishna Kumar Mandal Vs Mutwalli Ashadulla Choudhuri
Calcutta High Court · (1952) 1 ILR (Cal) 254
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 24, Order 9 Rule 13
High Courts11 Jan 1951
The Commissioners for the Port of Calcutta Vs Anil Krishna Mitra and Another
Calcutta High Court · 55 CWN 305
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 43, 47