High Courts11 Jan 1951Dismissed
Bejoy Singh Vs Bilasroy and Co.
Calcutta High Court · AIR 1951 Cal 529
Arbitration Act, 1940 — Section 16, 30
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,050 of 3,204
High Courts11 Jan 1951
The State Vs Sashi Bhushan Bera
Calcutta High Court · (1952) 1 ILR (Cal) 236
West Bengal Rice Mills Control Order, 1949 — Section 4, 7(2)
High Courts10 Jan 1951
Hazara Singh and Others Vs The State
Calcutta High Court · AIR 1951 Cal 377 : (1951) 1 CALLT 352
Criminal Procedure Code, 1898 (CrPC) — Section 297Evidence Act, 1872 — Section 114, 9Penal Code, 1860 (IPC) — Section 412
High Courts10 Jan 1951Allowed
In Re: Associated Bank of Tripura, Ltd. (in liquidation)
Calcutta High Court · 55 CWN 402 : (1952) 1 ILR (Cal) 228
Arbitration Act, 1940 — Section 33Banking Companies (Amendment) Act, 1950 — Section 45BBanking Companies Act, 1949 — Section 45A, 45G
High Courts10 Jan 1951
COMMISSIONER OF Income Tax, WEST BENGAL Vs P.M. BAGCHI and CO.
Calcutta High Court · (1951) 20 ITR 33
Income Tax Act, 1961 — Section 23(5)(a), 48(2)
High Courts10 Jan 1951
Dhanesh Prokash Pal Vs Lalit Mohan Ghosh and Another
Calcutta High Court · 55 CWN 347
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts09 Jan 1951
Sm. Radharani Dasi Vs Atul Chandra Mondal and Another
Calcutta High Court · AIR 1952 Cal 75 : 55 CWN 501
Bengal Tenancy Act, 1885 — Section 26FLimitation Act, 1908 — Article 181, 18, 6
High Courts09 Jan 1951
Kamal Singh and Another Vs Sekhar Chand and Others
Calcutta High Court · AIR 1952 Cal 447
Arbitration Act, 1940 — Section 2, 32, 33
High Courts09 Jan 1951
Commr. of Income Tax Vs A.W. Figgis and Co. and Others
Calcutta High Court · AIR 1952 Cal 677 : (1951) 20 ITR 530
Income Tax Act, 1922 — Section 25, 25(4)
High Courts05 Jan 1951
Secretary Ratepayers'' Committee, North Barrackpore Municipality Vs Dwip Narayan Singh
Calcutta High Court · AIR 1952 Cal 127
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 439
High Courts05 Jan 1951
Bepin Behari Maity Vs Paban Sardar and Others
Calcutta High Court · AIR 1951 Cal 418 : (1952) 1 ILR (Cal) 216
Criminal Procedure Code, 1898 (CrPC) — Section 256, 258, 439
High Courts05 Jan 1951
Surendra Nath Das and Others Vs The State of West Bengal
Calcutta High Court · AIR 1951 Cal 396 : 55 CWN 255
Constitution of India, 1950 — Article 226Specific Relief Act, 1877 — Section 45, 46
High Courts04 Jan 1951
Atulyadhan Banerjee Vs Sudhangsu Bhusan Dutta
Calcutta High Court · AIR 1951 Cal 32 : 55 CWN 343 : (1952) 1 ILR (Cal) 221
Presidency Small Cause Courts Act, 1882 — Section 43West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
High Courts04 Jan 1951Allowed
Jiban Krishna Das Vs The State
Calcutta High Court · AIR 1951 Cal 31
Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 297
High Courts03 Jan 1951
Saila Behari Singh and Others Vs Commissioner of Income Tax
Calcutta High Court · AIR 1951 Cal 191 : (1951) 19 ITR 430
Income tax Act, 1922 — Section 4(3)
High Courts03 Jan 1951Dismissed
Abodh Bala Ghosh Vs Radharani Dasi
Calcutta High Court · (1952) 1 ILR (Cal) 210
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 9 Rule 13, 151Court Fees Act, 1870 — Section 13, 14, 15, 30, 6Limitation Act, 1963 — Section 5
High Courts02 Jan 1951Allowed
Ganeshmal Bhawarlal Vs Kesoram Cotton Mills Ltd.
Calcutta High Court · AIR 1952 Cal 10 : 55 CWN 349 : (1952) 1 ILR (Cal) 196
Arbitration Act, 1940 — Section 14, 17, 43, 44Arbitration Rules, 1940 — Rule 24, 24A, 25, 26, 28Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 20, Order 9 Rule 13
High Courts02 Jan 1951
DEBAPRASANNA MUKHERJI Vs COMMISSIONER OF INCOME TAX WEST BENGAL.
Calcutta High Court · (1951) 20 ITR 293
Income Tax Act, 1961 — Section 34, 66(1)
High Courts01 Jan 1951Dismissed
Prativa Das Gupta Vs Corporation of Calcutta
Calcutta High Court · 55 CWN 496
Workmens Compensation Act, 1923 — Section 2(n), 8
High Courts29 Dec 1950Dismissed
Muhammad Ziaul Haque Vs Standard Vacuum Oil Company
Calcutta High Court · 55 CWN 232
Easements Act, 1882 — Section 60, 64