High Courts02 Jun 1950
Chief Accounts Officer, E.I. Railway Vs Indra Lull and Another
Calcutta High Court · AIR 1951 Cal 315
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 48, 60
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,058 of 3,204
High Courts02 Jun 1950
Shew Narayan Singh Vs Brahmanand Singh and Others
Calcutta High Court · AIR 1950 Cal 479
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3
High Courts01 Jun 1950Dismissed
Municipal Commissioner of the Budge Budge Municipality Vs P.R. Mukherjee and Another
Calcutta High Court · AIR 1950 Cal 457 : (1950) 1 CALLT 318 : 54 CWN 784
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 7(1)
High Courts01 Jun 1950Dismissed
Satya Kishore Banerjee and Others Vs Province of Bengal and Others
Calcutta High Court · AIR 1950 Cal 467 : (1951) 2 ILR (Cal) 143
Bengal Land Revenue Settlement Regulation, 1822 — Section 10, 10(4), 10(5), 3Bengal Public Demands Recovery Act, 1913 — Section 14, 3(6), 34, 35, 36Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts30 May 1950
Prithish Dey Vs The State
Calcutta High Court · AIR 1952 Cal 319 : 55 CWN 140
Constitution of India, 1950 — Article 20Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 114, 224
High Courts26 May 1950Dismissed
Harrison Road Properties Vs Ramdhondas Jhajharia
Calcutta High Court · AIR 1951 Cal 225
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
High Courts24 May 1950
A.C. Mohamed and Another Vs Sailendra Nath Mitra
Calcutta High Court · AIR 1951 Cal 294 : 54 CWN 642 : (1951) 2 ILR (Cal) 93
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3, 3(1)
High Courts24 May 1950
PRAGDAS MATHURADAS Vs THE Income Tax OFFICER, CENTRAL CIRCLE I, CALCUTTA.
Calcutta High Court · 54 CWN 778 : (1951) 2 ILR (Cal) 100 : (1950) 18 ITR 757
High Courts23 May 1950
Sudhindra Nath Datta Vs Sailendra Nath Mitra
Calcutta High Court · AIR 1952 Cal 65
Constitution of India, 1950 — Article 19(1)(f), 31West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1), 3(2)
High Courts22 May 1950Allowed
Ram Kumar Agarwalla Vs P.C. Roy and Co. (India) Ltd.
Calcutta High Court · AIR 1952 Cal 397
Contract Act, 1872 — Section 56
High Courts19 May 1950Allowed
Durga Dutt Khemka Vs The State
Calcutta High Court · AIR 1951 Cal 2 : 54 CWN 916
Criminal Procedure Code, 1898 (CrPC) — Section 4(1)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 41
High Courts18 May 1950Dismissed
Faguniswari Dasi Vs Dhum Lal Pal
Calcutta High Court · AIR 1951 Cal 269 : (1951) 2 ILR (Cal) 76
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts17 May 1950
Union of India (UOI) Vs Sm. Hira Debi and Another
Calcutta High Court · AIR 1951 Cal 25 : 54 CWN 840
Provident Funds Act, 1925 — Section 3, 3(1)
High Courts17 May 1950
Prafulla Kumar Dutta Vs Guiram Tat
Calcutta High Court · AIR 1950 Cal 544 : 54 CWN 624
Calcutta House Rent Control Order, 1943 — Section 9A
High Courts16 May 1950
Sm. Purnasashi Devi Vs Nagendra Nath Bhattacharjyee
Calcutta High Court · AIR 1950 Cal 465
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)
High Courts16 May 1950
Kalipada Nandi Vs The State
Calcutta High Court · AIR 1950 Cal 427
Bengal Foodgrains Control Order, 1945 — Section 2, 3(1)Evidence Act, 1872 — Section 101, 102, 103, 114
High Courts15 May 1950
Indra Singh and Sons Ltd. Vs The Commissioner of Income Tax
Calcutta High Court · AIR 1951 Cal 349 : (1951) 21 CompCas 172 : 54 CWN 721 : (1951) 19 ITR 1
Income Tax Act, 1922 — Section 10
High Courts15 May 1950
COMMISSIONER OF Income Tax, WEST BENGAL Vs SIR S. M. BOSE.
Calcutta High Court · (1952) 21 ITR 135
High Courts15 May 1950
Commissioner of Income Tax Vs Sir S.M. Bose
Calcutta High Court · (1951) 2 ILR (Cal) 58
High Courts12 May 1950
Hazarimal Hiralal Vs Commissioner of Income Tax
Calcutta High Court · (1952) 21 ITR 113