High Courts12 May 1950
HAZARIMAL HIRALAL Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1952) 21 ITR 113
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,059 of 3,204
High Courts11 May 1950
Rampooria Cotton Mills Limited Vs Commissioner of Excess Profits Tax
Calcutta High Court · (1950) 05 CAL CK 0021
High Courts11 May 1950
Muktipada Dawn Vs Aklema Khatun
Calcutta High Court · AIR 1950 Cal 533 : (1951) 2 ILR (Cal) 47
Evidence Act, 1872 — Section 32(5), 35, 41, 65Guardians and Wards Act, 1890 — Section 7
High Courts11 May 1950
RAMPOORIA COTTON MILLS LIMITED Vs COMMISSIONER OF EXCESS PROFITS TAX, CENTRAL, CALCUTTA.
Calcutta High Court · (1952) 21 ITR 160
High Courts10 May 1950
M.K. Ispahani Ltd. Vs Commissioner of Excess Profits Tax
Calcutta High Court · AIR 1953 Cal 314 : (1952) 21 ITR 490
Excess Profits Tax Act, 1940 — Section 13, 13(1), 14, 3(3)Income Tax Act, 1922 — Section 5(2), 5(5), 5(7A)
High Courts10 May 1950
Bibhuti Bhusan Das Vs Satya Narayan Debanshi and Others
Calcutta High Court · AIR 1951 Cal 235 : 54 CWN 714
Bengal Patni Taluks Regulation, 1819 — Section 13(4)Bengal Tenancy Act, 1885 — Section 65
High Courts10 May 1950Dismissed
Kshitish Chandra Mondal Vs Shiba Rani Debi and Others
Calcutta High Court · AIR 1950 Cal 441 : (1951) 2 ILR (Cal) 37
Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108
High Courts09 May 1950
Sm. Nandarani Dassi Vs Satyanarayan Harit
Calcutta High Court · AIR 1951 Cal 405 : 54 CWN 589
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 1, 18, 2(11)
High Courts09 May 1950
Superintendent and Remembrancer of Legal Affairs Vs Abani Kumar Banerjee
Calcutta High Court · AIR 1950 Cal 437
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 190, 190(1), 200
High Courts09 May 1950
Isthmian Steamship Lines Vs Commissioner of Income Tax
Calcutta High Court · AIR 1952 Cal 148 : (1951) 19 ITR 33
Income Tax Act, 1922 — Section 10(2)
High Courts08 May 1950Allowed
Pioneer Bank, Ltd. (in Liquidation) Vs Bamandev Banekji
Calcutta High Court · (1950) 1 CALLT 270 : 54 CWN 710 : (1951) 1 ILR (Cal) 676
Banking Companies Ordinance, 1949 — Section 45FLimitation Act, 1908 — Section 13, 14, 15, 16
High Courts07 May 1950
In Re: Malhati Tea Syndicate Ltd.
Calcutta High Court · 55 CWN 653
Companies Act, 1956 — Section 79(3)
High Courts05 May 1950Allowed
Rajani Kanta Pal Vs Krishna Prasad Ash
Calcutta High Court · (1951) 1 ILR (Cal) 658
Partition Act, 1893 — Section 4, 4(1), 4(2)Transfer of Property Act, 1882 — Section 44
High Courts05 May 1950
Commissioner of Excess Profits Tax Vs Ramnath Bajoria
Calcutta High Court · (1951) 19 ITR 79
High Courts05 May 1950Dismissed
Upendra Nath Poddar Vs Anath Chandra Lodh
Calcutta High Court · (1951) 1 ILR (Cal) 665
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62Specific Relief Act, 1963 — Section 3Stamp Act, 1899 — Article 33, 58, 2(24), 46, 46(4)
High Courts05 May 1950
COMMISSIONER OF EXCESS PROFITS TAX, WEST BENGAL Vs RAMNATH BAJORIA.
Calcutta High Court · (1951) 19 ITR 79
High Courts05 May 1950Dismissed
Errol Norman Bennett Vs Ruby Violet Bennett
Calcutta High Court · (1951) 1 ILR (Cal) 663
Divorce Act, 1869 — Section 7
High Courts04 May 1950
Iswar Madan Gopal Jiu and Others Vs Province of West Bengal
Calcutta High Court · AIR 1950 Cal 463 : 54 CWN 807
High Courts04 May 1950Dismissed
Radhagobinda Thakur Vs Province of West Bengal
Calcutta High Court · (1951) 1 ILR (Cal) 654
Government of India Act, 1935 — Section 178Independence Order, 1947 — Article 12, 6, 9, 9Land Acquisition Act, 1894 — Section 18
High Courts04 May 1950
Sree Sree Iswar Madan Gopal Jiu (by Shebaits) and Others Vs Province of West Bengal
Calcutta High Court · 54 CWN 807
General Clauses Act, 1897 — Section 6Government Of India Act, 1935 — Section 178