High Courts03 May 1950
Iswar Gopal Jew Vs Commissioner of Income Tax
Calcutta High Court · AIR 1951 Cal 309 : (1951) 2 ILR (Cal) 1 : (1950) 18 ITR 743
Income Tax Act, 1922 — Section 4(3), 40, 40(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,060 of 3,204
High Courts03 May 1950
COMMISSIONER OF EXCESS PROFITS TAX, WEST BENGAL Vs KARAM CHAND THAPER AND BROS.
Calcutta High Court · (1950) 18 ITR 722
High Courts03 May 1950Allowed
Abdul Karim Basma Vs Gladys Muriel Weekes and Others
Calcutta High Court · 54 CWN 770
High Courts03 May 1950
The Malabar Steamship Co., Ltd. Vs Messrs. Hossain Kassm Dada
Calcutta High Court · 55 CWN 10
High Courts02 May 1950
Mono Mohon Das Gupta Vs Sm. Umarani Sanyal
Calcutta High Court · AIR 1951 Cal 395 : 54 CWN 931
Civil Procedure Code, 1908 (CPC) — Section 47Presidency Small Cause Courts Act, 1882 — Section 43
High Courts02 May 1950
Harshamukhi Dasi Vs Commissioner of Income Tax
Calcutta High Court · (1951) 1 ILR (Cal) 645
Income Tax Act, 1922 — Section 66, 9, 9(1), 9(2)
High Courts02 May 1950
Jogesh Chandra Deb Vs Profulla Nalini Dasi
Calcutta High Court · (1951) 1 ILR (Cal) 642
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151, 2(2)Court Fees Act, 1870 — Section 8D(1), 8D(2)
High Courts01 May 1950
Manorama Dasi Vs Sabita Dasi
Calcutta High Court · AIR 1951 Cal 357 : 54 CWN 848 : (1951) 1 ILR (Cal) 635
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts01 May 1950
Madanlal Chamaria Vs The State
Calcutta High Court · (1951) 1 ILR (Cal) 639
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 2, 20, 20(2), 3, 3(4)
High Courts28 Apr 1950Allowed
Manik Lal Dutt and Others Vs Pulin Behari Pal and Others
Calcutta High Court · AIR 1950 Cal 431
Partition Act, 1893 — Section 2, 3
High Courts28 Apr 1950Dismissed
Manmatha Nath Sadhukhan. Vs Abdus Sobhan
Calcutta High Court · (1951) 1 ILR (Cal) 627
Calcutta Municipal Act, 1923 — Section 190, 199, 199(4)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 9West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(1), 12(2), 12(3), 12(5)
High Courts28 Apr 1950Allowed
Molla Abdul Aziz Vs Shaikh Abdul Sabur
Calcutta High Court · 54 CWN 958
Bengal Tenancy Act, 1885 — Section 155
High Courts27 Apr 1950Dismissed
Satish Chandra Dinda Vs Rajani Kanta Maiti
Calcutta High Court · (1951) 1 ILR (Cal) 624
Bengal Money Lenders Act, 1940 — Section 35
High Courts26 Apr 1950
Sitansujibon Mitra Vs Dilip Kumar Dutta Gupta and Others
Calcutta High Court · AIR 1951 Cal 1 : 54 CWN 782
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts26 Apr 1950
Ramesh Chandra Roy Choudhury and Another Vs Bhupendra Bhusan Gangully
Calcutta High Court · AIR 1950 Cal 438 : (1951) 1 ILR (Cal) 620
High Courts26 Apr 1950
Karunamoy Mukherjee Vs Kalika Prosad Bhadury
Calcutta High Court · AIR 1950 Cal 369
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(5), 517, 520
High Courts26 Apr 1950Dismissed
Sarada Charan Maiti Vs Noni Lall Kower
Calcutta High Court · (1951) 1 ILR (Cal) 614
Bengal Tenancy Act, 1885 — Section 101, 101(1), 101(2), 103A, 103A(1)
High Courts24 Apr 1950
Gitarani Debi Vs Manira Debi
Calcutta High Court · 54 CWN 764 : (1951) 1 ILR (Cal) 606
Constitution Act — Section 225Solicitors Act, 1843 — Section 39, 41
High Courts21 Apr 1950
Hindusthan Ice and Cold Storage Co. Ltd. Vs Zubeda Bibi
Calcutta High Court · (1951) 1 ILR (Cal) 590
High Courts21 Apr 1950
Ramesh Ch. Bhattacharjee and Another Vs Nagendra N. Mullick
Calcutta High Court · AIR 1951 Cal 435
Bengal General Clauses Act, 1899 — Section 8General Clauses Act, 1897 — Section 6West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11