COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 2,072 of 3,204

High Courts02 Sept 1949Allowed

Province of Bengal Vs Amulya Dhon Addy and Others

Calcutta High Court · AIR 1950 Cal 356 : 54 CWN 297 : (1951) 1 ILR (Cal) 45

Calcutta Improvement (Appeals) Act, 1911 — Section 3Calcutta Improvement Act, 1911 — Section 12, 71Land Acquisition Act, 1894 — Section 23

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High Courts02 Sept 1949

Ram Nagina Singh Vs Governor-General in Council

Calcutta High Court · AIR 1952 Cal 306

Contract Act, 1872 — Section 11, 65, 70Evidence Act, 1872 — Section 114Government of India Act, 1935 — Section 175(3)

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High Courts02 Sept 1949

Bholanath Chatterjee and Another Vs Chandra Shekhar Bhattacherjee

Calcutta High Court · AIR 1950 Cal 53

Arbitration Act, 1940 — Section 39, 39(1)

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High Courts02 Sept 1949Allowed

Chintaharan Ghose and Others Vs Gujaraddi Sheik and Others

Calcutta High Court · AIR 1951 Cal 456

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3, 11

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High Courts02 Sept 1949

In Re: Mahaluxmi Cotton Mills Ltd.

Calcutta High Court · (1949) 09 CAL CK 0023

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High Courts02 Sept 1949

Commr. of Income Tax Vs Globe Theatres Ltd.

Calcutta High Court · AIR 1952 Cal 145 : (1950) 18 ITR 403

Income Tax Act, 1922 — Section 10, 10(2)

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High Courts01 Sept 1949

COMMISSIONER OF Income Tax, WEST BENGAL Vs SM. ASHALATA DEVI.

Calcutta High Court · (1951) 20 ITR 326

Income Tax Act, 1961 — Section 41(1)

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High Courts01 Sept 1949

Kunja Behari Barman and Others Vs Mritunjoy Prosad Roy Choudhury and Others

Calcutta High Court · AIR 1950 Cal 54

Bengal Agricultural Debtors Act, 1936 — Section 37A, 37A(2), 37A(4)Limitation Act, 1908 — Section 22, 29, 29(2)

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High Courts01 Sept 1949

COMMISSIONER OF Income Tax, WEST BENGAL Vs PULIN BEHARI DEY.

Calcutta High Court · (1951) 20 ITR 314

Income Tax Act, 1961 — Section 41(1)

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High Courts01 Sept 1949

Sekandar Ali Vs Joy Chand Seraogi and Others

Calcutta High Court · AIR 1950 Cal 566

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 6 Rule 17Limitation Act, 1908 — Article 11A

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High Courts31 Aug 1949

Commissioner of Income Tax Central Vs Dudwala and Co.

Calcutta High Court · AIR 1950 Cal 315 : (1950) 18 ITR 653

Income Tax Act, 1922 — Section 26A

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High Courts31 Aug 1949

Haripada Sen Vs Santosh Kumar, chaudhuri

Calcutta High Court · (1949) 08 CAL CK 0018

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High Courts31 Aug 1949Allowed

Nirode Mohan Ray Vs Charu Chandra Majumdar

Calcutta High Court · (1949) 08 CAL CK 0007

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High Courts30 Aug 1949Dismissed

In Re: "Saptaha" a Bengali Bi-Weekly Newspaper; In Re: Benoy Kumar Chattopadhyaya

Calcutta High Court · AIR 1950 Cal 444 : (1950) 1 CALLT 130 : 54 CWN 334 : (1951) 1 ILR (Cal) 1

Press (Emergency Powers) Act, 1931 — Section 4, 4(1), 8, 8(1)

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High Courts30 Aug 1949Dismissed

Dwarkadas and Co. Vs Daluram Goganmull

Calcutta High Court · AIR 1951 Cal 10 : 54 CWN 544 : (1950) 2 ILR (Cal) 656

Arbitration Act, 1940 — Section 2Contract Act, 1872 — Section 29

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High Courts29 Aug 1949Dismissed

Mahatma Missir Vs Thakur Prasad Chaudhuri

Calcutta High Court · (1949) 08 CAL CK 0041

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High Courts29 Aug 1949Dismissed

Nanilal Roy Vs Sm. Suniti Bala Debi and Others

Calcutta High Court · AIR 1952 Cal 429 : (1952) 1 CALLT 398

Civil Procedure Code, 1908 (CPC) — Section 17

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High Courts26 Aug 1949

Krishna Chandra Kabiraj and Others Vs Sankarsan Kabiraj and Others

Calcutta High Court · AIR 1950 Cal 128

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3

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High Courts26 Aug 1949

Jhajharia Brothers Ltd. Vs Commissioner of Income Tax

Calcutta High Court · AIR 1950 Cal 570 : (1950) 18 ITR 126

Income Tax Act, 1922 — Section 10, 10(2), 12A

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High Courts25 Aug 1949

Panchanan Das Vs The King on the complaint of Upendra Nath Samanta

Calcutta High Court · AIR 1950 Cal 80

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 441

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