High Courts14 Jan 1944
NABA KUMAR SINGH DUDHURIA Vs COMMISSIONER OF Income Tax, BENGAL.
Calcutta High Court · (1944) 12 ITR 327
Income Tax Act, 1961 — Section 22(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,136 of 3,204
High Courts14 Jan 1944Dismissed
Nirmala Bala Deb Vs Birendra Chandra Biswas and Others
Calcutta High Court · (1944) 01 CAL CK 0003
High Courts13 Jan 1944
Amode Lal Burman Vs Girija Sankar Chaudhury and Others
Calcutta High Court · AIR 1944 Cal 157
High Courts12 Jan 1944Allowed
Udaychand Mahtab Vs Bibhuti Bhusan Das
Calcutta High Court · (1944) 01 CAL CK 0024
High Courts12 Jan 1944
Sree Sree Iswar Radha Ballav Jew through Shebait Maharajadhiraj Uday Chand Mahatab Bahadur Vs Bibhuti Bhusan Das and Others
Calcutta High Court · AIR 1945 Cal 298
Bengal Tenancy Act, 1885 — Section 159, 174Civil Procedure Code, 1908 (CPC) — Section 47
High Courts11 Jan 1944
Beatrice Ezekiel Jacob Vs Ezekiel alias Joseph Jacob
Calcutta High Court · (1944) 01 CAL CK 0027
High Courts11 Jan 1944
LAL MOHAN KRISHNA LAL PAUL Vs COMMISSIONER OF Income Tax, BENGAL.
Calcutta High Court · (1944) 12 ITR 441
Income Tax Act, 1961 — Section 66
High Courts11 Jan 1944
Lal Mohan Krishna Lal Paul Vs Commissioner of Income Tax
Calcutta High Court · AIR 1945 Cal 62
Evidence Act, 1872 — Section 106, 114Income Tax Act, 1961 — Section 66
High Courts11 Jan 1944
Superintendent, R.M.S. (C) Division Vs R.M.S. (C) Division Co-operative Credit Society, Ltd.
Calcutta High Court · AIR 1944 Cal 135
Civil Procedure Code, 1908 (CPC) — Section 60(i), 60(k)
High Courts10 Jan 1944
Sri Sri Raj Rajeswar Thakur represanted by managing Shebait and Next friend Nrishinha Charan Nandi Choudhuri and Another Vs Lakshmi Kanta Pramanik and Others
Calcutta High Court · AIR 1944 Cal 287
Bengal Tenancy Act, 1885 — Section 88
High Courts10 Jan 1944
Superintendent and Remembrancer of Legal Affairs Vs Moulvi A. Hamid
Calcutta High Court · AIR 1945 Cal 385
Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 197Penal Code, 1860 (IPC) — Section 409
High Courts04 Jan 1944
MRS. SUDHA TARANGINI DEBYA AND ANOTHER, IN RE.
Calcutta High Court · (1944) 12 ITR 241
High Courts03 Jan 1944
Maharaja Sris Chandra Nandi of Kasimbazar Vs Mahammad Ibrahim Meah Mutwalli of the estate of Naju Meah and Others
Calcutta High Court · AIR 1944 Cal 383
High Courts22 Dec 1943
Rajani Kanta Dhara Vs Manmatha Nath Das and Another
Calcutta High Court · AIR 1945 Cal 1
Criminal Procedure Code, 1898 (CrPC) — Section 230, 246
High Courts20 Dec 1943
Thakurani Sri Sri Annapurna Debi Vs Sm. Shiva Sundari Dassi and Another
Calcutta High Court · AIR 1945 Cal 376
High Courts16 Dec 1943
Prosad Das Mullick, person-in-charge of Hooghly Chinsurah Municipality Vs Kartic Chandra Mullick and Others
Calcutta High Court · AIR 1945 Cal 30
Bengal Municipal Act, 1932 — Section 21(1), 24(3), 36, 38
High Courts16 Dec 1943
Jamunadhar Poddar Firm Vs Jamunaram Bhakat and Others
Calcutta High Court · AIR 1944 Cal 138
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10
High Courts15 Dec 1943
Pulin Behari Tewari and Others Vs Ram Ranjan Hati and Others
Calcutta High Court · AIR 1944 Cal 219
High Courts15 Dec 1943
Baraset Basirhat Light Railway Co. Ltd. Vs District Board of the 24-Pergunnahs
Calcutta High Court · (1943) 12 CAL CK 0002
High Courts09 Dec 1943
Ram Ranjan Das Vs Maharaj Bahadur Sinha
Calcutta High Court · AIR 1944 Cal 88
Bengal Agricultural Debtors Act, 1936 — Section 34