High Courts09 Mar 1935
LALCHAND Vs COMMISSIONER OF INCOME TAX, BENGAL.
Calcutta High Court · (1935) 3 ITR 330
Income Tax Act, 1922 — Section 66(3)Income Tax Act, 1961 — Section 26A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,271 of 3,204
High Courts08 Mar 1935
Purusottam Singha and Others Vs Atul Chandra Chaudhury, President, Bhanderhati Union Board
Calcutta High Court · 163 Ind. Cas. 807
Bengal Village Self-Government Act, 1919 — Section 101, 37, 38, 39, 40
High Courts08 Mar 1935
Probodh Chandra Basu Vs Kunja Lal Ghosal and Others
Calcutta High Court · 163 Ind. Cas. 761
Bengal Tenancy Act, 1885 — Section 174(3), 174(3)(b)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Mar 1935
Santosh Kumar Ghose Vs Srimati Giri Bala Dassi
Calcutta High Court · 164 Ind. Cas. 787
High Courts07 Mar 1935
Abdul Mannan Mian Vs Kalai Khan and Others
Calcutta High Court · (1935) 03 CAL CK 0034
High Courts06 Mar 1935
RAMJIDAS MAHALIRAM, IN RE.
Calcutta High Court · (1936) 4 ITR 25
Income Tax Act, 1922 — Section 22(2), 34Specific Relief Act, 1877 — Section 46
High Courts06 Mar 1935
Bengal Coal Co. Ltd. Vs Sita Ram Chatterjee
Calcutta High Court · AIR 1935 Cal 666 : 159 Ind. Cas. 159
Transfer of Property Act, 1882 — Section 41
High Courts05 Mar 1935
Chandi Charan Mitra Vs Ashutosh Lahiri and Another
Calcutta High Court · 164 Ind. Cas. 837
Specific Relief Act, 1877 — Section 9Transfer of Property Act, 1882 — Section 108(p), 51
High Courts04 Mar 1935
Biswambar Nama Vs Abdul Majid Mea and Others
Calcutta High Court · 164 Ind. Cas. 785
Bengal Tenancy Act, 1885 — Section 153(b), 174
High Courts04 Mar 1935
Kumar Raj Krishna Prasad Lal Singha Deo Vs Barabani Coal Concern Ltd. and Others
Calcutta High Court · 163 Ind. Cas. 731
Civil Procedure Code, 1908 (CPC) — Section 109(c), 110
High Courts04 Mar 1935
Bhupendra Nath Kumar and Others Vs Joonus Haji Abdullah
Calcutta High Court · 163 Ind. Cas. 812
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 115, 64
High Courts28 Feb 1935
Shib Krishna Sinha Sarma and Others Vs Atarjan Khan and Others
Calcutta High Court · 164 Ind. Cas. 175
Bengal Tenancy Act, 1885 — Section 88
High Courts27 Feb 1935
Rohini Kumar Roy Vs Krishna Prosad Roy Choudury
Calcutta High Court · 163 Ind. Cas. 680
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, 151
High Courts25 Feb 1935
Nil Kantha Pal Vs Bisakha Pal
Calcutta High Court · AIR 1935 Cal 546 : 157 Ind. Cas. 1031
Criminal Procedure Code, 1898 (CrPC) — Section 386(1)(b)Penal Code, 1860 (IPC) — Section 325
High Courts25 Feb 1935
Istahar Khondkar and Others Vs Emperor
Calcutta High Court · AIR 1936 Cal 796
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 412
High Courts25 Feb 1935Dismissed
Abani Kumar Mukherjee Vs The Emperor
Calcutta High Court · (1935) 02 CAL CK 0010
High Courts22 Feb 1935
Naresh Chandra Dutta Vs Girish Chandra Das and Another
Calcutta High Court · AIR 1936 Cal 17 : 160 Ind. Cas. 730
Transfer of Property Act, 1882 — Section 54
High Courts21 Feb 1935
Ram Krishna Sen Gupta Vs Haripur Co-Operative Bank
Calcutta High Court · 163 Ind. Cas. 591
Co-operative Societies Act, 1912 — Section 43
High Courts21 Feb 1935
The Superintendent and Remembrancer of Legal Affairs Vs Raghu Lal Brahman and Others
Calcutta High Court · 162 Ind. Cas. 943
Criminal Procedure Code, 1898 (CrPC) — Section 237, 239
High Courts21 Feb 1935Allowed
Serajul Haque and Others Vs Kashim Ali Khairati and Another
Calcutta High Court · (1935) 02 CAL CK 0029