High Courts16 Aug 2011
In Re: Hifazat Chemicals Ltd. (in Liquidation) Gujarat Industrial Investment Corporation Ltd.
Calcutta High Court · (2011) 167 CompCas 236
Companies (Court) Rules, 1959 — Rule 176, 176(1)
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 23 of 70
High Courts16 Aug 2011
Prince International Vs Additional Director General of Dri
Calcutta High Court · (2012) 282 ELT 193
Customs Act, 1962 — Section 108, 17, 46, 49
High Courts16 Aug 2011
Sri Sanjoy Ghosh and Others Vs Sri Arun Baran Ghosh and Another
Calcutta High Court · (2011) 08 CAL CK 0026
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 227
High Courts16 Aug 2011Dismissed
Swapan Kr. Das Vs Aditi Das
Calcutta High Court · (2012) 3 CHN 597 : (2012) 2 CHN 815
Criminal Procedure Code, 1973 (CrPC) — Section 125, 22
High Courts16 Aug 2011
Sri Ramapada Shaw Vs The State of West Bengal and Another
Calcutta High Court · (2011) 08 CAL CK 0008
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 24, 25, 403, 405, 406
High Courts12 Aug 2011Dismissed
Kesto Mukherjee Vs Union of India Sukhen Tunga Vs Controller and Auditor General of India
Calcutta High Court · (2012) 3 CHN 32
Constitution of India, 1950 — Article 14, 16
High Courts12 Aug 2011
Sachindra Nath Dey Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 238
High Courts12 Aug 2011Allowed
Madura Coats Pvt. Ltd. Vs The Commissioner of Central Excise
Calcutta High Court · (2011) 187 ECR 310
Central Excises and Salt Act, 1944 — Section 11B(2), 12B, 35F, 35G
High Courts12 Aug 2011
In the goods of: Nurun Nahar (Deceased) and Seikh Abdus Sadek Vs S.K. Abdul Rasool and Others
Calcutta High Court · (2011) 08 CAL CK 0140
Probate and Administration Act, 1881 — Section 4, 59, 88Succession Act, 1925 — Section 187, 231(2)
High Courts12 Aug 2011Dismissed
Jai Mica Supply Co. Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2012) 246 CTR 280
Income Tax Act, 1961 — Section 143(3), 260A, 263, 28, 80HHC
High Courts12 Aug 2011Dismissed
Sankar Chakraborty and Others Vs Chittoranjan Dutta and Others
Calcutta High Court · (2011) 08 CAL CK 0119
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts12 Aug 2011Dismissed
Surajmall Lalchand and Sons Vs Assistant Commissioner of Income Tax
Calcutta High Court · (2011) 245 CTR 236 : (2011) 202 TAXMAN 567
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(2), 144, 260(A), 260A
High Courts12 Aug 2011Allowed
Peico Electronics and Electricals Limited (now known as Philips India Limited) Vs Commissioner of Income Tax and Another
Calcutta High Court · (2011) 339 ITR 506
Companies Act, 1956 — Section 205, 205(1), 205A, 205C, 206Income Tax Act, 1961 — Section 115J, 115J(1A), 260A, 80VVA
High Courts12 Aug 2011Dismissed
Bimal Kumar Parasramka and Others Vs Rajendra Prasad Agarwalla and Others
Calcutta High Court · (2011) 4 CHN 362
Companies Act, 1956 — Section 560
High Courts12 Aug 2011Dismissed
Bee Pee Jay Finance Ltd. Vs Commissioner of Income Tax, Central-II and Another
Calcutta High Court · (2011) 08 CAL CK 0076
Income Tax Act, 1961 — Section 115J, 115JA(1), 115JA(4), 234B, 234C
High Courts12 Aug 2011
Status Home and Enclaves (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2012) 204 TAXMAN 126
Income Tax Act, 1961 — Section 260A
High Courts12 Aug 2011Dismissed
Duncans Industries Limited Vs Commissioner of Income Tax
Calcutta High Court · (2011) 245 CTR 77 : (2011) 202 TAXMAN 677
Finance Act, 1990 — Section 80HHC(3)Income Tax Act, 1961 — Section 260A, 80AB, 80B(5), 80HHC, 80HHC(1)
High Courts12 Aug 2011
EIH Limited Vs Commissioner of Income Tax
Calcutta High Court · (2011) 244 CTR 353 : (2011) 338 ITR 503 : (2011) 202 TAXMAN 664
Constitution of India, 1950 — Article 286Customs Act, 1962 — Section 28, 50Income Tax Act, 1961 — Section 260(A), 288, 80HHC
High Courts12 Aug 2011Allowed
Nilgiri Estates Pvt. Ltd. Vs Khaniva Housing (India) Pvt. Ltd.
Calcutta High Court · AIR 2012 Cal 60 : (2012) 1 CALLT 243
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts12 Aug 2011
M/s. Info Edge (India) Pvt. Ltd. and Another Vs Sumanta Bhattacharya and Others
Calcutta High Court · AIR 2012 Cal 1 : (2012) 1 CHN 187
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2AConstitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 10