High Courts18 Jul 2011Allowed
Robert Xess Vs Union of India
Calcutta High Court · (2011) 4 CHN 176
Border Security Force Act, 1968 — Section 117, 46, 74(2)Border Security Force Rules, 1969 — Rule 158
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 30 of 70
High Courts18 Jul 2011Dismissed
Eastern Coal Fields Ltd. Vs Smt. Bela Rani Bhattacharya and Others
Calcutta High Court · (2011) 07 CAL CK 0037
Constitution of India, 1950 — Article 14
High Courts18 Jul 2011
Ashok Kumar Nag and Another Vs Narayan Kumar Roy
Calcutta High Court · (2011) 07 CAL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 68
High Courts15 Jul 2011
Paharpur Cooling Towers Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2011) 244 CTR 502 : (2012) 208 TAXMAN 198
Companies Act, 1956 — Section 4A, 617Income Tax Act, 1961 — Section 139(1), 260A, 28, 36(1), 43(5)State Financial Corporations Act, 1951 — Section 3, 3A, 46
High Courts15 Jul 2011
Hari Shankar Bhartia Vs Commissioner of Income Tax
Calcutta High Court · (2012) 247 CTR 611 : (2011) 203 TAXMAN 6
Income Tax Act, 1961 — Section 260A
High Courts15 Jul 2011
National Bank for Agriculture and Rural Development Vs Sri Dipankar Sen Roy
Calcutta High Court · (2011) 5 CHN 249
High Courts15 Jul 2011Dismissed
West Bengal State Consumer Co-operative Federation Ltd. Vs Tax Recovery Officer-2, Durgapur
Calcutta High Court · (2011) 202 TAXMAN 558
Income Tax Act, 1961 — Section 222, 223, 224, 225, 225(2)
High Courts15 Jul 2011Allowed
Mighty Metals Private Limited and Another Vs Rajasthan Financial Corporation
Calcutta High Court · (2011) 07 CAL CK 0082
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts15 Jul 2011Allowed
Mechano Paper Machines Ltd. Vs NEPC Papers and Boards Ltd. and Others
Calcutta High Court · AIR 2012 Cal 26 : (2011) 4 CHN 213
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 21 Rule 48, Order 45 Rule 7, 38, 39Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 225
High Courts15 Jul 2011
Pioneer Construction Vs State of West Bengal and Others
Calcutta High Court · AIR 2011 Cal 199
High Courts15 Jul 2011Dismissed
Shri Prodip Kumar Bothra Vs Commissioner of Income Tax
Calcutta High Court · (2011) 244 CTR 366 : (2012) 205 TAXMAN 19
Income Tax Act, 1961 — Section 14, 22, 260A, 9
High Courts15 Jul 2011Allowed
J.K. Industries Limited Vs Commissioner of Income Tax
Calcutta High Court · (2011) 07 CAL CK 0051
Income Tax Act, 1961 — Section 260A, 36(1)
High Courts15 Jul 2011Dismissed
Chakthakurani Progressive (Pvt.) Limited Vs Maya Rudra
Calcutta High Court · (2011) 5 CHN 334
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 21
High Courts14 Jul 2011Dismissed
A.G. Rubber Industries. and Another Vs CESC Limited and Others
Calcutta High Court · (2011) ELR 1437
Electricity (Conditions of Supply) Regulations, 2001 — Regulation 29Electricity (Supply) Act, 1948 — Section 79Electricity Act, 1910 — Section 21(2), 26(6), 39, 49
High Courts14 Jul 2011Dismissed
Tulika Samanta, Nee Panja Vs Utpal Kumar Samanta Utpal Kumar Samanta Vs Tulika Samanta, Nee Panja
Calcutta High Court · (2011) 07 CAL CK 0087
Special Marriage Act, 1954 — Section 36
High Courts14 Jul 2011Dismissed
R. Maity and Company and Another Vs CESC Limited and Another
Calcutta High Court · (2011) 07 CAL CK 0058
Electricity (Conditions of Supply) Regulations, 2001 — Regulation 29Electricity (Supply) Act, 1948 — Section 79Electricity Act, 1910 — Section 21(2), 26(6), 39, 49
High Courts14 Jul 2011
Popat and Kotecha Property Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 30
Companies (Second Amendment) Act, 2002 — Section 10FB, 10FD, 10FD(2), 10FD(3), 10FEConstitution of India, 1950 — Article 136, 14, 141, 226, 227Information Technology Act, 2000 — Section 50
High Courts14 Jul 2011Allowed
Shankar Menon Vs State of West Bengal
Calcutta High Court · (2012) CriLJ 104 : (2012) 3 RCR(Civil) 571
Companies Act, 1956 — Section 141(1), 141(2), 2(24), 5Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Jul 2011Allowed
Hasmukh Parekh Vs Assistant Sales Tax Officer, Central Section and Others
Calcutta High Court · (2012) 52 VST 195
Constitution of India, 1950 — Article 226West Bengal Value Added Tax Act, 2003 — Section 11, 21, 76, 77
High Courts13 Jul 2011Dismissed
Moloy Kumar Das Vs Krishna Chandra Adhikari and Another Manoj Kumar Lohia Vs Gopal Adhikari and Another
Calcutta High Court · (2011) 3 CHN 691
Trusts Act, 1882 — Section 1, 34