CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 31 of 70

High Courts13 Jul 2011

Smt. Ira Banerjee Vs Sree Shibnath Banerjee

Calcutta High Court · (2012) 5 CHN 696

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54(1A), Order 21 Rule 54(2), Order 21 Rule 66Hindu Marriage Act, 1955 — Section 13(1), 24Limitation Act, 1963 — Article 136
Read judgment
High Courts13 Jul 2011Allowed

GKW Limited Vs Commissioner of Income Tax

Calcutta High Court · (2012) 347 ITR 429 : (2011) 200 TAXMAN 234

Companies Act, 1956 — Section 210Foreign Trade (Development and Regulation) Act, 1992 — Section 5Income Tax Act, 1961 — Section 10, 115JA, 143(3), 234B, 260A
Read judgment
High Courts11 Jul 2011

In Re : M/s. East Coast Tradefin Ltd.

Calcutta High Court · (2012) 3 CHN 67

Criminal Procedure Code, 1973 (CrPC) — Section 178(d)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts11 Jul 2011

Gunadhar Mallick Vs Shashank Singhania

Calcutta High Court · (2011) 3 CHN 689

City Civil Court Act, 1953 — Section 3West Bengal Premises Tenancy (Amendment) Act, 2009 — Section 12A, 4West Bengal Premises Tenancy Act, 1997 — Section 2, 3, 6, 6(5), 7
Read judgment