Calcutta Municipal Act, 1951 — Section 5(11)Land Acquisition (West Bengal Amendment) Act, 1997 — Section 9, 9(3B)Land Acquisition Act, 1894 — Section 11, 18, 23(1), 23(2), 31

Read judgment

High Courts17 Jun 2011Allowed

ACC Limited Vs Assistant Commissioner, Commercial Taxes, Corporate Division and Others

Calcutta High Court · (2011) 46 VST 244

Central Sales Tax Act, 1956 — Section 3, 5Constitution of India, 1950 — Article 226, 299Imports and Exports (Control) Act, 1947 — Section 3

Read judgment

High Courts17 Jun 2011Partly Allowed

Emami Ltd. Vs Commissioner of Income Tax, Central-I, Kolkata

Calcutta High Court · (2011) 245 CTR 656 : (2011) 337 ITR 470 : (2011) 200 TAXMAN 326

Finance Act, 2000 — Section 2Income Tax Act, 1961 — Section 115JA, 115JB, 140A, 143, 143(3)

Read judgment

High Courts17 Jun 2011Allowed

Haralal Harendralal Roy Estates Ltd. Vs Union of India

Calcutta High Court · (2012) 340 ITR 69 : (2011) 202 TAXMAN 279

Income Tax Act, 1961 — Section 244(1A)

Read judgment

High Courts17 Jun 2011

Binod Kumar Toppo Vs State of West Bengal and Others

Calcutta High Court · (2011) 3 CHN 299 : (2011) 4 JCR 66

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 49 Rule 3(5), 114, 151, 152Constitution of India, 1950 — Article 226

Read judgment

High Courts17 Jun 2011Dismissed

Bagmari Industrial Corporation and Others Vs Sirajul Hossain Niazi and Others

Calcutta High Court · (2011) 06 CAL CK 0058

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4

Read judgment

High Courts17 Jun 2011Allowed

Al Haz Amir Hasan Properties Pvt. Ltd. and Others Vs The Land Acquisition Collector and Others

Calcutta High Court · AIR 2011 Cal 222

Land Acquisition Act, 1894 — Section 4(1), 5A, 6, 6(1), 6(2)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10B

Read judgment

High Courts17 Jun 2011

Jyotirendra Nath Karmakar Vs Birbhum District Central Co-Operative Bank Ltd.

Calcutta High Court · (2011) 3 CHN 568

Civil Procedure Code, 1908 (CPC) — Section 47, 9Constitution of India, 1950 — Article 227

Read judgment

High Courts16 Jun 2011Allowed

Gokul Refoils Solvents Pvt. Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (2011) 5 CHN 633 : (2011) 186 ECR 183 : (2012) 278 ELT 433

Constitution of India, 1950 — Article 226Customs (Import of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 1996 — Rule 2Customs Act, 1962 — Section 11A, 17, 2(33), 25, 25(1)

Read judgment

High Courts16 Jun 2011Allowed

PCBL Industrial Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2012) 20 TAXMAN 748

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 43(5), 70

Read judgment

High Courts16 Jun 2011

The Council of the Institute of Chartered Accountants of India Vs Shri Dilip Kumar De

Calcutta High Court · AIR 2011 Cal 233 : (2011) 3 CHN 249

Chartered Accountants Act, 1949 — Section 21, 21(2), 21(4), 21(5), 21(6)Companies Act, 1956 — Section 2(30), 226(3)

Read judgment

High Courts16 Jun 2011

Pesticides and Brewers Ltd. Vs Narendra kumar Berlia and Others

Calcutta High Court · (2011) 06 CAL CK 0065

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies Act, 1956 — Section 111A

Read judgment

High Courts16 Jun 2011Allowed

PCBL Industrial Ltd. Vs Commissioner of Income Tax, Kol-II and Another

Calcutta High Court · (2011) 242 CTR 220 : (2011) 337 ITR 536

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Companies Act, 1956 — Section 143(1), 143(2)Income Tax Act, 1961 — Section 43(5), 70, 71, 72, 72(2)

Read judgment

High Courts16 Jun 2011Allowed