High Courts19 May 2011Dismissed
Mahendra Shivlal Gandhi Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 380
Bengal Excise Act, 1909 — Section 86Partnership Act, 1932 — Section 69
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 40 of 70
High Courts19 May 2011
Bharti Cellular Ltd. Vs Assistant Commissioner of Income Tax, Circle-57, Kolkata
Calcutta High Court · (2013) 354 ITR 507 : (2011) 12 TAXMAN 30
Income Tax Act, 1961 — Section 194D, 194H, 201(1), 201(1A), 44AASecurities Contracts (Regulation) Act, 1956 — Section 2
High Courts19 May 2011
Asset Reconstruction Company (I) Ltd. Vs Kanoria Jute and Industries Ltd.
Calcutta High Court · (2012) 4 CHN 31
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4), 14
High Courts19 May 2011
Rakesh Macwan Vs Official Liquidator, High Court, Calcutta
Calcutta High Court · (2011) 4 CHN 691
High Courts19 May 2011Dismissed
Arati Dam Vs State of West Bengal
Calcutta High Court · (2011) 05 CAL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Penal Code, 1860 (IPC) — Section 306
High Courts18 May 2011
Shujauddin Mohammed Kaiser Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2012) 1 CALLT 331 : (2012) 2 CHN 441
Calcutta Municipal Corporation Act, 1980 — Section 178, 178(3), 178(4)Waqf Act, 1995 — Section 3, 36
High Courts18 May 2011Dismissed
Suprova Basu and Others Vs Colonel Mohit Mahalanobis and Another
Calcutta High Court · (2011) 2 CALLT 604
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts18 May 2011Dismissed
Union of India (UOI) and Another Vs Ashim Kumar Sinha and Others Abhijit Bhadra and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 05 CAL CK 0083
Railway Establishment Code — Rule 320
High Courts18 May 2011
Sanjit Sarkar and Others Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 479
Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 360, 360(1), 360(3), 361Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 324
High Courts18 May 2011Dismissed
Industrial Engineering Works Vs Steel Authority of India Ltd.
Calcutta High Court · AIR 2011 Cal 194
Arbitration Act, 1940 — Section 15, 16, 17, 29, 30Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 May 2011Allowed
Goodricke Group Limited Vs Commissioner of Income Tax - II
Calcutta High Court · (2011) 199 TAXMAN 210
Income Tax Act, 1961 — Section 260A, 30, 31, 32, 33
High Courts18 May 2011
Asoke Dab Vs State of West Bengal
Calcutta High Court · (2011) 05 CAL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 498A
High Courts18 May 2011
Sailendra Nath Sarkar and Others Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 633
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 May 2011Dismissed
Krishna Rana (Pramanik) Vs State of West Bengal and Others
Calcutta High Court · (2011) 05 CAL CK 0039
Constitution of India, 1950 — Article 14, 15, 16, 16(3), 77
High Courts18 May 2011
Debendra Paikar Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 634
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 376
High Courts18 May 2011Allowed
INDCOM Vs Commissioner of Income Tax (TDS)
Calcutta High Court · (2011) 242 CTR 337 : (2011) 335 ITR 485 : (2011) 333 ITR 485 : (2011) 200 TAXMAN 40
Income Tax Act, 1961 — Section 115BA, 115BBA, 139(1), 194, 194E
High Courts18 May 2011Allowed
Goodricke Group Ltd. Vs Commissioner of Income Tax-II, Kolkata
Calcutta High Court · (2011) 11 TAXMAN 210
Income Tax Act, 1961 — Section 260A, 3, 30, 31, 32
High Courts18 May 2011
Ravi Udyog Private Limited Vs Jai Mangala Coal Pvt. Ltd.
Calcutta High Court · (2012) 4 CHN 374
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5Evidence Act, 1872 — Section 58Limitation Act, 1963 — Section 18
High Courts17 May 2011
Md. Mahmud Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 638
Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 397, 482
High Courts17 May 2011Dismissed
Soma Sarma
Calcutta High Court · (2011) 4 CHN 78
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Constitution of India, 1950 — Article 227