High Courts29 Apr 2011Allowed
Modern Malleables Ltd. Vs Commissioner of Income Tax, (Central-II), Kol.
Calcutta High Court · (2011) 199 TAXMAN 331
Income Tax Act, 1961 — Section 2(11), 260A, 271(1)(c), 3, 32
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 44 of 70
High Courts29 Apr 2011Allowed
Bridge and Roof Co. (India) Ltd. Vs Commissioner of Income Tax, West Bengal-1
Calcutta High Court · (2011) 12 TAXMAN 426
Income Tax Act, 1961 — Section 143(1), 143(1)(a), 145, 154, 163
High Courts29 Apr 2011
Sadhan Kumar Ghosh Vs Bengal Brick Field Owners'' Association
Calcutta High Court · (2011) 3 CHN 174
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1956 — Section 166, 167, 167(2), 168, 25
High Courts29 Apr 2011
Kendriya Vidyalaya Sangathan and Others Vs Shri Prem Narayan Pandey and Others Smt. Sushila Upadhaya Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 3 CALLT 134 : (2012) 2 CHN 269
Administrative Tribunals (Amendment) Act, 1986 — Section 11, 12, 14, 2, 20Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(2), 14(3), 15Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts29 Apr 2011Allowed
Shyamal Kumar Mondal Vs State of West Bengal and Others
Calcutta High Court · (2011) 3 CALLT 116
Constitution of India, 1950 — Article 14, 16
High Courts29 Apr 2011Allowed
Modern Malleables Ltd. Vs Commissioner of Income Tax, (Central-II)
Calcutta High Court · (2011) 242 CTR 352
Evidence Act, 1872 — Section 3Income Tax Act, 1961 — Section 2(11), 260A, 271(1), 32, 32(1)
High Courts29 Apr 2011
Tulsi Roy Vs Sri Krishanu Roy and Others Shyamal Kumar Jana Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 575 : (2011) 2 CHN 1021 : (2011) 130 FLR 1021
Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts29 Apr 2011Allowed
Sri Goutam Surul Vs State of West Bengal and Others
Calcutta High Court · (2011) 3 CHN 183
High Courts29 Apr 2011Dismissed
Godfrey Phillips (India) Ltd. Vs I.T.C. Ltd.
Calcutta High Court · (2011) 2 CALLT 469 : (2011) 4 CHN 528 : (2011) 48 PTC 190
Trade Marks Act, 1999 — Section 11, 12, 124, 154, 2Trade Marks Rules, 2002 — Rule 92
High Courts29 Apr 2011
Goodricke Group Ltd. Vs Commissioner of Income Tax-II
Calcutta High Court · (2011) 244 CTR 321
Companies Act, 1956 — Section 617Income Tax Act, 1961 — Section 143(3), 154, 288(1), 288(2), 288(3)National Bank for Agriculture and Rural Development Act, 1981 — Section 3
High Courts28 Apr 2011Dismissed
Khalil Mondal Vs The West Bengal State Electricity Distribution Company Ltd. and Others
Calcutta High Court · (2011) 04 CAL CK 0118
High Courts28 Apr 2011Dismissed
Golam Gaus and Another Vs The State of West Bengal
Calcutta High Court · (2011) CriLJ 4423
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 6Explosives Act, 1884 — Section 9B(2)
High Courts28 Apr 2011Dismissed
Mina Begum Vs The Chairman, Kolkata Port Trust (KOPT) and Others
Calcutta High Court · (2011) 04 CAL CK 0039
Constitution of India, 1950 — Article 12, 226
High Courts26 Apr 2011
Gour Chandra Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0049
Constitution of India, 1950 — Article 226
High Courts26 Apr 2011
Sunil Kumar Satpathy Vs The State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0042
Constitution of India, 1950 — Article 226
High Courts26 Apr 2011Dismissed
Manjur Ali and Others Vs Hasimuddin Sheikh and Others
Calcutta High Court · (2012) 4 CHN 203
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts26 Apr 2011Allowed
BOC India Ltd. Vs Registrar of Companies
Calcutta High Court · (2012) 110 SCL 46
Companies Act, 1956 — Section 209, 209A, 269, 295(1), 300(1)Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 468, 469(3), 470(2)
High Courts26 Apr 2011Allowed
Somnath Shaw Vs Goutam Kumar Ghosh and Another
Calcutta High Court · (2011) 04 CAL CK 0020
Arbitration and Conciliation Act, 1996 — Section 8, 8(2)
High Courts26 Apr 2011Allowed
Srikumar Menon and Others Vs Registrar of Companies
Calcutta High Court · (2011) 3 CHN 199 : (2011) 164 CompCas 382 : (2011) 3 CompLJ 399 : (2011) 109 SCL 138
Companies Act, 1956 — Section 209A, 269, 295(1), 300(1), 309Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 468, 469(3), 470(2)