COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 54 of 70

High Courts21 Mar 2011Allowed

Magma Fincorp Ltd. Vs AHK Earth Movers and Financial Services and Others

Calcutta High Court · AIR 2011 Cal 152 : (2011) 3 CHN 28

Arbitration and Conciliation Act, 1996 — Section 4, 9Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts18 Mar 2011Dismissed

Kishwar Jahan and Another Vs The State of West Bengal and Others

Calcutta High Court · (2011) 03 CAL CK 0159

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 120B, 173, 197, 209, 216Penal Code, 1860 (IPC) — Section 120(B), 161, 164, 306, 506

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High Courts18 Mar 2011Allowed

Smt. Anjana Dubey Vs State of West Bengal and Others

Calcutta High Court · (2011) 3 CALLT 128

West Bengal Services (Death-cum-Retirement Benefit) Rules, 1971 — Rule 12(2)

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High Courts18 Mar 2011Allowed

Rabi Waden Bhagat Vs State of West Bengal and Others

Calcutta High Court · AIR 2011 Cal 84

Factories Act, 1948 — Section 2Land Acquisition Act, 1894 — Section 23, 24West Bengal Estates Acquisition Act, 1953 — Section 4, 44, 44(2), 5, 6(1)

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High Courts18 Mar 2011

Ramanth Biswas Vs State of West Bengal

Calcutta High Court · (2011) 4 CHN 446

Police Regulations of Bengal, 1943 — Regulation 746

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High Courts17 Mar 2011Dismissed

R.P.G. Industries Limited Vs Commissioner of Income Tax and Another

Calcutta High Court · (2011) 241 CTR 19 : (2011) 198 TAXMAN 349

Constitution of India, 1950 — Article 19(1), 226, 227Finance Act, 1964 — Section 13Income Tax Act, 1961 — Section 10(2), 142(1), 143(2), 148, 24B

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High Courts17 Mar 2011

Lafarge India (P) Ltd. Vs Madan Lal Agarwal

Calcutta High Court · (2011) 3 CHN 628

Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 14

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High Courts17 Mar 2011Allowed

Sunil Kumar Ghose Vs Smt. Sunita Roja and Others being legal heirs and representatives of Amar Chand @ Chandan Roja

Calcutta High Court · (2011) 03 CAL CK 0147

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Evidence Act, 1872 — Section 35, 74(1), 81Representation of the People Act, 1950 — Section 21

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High Courts17 Mar 2011Partly Allowed

J.K. Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2011) 241 CTR 166 : (2011) 333 ITR 170

Income Tax Act, 1961 — Section 260A, 30, 36, 37

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High Courts17 Mar 2011

Sushil Kumar Biswas Vs State of West Bengal

Calcutta High Court · (2011) 3 CHN 756

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High Courts17 Mar 2011

Bagoria Udyog Vs Commissioner of Income Tax

Calcutta High Court · (2011) 244 CTR 339 : (2011) 334 ITR 280 : (2011) 201 TAXMAN 70

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High Courts17 Mar 2011Partly Allowed

Commissioner of Income Tax Vs Oberoi Hotels(P) Ltd.

Calcutta High Court · (2011) 4 CHN 552 : (2011) 334 ITR 293 : (2011) 198 TAXMAN 310

Income Tax Act, 1961 — Section 35D

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High Courts17 Mar 2011

Bangani Leafin Private Ltd. Vs Sovana Sinha Roy and Others

Calcutta High Court · (2011) 3 CHN 383

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High Courts17 Mar 2011

Bagoria Udyog Vs Commissioner of Income Tax, Kol-XVI

Calcutta High Court · (2011) 12 TAXMAN 396

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High Courts16 Mar 2011Dismissed

Shri Zaki Ahmed Vs Shri Ram Chander and Others

Calcutta High Court · (2011) 03 CAL CK 0158

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High Courts16 Mar 2011Dismissed

Shri T. Wajith and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2011) 03 CAL CK 0157

Constitution of India, 1950 — Article 226

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High Courts16 Mar 2011

Andaman Wood Products (India) Pvt. Ltd. Vs The Union of India (UOI) and Others

Calcutta High Court · (2011) 03 CAL CK 0145

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High Courts16 Mar 2011

Madan Pal Singh Vs The Union of India (UOI) and Others

Calcutta High Court · (2011) 03 CAL CK 0093

Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 2(A)

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High Courts16 Mar 2011

Rabin Mallick Vs State of West Bengal

Calcutta High Court · (2011) 5 CHN 488

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 366(1)Evidence Act, 1872 — Section 24, 30Penal Code, 1860 (IPC) — Section 120B, 201, 301, 302, 364

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High Courts16 Mar 2011Allowed

Nonigopal Mondal and Others Vs The State of West Bengal

Calcutta High Court · (2011) 5 CHN 528

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 483Penal Code, 1860 (IPC) — Section 147, 323, 379, 447, 448

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