COURT ARCHIVE

Calcutta High Court judgments, 2014

1,358 judgments · page 8 of 68

High Courts21 Nov 2014

The Centre Bureau of Investigation Vs Yogavalli

Calcutta High Court · (2014) 11 CAL CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Evidence Act, 1872 — Section 10, 32Penal Code, 1860 (IPC) — Section 120A, 120B, 302, 307

High Courts21 Nov 2014

The West Bengal College Service Commission Vs Barnali Sen (Sinha)

Calcutta High Court · (2015) 4 CALLT 375 : (2015) 1 CHN 26 : (2015) 2 WBLR 1005

Constitution of India, 1950 — Article 15, 15(3)

High Courts21 Nov 2014

Om Prakash Jaiswal Vs The CESC Limited

Calcutta High Court · (2015) 1 CHN 252

Electricity Act, 2003 — Section 126, 127, 135, 135(1), 135(1A)

High Courts21 Nov 2014

Kaberi (Dutta) Santra Vs The State of West Bengal

Calcutta High Court · (2015) 1 CALLT 384

Constitution of India, 1950 — Article 14, 141, 142, 16, 226Contract Act, 1872 — Section 17

High Courts21 Nov 2014

Biswajit Maity Vs The State of West Bengal

Calcutta High Court · (2014) 11 CAL CK 0062

High Courts21 Nov 2014

Om Kumari Vs Kanta Kumari

Calcutta High Court · (2014) 11 CAL CK 0061

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

High Courts21 Nov 2014

John Barla Vs The Managing Director

Calcutta High Court · (2014) 11 CAL CK 0060

High Courts21 Nov 2014

Ajijur Rahaman Vs Abdul Jabbar and Others

Calcutta High Court · (2015) 1 CHN 243 : (2015) 1 WBLR 453

High Courts20 Nov 2014

Hooghly Building and Investment Co. Ltd. Vs Janab Syed Asghar Hussain Ismail

Calcutta High Court · (2015) 1 CALLT 231 : (2015) 3 CHN 62 : (2015) 1 WBLR 455

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 10, 80Waqf Act, 1995 — Section 6, 83, 83(1), 85

High Courts20 Nov 2014

Thakur Sree Sree Iswar Bondeswar Mahadeva Vs Arunabha Hazra

Calcutta High Court · (2014) 11 CAL CK 0114

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

High Courts20 Nov 2014

Mcleod Russel (India) Ltd. Vs Union of India

Calcutta High Court · (2015) 1 CHN 180 : (2015) 39 STR 8

Comptroller and Auditor-generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 18Finance Act, 1994 — Section 65(B)(49), 65B, 66, 66(a)(iv), 66(B)Finance Act, 1995 — Section 73

High Courts20 Nov 2014

Dilip Saha Vs The State of West Bengal

Calcutta High Court · (2015) 1 CHN 12

Arms Act, 1959 — Section 25(1)(a), 25(I)(a), 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 164, 428Penal Code, 1860 (IPC) — Section 307, 320, 323, 326, 34

High Courts20 Nov 2014

Commissioner of Income Tax Vs Ankit Metal and Power Ltd.

Calcutta High Court · (2015) 372 ITR 660

Income Tax Act, 1961 - Section 2(11), 260A, 32, 32(1), 32(1)(iia)

High Courts20 Nov 2014Disposed off

Jahanara Begum Vs State of West Bengal and Others

Calcutta High Court · (2015) 2 CHN 72 : (2015) 2 WBLR 608

Constitution of India, 1950 - Article 162

High Courts20 Nov 2014

Mcleod Russel (India) Ltd. Vs Union of India and Others

Calcutta High Court · (2015) 2 WBLR 721

Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 - Section 18 — Finance Act, 1994 - Section 65(B)(49), 65B, 66, 66(a)(iv), 66(B) — Finance Act, 1995 - Section 73

High Courts20 Nov 2014Disposed off

The Andaman and Nicobar Administration and Others Vs Javed Hussain

Calcutta High Court · AIR 2015 Cal 86

Mines and Minerals (Development and Regulation) Act, 1957 - Section 15

High Courts19 Nov 2014Dismissed

Commissioner of Customs (Preventive) Vs Ahsan Waris

Calcutta High Court · (2017) 345 ELT 86

High Courts19 Nov 2014

Steel Authority of India Limited Vs NCC Limited

Calcutta High Court · (2014) 11 CAL CK 0115

High Courts19 Nov 2014

Bablu Mallick Vs The State of West Bengal

Calcutta High Court · (2015) 1 CHN 404 : (2015) 3 Crimes 34

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

High Courts19 Nov 2014

Samir Kumar Sarkar Vs The State of West Bengal

Calcutta High Court · (2015) 1 CHN 6

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5