COURT ARCHIVE

Calcutta High Court judgments, 2015

1,046 judgments · page 38 of 53

High Courts31 Mar 2015

Himatsingka Chemicals Private Limited and Others Vs Dynamic Herbikem India Private Limited

Calcutta High Court · (2015) 192 CompCas 331

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 1, Order 2 Rule 2, Order 23 Rule 1, Order 37 Rule 37, 11

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High Courts31 Mar 2015Dismissed

Blackberry Properties Pvt. Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 03 CAL CK 0026

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 147, 147 (3), 482

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High Courts31 Mar 2015Disposed off

Shyama Saran Bhalotia and Others Vs Fortune Enterprises Private Limited and Others

Calcutta High Court · (2015) 5 CHN 427

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Order 2 Rule 2, Order 7 Rule 11Companies Act, 1956 - Section 397, 398Court Fees Act, 1870 - Section 10, 11

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High Courts30 Mar 2015

Rani Leasing and Finance Ltd. Vs C.I.T., W.B. - I

Calcutta High Court · (2015) 377 ITR 220

Income Tax Act, 1961 - Section 194A, 2(28A)Interest Tax Act, 1974 - Section 2(7)Motor Vehicles Act, 1988 - Section 2(30), 41, 47, 48, 49

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High Courts30 Mar 2015Dismissed

Bhadra Mondal Vs The State of West Bengal

Calcutta High Court · (2015) 03 CAL CK 0102

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Evidence Act, 1872 - Section 114, 118Penal Code, 1860 (IPC) - Section 376

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High Courts30 Mar 2015

Commissioner of Customs (Preventive) Vs Babita Devi Maurya

Calcutta High Court · (2015) 323 ELT 430

Customs Act, 1962 - Section 110

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High Courts30 Mar 2015Dismissed

State Vs Laxmi Halder

Calcutta High Court · (2015) 03 CAL CK 0081

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Penal Code, 1860 (IPC) - Section 307

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High Courts30 Mar 2015Partly Allowed

State of West Bengal Vs Sanjay

Calcutta High Court · (2015) 3 CALLT 275 : (2016) CriLJ 1321

Criminal Procedure Code, 1973 (CrPC) - Section 161, 162, 313Evidence Act, 1872 - Section 106, 11, 145, 32, 32(1)Penal Code, 1860 (IPC) - Section 201, 302, 377

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High Courts30 Mar 2015Dismissed

Air India Limited Vs The Presiding Officer and Others

Calcutta High Court · (2015) 147 FLR 186 : (2015) 2 LLN 640

Industrial Disputes Act, 1947 - Section 36, 36(3), 36(4)

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High Courts30 Mar 2015Dismissed

Darvell Investment and Leasing (I) Pvt. Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 2 CHN 674

Constitution of India, 1950 - Article 141, 142, 32West Bengal Land Reforms Act, 1955 - Section 14C, 14E, 14HWest Bengal Scheduled Castes and Scheduled Tribes (Identification) Act, 1994 - Section 2(a), 5, 6, 7, 7(3)

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High Courts30 Mar 2015Partly Allowed

Rose Valley Real Estate and Constructions Ltd. and Others Vs Union of India and Others

Calcutta High Court · (2015) 2 CALLT 617 : (2015) 3 CHN 462 : (2015) CriLJ 4850 : (2016) 1 RCR(Criminal) 443 : (2015) 4 WBLR 325

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, 420Prevention of Money-Laundering Act, 2002 - Section 12, 12-A, 16, 17, 17(4)

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High Courts27 Mar 2015Allowed

Tapan Das Vs The State of West Bengal and Others

Calcutta High Court · (2015) 03 CAL CK 0101

Constitution of India, 1950 - Article 14, 141, 16

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High Courts27 Mar 2015Disposed off

Swapan Kumar Bankura Vs Union of India and Others

Calcutta High Court · (2015) 2 CALLT 423 : (2015) 147 FLR 548 : (2016) LLR 52

Penal Code, 1860 (IPC) - Section 193, 196, 228

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High Courts27 Mar 2015Allowed

Dhurjati Prasad Das Vs The Chairman, Diamond Harbour Municipality and Others

Calcutta High Court · (2015) 03 CAL CK 0078

West Bengal Municipal Act, 1993 - Section 116

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High Courts27 Mar 2015

Life Insurance Corporation of India Vs Jyotsna Dawn

Calcutta High Court · (2015) 03 CAL CK 0077

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High Courts27 Mar 2015Dismissed

Gopal Debnath Vs State

Calcutta High Court · (2015) 5 CHN 212

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, 307

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High Courts27 Mar 2015Allowed

LMJ International Limited Vs Swiss Singapore Overseas Enterprises Pte. Limited

Calcutta High Court · (2015) 03 CAL CK 0072

Arbitration Act, 1940 - Section 11, 32Arbitration and Conciliation Act, 1996 - Section 1, 10, 11, 12, 13, 13Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, 151, 47, 9

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High Courts26 Mar 2015Dismissed