COURT ARCHIVE

Calcutta High Court judgments, 2016

1,186 judgments · page 16 of 60

High Courts05 Aug 2016Disposed off

Dum Dum Ramkrishna and Vivekananda Seva Pratisthan Vs State of West Bengal

Calcutta High Court · (2017) 2 CalLT 93

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 323, Section 34, Section 379, Section 386, Section 388, Section 447, Section 506

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High Courts05 Aug 2016Disposed Off

National Insurance Co. Ltd. - Appellant @HASH Rohan Singh and another

Calcutta High Court · (2016) AAC 2276 : (2017) 2 ACC 972 : (2017) 1 ALLMR 73

Motor Vehicles Act, 1988 - Section 166

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High Courts05 Aug 2016Disposed Off

State of West Bengal and Others - Appellants @HASH Nilmadhab Thakur and Others

Calcutta High Court · (2016) 4 CalHCN 405 : (2016) 3 CalLJ 569 : (2016) 6 WBLR 555

West Bengal Juvenile Justice (Care and Protection of Children) Rules, 2003 - Rule 5(4)(a) and(b), Rule 5(5)

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High Courts05 Aug 2016Allowed

West Bengal Motor Vehicles Weighbridge Corporation Ltd. Vs State of West Bengal

Calcutta High Court · (2016) 4 CalLT 205

Constitution of India, 1950 — Article 226

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High Courts05 Aug 2016Disposed Off

Soumendra Nath Ghosh Vs Gitika Ghosh

Calcutta High Court · (2016) 3 CalLJ 236 : (2016) 3 HLR 147 : (2016) 4 ICC 278 : (2017) 1 WBLR 28

Hindu Marriage Act, 1955 - Section 13(1)(ia)

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High Courts05 Aug 2016Disposed Off

Anusuya Parida Vs State of W.B.

Calcutta High Court · (2016) 08 CAL CK 0014

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High Courts04 Aug 2016Allowed

Amit Kumar Singh Vs Durgapur Municipal Corporation

Calcutta High Court · (2016) 4 CalHCN 653 : (2017) 1 WBLR 602

Calcutta Municipal Corporation Act, 1980 - Section 183(5)Constitution of India, 1950 - Article 243W, Article 243X, Article 265

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High Courts04 Aug 2016Disposed Off

Mohitosh Dutta Vs Mustari Begum

Calcutta High Court · (2017) AAC 617

Motor Vehicles Act, 1988 - Section 166

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High Courts04 Aug 2016Dismissed

Mushtaque Ahmed Vs State of West Bengal

Calcutta High Court · (2017) 1 WBLR 608

Constitution of India, 1950 - Article 226

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High Courts04 Aug 2016Disposed Off

State of West Bengal Vs Subhas Bhowmik @ Baban

Calcutta High Court · (2017) 1 CalCriLR 323

Criminal Procedure (Amendment) Act, 2008 - Section 2(wa), Section 372, Section 378(3)

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High Courts04 Aug 2016Dismissed

Sunidhi Finvest Ltd. Vs Mukesh Kumar Agarwal

Calcutta High Court · (2017) 1 WBLR 192

Arbitration and Conciliation Act, 1996 - Section 11

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High Courts04 Aug 2016Allowed

Rupa & Co. Vs The Regional Provident Fund Commissioner West Bengal

Calcutta High Court · (2016) 4 CalHCN 574 : (2016) 3 CLR 471 : (2016) 151 FLR 432 : (2016) LabLR 1021 : (2016) 4 LLJ 20

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(a), 1(b), 2(e), 2(f)(i), 6

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High Courts04 Aug 2016Disposed Off

Sayed Hassan Ali - Appellant/Petitioner @HASH Mahammed Sahidul Islam /Opposite Party

Calcutta High Court · (2016) AIR(Calcutta) 351 : (2016) 6 ArbiLR 468 : (2017) 3 RAJ 572 : (2017) 1 WBLR 170

Civil Procedure Code, 1908 (CPC) - Section 9Waqf Act, 1995 - Section 80, Section 83, Section 85, Section 89, Section 90(1), Section 92

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High Courts04 Aug 2016Dismissed

Commissioner of Income Tax, Kolkata-III - Appellant @HASH Veerprabhu Marketing Limited

Calcutta High Court · (2017) 294 CurTR 135 : (2016) 388 ITR 574

Income Tax Act, 1961 - Section 132, Section 132A, Section 133A, Section 153A, Section 153C

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High Courts04 Aug 2016Disposed Off

Ganesh Chandra Pan Vs Lakshmi Rani Pan

Calcutta High Court · (2016) 166 AIC 818

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

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High Courts04 Aug 2016Disposed Off

Bansidhar Majhi Vs State of West Bengal

Calcutta High Court · (2017) 2 WBLR 208

Income Tax Act, 1961 - Section 139(4)

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High Courts04 Aug 2016Disposed Off

Biswanath Halder Vs State of West Bengal

Calcutta High Court · (2017) 1 WBLR 183

West Bengal Excise Settlement of Retail Licenses Rules - Rule 14(6)

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High Courts03 Aug 2016Disposed Off

M/s. Bharnobari Tea and Industries Ltd Vs Regional Provident Fund Commissioner

Calcutta High Court · (2017) 1 WBLR 718

Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B

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High Courts03 Aug 2016Allowed

Deepak Meghani Vs Union of India

Calcutta High Court · (2017) 1 CalLT 513

Constitution of India, 1950 - Article 226

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High Courts03 Aug 2016Dismissed

Narendra Prasad - Appellant @HASH The State of West Bengal

Calcutta High Court · (2016) 4 CalCriLR 224 : (2017) 1 CalLT 337 : (2017) CriLJ 2780

Penal Code, 1860 (IPC) - Section 489B, Section 489C

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