High Courts20 Jul 2016Disposed Off
SGS Marketing Vs Union of India
Calcutta High Court · (2016) 341 ELT 47
COURT ARCHIVE
Calcutta High Court judgments, 2016
1,186 judgments · page 19 of 60
High Courts20 Jul 2016Allowed
Dr. Sudhir Kumar Thakur Vs State of West Bengal
Calcutta High Court · (2016) 4 AICLR 196 : (2016) 4 CalCriLR 582 : (2017) 1 CalLT 369
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 401, Section 482Penal Code, 1860 (IPC) - Section 304A
High Courts20 Jul 2016Disposed Off
Rajesh Baid Vs Mohammad Ibrahim
Calcutta High Court · (2016) 166 AIC 800 : (2016) AIR(Calcutta) 344
Limited Liability Partnership Act, 2008 — Section 14, 3
High Courts20 Jul 2016Disposed Off
Sharmila Kar Vs UCO Bank
Calcutta High Court · (2016) 3 CLR 206
Constitution of India, 1950 - Article 226
High Courts20 Jul 2016Dismissed
Tousif Sohrab Vs State of West Bengal
Calcutta High Court · (2016) 4 CalCriLR 557 : (2017) 1 CalLJ 227 : (2016) 4 CalLT 587
Motor Vehicles Act, 1988 - Section 115, Section 194Penal Code, 1860 (IPC) - Section 201, Section 212, Section 302, Section 307, Section 427
High Courts20 Jul 2016Allowed
Akash Sinha Vs The State of West Bengal
Calcutta High Court · (2016) 3 CalLT 575
High Courts19 Jul 2016Disposed Off
Luxmi Tea Co. Ltd. Vs Employees'' State Insurance Corporation Ltd.
Calcutta High Court · (2017) 2 WBLR 325
Constitution of India, 1950 - Article 226Employees State Insurance Act, 1948 - Section 1(4), Section 1(5), Section 2(19A)
High Courts19 Jul 2016Disposed Off
Contai Co-operative Bank Ltd. and Another - Petitioners @HASH Union of India and Others
Calcutta High Court · (2016) 4 CalLT 668 : (2017) 1 ICC 433 : (2016) 5 WBLR 483
Civil Procedure Code, 1908 (CPC) - Section 11West Bengal Co-operative Societies Act, 1983 - Section 95, Section 95(2)
High Courts19 Jul 2016Disposed Off
Santiram Chowdhury Vs State of West Bengal
Calcutta High Court · (2016) 4 AICLR 254
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 109, Section 497
High Courts19 Jul 2016Disposed Off
Abdul Basar Laskar - Appellant @HASH The State of West Bengal
Calcutta High Court · (2016) 4 CalLT 267
Evidence Act, 1872 - Section 114, Section 118, Section 133Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 15(13)
High Courts19 Jul 2016Allowed
Kailash Chowdhury @ Singh Vs State of West Bengal
Calcutta High Court · (2016) 168 AIC 273 : (2017) 1 AICLR 398 : (2016) 4 CalCriLR 98 : (2016) 3 CalLT 474 : (2017) 2 ECrC 147
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 114, 307, 326, 34, 341
High Courts19 Jul 2016Disposed Off
Smt. Gita Das Vs Sri. Samir Dey
Calcutta High Court · (2016) 166 AIC 820
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 4
High Courts19 Jul 2016Allowed
M/s. Shyam Sel Ltd Vs Deputy CIT
Calcutta High Court · (2016) 386 ITR 492
Income Tax Act, 1961 - Section 37
High Courts18 Jul 2016Allowed
Pampa Banerjee Vs Mridul Banerjee
Calcutta High Court · (2016) 4 CalHCN 80 : (2017) 2 ICC 234 : (2017) 1 WBLR 330
Civil Procedure Code, 1908 (CPC) - Section 24
High Courts18 Jul 2016Dismissed
Hi Tech Chemicals Private Limited Vs Allied Metallurgical Products Private Limited
Calcutta High Court · (2016) 3 MIPR 323
High Courts18 Jul 2016Dismissed
Hari Charan Pal Vs Dhananjoy Ghosh
Calcutta High Court · (2016) 4 CalHCN 361 : (2016) 3 ICC 844 : (2016) 2 RentLR 187
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts15 Jul 2016Disposed Off
Commissioner of Income Tax Vs South Eastern Railway Employees Co-Op Credit Society Ltd.
Calcutta High Court · (2017) 390 ITR 524
Income Tax Act, 1961 - Section 80PMulti-State Cooperative Societies Act, 2002 - Section 63, Section 64
High Courts15 Jul 2016Disposed Off
Ratnesh Srivastav - Appellant @HASH Union of India and Others W.P. No. 8068 (W) of 2015. Md. Nasiruddin - Appellant
Calcutta High Court · (2016) AIRCC 2601
Constitution of India, 1950 - Article 299
High Courts15 Jul 2016Dismissed
Sahila Khatun Vs The State of West Bengal
Calcutta High Court · (2016) 4 CalLT 53
Constitution of India, 1950 — Article 226, 30
High Courts15 Jul 2016Dismissed
Triveni Engicons Pvt. Ltd. Vs RITES Ltd.
Calcutta High Court · (2017) 1 BC 254 : (2016) 3 CalLT 641
Constitution of India, 1950 — Article 226