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Calcutta High Court judgments, 2016

1,186 judgments · page 36 of 60

High Courts07 Apr 2016Partly Allowed

DPIL Limited Vs CIT

Calcutta High Court · (2016) 386 ITR 539

Income Tax Act, 1961 - Section 2(11), 36(1)(iii), 43(6)(c), 50
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High Courts07 Apr 2016Disposed off

Satyanarayan Dangayach Vs The State of West Bengal and Others

Calcutta High Court · (2016) 2 CalCriLR 197 : (2016) 3 CalLT 56 : (2016) 150 FLR 252 : (2016) LabLR 910

Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 482Factories Act, 1948 - Section 100, Section 100(2), Section 101, Section 2(iii)(a), Section 2(iii)(b), Section 2(n), Section 2(n) (ii), Section 92, Section 96A
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High Courts07 Apr 2016Dismissed

Simplex Infrastructures Ltd. Vs Commissioner of Service Tax

Calcutta High Court · (2016) 04 CAL CK 0019

Constitution of India, 1950 - Article 226Finance Act, 1994 - Section 65 (105), Section 65(105)(g), Section 65(11), Section 65(31), Section 67, Section 70, Section 71, Section 73, Section 73 (1), Section 73 (1)(a), Section 73(1), Section 73(1)
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High Courts07 Apr 2016Dismissed

Sukanya Das Vs Arindam Das and Others

Calcutta High Court · (2016) 2 AICLR 732 : (2016) 3 CalCriLR 483 : (2016) 5 RCRCriminal 801

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 402, Section 482Protection of Women From Domestic Violence Act, 2005 - Section 31
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High Courts07 Apr 2016Dismissed

Ram Chandra Mondal and Others Vs The State of West Bengal

Calcutta High Court · (2016) 3 CalCriLR 619 : (2016) 3 CalLT 73

Criminal Procedure Code, 1973 (CrPC) - Section 156, Section 157, Section 159, Section 174, Section 210 (2), Section 294, Section 311, Section 313Evidence Act, 1872 - Section 32, Section 60, Section 64, Section 65Penal Code, 1860 (IPC
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High Courts06 Apr 2016Allowed

Priti Dey (Chandra) Vs Subhasish Dey and Others

Calcutta High Court · (2016) 2 AICLR 801 : (2016) ALLMRCri 554 : (2016) 4 CalCriLR 237 : (2016) 3 CalCriLR 266 : (2016) 4 CalHCN 303 : (2017) 1 CriCC 798 : (2016) CriLJ 4329 : (2016) 4 Crimes 534 : (2017) 1 HLR 1 : (2017) 1 RCRCivil 191 : (2016) 4 RCRCriminal 913

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 401, Section 482Hindu Marriage Act, 1955 - Section 12(1)Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 18, Section 19, Section 2(a), Section 2(f)
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High Courts05 Apr 2016Allowed

Raju Adhikary and Others Vs The State of West Bengal

Calcutta High Court · (2016) 04 CAL CK 0024

Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), Section 156(3), Section 313Penal Code, 1860 (IPC) - Section 120B, Section 323, Section 324, Section 325, Section 34, Section 341, Section 354, Section 376, Section 379, Section 427, Sect
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