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Calcutta High Court judgments, 2016

1,186 judgments · page 44 of 60

High Courts07 Mar 2016Allowed

Pratap Kedia and Others Vs Dilip Kumar Agarwal and Others

Calcutta High Court · (2016) 03 CAL CK 0061

Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 200, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 406, Section 417, Section 42
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High Courts07 Mar 2016Allowed

Durga Mudi and Others Vs Shyamal Mudi and Others

Calcutta High Court · (2016) 2 ICC 829

Benami Transactions (Prohibition) Act, 1988 - Section 4Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11, Order 7 Rule 11(b), Order 7 Rule 11(d), Section 149Constitution of India, 1950 - Article 227
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High Courts07 Mar 2016Disposed Off

In Re : Gouri Chowdhury - Petitioner

Calcutta High Court · (2016) 4 CalCriLR 46 : (2016) 3 CalHCN 451 : (2016) 3 CalLJ 229

Criminal Procedure Code, 1973 (CrPC) - Section 439(2)Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 465, Section 468, Section 471
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High Courts04 Mar 2016Allowed

Singlo (India) Tea Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2016) 286 CurTR 242 : (2016) 382 ITR 537

Income Tax Act, 1961 - Section 10, Section 10(1), Section 11, Section 14, Section 143 (3), Section 15, Section 260A, Section 28, Section 29, Section 30, Section 31, Section 32, Section 33, Section 33AB, Section 33-AB, Section 33AB(1), Section 34, Sect
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High Courts04 Mar 2016Dismissed

Prem Chand Shaw Vs Assistant Commissioner and Others

Calcutta High Court · (2016) 286 CurTR 252

Income Tax Act, 1961 - Section 139, Section 143, Section 143(3), Section 147, Section 148, Section 151, Section 151 (2), Section 151(2), Section 260A, Section 292B, Section 34, Section 34(1)(a), Section 34(1)(b)
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High Courts04 Mar 2016Dismissed

CIT Vs Binani Cement Ltd.

Calcutta High Court · (2016) 289 CurTR 181 : (2016) 384 ITR 457

Income Tax Act, 1961 - Section 115 JB, Section 115-J, Section 115JB, Section 115-JB, Section 115JB(2), Section 115JB(2)(a), Section 143(1), Section 143(2), Section 143(3), Section 260A, Section 263, Section 263(1), Section 271 (1)(c), Section 271(1)(c
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High Courts04 Mar 2016Disposed Off

Air India Limited Vs Union of India and Others

Calcutta High Court · (2016) 2 CalHCN 226 : (2016) 1 CLR 1018 : (2016) 149 FLR 666 : (2016) 149 FLR 431 : (2016) 4 WBLR 112

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, Section 33, Section 33(2)(b)
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