Criminal Procedure Code, 1973 (CrPC) - Section 167, Section 167 (2), Section 167(2), Section 209Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b) (i), Section 21 (b)

Read judgment

High Courts02 Feb 2016Dismissed

Commissioner of Income Tax, Kolkata-I Vs Birla Corporation Limited

Calcutta High Court · (2016) 2 CalLT 280 : (2016) 284 CurTR 97

Income Tax Act, 1961 - Section 115WD, Section 115-WE, Section 115WH, Section 115WJ, Section 115-WJ, Section 116, Section 139, Section 140A, Section 140A(1B), Section 142, Section 143, Section 143(1), Section 143(3), Section 148, Section 153A, Section

Read judgment

High Courts02 Feb 2016Allowed

Mundial Export Import Finance (P) Ltd. Vs Commissioner of Income Tax Kolkata-IV Circle

Calcutta High Court · (2016) 284 CurTR 87

Employees Provident Funds Family Pension Fund and Deposit-linked Insurance Fund Act, 1952 - Section 14BIncome Tax Act, 1961 - Section 260A, Section 30, Section 31, Section 32, Section 33, Section 34, Section 35, Section 36, Section 37 (1), Se

Read judgment

High Courts02 Feb 2016Dismissed

Commissioner of Income Tax Vs Moran Tea Co. Ltd.

Calcutta High Court · (2016) 02 CAL CK 0061

Income Tax Act, 1961 - Section 10, Section 143(1), Section 143(3), Section 147

Read judgment

High Courts02 Feb 2016Disposed Off

C.P. Re-Rollers Limited and Others Vs Union of India and Others

Calcutta High Court · (2016) 02 CAL CK 0058

Central Excises and Salt Act, 1944 - Section 11AC, Section 32, Section 32E, Section 32-E(1), Section 32F, Section 32F(1), Section 32F(5), Section 32MFinance Act, 2007 - Section 122

Read judgment

High Courts02 Feb 2016Partly Allowed

West Bengal State Electricity Distribution Company Ltd. Vs The State of West Bengal and Others

Calcutta High Court · (2016) 02 CAL CK 0046

Electricity Act, 2003 - Section 126, Section 126(1), Section 126(2), Section 127, Section 135, Section 135, Section 135(1)(e), Section 135(a), Section 136, Section 137, Section 138, Section 139, Section 140, Section 150, Section 153

Read judgment

High Courts02 Feb 2016Dismissed

Kashi Nath Das Vs Ram Bilas Rajak

Calcutta High Court · (2016) 02 CAL CK 0045

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227

Read judgment

High Courts02 Feb 2016Dismissed

Ranajit Gopal Roy Vs State of West Bengal and Others

Calcutta High Court · (2016) 165 AIC 426 : (2016) 2 CalHCN 579 : (2016) 2 CalLT 507 : (2017) 1 CivCC 745 : (2016) 3 DMC 244 : (2016) 2 HLR 757 : (2016) 4 ICC 572 : (2017) 1 RCRCivil 173 : (2016) 4 RCRCriminal 889 : (2016) 2 WBLR 637

Constitution of India, 1950 — Article 226Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 2(b), 2(k)

Read judgment

High Courts02 Feb 2016Dismissed

Commissioner of Income Tax, Kolkata-II Vs Pilani Investment and Industries Corporation Ltd.

Calcutta High Court · (2016) 284 CurTR 272

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3Income Tax Act, 1961 - Section 143(3), Section 14A, Section 260A, Section 271(1), Section 271(1)(c), Section 276C

Read judgment

High Courts02 Feb 2016Partly Allowed

Ofel Mondal and Others Vs The State of West Bengal

Calcutta High Court · (2016) 163 AIC 436 : (2016) 2 AICLR 33 : (2016) 2 CalLT 203

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313Penal Code, 1860 (IPC) - Section 302, Section 304, Section 307, Section 325, Section 326, Section 34, Section 447

Read judgment

High Courts02 Feb 2016Dismissed