COURT ARCHIVE

Calcutta High Court judgments, 2017

624 judgments · page 2 of 32

High Courts20 Sept 2017

Union of India & Anr. Vs M/s. S.S Civil Construction Pvt. Ltd.

Calcutta High Court · (2017) 09 CAL CK 0055

Arbitration and Conciliation Act, 1996, Section 34, Section 31(7), Section 31(7)(b) - Application for setting aside arbitral award - Form and contents of arbitral award - Form an

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High Courts20 Sept 2017

Government of West Bengal & Anr. Vs Chatterjee Petrochem (Mauritius) Co.& Anr.

Calcutta High Court · (2017) 09 CAL CK 0054

Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court

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High Courts20 Sept 2017

Binani Industries Ltd. Vs Milestone Brandcom Pvt. Ltd.

Calcutta High Court · (2017) 09 CAL CK 0053

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High Courts18 Sept 2017

M/s Banwarilal Goel & Sons & ORS. Vs Kolkata Municipal Corporation & ORS.

Calcutta High Court · (2017) 09 CAL CK 0052

Constitution of India, Article 226 - Power of High Courts to Issue certain writsKolkata Municipal Corporation Act, 1980, Section 189, Section 189

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High Courts15 Sept 2017

AISHAN HOSSAIN Vs THE KOLKATA MUNICIPAL CORPORATION & ORS.

Calcutta High Court · (2017) 09 CAL CK 0051

Kolkata Municipal Corporation Act, 1980, Section 400, Section 400, Section 401A, Section 401A

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High Courts15 Sept 2017

Kariwala Industries Limited Vs Development Commissioner, Falta Economic Zone & OR S

Calcutta High Court · (2017) 09 CAL CK 0050

Customs Act, 1962, Section 75, Section 50(2) - Drawback on imported materials used in the manufacture of goods which are exported - Clearance of export goods Entry of goods for exportation.(

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High Courts15 Sept 2017

Assistant Commissioner of Income Tax, Central Circle - 3(1), Kolkata & ORS. Vs Emta Coal Limited

Calcutta High Court · (2017) 09 CAL CK 0049

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts15 Sept 2017

MOHAMMED FAISAL EKRAM Vs KAZI REZAUR RAHAMAN

Calcutta High Court · (2017) 09 CAL CK 0048

Code of Civil Procedure, 1908, Order 37, Order 37Rule 3, Order 5Rule 9, Order 5Rule 9A, Ord

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High Courts15 Sept 2017

Assistant Commissioner of Income Tax, Vs Emta Coal Limited

Calcutta High Court · (2017) 09 CAL CK 0047

Income Tax Rules, 1962, Rule 9, Rule 9

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High Courts15 Sept 2017Dismissed

Kalyan Mondal Vs Rajat Koruri & Anr.

Calcutta High Court · (2017) 09 CAL CK 0046

Code of Civil Procedure, 1908, Section 115, Section 151 - Revision - Saving of Inherent powers of CourtWest Bengal Premises Tenancy Act, 1997, Section 7

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High Courts15 Sept 2017Dismissed

Life Insurance Corporation of India &Anr. Vs The Insurance Ombudsman & Ors.

Calcutta High Court · (2017) 09 CAL CK 0045

Insurance Act, 1938, Section 114(1) - Power of Central Government to make rulesRedressal of Public Grievances Rules, 1998, Rule 15, Rule 15

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High Courts15 Sept 2017Disposed off

Purnima Das Mahanta (Biswas) Vs The Union of India & Ors.

Calcutta High Court · (2017) 09 CAL CK 0044

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High Courts14 Sept 2017

Dilip Kumar Majumdar Vs Gautam Kumar Bera & Anr.

Calcutta High Court · (2017) 09 CAL CK 0043

Negotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of h

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High Courts14 Sept 2017

BENGAL ROWING CLUB & ANR. Vs COMMISSIONER OF SERVICE TAX, KOLKATA & ORS.

Calcutta High Court · (2017) 09 CAL CK 0042

Finance Act, 1994, Section 67, Section 65, Section 66 - Valuation of taxable services for charging service tax - Definitions - Charge of service tax

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High Courts14 Sept 2017

Bimal Kumar Shah (deceased) Vs The State of West Bengal & ORS.

Calcutta High Court · (2017) 09 CAL CK 0041

Constitution of India, Article 300A - Persons not to be deprived of property save by authority of lawKolkata Municipal Corporation Act, 1980, Section 537,

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High Courts14 Sept 2017

ARUN KUMAR MUKHERJEE Vs COAL INDIA LIMITED & ORS.

Calcutta High Court · (2017) 09 CAL CK 0040

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High Courts13 Sept 2017

SANJOY DAS GUPTA & ORS Vs JHARNA MAULIK & ORS.

Calcutta High Court · (2017) 09 CAL CK 0039

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts13 Sept 2017

PRATAPRAI VRAJILAL JOGI & ORS. Vs THE ADMINISTRATOR GENERAL OF WB

Calcutta High Court · (2017) 09 CAL CK 0038

Charitable and Religious Trusts Act, 1920, Section 7 - Powers of trustee to apply for directionsAdministrator Generals Act, 1913, Section 11

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High Courts13 Sept 2017Dismissed

Sk. Hafijuddin Vs The State of West Bengal

Calcutta High Court · (2017) 09 CAL CK 0037

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde

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High Courts12 Sept 2017

JAGANNATH DEY Vs BHARAT SANCHAR NIGAM LTD.& ANR.

Calcutta High Court · (2017) 09 CAL CK 0036

Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr

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