COURT ARCHIVE

Calcutta High Court judgments, 2017

624 judgments · page 3 of 32

High Courts12 Sept 2017

NOOR HOSSAIN ALIAS RAJESH AND ANOTHER Vs STATE OF WEST BENGAL

Calcutta High Court · (2017) 09 CAL CK 0035

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se

Read judgment

High Courts12 Sept 2017

SWASTIK OIL REFINERY PRIVATE LIMITED Vs UNION OF INDIA & ANR.

Calcutta High Court · (2017) 09 CAL CK 0034

Cenvat Credit Rules, 2004, Rule 6

Read judgment

High Courts12 Sept 2017

ORGANON (INDIA) PRIVATE LIMITED Vs MARTIN & HARRIS PRIVATE LIMITED

Calcutta High Court · (2017) 09 CAL CK 0033

Contract Act, 1872, Section 221, Section 171 - Agents lien on principals property - General lien of bankers, factors, wharfingers, attorneys and policy-brokersCompanies Ac

Read judgment

High Courts12 Sept 2017Allowed

Indian Oil Corporation Ltd. Vs Union of India & Others.

Calcutta High Court · (2017) 09 CAL CK 0032

Contract Labour (Regulation and Abolition) Act, 1970, Section 10 - Prohibition of employment of contract labourContract Labour (Regulation and Abolition) Central Rules, 1971,

Read judgment

High Courts12 Sept 2017

Director of Income Tax (International Taxation), Kolkata Vs Income Tax Settlement Commission, Additional Branch, Kolkata & Ors.

Calcutta High Court · (2017) 09 CAL CK 0031

Constitution of India, Article 226 - Power of High Courts to Issue certain writsSale of Goods Act, 1930, Section 59 -Income Tax Act, 1960, Section 21, Section

Read judgment

High Courts11 Sept 2017Allowed

Ombir Singh Vs Union of India & Ors.

Calcutta High Court · (2017) 09 CAL CK 0030

Central Industrial Security Force Rules, 2001, Rule 34

Read judgment

High Courts11 Sept 2017

KANAK PROJECTS LIMITED Vs STEWARTS & LLOYDS OF INDIA LIMITED

Calcutta High Court · (2017) 09 CAL CK 0029

Constitution of India, Article 300A, Article 254(1) - Persons not to be deprived of property save by authority of law - Inconsistency between laws made by Parliament and laws made by the Legi

Read judgment

High Courts11 Sept 2017

VIDYA RAM STEELS PRIVATE LIMITED & ANR. Vs WEST BENGAL INDUSTRIAL DEVELOPMENT CORPORATION LIMITED & ANR

Calcutta High Court · (2017) 09 CAL CK 0028

Read judgment

High Courts08 Sept 2017

Birla Corporation Limited Vs South Eastern Coalfields Limited & Ors.

Calcutta High Court · (2017) 09 CAL CK 0027

Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdiction

Read judgment

High Courts08 Sept 2017Allowed

Mustaque Ansari Vs The State of West Bengal

Calcutta High Court · (2017) 09 CAL CK 0026

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 498A, Section 307 - Husband or

Read judgment

High Courts08 Sept 2017

Kartick Ghosh @ Kartick Chandra Ghosh Vs The State of West Bengal

Calcutta High Court · (2017) 09 CAL CK 0025

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 161, Section 227, Section 2

Read judgment

High Courts08 Sept 2017

THE EMPLOYEES STATE INSURANCE CORPN.& ORS. Vs TIMKEN INDIA LTD

Calcutta High Court · (2017) 09 CAL CK 0024

Employees State Insurance Act, 1948, Section 75, Section 1(5), Section 45A - Matters to be decided by Employees Insurance Court - Short title, extent, commencement and applic

Read judgment

High Courts08 Sept 2017

Keshaw Prasad Vs State of West Bengal & ORS

Calcutta High Court · (2017) 09 CAL CK 0023

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

Read judgment

High Courts08 Sept 2017Dismissed

W.W.A.Cossipore English School Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 09 CAL CK 0022

Industrial Disputes Act, 1947, Section 10, Section 33C(2), Section 2(k), Section 15(2)(b) - Reference of disputes to Boards, Courts or Tribunals - Recover

Read judgment

High Courts08 Sept 2017

ANUP HOME ROY & ANR. Vs UNION OF INDIA & ORS.

Calcutta High Court · (2017) 09 CAL CK 0021

Read judgment

High Courts07 Sept 2017

SIDE SAUKAT ALI Vs THE KOLKATA MUNICIPAL CORPORATION & ORS

Calcutta High Court · (2017) 09 CAL CK 0020

Kolkata Municipal Corporation Act, 1980, Section 392, Section 392, Section 400, Section 400

Read judgment

High Courts07 Sept 2017Disposed off

Pradip Kumar Mitra Vs State of West Bengal & Anr.

Calcutta High Court · (2017) 09 CAL CK 0019

Read judgment

High Courts07 Sept 2017

Bimal Chandra Mondal Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 09 CAL CK 0018

Read judgment

High Courts07 Sept 2017

UNION OF INDIA Vs RADHA CHEMICALS

Calcutta High Court · (2017) 09 CAL CK 0017

Limitation Act, 1963, Section 3, Section 14 - Bar of limitation - Exclusion of time of proceeding bona fide in court without jurisdictionArbitration and Conciliation Act, 1996

Read judgment

High Courts06 Sept 2017

Ramesh Burnwal Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 09 CAL CK 0016

Code of Criminal Procedure, 1973, Section 313, Section 313 - Power to examine the accused - Power to examine the accusedIndian Penal Code, 1860, Sect

Read judgment