COURT ARCHIVE

Calcutta High Court judgments, 2017

624 judgments · page 5 of 32

High Courts23 Aug 2017

In The Goods of Abha Rani Sinha @ Abha Sinha (Deceased) Vs NIL

Calcutta High Court · (2017) 08 CAL CK 0030

Succession Act, 1925, Section 368 - Liability of executor or administrator for devastationIncome Tax Act, 1961, Section 203AA, Section 203AA,

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High Courts22 Aug 2017

SLEEPWELL INDUSTRIES CO. LTD. Vs LMJ INTERNATIONAL LTD.

Calcutta High Court · (2017) 08 CAL CK 0029

Arbitration and Conciliation Act, 1996, Section 48, Section 48(2), Section 48(b), Section 48(d) - Condition for enforcement of foreign awards - Condition for e

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High Courts18 Aug 2017

Sujoy Mahato Vs The State of West Bengal & Others

Calcutta High Court · (2017) 08 CAL CK 0028

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High Courts18 Aug 2017Allowed

Sikaria Divinity Private Limited Vs State of West Bengal

Calcutta High Court · (2017) 08 CAL CK 0027

Code of Civil Procedure, 1908, Order 39Rules 1, Order 39Rules 2 -Specific Relief Act, 1963, Section 39, S

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High Courts18 Aug 2017

Smt. Chabi Rani Misra Vs The Union of India & Others.

Calcutta High Court · (2017) 08 CAL CK 0026

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High Courts18 Aug 2017

Manmatha Dalui & Others Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 08 CAL CK 0025

Code of Criminal Procedure, 1973, Section 174, Section 428 - Police to enquire and report on suicide, etc - Period of detention undergone by the accused to be set off against the sentence of

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High Courts18 Aug 2017

Kotak Mahindra Bank Limited Vs Twadanya Agarwal

Calcutta High Court · (2017) 08 CAL CK 0024

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro

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High Courts17 Aug 2017

BMA Stainless Ltd. & Anr. Vs State of West Bengal & Ors.

Calcutta High Court · (2017) 08 CAL CK 0023

Bengal Electricity Duty Act, 1935, Section 3 - Duty on units of energy consumed

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High Courts17 Aug 2017Dismissed

Dr. Md. Rezaul Karim & Ors. Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 08 CAL CK 0022

Constitution of India, Article 14, Article 21, Article 226, Article 19(1)(g) - Appointment of Commission to inquire into and report on the administration

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High Courts17 Aug 2017

Minor Riyan Ghosh Vs Oriental Insurance Company Limited & anr.

Calcutta High Court · (2017) 08 CAL CK 0021

Code of Civil Procedure, 1908, Order 41Rule 22 -Motor Vehicles Act, 1988, Section 173, Section 173, Section 163A<

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High Courts17 Aug 2017

Swamina International Private Limited & Anr. Vs Income Tax Settlement Commission (IT & WT) & Ors.

Calcutta High Court · (2017) 08 CAL CK 0019

Income Tax Act, 1961, Section 154, Section 154, Section 154, Section 154 - Rectification of mistakeIncome Tax Rules, 1962,

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High Courts17 Aug 2017

Mittal Technopack Private Limited & Anr. Vs The Development Commissioner & Ors.

Calcutta High Court · (2017) 08 CAL CK 0018

Special Economic Zones Act, 2005, Section 53 - Special Economic Zones to be ports, airports, inland container depots, land stations, etc., in certain casesSpecial Economic Zones Rules, 2006

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High Courts16 Aug 2017

Tapan Biswas Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 08 CAL CK 0017

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 406 - Punishment for Criminal breach of trust

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High Courts16 Aug 2017

Md. Siraj Vs The State of West Bengal

Calcutta High Court · (2017) 08 CAL CK 0016

Code of Criminal Procedure, 1973, Section 313, Section 156(2) - Power to examine the accused - Police officers power to Investigate cognizable caseIndian Penal Code, 1860<

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High Courts11 Aug 2017

Uday Sankar Roy & Anr. Vs State of West Bengal & Ors.

Calcutta High Court · (2017) 08 CAL CK 0015

Urban Land (Ceiling and Regulation) Act, 1976, Section 33, Section 9, Section 6(1), Section 10(3), Section 10(6), Sectio

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High Courts10 Aug 2017Dismissed

State of West Bengal & Anr. Vs Desire Agro Resorts Development Private Limited & Ors.

Calcutta High Court · (2017) 08 CAL CK 0014

Land Acquisition Act, 1894, Section 4, Section 11 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by CollectorRight to Fair C

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High Courts09 Aug 2017

SKIPPER LIMITED Vs AKASH BANSAL & ORS.

Calcutta High Court · (2017) 08 CAL CK 0013

Trade and Merchandise Marks Act, 1958, Section 34 -Trademarks Act, 1999, - Section 35, Section 32, Section 27, Section 28, Section 34, Section 29, Section 17(1), Section 17(2), Section 27(2), Section 29(5)

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High Courts04 Aug 2017Dismissed

Kazi Gholam Murtaza Kamal & Ors. Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 08 CAL CK 0012

Constitution of India, Article 166 - Conduct of business of the Government of a State

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High Courts04 Aug 2017Disposed off

Chandrani De Bhowmick Vs The State of West Bengal & Anr

Calcutta High Court · (2017) 08 CAL CK 0011

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 211 - False charge of offence m

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High Courts04 Aug 2017Disposed off

Janardan Nirman Pvt. Ltd Vs M/s. Era Infra Engineering Ltd. & Anr.

Calcutta High Court · (2017) 08 CAL CK 0010

Code of Criminal Procedure, 1973, Section 200, Section 202 - Examination of complainant - Postponement of issue of processNegotiable Instruments Act, 1881,

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