COURT ARCHIVE

Calcutta High Court judgments, 2019

1,681 judgments · page 32 of 85

High Courts06 Sept 2019Disposed Off

Pieco Electronics & Electricals Ltd Vs C.I.T W.B. – I, Cal

Calcutta High Court · (2019) 09 CAL CK 0024

Income Tax Act, 1961 — Section 16, 32(1)(iii), 32(i)(iii), 35B(i)(b)(iv), 35B(1)(iv), 36(1)(iia), 40A(5), 40(6)Income Tax Rules, 1962 — Rule 5

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High Courts06 Sept 2019Allowed

Arani Mukhopadhyay Vs Employees Provident Fund Organization & Ors

Calcutta High Court · (2019) 09 CAL CK 0023

Industrial Disputes Act, 1947 — Section 33(2)(b)Employees’ Provident Funds Scheme, 1952 — Section 1(3)(b)(xxvi)Constitution Of India, 1950 — Article 21, 226

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High Courts06 Sept 2019Dismissed

Dinabandhu Mandal Vs Paschim Banga Gramin Bank & Ors

Calcutta High Court · (2019) 09 CAL CK 0022

Howrah Gramin Bank Staff Service Regulations, 2000 — Rule 38Constitution Of India, 1950 — Article 136

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High Courts06 Sept 2019Dismissed

Pratap Dolai Vs State Of West Bengal

Calcutta High Court · (2019) 09 CAL CK 0021

Indian Penal Code, 1860 — Section 376, 376(2), 511Code Of Criminal Procedure, 1973 — Section 313, 428

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High Courts06 Sept 2019Allowed

Auto Distributors Ltd Vs Board Of Trustees For The Port Of Kolkata And Another

Calcutta High Court · (2019) 09 CAL CK 0020

Code Of Civil Procedure, 1908 — Order 9 Rule 4Constitution Of India, 1950 — Article 227

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High Courts06 Sept 2019Disposed Off

Kharagpur Homeopathic Medical College And Hospital And Anr Vs Union Of India & Ors

Calcutta High Court · (2019) 09 CAL CK 0019

Homoeopathy Central Council (Minimum Standard Requirement Of Homoeopathy Colloeges & Attached Hospitals) Regulations, 2013 — Regulation 3(1), 4, 5, 6, 7, 7(3), 8, 9, 10, 11, 12, 13

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High Courts06 Sept 2019Disposed Off

Santanu Malkhandi Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 09 CAL CK 0018

West Bengal (Requisition & Acquisition) Act, 1948 — Section 3(I)

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High Courts05 Sept 2019Disposed Of

Jhuma Manna And Others Vs New India Assurance Co. Ltd. And Another

Calcutta High Court · (2019) 09 CAL CK 0180

Motor Vehicles Act, 1988 — Section 166

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High Courts05 Sept 2019Disposed Of

Kuntala Ghosh Vs Ashok Krishna Ghosh

Calcutta High Court · (2019) 09 CAL CK 0179

Code Of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 498A

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High Courts05 Sept 2019Disposed Of

Barun Kumar Chakraborty Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 09 CAL CK 0178

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High Courts05 Sept 2019Allowed/ Dismissed

Zohra Bibi And Another Vs Andaman And Nicobar Administration And Others

Calcutta High Court · (2019) 09 CAL CK 0142

Andaman And Nicobar Islands (Municipal) Amendment Regulation, 2018 — Section 158(f), 168A, 168(f)

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High Courts05 Sept 2019Dismissed

Subrata Dutta Roy Vs Seema Saha & Another

Calcutta High Court · (2019) 09 CAL CK 0017

Constitution Of India, 1950 — Article 21

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High Courts05 Sept 2019Disposed Off

Ozonic Realtors Private Ltd Vs Union Of India & Ors

Calcutta High Court · (2019) 09 CAL CK 0016

Petroleum & Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962 — Section 3, 3(1), 5, 6

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High Courts05 Sept 2019Dismissed

Tara Devi & Ors Vs Bank Of India & Ors

Calcutta High Court · (2019) 09 CAL CK 0015

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High Courts05 Sept 2019Dismissed

Modern India Concast Limited & Ors Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 09 CAL CK 0014

Foreign Trade (Development And Regulation) Act, 1992 — Section 5Constitution Of India, 1950 — Article 226

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High Courts04 Sept 2019Dismissed

Calcutta State Transport Corporation Vs Sumana Chatterjee @ Chattopadhyay & Anr

Calcutta High Court · (2019) 09 CAL CK 0177

Motor Vehicles Act, 1988 — Section 166

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High Courts04 Sept 2019Dismissed

MD. Masidur Rahaman Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 09 CAL CK 0176

Indian Penal Code, 1860 — Section 34, 306, 498AConstitution Of India, 1950 — Article 226

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High Courts04 Sept 2019Disposed Of

Subodh Kumar Mondal Vs Sarojaksha Palak & Ors

Calcutta High Court · (2019) 09 CAL CK 0175

Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 26 Rule 9Constitution Of India, 1950 — Article 227

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High Courts04 Sept 2019Disposed Of

Susanta Dhali & Ors Vs State Of West Bengal

Calcutta High Court · (2019) 09 CAL CK 0174

Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 302, 307, 324, 326, 448Evidence Act, 1872 — Section 6Code Of Criminal Procedure, 1973 — Section 428, 437A

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High Courts04 Sept 2019Disposed Off

Sudip Pradhan Vs United Bank Of India & Anr

Calcutta High Court · (2019) 09 CAL CK 0013

Right To Information Act, 2005 — Section 8(1)(d), 11(1)General Clauses Act, 1897 — Section 23(5)

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