CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2019

1,681 judgments · page 75 of 85

High Courts14 Feb 2019Dismissed

Shrivardhan Mohta Vs Union Of India & Ors.

Calcutta High Court · (2019) 02 CAL CK 0031

Income-Tax Act, 1961 — Section 28, 28(1)(c), 139(1), 142(a), 143(3), 153A, 154, 271, 271(1)(b), 271(1)(c), 276CBlack Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015 — Section 48, 49, 50, 51, 55, 53, 59, 71Wealth-Tax Act, 1957 — Section 18
Read judgment
High Courts13 Feb 2019Allowed

Devi Resources Limited Vs Standardshoe Sole & Ambo Exports Limited

Calcutta High Court · (2019) 02 CAL CK 0044

Arbitration And Conciliation Act, 1996 — Section 2(2), 5, 9, 34, 45, 47, 48, 48(1)(a), 48(1)(b), 48(1)(c), 48(1)(d), 48(2), 48(2)(d)Code Of Civil Procedure, 1908 — Section 9A, 9A(1), 9A(2), Order 39 Rule 1, Order 39 Rule 2 Order 39 Rule 2ALimitation Act, 1963 — Article 137
Read judgment
High Courts08 Feb 2019Dismissed

Sk. Sakir Ali & Ors. Vs Punjab National Bank & Ors.

Calcutta High Court · (2019) 02 CAL CK 0021

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Code Of Criminal Procedure, 1973 — Section 200Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17
Read judgment
High Courts08 Feb 2019Disposed Off

Kamal Das Vs State Of West Bengal

Calcutta High Court · (2019) 02 CAL CK 0013

Indian Penal Code, 1860 — Section 302, 304, 304I, 304IICode of Criminal Procedure, 1973 — Section 313, 428Evidence Act, 1872 — Section 106
Read judgment