High Courts11 Feb 2022Dismissed
Samar Nath Pal & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 02 CAL CK 0033
Constitution Of India, 1950 — Article 141
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 50 of 56
High Courts11 Feb 2022Disposed Of
Santosh Kumar Bhuinya Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 02 CAL CK 0032
Land Acquisition Act, 1894 — Section 4
High Courts11 Feb 2022Allowed
Satya Narayan Banik & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2022) 02 CAL CK 0025
Constitution Of India, 1950 — Article 14, 19, 19(1), 19(1)(g), 21Companies (Appointment and Qualification of Directors) Rules, 2014 — Rule 7A, 11, 14Companies Act, 2013 — Section 164, 164(2), 164(2)(a), 164(2)(b), 167, 167(1), 167(1)(a)
High Courts10 Feb 2022Dismissed
Swapan Kumar Sahoo & Ors. Vs Probodh Kumar Pramanik & Ors.
Calcutta High Court · (2022) 02 CAL CK 0030
Constitution Of India, 1950 — Article 12, 226
High Courts10 Feb 2022Dismissed
Panchanan Mahato Vs State Of West Bengal And Others
Calcutta High Court · (2022) 02 CAL CK 0029
West Bengal Panchayat (Constitution) Rules, 1975 — Rule 17, 17(6), 17(6)(c), 17(6)(h), 18West Bengal Panchayat Act, 1973 — Section 125
High Courts10 Feb 2022Disposed Of
Ahasanul Hoque Vs State Of West Bengal And Others
Calcutta High Court · (2022) 02 CAL CK 0028
Constitution Of India, 1950 — Article 73, 162, 309West Bengal Panchayat (Recruitment and Conditions of Appointment of Employees of Zilla Parishad) Rules, 1997 — Rule 4(VII)(b)West Bengal Panchayat Act, 1973 — Section 224
High Courts10 Feb 2022Allowed
Regional Provident Fund Commissioner-Ii, Kolkata Vs Hooghly Mills Company Limited & Anr.
Calcutta High Court · (2022) 02 CAL CK 0027
Constitution Of India, 1950 — Article 14Employees Provident Fund and Miscellaneous Act, 1952 — Section 7Q, 14B, 17Employees' State Insurance Act, 1948 — Section 85B
High Courts10 Feb 2022Allowed
Indusind Bank Limited Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 02 CAL CK 0026
Indian Penal Code, 1860 — Section 24, 34, 378, 379, 406, 506Code Of Criminal Procedure, 1973 — Section 94, 200, 202, 203
High Courts10 Feb 2022Allowed
Creative Museum Designers Vs Income Tax Officer, Exemptions, Ward-1(1), Kolkata
Calcutta High Court · (2022) 02 CAL CK 0021
Income Tax Act, 1961 — Section 2(15), 11, 12A, 12AA, 13(8), 80G(5)(vi), 260ACompanies Act, 1956 — Section 25, 25(1)(a)
High Courts08 Feb 2022Disposed Of
Dabur India Limited Vs Shree Baidyanath Ayurved Bhawan Pvt. Ltd.
Calcutta High Court · (2022) 02 CAL CK 0031
Constitution Of India, 1950 — Article 19(1)(a), 19(2)Drugs and Cosmetics Act, 1940 — Section 3(a)Trade Marks Act, 1999 — Section 29, 30
High Courts08 Feb 2022Dismissed
Principal Commissioner Of Income Tax-14, Kolkata Vs M/S West Bengal State Consumer�s Co-Operative Fedration
Calcutta High Court · (2022) 02 CAL CK 0022
Income Tax Act, 1961 — Section 143(3), 260A, 271(1)(c), 274
High Courts07 Feb 2022Dismissed
Principal Commissioner Of Income Tax-11, Kolkata Vs Bravo Sponge Iron [P] Ltd.
Calcutta High Court · (2022) 02 CAL CK 0024
Income Tax Act, 1961 — Section 260A, 263
High Courts07 Feb 2022Dismissed
Principal Commissioner Of Income Tax, Central-1, Kolkata Vs M/S. Mahaluxmi Marketing Pvt. Ltd.
Calcutta High Court · (2022) 02 CAL CK 0023
Income Tax Act, 1961 — Section 68, 69, 260A
High Courts07 Feb 2022Dismissed
Amishek Kumar Singh Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0012
Negotiable Instruments Act, 1881 — Section 138, 143A, 148Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 41A
High Courts07 Feb 2022Disposed Of
Kamala Kanta Pandey & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2022) 02 CAL CK 0011
High Courts07 Feb 2022Disposed Of
Ram Ratan Mukherjee & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2022) 02 CAL CK 0010
High Courts07 Feb 2022
Union Of India And Others Vs Ratna Sarkar
Calcutta High Court · (2022) 02 CAL CK 0009
Central Civil Services(Pension) Rules, 1972 — Rule 54(6), 54(6)(iii)
High Courts07 Feb 2022Disposed Of
Parikshit Thakur Vs University Grant Commission & Ors.
Calcutta High Court · (2022) 02 CAL CK 0008
Code Of Civil Procedure, 1908 — Section 2(9), 104, Order 43 Rule 1, Order 43 Rule 1(d)Contempt Of Courts Act, 1971 — Section 19
High Courts07 Feb 2022Allowed
Bistu Das Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0007
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 6Code Of Criminal Procedure, 1973 — Section 437A
High Courts04 Feb 2022Dismissed
Akhtarul Gazi Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0020
Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 36A(4), 37Code Of Criminal Procedure, 1973 — Section 439