COURT ARCHIVE

Calcutta High Court judgments, 2022

1,101 judgments · page 53 of 56

High Courts20 Jan 2022Dismissed

Bharat Heavy Electricals Limited � Electronics Division. Vs West Bengal State Electricity Distribution Co. Ltd. & Anr.

Calcutta High Court · (2022) 01 CAL CK 0049

Arbitration And Conciliation Act, 1996 — Section 9Indian Contract Act 1872 — Section 1872 — Section 126

Read judgment

High Courts20 Jan 2022Dismissed

Additional Director General, Directorate Of Revenue Intelligence, Kolkata Zonal Unit & Anr. Vs M/S. DEC Agrotech Pvt. Ltd. & Ors.

Calcutta High Court · (2022) 01 CAL CK 0040

Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 300A, 301Customs Act, 1962 — Section 108, 110, 110A, 110(2), 111, 113(i), 113(l), 114, 114AA, 124, 124(a), 125(1), 135

Read judgment

High Courts20 Jan 2022Disposed Of

Debaprasad Das Vs West Bengal State Electricity Distribution Company Limited And Others

Calcutta High Court · (2022) 01 CAL CK 0039

Constitution Of India, 1950 — Article 226Electricity Act, 2003 — Section 68, 164, 168

Read judgment

High Courts19 Jan 2022Dismissed

Subhasish Banerjee Vs State Of West Bengal And Others

Calcutta High Court · (2022) 01 CAL CK 0070

West Bengal Financial Rules, 1979 — Rule 47, 48, 177, 184

Read judgment

High Courts19 Jan 2022Dismissed

M/S. Aatreyee Nirman Private Limited And Others Vs State Of West Bengal And Others

Calcutta High Court · (2022) 01 CAL CK 0069

Bengal, Agra and Assam Civil Courts Act, 1887 — Section 8(2)Code Of Civil Procedure, 1908 — Section 24Guardians and Wards Act, 1890 — Section 4A, 4A(1), 24, 25

Read judgment

High Courts19 Jan 2022

Tamalika Bose Vs Mukut Bose

Calcutta High Court · (2022) 01 CAL CK 0068

Constitution Of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 4A, 4A(1), 24, 25Code Of Civil Procedure, 1908 — Section 24

Read judgment

High Courts19 Jan 2022Dismissed

Adams Marketing Pvt. Ltd. & Ors. Vs State Bank Of India & Anr.

Calcutta High Court · (2022) 01 CAL CK 0067

Constitution Of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(4)(a), 14, 14(1), 14(3), 17, 17(1)

Read judgment

High Courts19 Jan 2022Dismissed

Rashid Ali Molla & Ors. Vs Board Of Wakf & Ors.

Calcutta High Court · (2022) 01 CAL CK 0066

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 26 Rule 10Waqf Act, 1995 — Section 4

Read judgment

High Courts19 Jan 2022Disposed Of

Ratan Dhar Vs Sunil Kumar Pal & Ors.

Calcutta High Court · (2022) 01 CAL CK 0065

West Bengal Land Reform Act, 1955 — Section 8, 8(1), 9Code Of Civil Procedure, 1908 — Section 47, 114Limitation Act, 1963 — Section 5

Read judgment

High Courts19 Jan 2022Dismissed

Commissioner Of Income Tax (Exemptions), Kolkata Vs Vidya Bharati Society For Educational & Scientific Advancement

Calcutta High Court · (2022) 01 CAL CK 0051

Income Tax Act, 1961 — Section 12A, 12AA(3), 260A

Read judgment

High Courts19 Jan 2022Allowed

Kesoram Industries Limited Vs Principal Commissioner Of Income Tax-2

Calcutta High Court · (2022) 01 CAL CK 0050

Income Tax Rules, 1962 — Rule 8D, 8D(2), 8D(2)(iii)Income Tax Act, 1961 — Section 10(34), 14A, 14A(2), 260A

Read judgment

High Courts18 Jan 2022Disposed Of

Rabindranath Roy Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 01 CAL CK 0064

Indian Penal Code, 1860 — Section 34, 323, 406, 498ADowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts18 Jan 2022Dismissed

Ujjal Kumar Paul & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 01 CAL CK 0063

West Bengal Government Premises (Regulation of Occupation) Act, 1984 — Section 2(D), 2(K)

Read judgment

High Courts18 Jan 2022Disposed Of

Amar Karmakar Vs State Of W.B.

Calcutta High Court · (2022) 01 CAL CK 0062

Indian Penal Code, 1860 — Section 34, 304, 325, 341Limitation Act, 1963 — Section 5

Read judgment

High Courts18 Jan 2022Disposed Of

Suraj Das Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 01 CAL CK 0061

Read judgment

High Courts18 Jan 2022Dismissed

Bikash Mukherjee Vs Addwitiya Co-Operative Housing Society Limited & Anr.

Calcutta High Court · (2022) 01 CAL CK 0060

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 41 Rule 27West Bengal Co-operative Society Act, 1987 — Section 87(1)

Read judgment

High Courts18 Jan 2022Dismissed

Principal Commissioner Of Income Tax, Central, Kolkata-2 Vs M/S. Suprabha Industries Limited

Calcutta High Court · (2022) 01 CAL CK 0055

Income Tax Act, 1961 — Section 2(22)(e), 40A(2)(b), 143(3), 153A, 260A, 263

Read judgment

High Courts18 Jan 2022

SPML Infra Limited Vs East India Udyog Limited

Calcutta High Court · (2022) 01 CAL CK 0054

Arbitration And Conciliation Act, 1996 — Section 7, 7(4)(b), 7(4)(c), 7(5), 11, 12(1), 21

Read judgment

High Courts18 Jan 2022

Shree Laxmi Iron And Steel Works Private Limited Vs Eastern Railway And Ors.

Calcutta High Court · (2022) 01 CAL CK 0053

Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 12(1), 12(5)

Read judgment

High Courts18 Jan 2022

Hindustan Construction Company Limited Vs Kolkata Metropolitan Development Authority

Calcutta High Court · (2022) 01 CAL CK 0052

Arbitration And Conciliation Act, 1996 — Section 11, 12(1)

Read judgment