High Courts18 Jan 2022Allowed
Commissioner Of Central Excise & Service Tax, Haldia Vs M/S. Emami Agrotech Limited.
Calcutta High Court · (2022) 01 CAL CK 0035
Cenvat Credit Rules, 2004 — — Rule 2(a), 2(k)
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 54 of 56
High Courts18 Jan 2022Dismissed
Principal Commissioner Of Income Tax-1, Kolkata Vs M/S. Orchid Griha Nirman Private Limited, Kolkata
Calcutta High Court · (2022) 01 CAL CK 0034
Income Tax Act, 1961 — Section 10(2A), 45(3), 143(1), 147, 148, 260A
High Courts17 Jan 2022Dismissed
Principal Commissioner Of Income Tax 3, Kolkata Vs M/S. Wizard Enterprises Pvt. Ltd.
Calcutta High Court · (2022) 01 CAL CK 0059
Income Tax Act, 1961 — Section 10A, 10B, 24, 143(3), 246A, 260AIndustries (Development and Regulation) Act, 1951 — Section 14
High Courts17 Jan 2022Dismissed
Principal Commissioner Of Income Tax-3, Kolkata Vs M/S. EIH Ltd.
Calcutta High Court · (2022) 01 CAL CK 0057
Income Tax Act, 1961 — Section 9(1)(vii), 40(a)(i), 40(a)(ia), 194J, 260A
High Courts17 Jan 2022Dismissed
Commissioner Of Income Tax [Central]-III, Kolkata Vs Guru Nanak Educational Trust
Calcutta High Court · (2022) 01 CAL CK 0056
Income Tax Act, 1961 — Section 12AA, 12AA(3), 115BBC, 260A
High Courts17 Jan 2022Disposed Of
Asit Biswas Vs State Of West Bengal
Calcutta High Court · (2022) 01 CAL CK 0038
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21
High Courts17 Jan 2022Disposed Of
Jakir Hossain Gazi Vs State Of West Bengal
Calcutta High Court · (2022) 01 CAL CK 0037
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c)
High Courts17 Jan 2022
Bagaria Properties And Investment Pvt. Ltd. & Anr. Vs U.O.I & Ors.
Calcutta High Court · (2022) 01 CAL CK 0036
Income Tax Act, 1961 — Section 10A, 147, 148, 148A, 149, 151, 151AFinance Act, 2021 — Section 1(2)(a)General Clauses Act, 1897 — Section 6
High Courts14 Jan 2022Allowed
Kolkata Municipal Corporation Vs Gopi Mali And Anr.
Calcutta High Court · (2022) 01 CAL CK 0030
Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation Act, 1980 — Section 174, 175, 176, 177, 178, 180, 189, 189(5), 189(10A)
High Courts14 Jan 2022Disposed Of
Rahuja Bibi & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0029
Constitution Of India, 1950 — Article 14West Bengal Panchayat Act, 1973 — Section 12(1), 12(2), 12(3), 12(4), 12(10), 12(11)
High Courts14 Jan 2022Disposed Of
Prabir Kumar Baidya Vs Union Of India & Ors.
Calcutta High Court · (2022) 01 CAL CK 0028
Constitution Of India, 1950 — Article 14, 19(1)(g), 226
High Courts14 Jan 2022Disposed Of
Chhanda Dutta Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 01 CAL CK 0027
High Courts14 Jan 2022Allowed
Aloke Singh & Ors. Vs Indian Statistical Institute & Ors.
Calcutta High Court · (2022) 01 CAL CK 0026
Constitution Of India, 1950 — Article 21
High Courts13 Jan 2022Disposed Of
Biswanath Chakraborty Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0033
High Courts13 Jan 2022Disposed Of
Samar Majhi @ Sri Samar Kumar Majhi Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0032
High Courts13 Jan 2022Allowed
Dr. Munmun Chatterjee Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 01 CAL CK 0031
High Courts13 Jan 2022Dismissed
Pam Developments Private Limited Vs Union Of India And Others
Calcutta High Court · (2022) 01 CAL CK 0025
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts11 Jan 2022Allowed
Uttam Saha & Anr. Vs State Of West Bengal
Calcutta High Court · (2022) 01 CAL CK 0020
Indian Penal Code, 1860 — Section 302, 306, 498ACode Of Criminal Procedure, 1973 — Section 311. 313, 401, 482
High Courts11 Jan 2022Disposed Of
Padma Logistics And Khanij Pvt. Ltd. Vs Ideal Unique Realtors Pvt. Ltd.
Calcutta High Court · (2022) 01 CAL CK 0018
Code Of Civil Procedure, 1908 — Order 13A, Order 37, Order 39, Order 12 Rule 6Commercial Courts Act, 2015 — Section 2(c), 2(c)(i)Insolvency and Bankruptcy Code, 2016 — Section 7
High Courts11 Jan 2022Disposed Of
Rashmi Metaliks Limited Vs Nem Engineering Projects Private Limited
Calcutta High Court · (2022) 01 CAL CK 0017
Arbitration And Conciliation Act, 1996 — Section 34, 36, 36(2)