High Courts05 Jan 2024Disposed Of
M/S. Narendra Tea Company Private Limited Vs Union Of India & Ors.
Calcutta High Court · (2024) 01 CAL CK 0015
Customs Act, 1962 — Section 75, 129DD
COURT ARCHIVE
Calcutta High Court judgments, 2024
476 judgments · page 24 of 24
High Courts05 Jan 2024Allowed
Effect Publication Vs Rita Bhattacharya & Anr.
Calcutta High Court · (2024) 01 CAL CK 0014
West Bengal Premises Tenancy Rules, 1999 — Rule 12Code Of Civil Procedure, 1908 — Order 1 Rule 4, Order 1 Rule 10(2), Order 16 Rule 11West Bengal Premises Tenancy Act, 1956 — Section 16
High Courts05 Jan 2024Disposed Of
M/S Himadri Speciality Chemical & Anr. Vs Commissioner Of Central Excise, Kolkata � IV Commissionerate & Ors.
Calcutta High Court · (2024) 01 CAL CK 0013
Central Excise Rules, 2002 — Rule 4, 5, 6, 8, 12, 25Central Excise Act, 1944 — Section 2(d), 3, 11A, 11A(1), 11A(10), 11AA, 11AC, 14, 174(2)Central Excise Tariff Act, 1985 — Section 4, 4A
High Courts05 Jan 2024Allowed
Dilip Kumar Rana Vs State Of West Bengal
Calcutta High Court · (2024) 01 CAL CK 0012
High Courts05 Jan 2024Dismissed
Fabian Ricklin, Alias Ranabir Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 01 CAL CK 0011
Constitution Of India, 1950 — Article 21Evidence Act, 1872 — Section 85Power Of Attorney Act, 1882 — Section 2
High Courts04 Jan 2024Dismissed
Moni Mohan Paul Vs Sovarani Paul & Ors.
Calcutta High Court · (2024) 01 CAL CK 0006
Code Of Civil Procedure, 1908 — Order 18 Rule 4Indian Succession Act, 1925 — Section 63, 63(c), 263Evidence Act, 1872 — Section 68
High Courts04 Jan 2024Dismissed
Swapan Kumar Roy Vs Union Of India & Ors.
Calcutta High Court · (2024) 01 CAL CK 0005
Central Civil Services (Pension) Rules, 1972 — Rule 3(k), 48, 48(1), 48(1)(b)
High Courts04 Jan 2024Dismissed
Ashok Kundu Vs Union Of India & Ors.
Calcutta High Court · (2024) 01 CAL CK 0004
Central Civil Services (Pension) Rules, 1972 — Rule 3(k), 48, 48(1), 48(1)(b)
High Courts04 Jan 2024Allowed
Banka Das Vs State Of West Bengal
Calcutta High Court · (2024) 01 CAL CK 0003
Essential Commodities Act, 1955 — Section 7(I)(a)(ii)Code Of Criminal Procedure, 1973 — Section 313
High Courts03 Jan 2024Disposed Of
Sweeta Das Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 01 CAL CK 0008
Code Of Criminal Procedure, 1973 — Section 107, 116(3)
High Courts03 Jan 2024Disposed Of
Swaralipi Sarkar Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 01 CAL CK 0007
Indian Penal Code, 1860 — Section 354DCode Of Criminal Procedure, 1973 — Section 107
High Courts03 Jan 2024Dismissed
In Re.: Chimu Sarder @ Chimu Sardar Vs
Calcutta High Court · (2024) 01 CAL CK 0002
Indian Penal Code, 1860 — Section 354, 376, 391, 392, 395, 396, 412Code Of Criminal Procedure, 1973 — Section 164, 164(4), 313Arms Act, 1959 — Section 25, 27
High Courts02 Jan 2024Allowed
Gee Bee Nirman Co Private Limited Vs Income Tax Officer, Ward-5(1), Kolkata & Ors.
Calcutta High Court · (2024) 01 CAL CK 0018
Income Tax Act, 1961 — Section 131, 144B, 147
High Courts02 Jan 2024Disposed Of
Prabir Kanrar Vs Assistant Commissioner Of State Tax, Shibpur Charge & Ors.
Calcutta High Court · (2024) 01 CAL CK 0010
High Courts02 Jan 2024Dismissed
Income Tax Officer, Ward-44(2), Kolkata Vs Debajyoti Bhattacharya
Calcutta High Court · (2024) 01 CAL CK 0009
Income Tax Act, 1961 — Section 144B, 147
High Courts02 Jan 2024Allowed
Pratima Bhandari Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 01 CAL CK 0001