High Courts13 Nov 2006Allowed
Anil Kumar Bhandari Vs Joint Commissioner of Income Tax and Others
Calcutta High Court · (2007) 212 CTR 439 : (2007) 294 ITR 222 : (2008) 171 TAXMAN 428
Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(2), 143(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,002 of 3,204
High Courts10 Nov 2006Dismissed
Durga Shaw Vs Ramdhani Singh and Another
Calcutta High Court · (2007) 2 CALLT 209
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Evidence Act, 1872 — Section 74, 76West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts10 Nov 2006
Jayashree Tea and Industries Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (2007) 211 CTR 338 : (2007) 288 ITR 386 : (2008) 169 TAXMAN 6
Income Tax Act, 1961 — Section 143, 57(5)
High Courts10 Nov 2006Dismissed
Arnab Kumar Sarkar Vs Smt. Reba Mukherjee and Others
Calcutta High Court · AIR 2007 Cal 79 : (2007) 4 BC 134 : (2007) 2 CALLT 97
Banking Regulation Act, 1949 — Section 45ZA, 45ZA(1), 45ZA(2), 45ZA(3), 45ZA(4)Insurance Act, 1938 — Section 38, 39, 39(6)Married Womens Property Act, 1874 — Section 6
High Courts09 Nov 2006
The Council of the Institute of Chartered Accountants of India Vs Shri Somnath Basu
Calcutta High Court · (2006) 11 CAL CK 0063
Chartered Accountants Act, 1949 — Section 21, 21(1), 21(5)
High Courts09 Nov 2006Dismissed
Sk. Rahim and etc. Vs State of West Bengal
Calcutta High Court · (2007) 4 CHN 635 : (2007) CriLJ 283
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 357, 377, 377(1)Penal Code, 1860 (IPC) — Section 307, 326, 34, 341
High Courts09 Nov 2006
Council of the Institute of Chartered Accountants of India Vs Somnath Basu
Calcutta High Court · AIR 2007 Cal 29 : (2007) 2 CALLT 182 : (2007) 1 CHN 378 : 110 CWN 1030 : (2007) 160 TAXMAN 291
Chartered Accountants Act, 1949 — Section 21, 21(1), 21(3), 21(5)
High Courts09 Nov 2006Dismissed
Somani Food Product Vs West Bengal Financial Corporation and Others
Calcutta High Court · AIR 2007 Cal 27 : (2008) 2 CHN 743 : 111 CWN 8 : (2007) 1 ILR (Cal) 211
High Courts09 Nov 2006Allowed
Tyre Corporation of India Ltd. and Another Vs Zonal Jt. Director General of Foreign Trade and Others
Calcutta High Court · (2007) 2 CHN 64
Foreign Trade (Development and Regulation) Act, 1992 — Section 13, 15
High Courts08 Nov 2006Dismissed
Commissioner of Central Excise Vs Raj Finoxides Private Ltd., a company incorporated under the Companies Act, 1956
Calcutta High Court · (2006) 11 CAL CK 0031
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11ACConstitution of India, 1950 — Article 133, 136
High Courts08 Nov 2006
Mithun Singha alias Singh Vs Union of India and Others
Calcutta High Court · (2007) 2 CALLT 59
Constitution of India, 1950 — Article 14
High Courts07 Nov 2006
Susarma Mukherjee alias Adhikary and Another Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CALLT 676 : (2007) 1 CLT 676 : (2007) 1 ILR (Cal) 183
Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 144(1), 144(2), 144(4)
High Courts07 Nov 2006Allowed
Arya Bhander (P) Limited and Another Vs Director General of Foreign Trade and Others
Calcutta High Court · (2007) 2 CALLT 173 : (2007) 1 CHN 570
Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 14
High Courts07 Nov 2006
New Tea Company Ltd. and Another Vs National Highways Authority of India and Others
Calcutta High Court · AIR 2007 Cal 60 : (2007) 1 ILR (Cal) 195
National Highways Act, 1956 — Section 3A, 3D, 3E, 3G
High Courts07 Nov 2006
National Insurance Co. Ltd. Vs Smt. Krishna Biswas
Calcutta High Court · (2008) ACJ 480 : AIR 2007 Cal 122
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 147, 163AWest Bengal Motor Vehicles Rules, 1989 — Rule 339, 339(3)
High Courts03 Nov 2006Allowed
Padma Rani Thakur Vs Secretary, Department of Home and Others
Calcutta High Court · (2007) 1 CALLT 589 : (2007) 1 CHN 351 : 110 CWN 1138 : (2006) 2 ILR (Cal) 557
Constitution of India, 1950 — Article 19(1), 21, 226, 32Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts03 Nov 2006
Smt. Fulmani Hemram alias Hembram and Another Vs The Divisional Manager, New India Assurance Co. Ltd.
Calcutta High Court · (2007) ACJ 2521 : (2007) 1 CALLT 648
Motor Vehicles Act, 1939 — Section 149(2), 163A, 163A(1), 163A(2), 163A(3)
High Courts01 Nov 2006Allowed
Md. Aslam and Another Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CHN 414
Land Acquisition Act, 1894 — Section 18West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 4
High Courts30 Oct 2006Allowed
United Bank of India and Another Vs Shyam Sundar Banerjee
Calcutta High Court · AIR 2007 Cal 87
High Courts27 Oct 2006Dismissed
Krishanu Bhattacharya Vs Institute of Chartered Accountants of India and Others
Calcutta High Court · (2007) 2 CALLT 88
Chartered Accountants (Election to the Council) Rules, 2006 — Rule 12(10)(a)(iv)