COURT ARCHIVE

Calcutta High Court judgments

64,009 judgments · page 191 of 3,201

High Courts15 Jun 2022Dismissed

Commissioner Of Central Excise, Bolpur, Commissionerate Vs M/S. Hindustan Cables Limited.

Calcutta High Court · (2022) 06 CAL CK 0035

Central Excise Rules, 1944 — Rule 9(1), 52A, 53, 54, 57A, 57F(2), 57G(1), 173, 173F, 173G(3), 173G(4), 209, 226Central Excise Act, 1944 — Section 11A, 11A(1), 35H(1)

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High Courts15 Jun 2022Dismissed

Aditya Birla Finance Ltd. Vs Mcleod Russel India Ltd. And Ors.

Calcutta High Court · (2022) 06 CAL CK 0034

Arbitration And Conciliation Act, 1996 — Section 9, 36, 37

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High Courts15 Jun 2022Dismissed

Union Of India & Anr. Vs MCPI Private Limited & Anr.

Calcutta High Court · (2022) 06 CAL CK 0030

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High Courts15 Jun 2022Dismissed

Prasanta Sen And Another Vs Ombudsman, West Bengal And Others

Calcutta High Court · (2022) 06 CAL CK 0029

Constitution Of India, 1950 — Article 226Indian Electricity Act, 2003 — Section 56(1)

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High Courts15 Jun 2022Disposed Of

Gourhari Das & Ors. Vs Kanan Bala Samanta & Ors.

Calcutta High Court · (2022) 06 CAL CK 0028

West Bengal Land Reforms Act, 1955 — Section 50

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High Courts14 Jun 2022Allowed

Principal Commissioner Of Income Tax Five, Kolkata Vs Swati Bajaj & Ors

Calcutta High Court · (2022) 06 CAL CK 0105

Code Of Civil Procedure, 1908 — Section 103, 107, Order 41 Rule 33Income Tax Act, 1961 — Section 2(13), 10(38), 43(5), 68, 133(6), 142(1), 143(1), 143(2), 143(3), 147, 148, 254, 254(1), 255(6), 260A, 260A(7), 263, 271(1)(c)Evidence Act, 1872 — Section 4, 114

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High Courts14 Jun 2022Disposed Of

Bikash Kumar Roy Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2022) 06 CAL CK 0033

Kolkata Municipal Corporation (Regularization of Building) Regulations, 2015 — Rule 3(1)(c), 4Kolkata Municipal Corporation Act, 1980 — Section 131(3), 398A, 400, 400(1)

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High Courts14 Jun 2022Dismissed

Tarakeshwar Pandey Vs Union Of India & Ors

Calcutta High Court · (2022) 06 CAL CK 0032

Constitution Of India, 1950 — Article 311Railway Protection Force Rules, 1987 — Section 146.1, 146.4, 153.19, 219.4Code Of Civil Procedure, 1908 — Section 11

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High Courts14 Jun 2022Disposed Of

Sayan @ Falguni Bauri Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0031

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376, 415, 417Protection of Children from Sexual Offences Act, 2012 — Section 4, 29

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High Courts13 Jun 2022Dismissed

Surendra Commercial & Exim Pvt. Ltd. Vs Income Tax Officer, Ward-8 (4), Kolkata

Calcutta High Court · (2022) 06 CAL CK 0037

Income Tax Act, 1961 — Section 31(1)(iia), 194C, 260A

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High Courts13 Jun 2022Allowed

Suresh Babu @ Arakkal Arjunan Suresh Babu Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0025

Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 161, 482Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7, 7(b), 17, 18

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High Courts13 Jun 2022Allowed

Pialy Bhattacharjee Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0024

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High Courts13 Jun 2022Dismissed

Adhir Ranjan Chowdhury Vs State Of West Bengal

Calcutta High Court · (2022) 06 CAL CK 0023

Constitution Of India, 1950 — Article 32, 226Evidence Act, 1872 — Section 81

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High Courts13 Jun 2022Dismissed

Md. Nur Hassain @ Noor Hossain & Ors. Vs Thumpa Bibi @ Nashima Khatun & Anr.

Calcutta High Court · (2022) 06 CAL CK 0010

Protection Of Women from Domestic Violence Act, 2005 — Section 12, 27, 27(1)(a)Indian Penal Code, 1860 — Section 34, 498ADowry Prohibition Act, — Section 3, 4

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High Courts13 Jun 2022Disposed Of

Arun Kumar Chattopadhyay Vs Rupa Karpas & Anr.

Calcutta High Court · (2022) 06 CAL CK 0009

Code Of Criminal Procedure, 1973 — Section 357(3), 401, 482Negotiable Instruments Act, 1881 — Section 138

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High Courts10 Jun 2022Dismissed

Bablu Karmakar Vs Central Bureau Of Investigation

Calcutta High Court · (2022) 06 CAL CK 0014

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20

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High Courts10 Jun 2022Allowed

Sudip Guin & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0013

Indian Penal Code, 1860 — Section 143, 307, 323, 341, 354B, 379, 427Code Of Criminal Procedure, 1973 — Section 161

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High Courts10 Jun 2022Dismissed

Pranati Aguan Vs State Of West Bengal And Ors.

Calcutta High Court · (2022) 06 CAL CK 0012

Constitution Of India, 1950 — Article 14, 16, 21AWest Bengal School Service Commission (Selection for appointment to the Posts Of Headmaster/Headmistress In Secondary Or Higher Secondary And Junior High Schools) Rules, 2016 — Rule 4National Council for Teacher Education Act, 1993 — Section 1(4)(c), 2(c), 12A

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High Courts10 Jun 2022

Principle Commissioner, CGST & CX, Kolkata North Commissionerate & Anr. Vs Joint Commissioner (Appeal), Central Tax, Kolkata Appeal-I & Anr.

Calcutta High Court · (2022) 06 CAL CK 0011

Constitution Of India, 1950 — Article 226, 279ACentral Goods And Services Tax (CGST) Rules, 2017 — Rule 89, 89(4)Central Goods And Services Tax (CGST) Rules, 2017 — Section 2(47), 17(2), 54, 54(3), 107(1)

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High Courts10 Jun 2022Dismissed

Kalawati Devi & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0008

Indian Penal Code, 1860 — Section 34, 323, 325, 498A, 506Code Of Criminal Procedure, 1973 — Section 482

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