COURT ARCHIVE

Calcutta High Court judgments

64,009 judgments · page 198 of 3,201

High Courts21 Apr 2022Allowed

Partha Hue Vs State Of West Bengal

Calcutta High Court · (2022) 04 CAL CK 0058

Protection Of Children From Sexual Offences Act, 2012 — Section 6, 10Indian Penal Code, 1860 — Section 376(2)(i)Code Of Criminal Procedure, 1973 — Section 164

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High Courts21 Apr 2022Allowed

Karan Kumar Arora Vs Union Of India And Ors.

Calcutta High Court · (2022) 04 CAL CK 0056

Customs Act, 1962 — Section 48

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High Courts21 Apr 2022Allowed

M/S. Adya Residency (P) Ltd And M/S. Rajveer Infrastructure Reality Pvt. Ltd. Vs State Of West Bengal And Ors

Calcutta High Court · (2022) 04 CAL CK 0055

Kolkata Municipal Corporation Building Rules, 2009 — Rule 15(3)Kolkata Municipal Corporation Act, 1980 — Section 391, 398(3), 399

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High Courts21 Apr 2022Allowed

Sukumar Ray Vs Messrs. Indo-Industrial Services And Ors.

Calcutta High Court · (2022) 04 CAL CK 0054

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High Courts20 Apr 2022Dismissed

Birla Tyres Limited Vs Reserve Bank Of India And Others

Calcutta High Court · (2022) 04 CAL CK 0070

Constitution Of India, 1950 — Article 226Insolvency And Bankruptcy Code, 2016 — Section 7

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High Courts20 Apr 2022Allowed

Chanchal Kumar Das. Vs Chairperson, Board Of Administrators, Rajpur Sonarpur Municipality & Ors.

Calcutta High Court · (2022) 04 CAL CK 0069

Constitution Of India, 1950 — Article 227Constitution Of India, 1950 — Article 12 — Section 16(2), 218, 218(3)Code Of Civil Procedure, 1908 — Order 43

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High Courts20 Apr 2022Dismissed

Murari Mohan Misra Vs Shyama Charan Misra & Ors

Calcutta High Court · (2022) 04 CAL CK 0068

Limitation Act, 1963 — Article 57Code Of Civil Procedure, 1908 — Section 96

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High Courts19 Apr 2022Disposed Of

Prabir Chatterjee Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 04 CAL CK 0073

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 420

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High Courts19 Apr 2022Dismissed

Amar Kumar Malick Vs State Of West Bengal And Others

Calcutta High Court · (2022) 04 CAL CK 0072

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 14 Rule 2West Bengal Co-Operative Societies Rules, 2011 — Rule 131(5), 132, 133

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High Courts19 Apr 2022Dismissed

Plain Cargo Solution (OPC) Private Limited And Another Vs Indian Oil Corporation Ltd. And Others

Calcutta High Court · (2022) 04 CAL CK 0071

Central Motor Vehicles Rules, 1989 — Rule 48Motor Vehicles Act, 1988 — Section 41

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High Courts19 Apr 2022

Peerless Hospitex Hospital And Research Center Limited Vs Principal Commissioner Of Income Tax-1, Kolkata & Ors.

Calcutta High Court · (2022) 04 CAL CK 0057

Constitution Of India, 1950 — Article 105(2)Income Tax Act, 1961 — Section 30, 31, 32, 33, 34, 35, 36, 37(1), 80HHD, 143(3), 147, 148, 185(1)General Clauses Act, 1897 — Section 2(38)

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High Courts18 Apr 2022Disposed Of

Gopal Das Choudhary And Others Vs Union Of India And Others

Calcutta High Court · (2022) 04 CAL CK 0053

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 1 Rule 8Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(c), 2(e), 2(g), 3, 3(a), 4, 5, 5(1), 9, 9(2)(a)

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High Courts18 Apr 2022

Gautam Majumder (Since Deceased) Represented By Puspita Majumder & Ors. Vs Institution Of Engineers (India) & Ors.

Calcutta High Court · (2022) 04 CAL CK 0052

Industrial Disputes Act, 1947 — Section 10(1B)

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High Courts18 Apr 2022Disposed Of

Anindya Sundar Das Vs West Bengal Taxation Tribunal Bar Association And Others

Calcutta High Court · (2022) 04 CAL CK 0051

Constitution Of India, 1950 — Article 142West Bengal Societies Registration Act, 1961 — Section 19West Bengal Taxation Tribunal, 1987 — Section 3, 3(2)(b), 3(5)

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High Courts18 Apr 2022Dismissed

Mandira Saha Vs Dhruba Mohan Saha & Ors.

Calcutta High Court · (2022) 04 CAL CK 0050

Constitution Of India, 1950 — Article 226West Bengal Excise (New Sites & Grant of License) Rules, 2003 — Rule 14, 14(6)Bengal Excise Act, 1909 — Section 8(3), 85(2)(c)

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High Courts18 Apr 2022Dismissed

Narsiram Dularam Kularia Vs Deputy Commissioner., Central Audit Unit-Ii, Salt Lake & Ors

Calcutta High Court · (2022) 04 CAL CK 0049

Constitution Of India, 1950 — Article 366, 366(29A)West Bengal Value Added Tax Act, 2003 — Section 2(11), 2(39), 2(39)(a), 2(39)(b), 2(39)(c), 2(39)(d), 2(39)(e), 2(57), 2(57)(d), 2(58), 2(59), 14, 14(1), 14(2), 15, 16, 16A, 17, 17A, 18, 21, 21A, 46, 66West Bengal Taxation Tribunal Act, 1987 — Section 8

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High Courts18 Apr 2022Disposed Of

Sk. Miraj Vs State Of West Bengal

Calcutta High Court · (2022) 04 CAL CK 0048

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High Courts18 Apr 2022

Vinod Kumar Jain Vs Rajesh Jindal, Principal Commissioner Of Customs (Port)

Calcutta High Court · (2022) 04 CAL CK 0047

Constitution Of India, 1950 — Article 129, 215, 226Customs Act, 1962 — Section 2(11), 8, 10(1)(l), 14, 29(2)(c), 33, 42, 45, 45(2)(b), 49, 112(a)(ii), 111(f), 111(m), 141, 141(1), 141(2), 157, 170, 171Electricity Act, 2003 — Section 178

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High Courts18 Apr 2022Dismissed

Commissioner Of Cenral Excise, Haldia Commissionerate Vs M/S. Tata Steel Limited (Bearing Division)

Calcutta High Court · (2022) 04 CAL CK 0046

Cenvat Credit Rules, 2002 — Rule 4(5)(a), 4(6), 12, 13, 14Central Excise Rules, 2002 — Rule 33Central Excise Act, 1944 — Section 11A, 11A(1), 11AC, 11AB, 35G

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High Courts13 Apr 2022Disposed Of

Manoj Kumar Gupta & Anr. Vs Suraj Singh & Ors.

Calcutta High Court · (2022) 04 CAL CK 0045

Code Of Civil Procedure, 1908 — Order 1 Rule 10(2)

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