High Courts15 Feb 2022Dismissed
Dbar Code Restro Bar & Club LLP And Another Vs CESC Limited And Others
Calcutta High Court · (2022) 02 CAL CK 0037
Indian Electricity Act, 2003 — Section 43
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 208 of 3,201
High Courts15 Feb 2022Allowed
Sukumar Das Vs West Bengal State Electricity Distribution Company Limited And Others
Calcutta High Court · (2022) 02 CAL CK 0036
Constitution Of India, 1950 — Article 226Indian Electricity Act, 2003 — Section 56(3), 126, 126(1), 126(2), 127, 134, 135, 136, 137, 138, 139, 140, 150, 154, 154(5), 154(6)
High Courts14 Feb 2022Dismissed
Ashoke Ghosh Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0055
Code Of Criminal Procedure, 1973 — Section 161, 428Indian Penal Code, 1860 — Section 34, 302, 498A
High Courts14 Feb 2022Disposed Of
Dipak Singha Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0054
Indian Penal Code, 1860 — Section 376(2)(f), 511Code Of Criminal Procedure, 1973 — Section 164, 428
High Courts14 Feb 2022Allowed
Sk. Saibul & Ors. Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0053
Indian Penal Code, 1860 — Section 120B, 302, 498ACode Of Criminal Procedure, 1973 — Section 161Dowry Prohibition Act, 1961 — Section 4
High Courts11 Feb 2022Disposed Of
Sk. Golam Murshed&Ors Vs State Of West Bengal &Ors.
Calcutta High Court · (2022) 02 CAL CK 0035
Constitution Of India, 1950 — Article 14, 21Code Of Criminal Procedure, 1973 — Section 161, 438, 438(2)Indian Penal Code, 1860 — Section 34, 325, 354, 423, 427, 448, 506
High Courts11 Feb 2022Dismissed
Md. Sadrul Alam Khan & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 02 CAL CK 0034
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482
High Courts11 Feb 2022Dismissed
Samar Nath Pal & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 02 CAL CK 0033
Constitution Of India, 1950 — Article 141
High Courts11 Feb 2022Disposed Of
Santosh Kumar Bhuinya Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 02 CAL CK 0032
Land Acquisition Act, 1894 — Section 4
High Courts11 Feb 2022Allowed
Satya Narayan Banik & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2022) 02 CAL CK 0025
Constitution Of India, 1950 — Article 14, 19, 19(1), 19(1)(g), 21Companies (Appointment and Qualification of Directors) Rules, 2014 — Rule 7A, 11, 14Companies Act, 2013 — Section 164, 164(2), 164(2)(a), 164(2)(b), 167, 167(1), 167(1)(a)
High Courts10 Feb 2022Dismissed
Swapan Kumar Sahoo & Ors. Vs Probodh Kumar Pramanik & Ors.
Calcutta High Court · (2022) 02 CAL CK 0030
Constitution Of India, 1950 — Article 12, 226
High Courts10 Feb 2022Dismissed
Panchanan Mahato Vs State Of West Bengal And Others
Calcutta High Court · (2022) 02 CAL CK 0029
West Bengal Panchayat (Constitution) Rules, 1975 — Rule 17, 17(6), 17(6)(c), 17(6)(h), 18West Bengal Panchayat Act, 1973 — Section 125
High Courts10 Feb 2022Disposed Of
Ahasanul Hoque Vs State Of West Bengal And Others
Calcutta High Court · (2022) 02 CAL CK 0028
Constitution Of India, 1950 — Article 73, 162, 309West Bengal Panchayat (Recruitment and Conditions of Appointment of Employees of Zilla Parishad) Rules, 1997 — Rule 4(VII)(b)West Bengal Panchayat Act, 1973 — Section 224
High Courts10 Feb 2022Allowed
Regional Provident Fund Commissioner-Ii, Kolkata Vs Hooghly Mills Company Limited & Anr.
Calcutta High Court · (2022) 02 CAL CK 0027
Constitution Of India, 1950 — Article 14Employees Provident Fund and Miscellaneous Act, 1952 — Section 7Q, 14B, 17Employees' State Insurance Act, 1948 — Section 85B
High Courts10 Feb 2022Allowed
Indusind Bank Limited Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 02 CAL CK 0026
Indian Penal Code, 1860 — Section 24, 34, 378, 379, 406, 506Code Of Criminal Procedure, 1973 — Section 94, 200, 202, 203
High Courts10 Feb 2022Allowed
Creative Museum Designers Vs Income Tax Officer, Exemptions, Ward-1(1), Kolkata
Calcutta High Court · (2022) 02 CAL CK 0021
Income Tax Act, 1961 — Section 2(15), 11, 12A, 12AA, 13(8), 80G(5)(vi), 260ACompanies Act, 1956 — Section 25, 25(1)(a)
High Courts08 Feb 2022Disposed Of
Dabur India Limited Vs Shree Baidyanath Ayurved Bhawan Pvt. Ltd.
Calcutta High Court · (2022) 02 CAL CK 0031
Constitution Of India, 1950 — Article 19(1)(a), 19(2)Drugs and Cosmetics Act, 1940 — Section 3(a)Trade Marks Act, 1999 — Section 29, 30
High Courts08 Feb 2022Dismissed
Principal Commissioner Of Income Tax-14, Kolkata Vs M/S West Bengal State Consumer�s Co-Operative Fedration
Calcutta High Court · (2022) 02 CAL CK 0022
Income Tax Act, 1961 — Section 143(3), 260A, 271(1)(c), 274
High Courts07 Feb 2022Dismissed
Principal Commissioner Of Income Tax-11, Kolkata Vs Bravo Sponge Iron [P] Ltd.
Calcutta High Court · (2022) 02 CAL CK 0024
Income Tax Act, 1961 — Section 260A, 263
High Courts07 Feb 2022Dismissed
Principal Commissioner Of Income Tax, Central-1, Kolkata Vs M/S. Mahaluxmi Marketing Pvt. Ltd.
Calcutta High Court · (2022) 02 CAL CK 0023
Income Tax Act, 1961 — Section 68, 69, 260A