High Courts31 Jan 2022Dismissed
Principal Commissioner Of Income Tax Central - 1, Kolkata Vs M/S. Rashmi Metaliks Ltd.
Calcutta High Court · (2022) 01 CAL CK 0088
Income Tax Act, 1961 — Section 80IA, 80IA(4), 143(3), 153A, 260A, 263
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 210 of 3,201
High Courts31 Jan 2022Disposed Of
Calcutta Gujarati Education Society And Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 01 CAL CK 0087
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(j)
High Courts28 Jan 2022Dismissed
Civon Construction Pvt. Ltd. Vs Ircon International Limited
Calcutta High Court · (2022) 01 CAL CK 0090
Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 12(5), 21
High Courts28 Jan 2022Dismissed
M/S. Hindusthan Builders Vs Ircon International Limited
Calcutta High Court · (2022) 01 CAL CK 0089
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts27 Jan 2022Dismissed
Rajendra Kumar Agrawal Vs Income Tax Officer Ward 36(1) Kolkata And Ors.
Calcutta High Court · (2022) 01 CAL CK 0086
Income Tax Act, 1961 — Section 147, 148
High Courts27 Jan 2022
Ram Pujan Vs State Of West Bengal And Ors.
Calcutta High Court · (2022) 01 CAL CK 0085
High Courts27 Jan 2022Disposed Of
Amritvani Dealer Pvt. Limited Vs Union Of India And Ors.
Calcutta High Court · (2022) 01 CAL CK 0084
Income Tax Act, 1961 — Section 148, 148A, 149, 151
High Courts25 Jan 2022Allowed
Cesc Limited Vs Md. Faisal Majid And Another
Calcutta High Court · (2022) 01 CAL CK 0083
Indian Electricity Act, 2003 — Section 43
High Courts25 Jan 2022Dismissed
Noor Mohammed @ Sahabaz @ Sikendar Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0082
Indian Penal Code, 1860 — Section 120B, 342West Bengal Services Correctional Act, 1992 — Section 62
High Courts25 Jan 2022Dismissed
Dr. Nazrul Islam Vs Basudeb Banerjee & Ors.
Calcutta High Court · (2022) 01 CAL CK 0081
Constitution Of India, 1950 — Article 14All India Services (Discipline And Appeal) Rules, 1969 — Rule 6(a), 8, 8(6)(a)All India Service (Conduct) Rules, 1968 — Rule 6
High Courts25 Jan 2022Dismissed
Asgar Ali Being Dead His Legal Representatives (Lrs) Syed Mahmudul Hasan Akbar [email protected]. Akbar Zaidi & Ors. Vs Mahmuda Begum (Dead), Her Legal Representatives Iqbal Hossain & Ors.
Calcutta High Court · (2022) 01 CAL CK 0080
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 17Evidence Act, 1872 — Section 114
High Courts25 Jan 2022Dismissed
Ashok Kumar Maity Vs West Bengal State Electricity Board Through Chairman, Wbsedcl & Others
Calcutta High Court · (2022) 01 CAL CK 0079
Indian Electricity Act, 2003 — Section 124(6), 126, 126(1), 127, 135, 135(1)(a), 135(1)(b), 145, 154, 154(5), 154(6)
High Courts25 Jan 2022Allowed
Ravi Prakash Vs Union Of India And Others
Calcutta High Court · (2022) 01 CAL CK 0078
Indian Railway Medical Manual, 2000 — Rule 559, 561, 561(3), 561(4)
High Courts25 Jan 2022Disposed Of
Sariful Ansari Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0077
Constitution Of India, 1950 — Article 14, 16
High Courts24 Jan 2022Dismissed
Principal Commissioner Of Income Tax-4, Kolkata Vs Aachman Vanijya Pvt. Ltd.
Calcutta High Court · (2022) 01 CAL CK 0076
Income Tax Act, 1961 — Section 133(6), 143(1), 143(2), 143(3), 260A, 263
High Courts24 Jan 2022Disposed Of
Pawan Kumar Niroula Vs Union Of India And Others.
Calcutta High Court · (2022) 01 CAL CK 0075
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 14, 23Central Civil Services (Conduct) Rules, 1964 — Rule 3CProtection of Children from Sexual Offences Act, 2012 — Section 2(a), 4, 4(2), 10
High Courts24 Jan 2022Disposed Of
M/S. Special Steel & Wire Wings Vs Radhe Shyam Bhootra & Ors
Calcutta High Court · (2022) 01 CAL CK 0074
Constitution Of India, 1950 — Article 227
High Courts24 Jan 2022Disposed Of
Gagan Ferrotech Limited And Another Vs West Bengal Electricity Regulatory Commission And Others
Calcutta High Court · (2022) 01 CAL CK 0073
Constitution Of India, 1950 — Article 226Indian Electricity Act, 2003 — Section 42(5), 42(6), 42(8), 52(5), 56, 56(1), 56(2), 62, 62(6), 64, 79, 79(1)(a), 79(1)(b),79(1)(d),79(d), 86, 8(1)(a)Damodar Valley Corporation Act, 1948 — Section 20
High Courts21 Jan 2022Allowed
Lindsay International Private Limited & Ors. Vs Laxmi Niwas Mittal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0047
Code Of Civil Procedure, 1908 — Order 6 Rule 4, Order 2 Rule 6Arbitration And Conciliation Act, 1996 — Section 2(3), 8, 8(1), 9, 11, 11(6), 21, 45
High Courts21 Jan 2022Dismissed
Ambala Sarabhai Enterprises Limited Vs Prem Lata Arya & Ors.
Calcutta High Court · (2022) 01 CAL CK 0046