High Courts18 Jan 2022Disposed Of
Amar Karmakar Vs State Of W.B.
Calcutta High Court · (2022) 01 CAL CK 0062
Indian Penal Code, 1860 — Section 34, 304, 325, 341Limitation Act, 1963 — Section 5
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 212 of 3,201
High Courts18 Jan 2022Disposed Of
Suraj Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0061
High Courts18 Jan 2022Dismissed
Bikash Mukherjee Vs Addwitiya Co-Operative Housing Society Limited & Anr.
Calcutta High Court · (2022) 01 CAL CK 0060
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 41 Rule 27West Bengal Co-operative Society Act, 1987 — Section 87(1)
High Courts18 Jan 2022Dismissed
Principal Commissioner Of Income Tax, Central, Kolkata-2 Vs M/S. Suprabha Industries Limited
Calcutta High Court · (2022) 01 CAL CK 0055
Income Tax Act, 1961 — Section 2(22)(e), 40A(2)(b), 143(3), 153A, 260A, 263
High Courts18 Jan 2022
SPML Infra Limited Vs East India Udyog Limited
Calcutta High Court · (2022) 01 CAL CK 0054
Arbitration And Conciliation Act, 1996 — Section 7, 7(4)(b), 7(4)(c), 7(5), 11, 12(1), 21
High Courts18 Jan 2022
Shree Laxmi Iron And Steel Works Private Limited Vs Eastern Railway And Ors.
Calcutta High Court · (2022) 01 CAL CK 0053
Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 12(1), 12(5)
High Courts18 Jan 2022
Hindustan Construction Company Limited Vs Kolkata Metropolitan Development Authority
Calcutta High Court · (2022) 01 CAL CK 0052
Arbitration And Conciliation Act, 1996 — Section 11, 12(1)
High Courts18 Jan 2022Allowed
Commissioner Of Central Excise & Service Tax, Haldia Vs M/S. Emami Agrotech Limited.
Calcutta High Court · (2022) 01 CAL CK 0035
Cenvat Credit Rules, 2004 — — Rule 2(a), 2(k)
High Courts18 Jan 2022Dismissed
Principal Commissioner Of Income Tax-1, Kolkata Vs M/S. Orchid Griha Nirman Private Limited, Kolkata
Calcutta High Court · (2022) 01 CAL CK 0034
Income Tax Act, 1961 — Section 10(2A), 45(3), 143(1), 147, 148, 260A
High Courts17 Jan 2022Dismissed
Principal Commissioner Of Income Tax 3, Kolkata Vs M/S. Wizard Enterprises Pvt. Ltd.
Calcutta High Court · (2022) 01 CAL CK 0059
Income Tax Act, 1961 — Section 10A, 10B, 24, 143(3), 246A, 260AIndustries (Development and Regulation) Act, 1951 — Section 14
High Courts17 Jan 2022Dismissed
Principal Commissioner Of Income Tax-3, Kolkata Vs M/S. EIH Ltd.
Calcutta High Court · (2022) 01 CAL CK 0057
Income Tax Act, 1961 — Section 9(1)(vii), 40(a)(i), 40(a)(ia), 194J, 260A
High Courts17 Jan 2022Dismissed
Commissioner Of Income Tax [Central]-III, Kolkata Vs Guru Nanak Educational Trust
Calcutta High Court · (2022) 01 CAL CK 0056
Income Tax Act, 1961 — Section 12AA, 12AA(3), 115BBC, 260A
High Courts17 Jan 2022Disposed Of
Asit Biswas Vs State Of West Bengal
Calcutta High Court · (2022) 01 CAL CK 0038
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21
High Courts17 Jan 2022Disposed Of
Jakir Hossain Gazi Vs State Of West Bengal
Calcutta High Court · (2022) 01 CAL CK 0037
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c)
High Courts17 Jan 2022
Bagaria Properties And Investment Pvt. Ltd. & Anr. Vs U.O.I & Ors.
Calcutta High Court · (2022) 01 CAL CK 0036
Income Tax Act, 1961 — Section 10A, 147, 148, 148A, 149, 151, 151AFinance Act, 2021 — Section 1(2)(a)General Clauses Act, 1897 — Section 6
High Courts14 Jan 2022Allowed
Kolkata Municipal Corporation Vs Gopi Mali And Anr.
Calcutta High Court · (2022) 01 CAL CK 0030
Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation Act, 1980 — Section 174, 175, 176, 177, 178, 180, 189, 189(5), 189(10A)
High Courts14 Jan 2022Disposed Of
Rahuja Bibi & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0029
Constitution Of India, 1950 — Article 14West Bengal Panchayat Act, 1973 — Section 12(1), 12(2), 12(3), 12(4), 12(10), 12(11)
High Courts14 Jan 2022Disposed Of
Prabir Kumar Baidya Vs Union Of India & Ors.
Calcutta High Court · (2022) 01 CAL CK 0028
Constitution Of India, 1950 — Article 14, 19(1)(g), 226
High Courts14 Jan 2022Disposed Of
Chhanda Dutta Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 01 CAL CK 0027
High Courts14 Jan 2022Allowed
Aloke Singh & Ors. Vs Indian Statistical Institute & Ors.
Calcutta High Court · (2022) 01 CAL CK 0026
Constitution Of India, 1950 — Article 21