High Courts05 Jan 2022Dismissed
Md. Wasim Vs State Of West Bengal
Calcutta High Court · (2022) 01 CAL CK 0013
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164, 313
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 214 of 3,201
High Courts05 Jan 2022Allowed
Narottam Biswas Vs State Of West Bengal
Calcutta High Court · (2022) 01 CAL CK 0012
Indian Penal Code, 1860 — Section 376(2)(f), 511Code Of Criminal Procedure, 1973 — Section 164, 428
High Courts05 Jan 2022Dismissed
Lakshi Ram Hembram @ Laxmiram Hembram Vs State Of West Bengal
Calcutta High Court · (2022) 01 CAL CK 0011
Indian Penal Code, 1860 — Section 34, 302, 341Code Of Criminal Procedure, 1973 — Section 164, 428
High Courts05 Jan 2022
Woodburn Associates Vs M/S. Marks And Spencer Reliance India Private Limited
Calcutta High Court · (2022) 01 CAL CK 0005
Arbitration And Conciliation Act, 1996 — Section 11, 12(1)Indian Stamp Act, 1899 — Section 4
High Courts04 Jan 2022Dismissed
Principal Commissioner Of Income Tax, Asansol Vs Eastern Coalfields Ltd.
Calcutta High Court · (2022) 01 CAL CK 0004
Income Tax Act, 1961 — Section 260A, 264
High Courts04 Jan 2022Dismissed
Principal Commissioner Of Income Tax � Central-1, Kolkata Vs M/S. Feegrade & Company Pvt. Ltd.
Calcutta High Court · (2022) 01 CAL CK 0003
Income Tax Act, 1961 — Section 37, 37(1), 260ARailway Act, 1989 — Section 73
High Courts03 Jan 2022
Amit Kumar Khan Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0002
High Courts03 Jan 2022Dismissed
Principal Commissioner Of Income Tax � 3, Kolkata Vs M/S. Shalini Properties & Developers Pvt. Ltd
Calcutta High Court · (2022) 01 CAL CK 0001
Income Tax Act, 1961 — Section 37, 37(1), 260A
High Courts24 Dec 2021Allowed
Harun Al Rashid & Anr. Vs Hasnain
Calcutta High Court · (2021) 12 CAL CK 0084
Code Of Civil Procedure, 1908 — Section 151, Order 26 Rule 9
High Courts24 Dec 2021Dismissed
M/S. Ludlow Jute & Specialities Ltd. Vs Versusstate Of West Bengal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0083
West Bengal Industrial Disputes Rules 1958 — Rule 20E, 20F, 20H, 20H(2)
High Courts24 Dec 2021Dismissed
M/S Innovative Commodities Pvt. Ltd & Ors. Vs Sankar Chakrabory, Provident Fund Enforcement Inspector & Anr.
Calcutta High Court · (2021) 12 CAL CK 0082
Code Of Criminal Procedure, 1973 — Section 401, 482Indian Penal Code, 1860 — Section 406, 409Employees� Provident Fund And Miscellaneous Provisions Act, 1952 — Section 6A, 7A, 7Q, 14(1), 14(1A), 14(1B), 14(2), 14(2A), 14A(1), 14A(2), 14AA
High Courts24 Dec 2021Allowed
Vishambhar Saran & Ors Vs Bureau Of Immigration And Others
Calcutta High Court · (2021) 12 CAL CK 0081
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226Insolvency And Bankruptcy Code, 2016 — Section 35, 35(1)(n), 43, 45, 66
High Courts24 Dec 2021Allowed
West Bengal Power Development Corporation Limited Vs Union Of India & Others.
Calcutta High Court · (2021) 12 CAL CK 0080
Constitution Of India, 1950 — Article 226Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7A, 7I, 7Q, 8F(3)(X), 14B
High Courts24 Dec 2021Dismissed
Mrinalini Mandal Vs Vsswapan Kumar Mandal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0079
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 202, 311Indian Penal Code, 1860 — Section 34, 147, 379, 447, 506
High Courts24 Dec 2021Allowed
M/S. Ruby Infralogistics Pvt. Ltd Vs M/S. Rashmi Enterprises (Pvt.) Ltd. & Anr.
Calcutta High Court · (2021) 12 CAL CK 0078
Negotiable Instruments Act, 1881 — Section 20, 87, 138, 139, 141Code Of Criminal Procedure, 1973 — Section 251, 313, 378
High Courts24 Dec 2021Disposed Of
Placid Limited Vs Assistant/Deputy Commissioner Of Income Tax, Circle-11 (2) Kolkata & Ors.
Calcutta High Court · (2021) 12 CAL CK 0073
Income Tax Act, 1961 — Section 10A, 12, 28(va), 142(1), 143, 143(2), 143(3), 147, 148, 154
High Courts24 Dec 2021
In The Goods Of: Shri Om Prakash Maniyar (Deceased) Vs
Calcutta High Court · (2021) 12 CAL CK 0072
Code Of Civil Procedure, 1908 — Order 6 Rule 4Indian Succession Act, 1925 — Section 2(h), 247Evidence Act, 1872 — Section 68
High Courts24 Dec 2021Disposed Of
Shree Ganesh Besan Milll And Ors. Vs Ganesh Grains Limited And Anr.
Calcutta High Court · (2021) 12 CAL CK 0071
Code Of Civil Procedure, 1908 — Order 41 Rule 27Trademarks Act, 1999 — Section 2(l), 9(1)(a), 12, 18(4), 28, 28(1), 29, 29(5), 30(2)(b), 34, 35, 57(1), 124, 124(1)(ii), 124(2)
High Courts24 Dec 2021Dismissed
BTL EPC Limited Vs Steel Authority Of India Limited
Calcutta High Court · (2021) 12 CAL CK 0070
Arbitration And Conciliation Act, 1996 — Section 2(1)(f), 11, 11(2), 11(5), 11(6)
High Courts23 Dec 2021Dismissed
Sajay Kumar Mondal Vs Suleman Mondal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0091
Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 6 Rule 17