COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 411 of 3,203

High Courts20 Jun 2018Dismissed

Institute Of Cost Accountants Of India Vs Kaushik Banerjee And Others.

Calcutta High Court · (2018) 06 CAL CK 0173

Works Accountants Act, 1959 — Section 35, 35(1)Code of Civil Procedure, 1908 — Order 39 Rule 3(a), Order 39 Rule 2(a)Relevant Officers Service Rules 1983 — Rule 75, 75(e), 76, 76(d), 91

Read judgment

High Courts20 Jun 2018Allowed

Union Of India & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0172

Kolkata Municipal Corporation Act, 1980 — Section 401Government Building Act, 1899 — Section 2, 3, 4Constitution of India, 1950 — Article 12

Read judgment

High Courts20 Jun 2018Dismissed

Pinaki Ranjan Das Vs Deputy Commissioner Of Income Tax

Calcutta High Court · (2018) 06 CAL CK 0073

Income Tax Act, 1961 — Section 133A, 143(3), 174, 154

Read judgment

High Courts19 Jun 2018Disposed Of

Lakshman Chandra Ghorui, Lakshman Ghorui Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0170

Code of Civil Procedure, 1908 — Order 6 Rule 15

Read judgment

High Courts19 Jun 2018Allowed

Raju Ghosh & Anr. Vs Kalidasi Naskar & Ors.

Calcutta High Court · (2018) 06 CAL CK 0169

Code Of Criminal Procedure 1973 — Section 144(2)

Read judgment

High Courts19 Jun 2018

Dinabandu Andrews Institute Of Technology & Management Vs Kolkata Metropolitan Development Authority & Ors.

Calcutta High Court · (2018) 06 CAL CK 0168

Read judgment

High Courts19 Jun 2018Disposed Of

Abinash Debnath And Others Vs Sudhangshu Sen And Others

Calcutta High Court · (2018) 06 CAL CK 0167

Bengal Municipal Act, 1932 — Section 66, 66(4), 66(5)Constitution of India, 1950 — Article 16

Read judgment

High Courts19 Jun 2018Disposed Of

Mmc Exports Limited & Ors. Vs Director, Directorate Of Enforcement & Ors.

Calcutta High Court · (2018) 06 CAL CK 0166

Foreign Exchange Management Act, 1999 — Section 13, 16, 37

Read judgment

High Courts19 Jun 2018Allowed

Gpt Healthcare Pvt. Ltd. Vs Soorajmull Nagarmull & Others.

Calcutta High Court · (2018) 06 CAL CK 0165

Specific Relief Act, 1963 — Section 34, 42Transfer of Property Act, 1882 — Section 3Code of Civil Procedure, 1908 — Order 7 Rule 11

Read judgment

High Courts19 Jun 2018Allowed

Mursaleen Mohammad Vs Union Of India

Calcutta High Court · (2018) 06 CAL CK 0164

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 23(b), 43, 50, 53, 67Custom Act, 1962 — Section 103, 103(6), 103(8)(5)(6)Code Of Criminal Procedure 1973 — Section 313, 437A

Read judgment

High Courts19 Jun 2018Dismissed