COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 450 of 3,203

High Courts21 Sept 2017Disposed Of

State Of West Bengal Vs PAM Developments Private Limited

Calcutta High Court · (2017) 09 CAL CK 0062

Constitution Of India, 1950 — Article 141, 142Arbitration And Conciliation Act, 1996 — Section 5, 11, 16, 28, 28(a), 31(7), 34, 34(2)(a), 34(2)(b), 34(2)(b)(ii)Indian Contract Act, 1872 — Section 28(b), 55, 56

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High Courts21 Sept 2017

Pramod Sharma Vs The State of West Bengal

Calcutta High Court · (2017) 09 CAL CK 0059

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts21 Sept 2017

Md. Tohidur Rahaman Vs State of West Bengal & Ors.

Calcutta High Court · (2017) 09 CAL CK 0058

West Bengal Schools (Control of Expenditure) Act, 2005, Section 14, Section 14(3), Section 14(2) - Scale of pay etc. of teacher - Scale of pay etc. of teacher - Scale of pay

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High Courts21 Sept 2017

Sanjay Danchand Ghodawat Vs Additional Commissioner of Customs (Port) Kolkata & Ors

Calcutta High Court · (2017) 09 CAL CK 0057

Limitation Act, 1908, Section 14 -Customs Act, 1962, Section 111, Section 114A, Section 127(1), Section

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High Courts21 Sept 2017

Dankuni Hatcheries Pvt. Ltd. Vs Prosanto Saha

Calcutta High Court · (2017) 09 CAL CK 0056

Companies Act, 1956, Section 434(1)(a) - Company when deemed unable to pay its debts.

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High Courts20 Sept 2017

Union of India & Anr. Vs M/s. S.S Civil Construction Pvt. Ltd.

Calcutta High Court · (2017) 09 CAL CK 0055

Arbitration and Conciliation Act, 1996, Section 34, Section 31(7), Section 31(7)(b) - Application for setting aside arbitral award - Form and contents of arbitral award - Form an

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High Courts20 Sept 2017

Government of West Bengal & Anr. Vs Chatterjee Petrochem (Mauritius) Co.& Anr.

Calcutta High Court · (2017) 09 CAL CK 0054

Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court

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High Courts20 Sept 2017

Binani Industries Ltd. Vs Milestone Brandcom Pvt. Ltd.

Calcutta High Court · (2017) 09 CAL CK 0053

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High Courts18 Sept 2017

M/s Banwarilal Goel & Sons & ORS. Vs Kolkata Municipal Corporation & ORS.

Calcutta High Court · (2017) 09 CAL CK 0052

Constitution of India, Article 226 - Power of High Courts to Issue certain writsKolkata Municipal Corporation Act, 1980, Section 189, Section 189

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High Courts15 Sept 2017

AISHAN HOSSAIN Vs THE KOLKATA MUNICIPAL CORPORATION & ORS.

Calcutta High Court · (2017) 09 CAL CK 0051

Kolkata Municipal Corporation Act, 1980, Section 400, Section 400, Section 401A, Section 401A

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High Courts15 Sept 2017

Kariwala Industries Limited Vs Development Commissioner, Falta Economic Zone & OR S

Calcutta High Court · (2017) 09 CAL CK 0050

Customs Act, 1962, Section 75, Section 50(2) - Drawback on imported materials used in the manufacture of goods which are exported - Clearance of export goods Entry of goods for exportation.(

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High Courts15 Sept 2017

Assistant Commissioner of Income Tax, Central Circle - 3(1), Kolkata & ORS. Vs Emta Coal Limited

Calcutta High Court · (2017) 09 CAL CK 0049

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts15 Sept 2017

MOHAMMED FAISAL EKRAM Vs KAZI REZAUR RAHAMAN

Calcutta High Court · (2017) 09 CAL CK 0048

Code of Civil Procedure, 1908, Order 37, Order 37Rule 3, Order 5Rule 9, Order 5Rule 9A, Ord

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High Courts15 Sept 2017

Assistant Commissioner of Income Tax, Vs Emta Coal Limited

Calcutta High Court · (2017) 09 CAL CK 0047

Income Tax Rules, 1962, Rule 9, Rule 9

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High Courts15 Sept 2017Dismissed

Kalyan Mondal Vs Rajat Koruri & Anr.

Calcutta High Court · (2017) 09 CAL CK 0046

Code of Civil Procedure, 1908, Section 115, Section 151 - Revision - Saving of Inherent powers of CourtWest Bengal Premises Tenancy Act, 1997, Section 7

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High Courts15 Sept 2017Dismissed

Life Insurance Corporation of India &Anr. Vs The Insurance Ombudsman & Ors.

Calcutta High Court · (2017) 09 CAL CK 0045

Insurance Act, 1938, Section 114(1) - Power of Central Government to make rulesRedressal of Public Grievances Rules, 1998, Rule 15, Rule 15

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High Courts15 Sept 2017Disposed off

Purnima Das Mahanta (Biswas) Vs The Union of India & Ors.

Calcutta High Court · (2017) 09 CAL CK 0044

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High Courts14 Sept 2017

Dilip Kumar Majumdar Vs Gautam Kumar Bera & Anr.

Calcutta High Court · (2017) 09 CAL CK 0043

Negotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of h

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High Courts14 Sept 2017

BENGAL ROWING CLUB & ANR. Vs COMMISSIONER OF SERVICE TAX, KOLKATA & ORS.

Calcutta High Court · (2017) 09 CAL CK 0042

Finance Act, 1994, Section 67, Section 65, Section 66 - Valuation of taxable services for charging service tax - Definitions - Charge of service tax

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High Courts14 Sept 2017

Bimal Kumar Shah (deceased) Vs The State of West Bengal & ORS.

Calcutta High Court · (2017) 09 CAL CK 0041

Constitution of India, Article 300A - Persons not to be deprived of property save by authority of lawKolkata Municipal Corporation Act, 1980, Section 537,

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