COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 472 of 3,203

High Courts28 Feb 2017

Khagendra Kumar Das & Ors. Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 02 CAL CK 0027

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se

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High Courts28 Feb 2017Dismissed

GASTEL INDIA LTD. (IN DISSOLUTION) AND In the matter of : CENTRAL COALFIELDS LTD. Vs OFFICIAL LIQUIDATOR, HIGH COURT, CALCUTTA

Calcutta High Court · (2017) 02 CAL CK 0026

Companies Act, 1956, Section 559, Section 485 - Power of Tribunal to declare dissolution of company void. - Publication of resolution to wind up voluntarily.

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High Courts28 Feb 2017Disposed off

Shri Sanjib Kumar Choudhury & Anr. Vs Shri Panchulal Chowdhury

Calcutta High Court · (2017) 02 CAL CK 0025

Code of Civil Procedure, 1908, Order 41Rule 11 -Succession Act, 1925, Section 211 - Character and property of executor or administrator as such

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High Courts27 Feb 2017

Smt. Sonali Basak Vs Sri Sumon Basak

Calcutta High Court · (2017) 02 CAL CK 0024

Code of Civil Procedure, 1908, Order 41Rule 11 -Partnership Act, 1932, Section 42, Section 42(c) - Dissolution on the happening of cer

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High Courts24 Feb 2017Disposed Off

Multiple Resorts Pvt. Ltd. Vs Mars Bullion Trade Pvt. Ltd.

Calcutta High Court · (2017) AIRCC 1552

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 10

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High Courts24 Feb 2017

HIRAN KUNDU & ANR. Vs STATE OF WEST BENGAL

Calcutta High Court · (2017) 02 CAL CK 0023

Code of Criminal Procedure, 1973, Section 161, Section 437A - Examination of witnesses by policeIndian Penal Code, 1860, Section 304,

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High Courts24 Feb 2017

M/s. Onkar Parivahan Finance Private Limited & Anr. Vs The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2017) 02 CAL CK 0022

Kolkata Municipal Corporation Act, 1980, Section 2, Section 2, Section 635, Section 635 -Kolkata Municipal Corporation Building Rules, 2009

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High Courts23 Feb 2017Disposed Off

Krishna Plastic Industries Vs Controller Of Patents And Designs & Ors.

Calcutta High Court · (2017) 02 CAL CK 0066

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High Courts23 Feb 2017

Saikat Sarkhel Vs Union of India & Ors.

Calcutta High Court · (2017) 02 CAL CK 0021

Garden Reach Ship Builders and Engineers Limited Conduct, Discipline and Appeal Rules, 1977, Rule 21, Rule 25(a), Rule 25(j)

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High Courts23 Feb 2017

BANWARILAL AGARWAL & ORS Vs PANKAJ LOHARIWAL & ORS.

Calcutta High Court · (2017) 02 CAL CK 0020

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 34, Section 17, Section 13(2), <

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High Courts23 Feb 2017

SPML Infra Limited Vs Commissioner of Service Tax, Kolkata-II

Calcutta High Court · (2017) 02 CAL CK 0019

Finance Act, 1994, Section 77, Section 65A, Section 65(105)(zzq), Section 65(25b) - Penalty for failure to furnish prescribed return - Definitions - Defi

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High Courts22 Feb 2017

B. Ghosh & Co. Pvt. Ltd. & Anr. Vs Union of India & Ors.

Calcutta High Court · (2017) 02 CAL CK 0018

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Act, 1962, Section 116 - Penalty for not accounting for goods

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High Courts21 Feb 2017Allowed

M/s Terai Infrastructures Ltd. Vs M/s Robin Commercial Pvt. Ltd.

Calcutta High Court · (2017) AIRCC 2003 : (2017) 2 CalLT 190

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Section 151

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High Courts21 Feb 2017Disposed off

Santanu Chatterjee Vs The State of West Bengal & Others

Calcutta High Court · (2017) 02 CAL CK 0017

Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a StateWest Bengal Municipal Act, 1993, Section 54,

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High Courts21 Feb 2017Disposed off

Reach Dredging Limited Vs Board of Trustees of Kolkata Port Trust & Anr.

Calcutta High Court · (2017) 02 CAL CK 0016

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High Courts21 Feb 2017Allowed

UNION OF INDIA Vs M/s. JASUMALL & CO.

Calcutta High Court · (2017) 02 CAL CK 0015

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High Courts21 Feb 2017Disposed off

Smt. Asha Debi & Anr. Vs Moti Lal Shaw & Ors.

Calcutta High Court · (2017) 02 CAL CK 0014

Code of Civil Procedure, 1908, Order 41Rule 27, Order 41Rule 27(1)(a), Order 41Rule 27(1)(b), Order 41Rule

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High Courts21 Feb 2017

M.G.M. Rubber Company & Anr. Vs Union of India & Anr.

Calcutta High Court · (2017) 02 CAL CK 0013

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High Courts21 Feb 2017

Managing Committee of Baduria Senior Madrasah, Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 02 CAL CK 0012

West Bengal Schools (Recruitment of Non-Teaching Staff) Rules, 2005, Rule 8, Rule 7(b)

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High Courts21 Feb 2017

Sasti Charan Ghosh Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 02 CAL CK 0011

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions

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