High Courts21 May 2015
Saarthak Vanijya India Ltd. and Others Vs The Chief Commissioner of Income Tax and Others
Calcutta High Court · (2015) 05 CAL CK 0078
Income Tax Act, 1961 - Section 127, 127(1), 127(ii)(a)
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 546 of 3,203
High Courts15 May 2015Allowed
West Bengal State Electricity Distribution Company Limited Vs Uttam Kumar Bhakat and Others
Calcutta High Court · (2015) 4 CALLT 434
Electricity Act, 2003 - Section 111, 143, 143(1), 143(2), 181(2)(r)
High Courts15 May 2015Dismissed
Sabita Banerjee Vs Mahendra Yashwant Bal and Others
Calcutta High Court · (2015) 05 CAL CK 0084
Civil Procedure Code, 1908 (CPC) - Section 47Contract Act, 1872 - Section 11, 23Evidence Act, 1872 - Section 116
High Courts15 May 2015Disposed off
Swapan Guha Vs Pratima Bagchi
Calcutta High Court · (2015) 05 CAL CK 0070
Civil Procedure Code, 1908 (CPC) - Order 38 Rule 38, Order 38 Rule 5, Order 38 Rule 6Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts15 May 2015Dismissed
Parimal Dey Vs Anita Agarwal and Others
Calcutta High Court · (2015) 05 CAL CK 0069
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10 (2), Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(2)Constitution of India, 1950 - Article 136Haryana Urban (Control of Rent and Eviction) Act, 1973 - Section 2(h)
High Courts15 May 2015Disposed off
Azad Ali Vs The State of West Bengal and Others
Calcutta High Court · (2015) 05 CAL CK 0068
Constitution of India, 1950 - Article 226
High Courts15 May 2015Disposed off
Zeaur Rahman Vs The State of West Bengal and Others
Calcutta High Court · (2015) 05 CAL CK 0067
High Courts15 May 2015Dismissed
Dilip Kumar Dutta Vs The Chief Executive Officer, West Bengal State Consumers'' Co-operative Federation Ltd. and Others
Calcutta High Court · (2015) 05 CAL CK 0066
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(d)West Bengal Co-operative Societies Act, 1983 - Section 102, 102(1)(d), 102(4), 2(17), 2(18)
High Courts15 May 2015Dismissed
Syed Mohammed Atique Vs Arup Kumar Todi and Others
Calcutta High Court · (2015) 05 CAL CK 0031
Constitution of India, 1950 - Article 296Evidence Act, 1872 - Section 116Specific Relief Act, 1963 - Section 6
High Courts15 May 2015Allowed
Namita Saha and Others Vs Shyamal Kanti Saha
Calcutta High Court · (2015) 05 CAL CK 0030
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Evidence Act, 1872 - Section 116
High Courts15 May 2015
Biswajit Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2015) 3 CHN 730 : (2015) CriLJ 3941
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 190, 192, 197, 200
High Courts15 May 2015Allowed
Central Bureau of Investigation Vs Madan Gopal Mitra
Calcutta High Court · (2015) 05 CAL CK 0028
Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 141, 142Criminal Procedure Code, 1973 (CrPC) - Section 173(8), 177, 178, 179, 180
High Courts15 May 2015
Amarnath Sanganaria Vs Sonali Bank Ltd. and Others
Calcutta High Court · (2015) 05 CAL CK 0027
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts15 May 2015Disposed off
Pramila Saharia Vs Mahesh Kumar Saharia and Others
Calcutta High Court · (2015) 5 CHN 493
Trusts Act, 1882 - Section 52
High Courts15 May 2015Allowed
Nasim Us Saba Vs The State of West Bengal and Others
Calcutta High Court · (2015) LabIC 2626
High Courts14 May 2015Allowed
Arupeswar Chatterjee and Others Vs Bank of Baroda and Others
Calcutta High Court · AIR 2015 Cal 282 : (2016) 1 BC 279
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14
High Courts14 May 2015
CESC Ltd. Vs C.I.T.-II
Calcutta High Court · (2015) 2 CALLT 579 : (2015) 280 CTR 501 : (2015) 235 TAXMAN 6
Bengal Electricity Duty Act, 1935 - Section 2, 3, 3(1), 5, 5(1)Income Tax Act, 1961 - Section 28, 43, 43B, 43B(a)Kerala State Electricity Duty Act, 1963 - Section 5
High Courts14 May 2015Dismissed
Rajendra Kumar Jain and Others Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2015) 05 CAL CK 0064
High Courts14 May 2015Disposed off
Abhishek Karnani Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2015) 05 CAL CK 0063
Calcutta Municipal Corporation Act, 1980 - Section 174, 179, 180, 186, 188Constitution of India, 1950 - Article 226Interest Act, 1978 - Section 2(c), 4(2)(a)