High Courts09 Jan 2015Allowed
Amal Biswas Vs State of West Bengal
Calcutta High Court · (2015) 1 CALLT 555 : (2015) 3 Crimes 54
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 34, 376(2)(g)
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 571 of 3,203
High Courts08 Jan 2015Dismissed
Saibar Rahaman Vs Munsi Md. Hedayatulla
Calcutta High Court · (2015) 2 CHN 228
West Bengal Land Reforms Act, 1955 - Section 8
High Courts08 Jan 2015Disposed off
Baidyanath Hansda Vs United India Insurance Co. Ltd.
Calcutta High Court · (2015) 01 CAL CK 0014
Motor Vehicles Act, 1988 - Section 171
High Courts08 Jan 2015Disposed off
Fairfest Media Ltd. Vs ITE Group Plc
Calcutta High Court · (2015) 2 CHN 704
Specific Relief Act, 1963 - Section 38(2), 40
High Courts07 Jan 2015
Tata Chemicals Ltd. Vs Union of India
Calcutta High Court · (2015) 317 ELT 403
High Courts07 Jan 2015
Commissioner of Income Tax Vs Prasanna Dugar
Calcutta High Court · (2015) 279 CTR 86 : (2015) 371 ITR 19
Income Tax Act, 1961 - Section 131, 132, 132(4), 271(1), 271(1)(c)
High Courts07 Jan 2015
Joint Commissioner of Income Tax Vs Bajranglal Chowdhury
Calcutta High Court · (2015) 371 ITR 17
High Courts06 Jan 2015Dismissed
National Insurance Co. Ltd. Vs Chandi Banerjee and Others
Calcutta High Court · (2015) ACJ 2524
Motor Vehicles Act, 1988 - Section 163-A, 166
High Courts06 Jan 2015
Commissioner of Income Tax Vs Crish Park Vincom Ltd.
Calcutta High Court · (2015) 371 ITR 15 : (2015) 232 TAXMAN 574
Income Tax Act, 1961 - Section 14A
High Courts06 Jan 2015Allowed
Gobal Kisku Vs State of W.B.
Calcutta High Court · (2015) 3 CHN 281
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 201, 302, 34, 364
High Courts05 Jan 2015
In Re: Biswarup Das
Calcutta High Court · (2015) 1 CHN 587
Penal Code, 1860 (IPC) - Section 376
High Courts05 Jan 2015Dismissed
Satish Chandra Upadhyay Vs The Estate Manager, Indian Maritime University
Calcutta High Court · (2015) 01 CAL CK 0013
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 3, Order 8 Rule 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 2(g), 4, 9
High Courts24 Dec 2014
Maud Tea and Seed Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2015) 273 CTR 590 : (2015) 370 ITR 603
Income Tax Act, 1922 — Section 24Income Tax Act, 1961 — Section 131, 43, 43(5), 73, 80M
High Courts24 Dec 2014
Prem Lal Jain Vs Chhabi Dey
Calcutta High Court · AIR 2015 Cal 32
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(a), 34(2)(b), 34(a)(ii), 4Civil Procedure Code, 1908 (CPC) — Section 141, 47Constitution of India, 1950 — Article 226
High Courts24 Dec 2014
Jyotirmoy Mukhopadhyay Vs State of West Bengal
Calcutta High Court · (2015) 2 CHN 244
Bengal General Clauses Act, 1899 — Section 15, 22Constitution of India, 1950 — Article 243, 243R, 243S, 243UWest Bengal Municipal Act, 1993 — Section 13, 14
High Courts24 Dec 2014
Kingfisher Airlines Limited Vs Union of India
Calcutta High Court · (2015) 1 CompLJ 165 : (2015) 130 SCL 517
Banking Regulation Act, 1949 — Section 21A, 35A, 46Companies Act, 1956 — Section 108Constitution of India, 1950 — Article 14, 19, 21
High Courts24 Dec 2014
Chatter Singh Baid Vs State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0099
Constitution of India, 1950 — Article 226West Bengal Co-operative Societies Act, 1983 — Section 50, 77, 77(2), 93, 95