COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 575 of 3,203

High Courts12 Dec 2014Disposed off

Fabworth Promoters Pvt. Ltd. Vs Kolkata Municipal Corporation

Calcutta High Court · (2015) 1 CHN 534 : (2015) 3 WBLR 673

Calcutta Improvement Act, 1911 - Section 54, 55 — Calcutta Municipal Corporation Act, 1980 - Section 119, 119(2)(a), 171, 174, 176

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High Courts12 Dec 2014

Satish Kumar Sharma and Others Vs Union of India and Others

Calcutta High Court · (2014) 12 CAL CK 0022

Central Excises and Salt Act, 1944 — Section 35, 35(H)(1), 35G, 35G(2)(a), 35HCivil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 32

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High Courts12 Dec 2014Dismissed

Govind Prasad Dalmia Vs West Bengal State Electricity Board

Calcutta High Court · (2015) 4 BC 43 : (2015) 2 CALLT 44

Contract Act, 1872 - Section 2(c), 51, 67, 70, 73 — Limitation Act, 1963 - Section 18, 19 — Transfer of Property Act, 1882 - Section 19, 19(1), 60, 67

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High Courts11 Dec 2014

Anirudh Mohta Vs The State of West Bengal

Calcutta High Court · (2015) 5 CHN 110

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High Courts11 Dec 2014

Geeteecee Engineers and Constructors Vs Alstom Power Boilers Services Limited

Calcutta High Court · (2014) 12 CAL CK 0075

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High Courts11 Dec 2014

The Assistant Provident Fund Commissioner Vs Biswamata Heemghar Private Limited

Calcutta High Court · (2014) 4 CALLT 600 : (2015) 144 FLR 571 : (2015) 1 LLJ 504

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13

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High Courts11 Dec 2014

Modern Malleables Ltd. Vs Nuova Elettromeccanica Sud. S.P.A

Calcutta High Court · (2014) 12 CAL CK 0012

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High Courts10 Dec 2014

Hindustan Petroleum Corporation Ltd. Vs The Assistant Commissioner of Customs

Calcutta High Court · (2014) 12 CAL CK 0090

Central Excises and Salt Act, 1944 — Section 11AC

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High Courts10 Dec 2014

Satyam Iron and Steel Co. Pvt. Ltd. Vs Commissioner of C. Ex.

Calcutta High Court · (2015) 319 ELT 78

Constitution of India, 1950 - Article 226

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High Courts10 Dec 2014

Maheswari Enterprises Vs Commissioner of Central Excise

Calcutta High Court · (2015) 38 STR 942

Constitution of India, 1950 - Article 226 — Finance (No. 2) Act, 2004 - Section 91, 95 — Finance Act, 1994 - Section 66, 67, 68, 70, 73 — Finance Act, 2007 - Section 136, 140

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High Courts10 Dec 2014

Popat & Kotecha Property and Others Vs The Supplier (India) and Others

Calcutta High Court · (2015) 1 CALLT 143 : (2016) 1 WBLR 597

Constitution of India, 1950 — Article 141, 142West Bengal Premises Tenancy Act, 1997 — Section 17, 20, 7, 7(2)

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High Courts09 Dec 2014

Samir Das Vs The State of West Bengal

Calcutta High Court · (2014) 12 CAL CK 0093

Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts09 Dec 2014

Pramila Saharia Vs Mahesh Kumar Saharia

Calcutta High Court · (2015) 3 CHN 57 : (2015) 3 WBLR 203

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High Courts09 Dec 2014

Bhartia Steel and Engineering Co. Pvt. Ltd. Vs Dina Nath Parolia

Calcutta High Court · (2015) 2 CHN 644

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 92West Bengal Premises Tenancy Act, 1956 — Section 13(6), 2(f)

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High Courts09 Dec 2014

Samar Kumar Basu Vs The State of West Bengal

Calcutta High Court · (2014) 12 CAL CK 0077

West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 2(e), 8

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High Courts09 Dec 2014

Utkarsh Tubes and Pipes Limited Vs Simplex Infrastructure Limited

Calcutta High Court · (2015) 2 ARBLR 27 : (2015) 3 WBLR 215

Arbitration and Conciliation Act, 1996 — Section 11, 2(1)(b), 45, 5, 7

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High Courts09 Dec 2014

Piyas Biswas Vs The State of West Bengal

Calcutta High Court · (2015) 2 CALLT 276 : (2015) 2 CHN 593 : (2015) 3 WBLR 227

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High Courts09 Dec 2014

Aloke Kumar Satnaliwala Vs Bharat Petroleum Corporation Limited Bharat Petroleum Corporation Limited Vs Lajjabati Dasi

Calcutta High Court · (2015) 2 CHN 41 : (2015) 4 WBLR 628

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 10A, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5

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High Courts09 Dec 2014

Bhaba Shankar Das Vs Satya Shankar Das

Calcutta High Court · (2015) 1 CHN 578 : (2016) 1 WBLR 154

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High Courts09 Dec 2014

Abjer Ali Mallick Vs Rahima Bibi

Calcutta High Court · (2015) 1 CHN 315

Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1, Order 7 Rule 17, Order 7 Rule 5, Order 7 Rule 7, 151 — Constitution of India, 1950 - Article 227 — Stamp Act, 1899 - Section 33, 35, 36, 38, 39

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