High Courts20 Nov 2014
Thakur Sree Sree Iswar Bondeswar Mahadeva Vs Arunabha Hazra
Calcutta High Court · (2014) 11 CAL CK 0114
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 579 of 3,203
High Courts20 Nov 2014
Mcleod Russel (India) Ltd. Vs Union of India
Calcutta High Court · (2015) 1 CHN 180 : (2015) 39 STR 8
Comptroller and Auditor-generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 18Finance Act, 1994 — Section 65(B)(49), 65B, 66, 66(a)(iv), 66(B)Finance Act, 1995 — Section 73
High Courts20 Nov 2014
Dilip Saha Vs The State of West Bengal
Calcutta High Court · (2015) 1 CHN 12
Arms Act, 1959 — Section 25(1)(a), 25(I)(a), 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 164, 428Penal Code, 1860 (IPC) — Section 307, 320, 323, 326, 34
High Courts20 Nov 2014
Commissioner of Income Tax Vs Ankit Metal and Power Ltd.
Calcutta High Court · (2015) 372 ITR 660
Income Tax Act, 1961 - Section 2(11), 260A, 32, 32(1), 32(1)(iia)
High Courts20 Nov 2014Disposed off
Jahanara Begum Vs State of West Bengal and Others
Calcutta High Court · (2015) 2 CHN 72 : (2015) 2 WBLR 608
Constitution of India, 1950 - Article 162
High Courts20 Nov 2014
Mcleod Russel (India) Ltd. Vs Union of India and Others
Calcutta High Court · (2015) 2 WBLR 721
Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 - Section 18 — Finance Act, 1994 - Section 65(B)(49), 65B, 66, 66(a)(iv), 66(B) — Finance Act, 1995 - Section 73
High Courts20 Nov 2014Disposed off
The Andaman and Nicobar Administration and Others Vs Javed Hussain
Calcutta High Court · AIR 2015 Cal 86
Mines and Minerals (Development and Regulation) Act, 1957 - Section 15
High Courts19 Nov 2014Dismissed
Commissioner of Customs (Preventive) Vs Ahsan Waris
Calcutta High Court · (2017) 345 ELT 86
High Courts19 Nov 2014
Steel Authority of India Limited Vs NCC Limited
Calcutta High Court · (2014) 11 CAL CK 0115
High Courts19 Nov 2014
Bablu Mallick Vs The State of West Bengal
Calcutta High Court · (2015) 1 CHN 404 : (2015) 3 Crimes 34
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts19 Nov 2014
Samir Kumar Sarkar Vs The State of West Bengal
Calcutta High Court · (2015) 1 CHN 6
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts19 Nov 2014
Commissioner of Income Tax Vs Binani Industries Ltd.
Calcutta High Court · (2015) 372 ITR 414 : (2015) 233 TAXMAN 14
Income Tax Act, 1961 - Section 143(3), 153, 260A
High Courts18 Nov 2014
Sutapa Das Vs Satyabrata Das
Calcutta High Court · (2014) 11 CAL CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Nov 2014
Dwarka Prasad Agarwal Vs The State of West Bengal
Calcutta High Court · (2014) 11 CAL CK 0106
Companies Act, 1956 — Section 21(1)(iv)(c), 628, 638Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 472Factories Act, 1948 — Section 38
High Courts18 Nov 2014
Tajamul Haque Vs The State of West Bengal
Calcutta High Court · (2014) 11 CAL CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 489B, 489C
High Courts18 Nov 2014
Gurdeep Singh Vs Chaturbhuj Pandey and Others
Calcutta High Court · (2015) 1 CALLT 118 : (2015) 5 CHN 244 : (2016) 1 WBLR 140
Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6, 6(1)
High Courts18 Nov 2014Dismissed
Spark Dealers Private Limited Vs Official Liquidator
Calcutta High Court · (2015) 2 CHN 241
High Courts17 Nov 2014
Satish Mahato Vs The State of West Bengal
Calcutta High Court · (2014) 11 CAL CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 324