High Courts30 Oct 2014
Commissioner of Income Tax Vs Chandela Trading Co. P. Ltd.
Calcutta High Court · (2015) 372 ITR 232
Income Tax Act, 1961 — Section 131, 260A
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 584 of 3,203
High Courts30 Oct 2014
Education Welfare Charitable Trust Vs Art Work Expert Limited
Calcutta High Court · (2015) 1 CHN 636
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 4(2), Order 6 Rule 14, Order 9 Rule 4, 151Limitation Act, 1963 — Section 17(2), 17(2A), 5West Bengal Societies Registration Act, 1961 — Section 19, 19(2)
High Courts30 Oct 2014
Gautam Gazmer Vs Uttam Gazmer
Calcutta High Court · AIR 2015 Cal 15 : (2015) 4 CHN 685 : (2015) 3 WBLR 324
Specific Relief Act, 1963 — Section 6
High Courts30 Oct 2014
Mihir Kumar Das Vs Ajanta Dutta
Calcutta High Court · AIR 2015 Cal 99 : (2015) 1 CALLT 311 : (2015) 1 CHN 259
Partition Act, 1893 — Section 4, 4(1)Transfer of Property Act, 1882 — Section 44
High Courts29 Oct 2014
Ajit Kumar Modak Vs Union of India
Calcutta High Court · (2014) 10 CAL CK 0033
High Courts29 Oct 2014
Prafulla Chandra Das Vs State of West Bengal
Calcutta High Court · (2015) 1 CALLT 268
Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Oct 2014
Biswanath Samanta Vs The West Bengal State Electricity Distribution Company Ltd.
Calcutta High Court · (2015) 2 WBLR 529
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 125(6), 126(5), 135(1)(b)
High Courts29 Oct 2014
Sekhar Kumar Kanjilal Vs Union of India
Calcutta High Court · (2014) 143 FLR 1071 : (2015) LabIC 470
High Courts29 Oct 2014
Satish Tiwari Vs The Authorized Officer, SBI
Calcutta High Court · (2015) 1 BC 574 : (2014) 4 CALLT 460 : (2015) 1 CHN 186
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 18, 2(1)(f), 21
High Courts29 Oct 2014Allowed
Biswanath Karmakar Vs State of West Bengal and Others
Calcutta High Court · (2015) 2 WBLR 136
High Courts29 Oct 2014
Juthika Tokdar Vs The State of West Bengal and Others
Calcutta High Court · (2014) 4 CALLT 505 : (2015) 5 CHN 389 : (2015) 3 WBLR 234
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 420
High Courts29 Oct 2014
Naba Kumar Das Vs State of West Bengal
Calcutta High Court · (2015) 1 CHN 292
Criminal Procedure Code, 1973 (CrPC) - Section 313, 428 — Essential Commodities Act, 1955 - Section 7(1)(a)(ii)
High Courts29 Oct 2014
Abul Kalam Azad Vs The State of West Bengal and Others
Calcutta High Court · (2015) 1 WBLR 1029
High Courts29 Oct 2014
Uma Shankar Sha and Others Vs Addya Prosad Pathak and Others
Calcutta High Court · (2015) 4 CHN 611 : (2015) 1 WBLR 472
High Courts29 Oct 2014Dismissed
Munshi Ayub Ali Vs Sk. Abul Hossian
Calcutta High Court · (2015) 2 CHN 701
Criminal Procedure Code, 1973 (CrPC) - Section 244Penal Code, 1860 (IPC) - Section 379 427
High Courts28 Oct 2014
Sasan Power Limited Vs G.S. Atwal and Co.
Calcutta High Court · (2015) 1 CHN 37
High Courts28 Oct 2014
Pradip Das Vs The State of West Bengal and Others
Calcutta High Court · (2015) 1 WBLR 474
Constitution of India, 1950 — Article 226
High Courts09 Oct 2014
Anita Katyal Vs State of West Bengal
Calcutta High Court · (2015) 129 SCL 185
Protection of Women From Domestic Violence Act, 2005 — Section 17, 19, 27Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
High Courts29 Sept 2014
Debashis Moulik Vs Assistant Commissioner of Income Tax
Calcutta High Court · (2015) 370 ITR 660
Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148