High Courts29 Sept 2014
Asiatic Oxygen Limited Vs The Deputy Commissioner of Income Tax
Calcutta High Court · (2015) 372 ITR 421 : (2015) 4 WBLR 937
Income Tax Act, 1961 — Section 142(1), 143(2), 148, 151, 48
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 585 of 3,203
High Courts29 Sept 2014
Tanumoy Basu Vs The United Bank of India United Bank of India Vs Tanumoy Basu
Calcutta High Court · (2014) 4 CALLT 482
High Courts29 Sept 2014
Phani Bhusan Maity Vs The State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts29 Sept 2014
Net 4 Communications India Ltd. Vs Tata Capital Financial Services Ltd.
Calcutta High Court · (2014) 09 CAL CK 0145
Companies Act, 1956 — Section 433, 434, 434(1)(a), 439(2)Stamp Act, 1899 — Section 35
High Courts29 Sept 2014
Fortune Investors and Traders Limited Vs Punjab National Bank
Calcutta High Court · (2014) 4 CALLT 436 : (2014) 5 CHN 91 : (2015) 2 WBLR 988
Transfer of Property Act, 1882 — Section 106, 111(h), 113
High Courts29 Sept 2014
Sara Bengla Prerak Prerika Kalyan Samitt Vs Union of India
Calcutta High Court · (2014) 4 CALLT 50 : (2015) 1 CHN 211 : (2015) LabIC 1185
Constitution of India, 1950 — Article 14, 16, 226
High Courts29 Sept 2014
Ram Chandra Prasad Vs The Union of India
Calcutta High Court · (2014) 4 CALLT 591 : (2015) 2 CHN 32
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 16
High Courts29 Sept 2014
Sudarshan Das Vs The State of West Bengal
Calcutta High Court · (2015) 1 CHN 588 : (2015) CriLJ 805
Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Sept 2014
Samiul Islam Vs The State of West Bengal
Calcutta High Court · (2015) 1 CHN 239 : (2015) 2 WBLR 139
Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420West Bengal Panchayat Act, 1973 — Section 12
High Courts29 Sept 2014
Rashmi Metaliks Limited Vs Union of India
Calcutta High Court · (2014) 09 CAL CK 0111
Railways Act, 1989 — Section 30, 30(2), 31, 54, 70Railways Board Act, 1905 — Section 2
High Courts29 Sept 2014
Ainal Mondal and Others Vs State of West Bengal
Calcutta High Court · (2015) 1 Crimes 253
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Sept 2014
Ram Prosad Sinha Vs State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 437APenal Code, 1860 (IPC) — Section 120B, 34, 380, 381, 409
High Courts26 Sept 2014
Ainal Mondal Vs The State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Sept 2014Allowed
Madan Mohan Saha Vs Sri Goutam Chakraborty
Calcutta High Court · (2014) 09 CAL CK 0155
Industrial Disputes Act, 1947 — Section 17B
High Courts26 Sept 2014
Chittaranjan Locomotive Works Cooperative Stores Limited Vs The Union of India
Calcutta High Court · (2015) 1 CHN 128
Constitution of India, 1950 — Article 12, 14Railways Board Act, 1905 — Section 3
High Courts26 Sept 2014Dismissed
Jayanta Chatterji Vs Kolkata Municipal Corporation
Calcutta High Court · (2015) 1 CHN 215
Calcutta Municipal Corporation Act, 1980 — Section 174, 188, 189, 189(5), 189(6)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Constitution of India, 1950 — Article 226
High Courts26 Sept 2014Allowed
Shyam Pada Das Vs Board of Practical Training Eastern Region
Calcutta High Court · (2014) 09 CAL CK 0127
Air Force Act, 1950 — Section 18, 19Constitution of India, 1950 — Article 12, 226Penal Code, 1860 (IPC) — Section 494, 498A
High Courts26 Sept 2014Disposed Off
Nagendra Rai Vs Howrah Improvement Trust
Calcutta High Court · (2015) 1 CHN 356
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 20, 21Specific Relief Act, 1963 — Section 20
High Courts26 Sept 2014Allowed
Anil Kumar Joshi Vs Coal India Limited
Calcutta High Court · (2014) 09 CAL CK 0117
Constitution of India, 1950 — Article 14
High Courts26 Sept 2014
Bankim Sardar College Vs Swarupa Bandopadhyay
Calcutta High Court · (2014) 09 CAL CK 0110
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i)(v), 2(o), 47, 72