COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 599 of 3,203

High Courts30 Jul 2014Dismissed

K.C. Das Diamond and Jewellers Vs Jewal India

Calcutta High Court · (2015) 1 CHN 106

Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 2, 26Limitation Act, 1963 — Section 10, 11, 12, 13, 14Payment of Wages Act, 1936 — Section 22

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High Courts30 Jul 2014

Timken India Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2015) 370 ITR 656

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High Courts28 Jul 2014

Regional Provident Fund Commissioner Vs Employees Provident Funds Appellate Tribunal

Calcutta High Court · (2014) 4 CHN 99 : (2014) 143 FLR 840 : (2014) LabIC 4033 : (2014) 4 LLJ 85 : (2015) 1 LLN 119 : (2014) LLR 1242 : (2015) 2 WBLR 575

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A, 7IForeign Exchange Regulation Act, 1973 — Section 54

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High Courts28 Jul 2014

Indian Chain Private Limited Vs Ajit Nain

Calcutta High Court · (2014) 07 CAL CK 0083

Companies Act, 1956 — Section 209(3)(b)Evidence Act, 1872 — Section 34, 91Income Tax Act, 1961 — Section 10(2)(xi), 145, 269SS, 36, 36(1)(vii)

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High Courts28 Jul 2014

Abhishek Tea Industries Vs Aspen Projects India Ltd. and Others

Calcutta High Court · (2015) 5 CHN 519 : (2015) 4 RCR(Civil) 425 : (2015) 3 RCR(Criminal) 339 : (2015) 2 WBLR 231

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6

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High Courts28 Jul 2014Allowed

Goutam Kumar Mondal Vs The State of West Bengal and Others

Calcutta High Court · (2015) 3 WBLR 596

Constitution of India, 1950 - Article 226

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High Courts28 Jul 2014

Shamit Sanyal and Others Vs State of West Bengal

Calcutta High Court · (2014) 4 CHN 648

Constitution of India, 1950 — Article 139A, 19, 19(1)(a), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156(3), 157, 173(2)Penal Code, 1860 (IPC) — Section 115, 141, 148, 149, 151

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High Courts25 Jul 2014

Saif Impex Pvt. Ltd. Vs The Kolkata Municipal Corporation

Calcutta High Court · (2014) 3 CALLT 706

Calcutta Municipal Corporation Act, 1980 — Section 400, 400(1), 400(8), 401

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High Courts25 Jul 2014

Debshankar Kundu Vs Jharna Chowdhury

Calcutta High Court · (2014) 4 CALLT 391

Evidence Act, 1872 — Section 115

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High Courts25 Jul 2014Disposed Off

Northbrook Jute Co. Ltd. Vs Union of India

Calcutta High Court · (2014) 07 CAL CK 0080

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High Courts25 Jul 2014Dismissed

Ganga Prasad Bhakat Vs Ganesh Lal Bhakat

Calcutta High Court · (2014) 07 CAL CK 0047

Bengal Public Demands Recovery Act, 1913 — Section 20, 34, 35, 36Specific Relief Act, 1963 — Section 34

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High Courts25 Jul 2014

Ghanashyam Das Vs The Kolkata Municipal Corporation Shila Das Vs Howrah Municipal Corporation

Calcutta High Court · (2014) 4 CALLT 1 : (2014) 4 CHN 296 : (2014) 4 WBLR 781

Calcutta Municipal Corporation Act, 1980 — Section 177, 2, 2(5), 215, 390Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 351

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High Courts25 Jul 2014

Sanghamitra Lodh Vs Mohammad Maubal Khan

Calcutta High Court · (2014) 5 CHN 309

Evidence Act, 1872 - Section 35, 74 — West Bengal Premises Tenancy Act, 1956 - Section 25, 25(2)

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High Courts25 Jul 2014

Central Bureau of Investigation Vs Binoy Kumar Sarkar and Others

Calcutta High Court · (2014) 07 CAL CK 0021

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 378, 386Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts24 Jul 2014

Shree Tulsi Commercial Co. Ltd. Vs Food Corporation of India

Calcutta High Court · (2014) 07 CAL CK 0107

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2014Dismissed

Regional P.F. Commissioner,West Bengal Vs Sathi Traders

Calcutta High Court · (2014) 143 FLR 259 : (2014) LLR 963

Criminal Procedure Code, 1973 (CrPC) — Section 195Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(2), 7D, 7-I, 7JPenal Code, 1860 (IPC) — Section 193, 196, 228

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High Courts24 Jul 2014

Pasupati Dutta Vs Kalpana Dutta

Calcutta High Court · (2014) 07 CAL CK 0079

Transfer of Property Act, 1882 — Section 19, 21, 29

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High Courts24 Jul 2014Allowed

Swastyayan Agro Industries Vs Union of India

Calcutta High Court · (2014) 4 CALLT 474 : (2014) 5 CHN 256

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17

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High Courts24 Jul 2014

Warren Tea Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2015) 374 ITR 6 : (2015) 233 TAXMAN 337

Income Tax Act, 1961 - Section 14, 33AB, 56, 80HH, 80J

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High Courts24 Jul 2014

Bidhan Chandra Mondal and Others Vs The State and Others

Calcutta High Court · (2014) 07 CAL CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 173, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 506

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