High Courts15 May 2014
South Eastern Coalfields Ltd. Vs Videocon Industries Ltd.
Calcutta High Court · AIR 2014 Cal 153 : (2015) 1 BC 170
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 610 of 3,203
High Courts15 May 2014Dismissed
Kaliram Mahata and Others Vs State of West Bengal
Calcutta High Court · (2015) 2 CHN 26
High Courts15 May 2014
Shyam Sel and Power Ltd. Vs Union of India
Calcutta High Court · (2015) 323 ELT 531
Central Excises and Salt Act, 1944 - Section 11A 35FCustoms Act, 1962 - Section 129E
High Courts15 May 2014
UCO Bank Vs Saumyendra Roy Chaudhury
Calcutta High Court · (2014) 3 CALLT 510 : (2015) 188 CompCas 17
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9, 9(3)(i), 9(3AA), 9(3AB)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Industrial Disputes Act, 1947 — Section 2, 3
High Courts14 May 2014Allowed
Smt. Ganga Bala Ghosh and Others Vs Mira Patra and Others
Calcutta High Court · (2014) 05 CAL CK 0060
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 9 Rule 13, 11, 115Limitation Act, 1963 — Section 3West Bengal Estates Acquisition Act, 1953 — Section 2(f), 4(i), 5, 6, 6(5)
High Courts14 May 2014Dismissed
Kalachand Gorai and Others Vs The State of West Bengal
Calcutta High Court · (2014) CriLJ 3327
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 326
High Courts14 May 2014Allowed
Gopal Lal Mullick and Another Vs Sudarshan Das and Another
Calcutta High Court · (2014) 05 CAL CK 0049
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100Constitution of India, 1950 — Article 19(1)(f)West Bengal Land Reforms Act, 1955 — Section 3A, 4
High Courts14 May 2014Allowed
Sanjay Budhia Family Trust and Others Vs Tripura Enclave Residents Welfare Association and Others
Calcutta High Court · (2014) 3 CALLT 53 : (2015) 5 CHN 584
Calcutta Municipal Corporation Act, 1980 — Section 416Constitution of India, 1950 — Article 300-ASocieties Registration Act, 1860 — Section 4
High Courts14 May 2014Disposed Off
Kazi Mohammed Ariff Vs Board of Wakfs
Calcutta High Court · (2014) 3 CALLT 186 : (2014) 4 WBLR 912
Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 3, 64, 83(2), 83(9)
High Courts14 May 2014
Baidyanath Kahar and Others Vs State of West Bengal
Calcutta High Court · (2015) 1 CHN 100
High Courts14 May 2014
Saraswati Mandal Vs State of West Bengal
Calcutta High Court · (2014) 4 CHN 27
West Bengal Estates Acquisition Act, 1953 — Section 6(1)
High Courts13 May 2014
Commissioner of Income Tax Vs Strescon Industries Ltd.
Calcutta High Court · (2014) 05 CAL CK 0066
Income Tax Act, 1961 — Section 43B, 9(1)(ii)
High Courts13 May 2014Disposed Off
Subodh Kumar Maiti Vs The State of West Bengal and Others
Calcutta High Court · (2014) 05 CAL CK 0057
High Courts13 May 2014Disposed Off
Susanta Kumar Pattanayak Vs The State of West Bengal and Others
Calcutta High Court · (2014) 05 CAL CK 0021
High Courts13 May 2014
Commissioner of Central Excise Vs Ultra Tech Cement Ltd.
Calcutta High Court · (2015) 31 GSTR 42
High Courts13 May 2014Dismissed
Ram Ashre Harijan Vs The State of West Bengal and Others
Calcutta High Court · (2014) 4 ACC 10
Constitution of India, 1950 — Article 14, 19, 19(1)(g)Motor Vehicles Act, 1988 — Section 102, 66(1), 71(3), 74, 74(3)(a)
High Courts13 May 2014
Commissioner of Central Excise, Bolpur Vs Ultra Tech Cement Ltd.
Calcutta High Court · (2015) 317 ELT 456
High Courts13 May 2014Allowed
Linde India Ltd. Vs Dustan G. Engineers Pvt. Ltd.
Calcutta High Court · (2015) 3 ARBLR 284
Arbitration and Conciliation Act, 1996 - Section 11 — Constitution of India, 1950 - Article 136
High Courts08 May 2014Dismissed
Rashmi Bulk Shipping Ltd. and Another Vs The West Bengal Fisheries Corpn. and Others
Calcutta High Court · (2014) 05 CAL CK 0055
High Courts08 May 2014
K.C. Gope Vs State of West Bengal
Calcutta High Court · (2014) 5 CHN 333 : (2014) LabIC 4571
Advocates Act, 1961 — Section 1, 30Family Courts Act, 1984 — Section 13Industrial Disputes Act, 1947 — Section 36, 36(4)