High Courts08 May 2014
Krishan Kumar Mangla Vs Kolkata Municipal Corporation
Calcutta High Court · (2014) 3 CALLT 636 : (2014) 5 CHN 87
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 611 of 3,203
High Courts08 May 2014
Zigma Commodities P. Ltd. Vs Income Tax Officer
Calcutta High Court · (2014) 365 ITR 276
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 12AA, 143(1), 147, 148, 14A
High Courts08 May 2014Dismissed
M/s. Saj Industries Pvt. Ltd. Vs The State of West Bengal and Others
Calcutta High Court · (2015) 4 CHN 476 : (2014) 143 FLR 59 : (2014) 3 LLJ 65 : (2014) 3 LLN 86 : (2015) 1 WBLR 724
Industrial Disputes Act, 1947 — Section 10, 10(1B), 10(1B)(a), 10(1B)(d), 11(1)
High Courts08 May 2014
Rashmi Metaliks Ltd. Vs Union of India
Calcutta High Court · (2015) 316 ELT 455
Customs Act, 1962 — Section 14, 18, 56
High Courts08 May 2014
Britannia Industries Ltd. Vs Controller of Patents and Designs and Others
Calcutta High Court · (2014) 05 CAL CK 0011
Designs Act, 2000 — Section 19(1), 2(d), 3, 31, 5
High Courts08 May 2014Allowed
Kanwaldeep Singh Sidhu Vs Union of India and Others
Calcutta High Court · (2015) 3 WBLR 312
High Courts08 May 2014Dismissed
M/s. Karam Chand Thapar and Bros. (C.S.) Ltd. and Another Vs Employees State Insurance Corporation and Others
Calcutta High Court · (2014) 3 CHN 596 : (2014) 142 FLR 576 : (2014) LabIC 2565 : (2014) 3 LLJ 18 : (2014) 3 LLN 74 : (2015) 1 WBLR 237
Employees State Insurance Act, 1948 — Section 87, 88
High Courts07 May 2014
Hiralal Shaw Vs The State of West Bengal
Calcutta High Court · (2014) 2 CALLT 540 : (2014) 3 CHN 267 : (2014) LabIC 4364
High Courts07 May 2014Disposed Off
Sri Ambrish Parasad Singh Vs Union of India and Others
Calcutta High Court · (2014) 3 CALLT 21 : (2014) 5 CHN 448 : (2014) LabIC 2702 : (2015) 1 WBLR 1046
Constitution of India, 1950 — Article 226
High Courts07 May 2014
Dipak Ranjan Sarkar Vs National Insurance Co. Ltd. and Others
Calcutta High Court · (2014) 2 CALLT 547 : (2014) 3 CHN 320 : (2014) LabIC 2586 : (2015) 2 WBLR 699
High Courts07 May 2014Allowed
Prapti Fashions Private Limited and Another Vs Monoj Kumar Gupta
Calcutta High Court · (2014) 59 PTC 667 : (2015) 2 WBLR 979
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 23, 10Constitution of India, 1950 — Article 226, 227
High Courts07 May 2014Disposed Off
Dr. Sunirmal Sarkar Vs Union of India and Others
Calcutta High Court · (2014) 4 CALLT 363 : (2014) 142 FLR 582 : (2014) 3 LLJ 49
Constitution of India, 1950 — Article 226
High Courts06 May 2014Allowed
State of West Bengal Vs M/s. Bansilal Leisure Parks Ltd.
Calcutta High Court · (2014) 3 CALLT 126
Civil Procedure Code, 1908 (CPC) — Section 151, 24
High Courts06 May 2014Disposed Off
R.K.P. Udyog Ltd. Vs Hemraj Mahavir Prosad Pvt. Ltd. and Others
Calcutta High Court · (2014) 05 CAL CK 0053
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts06 May 2014
Sajal Kumar Mitra Vs Smt. Chandralekha Mitra and Another
Calcutta High Court · (2014) 3 CALLT 282
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10, 2(b), 22Penal Code, 1860 (IPC) — Section 41
High Courts06 May 2014Allowed
Pradip Kumar Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2014) LabIC 3823
High Courts06 May 2014Disposed Off
Ramjee Shaw Vs The District Inspector of School (S.E.), Hooghly and Others
Calcutta High Court · (2014) 05 CAL CK 0026
High Courts06 May 2014
Maheswar Pramanick and Others Vs Chabirani Sadhukhan and Others
Calcutta High Court · (2014) 05 CAL CK 0023
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 114, 115, 116, 74, 90Income Tax Act, 1961 — Section 226(3)
High Courts06 May 2014Dismissed
Usha Agarwal @ Usha Goyal and Others Vs Kailash Prosad and Others
Calcutta High Court · (2014) 05 CAL CK 0022
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(3), 17(4), 21
High Courts06 May 2014
State of West Bengal and Others Vs Nepal Krishna Roy and Others
Calcutta High Court · (2014) 3 CALLT 67 : (2015) 5 CHN 596
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 227, 228, 239