High Courts11 Apr 2014
Union of India Vs Income Tax Settlement Commission Additional Bench
Calcutta High Court · (2014) 4 CALLT 378
Income Tax Act, 1961 — Section 154, 245C, 245D, 245D(1), 245D(4)
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 616 of 3,203
High Courts11 Apr 2014
Sri Bimal Kumar Modi, Prop. Of M/s. Empire Exports Vs Union of India and Others
Calcutta High Court · (2014) 202 ECR 329 : (2014) 306 ELT 97
Constitution of India, 1950 — Article 14, 163(1), 166, 166 (3), 166(1)Customs Act, 1962 — Section 11, 111, 111(d), 112, 113Customs Tariff Act, 1975 — Section 8B, 9A
High Courts11 Apr 2014
Commissioner of Income Tax Vs Chanakya Finvest Pvt. Ltd.
Calcutta High Court · (2014) 04 CAL CK 0048
Income Tax Act, 1961 — Section 144, 147, 234B, 260A, 268A
High Courts11 Apr 2014Partly Allowed
Megacity Viniyog Pvt. Ltd. Vs Heilgers Pvt. and Another
Calcutta High Court · (2014) 04 CAL CK 0042
High Courts11 Apr 2014
Shambhunath Nath Ghosh Vs State of West Bengal
Calcutta High Court · (2014) 4 CHN 146
West Bengal Land Reforms Act, 1955 — Section 18, 19A (2A), 19A(2A), 54
High Courts10 Apr 2014Dismissed
Smt. Amala Palit and Another Vs Smt. Ratna Bose and Others
Calcutta High Court · (2015) 4 CHN 213 : (2015) 1 WBLR 255
Contract Act, 1872 — Section 17Evidence Act, 1872 — Section 116
High Courts10 Apr 2014Allowed
Skylark Fiscal Service Pvt. Ltd. and Another Vs Union of India and Others
Calcutta High Court · (2014) 3 CHN 638 : (2014) 4 WBLR 715
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Railways Act, 1989 — Section 65, 72, 79
High Courts10 Apr 2014Dismissed
Harendra Kumar Singh Vs Mr. P.K. Sinha and Others
Calcutta High Court · (2014) 3 CHN 191
Arbitration and Conciliation Act, 1996 — Section 11, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10, 15(2), 2(b)
High Courts10 Apr 2014Disposed Off
S.S. Bhalotia and Others Vs Essem Enterprises Private Limited and Others
Calcutta High Court · (2014) 04 CAL CK 0046
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 41, Order 43 Rule 43, Order 7 Rule 10, Order 7 Rule 11, Order 9 Rule 13
High Courts10 Apr 2014Allowed
Kulsum Fatema and Others Vs Noorjahan Bibi and Others
Calcutta High Court · (2014) 4 CHN 482
Waqf Act, 1995 — Section 3(r), 6, 6(1), 7, 7(1), 7(5), 83, 85Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 7 Rule 11
High Courts10 Apr 2014
Anil Rai Vs State of West Bengal
Calcutta High Court · (2014) 3 CHN 615
Penal Code, 1860 (IPC) — Section 302, 34, 448
High Courts09 Apr 2014
EIC Holding Limited Vs Union of India
Calcutta High Court · (2014) 2 CALLT 559 : (2014) 5 CHN 38
High Courts09 Apr 2014Disposed off
BMA Stainless Ltd. and Others Vs The State of West Bengal and Others
Calcutta High Court · (2015) 4 CHN 627
Bengal Electricity Duty Act, 1935 - Section 2(1) 3 3(2) 7BElectricity Act, 2003 - Section 13 14 184 3
High Courts08 Apr 2014
Commissioner of Income Tax Vs Green Ply Industries Ltd.
Calcutta High Court · (2014) 04 CAL CK 0124
Income Tax Act, 1961 — Section 143(3), 147, 148, 32
High Courts08 Apr 2014Dismissed
Smt. Karabi Ganguly Vs State of West Bengal and Others
Calcutta High Court · (2014) 04 CAL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 378(3), 378(4), 384Penal Code, 1860 (IPC) — Section 201, 302, 498A
High Courts08 Apr 2014Dismissed
Sri Deb Kumar Basu and Others Vs M/s. Amarpali Barter (P) Ltd. and Others
Calcutta High Court · (2014) 4 CHN 228
Arbitration and Conciliation Act, 1996 — Section 11, 16(2), 21, 37(2), 5
High Courts08 Apr 2014Disposed Off
Madhab Bhattacharjee Vs The State of West Bengal and Another
Calcutta High Court · (2014) 04 CAL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 190, 482Income Tax Act, 1961 — Section 80GPenal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 420
High Courts08 Apr 2014
Sudha Khemka and Another Vs Central Bank of India and Others
Calcutta High Court · (2014) 3 WBLR 263
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 9Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 17, 34, 35
High Courts08 Apr 2014Allowed
Manoj Kumar Bhutoria and Others Vs Debasish Banerjee alias Dr. Goutam Banerjee and Others
Calcutta High Court · (2014) 04 CAL CK 0080
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16(2)(b)Civil Procedure Code, 1908 (CPC) — Section 151, 17
High Courts08 Apr 2014Allowed
Tarak Chakraborty and Another Vs The State of West Bengal
Calcutta High Court · (2014) 04 CAL CK 0066
Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 506