High Courts01 Apr 2014
Nirmala Porwal Vs Commissioner of Central Excise
Calcutta High Court · (2014) 3 CALLT 268
Central Excises and Salt Act, 1944 — Section 2(f), 35F, 35GConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 129E
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 619 of 3,203
High Courts31 Mar 2014Disposed Off
Biswajit Maji Vs Coal India Ltd.
Calcutta High Court · (2016) 6 WBLR 716
High Courts31 Mar 2014
Tathagata Parui Vs The State of West Bengal
Calcutta High Court · (2014) 2 CALLT 439 : (2014) 5 CHN 273
Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(1)Penal Code, 1860 (IPC) — Section 363, 366
High Courts31 Mar 2014
Rajeev Daga and Another Vs Ambalal Sarabhai Enterprise Ltd.
Calcutta High Court · (2014) 03 CAL CK 0134
High Courts31 Mar 2014
Manik Barman Vs State of West Bengal
Calcutta High Court · (2014) 4 CALLT 298
Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 27A, 42(2), 50Penal Code, 1860 (IPC) — Section 34
High Courts31 Mar 2014
CIT Vs EIH Ltd.
Calcutta High Court · (2014) 03 CAL CK 0071
Income Tax Act, 1961 — Section 115WB, 115WC, 115WE(3), 154
High Courts31 Mar 2014Disposed Off
Biswajit Maji and Another Vs Coal India Ltd. and Others
Calcutta High Court · (2014) 03 CAL CK 0056
Constitution of India, 1950 — Article 14, 16
High Courts31 Mar 2014
Satyanarayan Pasari Vs Ashok Kumar Pasari
Calcutta High Court · (2014) 5 CHN 111
Evidence Act, 1872 - Section 63, 76, 90
High Courts31 Mar 2014Dismissed
Ashim Moulick Vs State of West Bengal
Calcutta High Court · (2015) 1 CHN 245
High Courts28 Mar 2014
Ran Vijai Yadav Vs Union of India
Calcutta High Court · (2014) 3 CALLT 486 : (2015) 144 FLR 624 : (2014) 4 WBLR 710
Constitution of India, 1950 — Article 311, 311(2)
High Courts28 Mar 2014
Arun Barua Vs State of West Bengal
Calcutta High Court · (2014) 3 CHN 227 : (2014) 4 WBLR 937
Constitution of India, 1950 — Article 14, 162, 19, 243PIndian Medical Council Act, 1956 — Section 33Motor Vehicles Act, 1988 — Section 2(25), 2(7), 69, 71(3), 73
High Courts28 Mar 2014
Ashraf Ali Vs State of West Bengal
Calcutta High Court · (2015) 1 CHN 742
Criminal Procedure Code, 1973 (CrPC) - Section 3, 3(4), 401, 482
High Courts27 Mar 2014
Raghu Nath Basak Vs Munni Devi Jaiswal
Calcutta High Court · (2014) 3 CHN 714
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13West Bengal Premises Tenancy Act, 1997 — Section 7(2), 7(3)
High Courts27 Mar 2014Disposed Off
Kishorilal Agarwal Vs Alliance Engineers (P.) Ltd.
Calcutta High Court · (2014) 3 CoMPLJ 293
Companies Act, 1956 — Section 10F, 111, 397, 398
High Courts27 Mar 2014Dismissed
Ashutosh Ghosh @ Ashok Ghosh and Others Vs Prabir Sarkar and Others
Calcutta High Court · (2014) 03 CAL CK 0132
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31Specific Relief Act, 1963 - Section 34West Bengal Estates Acquisition Act, 1953 - Section 10(2) 4 44(2a) 6 6(1)(a)
High Courts27 Mar 2014Allowed
Sri Hayagrib Naiya Vs Diamond Harbour Municipality and Others
Calcutta High Court · (2014) 3 CHN 222 : (2014) 142 FLR 842
High Courts27 Mar 2014Dismissed
Salimuddin Ahmed and Others Vs Mst. Golehar Bibi and Others
Calcutta High Court · (2014) 03 CAL CK 0089
Specific Relief Act, 1963 - Section 34
High Courts26 Mar 2014
Anu Mehta Vs Gunmala Sales Private Limited
Calcutta High Court · (2014) 03 CAL CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138, 145