High Courts12 Mar 2014Disposed Off
M/s. Rescuwear India Private Ltd. Vs Syed Muzibur Rahman and Others
Calcutta High Court · (2014) 03 CAL CK 0111
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 4
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 624 of 3,203
High Courts12 Mar 2014
Scope Commodeal Private Limited Vs Shri Krishnakant Balkishan Laddha and Another
Calcutta High Court · (2014) 5 CHN 72
High Courts12 Mar 2014
Commissioner of Income Tax Vs Baljit Securities Pvt. Ltd.
Calcutta High Court · (2015) 275 CTR 335 : (2014) 368 ITR 470 : (2014) 224 TAXMAN 45
Securities Contracts (Regulation) Act, 1956 — Section 2
High Courts12 Mar 2014Allowed
Arup Nandi Vs Union of India and Others
Calcutta High Court · (2015) 2 WBLR 242
High Courts12 Mar 2014Disposed off
Sabitri Mahato Vs State of West Bengal and Others
Calcutta High Court · (2015) 2 WBLR 643
High Courts12 Mar 2014
Pratul Kumar Raj Vs Sita Bala Kayal
Calcutta High Court · (2014) 03 CAL CK 0027
Evidence Act, 1872 — Section 114(g), 92Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A, 54
High Courts11 Mar 2014
M.C. Ghatak Vs The Union of India
Calcutta High Court · (2014) LabIC 2201
Constitution of India, 1950 — Article 14, 16
High Courts11 Mar 2014Allowed
Lalita Saha and Another Vs Arvind Kumar Singh and Others
Calcutta High Court · (2014) 03 CAL CK 0112
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4A, Order 41 Rule 27, Order 47 Rule 1
High Courts11 Mar 2014Partly Allowed
Basabi Raichoudhary Vs State of West Bengal
Calcutta High Court · (2014) 2 CALLT 1 : (2014) 3 WBLR 235
Bengal Excise Act, 1909 — Section 46, 46A, 46BCriminal Procedure Code, 1973 (CrPC) — Section 2(wa)Penal Code, 1860 (IPC) — Section 272, 273, 304, 328, 34
High Courts11 Mar 2014Allowed
Sunity Chakraborty Vs Union of India
Calcutta High Court · (2014) 2 CALLT 93 : (2014) 3 CHN 205
High Courts11 Mar 2014
Lalita Saha Vs Arvind Kumar Singh
Calcutta High Court · (2014) 4 CHN 116
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4A, Order 41 Rule 27, Order 47 Rule 1
High Courts10 Mar 2014Allowed
Director of Transport Vs Yesurathinam
Calcutta High Court · (2014) LabIC 2393 : (2014) 3 LLJ 378
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(oo)(bb), 2[(oo)(bb)], 25B(2)(a)(ii)
High Courts10 Mar 2014
Rajkumari Jadav Vs Sunil Kumar Purkait
Calcutta High Court · (2014) 4 ACC 294
Motor Vehicles Act, 1988 — Section 147
High Courts10 Mar 2014
Mani Square Limited Vs State of West Bengal
Calcutta High Court · (2014) 2 CALLT 373 : (2014) 3 CHN 403 : (2014) 3 WBLR 289
Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 2(6), 3(5A), 3(7B), 3(8), 4Calcutta Thika Tenancy Act, 1949 — Section 10A, 2(5)Constitution of India, 1950 — Article 226
High Courts10 Mar 2014
M.A. Nasir Vs The Andaman and Nicobar Administration
Calcutta High Court · (2014) 4 WBLR 226
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 467, 468, 471, 474
High Courts10 Mar 2014Dismissed
Debsundar Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · (2015) 3 WBLR 562
High Courts10 Mar 2014
Commissioner of Income Tax Vs Trade Apartments Ltd.
Calcutta High Court · (2014) 03 CAL CK 0010
High Courts07 Mar 2014
Kinnari Mullick Vs Ghanshyam Das Damani
Calcutta High Court · (2014) 3 WBLR 259
Arbitration and Conciliation Act, 1996 — Section 13, 16, 31
High Courts07 Mar 2014
Montosh Kumar Saha Vs Union of India
Calcutta High Court · (2014) 3 CHN 554 : (2014) 309 ELT 440 : (2014) 46 GST 292 : (2016) 36 GSTR 118
Customs Act, 1962 — Section 146(2)Penal Code, 1860 (IPC) — Section 419, 468, 471
High Courts07 Mar 2014Allowed
Dulchand Omprakash and Others Vs Dhirendra Mullick and Others
Calcutta High Court · (2014) 03 CAL CK 0125