COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 627 of 3,203

High Courts28 Feb 2014Partly Allowed

Union of India Vs Panihati Rubber Limited

Calcutta High Court · (2014) 3 ARBLR 232 : (2014) 2 CALLT 232

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 11(8), 11(8)(a)Constitution of India, 1950 — Article 136, 226

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High Courts28 Feb 2014

Commissioner of Income Tax Vs Rakshit Transport

Calcutta High Court · (2014) 02 CAL CK 0061

Income Tax Act, 1961 — Section 133(6), 143, 143(3), 194C, 263

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High Courts28 Feb 2014

Bablu Sardar and Others Vs The State of West Bengal

Calcutta High Court · (2014) 02 CAL CK 0033

Arms Act, 1959 — Section 1(1-A), 25, 27, 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 34, 394, 411

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High Courts28 Feb 2014

Jagannath Adhikary Vs The West Bengal State Electricity Board and Others

Calcutta High Court · (2014) 02 CAL CK 0031

Constitution of India, 1950 — Article 226, 32

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High Courts28 Feb 2014

Sabana Khatun Vs The State of West Bengal and Others

Calcutta High Court · (2014) 02 CAL CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 357A

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High Courts28 Feb 2014

Saroj Kumar Dutta Vs Union of India and Others

Calcutta High Court · (2014) 02 CAL CK 0018

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High Courts28 Feb 2014Allowed

Central Business Services Ltd. Vs India Infoline Limited

Calcutta High Court · (2014) 5 CHN 443 : (2014) 2 WBLR 530

Arbitration and Conciliation Act, 1996 — Section 11, 7, 9

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High Courts28 Feb 2014Allowed

Sasadhar Mishra and Others Vs National Insurance Company Ltd. and Others

Calcutta High Court · (2015) 3 ACC 57 : (2015) 5 CHN 57

Motor Vehicles Act, 1988 - Section 166 171

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High Courts27 Feb 2014

Jogendra Kristo Dutt Vs Nripendra Kristo Dutt and Others

Calcutta High Court · (2014) 02 CAL CK 0093

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3, Order 26 Rule 13, Order 26 Rule 14(2)Limitation Act, 1963 - Section 3

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High Courts27 Feb 2014Allowed

Sri Monoranjan Chowdhury and Others Vs Sri Paritosh Das

Calcutta High Court · (2014) 02 CAL CK 0092

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 3Specific Relief Act, 1963 - Section 34West Bengal Court Fees Act, 1970 - Section 7(v)(a) 7(vi)(a)

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High Courts27 Feb 2014Dismissed

Kum Kum Chatterjee Vs Ratan Roy

Calcutta High Court · (2014) 02 CAL CK 0040

Constitution of India, 1950 — Article 227

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High Courts27 Feb 2014

Tapas Das Vs National Insurance Company Ltd. and Others

Calcutta High Court · (2015) 3 ACC 120 : (2015) 2 AnWR 571

Motor Vehicles Act, 1988 — Section 140, 166

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High Courts27 Feb 2014Allowed

Monoranjan Chowdhury and Others Vs Poritosh Das

Calcutta High Court · (2015) 3 WBLR 639

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 3Specific Relief Act, 1963 - Section 4West Bengal Court Fees Act, 1970 - Section 7(v)(a) 7(vi)(a)

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High Courts26 Feb 2014

Basabi Rai Chowdhury Vs Metro Railways Debnarayan Roy Vs State of West Bengal

Calcutta High Court · (2014) 3 CHN 335 : (2015) 2 WBLR 289

West Bengal Inland Fisheries Act, 1984 — Section 17A(9)(B)

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High Courts26 Feb 2014Dismissed

Safikul Islam Vs State of West Bengal

Calcutta High Court · (2014) 3 CALLT 298 : (2014) 5 CHN 585

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302

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High Courts26 Feb 2014

Hindustan Lever Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2014) 02 CAL CK 0113

Income Tax Act, 1961 — Section 119, 263, 32, 32(1)(ii), 43

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High Courts26 Feb 2014

Raj Kamal Johri Vs The State of West Bengal

Calcutta High Court · (2014) 2 CALLT 175 : (2014) 2 CHN 678

Commissions of Inquiry Act, 1952 — Section 12, 3, 4, 5, 5(2)Constitution of India, 1950 — Article 20, 21

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High Courts26 Feb 2014

Md. Akbar and Others Vs Md. Ismail and Others

Calcutta High Court · (2015) 4 CHN 220 : (2015) 1 WBLR 272

Civil Procedure Code, 1908 (CPC) - Section 11Criminal Procedure Code, 1973 (CrPC) - Section 11Specific Relief Act, 1963 - Section 34

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High Courts26 Feb 2014Allowed

Msst. Anowara Bibi Vs Sk. Nasiruddin and Another

Calcutta High Court · (2014) 02 CAL CK 0095

Evidence Act, 1872 - Section 101 103 3 50 68

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High Courts26 Feb 2014Allowed

Parimesh Tapali Vs The State of West Bengal

Calcutta High Court · (2014) 3 CALLT 248 : (2014) 5 CHN 483 : (2014) 3 DMC 696

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 498A

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