High Courts20 Jan 2014Allowed
Barman Das Pattanayak Vs Union of India (UOI)
Calcutta High Court · (2014) 2 CHN 606
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 636 of 3,203
High Courts20 Jan 2014
Baman Das Pattanayak Vs Union of India and Others
Calcutta High Court · (2014) 1 ESC 349 : (2014) 3 WBLR 865
High Courts20 Jan 2014
Thakurani Shree Shree Durga Mata New Trust and Asis Mitra Vs Sibani Dutta and Others
Calcutta High Court · AIR 2014 Cal 126 : (2014) 5 CHN 530 : (2014) 3 WBLR 627
General Clauses Act, 1897 - Section 2(26)Registration Act, 1908 - Section 2(6)Succession Act, 1925 - Section 114
High Courts20 Jan 2014Dismissed
Bishnu Devi Shaw and Others Vs The Federal Bank Ltd. and Others
Calcutta High Court · AIR 2014 Cal 90 : (2014) 3 BC 476 : (2014) 2 CHN 269 : (2014) 2 WBLR 932
Civil Procedure Code, 1908 (CPC) - Order 34 Rule 5
High Courts20 Jan 2014Disposed Off
G.I.S. Limited Vs State of West Bengal and Others
Calcutta High Court · (2014) LLR 290
Industrial Disputes Act, 1947 - Section 10(4) 2(s)
High Courts20 Jan 2014Allowed
Ananta Barui Vs The State of West Bengal
Calcutta High Court · (2014) 2 CALLT 605 : (2014) 5 CHN 194
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts20 Jan 2014
Commissioner of Income Tax Vs Kusum Products Ltd.
Calcutta High Court · (2014) 361 ITR 632 : (2015) 230 TAXMAN 149
Income Tax Act, 1961 — Section 88
High Courts20 Jan 2014Disposed Off
L and T Finance Limited Vs Anup Kumar Bera and Another
Calcutta High Court · AIR 2014 Cal 78 : (2014) 5 CHN 233 : (2014) 3 CPJ 124 : (2014) 2 WBLR 897
Arbitration and Conciliation Act, 1996 - Section 5 8Civil Procedure Code, 1908 (CPC) - Order 39 Rule 3Constitution of India, 1950 - Article 226 227 32
High Courts20 Jan 2014
Thambuswamy Vs The State
Calcutta High Court · (2014) CriLJ 1544
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 293, 313, 357(3)Evidence Act, 1872 — Section 114(g), 24Penal Code, 1860 (IPC) — Section 300, 302, 307, 63
High Courts20 Jan 2014Dismissed
Mithi Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (2014) 1 CALLT 333
Constitution of India, 1950 - Article 226 32Electricity Act, 2003 - Section 85 85(5)
High Courts17 Jan 2014
Secretary, Government of West Bengal Vs Shyamal Kanti Dutta
Calcutta High Court · (2014) 1 ESC 271
Constitution of India, 1950 — Article 14, 16
High Courts17 Jan 2014Allowed
Saregama India Limited Vs State of West Bengal
Calcutta High Court · (2014) 2 CALLT 311 : (2014) 5 CHN 554 : (2015) 1 WBLR 575
Constitution of India, 1950 — Article 300-AFactories Act, 1948 — Section 2(m)Land Acquisition Act, 1894 — Section 23, 24
High Courts17 Jan 2014
J.J. Exporters Ltd. Vs Deputy Commissioner of Central Excise
Calcutta High Court · (2014) 29 GSTR 331
Central Excises and Salt Act, 1944 — Section 11AC, 35
High Courts17 Jan 2014Allowed
Mukul Chandra Bhattacharyya Vs Union of India
Calcutta High Court · (2014) 2 CALLT 38 : (2014) 1 ESC 492 : (2014) 142 FLR 361
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(1)
High Courts16 Jan 2014Allowed
Sutapa Kundu Vs State of West Bengal
Calcutta High Court · (2014) 2 CHN 85
High Courts16 Jan 2014Allowed
Atiar Rahaman Mallick Vs The State of West Bengal
Calcutta High Court · (2014) 1 CALLT 601 : (2014) 2 CCR 260 : (2014) CriLJ 1268 : (2014) 2 Crimes 621
Penal Code, 1860 (IPC) - Section 161 164 363 366A 376
High Courts16 Jan 2014Dismissed
Khokan Chandra Guin Vs State of West Bengal and Others
Calcutta High Court · (2014) 01 CAL CK 0080
Civil Procedure Code, 1908 (CPC) - Section 11
High Courts16 Jan 2014Disposed Off
Balurghat Law College Society and Another Vs The State of West Bengal and Others
Calcutta High Court · (2014) 1 CALLT 450
Societies Registration Act, 1860 - Section 19
High Courts16 Jan 2014
Commissioner of Income Tax Vs M/s. Shelcon Propertyies (P) Ltd.
Calcutta High Court · (2014) 1 CALLT 552 : (2015) 273 CTR 106 : (2015) 370 ITR 305
Income Tax Act, 1922 — Section 22, 22(1), 24(2)Income Tax Act, 1961 — Section 139, 139(1), 143(3), 32AB, 80AC
High Courts16 Jan 2014
Madan Mohan Biswas Vs Kartick Chandra Biswas
Calcutta High Court · (2014) 2 CHN 722
West Bengal Land Reforms Act, 1955 — Section 8