COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 732 of 3,203

High Courts17 May 2012Allowed

Jai Hind Pvt. Ltd. Vs State of West Bengal and Others

Calcutta High Court · (2012) 2 CALLT 550 : (2012) 3 CHN 671

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Constitution of India, 1950 — Article 166, 166(1), 166(3), 77(3)West Bengal Estates Acquisition Act, 1953 — Section 4, 44, 44(4), 5, 53

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High Courts17 May 2012Dismissed

Smt. Monika Kahali Vs Mr. Astik Moni Das and Others

Calcutta High Court · (2012) 05 CAL CK 0081

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 27Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 17, 21, 25, 25(3), 27

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High Courts17 May 2012Dismissed

Tatai Mondal Vs The State of West Bengal

Calcutta High Court · (2012) 3 CALLT 593 : (2012) 4 CHN 105 : (2013) 1 Crimes 399

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 161, 165(1), 397, 402Penal Code, 1860 (IPC) — Section 107, 111, 306, 375, 376

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High Courts17 May 2012

Sk. Shabajan Molla Vs Akbar Hossain and Others

Calcutta High Court · (2012) 4 CHN 240

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 100Evidence Act, 1872 — Section 92, 94

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High Courts17 May 2012

Poddar Projects Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2012) 211 TAXMAN 493 : (2013) 1 WBLR 282

Calcutta Municipal Corporation Act, 1980 — Section 170, 171, 171(4), 193, 195Income Tax Act, 1961 — Section 23, 23(1)

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High Courts17 May 2012Dismissed

The Peerless General Finance and Investment Co. Ltd. Vs Commissioner of Income Tax, W.B.-I, Kolkata

Calcutta High Court · (2012) 4 CALLT 220 : (2012) 210 TAXMAN 171

Evidence Act, 1872 — Section 114Finance Act, 1987 — Section 22, 27, 32(1), 32(1)(ii)Registration Act, 1908 — Section 17, 49

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High Courts17 May 2012

Anatech Instruments Pvt. Ltd. Vs Commercial Tax Officer, Sealdah Charge and Others

Calcutta High Court · (2013) 61 VST 89

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High Courts17 May 2012

Sri Yogindera Singh and Another Vs Coal India Limited and Others

Calcutta High Court · (2012) 05 CAL CK 0050

Constitution of India, 1950 — Article 226

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High Courts17 May 2012

Rishra Steel Limited (In Liquidation) and Deccan Traders Private Limited Vs The Official Liquidator and Gourinandan Real Estate Private Limited

Calcutta High Court · (2012) 172 CompCas 299 : (2013) 3 CompLJ 591

Companies Act, 1956 — Section 456West Bengal Estates Acquisition Act, 1953 — Section 57, 6(1), 6(3)

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High Courts17 May 2012Dismissed

Smt. Rinku Saha Vs The State of West Bengal

Calcutta High Court · (2012) 4 CHN 111

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7(1)Specific Relief Act, 1963 — Section 41

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High Courts17 May 2012Dismissed

Smt. Premlata Biswas Vs Sri Debdas Biswas and Others

Calcutta High Court · (2012) 05 CAL CK 0037

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High Courts17 May 2012Dismissed

Berger Paints India Limited Vs Commissioner of Income Tax, Kolkata-IV, and Another

Calcutta High Court · (2012) 4 CALLT 198

Income Tax Act, 1961 — Section 2(24)(x), 36(1)(va), 43B, 80HHC, 80O

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High Courts17 May 2012

In Re: Satya Ventures (P) Ltd. and Others

Calcutta High Court · (2012) 4 CompLJ 578

Companies Act, 1956 — Section 393

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High Courts17 May 2012Allowed

Md. Serajuddin and Brothers Vs CIT

Calcutta High Court · (2012) 05 CAL CK 0004

Income Tax Act, 1961 — Section 110, 115J, 143, 143(1), 143(1)(a)

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High Courts17 May 2012Allowed

Insurance Regulatory and Development Authority and Others Vs Heritage Insurance Brokers Private Ltd. and Others

Calcutta High Court · (2012) 3 CALLT 329 : (2012) 4 CHN 347

Insurance Regulatory and Development Authority (Insurance Brokers) Regulations, 2002 — Regulation 15

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High Courts16 May 2012

Sri Mrinal Kanti Panda Vs Sri Tapan Kumar Kamila and Others

Calcutta High Court · (2012) 3 CALLT 670

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High Courts16 May 2012Dismissed

Ananda Mondal Vs State of West Bengal and Another

Calcutta High Court · (2012) 05 CAL CK 0079

Motor Vehicles Act, 1988 — Section 2(30), 50Penal Code, 1860 (IPC) — Section 392

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High Courts16 May 2012

Devasmita Chakraborty and Others Vs The State of West Bengal and Others

Calcutta High Court · (2012) 2 CALLT 507

West Bengal University of Health Sciences Act, 2002 — Section 56(3)

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High Courts16 May 2012Dismissed

Iqbal Ahmed and Others Vs District Grand Lodge of Mark Master Mason of Bengal

Calcutta High Court · (2012) 3 CALLT 649 : (2012) 5 CHN 15

Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 25Specific Relief Act, 1963 — Section 41(j)

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High Courts16 May 2012

Manishi Maity Vs West Bengal State Electricity Distribution Comp. Ltd. and Others

Calcutta High Court · (2012) 4 CALLT 132

Constitution of India, 1950 — Article 19(I)(e), 21Electricity Act, 2003 — Section 176(2)(e), 43, 43(2), 67(2)

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