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Calcutta High Court judgments

64,078 judgments · page 777 of 3,204

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High Courts16 Aug 2011Dismissed

Conservator of Forests Vs Dabur Pharma Ltd. and others

Calcutta High Court · (2012) 5 CHN 321 : (2012) 2 EFLT 91

Forest Act, 1927 — Section 2(4)
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High Courts16 Aug 2011

Sri Chittaranjan Chowdhury Vs Sri Dilip Kumar Ghosh

Calcutta High Court · (2011) 08 CAL CK 0081

West Bengal Premises Tenancy Act, 1997 — Section 7(2)
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High Courts16 Aug 2011Allowed

Pratap Chandra Roy and Another Vs The State of West Bengal and Another

Calcutta High Court · (2011) 08 CAL CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 197, 401, 482Penal Code, 1860 (IPC) — Section 269, 278, 279, 405, 409
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High Courts16 Aug 2011Dismissed

Kamrunnisha Vs Zubeda Khatoon and Another

Calcutta High Court · (2011) 08 CAL CK 0064

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
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High Courts16 Aug 2011

In Re: Hifazat Chemicals Ltd. (in Liquidation) Gujarat Industrial Investment Corporation Ltd.

Calcutta High Court · (2011) 167 CompCas 236

Companies (Court) Rules, 1959 — Rule 176, 176(1)
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High Courts16 Aug 2011

Prince International Vs Additional Director General of Dri

Calcutta High Court · (2012) 282 ELT 193

Customs Act, 1962 — Section 108, 17, 46, 49
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High Courts16 Aug 2011

Sri Sanjoy Ghosh and Others Vs Sri Arun Baran Ghosh and Another

Calcutta High Court · (2011) 08 CAL CK 0026

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 227
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High Courts16 Aug 2011Dismissed

Swapan Kr. Das Vs Aditi Das

Calcutta High Court · (2012) 3 CHN 597 : (2012) 2 CHN 815

Criminal Procedure Code, 1973 (CrPC) — Section 125, 22
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High Courts16 Aug 2011

Sri Ramapada Shaw Vs The State of West Bengal and Another

Calcutta High Court · (2011) 08 CAL CK 0008

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 24, 25, 403, 405, 406
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High Courts12 Aug 2011Dismissed

Kesto Mukherjee Vs Union of India Sukhen Tunga Vs Controller and Auditor General of India

Calcutta High Court · (2012) 3 CHN 32

Constitution of India, 1950 — Article 14, 16
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High Courts12 Aug 2011

Sachindra Nath Dey Vs State of West Bengal

Calcutta High Court · (2011) 5 CHN 238

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High Courts12 Aug 2011Allowed

Madura Coats Pvt. Ltd. Vs The Commissioner of Central Excise

Calcutta High Court · (2011) 187 ECR 310

Central Excises and Salt Act, 1944 — Section 11B(2), 12B, 35F, 35G
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High Courts12 Aug 2011

In the goods of: Nurun Nahar (Deceased) and Seikh Abdus Sadek Vs S.K. Abdul Rasool and Others

Calcutta High Court · (2011) 08 CAL CK 0140

Probate and Administration Act, 1881 — Section 4, 59, 88Succession Act, 1925 — Section 187, 231(2)
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High Courts12 Aug 2011Dismissed

Jai Mica Supply Co. Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2012) 246 CTR 280

Income Tax Act, 1961 — Section 143(3), 260A, 263, 28, 80HHC
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High Courts12 Aug 2011Dismissed

Surajmall Lalchand and Sons Vs Assistant Commissioner of Income Tax

Calcutta High Court · (2011) 245 CTR 236 : (2011) 202 TAXMAN 567

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(2), 144, 260(A), 260A
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High Courts12 Aug 2011Allowed

Peico Electronics and Electricals Limited (now known as Philips India Limited) Vs Commissioner of Income Tax and Another

Calcutta High Court · (2011) 339 ITR 506

Companies Act, 1956 — Section 205, 205(1), 205A, 205C, 206Income Tax Act, 1961 — Section 115J, 115J(1A), 260A, 80VVA
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High Courts12 Aug 2011Dismissed

Bimal Kumar Parasramka and Others Vs Rajendra Prasad Agarwalla and Others

Calcutta High Court · (2011) 4 CHN 362

Companies Act, 1956 — Section 560
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High Courts12 Aug 2011Dismissed

Bee Pee Jay Finance Ltd. Vs Commissioner of Income Tax, Central-II and Another

Calcutta High Court · (2011) 08 CAL CK 0076

Income Tax Act, 1961 — Section 115J, 115JA(1), 115JA(4), 234B, 234C
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High Courts12 Aug 2011

Status Home and Enclaves (P) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2012) 204 TAXMAN 126

Income Tax Act, 1961 — Section 260A
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High Courts12 Aug 2011Dismissed

Duncans Industries Limited Vs Commissioner of Income Tax

Calcutta High Court · (2011) 245 CTR 77 : (2011) 202 TAXMAN 677

Finance Act, 1990 — Section 80HHC(3)Income Tax Act, 1961 — Section 260A, 80AB, 80B(5), 80HHC, 80HHC(1)
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