COURT ARCHIVE

Calcutta High Court judgments

64,078 judgments · page 778 of 3,204

High Courts12 Aug 2011

EIH Limited Vs Commissioner of Income Tax

Calcutta High Court · (2011) 244 CTR 353 : (2011) 338 ITR 503 : (2011) 202 TAXMAN 664

Constitution of India, 1950 — Article 286Customs Act, 1962 — Section 28, 50Income Tax Act, 1961 — Section 260(A), 288, 80HHC

Read judgment

High Courts12 Aug 2011Allowed

Nilgiri Estates Pvt. Ltd. Vs Khaniva Housing (India) Pvt. Ltd.

Calcutta High Court · AIR 2012 Cal 60 : (2012) 1 CALLT 243

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

Read judgment

High Courts12 Aug 2011

M/s. Info Edge (India) Pvt. Ltd. and Another Vs Sumanta Bhattacharya and Others

Calcutta High Court · AIR 2012 Cal 1 : (2012) 1 CHN 187

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2AConstitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 10

Read judgment

High Courts12 Aug 2011

The Council of the Institute of Chartered Accountants of India Vs Shri Dipak Kumar De Sarkar

Calcutta High Court · AIR 2011 Cal 203 : (2011) 5 CHN 295 : (2012) 171 CompCas 35 : (2011) 201 TAXMAN 203

Chartered Accountants Act, 1949 — Section 21, 21(1), 21(4), 21(5), 22Chartered Accountants Regulations, 1988 — Regulation 12(11)Civil Procedure Code, 1908 (CPC) — Section 5

Read judgment

High Courts12 Aug 2011

Sandip Halder Vs State of West Bengal

Calcutta High Court · (2011) 4 CHN 397

Constitution of India, 1950 — Article 14, 16West Bengal Determination of Seniority Rules, 1981 — Rule 5(2)West Bengal Fire Service Recruitment Rules, 1950 — Rule 5

Read judgment

High Courts11 Aug 2011

Dheeraj Construction and Industries Ltd. Vs Commissioner of Income Tax, Central-XII

Calcutta High Court · (2011) 202 TAXMAN 181

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3AIncome Tax Act, 1961 — Section 100, 101, 102, 103, 143Limitation Act, 1963 — Section 10, 11, 12, 13, 14

Read judgment

High Courts11 Aug 2011Dismissed

Sri Sambhu Nath Manna. Vs Smt. Susama Manna and Another

Calcutta High Court · (2012) 1 CALLT 215 : (2012) 5 CHN 225

Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 17, Order 8 Rule 6A, 151Limitation Act, 1963 — Article 137

Read judgment

High Courts11 Aug 2011Dismissed

Syed Abdul Rub and Others Vs Rashida Khatoon and Others

Calcutta High Court · (2011) 08 CAL CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 144

Read judgment

High Courts11 Aug 2011Allowed

Anowara Bibi and Anr Vs The State of West Bengal

Calcutta High Court · (2012) 1 CALLT 555

Penal Code, 1860 (IPC) — Section 302, 304B, 498A

Read judgment

High Courts11 Aug 2011Dismissed

Indian Oil Corporation Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Asansol, West Bengal and Others

Calcutta High Court · (2012) 132 FLR 718 : (2012) 3 LLJ 171 : (2012) LLR 148

Companies Act, 1956 — Section 617

Read judgment

High Courts10 Aug 2011Dismissed

Smt. Minati Ghosh and Another Vs Sri Kankali Charan Chattopadhyay

Calcutta High Court · (2011) 08 CAL CK 0179

Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 65

Read judgment

High Courts10 Aug 2011Allowed

Shyamal Saha @ Shyamlal Vs State of West Bengal

Calcutta High Court · (2012) 1 CHN 220

Penal Code, 1860 (IPC) — Section 148, 149, 302, 34

Read judgment

High Courts10 Aug 2011Dismissed

Amber Tours and Travels (P) Ltd. and Others Vs Padmavati Investment Limited and Others

Calcutta High Court · (2011) 08 CAL CK 0087

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 40, 54

Read judgment

High Courts10 Aug 2011

PCS Industries Ltd. Vs State of West Bengal and Another

Calcutta High Court · (2012) 2 CHN 508 : (2012) CriLJ 135

Criminal Procedure (Amendment) Act, 2008 — Section 256, 272, 378, 384, 385Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 120B, 406, 418, 420, 506

Read judgment

High Courts10 Aug 2011Dismissed

Ashoke Bose Vs Kesharshyam Construction Pvt. Ltd.

Calcutta High Court · (2011) 08 CAL CK 0085

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 44

Read judgment

High Courts10 Aug 2011Dismissed

Suranjan Guria Vs Smt. Bibi Rani Jena and Others

Calcutta High Court · (2011) 08 CAL CK 0078

West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)(2A), 17(3)West Bengal Premises Tenancy Act, 1997 — Section 7(2)

Read judgment

High Courts10 Aug 2011Dismissed

Gopal Das Agarwal Vs Durga Bala Pramanick and ano.

Calcutta High Court · (2012) 4 CHN 205

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

Read judgment

High Courts10 Aug 2011Dismissed

Competent Authority under the Urban Land (Ceiling and Regulation) Act, 1976 and Another Vs David Mantosh and Others

Calcutta High Court · (2011) 08 CAL CK 0019

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 2 Rule 2, Order 7 Rule 11, 24Constitution of India, 1950 — Article 100, 113, 12, 136, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 14

Read judgment

High Courts09 Aug 2011

Orient Paper and Industries Ltd. Vs Shaun Automobiles Pvt. Ltd.

Calcutta High Court · (2011) 5 CHN 340

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 13, 16

Read judgment

High Courts05 Aug 2011Allowed

State of West Bengal and another Vs Saranan Khanda and others

Calcutta High Court · (2011) 131 FLR 772

Read judgment