COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 800 of 3,204

High Courts20 Apr 2011

Kaniska Engineering Industries Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2011) 3 CALLT 176

Companies Act, 1956 — Section 1, 3Land Acquisition (Companies) Rules, 1963 — Rule 3, 4, 4(1), 4(2), 4(3)Land Acquisition Act, 1894 — Section 4, 4(1), 40, 41, 5A

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High Courts20 Apr 2011

Jamshedpur Cements Ltd. (in Liquidation) and Hi-Tech Chemicals Private Limited Vs Adityapur Industrial Area Development Authority and Another and An application by Adityapur Industrial Area Development Authority

Calcutta High Court · (2011) 164 CompCas 72 : (2011) 3 CompLJ 277

Companies (Court) Rules, 1959 — Rule 154Companies Act, 1956 — Section 530Industrial Disputes Act, 1947 — Section 33(1), 33(2)

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High Courts20 Apr 2011Dismissed

Jodh Raj Laddha and Others Vs Birla Corporation Limited and Others

Calcutta High Court · (2011) 164 CompCas 238 : (2012) 1 CompLJ 119 : (2011) 110 SCL 707

Civil Procedure Code, 1908 (CPC) — Section 100Companies Act, 1956 — Section 10F, 387, 397, 398, 398(2)

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High Courts20 Apr 2011Dismissed

Ludlow Jute and Specialities Ltd. and Another Vs State of West Bengal and Other

Calcutta High Court · (2011) 130 FLR 719 : (2012) 1 LLJ 567

Industrial Disputes Act, 1947 — Section 10B(1), 12Limitation Act, 1963 — Article 137, 3(1)

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High Courts19 Apr 2011Allowed

Balaram Saha Vs The Commissioner of Income Tax

Calcutta High Court · (2011) 334 ITR 383

Income Tax Act, 1961 — Section 131(3), 133A, 148, 260A

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High Courts19 Apr 2011

Md. Alfajuddin Vs The State of West Bengal and Others

Calcutta High Court · (2011) 04 CAL CK 0114

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High Courts19 Apr 2011Dismissed

Subal Kumar Dey and Another Vs Rose Valley Chain Marketing Systems and Others

Calcutta High Court · (2011) 04 CAL CK 0111

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

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High Courts19 Apr 2011Allowed

Indrajit Kumar Sinha Vs The State of West Bengal

Calcutta High Court · (2011) 7 RCR(Criminal) 2569

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

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High Courts19 Apr 2011Dismissed

M/s. Ranbeer Automobiles and another Vs State of West Bengal and others

Calcutta High Court · (2011) 130 FLR 951 : (2011) LLR 1188

Payment of Gratuity Act, 1972 — Section 1(3), 7(7)

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High Courts19 Apr 2011Allowed

VCK Share and Stock Broking Services Ltd. Vs Bank of Rajasthan Ltd.

Calcutta High Court · (2011) 4 BC 161 : (2011) 2 CALLT 525

Civil Procedure Code, 1908 (CPC) — Section 100, 151, 22, 23, 24Constitution of India, 1950 — Article 323A, 323BRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(10), 19(11), 19(8)

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High Courts19 Apr 2011