COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 804 of 3,204

High Courts31 Mar 2011Dismissed

The Estate of Sree Sree Radha Kishan Jew Vs The Commissioner of Income Tax and Another

Calcutta High Court · (2011) 2 CALLT 233 : (2011) 4 CHN 659 : (2011) 243 CTR 137 : (2012) 347 ITR 299

Income Tax Act, 1961 — Section 143(3), 24, 24(1), 260A, 56

High Courts31 Mar 2011Allowed

St. Teresa''s School Vs District Consumer Redressal Forum

Calcutta High Court · (2011) 5 CHN 679

Consumer Protection Act, 1986 — Section 2

High Courts31 Mar 2011Allowed

The Secretary, Krishnapur Jadhunath Madhab Chandra High School Vs The State of West Bengal and Others

Calcutta High Court · (2011) 2 CALLT 506 : (2011) 5 CHN 62

West Bengal Board of Secondary Education Act, 1963 — Section 24

High Courts31 Mar 2011

Sitaram Poddar Vs Bhagirath Choudhary

Calcutta High Court · (2011) 2 CHN 969

Contract Act, 1872 — Section 172

High Courts31 Mar 2011

PILCOM Vs Commissioner of Income Tax (TDS)

Calcutta High Court · (2011) 243 CTR 511 : (2012) 347 ITR 410

Income Tax Act, 1961 — Section 156, 194E, 201(1A), 220(2), 260A

High Courts31 Mar 2011Dismissed

Directors of Income Tax (Exemption) Vs Sahu Jain Trust

Calcutta High Court · (2011) 4 CHN 706 : (2011) 243 CTR 131 : (2011) 200 TAXMAN 62

Income Tax Act, 1961 — Section 11, 11(4A), 2(13), 260A

High Courts31 Mar 2011

Sunil Biswas @ Amar Vs State of West Bengal

Calcutta High Court · (2011) 03 CAL CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 161, 401, 482Penal Code, 1860 (IPC) — Section 306, 34, 498A

High Courts31 Mar 2011Dismissed

Commissioner of Income Tax Vs E.I.H. Limited

Calcutta High Court · (2011) 03 CAL CK 0058

Income Tax Act, 1961 — Section 260A, 30, 32, 36, 37(2)Income Tax Rules, 1962 — Rule 6B

High Courts31 Mar 2011

Lav Jhingan Vs State of West Bengal and Another

Calcutta High Court · (2012) 5 CHN 140 : (2011) 3 Crimes 641

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts31 Mar 2011Dismissed

Chowdhury Masiar Rahaman Vs State of West Bengal and Another

Calcutta High Court · (2011) 03 CAL CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 319, 437(5)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 302, 304A, 338

High Courts31 Mar 2011Dismissed

Commissioner of Income Tax Vs Norplex Oak India

Calcutta High Court · (2011) 198 TAXMAN 470

Income Tax Act, 1961 — Section 143(2), 260A, 32

High Courts31 Mar 2011Allowed

The Managing Committee Kamartore High School and Another Vs Debendra Nath Ghosh and Others

Calcutta High Court · (2011) 2 CALLT 176 : (2011) 2 CHN 936

High Courts31 Mar 2011Dismissed

CIT Vs EIH Limited

Calcutta High Court · (2011) 03 CAL CK 0017

Income Tax Act, 1961 — Section 154, 260A, 30, 31, 32Income Tax Rules, 1962 — Rule 6B

High Courts31 Mar 2011Dismissed

Md. Khairul Alam Vs The State

Calcutta High Court · (2011) 3 CALLT 227 : (2011) 2 CALLT 80

Administrative Tribunals Act, 1985 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 452Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307

High Courts31 Mar 2011Allowed

Swapna Roy and Others Vs New India Assurance Co. Ltd. and Others

Calcutta High Court · (2012) ACJ 2264

Motor Vehicles Act, 1988 — Section 171

High Courts30 Mar 2011Allowed

Shantanu Consul Vs Mrs. Grarima Singh and Another

Calcutta High Court · (2011) 3 CALLT 66

Constitution of India, 1950 — Article 19(1), 21, 226Contempt of Courts (C.A.T.) Rules, 1992 — Rule 8

High Courts30 Mar 2011Allowed

Mosharof Ali Mallick Vs Secretary, Ministry of Information and Broadcasting Government of India and Others

Calcutta High Court · (2011) 3 CALLT 46 : (2011) 129 FLR 1077

High Courts30 Mar 2011Allowed

ERBIS Engineering Company Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2012) 2 CALLT 674 : (2011) 2 CALLT 450 : (2011) 3 CHN 775

Companies Act, 1956 — Section 592Constitution of India, 1950 — Article 13(3), 14, 15, 16, 19General Clauses Act, 1897 — Section 3(42)

High Courts30 Mar 2011Allowed

Kanak Kumar Deb Vs Secretary, Ministry of Information and Broadcasting, Government of India and Others

Calcutta High Court · (2011) 130 FLR 143

Administrative Tribunals Act, 1985 — Section 5(2), 5(6)

High Courts29 Mar 2011

Mohan Kumar Das and Others Vs The Union of India (UOI) and Others

Calcutta High Court · (2011) 3 CHN 790

Constitution of India, 1950 — Article 226