COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 817 of 3,204

High Courts04 Feb 2011Dismissed

Commissioner of Central Excise Vs Alliance Udyog Limited

Calcutta High Court · (2011) 2 CALLT 76 : (2011) 184 ECR 318 : (2011) 266 ELT 171

Central Excise Rules, 1944 — Rule 56ACentral Excise Rules, 2002 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 12B, 35H

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High Courts04 Feb 2011Dismissed

CESC Limited and Another Vs Deputy Chief Engineer-Customer Relation Management Cell and Appellate Authority and Others

Calcutta High Court · (2011) 2 CALLT 238 : (2011) 2 CHN 760 : (2011) ELR 494

Electricity Act, 2003 — Section 126, 135

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High Courts04 Feb 2011Dismissed

West Bengal Trade Promotion Organisation Vs The Indian Craft Village Trust and Others

Calcutta High Court · (2011) 2 CHN 641

Constitution of India, 1950 — Article 12, 14, 226, 227, 299Criminal Procedure Code, 1973 (CrPC) — Section 125, 145, 145(1), 151Evidence Act, 1872 — Section 115

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High Courts04 Feb 2011Dismissed

Tirupati Jute Industries Ltd. and Another Vs Employees Provident Fund Organisation and Others

Calcutta High Court · (2011) 129 FLR 965 : (2011) 4 LLJ 197 : (2011) LLR 657

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 7A(2), 7A(3), 7B

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High Courts04 Feb 2011

Jaydeep Kumar Dey and Others Vs Zilla Parishad

Calcutta High Court · (2011) 2 CHN 661 : (2011) 129 FLR 525

Andaman and Nicobar Islands (Panchayat Administration) Rules, 1997 — Rule 46Andaman and Nicobar Islands (Panchayats) Regulations, 1994 — Regulation 150, 151, 163Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10

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High Courts04 Feb 2011

Bay Island Hotel Ltd. Vs Lieutenant Governor

Calcutta High Court · (2012) 1 CHN 306

Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 202(1), 202(7), 202(8), 204, 28Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 7, Order 7 Rule 11, 115Constitution of India, 1950 — Article 226, 227

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High Courts04 Feb 2011Allowed

Hindustan Lever Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2012) 249 CTR 367 : (2011) 335 ITR 108 : (2011) 333 ITR 108

Income Tax Act, 1961 — Section 143(3), 260A, 263Income Tax Rules, 1962 — Rule 8

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High Courts04 Feb 2011Dismissed

State of West Bengal and Others Vs The Supreme Industries Limited

Calcutta High Court · (2011) 1 CALLT 632 : (2011) 2 CHN 174 : (2011) 185 ECR 121 : (2013) 58 VST 117

Bengal Finance (Sales Tax) Act, 1941 — Section 10FWest Bengal Sales Tax Act, 1994 — Section 31, 32, 39, 40, 41West Bengal Taxation Tribunal Act, 1987 — Section 8

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High Courts04 Feb 2011Allowed