High Courts18 Dec 2009Allowed
Smt. Rekha Saha Vs Commissioner of Income Tax
Calcutta High Court · (2010) 232 CTR 67 : (2010) 320 ITR 568
Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 194C
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 879 of 3,204
High Courts18 Dec 2009Allowed
Dhoot Developers (P) Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (2010) 230 CTR 305 : (2010) 256 ELT 534 : (2011) 336 ITR 487
Income Tax Act, 1961 — Section 127, 127(2)
High Courts17 Dec 2009
Express Publication (Madurai) Ltd. Vs India Media Services Pvt. Ltd. and Others
Calcutta High Court · (2011) 1 CHN 142
Civil Procedure Code, 1908 (CPC) — Section 11, 38, 39(4)Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 22(1), 28, 28(1), 28(3)
High Courts17 Dec 2009Allowed
Sujata Electric Pvt. Ltd. Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2010) 124 FLR 936
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts17 Dec 2009Allowed
Dabriwala Vanijya Udyog Ltd. Vs Smt. Alka Dalmia and Another
Calcutta High Court · (2010) 154 CompCas 131
Companies Act, 1956 — Section 466
High Courts17 Dec 2009Allowed
Sk. Jafar Ali and Another Vs West Bengal State Electricity Distribution Company Limited and Others
Calcutta High Court · AIR 2010 Cal 84
Electricity Act, 2003 — Section 126, 126(2), 126(5), 126(6)
High Courts16 Dec 2009
Shiva Wire and Steel Products Ltd. Vs Rashtriya Ispat Nigam Ltd.
Calcutta High Court · (2011) 5 CHN 374
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 143
High Courts16 Dec 2009Dismissed
Shri Sitaram Agarwal and Others Vs The State of West Bengal
Calcutta High Court · (2011) 6 RCR(Criminal) 944
Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Evidence Act, 1872 — Section 40, 41, 41, 42, 43Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Dec 2009
Biman Mukherjee Vs The State of West Bengal and Others
Calcutta High Court · (2009) 12 CAL CK 0004
West Bengal Municipal Act, 1993 — Section 218
High Courts15 Dec 2009Dismissed
New India Assurance Co. Ltd. Vs Balai Majhi and Another
Calcutta High Court · (2011) ACJ 31 : (2011) 1 TAC 984
High Courts15 Dec 2009Allowed
New India Assurance Co. Ltd. Vs Kutiswar Pramanik and Another
Calcutta High Court · (2010) ACJ 1749
Civil Procedure Code, 1908 (CPC) — Section 15, 16 , 17, 18, 19Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 149, 166, 166(2)
High Courts12 Dec 2009Allowed
Swami Sadananda Vs State of West Bengal and Others
Calcutta High Court · (2009) 12 CAL CK 0027
Constitution of India, 1950 — Article 26, 30
High Courts10 Dec 2009
Manas Mandal Vs The State of Wet Bengal and Others
Calcutta High Court · (2009) 12 CAL CK 0049
High Courts10 Dec 2009
Sayed Ali and Others Vs The State of West Bengal and Others
Calcutta High Court · (2009) 12 CAL CK 0023
High Courts10 Dec 2009Dismissed
Alom Extrusions Ltd. Vs Deputy Commissioner of Central Excise
Calcutta High Court · (2010) 256 ELT 379
Central Excises and Salt Act, 1944 — Section 11A, 11A(2), 11AB, 11ACConstitution of India, 1950 — Article 226
High Courts09 Dec 2009Dismissed
Susanta Kumar Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 174
Contract Act, 1872 — Section 51
High Courts08 Dec 2009
Appollo Gleaneagles Hospitals Limited Vs Somnath Chakraborty and Others
Calcutta High Court · 114 CWN 527
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 12, 2Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 6
High Courts08 Dec 2009Allowed
The Board of Trustees for Port of Kolkata Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2010) 3 CALLT 137
Calcutta Municipal Corporation Act, 1980 — Section 343Major Port Trusts Act, 1963 — Section 29
High Courts08 Dec 2009Dismissed
Hansraj Jain Karta of Hansraj Jain and Sons and Others Vs Santanu Chaudhuri and Others
Calcutta High Court · 114 CWN 572
Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 21, 22, 22(1), 28Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts07 Dec 2009Dismissed
Deepak Puri Vs State of West Bengal
Calcutta High Court · (2010) 126 FLR 28
Constitution of India, 1950 — Article 142