High Courts19 Dec 2014
Vinod Kumar Dugar Vs Bijoy Kumar Loyalka
Calcutta High Court · (2015) 1 CALLT 145
Arbitration and Conciliation Act, 1996 — Section 16(1), 16(6), 19, 34, 34(2)(b)(ii)Evidence Act, 1872 — Section 114, 114(g), 126
COURT ARCHIVE
Calcutta High Court judgments, 2014
1,358 judgments · page 3 of 68
High Courts19 Dec 2014
Baban Upadhyay Vs The State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0008
Coal Mines (Nationalisation) Act, 1973 — Section 30(II)Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 120B, 34, 379, 411, 413
High Courts19 Dec 2014
Abdul Hannan Kabiraj Vs Union of India
Calcutta High Court · (2015) 2 CHN 503
Constitution of India, 1950 — Article 14
High Courts18 Dec 2014
Calcutta Dock Labour Board Vs Chittaranjan Das
Calcutta High Court · (2015) 3 CHN 341 : (2015) 145 FLR 692
High Courts18 Dec 2014
Gopal Kumar and Others Vs The State of West Bengal and Others
Calcutta High Court · (2015) 1 CALLT 173 : (2015) 1 CHN 445
Income Tax Act, 1961 — Section 269-UDWest Bengal Panchayat Act, 1973 — Section 12, 12(1), 12(2), 12(3), 4
High Courts18 Dec 2014
Jamiruddin Sk. Vs The State of West Bengal
Calcutta High Court · (2015) 1 CALLT 87 : (2015) 1 CHN 417 : (2015) 1 DMC 838
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 498A
High Courts17 Dec 2014
Raja Mcgee Vs The State of West Bengal
Calcutta High Court · (2015) 3 CHN 291 : (2015) 3 Crimes 530
Criminal Procedure Code, 1973 (CrPC) — Section 144, 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1), 3(1)(viii)
High Courts17 Dec 2014
Eden Infrastructure Pvt. Ltd. Vs Eden Realty Ventures Pvt. Ltd.
Calcutta High Court · AIR 2015 Cal 18 : (2015) 5 CHN 207
Bihar Land Reforms Act, 1950 - Section 3
High Courts17 Dec 2014
Calcutta Port Trust Vs Trilok Singh
Calcutta High Court · (2014) 12 CAL CK 0039
High Courts17 Dec 2014Allowed
Mujibar Ansary Vs State of West Bengal and Others
Calcutta High Court · (2015) CriLJ 2541
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313 — Penal Code, 1860 (IPC) - Section 396, 412
High Courts17 Dec 2014
C.M.G. Ductiles Ltd. Vs Commissioner of Central Excise
Calcutta High Court · (2015) 317 ELT 219
High Courts17 Dec 2014
District Civil Bar Association and Others Vs The State of West Bengal and Others
Calcutta High Court · (2015) 1 CALLT 107 : (2015) 3 CHN 34
Constitution of India, 1950 — Article 226, 227, 235, 254Criminal Procedure Code, 1973 (CrPC) — Section 116, 193, 194, 2(v), 209
High Courts17 Dec 2014
The National Insurance Company Ltd. Vs Ayesha Sekh and Others
Calcutta High Court · (2015) 2 ACC 36 : (2014) 4 CALLT 631 : (2015) 1 CHN 436 : (2015) 1 WBLR 1017
Motor Vehicles Act, 1988 — Section 110, 166, 95Penal Code, 1860 (IPC) — Section 279, 304-A
High Courts17 Dec 2014
Subir Dutta Vs National Book Trust
Calcutta High Court · (2014) 4 CALLT 641 : (2015) 1 CHN 377 : (2015) 1 WBLR 1000
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts16 Dec 2014
K. Chander Shakar Rao Vs The State
Calcutta High Court · (2014) 12 CAL CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376(1), 90
High Courts16 Dec 2014
Sajani Devi Bhartia Vs Ashrant Bhartia
Calcutta High Court · (2015) 3 WBLR 956
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 18 Rule 2, Order 18 Rule 4, Order 18 Rule 4(1), Order 26 Rule 1
High Courts16 Dec 2014
SST Media Private Limited Vs Official Liquidator
Calcutta High Court · (2015) 1 CHN 566 : (2015) 4 WBLR 366
Companies Act, 1956 — Section 446, 456, 456(2), 457, 466Constitution of India, 1950 — Article 136West Bengal Premises Tenancy Act, 1956 — Section 14
High Courts16 Dec 2014
Bhagwan Singh Vs The Andaman and Nicobar Administration
Calcutta High Court · (2014) 12 CAL CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 164, 375Penal Code, 1860 (IPC) — Section 342, 376, 381
High Courts15 Dec 2014
The Central Bureau of Investigation Vs The Central Information Commission
Calcutta High Court · AIR 2015 Cal 21 : (2016) 332 ELT 781 : (2015) 2 RCR(Civil) 942
Right to Information Act, 2005 — Section 6, 6(2), 8, 8(1)(g), 8(1)(j)
High Courts15 Dec 2014
Durgapur Diesel Sales and Service Vs Superintendent (Service Tax) Central Excise
Calcutta High Court · (2015) 38 STR 1129
Central Excises and Salt Act, 1944 — Section 14Finance Act, 2013 — Section 106, 106(1), 107, 111, 70