High Courts12 Dec 2014
Sagorika Khatun Vs State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0113
COURT ARCHIVE
Calcutta High Court judgments, 2014
1,358 judgments · page 4 of 68
High Courts12 Dec 2014
Darsan Sarkar Vs State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0112
Right of Children to Free and Compulsory Education Act, 2009 — Section 3West Bengal Board of Secondary Education Act, 1963 — Section 28, 28(2)
High Courts12 Dec 2014
Lakshmi Mukherjee (Goswami) Vs The State of West Bengal
Calcutta High Court · (2015) 2 CALLT 180
Constitution of India, 1950 — Article 226
High Courts12 Dec 2014
Bula Dey Vs The State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0110
High Courts12 Dec 2014
Aswini Kumar Sahoo Vs State of West Bengal
Calcutta High Court · (2015) 2 WBLR 910
High Courts12 Dec 2014
Gita Rani Mondal Vs The State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0108
Land Acquisition Act, 1894 — Section 17, 4, 5A, 6
High Courts12 Dec 2014
Bijon Kumar Mallick Vs Associated Builders Corporation
Calcutta High Court · (2015) 2 CHN 434
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 23 Rule 1Stamp Act, 1899 — Section 33, 33(1), 38, 40Transfer of Property Act, 1882 — Section 53A, 54, 55
High Courts12 Dec 2014
Raj Sekhar Agarwal Vs Pragati 47 Development Ltd.
Calcutta High Court · (2014) 12 CAL CK 0088
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 32 Rule 1, Order 32 Rule 14Companies Act, 1956 — Section 10F, 397, 398Constitution of India, 1950 — Article 226, 32
High Courts12 Dec 2014
Turner Morrison Ltd. Vs National Insurance Co. Ltd.
Calcutta High Court · (2014) 12 CAL CK 0087
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12), 9(1)(e)Evidence Act, 1872 — Section 91Stamp Act, 1899 — Section 33, 33(1)
High Courts12 Dec 2014Disposed off
Fabworth Promoters Pvt. Ltd. Vs Kolkata Municipal Corporation
Calcutta High Court · (2015) 1 CHN 534 : (2015) 3 WBLR 673
Calcutta Improvement Act, 1911 - Section 54, 55 — Calcutta Municipal Corporation Act, 1980 - Section 119, 119(2)(a), 171, 174, 176
High Courts12 Dec 2014
Satish Kumar Sharma and Others Vs Union of India and Others
Calcutta High Court · (2014) 12 CAL CK 0022
Central Excises and Salt Act, 1944 — Section 35, 35(H)(1), 35G, 35G(2)(a), 35HCivil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 32
High Courts12 Dec 2014Dismissed
Govind Prasad Dalmia Vs West Bengal State Electricity Board
Calcutta High Court · (2015) 4 BC 43 : (2015) 2 CALLT 44
Contract Act, 1872 - Section 2(c), 51, 67, 70, 73 — Limitation Act, 1963 - Section 18, 19 — Transfer of Property Act, 1882 - Section 19, 19(1), 60, 67
High Courts11 Dec 2014
Anirudh Mohta Vs The State of West Bengal
Calcutta High Court · (2015) 5 CHN 110
High Courts11 Dec 2014
Geeteecee Engineers and Constructors Vs Alstom Power Boilers Services Limited
Calcutta High Court · (2014) 12 CAL CK 0075
High Courts11 Dec 2014
The Assistant Provident Fund Commissioner Vs Biswamata Heemghar Private Limited
Calcutta High Court · (2014) 4 CALLT 600 : (2015) 144 FLR 571 : (2015) 1 LLJ 504
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13
High Courts11 Dec 2014
Modern Malleables Ltd. Vs Nuova Elettromeccanica Sud. S.P.A
Calcutta High Court · (2014) 12 CAL CK 0012
High Courts10 Dec 2014
Hindustan Petroleum Corporation Ltd. Vs The Assistant Commissioner of Customs
Calcutta High Court · (2014) 12 CAL CK 0090
Central Excises and Salt Act, 1944 — Section 11AC
High Courts10 Dec 2014
Satyam Iron and Steel Co. Pvt. Ltd. Vs Commissioner of C. Ex.
Calcutta High Court · (2015) 319 ELT 78
Constitution of India, 1950 - Article 226
High Courts10 Dec 2014
Maheswari Enterprises Vs Commissioner of Central Excise
Calcutta High Court · (2015) 38 STR 942
Constitution of India, 1950 - Article 226 — Finance (No. 2) Act, 2004 - Section 91, 95 — Finance Act, 1994 - Section 66, 67, 68, 70, 73 — Finance Act, 2007 - Section 136, 140
High Courts10 Dec 2014
Popat & Kotecha Property and Others Vs The Supplier (India) and Others
Calcutta High Court · (2015) 1 CALLT 143 : (2016) 1 WBLR 597
Constitution of India, 1950 — Article 141, 142West Bengal Premises Tenancy Act, 1997 — Section 17, 20, 7, 7(2)