High Courts09 Dec 2014
Samir Das Vs The State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0093
Penal Code, 1860 (IPC) — Section 120B, 406, 420
COURT ARCHIVE
Calcutta High Court judgments, 2014
1,358 judgments · page 5 of 68
High Courts09 Dec 2014
Pramila Saharia Vs Mahesh Kumar Saharia
Calcutta High Court · (2015) 3 CHN 57 : (2015) 3 WBLR 203
High Courts09 Dec 2014
Bhartia Steel and Engineering Co. Pvt. Ltd. Vs Dina Nath Parolia
Calcutta High Court · (2015) 2 CHN 644
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 92West Bengal Premises Tenancy Act, 1956 — Section 13(6), 2(f)
High Courts09 Dec 2014
Samar Kumar Basu Vs The State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0077
West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 2(e), 8
High Courts09 Dec 2014
Utkarsh Tubes and Pipes Limited Vs Simplex Infrastructure Limited
Calcutta High Court · (2015) 2 ARBLR 27 : (2015) 3 WBLR 215
Arbitration and Conciliation Act, 1996 — Section 11, 2(1)(b), 45, 5, 7
High Courts09 Dec 2014
Piyas Biswas Vs The State of West Bengal
Calcutta High Court · (2015) 2 CALLT 276 : (2015) 2 CHN 593 : (2015) 3 WBLR 227
High Courts09 Dec 2014
Aloke Kumar Satnaliwala Vs Bharat Petroleum Corporation Limited Bharat Petroleum Corporation Limited Vs Lajjabati Dasi
Calcutta High Court · (2015) 2 CHN 41 : (2015) 4 WBLR 628
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 10A, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts09 Dec 2014
Bhaba Shankar Das Vs Satya Shankar Das
Calcutta High Court · (2015) 1 CHN 578 : (2016) 1 WBLR 154
High Courts09 Dec 2014
Abjer Ali Mallick Vs Rahima Bibi
Calcutta High Court · (2015) 1 CHN 315
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1, Order 7 Rule 17, Order 7 Rule 5, Order 7 Rule 7, 151 — Constitution of India, 1950 - Article 227 — Stamp Act, 1899 - Section 33, 35, 36, 38, 39
High Courts09 Dec 2014Allowed
Jawahar Singh Vs Union of India and Others
Calcutta High Court · (2015) 3 WBLR 210
Administrative Tribunals Act, 1985 - Section 19(3) 22 22(3)Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 123 124
High Courts08 Dec 2014
Ramkrishna Mallick Vs Central Warehousing Corporation
Calcutta High Court · (2014) 12 CAL CK 0091
Central Sales Tax Act, 1956 — Section 10A(1), 8
High Courts04 Dec 2014Disposed Off
Priyanka Maurya Vs Commr. of Cus. (Preventive), Kolkata
Calcutta High Court · (2017) 345 ELT 91
High Courts04 Dec 2014
Rausheena Udyog Ltd. Vs State of West Bengal
Calcutta High Court · (2015) 2 WBLR 974
High Courts04 Dec 2014Disposed off
Rabiul Alam Vs Dinesh Kumar Goyal
Calcutta High Court · (2015) 1 CHN 1
Civil Procedure Code, 1908 (CPC) - Section 151
High Courts03 Dec 2014
Damodar Valley Power Consumers'' Association Vs West Bengal Electricity Regulatory Commission
Calcutta High Court · (2015) 5 CHN 280
Electricity Act, 2003 — Section 79
High Courts03 Dec 2014
Utkarsh Tubes and Pipes Limited Vs Simplex Infrastructure Limited
Calcutta High Court · (2014) 12 CAL CK 0068
Arbitration and Conciliation Act, 1996 — Section 11, 2(1)(b), 7, 7(4), 7(5)
High Courts03 Dec 2014
Sahaj E-Village Limited Vs Oracle India Pvt. Ltd.
Calcutta High Court · (2015) 2 CHN 517 : (2015) 2 WBLR 878
High Courts03 Dec 2014
Mangalam Fiscal Services Pvt. Ltd. Vs State Bank of India
Calcutta High Court · (2015) 1 CHN 22 : (2015) 2 WBLR 602
Civil Procedure Code, 1908 (CPC) — Section 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 14, 14(1)(A)
High Courts03 Dec 2014
Bhabesh Mondal Vs The State of West Bengal
Calcutta High Court · (2015) 2 CALLT 373 : (2015) 4 CHN 252 : (2015) CriLJ 814
Criminal Procedure Code, 1973 (CrPC) — Section 294, 357, 428Penal Code, 1860 (IPC) — Section 304
High Courts03 Dec 2014
Nazir Ahmed Vs The State of West Bengal
Calcutta High Court · (2015) 1 CHN 580 : (2015) 2 Crimes 628
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(2)