High Courts03 Dec 2014
Nandalal Das Vs The State of West Bengal
Calcutta High Court · (2015) 2 CALLT 443 : (2015) CriLJ 1183
Criminal Procedure Code, 1973 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Calcutta High Court judgments, 2014
1,358 judgments · page 6 of 68
High Courts03 Dec 2014
Swarup Mazumdar Vs The State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0053
Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 26, 9Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165
High Courts03 Dec 2014
Neetu Rai Vs Union of India
Calcutta High Court · (2015) 318 ELT 205
Central Excises and Salt Act, 1944 - Section 12F — Customs Act, 1962 - Section 110, 110A, 111
High Courts02 Dec 2014
Mining and Allied Machinery Corpn. Ltd. Vs The Official Liquidator
Calcutta High Court · (2015) 125 CLA 207 : (2015) 189 CompCas 84 : (2015) 2 CompLJ 382 : (2015) 129 SCL 518
Companies Act, 1956 — Section 235, 237, 528, 529, 529AContract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(1), 2Industrial Disputes Act, 1947 — Section 2, 2(s)
High Courts02 Dec 2014
Ram Chandra Rungta Vs Ram Swarup Rungta
Calcutta High Court · AIR 2015 Cal 24 : (2015) 3 ARBLR 467 : (2014) 4 CALLT 586 : (2015) 1 CHN 17 : (2015) 1 WBLR 447
Arbitration and Conciliation Act, 1996 — Section 14, 15, 4
High Courts02 Dec 2014
Bibby Financial Service India Private Limited Vs SSS Loha Marketing Private Limited SSS Loha Marketing Private Limited Vs Bibby Financial Service India Private Limited
Calcutta High Court · (2014) 12 CAL CK 0074
Companies Act, 1956 — Section 434Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Dec 2014
Jeevan Diesels and Electricals Vs The Hongkong and Shanghai Banking Corporation Limited
Calcutta High Court · (2015) 1 CHN 92 : (2015) 125 CLA 58 : (2015) 188 CompCas 451 : (2015) 2 WBLR 206
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 433, 433(e), 434, 439, 442Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13, 17, 18, 19, 19(22)
High Courts02 Dec 2014
Bhagawati Enterprises Vs Prakash Engineering Works
Calcutta High Court · (2014) 12 CAL CK 0072
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 101, 102, 60, 61, 67Penal Code, 1860 (IPC) — Section 302
High Courts02 Dec 2014
Sachchidananda Banerjee Vs Moly Gupta
Calcutta High Court · (2015) 1 CHN 338
Registration Act, 1908 — Section 49Specific Relief Act, 1963 — Section 11, 11(2), 13, 20(2)(c)Transfer of Property Act, 1882 — Section 41, 42, 43
High Courts02 Dec 2014
Shakuntala Jaiswal Vs Allahabad Bank
Calcutta High Court · (2015) 2 CHN 306
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts02 Dec 2014
Harul Al Rasid Vs Union of India
Calcutta High Court · AIR 2015 Cal 49 : (2015) 2 CHN 464 : (2015) 144 FLR 564 : (2015) 1 LLJ 134 : (2015) 2 LLN 85 : (2015) 1 SCT 512
Industrial Disputes Act, 1947 — Section 10
High Courts02 Dec 2014
Makhan Thakur Vs The State of West Bengal
Calcutta High Court · (2015) 1 CALLT 566
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114(e), 24, 25, 50Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(b), 21(c), 41(2), 42, 42(1)(a)
High Courts02 Dec 2014
Sk. Anisur Vs The State of West Bengal
Calcutta High Court · (2015) 1 CHN 278 : (2015) 3 Crimes 39
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 109, 302
High Courts02 Dec 2014Dismissed
Anil Biswas and Kalpana Rani Biswas Vs State of West Bengal and Others
Calcutta High Court · (2015) 2 WBLR 203
Constitution of India, 1950 - Article 226
High Courts28 Nov 2014
Abu Sajed Vs The State of West Bengal
Calcutta High Court · (2014) 11 CAL CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 489, 489B, 489C
High Courts28 Nov 2014Disposed off
Arabinda Saha Vs Authorised Officer, Central Bank of India
Calcutta High Court · (2015) 2 CHN 753
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 17 18 18(1)
High Courts27 Nov 2014
Swarup Daptari Vs State of West Bengal
Calcutta High Court · (2014) 11 CAL CK 0091
High Courts27 Nov 2014
Nirmal Khandelwal Vs Terai Dooars Tea Co. Pvt. Ltd.
Calcutta High Court · (2015) 3 Crimes 324 : (2015) 1 JCC 101
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 251, 263(g), 263(h)Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143(3), 145, 145(2)
High Courts27 Nov 2014
Lakhbinder Singh Vs Mahinder Singh
Calcutta High Court · (2015) 1 CALLT 70 : (2015) 1 CHN 367
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 4, 5
High Courts27 Nov 2014
Khurshid Ahmed Ansari Vs Afzal
Calcutta High Court · (2015) 1 CALLT 15 : (2015) 1 CHN 468 : (2015) 1 WBLR 663
Constitution of India, 1950 — Article 227West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993 — Section 12A, 5, 6