COURT ARCHIVE

Calcutta High Court judgments, 2015

1,046 judgments · page 13 of 53

High Courts28 Aug 2015Dismissed

National Agricultural Cooperative Marketing Federation of Indian Ltd. Vs R. Piyarelall Import and Export Ltd.

Calcutta High Court · (2016) 2 ARBLR 40 : (2015) 4 CALLT 100

Arbitration and Conciliation Act, 1996 - Section 14(2), 31, 31(1), 31(2), 31(5)General Clauses Act, 1897 - Section 3(56)Limitation Act, 1963 - Section 10, 11, 12, 13, 14

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High Courts28 Aug 2015

Sanjib Kumar Ghosh Vs Dolon Adhikari and Others

Calcutta High Court · (2015) 08 CAL CK 0064

Criminal Procedure Code, 1973 (CrPC) - Section 251, 313, 357(3)Negotiable Instruments Act, 1881 (NI) - Section 138, 139

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High Courts28 Aug 2015Disposed off

Kashinath Chakraborty Vs Central Bank of India and Others

Calcutta High Court · (2015) 08 CAL CK 0060

Constitution of India, 1950 - Article 226

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High Courts28 Aug 2015

Shrikant Mantri Vs Savitri Devi Mantri and Others

Calcutta High Court · (2015) 08 CAL CK 0059

Evidence Act, 1872 - Section 138

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High Courts28 Aug 2015

Union of India and Others Vs Jitendra Singh and Others

Calcutta High Court · (2015) 5 CHN 504

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High Courts28 Aug 2015Allowed

Gulsanara Begum Vs Rahul Sk. and Others

Calcutta High Court · (2015) 4 CALLT 412

General Clauses Act, 1897 - Section 27

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High Courts28 Aug 2015Allowed

Auto Trade and Finance Corporation Vs Tusher Kanti Ghosh and Others

Calcutta High Court · (2015) 5 CHN 219

Criminal Procedure Code, 1973 (CrPC) - Section 2(d), 251, 255(2), 302, 313Explosive Substances Act, 1908 - Section 3, 5General Clauses Act, 1897 - Section 10

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High Courts26 Aug 2015Dismissed

Tapan Kumar Deb Vs The Secretary, Panchayat and Rural Development Department, Government of West Bengal and Others

Calcutta High Court · (2015) 4 CALLT 73

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High Courts26 Aug 2015

Arpita Mukherjee nee Chaterjee Vs Deva Prosad Ganguly and Others

Calcutta High Court · (2016) 1 CALLT 102

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 252, 403, 482, 91Penal Code, 1860 (IPC) - Section 109, 110, 114, 115, 116

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High Courts26 Aug 2015Partly Allowed

Sunil Kumar Ghosh and Others Vs The State of West Bengal

Calcutta High Court · (2015) 08 CAL CK 0055

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Penal Code, 1860 (IPC) - Section 308, 320, 324, 326, 34

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High Courts26 Aug 2015Dismissed

Purnima Mazumdar Vs United Bank of India and Others

Calcutta High Court · (2015) 5 CHN 419

Constitution of India, 1950 - Article 227, 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 13(4), 14, 17

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High Courts26 Aug 2015Disposed off

Satish Kumar Modi Vs State of West Bengal and Others

Calcutta High Court · (2015) 08 CAL CK 0003

Constitution of India, 1950 - Article 136, 142Criminal Procedure Code, 1973 (CrPC) - Section 252, 259, 320, 320(9), 397Negotiable Instruments Act, 1881 (NI) - Section 138, 141, 147

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High Courts25 Aug 2015Allowed

Chunnilal Jaiswal Vs Prabir Kumar Sen and Others

Calcutta High Court · (2015) 4 CALLT 156 : (2015) 5 CHN 232 : (2015) 2 RCR(Rent) 619

Constitution of India, 1950 - Article 14West Bengal Premises Tenancy Act, 1997 - Section 13, 9, 9(1), 9(1)(a), 9(1)(d)

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High Courts24 Aug 2015

Amin Sk. Vs The State of West Bengal

Calcutta High Court · (2015) 08 CAL CK 0052

Criminal Procedure Code, 1973 (CrPC) - Section 100(4), 161, 292, 313, 428Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 149, 302, 304, 397, 401

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High Courts21 Aug 2015Allowed

Ramananda Paitandi Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 ESC 1678

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High Courts21 Aug 2015Dismissed

Ratan Das Vs The State of West Bengal

Calcutta High Court · (2015) 08 CAL CK 0053

Criminal Procedure Code, 1973 (CrPC) - Section 294, 300, 313, 482Evidence Act, 1872 - Section 106, 114Penal Code, 1860 (IPC) - Section 201, 302

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High Courts21 Aug 2015

Partha Bhattacharya and Others Vs Jati Ranjan Banik and Others

Calcutta High Court · (2015) 08 CAL CK 0049

Evidence Act, 1872 - Section 114, 16

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High Courts21 Aug 2015

Kaushik Sadhukhan and Others Vs The State of West Bengal

Calcutta High Court · (2015) 08 CAL CK 0048

Criminal Procedure Code, 1973 (CrPC) - Section 161, 386, 428Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 304B, 304-B, 306, 34, 406

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High Courts21 Aug 2015

Sikha Kar (Baidya) Vs The State of West Bengal and Others

Calcutta High Court · (2015) 08 CAL CK 0047

Criminal Procedure Code, 1973 (CrPC) - Section 2(wa), 372, 386 (a), 386(a), 386(b)Penal Code, 1860 (IPC) - Section 498A, 498-A

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High Courts21 Aug 2015Disposed off

Jagadish Chandra Bhunia Vs The State of West Bengal and Others

Calcutta High Court · (2015) 4 CALLT 325 : (2015) 4 ESC 2073

Constitution of India, 1950 - Article 14, 19, 21

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