High Courts12 Aug 2015Disposed off
Murari Mohan Das Vs Union of India and Others
Calcutta High Court · (2015) 08 CAL CK 0042
Constitution of India, 1950 - Article 12, 21, 226Police Act, 1861 - Section 17
COURT ARCHIVE
Calcutta High Court judgments, 2015
1,046 judgments · page 15 of 53
High Courts12 Aug 2015Allowed
Akbar Ali Vs The State of West Bengal
Calcutta High Court · (2015) CriLJ 4990
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 282, 302, 303, 34, 382
High Courts12 Aug 2015
Hasina Bewa and Others Vs The State of West Bengal and Others
Calcutta High Court · (2015) 4 CALLT 357 : (2016) 1 DMC 535
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 103, 104, 114(f), 31Penal Code, 1860 (IPC) - Section 302, 32, 326, 34, 498A
High Courts12 Aug 2015Dismissed
Renuka Dhar and Others Vs Pravat Kumar Jana and Others
Calcutta High Court · (2015) 08 CAL CK 0031
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 11, Order 22 Rule 22, Order 22 Rule 4, Order 41 Rule 41, Order 42 Rule 42Limitation Act, 1963 - Section 4, 5
High Courts12 Aug 2015
Royal Calcutta Golf Club Vs Lalit Kumar Jhalaria
Calcutta High Court · (2015) 08 CAL CK 0016
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Order 7 Rule 11, 151, 9
High Courts12 Aug 2015Partly Allowed
Ashok Roy Vs The State of West Bengal
Calcutta High Court · (2015) 08 CAL CK 0001
Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(2)Juvenile Justice Act, 1986 - Section 2(h), 7(a)Penal Code, 1860 (IPC) - Section 201, 302, 364A
High Courts11 Aug 2015
Krishna Mondal and Others Vs The State of West Bengal
Calcutta High Court · (2015) 08 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) - Section 157, 313, 34, 428Penal Code, 1860 (IPC) - Section 307, 324, 325, 326, 34
High Courts11 Aug 2015Disposed off
Derby Sales Pvt. Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2015) 4 CALLT 175
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97, Order 47 Rule 1, Order 47 Rule 47Land Acquisition Act, 1894 - Section 17(4), 4, 6
High Courts11 Aug 2015Allowed
Luxmi Township Limited Vs Asif Iqbal Hussain and Others
Calcutta High Court · (2015) 08 CAL CK 0023
Arbitration Act, 1940 - Section 34Arbitration and Conciliation Act, 1996 - Section 45, 8, 8 (1), 8(1)Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, 151
High Courts11 Aug 2015Dismissed
Gopal Garai Vs The State of West Bengal and Others
Calcutta High Court · (2015) 08 CAL CK 0015
Constitution of India, 1950 - Article 226, 47
High Courts11 Aug 2015Allowed
Sarkhel Enterprise and Others Vs Jagannath Maity and Others
Calcutta High Court · (2015) 08 CAL CK 0005
Bengal Excise Act, 1909 - Section 92Constitution of India, 1950 - Article 19, 19(1)(g)Partnership Act, 1932 - Section 31, 32, 4, 41(b), 42
High Courts10 Aug 2015Allowed
Akriti Vyapaar Private Limited and Others Vs The Metro Railway
Calcutta High Court · (2015) 08 CAL CK 0034
Constitution of India, 1950 - Article 14, 19, 227, 300-ALand Acquisition Act, 1894 - Section 4, 5A, 5-A, 5-A(1)Metro Railways (Construction of Works) Act, 1978 - Section 10(1), 17, 6, 6 (b), 6(b)
High Courts07 Aug 2015
Commissioner of Service Tax Commissionerate Vs Parijat Vyappar Private Limited and Others
Calcutta High Court · (2015) 3 CALLT 653 : (2015) 5 CHN 635 : (2016) 41 STR 809
Finance Act, 1994 - Section 87, 89(1)(d)
High Courts07 Aug 2015Disposed off
Sree Krishna Welding Works Vs Amit Kumar Chamaria and Others
Calcutta High Court · (2015) 4 WBLR 348
Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5
High Courts07 Aug 2015Dismissed
Ambuja Neotia Holdings Private Limited Vs Planet M. Retail Limited
Calcutta High Court · (2015) 4 CALLT 22
Arbitration and Conciliation Act, 1996 - Section 11, 16, 8Burmah Shell (Acquisition of Undertakings in India) Act, 1976 - Section 5Transfer of Property Act, 1882 - Section 106
High Courts07 Aug 2015Dismissed
C.E.S.C. Limited and Others Vs Ram Nivas Shaw
Calcutta High Court · (2015) 08 CAL CK 0022
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 21, Order 21 Rule 106, Order 21 Rule 34, Order 21 Rule 72, Order 21 Rule 92Constitution of India, 1950 - Article 227Electricity Act, 2003 - Section 126, 127, 145
High Courts07 Aug 2015Dismissed
Subir Saha Vs Sankarlal Mitra and Others
Calcutta High Court · (2015) 08 CAL CK 0021
West Bengal Premises Tenancy Act, 1997 - Section 17, 17(2), 7(1)(C), 7(2)
High Courts07 Aug 2015
Suvendu Mallick Vs Shilpi Mallick
Calcutta High Court · (2015) 08 CAL CK 0019
Penal Code, 1860 (IPC) - Section 498A, 498-A
High Courts07 Aug 2015Disposed off
Kaushik Dey Vs The Chairman and Managing Director, West Bengal State Electricity Distribution Company Limited and Others
Calcutta High Court · (2016) 148 FLR 624
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 33, 36
High Courts07 Aug 2015Allowed
State of West Bengal and Others Vs Chaitali Das
Calcutta High Court · (2015) 5 CHN 138
Penal Code, 1860 (IPC) - Section 325, 34