High Courts23 Jul 2015
Madan Lall Jain and Others Vs Kamlesh Sogani and Others
Calcutta High Court · (2015) 07 CAL CK 0049
Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Section 42, 47
COURT ARCHIVE
Calcutta High Court judgments, 2015
1,046 judgments · page 19 of 53
High Courts23 Jul 2015Disposed off
Kanailal Ghosh and Others Vs The State of West Bengal and Others
Calcutta High Court · (2015) 07 CAL CK 0011
Constitution of India, 1950 - Article 29, 30
High Courts22 Jul 2015Dismissed
Davinder Kaur Vs The State of West Bengal and Others
Calcutta High Court · (2015) 07 CAL CK 0073
Companies Act, 1956 - Section 2(24), 2(45), 5Companies Act, 2013 - Section 2(24)Company Secretaries Act, 1980 - Section 2
High Courts22 Jul 2015
Alo Dafadar and Others Vs The State of West Bengal
Calcutta High Court · (2015) 07 CAL CK 0038
Penal Code, 1860 (IPC) - Section 307, 324, 326, 34
High Courts21 Jul 2015
Besco Limited (Foundry Division) and Others Vs The West Bengal State Electricity Distribution Company Limited and Others
Calcutta High Court · AIR 2015 Cal 288
Constitution of India, 1950 - Article 14, 226Contract Act, 1872 - Section 56Electricity Act, 2003 - Section 61(d)
High Courts21 Jul 2015Disposed off
Arun Rai Vs Deoraj Dewan
Calcutta High Court · (2016) 1 WBLR 178
West Bengal Premises Tenancy Act, 1956 - Section 17(1), 17(2), 17(2)(A), 21, 22West Bengal Premises Tenancy Act, 1997 - Section 21, 22, 7(1), 7(3), 7(i)
High Courts21 Jul 2015Allowed
Munawar Begum Vs Asif Ali and Others
Calcutta High Court · (2015) 07 CAL CK 0053
High Courts21 Jul 2015Disposed off
GSP Projects Private Limited Vs Rockfield Paj Replications Pvt. Ltd.
Calcutta High Court · (2015) 07 CAL CK 0048
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, Order 19 Rule 2, Order 47 Rule 47, 151
High Courts21 Jul 2015Dismissed
Goutam Kundu Vs Manoj Kumar
Calcutta High Court · (2015) 07 CAL CK 0037
Criminal Procedure Code, 1973 (CrPC) - Section 439, 5Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 37Prevention of Money-Laundering Act, 2002 - Section 24, 3, 4, 45, 45(1)
High Courts21 Jul 2015
Subhash Chandra Parakh Vs Sananda Construction Pvt. Ltd. and Others
Calcutta High Court · (2015) 07 CAL CK 0036
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4
High Courts20 Jul 2015Allowed
Goutam Roy Vs The State of West Bengal
Calcutta High Court · (2015) 07 CAL CK 0035
Penal Code, 1860 (IPC) - Section 307, 324, 326
High Courts17 Jul 2015Allowed
Commissioner of Income Tax Vs M/s. Hanuman Sugar Industries Ltd.
Calcutta High Court · (2017) 393 ITR 561
Income Tax Act, 1961 - Section 37
High Courts17 Jul 2015
Sankha Biswas Vs State of West Bengal and Others
Calcutta High Court · (2015) 4 CALLT 501 : (2015) 5 CHN 82
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 109, 308, 323, 325, 34
High Courts17 Jul 2015
Howrah District Primary School Council and Others Vs The State of West Bengal and Others
Calcutta High Court · (2015) 07 CAL CK 0047
High Courts17 Jul 2015Disposed off
Nirmala Chakraborty Vs The State of West Bengal and Others
Calcutta High Court · (2016) 1 CALLT 89 : (2015) 5 CHN 40
Constitution of India, 1950 - Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) - Section 357, 357-APenal Code, 1860 (IPC) - Section 302, 304
High Courts17 Jul 2015Allowed
Sephali Majhi Vs State of West Bengal and Others
Calcutta High Court · (2015) 07 CAL CK 0033
Constitution of India, 1950 - Article 14, 16
High Courts17 Jul 2015Dismissed
Tarun Kumar Das Vs The State of West Bengal and Others
Calcutta High Court · (2015) 07 CAL CK 0032
Criminal Procedure Code, 1973 (CrPC) - Section 401, 451, 482Evidence Act, 1872 - Section 110, 73Motor Vehicles Act, 1988 - Section 177, 48, 50
High Courts17 Jul 2015
Commissioner of Income Tax Cal West Bengal-IV Vs Hanuman Sugar Industries Ltd.
Calcutta High Court · (2015) 07 CAL CK 0021
High Courts16 Jul 2015Allowed
Maa Enterprise Vs Union of India
Calcutta High Court · (2016) 1 ARBLR 306 : (2015) 3 CALLT 555
Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 11(8)
High Courts16 Jul 2015Allowed
Tara Singh Vs Union of India and Others
Calcutta High Court · (2015) 3 WBLR 979
Penal Code, 1860 (IPC) - Section 302, 307, 34, 379, 411Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)