High Courts29 Jun 2015Disposed Off
CESC Limited Vs Three Cheers Entertainments Pvt. Ltd.
Calcutta High Court · (2016) 4 CalHCN 488
COURT ARCHIVE
Calcutta High Court judgments, 2015
1,046 judgments · page 23 of 53
High Courts29 Jun 2015Partly Allowed
State of West Bengal Vs Rakesh Singh
Calcutta High Court · (2016) 1 CALLT 178 : (2015) CriLJ 3847
Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Evidence Act, 1872 - Section 106, 134Penal Code, 1860 (IPC) - Section 201, 302, 326
High Courts26 Jun 2015Allowed
Arab Sk. Vs State of West Bengal and Others
Calcutta High Court · (2015) 3 CALLT 521 : (2016) 1 Crimes 216
Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313, 428Evidence Act, 1872 - Section 114, 27Penal Code, 1860 (IPC) - Section 324, 390, 392, 394, 411
High Courts26 Jun 2015Dismissed
Tonganagaon Tea Company Private Limited Vs Associated Tea Industries
Calcutta High Court · AIR 2015 Cal 304 : (2016) 1 ARBLR 37
Arbitration and Conciliation Act, 1996 - Section 34
High Courts26 Jun 2015
Birendranath Paul and Others Vs Sankar Paul
Calcutta High Court · AIR 2015 Cal 272
Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 63, 63(c)
High Courts26 Jun 2015Dismissed
Jaishree Devi and Others Vs Ashok Kumar Raidani and Others
Calcutta High Court · AIR 2015 Cal 215 : (2015) 5 CHN 660
Calcutta City Civil Court Act, 1953 - Section 8Specific Relief Act, 1963 - Section 6, 6(3)
High Courts26 Jun 2015
R.P. Raj Vs The State
Calcutta High Court · (2015) 06 CAL CK 0043
Constitution of India, 1950 - Article 14, 141, 161, 19, 21Criminal Procedure Code, 1973 (CrPC) - Section 157, 164, 235(2), 31, 354Evidence Act, 1872 - Section 27
High Courts25 Jun 2015Dismissed
Debprasad Bhattacharya Vs Pranab Chandra
Calcutta High Court · (2015) 3 CALLT 411
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, 10
High Courts25 Jun 2015Dismissed
Biswajit Das and Others Vs The State of West Bengal
Calcutta High Court · (2015) 3 CALLT 359
Criminal Procedure Code, 1973 (CrPC) - Section 161, 215, 313, 464Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, 20(a)(b)(c)(ii), 41, 42, 42(2)
High Courts25 Jun 2015Dismissed
Tonganagaon Tea Company Private Limited Vs Associated Tea Industries
Calcutta High Court · (2015) 06 CAL CK 0040
Arbitration and Conciliation Act, 1996 - Section 34
High Courts25 Jun 2015Dismissed
Sirin Parvin and Others Vs The State of West Bengal and Others
Calcutta High Court · (2016) 148 FLR 113 : (2015) 3 LLN 113 : (2016) 1 WBLR 187
Constitution of India, 1950 - Article 226
High Courts24 Jun 2015Dismissed
Asutosh Das and Others Vs State of West Bengal
Calcutta High Court · (2015) CriLJ 4056
Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 302, 307, 326, 34, 498A
High Courts24 Jun 2015Dismissed
Rabindra Nath De Sarkar Vs Netai Chandra Adah and Others
Calcutta High Court · (2015) 3 CALLT 576
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 144, 364Penal Code, 1860 (IPC) - Section 379
High Courts24 Jun 2015
The Board of Trustees for The Port of Kolkata Vs Diamond Harbour Municipality and Others
Calcutta High Court · (2015) 3 WBLR 652
Constitution of India, 1950 - Article 14West Bengal Central Valuation Board Act, 1978 - Section 11, 14, 15, 16, 9
High Courts24 Jun 2015
State of West Bengal Vs Rakesh Kumar Singh
Calcutta High Court · (2015) 06 CAL CK 0052
Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 301, 327, 362, 438(2)(i)Penal Code, 1860 (IPC) - Section 307, 323, 34, 341, 353Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts24 Jun 2015Allowed
Punit Das Vs State of W.B. and Others
Calcutta High Court · (2015) 2 ESC 1156
High Courts19 Jun 2015Allowed
Jyotsna Bala Maity and Others Vs Hansibala Pramanik and Others
Calcutta High Court · (2015) 4 CALLT 187
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts19 Jun 2015Allowed
Tapan Kumar Sarkar and Others Vs Union of India and Others
Calcutta High Court · (2015) 3 CALLT 1
Constitution of India, 1950 - Article 14, 15, 19, 21, 226Industrial Disputes Act, 1947 - Section 29, 33(3)(c)(ii), 33(c), 33(c)(1), 33(c)(2)Sick Industrial Companies (Special Provisions) Act, 1985 - Section 22, 22(1)
High Courts19 Jun 2015
Shyam Steel Industries and Others Vs Deputy Commissioner of Central Excise and Service Tax and Others
Calcutta High Court · (2015) 323 ELT 508
Central Excises and Salt Act, 1944 - Section 3, 37B, 4, 4(1)(a), 4(3)(d)Customs Act, 1962 - Section 18(1)Income Tax Act, 1961 - Section 119
High Courts19 Jun 2015Dismissed
Utpal Bakshi Vs The Registrar General, High Court and Others
Calcutta High Court · (2015) LabIC 3306
Constitution of India, 1950 - Article 14, 16, 229, 229(1), 229(2)