High Courts17 Apr 2015Partly Allowed
Syndicate Bank Vs The Official Liquidator (Shree Manjusha Paper Mills Limited) and Others
Calcutta High Court · (2015) 3 CHN 676 : (2015) 190 CompCas 531
Transfer of Property Act, 1882 - Section 48
COURT ARCHIVE
Calcutta High Court judgments, 2015
1,046 judgments · page 35 of 53
High Courts17 Apr 2015Disposed off
Maheshwary Ispat Limited Vs Tata Capital Financial Services Limited
Calcutta High Court · (2015) 4 CHN 57 : (2015) 190 CompCas 539 : (2015) 130 SCL 733
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 11(2), Order 34 Rule 11, 151, 152Companies Act, 1956 - Section 443, 483
High Courts16 Apr 2015Disposed off
Pranoy Roy Vs State of West Bengal and Others
Calcutta High Court · (2015) 4 CALLT 451
Bihar Municipal Act, 2007 - Section 21(3), 27Constitution of India, 1950 - Article 124(2), 14, 172, 174, 19Contract Labour (Regulation and Abolition) Act, 1970 - Section 10, 3(1)
High Courts16 Apr 2015Disposed off
Binod Prasad Vs State of West Bengal and Others
Calcutta High Court · (2015) 04 CAL CK 0062
High Courts16 Apr 2015Allowed
Kartick Chandra Chandra Vs C.E.S.C. Ltd. and Others
Calcutta High Court · (2015) 04 CAL CK 0061
Electricity Act, 2003 - Section 43
High Courts10 Apr 2015Dismissed
Bharat Coking Coal Ltd. Vs Auroma Coke Ltd. and Others
Calcutta High Court · (2015) 04 CAL CK 0112
Civil Procedure Code, 1908 (CPC) - Section 20(c)Constitution of India, 1950 - Article 226, 226(1), 226(2)Extradition Act, 1962 - Section 21, 4(1)
High Courts10 Apr 2015Disposed off
Gurupada Pramanik and Others Vs State of West Bengal and Others
Calcutta High Court · (2015) 3 CALLT 313
Constitution of India, 1950 - Article 14, 31B, 62(1)Essential Commodities Act, 1955 - Section 2, 3, 5General Clauses Act, 1897 - Section 21
High Courts10 Apr 2015Disposed off
Hayagrib Naiya Vs Diamond Harbour Municipality and Others
Calcutta High Court · (2015) 04 CAL CK 0052
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226
High Courts10 Apr 2015
Hawkins Cookers Limited Vs Khaitan Pressure Cooker Pvt. Ltd.
Calcutta High Court · AIR 2015 Cal 150 : (2015) 4 CHN 356 : (2015) 2 MIPR 17 : (2015) 64 PTC 232
Civil Procedure Code, 1908 (CPC) - Section 11Copyright Act, 1957 - Section 14, 15, 2, 51, 55Trade and Merchandise Marks Act, 1958 - Section 2(d)
High Courts10 Apr 2015
Tapas Panda Vs State of West Bengal and Others
Calcutta High Court · (2015) 3 CALLT 132
Constitution of India, 1950 - Article 136, 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 2(d)Telegraph Act, 1885 - Section 7B, 7-B
High Courts10 Apr 2015Dismissed
Budge Budge Company Limited Vs Union of India and Others
Calcutta High Court · (2015) 2 CALLT 327 : (2015) 146 FLR 262 : (2015) LabIC 2530 : (2015) LLR 1045
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14, 14-A, 14B, 14-B, 15Sick Industrial Companies (Special Provisions) Act, 1985 - Section 4
High Courts10 Apr 2015Disposed off
Nadu Pandit Vs State of West Bengal and Others
Calcutta High Court · (2015) 04 CAL CK 0011
High Courts10 Apr 2015Allowed
Barindra Nath Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2015) 04 CAL CK 0010
Constitution of India, 1950 - Article 14, 16
High Courts10 Apr 2015Dismissed
Amal Kumar Mitra Vs Dilip Kumar Hazra and Others
Calcutta High Court · (2015) 4 WBLR 662
High Courts10 Apr 2015Allowed
Gopal Chandra Ghosh and Others Vs Amal Kumar Ghosh
Calcutta High Court · (2015) 4 WBLR 248
Succession Act, 1925 - Section 63
High Courts10 Apr 2015Allowed
Debaki Sarkar Vs Subhas Biswas and Others
Calcutta High Court · (2015) CriLJ 4891 : (2016) 1 DMC 254
Criminal Procedure Code, 1973 (CrPC) - Section 125, 127, 401, 482Hindu Adoptions and Maintenance Act, 1956 - Section 20
High Courts10 Apr 2015Disposed off
Gobinda Kumar Nag Vs Ranjit Kumar Banerjee
Calcutta High Court · (2015) 04 CAL CK 0006
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Constitution of India, 1950 - Article 226, 227Consumer Protection Act, 1986 - Section 15, 21, 21(b)
High Courts10 Apr 2015Disposed off
Chand Mahammad Vs Abdus Sattar and Others
Calcutta High Court · (2015) 04 CAL CK 0005
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27West Bengal Land Reforms Act, 1955 - Section 8, 8(1), 9(2)
High Courts10 Apr 2015Dismissed
Pranab Kumar Maity and Others Vs Tapas Kumar Bhattacharya
Calcutta High Court · (2015) 5 CHN 405 : (2015) 2 WBLR 957
Civil Procedure Code, 1908 (CPC) - Section 47Constitution of India, 1950 - Article 227West Bengal Estates Acquisition Act, 1953 - Section 44(4), 57B, 57B (2)
High Courts09 Apr 2015Dismissed
Lutfar Rahman and Others Vs Suprabhat Some and Others
Calcutta High Court · (2015) 04 CAL CK 0110