High Courts11 Mar 2015Allowed
Bhabatosh Das Vs State of West Bengal and Others
Calcutta High Court · (2015) 4 WBLR 184
Land Acquisition Act, 1894 - Section 11A, 12, 31(2), 4, 6
COURT ARCHIVE
Calcutta High Court judgments, 2015
1,046 judgments · page 42 of 53
High Courts11 Mar 2015
State of West Bengal and Others Vs Ajay Poddar and Others
Calcutta High Court · (2015) 2 CHN 509 : (2015) 4 WBLR 187
Constitution of India, 1950 - Article 226
High Courts10 Mar 2015Dismissed
Santana Mondal Vs State of West Bengal
Calcutta High Court · (2015) 3 CHN 439
Criminal Procedure Code, 1973 (CrPC) - Section 372Penal Code, 1860 (IPC) - Section 376, 417, 493
High Courts10 Mar 2015Disposed off
Panihati Municipality Vs Manjusri Brahma
Calcutta High Court · (2015) 2 CHN 725
Constitution of India, 1950 - Article 227
High Courts10 Mar 2015Dismissed
Sk. Sajhan Ali and Others Vs Sk. Saber Ali and Others
Calcutta High Court · (2015) 3 CHN 689
Registration Act, 1908 - Section 5, 5(5), 61West Bengal Land Reforms Act, 1955 - Section 14, 14M, 2(10), 2(6), 3
High Courts10 Mar 2015Allowed
Manakamna Food Processing Pvt. Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2015) 03 CAL CK 0011
Constitution of India, 1950 - Article 14, 19, 226
High Courts10 Mar 2015
Samir Ranjan Chandra Vs Lipika Chandra
Calcutta High Court · (2015) 2 CALLT 247 : (2015) 5 CHN 435 : (2015) 3 DMC 57
Hindu Marriage Act, 1955 - Section 10, 10, 10, 11, 11, 11
High Courts10 Mar 2015Partly Allowed
Ambikesh Mahapatra and Others Vs State of West Bengal and Others
Calcutta High Court · (2015) 2 CALLT 71 : (2015) 4 CCR 231 : (2015) CriLJ 3622
Commissions of Inquiry Act, 1952 - Section 8BConstitution of India, 1950 - Article 19(1)(a), 19(2), 21, 226, 32Criminal Procedure Code, 1973 (CrPC) - Section 154, 156, 172, 199, 41
High Courts09 Mar 2015Allowed
Pradipta Padha and Others Vs Laxmi Kanta Maity and Others
Calcutta High Court · (2015) 2 CALLT 491 : (2015) 3 CHN 186
Constitution of India, 1950 - Article 141West Bengal Land Reforms Act, 1955 - Section 10, 14M, 5, 7, 8West Bengal Non-Agricultural Tenancy Act, 1949 - Section 24
High Courts09 Mar 2015
Sushanta Malik Vs Srei Equipment Finance Ltd. and Others
Calcutta High Court · (2015) 5 ARBLR 533 : (2015) 2 CALLT 509
Arbitration and Conciliation Act, 1996 - Section 2(1)(e), 21, 24, 3, 34Civil Procedure Code, 1908 (CPC) - Section 15, 16, 20, 24Constitution of India, 1950 - Article 236
High Courts09 Mar 2015Allowed
Biswaranjan Midya Chowdhury Vs State of West Bengal
Calcutta High Court · (2015) 5 CHN 474 : (2015) CriLJ 2307 : (2015) 3 Crimes 31 : (2015) 3 DMC 198
Criminal Procedure Code, 1973 (CrPC) - Section 106, 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 201, 302, 34, 498A
High Courts09 Mar 2015Disposed off
Texmaco Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2015) 145 FLR 879 : (2015) LabIC 2324 : (2015) 2 LLJ 243
Civil Procedure Code, 1908 (CPC) - Order 19 Rule 3, Order 6 Rule 15, Order 7 Rule 15Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 101, 102, 106
High Courts09 Mar 2015
Maheswar Pramanick and Others Vs Chabi Rani Sadhukhan and Others
Calcutta High Court · (2015) 3 CHN 548
Civil Procedure Code, 1908 (CPC) - Section 2(12)Evidence Act, 1872 - Section 34
High Courts09 Mar 2015
Dulchand Omprakash Vs Dhirendro Mullick and Others
Calcutta High Court · (2015) 3 CHN 451
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6Contract Act, 1872 - Section 10, 2(g)Income Tax Act, 1961 - Section 230A
High Courts04 Mar 2015Dismissed
Sk. Bacchu Vs State of West Bengal
Calcutta High Court · (2015) 3 CHN 588
Criminal Procedure Code, 1973 (CrPC) - Section 311, 401, 482
High Courts04 Mar 2015
Srei Equipment Finance Ltd. Vs Shashi Mines and Minerals
Calcutta High Court · (2015) 3 WBLR 517
Arbitration and Conciliation Act, 1996 - Section 9
High Courts04 Mar 2015
Union of India and Others Vs Amitava Paul and Others
Calcutta High Court · AIR 2015 Cal 89 : (2015) 2 CALLT 19 : (2015) 5 CTC 801 : (2015) 3 RCR(Civil) 301 : (2015) 4 WBLR 135
Civil Procedure Code, 1908 (CPC) - Order 27 Rule 8A, Order 41 Rule 1, Order 41 Rule 1 (3), Order 41 Rule 1(3), Order 41 Rule 3Constitution of India, 1950 - Article 112, 112(3)(f), 202
High Courts04 Mar 2015
Lachmi Vs The State of West Bengal
Calcutta High Court · (2015) CriLJ 2220
Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(2), 428Evidence Act, 1872 - Section 114(e), 137Penal Code, 1860 (IPC) - Section 366, 375, 376
High Courts04 Mar 2015Disposed off
Dilip Kumar Sarkar Vs United Bank of India and Others
Calcutta High Court · (2015) 03 CAL CK 0036
High Courts04 Mar 2015Dismissed
Anirban Dutta Vs State of West Bengal and Others
Calcutta High Court · (2015) 3 CHN 590
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 1, Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) - Section 203, 397, 401Penal Code, 1860 (IPC) - Section 406, 498A, 500