COURT ARCHIVE

Calcutta High Court judgments, 2015

1,046 judgments · page 44 of 53

High Courts26 Feb 2015Disposed off

Nuova Elettromeccanica Sud S.P.A. Vs Modern Malleables Limited

Calcutta High Court · (2015) 02 CAL CK 0067

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39Specific Relief Act, 1963 - Section 41(b), 9

High Courts26 Feb 2015Dismissed

Shantanu Banerjee Vs State of West Bengal and Others

Calcutta High Court · (2015) 4 BC 302 : (2015) 2 CALLT 241

Criminal Procedure Code, 1973 (CrPC) - Section 138, 177, 178, 178(d), 179Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts26 Feb 2015

Dinesh Kumar Goyal and Others Vs Air Customs Superintendent and Others

Calcutta High Court · (2015) 3 CHN 249 : (2015) 322 ELT 692

Customs Act, 1962 - Section 79, 79(1), 79(1)(b), 79(2), 79(2)(b)

High Courts25 Feb 2015Disposed off

Prabhat Pan and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 2015 Cal 112 : (2015) 2 CHN 185 : (2015) 2 RCR(Civil) 325

Constitution of India, 1950 - Article 14, 141, 19, 19(1)(g), 226Motor Vehicles Act, 1988 - Section 2(40), 2(7), 47, 57, 66(1)

High Courts25 Feb 2015Dismissed

Astami Biswas (Dey) and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 2015 Cal 158 : (2015) 3 CHN 270 : (2015) 4 WBLR 989

West Bengal Panchayat Act, 1973 - Section 12, 16, 16(1), 4

High Courts25 Feb 2015

Union of India Vs Biswanath Agarwal

Calcutta High Court · AIR 2015 Cal 225 : (2015) 1 CALLT 671 : (2015) 2 CHN 156 : (2015) 2 RCR(Civil) 751

Constitution of India, 1950 - Article 12, 226Evidence Act, 1872 - Section 101Railways Act, 1989 - Section 106, 106(3), 65, 65(2), 72

High Courts25 Feb 2015

Purnima Sharma Vs State of West Bengal and Others

Calcutta High Court · (2015) 02 CAL CK 0061

Arms Act, 1959 - Section 25(1-B)(a), 35Constitution of India, 1950 - Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) - Section 407, 439, 482

High Courts25 Feb 2015Dismissed

Sensea Marine Pvt. Ltd. Vs The Shipping Corporation of India

Calcutta High Court · (2015) 5 CHN 170

Arbitration and Conciliation Act, 1996 - Section 19, 21, 27, 34, 34(2)

High Courts24 Feb 2015

Octavius Tea and Industries Ltd. Vs The New India Assurance Company Ltd.

Calcutta High Court · (2015) 02 CAL CK 0058

Transfer of Property Act, 1882 - Section 106, 106(3), 107

High Courts24 Feb 2015Dismissed

Turner Morrison and Co. Ltd. Vs Prakash Bakshi

Calcutta High Court · (2015) 3 CHN 367

Civil Procedure Code, 1908 (CPC) - Section 144

High Courts24 Feb 2015Dismissed

Manoj Kumar Kedia Vs Manisha Kedia

Calcutta High Court · (2015) 3 CHN 139 : (2015) 3 WBLR 940

Constitution of India, 1950 - Article 227Hindu Marriage Act, 1955 - Section 24

High Courts24 Feb 2015Dismissed

Mrinal Kanti Ghosh Vs Mango Debi

Calcutta High Court · (2015) 4 WBLR 198

West Bengal Premises Tenancy Act, 1956 - Section 34West Bengal Premises Tenancy Act, 1997 - Section 27, 27, 28, 29, 30

High Courts23 Feb 2015

Sanjoy Rathi Vs State of West Bengal and Others

Calcutta High Court · (2015) 02 CAL CK 0074

Criminal Procedure Code, 1973 (CrPC) - Section 41APenal Code, 1860 (IPC) - Section 406, 420

High Courts23 Feb 2015

Rakesh Kumar Agarwal and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 02 CAL CK 0073

Penal Code, 1860 (IPC) - Section 120B, 420

High Courts23 Feb 2015

Partha Sarathi Mahanti Vs State of West Bengal and Others

Calcutta High Court · (2015) 02 CAL CK 0072

Penal Code, 1860 (IPC) - Section 295A, 307, 323, 342, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(ii), 3(1)(vi), 3(1)(xii)

High Courts23 Feb 2015

Anamika Singha Roy Vs State of West Bengal and Others

Calcutta High Court · (2015) 02 CAL CK 0071

Criminal Procedure Code, 1973 (CrPC) - Section 243, 245Negotiable Instruments Act, 1881 (NI) - Section 138, 20

High Courts23 Feb 2015Allowed

Pritimoy Hore Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 CALLT 336 : (2016) 1 WBLR 245

Constitution of India, 1950 - Article 226

High Courts23 Feb 2015Dismissed

Pawan Proproties Vs Prohlad Rai Dhanania

Calcutta High Court · (2015) 1 CALLT 648 : (2015) 4 CHN 85 : (2016) 1 WBLR 583

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Succession Act, 1956 - Section 22, 22(1)

High Courts23 Feb 2015Dismissed

Mohanlal Rajgarhia Vs State of West Bengal and Others

Calcutta High Court · (2015) 02 CAL CK 0055

Calcutta Improvement Act, 1911 - Section 78Urban Land (Ceiling and Regulation) Act, 1976 - Section 10

High Courts23 Feb 2015

Punjab and Sind Bank and Others Vs Jogeswar Mukherjee

Calcutta High Court · (2015) LabIC 2646

Constitution of India, 1950 - Article 31(2), 311, 311(1), 311(2)