High Courts02 Feb 2015Partly Allowed
Rameshwar Das Vs The Union of India and Others
Calcutta High Court · (2015) 02 CAL CK 0003
Railways Act, 1989 - Section 65, 65(2), 79
COURT ARCHIVE
Calcutta High Court judgments, 2015
1,046 judgments · page 49 of 53
High Courts02 Feb 2015
Randhir Singh Bhutoria Vs Food Corporation of India
Calcutta High Court · (2015) 3 CHN 255
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(1), Order 1 Rule 9, Order 31 Rule 1, Order 31 Rule 31, 120Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 14, 15
High Courts30 Jan 2015
Arun Chorone Roquitte and Others Vs Oriental Venetian and Others
Calcutta High Court · (2015) 3 CHN 371
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Partnership Act, 1932 - Section 69, 69(2)Specific Relief Act, 1963 - Section 34
High Courts30 Jan 2015Dismissed
Rekha Rom Vs Abhijit and Others
Calcutta High Court · (2015) 4 WBLR 708
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts30 Jan 2015Dismissed
Indofil Chemicals Company Vs State of West Bengal and Others
Calcutta High Court · (2015) 01 CAL CK 0029
High Courts30 Jan 2015Disposed off
Tapas Kumar Dey Vs The Union of India and Others
Calcutta High Court · (2015) LabIC 1334 : (2015) 4 SCT 14
Constitution of India, 1950 - Article 21
High Courts29 Jan 2015Allowed
Kamlapur Sugar and Industries Ltd. and Others Vs Official Liquidator, H.C.
Calcutta High Court · (2015) 3 CHN 16 : (2016) 1 CompLJ 323
Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15, 15(1), 16, 17, 18
High Courts29 Jan 2015Dismissed
Vishwarupa Steel Pvt. Ltd. Vs Crackers India (Alloys) Ltd.
Calcutta High Court · (2015) 3 WBLR 650
High Courts29 Jan 2015
Reckitt Benckiser Healthcare India Limited Vs Emami Limited and Others
Calcutta High Court · (2015) 3 CHN 389 : (2015) 4 WBLR 717
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39, Order 40 Rule 1, Order 40 Rule 40Constitution of India, 1950 - Article 19(1)(a)Trade Marks Act, 1999 - Section 134, 135, 2(Zb), 29(8), 29(8)(a)
High Courts29 Jan 2015Allowed
Dilip Tarafdar and Others Vs The State of West Bengal and Others
Calcutta High Court · (2015) 01 CAL CK 0051
Criminal Procedure Code, 1973 (CrPC) - Section 161, 164Penal Code, 1860 (IPC) - Section 302, 34
High Courts29 Jan 2015Allowed
Asima Lahiri Vs National Institute of Technology (University) and Others
Calcutta High Court · (2015) 1 LLN 343
High Courts29 Jan 2015Dismissed
Debashis Maity Vs State of West Bengal and Others
Calcutta High Court · (2015) 01 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) - Section 251, 260, 262, 262, 263Negotiable Instruments Act, 1881 (NI) - Section 138, 143
High Courts29 Jan 2015Allowed
Ramesh Chandra Sharma Vs State of West Bengal and Others
Calcutta High Court · (2015) 01 CAL CK 0034
Limitation Act, 1963 - Section 5
High Courts29 Jan 2015Allowed
Maka Kumar and Others Vs State of West Bengal
Calcutta High Court · (2015) CriLJ 1659
Criminal Procedure Code, 1973 (CrPC) - Section 235Evidence Act, 1872 - Section 114, 6Penal Code, 1860 (IPC) - Section 302, 34
High Courts29 Jan 2015Allowed
Ayat Ali Seikh Vs State of West Bengal
Calcutta High Court · (2015) 01 CAL CK 0032
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302, 34
High Courts29 Jan 2015
Purnendu Samanta Vs State of West Bengal
Calcutta High Court · (2015) 01 CAL CK 0031
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 300, 302, 304, 307, 326
High Courts29 Jan 2015Dismissed
Jagadish Prosad Awasthi Vs Allahabad Bank and Others
Calcutta High Court · (2015) LabIC 1398
High Courts29 Jan 2015Dismissed
Subhas Chandra Bar Vs State Bank of India and Others
Calcutta High Court · (2015) 4 CHN 340
Constitution of India, 1950 - Article 226
High Courts29 Jan 2015Allowed
Dena Bank and Others Vs The Official Liquidator, H.C.
Calcutta High Court · (2015) 127 CLA 81 : (2015) 190 CompCas 146
Companies Act, 1956 - Section 434, 441, 481Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15, 15(1), 16, 17, 18
High Courts28 Jan 2015Allowed
EID Parry (India) Ltd. Vs Kolkata Port Trust
Calcutta High Court · (2016) AIR (Cal) 11 : (2015) 2 CHN 669
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 7(3)