High Courts14 Oct 2015Dismissed
Sushma Sarkar Vs Parimal Mallick
Calcutta High Court · (2015) 10 CAL CK 0053
Constitution of India, 1950 - Article 227West Bengal Land Reforms Act, 1955 - Section 14, 14(1), 2(6), 8
COURT ARCHIVE
Calcutta High Court judgments, 2015
1,046 judgments · page 7 of 53
High Courts14 Oct 2015Dismissed
Nayabuddin Vs Union of India and Others
Calcutta High Court · (2015) 10 CAL CK 0050
Arbitration and Conciliation Act, 1996 - Section 11Contract Act, 1872 - Section 171, 63Transfer of Property Act, 1882 - Section 60
High Courts14 Oct 2015
Debasish Kumar Ray Vs Union of India and Others
Calcutta High Court · (2015) 4 CALLT 572
High Courts14 Oct 2015Disposed Off
Apollo Zipper India Ltd. Vs W. Newman & Co. Limited
Calcutta High Court · (2015) 10 CAL CK 0046
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Evidence Act, 1872 - Section 116Great Eastern Hotel (Acquisition of Undertaking) Act, 1980 - Section 2, 2(f), 3, 3(1), 3(2)
High Courts14 Oct 2015Dismissed
Bhramor Mondal Vs The State of West Bengal
Calcutta High Court · (2015) 10 CAL CK 0037
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 143, 304, 324, 34
High Courts14 Oct 2015
Neycer India Limited Vs GMB Ceramics Limited
Calcutta High Court · (2015) 10 CAL CK 0030
Arbitration Act, 1940 - Section 14, 16, 30, 33, 35Contract Act, 1872 - Section 73
High Courts14 Oct 2015Disposed Off
Rupam Bhakta Vs State of West Bengal
Calcutta High Court · (2015) 10 CAL CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 357AMotor Vehicles Act, 1988 - Section 163A, 166Penal Code, 1860 (IPC) - Section 148, 149, 304, 323, 34
High Courts14 Oct 2015Disposed Off
Amar Kumar Barik and Others Vs Union of India and Others
Calcutta High Court · (2015) 10 CAL CK 0026
Constitution of India, 1950 - Article 14, 226
High Courts13 Oct 2015Dismissed
Jati Ranjan Banik Vs The State of West Bengal
Calcutta High Court · (2015) 10 CAL CK 0063
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 200, 202, 203, 204Penal Code, 1860 (IPC) - Section 109, 120 B, 120B, 201, 307West Bengal Clinical Establishments Act, 1950 - Section 7
High Courts13 Oct 2015Dismissed
Anu Mehta and Others Vs Gunmala Sales Private Limited and Others
Calcutta High Court · (2015) 4 CALLT 310
Constitution of India, 1950 - Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) - Section 205, 317, 482Negotiable Instruments Act, 1881 (NI) - Section 138, 141
High Courts13 Oct 2015Allowed
Fultusi Roy Vs The State of West Bengal and Others
Calcutta High Court · (2015) 10 CAL CK 0047
Criminal Procedure Code, 1973 (CrPC) - Section 313, 378Penal Code, 1860 (IPC) - Section 302, 307, 326, 34
High Courts13 Oct 2015Allowed
Manpreet Doad Vs The State of West Bengal and Others
Calcutta High Court · (2015) 10 CAL CK 0032
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 156(3), 177, 178Information Technology Act, 2000 - Section 66, 72
High Courts13 Oct 2015Dismissed
Gour Hari Mondal Vs The State of West Bengal
Calcutta High Court · (2015) 4 CALLT 549
Criminal Procedure Code, 1973 (CrPC) - Section 161, 235, 313Penal Code, 1860 (IPC) - Section 302, 307, 326, 34
High Courts13 Oct 2015Allowed
Jupiter Brokerage Services Ltd. Vs Ektara Exports Pvt. Ltd. and Others
Calcutta High Court · (2015) 10 CAL CK 0028
Bengal Money Lenders Act, 1940 - Section 13, 8Criminal Procedure Code, 1973 (CrPC) - Section 357(3), 378(4)Income Tax Act, 1961 - Section 269-SS
High Courts13 Oct 2015Dismissed
Tajmul Hossein Vs Khoda Nawaj and Others
Calcutta High Court · (2015) 10 CAL CK 0023
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Order 39 Rule 7, 151Limitation Act, 1963 - Section 5West Bengal Premises Tenancy Act, 1997 - Section 40, 7, 7(1), 7(2), 7(3)
High Courts13 Oct 2015Dismissed
Tapan Kumar Srimani Vs The State of West Bengal and Others
Calcutta High Court · (2015) 10 CAL CK 0013
Criminal Procedure Code, 1973 (CrPC) - Section 251, 313Evidence Act, 1872 - Section 118Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 139
High Courts13 Oct 2015Allowed
Kalyan Bandyopadhyay Vs Mridul De
Calcutta High Court · (2015) 10 CAL CK 0012
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 199(1), 199(2), 482Penal Code, 1860 (IPC) - Section 109, 499, 500, 501
High Courts09 Oct 2015Dismissed
Mandira Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2015) 10 CAL CK 0042
High Courts09 Oct 2015Allowed
General Manager, Metro Railway Vs Dilip Kumar Bajaj and Others
Calcutta High Court · (2015) 10 CAL CK 0038
Constitution of India, 1950 - Article 227Metro Railways (Construction of Works) Act, 1978 - Section 22, 22(3), 25, 36
High Courts09 Oct 2015Allowed
Narendra Nath Special School for Visually Handicapped and Mentally Retarded and Others Vs The State of West Bengal and Others
Calcutta High Court · (2015) 10 CAL CK 0035