High Courts26 Aug 2016Dismissed
Vaskar Roy Vs The Syndicate Bank
Calcutta High Court · (2017) 1 CLR 222 : (2016) 151 FLR 886 : (2016) 4 LLJ 75 : (2017) 1 LLN 83
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25B
COURT ARCHIVE
Calcutta High Court judgments, 2016
1,186 judgments · page 13 of 60
High Courts26 Aug 2016Partly Allowed
Jayanta Halder Vs K. Durga Prasad
Calcutta High Court · (2016) CriLJ 4993
Contempt of Courts Act, 1971 - Section 2(c)
High Courts26 Aug 2016Disposed Off
Subhash Chandra Nandi Vs State of West Bengal
Calcutta High Court · (2016) 4 AICLR 258 : (2017) 2 CalCriLR 210 : (2016) 4 CalLT 101
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 401, 482Penal Code, 1860 (IPC) — Section 186, 332, 341, 353, 506
High Courts26 Aug 2016Allowed
Jafarulla Laskar Vs State of West Bengal
Calcutta High Court · (2016) 4 CalCriLR 420
Penal Code, 1860 (IPC) - Section 412
High Courts26 Aug 2016Allowed
Sanjit Majhi Vs State of West Bengal
Calcutta High Court · (2016) 4 AICLR 778 : (2017) 1 CalCriLR 668 : (2016) 4 CalLT 194
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 2016Dismissed
Sadanala Ramakrishna Vs National Investigation Agency
Calcutta High Court · (2016) 4 CalCriLR 281 : (2016) 4 CalLT 627
Limitation Act, 1963 - Section 12(3)National Investigation Agency Act, 2008 - Section 21(4)
High Courts24 Aug 2016Dismissed
Shyamal Mondal - Appellant @HASH The State of West Bengal
Calcutta High Court · (2016) 3 CalLJ 545
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 304, Section 323
High Courts24 Aug 2016Dismissed
M.N. Dastur and Co. (Pvt.) Ltd. - Appellant @HASH Sri Dhruves Chandra Chakraborty (Assigned)
Calcutta High Court · (2016) 4 CalLT 328
Registration Act, 1908 - Section 17(d)Transfer of Property Act, 1882 - Section 106, Section 111(h)West Bengal Premises Tenancy Act, 1997 - Section 3(e), Section 3(e), Section 6, Section 6
High Courts24 Aug 2016Disposed Off
Smt. Dipanwita Karmakar nee Rana Vs Prasanta Karmakar
Calcutta High Court · (2016) 3 CalLJ 325 : (2017) 1 ICC 431 : (2017) 1 WBLR 714
Hindu Marriage Act, 1955 - Section 24
High Courts24 Aug 2016Disposed Off
Mehras Books Pvt. Ltd. Vs Employees Provident Fund Organisation
Calcutta High Court · (2016) 151 FLR 1045 : (2016) LabLR 1146
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7Q
High Courts24 Aug 2016Disposed Off
Aditya Kumar Mal Vs State of West Bengal
Calcutta High Court · (2016) 3 CLR 670
Payment of Gratuity Act, 1972 — Section 4
High Courts23 Aug 2016Disposed Off
Rajbahadur Roy Vs Smt. Subhra Roy
Calcutta High Court · (2017) 172 AIC 322 : (2017) 1 CalLT 246 : (2017) 1 ICC 907
Hindu Marriage Act, 1955 - Section 24
High Courts23 Aug 2016Dismissed
Bharat Earth Movers Vs Eastern Coalfields
Calcutta High Court · (2017) 1 WBLR 22
Constitution of India, 1950 - Article 226
High Courts22 Aug 2016Disposed off
Tej Bahadur Thapa Vs Branch Manager of District Central Co-Operative Bank Ltd.
Calcutta High Court · (2017) 1 CalLT 437 : (2017) 2 ICC 322 : (2017) 1 WBLR 575
Constitution of India, 1950 - Article 227Consumer Protection Act, 1986 - Section 15, Section 21
High Courts22 Aug 2016Dismissed
Sk. Israil Vs Sri Usha Kutia
Calcutta High Court · (2016) 4 ICC 221 : (2016) 2 RentLR 244
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)
High Courts19 Aug 2016Disposed Off
Ramesh Kumar and Company Private Limited Vs Board of Trustees for the Port of Kolkata
Calcutta High Court · (2017) AIRCC 394
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 4(2)(b)
High Courts19 Aug 2016Allowed
Amal Kumar Ballav and Another - Petitioners @HASH Juran Krishna Mazumdar - Opposite Party
Calcutta High Court · (2017) 1 CalLJ 238 : (2016) 4 CalLT 290 : (2017) 1 WBLR 146
Limitation Act, 1963 - Article 137West Bengal Land Reforms Act, 1955 - Section 5(5), Section 8
High Courts19 Aug 2016Disposed Off
Anindya Guha - Petitioner @HASH State of West Bengal and Others
Calcutta High Court · (2016) 4 CalHCN 155 : (2016) 4 CalLT 299
Constitution of India, 1950 - Article 30(1)
High Courts19 Aug 2016Allowed
Bindeswar Vs State of West Bengal
Calcutta High Court · (2016) 4 AICLR 757 : (2016) 4 CalLT 142
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts19 Aug 2016Disposed Off
Smt. Sumati Das - Plaintiff/Petitioner @HASH Sri Bidhan Talukdar and Others - Proforma Defendants/Opposite Parties
Calcutta High Court · (2016) 4 ICC 155 : (2017) 2 WBLR 108
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2