High Courts12 Dec 2016Disposed Off
Bimala Hati Vs State of West Bengal
Calcutta High Court · (2017) 1 CalLJ 444
COURT ARCHIVE
Calcutta High Court judgments, 2016
1,186 judgments · page 3 of 60
High Courts12 Dec 2016Disposed Off
Swagata Dutta Vs Ganesh Chandra Dey
Calcutta High Court · (2017) 170 AIC 580
Hindu Succession Act, 1956 - Section 63
High Courts12 Dec 2016Allowed
Mr. Satyendra Kumar Ray Vs Union of India
Calcutta High Court · (2017) 1 CalLJ 533 : (2017) 2 WBLR 283
High Courts09 Dec 2016Allowed
Sudhendu Bikash Ghosh Vs State of West Bengal
Calcutta High Court · (2017) 171 AIC 278 : (2017) AIRCC 1900
Constitution of India, 1950 - Article 226
High Courts09 Dec 2016Dismissed
M/S. Kherapati Vanijya Limited Vs M/S. Longview Tea Co. Limited
Calcutta High Court · (2017) 1 BC 419
High Courts09 Dec 2016Disposed off
Life Insurance Corporation of India Vs M/s. B.A. & Brothers (Eastern) Ltd.
Calcutta High Court · (2017) 170 AIC 566 : (2017) 1 CalLT 606 : (2017) 1 ICC 5
Limitation Act, 1963 - Section 5
High Courts09 Dec 2016Allowed
Debashis Paul Vs Commandant, CISF Unit
Calcutta High Court · (2017) 1 CLR 697 : (2017) 153 FLR 560
Constitution of India, 1950 - Article 226
High Courts08 Dec 2016Disposed Off
Price Water House Vs Commissioner of Income Tax-XIX
Calcutta High Court · (2017) 1 CalLT 385 : (2017) 291 CurTR 121 : (2017) 390 ITR 356 : (2017) 245 Taxman 1
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 92B, Section 92CA
High Courts08 Dec 2016Dismissed
Technoshop Private Limited Vs Mr. Clive Hughes
Calcutta High Court · (2017) 1 RentLR 163
West Bengal Premises Tenancy Act, 1997 - Section 7
High Courts08 Dec 2016Dismissed
Union of India Vs M.D. Barman
Calcutta High Court · (2017) 1 CalLJ 1 : (2017) LIC 563 : (2017) 2 WBLR 347
Central Industrial Security Force Act, 1968 - Section 22Central Industrial Security Force Rules, 2001 - Rule 36Constitution of India, 1950 - Article 14
High Courts08 Dec 2016Dismissed
Union of India Vs Barun Kumar Malla
Calcutta High Court · (2017) 152 FLR 658 : (2017) 2 WBLR 215
Central Industrial Security Force Rules, 2001 - Rule 36(21)III
High Courts07 Dec 2016Dismissed
M/s. Popat and Kotecha Properties Vs Swapan Kumar Sil
Calcutta High Court · (2017) 2 CalLT 144 : (2017) 1 ICC 22 : (2017) 1 RCRRent 669
West Bengal Premises Tenancy Act, 1997 - Section 20
High Courts07 Dec 2016Dismissed
Medical Council of India Vs Sikha Agarwal
Calcutta High Court · (2017) 1 CalLJ 89
Indian Medical Council Act, 1956 - Section 10A
High Courts06 Dec 2016Allowed
Md. Anwarul Haque Vs The West Bengal Administrative Tribunal
Calcutta High Court · (2017) 2 WBLR 357
Constitution of India, 1950 - Article 226
High Courts06 Dec 2016Disposed Off
Hazi Jahangir Molla Vs Md. Alim Mallick
Calcutta High Court · (2017) ACD 499 : (2017) 1 BC 319 : (2017) 1 DCR 1 : (2017) 1 KerLJ 17
Bengal Money Lenders Act, 1940 - Section 13, Section 8Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139, Section 142
High Courts06 Dec 2016Disposed Off
Vigneshwara Properties Pvt. Ltd. Vs Ranjit Kumar Saha
Calcutta High Court · (2017) 200 CompCas 341
Companies Act, 1956 - Section 433
High Courts05 Dec 2016Disposed Off
Ramsarup Industries Ltd Vs Controlling Authority under the Payment of Gratuity Act, 1972
Calcutta High Court · (2017) 152 FLR 559
Constitution of India, 1950 - Article 226
High Courts05 Dec 2016Allowed
Emami Paper Mills Limited Vs The Union of India
Calcutta High Court · (2017) 1 CLR 910 : (2017) 152 FLR 560 : (2017) LabLR 522 : (2017) 1 LLJ 445
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 17(2A)
High Courts05 Dec 2016Allowed
Kaberi Maitra Vs State of West Bengal
Calcutta High Court · (2017) LIC 238
Constitution of India, 1950 - Article 14, Article 16
High Courts02 Dec 2016Dismissed
Sri Amit Agarwal Vs Union of India
Calcutta High Court · (2017) 171 AIC 275 : (2017) 1 CalCriLR 645
Criminal Procedure Code, 1973 (CrPC) - Section 401, Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22, Section 29, Section 67, Section 8