High Courts12 Apr 2016Disposed Off
Biman Kumar Pal & Others Vs Ramjiban Ghosh & Others
Calcutta High Court · (2017) AIRCC 782 : (2016) 2 ICC 922 : (2016) 4 WBLR 544
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4(4), Order 22 Rule 4(5)(b)
COURT ARCHIVE
Calcutta High Court judgments, 2016
1,186 judgments · page 35 of 60
High Courts12 Apr 2016Disposed Off
Mani Prasad Singh Vs The State of West Bengal and another.
Calcutta High Court · (2016) 4 AICLR 536 : (2016) ALLMRCri 363 : (2016) 3 CalCriLR 416 : (2016) CriLJ 2468
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts12 Apr 2016Dismissed
M/s. Eastern Coalfields Ltd. Vs Dewanti Kumari and Others
Calcutta High Court · (2016) 2 CalHCN 481 : (2016) 2 LLJ 671 : (2016) 6 SLR 38 : (2016) 3 WBLR 464
High Courts12 Apr 2016Disposed Off
United Spirits Ltd. Vs The Regional Provident Fund Commissioner-I & another
Calcutta High Court · (2016) 3 CalLT 131 : (2016) 2 CLR 415 : (2016) 150 FLR 195 : (2016) 2 LLJ 635 : (2016) 6 WBLR 122
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts11 Apr 2016Disposed Off
Smt. Phriskila Barla Vs Union of India
Calcutta High Court · (2016) 4 CalHCN 381
Merchant Shipping Act, 1958 - Section 421, Section 434A, Section 434B
High Courts11 Apr 2016Disposed Off
Amiya Kumar Chakraborty Vs State of West Bengal
Calcutta High Court · (2016) 3 CalHCN 412
Electricity Act, 2003 - Section 126
High Courts11 Apr 2016Dismissed
Tarun Kumar Ghose & Others Vs The Credit Union Co-operative Enterprises Limited
Calcutta High Court · (2016) 3 CalLJ 500 : (2016) 2 CalLT 568 : (2016) 2 RentLR 138
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 101
High Courts11 Apr 2016Disposed Off
Prasanta Karmakar & Anr. Vs State of West Bengal & Anr.
Calcutta High Court · (2016) 4 CalCriLR 231 : (2016) 2 CalLJ 292
Criminal Procedure Code, 1973 (CrPC) - Section 245(3)
High Courts11 Apr 2016Dismissed
Naba Kumar Biswas Vs Biswarani Biswas (Dead)
Calcutta High Court · (2016) 162 AIC 645
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 3
High Courts08 Apr 2016Dismissed
Sk. Reyad Ali & Anr. Vs State of West Bengal
Calcutta High Court · (2016) 3 CalLT 107
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302
High Courts08 Apr 2016Disposed Off
Sewnarayan Khubchand Vs Bahubali Estates Ltd. & Another
Calcutta High Court · (2016) 2 ICC 726 : (2016) 1 RentLR 471
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts08 Apr 2016Allowed
Indian Oil Petronas Private Limited Vs Union of India and Others
Calcutta High Court · (2016) 3 CalLJ 523 : (2017) 2 CalLT 309 : (2016) 3 CalLT 96 : (2016) 2 CLR 424 : (2016) 150 FLR 370
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts08 Apr 2016Disposed Off
Smt. Kamala Adhikary Vs Smt. Manika Das
Calcutta High Court · (2016) 4 CalHCN 340
High Courts07 Apr 2016Allowed
Rahamat Ali Mondal - Petitioner @HASH State of West Bengal
Calcutta High Court · (2016) 3 AICLR 219
Penal Code, 1860 (IPC) - Section 376
High Courts07 Apr 2016Dismissed
National Hydroelectric Power Corpn. Ltd. Vs Commr. of Cus. (Port)
Calcutta High Court · (2016) 338 ELT 177
High Courts07 Apr 2016Allowed
Sanwar Agarwal Vs Commissioner of Customs (Port)
Calcutta High Court · (2016) 4 CalLT 409 : (2016) 336 ELT 42
High Courts07 Apr 2016Dismissed
Container Corporation of India Vs Triyogi Narayan Singh
Calcutta High Court · (2017) 2 BC 630 : (2016) 4 CalLT 1
Constitution of India, 1950 — Article 14, 226
High Courts07 Apr 2016Dismissed
Asoke Kumar Mittra Vs The West Bengal State Electricity Board and Others
Calcutta High Court · (2016) 2 CLR 345 : (2016) 2 LLN 383
Constitution of India, 1950 - Article 226, Article 311(2)Penal Code, 1860 (IPC) - Section 409, Section 468
High Courts07 Apr 2016Dismissed
Partha Bandyopadhyay and Others Vs Reserve Bank of India and Others
Calcutta High Court · (2016) 2 CLR 438 : (2016) 2 LLN 635
Contract Act, 1872 - Section 37, Section 62Industrial Disputes Act, 1947 - Section 18Karnataka Town and Country Planning Act, 1961 - Section 14
High Courts07 Apr 2016Allowed
M/s. Banarsi Das & Sons Vs Union of India & Ors.
Calcutta High Court · (2016) 4 CalHCN 738 : (2016) 4 WBLR 76
Constitution of India, 1950 - Article 226