High Courts01 Nov 2017
Maya Rani Barman and Ors. Vs The Food Corporation of India and Ors.
Calcutta High Court · (2017) 11 CAL CK 0003
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 1 of 32
High Courts01 Nov 2017Disposed off
Satya Shankar Mukherjee & Ors. Vs Sandhya Biswas & Ors.
Calcutta High Court · (2017) 11 CAL CK 0002
High Courts01 Nov 2017
Prannay Sureka & Anr. Vs Dhanalaxmi Bank Limited
Calcutta High Court · (2017) 11 CAL CK 0001
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(2) - Enforcement of security interest
High Courts24 Oct 2017Allowed
Khairul Basar Sk @ Basar Vs State of West Bengal
Calcutta High Court · (2017) 10 CAL CK 0010
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 22 - Punishment for contravention in relation to manufactured drugs and preparations - Punishment for contravention in r
High Courts03 Oct 2017Disposed off
RAJUL JAIN AND ANR. Vs REGENCY WELFARE ASSOCIATION AND ORS.
Calcutta High Court · (2017) 10 CAL CK 0009
High Courts02 Oct 2017Disposed off
Annapurna Milling Company & Anr. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 10 CAL CK 0008
Government Grants Act, 1895, Section 3, Section 2 - Government grants to take effect according to their tenor - Transfer of Property Act, 1882, not to apply to Government grants
High Courts02 Oct 2017Dismissed
Akshya Kumar Sarangi Vs Union of India & Ors.
Calcutta High Court · (2017) 10 CAL CK 0007
Constitution of India, Article 14, Article 14, Article 226, Article 226, Article 142, Article 142,
High Courts02 Oct 2017
NAVEEN GOEL Vs COMMISSIONER OF CUSTOMS(PORT) AND ANR.
Calcutta High Court · (2017) 10 CAL CK 0006
Constitution of India, Article 226, Article 225 - Power of High Courts to Issue certain writs - Jurisdiction of existing High CourtsCode of Civil Procedure, 1908,
High Courts02 Oct 2017Dismissed
M/s. Green Orbit Apparels Pvt. Ltd. & Ors. Vs M/s. Kasturi Marketing
Calcutta High Court · (2017) 10 CAL CK 0005
Code of Civil Procedure, 1908, Order 7Rule 11 -Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in th
High Courts02 Oct 2017Dismissed
State of West Bengal Vs Lal Chand Mia @ Abdul Latif and ors.
Calcutta High Court · (2017) 10 CAL CK 0004
Code of Criminal Procedure, 1973, Section 313, Section 433A - Power to examine the accused - Restriction on powers of remission or commutation in certain casesIndian Pena
High Courts02 Oct 2017
Ashok Kumar Talwar Vs Hiralal Bhatter & Ors.
Calcutta High Court · (2017) 10 CAL CK 0003
West Bengal Premises Tenancy Act, 1997, Section 7(2) - When a tenant can get the benefit of protection against eviction
High Courts01 Oct 2017
Goutam Lahiri Vs Malay Kumar Adhikari
Calcutta High Court · (2017) 10 CAL CK 0002
Code of Civil Procedure, 1908, Section 11, Order 41Rule 11, Order 9Rule 9 - Res Judicata
High Courts01 Oct 2017Dismissed
S.A. Sabir & Associates Vs The State of West Bengal & ors.
Calcutta High Court · (2017) 10 CAL CK 0001
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts22 Sept 2017
ARUNDHUTI MONDAL Vs KOLKATA MUNICIPAL CORPORATION & ORS.
Calcutta High Court · (2017) 09 CAL CK 0061
High Courts22 Sept 2017
CHIRANJILAL BAJORIA & ORS. Vs SUDHIR JALAN & ORS.
Calcutta High Court · (2017) 09 CAL CK 0060
Code of Civil Procedure, 1908, Order 7Rule 11 -Specific Relief Act, 1963, Section 34 - Discretion of court as to declaration of status or right
High Courts21 Sept 2017Disposed Of
State Of West Bengal Vs PAM Developments Private Limited
Calcutta High Court · (2017) 09 CAL CK 0062
Constitution Of India, 1950 — Article 141, 142Arbitration And Conciliation Act, 1996 — Section 5, 11, 16, 28, 28(a), 31(7), 34, 34(2)(a), 34(2)(b), 34(2)(b)(ii)Indian Contract Act, 1872 — Section 28(b), 55, 56
High Courts21 Sept 2017
Pramod Sharma Vs The State of West Bengal
Calcutta High Court · (2017) 09 CAL CK 0059
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts21 Sept 2017
Md. Tohidur Rahaman Vs State of West Bengal & Ors.
Calcutta High Court · (2017) 09 CAL CK 0058
West Bengal Schools (Control of Expenditure) Act, 2005, Section 14, Section 14(3), Section 14(2) - Scale of pay etc. of teacher - Scale of pay etc. of teacher - Scale of pay
High Courts21 Sept 2017
Sanjay Danchand Ghodawat Vs Additional Commissioner of Customs (Port) Kolkata & Ors
Calcutta High Court · (2017) 09 CAL CK 0057
Limitation Act, 1908, Section 14 -Customs Act, 1962, Section 111, Section 114A, Section 127(1), Section
High Courts21 Sept 2017
Dankuni Hatcheries Pvt. Ltd. Vs Prosanto Saha
Calcutta High Court · (2017) 09 CAL CK 0056
Companies Act, 1956, Section 434(1)(a) - Company when deemed unable to pay its debts.