High Courts04 Jul 2017Dismissed
BHABESH MAHATO Vs STATE OF WEST BENGAL
Calcutta High Court · (2017) 07 CAL CK 0003
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Se
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 10 of 32
High Courts03 Jul 2017Disposed off
Raj Kumar Shaw Vs Bijoy Kumar Shaw & Ors.
Calcutta High Court · (2017) 07 CAL CK 0002
Code of Civil Procedure, 1908, Order 9Rule 13, Order 43Rule 1(d) -Specific Relief Act, 1963, Section 6, Secti
High Courts03 Jul 2017
Avinash Kankani & Ors. Vs New Kenilworth Hotel Pvt. Ltd.
Calcutta High Court · (2017) 07 CAL CK 0001
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11,
High Courts30 Jun 2017Allowed
DR. MANI KUMAR CHHETRI Vs STATE OF WEST BENGAL
Calcutta High Court · (2017) 06 CAL CK 0046
Indian Penal Code, 1860, Section 36, Section 304, Section 300, Section 299, Section 308 - Effect caused partly by act and partly b
High Courts30 Jun 2017
Kashim Sk. & Others Vs The State of West Bengal
Calcutta High Court · (2017) 06 CAL CK 0045
Code of Criminal Procedure, 1973, Section 313, Section 164, Section 357A - Power to examine the accused - Recording of confessions and statementsIndi
High Courts30 Jun 2017
Bhairab Chakraborty & Anr. Vs The State of West Bengal
Calcutta High Court · (2017) 06 CAL CK 0044
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 34, S
High Courts29 Jun 2017
Dr. Pradip Kumar Ray Chaudhuri Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2017) 06 CAL CK 0043
Kolkata Municipal Corporation Act, 1980, Section 19(1), Section 19(1), Section 24, Section 24, Section 19(3), S
High Courts29 Jun 2017
The State of West Bengal & Ors. Vs Dr. Nirmal Kole & Ors.
Calcutta High Court · (2017) 06 CAL CK 0042
High Courts29 Jun 2017Dismissed
Commissioner of Income Tax, Durgapur Vs Shib Sankar Das
Calcutta High Court · (2017) 06 CAL CK 0041
Income Tax Act, 1961, Section 69B, Section 69B, Section 69B, Section 69B - Amount of investments, etc., not fully disclosed in books of account
High Courts29 Jun 2017Disposed off
Saha Institute of Nuclear Physics Vs Dr. Tapas Kumar Mandal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0040
High Courts29 Jun 2017
Shiba Prasad Banerjee Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0039
High Courts29 Jun 2017
Md. Alauddin Molla & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0038
Constitution of India, Article 311(2) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateCode of Civil Procedure, 1908,
High Courts28 Jun 2017
Pradipta Patra & Anr. Vs Shanti Dey & Ors.
Calcutta High Court · (2017) 06 CAL CK 0037
High Courts28 Jun 2017
Jeher Ali Mondal Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0036
Indian Penal Code, 1860, Section 498A, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde
High Courts28 Jun 2017Disposed off
Smt. Sumana Banerjee Vs Smt. Sumita Mitra & Ors.
Calcutta High Court · (2017) 06 CAL CK 0035
High Courts28 Jun 2017
GOPI DAS MIMANI & ORS. Vs SMT. MONIKA DAW & ORS.
Calcutta High Court · (2017) 06 CAL CK 0034
Code of Civil Procedure, 1908, Order 7Rule 11(d) -Code of Criminal Procedure, 1973, Section 48(2) - Pursuit of offenders into other Jurisdictions
High Courts28 Jun 2017
In the Goods of : Shrutika Doshi (Dec) Vs Nil
Calcutta High Court · (2017) 06 CAL CK 0033
Succession Act, 1925, Section 263, Section 284 -Original Side Rules, 1997, Rule 5A
High Courts23 Jun 2017Dismissed
Bhagirath Sarkar Vs The State of West Bengal
Calcutta High Court · (2017) 06 CAL CK 0032
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 174, Section 164, Section 193, Section 159
High Courts23 Jun 2017Disposed off
RAMESH SOBTI @ RAMESH SOBYI Vs STATE OF WEST BENGAL AND ANOTHER
Calcutta High Court · (2017) 06 CAL CK 0031
Code of Criminal Procedure, 1973, Section 41, Section 156(3), Section 202, Section 204, Section 41A - When police may arrest witho
High Courts23 Jun 2017
Sri Swapan Kumar Chakraborty Vs Sri Anil Pal
Calcutta High Court · (2017) 06 CAL CK 0030
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court