COURT ARCHIVE

Calcutta High Court judgments, 2017

624 judgments · page 12 of 32

High Courts06 Jun 2017

AGENT, KALIDASPUR PROJECT, EASTERN COALFIELDS LIMITED Vs SMT. BASANTI CHATTERJEE

Calcutta High Court · (2017) 06 CAL CK 0007

Code of Civil Procedure, 1908, Order 21 -Indian Penal Code, 1860, Section 302 - Punishment for murderLimitation Act, 1963,

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High Courts06 Jun 2017Disposed off

SRI SOHAM LAL MANPURIA & ORS. Vs KOLKATA MUNICIPAL CORPORATION & ORS.

Calcutta High Court · (2017) 06 CAL CK 0006

Constitution of India, Article 19(1)(g), Article 19(6) - Protection of certain rights regarding freedom of speech, etc - Protection of certain rights regarding freedom of speech, etc

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High Courts06 Jun 2017

M/s Supreme Industrial Security Co. Vs Employees State Insurance Corporation

Calcutta High Court · (2017) 06 CAL CK 0005

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o

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High Courts06 Jun 2017Dismissed

Paramesh Chandra Sen (Deceased) Vs Shyamal Kumar Sen

Calcutta High Court · (2017) 06 CAL CK 0004

Succession Act, 1925, Section 63 - Execution of unprivileged willsEvidence Act, 1872, Section 45, Section 69, Section 90 - Opinio

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High Courts05 Jun 2017

Ishita Patra Vs Maulana Abul Kalam Azad University of Technology & Ors.

Calcutta High Court · (2017) 06 CAL CK 0003

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High Courts02 Jun 2017

The State of West Bengal Vs Sadhan @ Hari Sadhan Ray @ Bagdi and others

Calcutta High Court · (2017) 06 CAL CK 0002

Code of Criminal Procedure, 1973, Section 313, Section 193, Section 235(1) - Power to examine the accused - Cognizance of offences by Courts of Session - Judgment of acqui

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High Courts02 Jun 2017

Jyotirmoy Chatterjee Vs The State

Calcutta High Court · (2017) 06 CAL CK 0001

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 409 - Criminal breach of trust by public servant, or by banker

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High Courts19 May 2017Allowed

Tata Steel Processing & Distribution Ltd. Vs IDEB Projects Pvt. Ltd.

Calcutta High Court · (2017) 05 CAL CK 0061

Code of Civil Procedure, 1908, Order 9Rule 13 -Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in th

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High Courts19 May 2017

Smt. Durgabala Chakraborty & Anr. Vs Sri Hare Krishna Chakraborty & Ors.

Calcutta High Court · (2017) 05 CAL CK 0060

Registration Act, 1908, Section 34 - Enquiry before registration by registering officerEvidence Act, 1872, Section 90, Section 68, S

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High Courts19 May 2017Disposed off

Samir Das Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 05 CAL CK 0059

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High Courts19 May 2017Disposed off

Raj Kumar Mukherjee & Ors. Vs West Bengal Joint Entrance Examination Board & Ors.

Calcutta High Court · (2017) 05 CAL CK 0058

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High Courts19 May 2017

Oliul Mondal Vs Eksad Ali

Calcutta High Court · (2017) 05 CAL CK 0057

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High Courts19 May 2017

Barjora Alert Co-operative Labour Contract & Construction Society Ltd. Vs Sahakar Global Ltd. & Others

Calcutta High Court · (2017) 05 CAL CK 0056

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High Courts19 May 2017Dismissed

Ashoke Kumar Nandy Vs Union of India & Ors.

Calcutta High Court · (2017) 05 CAL CK 0055

University Grants Commissions Act, 1956, Section 26

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High Courts19 May 2017Dismissed

Tapas Sanfui Vs The Union of India & Others.

Calcutta High Court · (2017) 05 CAL CK 0054

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High Courts19 May 2017Dismissed

RANJANA SINGH & ORS. Vs STATE OF WEST BENGAL & ORS.

Calcutta High Court · (2017) 05 CAL CK 0053

West Bengal Municipal Act, 1993, Section 18(3), Section 50A - Terms of office of Chairman - Oath of secrecy to be taken by Chairman, Vice-Chairman and members of Chairman-in-Council

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High Courts19 May 2017

Soumya Mining Limited Vs Voltas Limited

Calcutta High Court · (2017) 05 CAL CK 0052

Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdiction

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High Courts18 May 2017Allowed

EKRAMUL HAQUE AND OTHERS Vs STATE OF WEST BENGAL & OTHERS

Calcutta High Court · (2017) 05 CAL CK 0051

Industrial Disputes Act, 1947, Section 10 - Reference of disputes to Boards, Courts or TribunalsEvidence Act, 1872, Section 101, Section 103 - Burd

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High Courts18 May 2017

Central School Service Commission & Ors. Vs Tanuj Paul

Calcutta High Court · (2017) 05 CAL CK 0050

West Bengal School Service Commission Act, 1997, Section 17 -West Bengal School Service Commission (Selection of Persons for Appointment to Post of Teacher) Rules, 2007, Rule 12

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High Courts18 May 2017Dismissed

The Pei May Chinese High School & Anr. Vs The State of West Bengal

Calcutta High Court · (2017) 05 CAL CK 0049

Constitution of India, Article 19, Article 19(1)(c) - Protection of certain rights regarding freedom of speech, etc - Protection of certain rights regarding freedom of speech, etc

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