High Courts03 Mar 2017Disposed Off
M/s. Indo-pacific Securities Ltd. Vs M/s. Arihant International Ltd.
Calcutta High Court · (2017) AIRCC 1617
Civil Procedure Code, 1908 (CPC) - Order 17 Rule 2
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 24 of 32
High Courts03 Mar 2017
Jahar Misra Vs The State of West Bengal
Calcutta High Court · (2017) 03 CAL CK 0002
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts02 Mar 2017Disposed Off
Devi Kamal Trust Estate Vs Director of Income Tax (Exemption) Kolkata
Calcutta High Court · (2017) 392 ITR 178 : (2017) 246 Taxman 196
Income Tax Act, 1961 - Section 11, Section 13(i)(c)
High Courts02 Mar 2017Disposed Off
Bijoy @ Guddu Das Vs State of West Bengal
Calcutta High Court · (2017) 1 CalCriLR 692 : (2017) 2 Crimes 392 : (2017) 2 Crimes 15 : (2017) 2 RCRCriminal 858
Criminal Procedure Code, 1973 (CrPC) - Section 357AProtection of Children from Sexual Offences Act, 2012 - Section 33(8), Section 7, Section 8Protection of Children from Sexual Offences Rules, 2012 - Rule 7
High Courts02 Mar 2017Dismissed
Ganesh Das Vs State of West Bengal
Calcutta High Court · (2017) 2 CalLT 117
Protection of Children from Sexual Offences Act, 2012 - Section 8
High Courts02 Mar 2017Allowed
Biswajit @ Kala Majhi Vs State of West Bengal
Calcutta High Court · (2017) 2 CalLT 258 : (2017) 2 DMC 227
Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, Section 498A
High Courts02 Mar 2017
Manisha Giri & Anr. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0001
High Courts01 Mar 2017
Sahina Haque Vs Tazamul Haque & Ors.
Calcutta High Court · (2017) 03 CAL CK 0134
Code of Civil Procedure, 1908, Order 6Rule 17, Order 16Rule 20
High Courts01 Mar 2017
Nirmal Kumar Maity Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0133
High Courts01 Mar 2017
Koyeli Chakraborty & Ors. Vs State of West Bengal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0132
High Courts01 Mar 2017Dismissed
Parakh Vanijya Private Limited Vs Baroma Agro Product
Calcutta High Court · (2017) AIR(Calcutta) 50 : (2017) 2 CalLT 241
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1Trade Marks Act, 1999 - Section 23, Section 29
High Courts01 Mar 2017Disposed Off
Sarthak Ghosh Vs State of West Bengal
Calcutta High Court · (2017) 2 CalLT 155 : (2017) LIC 1399
High Courts01 Mar 2017Dismissed
Central Leather Research Institute Vs Lipika Mondal
Calcutta High Court · (2017) 2 CLR 390 : (2017) 153 FLR 336 : (2017) 2 LLJ 294
Industrial Disputes Act, 1947 - Section 10, Section 2(j)
High Courts01 Mar 2017Dismissed
Seth Soorajmal Jalan Balika Vidyalaya Vs State of West Bengal
Calcutta High Court · (2017) 2 LLN 105
Constitution of India, 1950 - Article 226
High Courts28 Feb 2017Disposed Off
Subhash Churan Law Vs Tripti Law
Calcutta High Court · (2017) AIR(Calcutta) 121 : (2017) 2 ICC 173
Succession Act, 1925 - Section 276
High Courts28 Feb 2017Disposed Off
Union of India Vs M/s. Venus Engineering Concern Pvt. Ltd.
Calcutta High Court · (2017) AIR(Calcutta) 78
Arbitration Act, 1940 - Section 11, Section 12, Section 28, Section 30, Section 8Arbitration and Conciliation Act, 1996 - Section 11, Section 16
High Courts28 Feb 2017
Union of India Vs M/s. Mohanlal Roongta
Calcutta High Court · (2017) 02 CAL CK 0028
High Courts28 Feb 2017
Khagendra Kumar Das & Ors. Vs The State of West Bengal & Anr.
Calcutta High Court · (2017) 02 CAL CK 0027
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
High Courts28 Feb 2017Dismissed
GASTEL INDIA LTD. (IN DISSOLUTION) AND In the matter of : CENTRAL COALFIELDS LTD. Vs OFFICIAL LIQUIDATOR, HIGH COURT, CALCUTTA
Calcutta High Court · (2017) 02 CAL CK 0026
Companies Act, 1956, Section 559, Section 485 - Power of Tribunal to declare dissolution of company void. - Publication of resolution to wind up voluntarily.
High Courts28 Feb 2017Disposed off
Shri Sanjib Kumar Choudhury & Anr. Vs Shri Panchulal Chowdhury
Calcutta High Court · (2017) 02 CAL CK 0025
Code of Civil Procedure, 1908, Order 41Rule 11 -Succession Act, 1925, Section 211 - Character and property of executor or administrator as such