High Courts27 Feb 2017
Smt. Sonali Basak Vs Sri Sumon Basak
Calcutta High Court · (2017) 02 CAL CK 0024
Code of Civil Procedure, 1908, Order 41Rule 11 -Partnership Act, 1932, Section 42, Section 42(c) - Dissolution on the happening of cer
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 25 of 32
High Courts24 Feb 2017Disposed Off
Multiple Resorts Pvt. Ltd. Vs Mars Bullion Trade Pvt. Ltd.
Calcutta High Court · (2017) AIRCC 1552
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 10
High Courts24 Feb 2017
HIRAN KUNDU & ANR. Vs STATE OF WEST BENGAL
Calcutta High Court · (2017) 02 CAL CK 0023
Code of Criminal Procedure, 1973, Section 161, Section 437A - Examination of witnesses by policeIndian Penal Code, 1860, Section 304,
High Courts24 Feb 2017
M/s. Onkar Parivahan Finance Private Limited & Anr. Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2017) 02 CAL CK 0022
Kolkata Municipal Corporation Act, 1980, Section 2, Section 2, Section 635, Section 635 -Kolkata Municipal Corporation Building Rules, 2009
High Courts23 Feb 2017Disposed Off
Krishna Plastic Industries Vs Controller Of Patents And Designs & Ors.
Calcutta High Court · (2017) 02 CAL CK 0066
High Courts23 Feb 2017
Saikat Sarkhel Vs Union of India & Ors.
Calcutta High Court · (2017) 02 CAL CK 0021
Garden Reach Ship Builders and Engineers Limited Conduct, Discipline and Appeal Rules, 1977, Rule 21, Rule 25(a), Rule 25(j)
High Courts23 Feb 2017
BANWARILAL AGARWAL & ORS Vs PANKAJ LOHARIWAL & ORS.
Calcutta High Court · (2017) 02 CAL CK 0020
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 34, Section 17, Section 13(2), <
High Courts23 Feb 2017
SPML Infra Limited Vs Commissioner of Service Tax, Kolkata-II
Calcutta High Court · (2017) 02 CAL CK 0019
Finance Act, 1994, Section 77, Section 65A, Section 65(105)(zzq), Section 65(25b) - Penalty for failure to furnish prescribed return - Definitions - Defi
High Courts22 Feb 2017
B. Ghosh & Co. Pvt. Ltd. & Anr. Vs Union of India & Ors.
Calcutta High Court · (2017) 02 CAL CK 0018
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Act, 1962, Section 116 - Penalty for not accounting for goods
High Courts21 Feb 2017Allowed
M/s Terai Infrastructures Ltd. Vs M/s Robin Commercial Pvt. Ltd.
Calcutta High Court · (2017) AIRCC 2003 : (2017) 2 CalLT 190
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Section 151
High Courts21 Feb 2017Disposed off
Santanu Chatterjee Vs The State of West Bengal & Others
Calcutta High Court · (2017) 02 CAL CK 0017
Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a StateWest Bengal Municipal Act, 1993, Section 54,
High Courts21 Feb 2017Disposed off
Reach Dredging Limited Vs Board of Trustees of Kolkata Port Trust & Anr.
Calcutta High Court · (2017) 02 CAL CK 0016
High Courts21 Feb 2017Allowed
UNION OF INDIA Vs M/s. JASUMALL & CO.
Calcutta High Court · (2017) 02 CAL CK 0015
High Courts21 Feb 2017Disposed off
Smt. Asha Debi & Anr. Vs Moti Lal Shaw & Ors.
Calcutta High Court · (2017) 02 CAL CK 0014
Code of Civil Procedure, 1908, Order 41Rule 27, Order 41Rule 27(1)(a), Order 41Rule 27(1)(b), Order 41Rule
High Courts21 Feb 2017
M.G.M. Rubber Company & Anr. Vs Union of India & Anr.
Calcutta High Court · (2017) 02 CAL CK 0013
High Courts21 Feb 2017
Managing Committee of Baduria Senior Madrasah, Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 02 CAL CK 0012
West Bengal Schools (Recruitment of Non-Teaching Staff) Rules, 2005, Rule 8, Rule 7(b)
High Courts21 Feb 2017
Sasti Charan Ghosh Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 02 CAL CK 0011
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts20 Feb 2017
Swapan Kumar Maity Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 02 CAL CK 0010
High Courts17 Feb 2017Allowed
Biplab Das Vs Bangiya Gramin Vikash Bank
Calcutta High Court · (2017) 1 CLR 1022
Bangiya Gramin Vikash Bank (Officers and Employees) Service Regulations, 2010 - Rule 2(1)(g), Section 50
High Courts17 Feb 2017Dismissed
Santosh Kr. Tashniwal Vs Union of India
Calcutta High Court · (2017) 1 CalCriLR 638
Criminal Procedure Code, 1973 (CrPC) - Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(11)(c), Section 29(1)