High Courts17 Feb 2017Disposed Off
Sarmila Bose Vs Krishna Bose
Calcutta High Court · (2017) 2 ICC 66
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6Partition Act, 1893 - Section 2, Section 3
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 26 of 32
High Courts17 Feb 2017Disposed off
United India Insurance Co. Ltd. Vs Amal Kumar Ray
Calcutta High Court · (2017) 2 LLJ 148 : (2017) 2 LLN 341
Workmens Compensation Act, 1923 - Section 30, Section 4
High Courts17 Feb 2017
Swarup Ghosh Vs National Insurance Company Limited & ors.
Calcutta High Court · (2017) 02 CAL CK 0009
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts17 Feb 2017Allowed
Century Plyboards (India) Ltd & Anr Vs The Government of West Bengal & Others
Calcutta High Court · (2017) 02 CAL CK 0008
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972, Section 3, Section 2(1), Section 17C, Section 17(1), Section 17,
High Courts17 Feb 2017
Manik Lal Bhowmik Vs Bharat Sanchar Nigam Limited
Calcutta High Court · (2017) 02 CAL CK 0007
Constitution of India, Article 75, Article 76 - Other provisions as to Ministers - Attorney-General for IndiaCentral Civil Services (Classification, Control and Appeal) Rul
High Courts16 Feb 2017Disposed Off
Shrachi Burdwan Developers Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (2017) AIRCC 1325
Constitution of India, 1950 - Article 14, Article 226Land Acquisition Act, 1894 - Section 3(b)
High Courts16 Feb 2017Dismissed
Messrs Serajuddin and Co. Vs Union of India
Calcutta High Court · (2017) AIRCC 1397
Limitation Act, 1963 - Section 5
High Courts16 Feb 2017Dismissed
Saraf Home Appliances Private Limited Vs Jet Settlers Limited
Calcutta High Court · (2017) AIRCC 1166
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts16 Feb 2017
National Projects Construction Corporation Limited & Anr. Vs West Bengal State Micro Small Enterprises
Calcutta High Court · (2017) 02 CAL CK 0006
Arbitration and Conciliation Act, 1996, Section 65, Section 81, Section 2(4) - Submission of statements to conciliator - Admissibility of evidence in other proceedings - Definitio
High Courts15 Feb 2017Disposed Off
Prasanta Kumar Chatterjee Vs State of West Bengal
Calcutta High Court · (2017) 2 RCRCriminal 751
Constitution of India, 1950 - Article 226
High Courts15 Feb 2017Dismissed
PRINCIPAL COMMISSIONER OF INCOME TAX-2, KOLKATA Vs M/s. NATIONAL INSURANCE COMPANY LIMITED
Calcutta High Court · (2017) 02 CAL CK 0005
Income Tax Act, 1961, Section 44, Section 44, Section 44, Section 44, Section 14A, Section 14A,
High Courts14 Feb 2017Allowed
Rajen Chhetri Vs The State of West Bengal
Calcutta High Court · (2017) 2 AICLR 86 : (2017) 1 CalCriLR 598 : (2017) 2 CalLT 246
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts14 Feb 2017Allowed
Sujan Kumar Ghosh Vs State of West Bengal
Calcutta High Court · (2017) 2 CalLT 122
Constitution of India, 1950 - Article 226
High Courts14 Feb 2017Allowed
Bishnu Sarkar Vs The State of West Bengal
Calcutta High Court · (2017) 2 AICLR 78 : (2017) 1 CalCriLR 457
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(c), Section 50
High Courts14 Feb 2017Dismissed
Bhupendra Nath Singha Roy Vs Subhas Das & Ors.
Calcutta High Court · (2017) 02 CAL CK 0004
Indian Penal Code, 1860, Section 384 - Punishment for extortion
High Courts13 Feb 2017Dismissed
Isha Distribution House Pvt. Ltd. Vs Aditya Birla Nuvo Limited
Calcutta High Court · (2017) AIR(Calcutta) 75 : (2017) 2 CalLT 325
Civil Procedure Code, 1908 (CPC) - Section 20
High Courts13 Feb 2017Disposed Off
Dr. Bratindra Nath Mukherjee Vs M/s. Adore Welding Ltd.
Calcutta High Court · (2017) AIRCC 1376 : (2017) 2 ICC 632
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Order 9 Rule 13
High Courts13 Feb 2017
Albany Hall Public School and anr. Vs Naaz Khan Singh and ors.
Calcutta High Court · (2017) 02 CAL CK 0003
High Courts13 Feb 2017
M/s. Murlidhar Ratanlal Exports Limited Vs The State of West Bengal and Ors.
Calcutta High Court · (2017) 02 CAL CK 0002
Bengal Public Demands Recovery Act, 1913, Section 14(a), Section 14(c)
High Courts10 Feb 2017Dismissed
Smt. Kumkum Roy Vs Union of India
Calcutta High Court · (2017) AAC 765 : (2017) 2 ACC 846 : (2017) 2 TAC 55
Railways Act, 1989 - Section 124A