High Courts10 Feb 2017Disposed Off
In the matter of : Suman Ghosh
Calcutta High Court · (2017) 1 CalCriLR 614 : (2017) 2 RCRCriminal 806
Protection of Women From Domestic Violence Act, 2005 - Section 13, Section 23, Section 28
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 27 of 32
High Courts10 Feb 2017Disposed Off
Deb Prasanna Sinha Vs Debabrata Chowdhury
Calcutta High Court · (2017) ACD 267 : (2017) 2 AICLR 286
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts10 Feb 2017Dismissed
Commissioner Of Income Tax, Kolkata-2 Vs M/s. G.K.K Capital Markets (P) Limited
Calcutta High Court · (2017) 392 ITR 196 : (2017) 246 Taxman 52
Income Tax Act, 1961 - Section 14A
High Courts10 Feb 2017Dismissed
State of West Bengal Vs Lal Chand Mia
Calcutta High Court · (2017) 2 CalLT 64 : (2017) CriLJ 2324
Criminal Procedure Code, 1973 (CrPC) - Section 433AEvidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 498A
High Courts10 Feb 2017Disposed off
Priti Gupta Vs Promod Gupta
Calcutta High Court · (2017) 2 CalLT 102
Protection of Women From Domestic Violence Act, 2005 - Section 12(1)
High Courts10 Feb 2017Disposed Off
Kabu Malik Vs State of West Bengal
Calcutta High Court · (2017) 2 CalLT 41 : (2017) CriLJ 2602
Criminal Procedure Code, 1973 (CrPC) - Section 157, Section 215, Section 465Penal Code, 1860 (IPC) - Section 376(2)(g), Section 376(2)(g)
High Courts10 Feb 2017Dismissed
Principal Commissioner of Income Tax-2 Vs National Insurance Company Limited
Calcutta High Court · (2017) 393 ITR 52 : (2017) 246 Taxman 176
Income Tax Act, 1961 - Section 44
High Courts10 Feb 2017Allowed
M/s. Gourhati Cold Storage Pvt. Ltd. Vs West Bengal State Electricity Board
Calcutta High Court · (2017) 2 CalLT 60
Constitution of India, 1950 - Article 226
High Courts10 Feb 2017Disposed Off
The State of West Bengal Vs Lakhikanta Adhikary
Calcutta High Court · (2017) CriLJ 2450
Penal Code, 1860 (IPC) - Section 302
High Courts07 Feb 2017Allowed
Punalur Paper Mills Ltd. Vs Land Acquisition Collector
Calcutta High Court · (2017) AIRCC 1269
Land Acquisition Act, 1894 - Section 17, Section 4
High Courts07 Feb 2017Disposed Off
Sri Malay Kumar Sen Vs Rekha Das
Calcutta High Court · (2017) 2 ICC 72
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4Evidence Act, 1872 - Section 74(2), Section 76, Section 79
High Courts07 Feb 2017Dismissed
Subhas Chandra Paramanik Vs Central Bureau of Investigation
Calcutta High Court · (2017) 2 CalLT 179
Prevention of Corruption Act, 1988 - Section 13(2), Section 7
High Courts07 Feb 2017Disposed Off
Sanjib Sardar Vs State of West Bengal
Calcutta High Court · (2017) CriLJ 2816
Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304
High Courts06 Feb 2017Disposed Off
Raj Kumar Kedia Vs The Superintendent, CBI
Calcutta High Court · (2017) 1 CalCriLR 624
Criminal Procedure Code, 1973 (CrPC) - Section 401, Section 407Penal Code, 1860 (IPC) - Section 409, Section 420Prevention of Corruption Act, 1988 - Section 13(1)(c), Section 13(2), Section 13(d)
High Courts06 Feb 2017Allowed
Kishor Kumar Lala Vs Shrimatya Sandhya Lala
Calcutta High Court · (2017) 1 CalLJ 578 : (2017) 2 ICC 80
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 3ALimitation Act, 1963 - Section 5
High Courts06 Feb 2017Disposed Off
Sutapa Paul alias Sutapa Karmakar Vs Pranjal Karmakar
Calcutta High Court · (2017) 2 DMC 18
Hindu Marriage Act, 1955 - Section 24
High Courts06 Feb 2017Allowed
Abdul Kalam Vs Jaibusessa Bewa
Calcutta High Court · (2017) AIRCC 1441
Civil Procedure Code, 1908 (CPC) - Order 27(1)(b), Order 41
High Courts03 Feb 2017Dismissed
Dhirendra Nath Mondal Vs State of West Bengal
Calcutta High Court · (2017) 1 CalLJ 447 : (2017) CriLJ 1634
Penal Code, 1860 (IPC) - Section 304A, Section 306
High Courts03 Feb 2017Disposed Off
State of West Bengal Vs Afcons Pauling (India) Ltd.
Calcutta High Court · (2017) AIRCC 1240
Arbitration and Conciliation Act, 1996 - Section 31(7), Section 34(1)
High Courts03 Feb 2017Disposed off
The Managing Committee Uttar Dum Dum Vidyapith for Girls (H.S.) Vs Smt. Madhabi Manjari Guha & Ors.
Calcutta High Court · (2017) 02 CAL CK 0001
Code of Criminal Procedure, 1973, Section 173(2) -Management of Recognised Non-Government Institutions (Aided and Unaided) Rules, 1969, Rule 28(8) -West Bengal Board of Secondary E