High Courts24 Jan 2017Disposed Off
Laxmi Majhi Vs State of West Bengal
Calcutta High Court · (2017) 1 CalLJ 556 : (2017) 1 CalLT 637 : (2017) 2 DMC 457
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 29 of 32
High Courts24 Jan 2017Dismissed
Samir Kumar Adhikari Vs Angsuman Chatterjee
Calcutta High Court · (2017) AIRCC 1473 : (2017) 1 ICC 932 : (2017) 1 RentLR 125
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts24 Jan 2017
Samir Kumar Adhikari Vs Souvik Hazra & Anr.
Calcutta High Court · (2017) 01 CAL CK 0021
Code of Civil Procedure, 1908, Section 151, Order 1Rule 10(2) - Saving of Inherent powers of Court
High Courts20 Jan 2017Allowed
Sri Kali Charan Shaw Vs The State of West Bengal
Calcutta High Court · (2017) 1 CalCriLR 683 : (2017) CriLJ 2385
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 216, Section 218, Section 464, Section 482West Bengal Fire Services Act, 1950 - Section 11J
High Courts20 Jan 2017Allowed
Dr. Tonmoy Mondal Vs State of West Bengal
Calcutta High Court · (2017) 1 CalLT 622
High Courts20 Jan 2017Dismissed
M/s. Mustak Hossain Vs Dr. Akbar Ali Khan
Calcutta High Court · (2017) 1 ICC 918
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227
High Courts20 Jan 2017Allowed
Ruplal Mahato Vs State of West Bengal
Calcutta High Court · (2017) 172 AIC 344 : (2017) 1 AICLR 958 : (2017) 1 CalCriLR 629
Penal Code, 1860 (IPC) - Section 302
High Courts19 Jan 2017Dismissed
Super Diamond Nirman Private Limited Vs Deepak Agarwal
Calcutta High Court · (2017) 1 ICC 834
Arbitration and Conciliation Act, 1996 - Section 37(1)(a), Section 8Constitution of India, 1950 - Article 226, Article 227, Article 227Consumer Protection Act, 1986 - Section 17
High Courts19 Jan 2017Disposed Off
South Bengal State Transport Corporation Vs Shri Sunil Chandra Sarkar
Calcutta High Court · (2017) 1 ICC 820
West Bengal Land (Requisition and Acquisition) Act, 1948 - Section 4(1A)
High Courts19 Jan 2017Disposed off
Smt. Kalpana Majumder Vs The State of West Bengal & Anr.
Calcutta High Court · (2017) 01 CAL CK 0020
Code of Criminal Procedure, 1973, Section 482, Section 468, Section 200, Section 319, Section 202 - Saving of inherent powers of
High Courts18 Jan 2017Disposed Off
Shiba Rani Maity Vs State of West Bengal
Calcutta High Court · (2017) LIC 806
Constitution of India, 1950 - Article 226
High Courts18 Jan 2017Disposed off
Manendra Kumar Vs Union of India
Calcutta High Court · (2017) 2 CalLT 1
Constitution of India, 1950 - Article 226
High Courts18 Jan 2017Disposed off
Parameswar Agarwala Vs The State of West Bengal & Anr.
Calcutta High Court · (2017) 01 CAL CK 0019
Code of Criminal Procedure, 1973, Section 482, Section 173(8), Section 156(3) - Saving of inherent powers of High Court - Report of police officer on completion of Investi
High Courts18 Jan 2017Disposed off
Smt. Kanan Chatterjee alias Kanan Bala Chatterjee Vs Sri Sukumar Das
Calcutta High Court · (2017) 01 CAL CK 0018
High Courts17 Jan 2017Disposed Off
Sujan Maity Vs Sri Raj Kumar Koley
Calcutta High Court · (2017) AIR(Calcutta) 63
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 - Section 16(c)
High Courts17 Jan 2017Dismissed
Sinclairs Hotels Ltd. Vs State of West Bengal
Calcutta High Court · (2017) 1 CalLJ 372 : (2017) 2 CalLT 284 : (2017) 1 CLR 1029 : (2017) 2 LLN 126
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33C(2)
High Courts17 Jan 2017Dismissed
Steel Authority of India Limited Vs Workmen of Steel Authority of India Limited
Calcutta High Court · (2017) 153 FLR 545 : (2017) LIC 1467 : (2017) 1 LLJ 649 : (2017) 3 WBLR 310
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10
High Courts17 Jan 2017Disposed Off
M/s. Ramprasad Omprakash Vs Lok Nath Choudhury
Calcutta High Court · (2017) AIRCC 953
West Bengal Premises Tenancy Act, 1997 - Section 7
High Courts17 Jan 2017Allowed
Shri Selestine Vs State
Calcutta High Court · (2017) 1 CalCriLR 650
Protection of Children from Sexual Offences Act, 2012 - Section 19, Section 28Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14, Section 20, Section 3
High Courts17 Jan 2017Dismissed
Gopal Chandra Mukherjee Vs Food Corporation of India
Calcutta High Court · (2017) AIR(Calcutta) 110
Arbitration Act, 1940 - Section 30