High Courts17 Jan 2017Dismissed
Atul Narsibhai Patel Vs The Assistant Controller of Patents & Desings
Calcutta High Court · (2017) 1 MIPR 421
Designs Act, 2000 - Section 19
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 30 of 32
High Courts17 Jan 2017Disposed off
Anil Chorone Roquitte & Ors Vs Bhagawati Chorone Roquittee & Ors.
Calcutta High Court · (2017) 01 CAL CK 0017
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Section 94 - Supplemental proceedings
High Courts16 Jan 2017Dismissed
SK. Mustafa Newaj @ Bhombal Vs The State of West Bengal
Calcutta High Court · (2017) 1 CalCriLR 582
Penal Code, 1860 (IPC) - Section 302
High Courts16 Jan 2017Disposed Off
IFB Agro Industries Limited Vs Integrated Project Management and Services
Calcutta High Court · (2017) AIRCC 1057
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 11, Order 26 Rule 12
High Courts16 Jan 2017Disposed Off
Punalur Paper Mills Limited Vs Land Acquisition Collector
Calcutta High Court · (2017) AIRCC 1278
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 17, Section 4, Section 6
High Courts16 Jan 2017Dismissed
Shadab Siddique @ Aman Vs State of West Bengal
Calcutta High Court · (2017) 171 AIC 433 : (2017) CriLJ 2812
Criminal Procedure Code, 1973 (CrPC) - Section 311, Section 397Penal Code, 1860 (IPC) - Section 364A
High Courts16 Jan 2017
M/s Guin Brothers & Anr Vs The State of West Bengal & Others
Calcutta High Court · (2017) 01 CAL CK 0016
High Courts13 Jan 2017Disposed Off
Fatik Vs State of West Bengal
Calcutta High Court · (2017) 172 AIC 349 : (2017) 1 CalLT 602
Penal Code, 1860 (IPC) - Section 302
High Courts13 Jan 2017Allowed
Derby Sales Pvt. Ltd. Vs Sanjay Mitra
Calcutta High Court · (2017) 1 CalLT 657
High Courts13 Jan 2017Disposed off
Smt. Roma Chatterjee Vs Smt. Chabi Banerjee
Calcutta High Court · (2017) 171 AIC 439
Civil Procedure Code, 1908 (CPC) - Section 96
High Courts13 Jan 2017Disposed Off
Subrata Ghosh Vs Sabitendra Nath Roy
Calcutta High Court · (2017) 2 CalLT 104
Companies Act, 2013 - Section 102, Section 196(3)
High Courts13 Jan 2017Allowed
In the matter of : Sayantan Chatterjee
Calcutta High Court · (2017) 1 CalCriLR 315
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts13 Jan 2017Allowed
Purnendu Kumar Bagchi Vs Indian Overseas Bank
Calcutta High Court · (2017) 1 CalLT 611 : (2017) 1 CLR 744 : (2017) LabLR 553 : (2017) LIC 1032
Constitution of India, 1950 - Article 226Overseas Bank Officer Employees (Discipline and Appeal) Regulations, 1976 - Regulation 12, Regulation 13, Regulation 15
High Courts12 Jan 2017Disposed Off
National Insurance Co. Ltd Vs Mainak Ghosh
Calcutta High Court · (2017) 2 ACC 949 : (2017) 1 ACC 911 : (2017) ACJ 986 : (2017) 1 CalLT 684
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts12 Jan 2017Dismissed
TECHMA ENGINEERING ENTERPRISE PVT. LTD. Vs UNION OF INDIA
Calcutta High Court · (2017) 01 CAL CK 0015
Arbitration & Conciliation Act, 1996, Section 9
High Courts12 Jan 2017Dismissed
Samir Kumar Sen Vs Smt. Archana Sen nee Dutta & Anr.
Calcutta High Court · (2017) 01 CAL CK 0014
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtProtection of Women From Domestic Violence Act, 2005, Section 12 - Applic
High Courts11 Jan 2017Dismissed
Ashima Naha Vs Ardhendu Das
Calcutta High Court · (2017) 172 AIC 352 : (2017) AIRCC 1144
Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 63
High Courts11 Jan 2017Dismissed
Rampuria Industries and Investments Ltd. Vs Deputy Commissioner Of Income Tax
Calcutta High Court · (2017) 391 ITR 18
Income Tax Act, 1961 - Section 147, Section 148
High Courts10 Jan 2017Disposed Off
Dr. Krishnendu Das Vs The State of West Bengal
Calcutta High Court · (2017) 1 ACC 577
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 304A
High Courts10 Jan 2017Allowed
Lafarge India Private Limited Vs Kishore Kumar Sahoo
Calcutta High Court · (2017) AIR(Calcutta) 116 : (2017) 1 CalLJ 546 : (2017) 2 CalLT 85
Arbitration and Conciliation Act, 1996 - Section 34