COURT ARCHIVE

Calcutta High Court judgments, 2017

624 judgments · page 6 of 32

High Courts04 Aug 2017

Ayesha Mondal Vs The State of West Bengal & Anr

Calcutta High Court · (2017) 08 CAL CK 0009

Indian Penal Code, 1860, Section 376, Section 493 - Punishment for rape - Cohabitation caused by a man deceitfully inducing a belief of lawful marriageJuvenile Justice (C

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High Courts04 Aug 2017Disposed off

Lun Karan Sureka Vs The State of West Bengal & Anr

Calcutta High Court · (2017) 08 CAL CK 0008

Central Excise Act, 1944, Section 9(A)(A) - Offences and penaltiesCode of Criminal Procedure, 1973, Section 205, Section 482, Secti

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High Courts04 Aug 2017

Abdul Mallick @ Abdul Malik@ Malek Vs The State of West Bengal & Anr

Calcutta High Court · (2017) 08 CAL CK 0007

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,

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High Courts04 Aug 2017Disposed off

Pradip Singh @ Munna Singh Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 08 CAL CK 0006

Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts04 Aug 2017

Sunil Giria & Anr. Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 08 CAL CK 0005

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by police

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High Courts04 Aug 2017Disposed off

Swapan Kumar Chowdhury Vs Union of India & Ors.

Calcutta High Court · (2017) 08 CAL CK 0004

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High Courts04 Aug 2017Allowed

Jitendra Kumar Misra Vs Union of India and Others.

Calcutta High Court · (2017) 08 CAL CK 0003

Indian Penal Code, 1860, Section 324, Section 307, Section 326, Section 353, Section 427 - Voluntarily causing hurt by dangerous

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High Courts03 Aug 2017

Bidyut Baran Halder Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 08 CAL CK 0002

Contract Act, 1872, Section 23 - What considerations and objects are lawful and what notPayment of Gratuity Act, 1972, Section 4, Section 13,

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High Courts02 Aug 2017

Mahesh Agarwalla Vs Assistant Director, Directorate of Enforcement (E.D.), Government Of India

Calcutta High Court · (2017) 08 CAL CK 0001

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 419 - Pu

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High Courts01 Aug 2017Allowed

Sri Narayan Mishra Vs Coal India Ltd. & Ors.

Calcutta High Court · (2017) 08 CAL CK 0038

Mines Rules, 1955, Rule 48(3)

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High Courts01 Aug 2017Disposed off

The State of West Bengal and Anr. Vs Subrata Saha

Calcutta High Court · (2017) 08 CAL CK 0037

Registration Act, 1908, Section 91, Section 78 - Fees to be fixed by State GovernmentStamp Act, 1899, Section 9(1)(a) - Power to reduce, remit or comp

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High Courts01 Aug 2017

Jalan Inter Continental Hotels Pvt. Ltd. Vs State Bank of India & Anr.

Calcutta High Court · (2017) 08 CAL CK 0036

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 34, Section 13(2) - Civil court not to have jurisdiction - Enforcement of security

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High Courts31 Jul 2017

Citicorp Finance (India) Ltd. Vs Manoj Ray & Anr.

Calcutta High Court · (2017) 07 CAL CK 0073

Code of Civil Procedure, 1908, Section 144, Order 38Rule 5 - Application for restitutionArbitration and Conciliation Act, 1996, Section 21

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High Courts31 Jul 2017Dismissed

Anup Samanta & Anr. Vs Susanta Bera & Anr.

Calcutta High Court · (2017) 07 CAL CK 0072

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtWest Bengal Land Reforms Act, 1955, Section 8 - Right of purchase by co-sharer or contiguo

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High Courts28 Jul 2017Allowed

Prabir Kumar Mukherjee Vs Kolkata Municipal Development Authority and Others.

Calcutta High Court · (2017) 07 CAL CK 0071

Kolkata Metropolitan Development Authority Service Regulations, 1975, Regulation 76(IV)

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High Courts28 Jul 2017

Steel Authority of India Ltd. & Anr. Vs Union of India & Ors.

Calcutta High Court · (2017) 07 CAL CK 0070

Customs Act, 1962, Section 128, Section 129DD - Appeals to Commissioner (Appeals). - Revision by Central GovernmentCustoms and Central Excise Duties Drawback Rules, 1995

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High Courts28 Jul 2017Dismissed