High Courts12 Jul 2017
Prafulla Barman Vs The State of West Bengal
Calcutta High Court · (2017) 07 CAL CK 0025
Indian Penal Code, 1860, Section 409, Section 313, Section 197 -West Bengal Panchayat (Administration) Rules, 1981, Rule 35(2)
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 9 of 32
High Courts11 Jul 2017Dismissed
Rashmi Metaliks Limited & Anr. Vs State of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0024
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts10 Jul 2017Allowed
Dinonath Dalui @ Dino @ Din Dalui Vs The State of West Bengal
Calcutta High Court · (2017) 07 CAL CK 0023
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statements
High Courts10 Jul 2017
T.K. SHAWAL INDUSTRIES PVT. LTD. Vs CONTROLLER OF PATENTS AND DESIGNS & ORS.
Calcutta High Court · (2017) 07 CAL CK 0021
Design Act, 2000, Section 5(6)
High Courts07 Jul 2017Dismissed
The Secretary, Bsnl Contract Mazdoor Union & Others Vs The Chief General Manager, BSNL
Calcutta High Court · (2017) 07 CAL CK 0020
High Courts07 Jul 2017
Dr. Dipankar Chakraborty Vs Allahabad Bank & Ors.
Calcutta High Court · (2017) 07 CAL CK 0019
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 7Rule 11(d) -Lan
High Courts07 Jul 2017
Kakali Das nee Sil Vs Nilangshu Mohan Das
Calcutta High Court · (2017) 07 CAL CK 0018
Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcCode of Civil Procedure, 1908, Order 41R
High Courts07 Jul 2017Allowed
Smt. Dipti Aggarwal Vs Sri Ashish Chandra
Calcutta High Court · (2017) 07 CAL CK 0017
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 25, Section 24 - Pe
High Courts07 Jul 2017
Piyali Dutta Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0016
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 2(wa), Section 357A - Definitions
High Courts06 Jul 2017Disposed off
Aniruddha Bose Vs The Estate Manager, Urban Development Department, Government of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0015
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts06 Jul 2017
Gopa Chakraborty (Ganguly) & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0013
High Courts06 Jul 2017Disposed of
AMIT MONDAL SINCE DECEASED REPRESENTED BY HIS LEGAL HEIRS & REPRESENTATIVES Vs PANNALAL DAS & ORS
Calcutta High Court · (2017) 07 CAL CK 0012
Specific Relief Act, 1963, Section 15, Section 22, Section 16(c) - Who may obtain specific performance - Power to grant relief for possession, partition, refund of earnest mo
High Courts06 Jul 2017Disposed off
The Chief Executive Officer, Asansol Durgapur Development Authority (ADDA) Vs Smt. Namita Mondal & & Ors.
Calcutta High Court · (2017) 07 CAL CK 0011
High Courts06 Jul 2017
Dr. Mousumi Kar Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0010
West Bengal Services Rules, 1971, Rule 34A(1) -General Clauses Act, 1977, Section 6
High Courts06 Jul 2017
Nemai Chandra Kundu & Ors. Vs The Chairman, Arambagh Municipality & Ors.
Calcutta High Court · (2017) 07 CAL CK 0009
High Courts05 Jul 2017Disposed of
Tushar Kanti Mondal Vs Kashi Nath Bardhan
Calcutta High Court · (2017) 07 CAL CK 0008
West Bengal Premises Tenancy Act, 1956, Section 13(4) - Protection of tenant against eviction
High Courts05 Jul 2017Disposed off
ARDESHIR B CURSETJEE & SONS LTD & ORS Vs WEST BENGAL POWER DEVELOPMENT CORPORATION LTD & ORS
Calcutta High Court · (2017) 07 CAL CK 0007
High Courts05 Jul 2017Dismissed
Mahesh Mudalia Vs The State of West Bengal
Calcutta High Court · (2017) 07 CAL CK 0006
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 306 - Punishment for rap
High Courts04 Jul 2017Disposed of
TARAK NATH KESHARI Vs STATE OF WEST BENGAL
Calcutta High Court · (2017) 07 CAL CK 0005
Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment
High Courts04 Jul 2017Allowed
MD SARIFAT HUSSAIN Vs STATE OF WEST BENGAL
Calcutta High Court · (2017) 07 CAL CK 0004
Code of Criminal Procedure, 1973, Section 437A -Indian Penal Code, 1860, Section 376, Section 109, Section 344,