High Courts12 Nov 2018Disposed Off
Managing Committee @APPELLANT@Hash Abid Hussain
Calcutta High Court · (2018) 11 CAL CK 0009
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 11 of 77
High Courts12 Nov 2018Disposed Off
Liyakat Ali Saha @ Dabla & Anr,Mukim Beg @APPELLANT@Hash State of West Bengal
Calcutta High Court · (2018) 11 CAL CK 0008
Indian Penal Code, 1860 — Section 34, 302, 498AIndian Evidence Act, 1872 — Section 30Code of Criminal Procedure, 1973 — Section 164, 313, 437A
High Courts12 Nov 2018Disposed Off
Kanchan Kumar Sinha @APPELLANT@Hash Union of India & Ors
Calcutta High Court · (2018) 11 CAL CK 0007
High Courts12 Nov 2018Disposed Off
Chittaranjan Mondal @APPELLANT@Hash Mokbul Hossain & ors
Calcutta High Court · (2018) 11 CAL CK 0006
Contempt of Court’s Act, 1971 &mdash Section 19(1)(a)Constitution of India, 1950 — Article 226
High Courts01 Nov 2018Allowed
Vikram Chatterjee @ Bikram Chatterjee @APPELLANT@Hash State of West Bengal and ors
Calcutta High Court · (2018) 11 CAL CK 0005
Indian Penal Code, 1860 — Section 165AConstitution of India, 1950 — Article 21
High Courts01 Nov 2018
In the matter of: Sujit Mondal @APPELLANT@Hash
Calcutta High Court · (2018) 11 CAL CK 0004
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 119, 120B, 384, 385, 389, 403, 409, 411, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(1)(e), 13(2)
High Courts01 Nov 2018Disposed Off
Sumita Dutta @APPELLANT@Hash Kolkata Municipal Corporation And Others
Calcutta High Court · (2018) 11 CAL CK 0001
Constitution of India, 1950 — Article 12, 226
High Courts26 Oct 2018
Mountain Inn Hotel Pvt. Ltd. & Anr @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0105
West Bengal Land Reforms Act, 1956 — Section 4(c)
High Courts26 Oct 2018Disposed Off
In the matter of: Asansol Bottlong and Packaging Pvt. Ltd. & Anr @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0104
Bengal Excise Act, 1909 — Section Section 42(1)(b)West Bengal Excise (Change in Management) Rules, 2009 — Rule 4(2) 4(3), 4(5)
High Courts26 Oct 2018Disposed Off
Smt. Sandhya Basu Mallick & Anr @APPELLANT@Hash Sri Pramatha Nath Sen & Anr
Calcutta High Court · (2018) 10 CAL CK 0103
High Courts12 Oct 2018Disposed Off
Alpana Mondal, Alpana Biswas @APPELLANT@Hash State of West Bengal
Calcutta High Court · (2018) 10 CAL CK 0102
Indian Penal Code, 1860 — Section 34, 302, 498AMCode of Criminal Procedure, 1973 — Section 82, 82(3), 82(4), 438, 438(3)
High Courts12 Oct 2018Dismissed
Raja Ram Saraf @APPELLANT@Hash State of West Bengal
Calcutta High Court · (2018) 10 CAL CK 0101
Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 406, 420Negotiable Instruments Act, 1881 — Section 138, 141
High Courts12 Oct 2018Dismissed
Ural India Limited & Anr @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0100
West Bengal Public Land (Eviction of Unauthorised Occupants) Act, 1962 — Section 7Constitution of India, 1950 — Article 14, 226
High Courts12 Oct 2018Disposed Off
Narayan Saha & Others @APPELLANT@Hash Block Land and Land Reforms Officer, Sodpur, Barrackpore, Block-II & Others
Calcutta High Court · (2018) 10 CAL CK 0099
Right To Information Act, 2005 — Section 6
High Courts12 Oct 2018Allowed
Mohan Halder @APPELLANT@Hash State Of West Bengal
Calcutta High Court · (2018) 10 CAL CK 0098
Indian Penal Code, 1860 — Section 376Code of Criminal Procedure, 1973 — Section 164
High Courts12 Oct 2018Dismissed
Robert Lakra @APPELLANT@Hash Union of India & Ors
Calcutta High Court · (2018) 10 CAL CK 0097
Border Security Force Act, 1968 — Section 40, 64, 70(1), 70(2), 87, 117, 117(2)Indian Evidence Act, 1872 — Section 58Border Security Force Rules 1968 — Rule 142(2), 149
High Courts12 Oct 2018Dismissed
National Insurance Company Limited @APPELLANT@Hash Smt. Dipannita Acharya & Ors
Calcutta High Court · (2018) 10 CAL CK 0096
Motor Vehicles Act, 1988 — Section 149(2), 166, 174Indian Penal Code, 1860 — Section 297, 304AConstitution of India, 1950 — Article 142
High Courts12 Oct 2018Allowed
Inspector Railway Protection Force, Durgapur, Eastern Railway, Burdwan @APPELLANT@Hash Sk. Azijul & Ors
Calcutta High Court · (2018) 10 CAL CK 0095
Railway Property (Unlawful Possession) Act, 1966 — Section 3(a), 6, 7, 8Code of Criminal Procedure, 1973 — Section 162, 173, 360, 428Indian Evidence Act, 1872 — Section 25
High Courts12 Oct 2018Disposed Off
Usha Biswas & Anr @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0094
Transfer of Property Act, 1882 — Section 55
High Courts12 Oct 2018Allowed
Dr. Tej Narayan Singh Tarun & Ors @APPELLANT@Hash National Thermal Power Corporation Limited & Ors
Calcutta High Court · (2018) 10 CAL CK 0093
Code of Civil Procedure, 1908 — Section 11Constitution of India, 1950 — Article 226