High Courts01 Oct 2018Disposed Off
Bharat Chandra Das @APPELLANT@Hash State of West Bengal and Others
Calcutta High Court · (2018) 10 CAL CK 0014
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 16 of 77
High Courts01 Oct 2018
Mr. Phiroze Edulji @APPELLANT@Hash Mr. Robiul Islam
Calcutta High Court · (2018) 10 CAL CK 0013
Indian Penal Code, 1860 — Section 120B, 406, 420Constitution of India, 1950 — Article 226
High Courts01 Oct 2018Dismissed
Sri Pradeep Kumar Misra @APPELLANT@Hash Union of India & Others
Calcutta High Court · (2018) 10 CAL CK 0012
Prevention ofCorruption Act, 1988 — Section 13(1)(d), 13(2), 19(1)(c)Indian Penal Code, 1860 — Section 120B, 420, 465Yule Agency Superannuation Fund, 1947 — Rule 14, 15
High Courts01 Oct 2018Dismissed
Bisweswar Bal @APPELLANT@Hash Chairman, State Bank of India and Others
Calcutta High Court · (2018) 10 CAL CK 0011
High Courts01 Oct 2018Dismissed
Union of India & Ors @APPELLANT@Hash Ram Dutta Ram
Calcutta High Court · (2018) 10 CAL CK 0010
Limitation Act, 1963 — Section 5Constitution of India, 1950 — Article 226
High Courts01 Oct 2018Disposed Off
Md. Yousuf Ali Mollah @APPELLANT@Hash Ghutiary Sharif S.S.G.M.N.S. Senior Madrasah & Ors
Calcutta High Court · (2018) 10 CAL CK 0009
High Courts01 Oct 2018Disposed Off
Sri Parimal Nath @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0008
Essential Commodities Act, 1955 — Section 3, 7(1)(a)(ii)
High Courts01 Oct 2018Disposed Off
Rumki Biswas @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0007
West Bengal School Service Commission (selection of persons for appointment to the post of teacher) Rules, 2007 — Rule 17(5)
High Courts01 Oct 2018Allowed
Bibhas Chandra Saha and Another @APPELLANT@Hash State of West Bengal and Others
Calcutta High Court · (2018) 10 CAL CK 0006
Constitution of India, 1950 — Article 14, 16
High Courts01 Oct 2018Disposed Off
Prabodh Chandra Samanta @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0005
Constitution of India, 1950 — Article 141, 142
High Courts01 Oct 2018Disposed Off
Sandhya Rani Nanda Vs State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0004
High Courts28 Sept 2018Disposed Off
Manglahat Construction And Builders Pvt. Ltd. Vs Gopi Das Mimani & Ors
Calcutta High Court · (2018) 09 CAL CK 0083
High Courts28 Sept 2018Dismissed
Dyutiman Banerjee & Anr Vs State of West Bengal & Ors
Calcutta High Court · (2018) 09 CAL CK 0082
High Court Rules, 2004 — Rule 56Constitution of India, 1950 — Article 226
High Courts28 Sept 2018Dismissed
Ashis Pan, Ashis Pan Vs W.B.S.E.D.C.L. & Ors
Calcutta High Court · (2018) 09 CAL CK 0081
High Courts28 Sept 2018Disposed Off
Moslem Molla Vs State of West Bengal & Ors
Calcutta High Court · (2018) 09 CAL CK 0080
West Bengal School Service Commission (selection of persons for appointment to the post of Teachers) Rules 2007 — Rule 3West Bengal Persons with Disabilities (equal opportunities, protection of rights and full participation) Rules 1999 — Section 5(2), 7
High Courts28 Sept 2018Dismissed
Arun Mukherjee Vs Enforcement Directorate
Calcutta High Court · (2018) 09 CAL CK 0079
Code of Criminal Procedure, 1973 — Section 439Prevention of Money-Laundering Act, 2002 — Section 3, 4, 45, 45(1), 50, 70(2)Indian Penal Code, 1860 — Section 34, 408, 409, 420, 420B
High Courts28 Sept 2018Allowed
M/s. ACME Paints & Resin Private Limited Vs M/s. Deb Paints Private Limited & Anr
Calcutta High Court · (2018) 09 CAL CK 0078
Code of Criminal Procedure, 1973 — Section 204(4), 256, 401, 482Negotiable Instruments Act, 1881 — Section 136, 138Indian Penal Code, 1860 — Section 406, 420, 466, 469, 473
High Courts28 Sept 2018Dismissed
Krishna Singh Sardar Vs State of West Bengal & Ors
Calcutta High Court · (2018) 09 CAL CK 0077
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313, 428
High Courts27 Sept 2018Allowed
Sukanta Kumar Mondal Vs National Jute Manufacturers’ Corporation Limited And Others
Calcutta High Court · (2018) 09 CAL CK 0076
High Courts27 Sept 2018Allowed
Sri Jiwit Prosad Arya Vs Chief Security Commissioner, Railway Protection Force And Others
Calcutta High Court · (2018) 09 CAL CK 0075
Railways Servant (Discipline and Appeal) Rules, 1968 — Rule 22(2)Constitution of India, 1950 — Article 14, 21