COURT ARCHIVE

Calcutta High Court judgments, 2018

1,531 judgments · page 24 of 77

High Courts07 Aug 2018Dismissed

Employers In Relation to The Management of Calcutta Telephones Vs Presiding Officer, Central Government Industrial Tribunal, Kolkata And Others.

Calcutta High Court · (2018) 08 CAL CK 0005

Industrial Disputes Act, 1947 — Section 2A, 2(k), 2(oo), 10(1)(d), 25F, 25F(a)(b)

High Courts06 Aug 2018Dismissed

Badal Das Vs State of West Bengal

Calcutta High Court · (2018) 08 CAL CK 0029

Indian Penal Code, 1860 — Section 302, 307, 326, 448Code of Criminal Procedure, 1973 — Section 313

High Courts06 Aug 2018Allowed

M/S. Eastern Metec Pvt Ltd. Vs W.B. Precision Engineering Solution Ltd.

Calcutta High Court · (2018) 08 CAL CK 0010

Arbitration & Conciliation Act, 1996 — Section 7, 7(4)(b), 8, 11(6)

High Courts06 Aug 2018Disposed Off

Dr. Anowar Hossain Dafadar Vs State of West Bengal And Others.

Calcutta High Court · (2018) 08 CAL CK 0004

High Courts06 Aug 2018Disposed Off

Sukhamay Mondal Vs State of West Bengal

Calcutta High Court · (2018) 08 CAL CK 0003

Code of Criminal Procedure, 1973 — Section 125, 127, 161, 227, 228, 239, 240Indian Penal Code, 1860 — Section 323, 498A

High Courts06 Aug 2018Allowed

Tarak Dey, Dani Vs State of West Bengal

Calcutta High Court · (2018) 08 CAL CK 0002

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313

High Courts06 Aug 2018Allowed

Bimal, Bimalendu Mondal. Vs State of West Bengal

Calcutta High Court · (2018) 08 CAL CK 0001

Indian Penal Code, 1860 — Section 201, 302Code of Criminal Procedure, 1973 — Section 164, 313

High Courts03 Aug 2018

Uttam Singha Vs State of West Bengal

Calcutta High Court · (2018) 08 CAL CK 0028

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313

High Courts03 Aug 2018Dismissed

Mintu Banik Vs State of West Bengal

Calcutta High Court · (2018) 08 CAL CK 0027

Indian Penal Code, 1860 — Section 376(2)(f)Code of Criminal Procedure, 1973 — Section 164, 313, 357

High Courts03 Aug 2018

Bhrigu Ram Kumar & Ors Vs State of West Bengal

Calcutta High Court · (2018) 08 CAL CK 0026

Indian Penal Code, 1860 — Section 34, 302, 498ACode of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 8, 62, 106

High Courts03 Aug 2018Disposed Off

Eva Exotica Private Ltd. Vs M/s. Bengani Food Products Private Ltd.

Calcutta High Court · (2018) 08 CAL CK 0023

Sale of Goods Act, 1930 — Section 41, 42Companies (Court) Rules 1959 — Rule 21

High Courts03 Aug 2018

G K Investments Limited & Ors. Vs Vistra Itcl (India) Limited, (Formerly Known As Il & Fs Trust Company Limtied) & Ors.

Calcutta High Court · (2018) 08 CAL CK 0019

Insolvency and Bankruptcy Code, 2016 — Section 31

High Courts03 Aug 2018Disposed Off

Mrityunjoy Chowdhury Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2018) 08 CAL CK 0018

Constitution of India 1950 — Article 12

High Courts03 Aug 2018Allowed

M/s. Webel Technology Ltd. Vs Commissioner of Service Tax, Kolkata & Ors.

Calcutta High Court · (2018) 08 CAL CK 0017

Finance Act, 1994 — Section 65A, 65(a)(b), 65(19), 65(19)(vi), 65(76)(b), 65(78), 65(79), 65(105), 65(105)(zb), 66, 67, 69(19)Central Excise Act, 1944 — Section 2(f)Central Excise Rules, 1944 — Rule 57A

High Courts02 Aug 2018Disposed Off

M/s. Nik Nish Retail Ltd. & Ors. Vs C.B.I. & Anr.

Calcutta High Court · (2018) 08 CAL CK 0025

Indian Penal Code, 1860 — Section 120B, 420Code of Criminal Procedure, 1973 — Section 320, 397, 399

High Courts02 Aug 2018Allowed

Kakali Ghosh Vs State of West Bengal And Ors.

Calcutta High Court · (2018) 08 CAL CK 0024

Industrial Disputes Act, 1947 — Section 11AConstitution of India 1950 — Article 136, 226

High Courts02 Aug 2018Dismissed

Haydar Ali Molla & Ors. Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 08 CAL CK 0022

High Courts01 Aug 2018Dismissed

Messers Lakshmi Promoters & Developers (P) Limited Vs Shri Sridhar Panday And Others

Calcutta High Court · (2018) 08 CAL CK 0030

Indian Evidence Act, 1872 — Section 65(a)Code of Civil Procedure, 1908 — Order 21 Rule 101

High Courts01 Aug 2018Dismissed

Metal Printers Company Vs Smt. Shila De

Calcutta High Court · (2018) 08 CAL CK 0021

West Bengal Premises Tenancy Act, 1997 — Section 7(2), 7(3)Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Section 151

High Courts01 Aug 2018Dismissed

Al-Kamal Ahmedullah Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 08 CAL CK 0020

Constitution of India 1950 — Article 226