High Courts27 Jul 2018Dismissed
Debabrata Saha Vs State of West Bengal
Calcutta High Court · (2018) 07 CAL CK 0155
Code of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 107, 306
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 26 of 77
High Courts27 Jul 2018Disposed Off
Bapi Kandar And Others Vs State Of West Bengal And Others
Calcutta High Court · (2018) 07 CAL CK 0154
Right of Children to Free and Compulsory Education Act, 2009 — Section 23(1), 23(2)West Bengal Primary School Teacher Recruitment Rules, 2001 — Rule 9, 9(2), 9(3)Constitution of India 1950 — Article 226
High Courts27 Jul 2018Dismissed
Surendra Debnath & Ors. Vs State of West Bengal
Calcutta High Court · (2018) 07 CAL CK 0153
Indian Penal Code, 1860 — Section 306, 498ACode of Criminal Procedure, 1973 — Section 161, 428
High Courts27 Jul 2018Disposed Off
Uttam Kumar Saha Vs State of West Bengal & Ors
Calcutta High Court · (2018) 07 CAL CK 0152
West Bengal State Electricity Board Employees’ Service Regulations — Rule 31(i)(iii)Constitution of India, 1950 — Article 12, 14, 16, 16(1), 21, 226
High Courts27 Jul 2018Disposed Off
Dhanraj Dhankani Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0151
Industries (Development and Regulation) Act, 1951 — Section 18AA
High Courts26 Jul 2018Disposed Off
Habibur Rahaman, Habai Vs State of West Bengal
Calcutta High Court · (2018) 07 CAL CK 0150
Indian Penal Code, 1860 — Section 342, 376, 376(2), 376(2)(g)Code of Criminal Procedure, 1973 — Section 164
High Courts26 Jul 2018Disposed Off
Rohit Ferro – Tech Limited Vs Auroma Coke Limited
Calcutta High Court · (2018) 07 CAL CK 0143
Companies Act, 1956 — Section 433(e), 434
High Courts25 Jul 2018
Guiness Securities Ltd. Vs National Stock Exchange of India Limited
Calcutta High Court · (2018) 07 CAL CK 0149
Securities Contract (Regulation) Act, 1956 — Section 23L
High Courts25 Jul 2018Dismissed
Abu Nasar Md. Fazlur Rahman Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0148
Constitution of India 1950 — Article 226
High Courts25 Jul 2018Dismissed
Smt. Chitra Adhikari Shroff Vs Sri Gautam Shroff & Ors.
Calcutta High Court · (2018) 07 CAL CK 0147
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Code of Criminal Procedure, 1973 — Section 144(2)
High Courts24 Jul 2018Disposed Off
Shri Narattam Pandey Vs Union of India & Ors.
Calcutta High Court · (2018) 07 CAL CK 0146
Constitution of India 1950 — Article 226
High Courts24 Jul 2018Disposed Off
Dilip Kumar Dutta Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0145
National Highways Act, 1956 — Section 3I, 3H(4)
High Courts24 Jul 2018Allowed
Md. Ajijur Rahaman Rahimi Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0144
West Bengal Madrasah Service Commission Recruitment (Selection and Recommendation of Persons for Appointment and Transfer to the Post of Teacher and Non-Teaching Staff) Rules, 2010 — Rule 9, 10, 10(3)(b), 33, 35
High Courts24 Jul 2018Allowed
Union Of India, Ministry Of Railways & Anr. Vs M/S. Shyam Sel & Power Ltd. & Ors.
Calcutta High Court · (2018) 07 CAL CK 0142
High Courts24 Jul 2018Disposed Off
Bhanu Iron & Steel Co. Ltd Vs M/S G.R. Industries
Calcutta High Court · (2018) 07 CAL CK 0141
Code of Civil Procedure 1908 — Section 38, 39(4)
High Courts24 Jul 2018Disposed Off
Prasenjit Mondal Alias Astam Mondal And Others Vs State Of West Bengal
Calcutta High Court · (2018) 07 CAL CK 0139
Indian Penal Code, 1860 — Section 34, 302, 396Arms Act, 1959 — Section 25, 27, 35Code of Criminal Procedure, 1973 — Section 161, 164, 428
High Courts23 Jul 2018Dismissed
Suprabhat Ghosh Vs Bharat Petroleum Corporation Ltd. & Ors.
Calcutta High Court · (2018) 07 CAL CK 0140
High Courts23 Jul 2018
Murshid Alam Vs Sudipta Chatterjee & Anr.
Calcutta High Court · (2018) 07 CAL CK 0138
Constitution of India, 1950 — Article 215
High Courts23 Jul 2018Disposed Off
SAJ Food Products Private Limited Vs Sri Prasanta Sen
Calcutta High Court · (2018) 07 CAL CK 0137
Code of Civil Procedure — Order 41 Rule 5, Order 9 Rule 13
High Courts20 Jul 2018Dismissed
Commissioner Of Income Tax, Kol – X Vs Aditya Kumar Jajodia
Calcutta High Court · (2018) 07 CAL CK 0136
Income Tax Act, 1961 — Section 45, 47, 47(iii), 48, 49, 55, 55(1)(b)(2)(ii), 55(2)