High Courts16 Jul 2018Disposed Off
Hazrat Mondal Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0106
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 29 of 77
High Courts16 Jul 2018Disposed Off
Anup Chaturvedi Vs Uniion of India & Ors.
Calcutta High Court · (2018) 07 CAL CK 0105
Foreign Exchange Management Act, 1999 — Section 3(b), 16(3)
High Courts16 Jul 2018Partly Allowed
Atahar Sk. & Ors Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0104
Indian Penal Code, 1860 — Section 34, 148, 149, 302, 307, 325, 326Juvenile Justice (Care and Protection) Act, 2000 — Section 7ACode of Criminal Procedure, 1973 — Section 161, 164, 313, 428, 437, 437A
High Courts16 Jul 2018Allowed
Giasuddin Mulla Vs State Of West Bengal Ors.
Calcutta High Court · (2018) 07 CAL CK 0080
Indian Penal Code, 1860 — Section 147, 148, 149, 323, 325, 327, 379, 506Code Of Criminal Procedure 1973 — Section 87
High Courts16 Jul 2018Disposed Of
Secretary, Irrigation And Waterways Department, Government Of West Bengal & Ors. Vs Srinanda Baishnab & Ors.
Calcutta High Court · (2018) 07 CAL CK 0079
Constitution of India, 1950 — Article 226
High Courts13 Jul 2018Dismissed
Binsys Technologies Pvt. Ltd. & Anr. Vs High Court At Calcutta & Ors.
Calcutta High Court · (2018) 07 CAL CK 0092
Information Technology Act, 2000 — Section 3AWest Bengal Financial Rules — Rule 47C, 177
High Courts13 Jul 2018Disposed Of
Raj Kumar Dhara Vs Budge Budge Co. Ltd. & Ors.
Calcutta High Court · (2018) 07 CAL CK 0078
High Courts13 Jul 2018Allowed
Ali Hossain Vs Budge Budge Co. Ltd. & Ors.
Calcutta High Court · (2018) 07 CAL CK 0077
Payment of Gratuity Act, 1972 — Section 7(4), 7(7)Constitution of India, 1950 — Article 226
High Courts13 Jul 2018Dismissed
Monalisa Koley Vs Sourav Sasaru
Calcutta High Court · (2018) 07 CAL CK 0076
Code of Civil Procedure, 1908 — Section 24, 115Code Of Criminal Procedure 1973 — Section 397(3), 399(3), 438, 438(1), 438(2)Constitution of India, 1950 — Article 227
High Courts13 Jul 2018Disposed Of
Khairul Molla And Others Vs State Of West Bengal Ors.
Calcutta High Court · (2018) 07 CAL CK 0075
Indian Penal Code, 1860 — Section 120B, 376, 376(2)(g), 394Code Of Criminal Procedure 1973 — Section 161, 164Indian Evidence Act, 1872 — Section 32(2), 428
High Courts12 Jul 2018
J. Thomas & Co. Pvt. Ltd. Vs State Of West Bengal Ors.
Calcutta High Court · (2018) 07 CAL CK 0091
Industrial Disputes Act, 1947 — Section 12(3), 33C(2)
High Courts12 Jul 2018
Srei Infrastructure Finance Limited Vs Candor Gurgaon Two Developers And Projects Pvt. Ltd.
Calcutta High Court · (2018) 07 CAL CK 0090
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), (2A), 34(3), 34(5), 34(6)Code of Civil Procedure, 1908 — Section 80, 80(1), (2), (3), Order 4 Rule 1(4), 1(3), 15(4), Order 7 Rule 1, 8, Order 6 Rule 15, 15(4), Order 12 Rule 1(2), (1), Order 8 Rule 1Amending Act of 1999 — Section 26, 26(2)
High Courts12 Jul 2018Disposed Of
Swapan Bairagya & Ors. Vs State Of West Bengal Ors.
Calcutta High Court · (2018) 07 CAL CK 0074
Indian Penal Code, 1860 — Section 34, 302, 304B, 498AIndian Evidence Act, 1872 — Section 113B
High Courts12 Jul 2018Dismissed
Renesco India Pvt. Ltd. Vs Eastern Coalfields Limited & Ors.
Calcutta High Court · (2018) 07 CAL CK 0073
Specific Relief Act, 1963 — Section 14Constitution of India, 1950 — Article 14, 226
High Courts11 Jul 2018Dismissed
Srikanta Halder Vs State Of West Bengal Ors.
Calcutta High Court · (2018) 07 CAL CK 0089
West Bengal School Service Commission Act, 1997 — Section 17(1)(2)(d)Constitution of India, 1950 — Article 136, 226
High Courts11 Jul 2018Disposed Of
Rajesh Kumar Surana Vs State Of West Bengal Ors.
Calcutta High Court · (2018) 07 CAL CK 0072
Advocates Act, 1961 — Section 38Constitution of India, 1950 — Article 226
High Courts11 Jul 2018Dismissed
Fulchand Sheikh Vs State Of West Bengal Ors.
Calcutta High Court · (2018) 07 CAL CK 0071
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 21(c), 43, 50Code Of Criminal Procedure 1973 — Section 428
High Courts11 Jul 2018Allowed
Ablitt Company Private Limited Vs Life Insurance Corporation Of India & Anr.
Calcutta High Court · (2018) 07 CAL CK 0070
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 7Code of Civil Procedure, 1908 — Order 41 Rule 5
High Courts11 Jul 2018Allowed
Sagar Dey Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0069
National Highways Act, 1956 — Section 3A, 3b, 3C(2), 3G, 3G(1), 3G(7)(c), 3G(5)
High Courts11 Jul 2018
Kamal Kumar Santra Vs Susanta Mondal And Balaram Pan.
Calcutta High Court · (2018) 07 CAL CK 0068