High Courts26 Jun 2018Dismissed
Prabhat Kumar Dutta Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0229
Essential Commodities Act, 1955 — Section 3
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 36 of 77
High Courts26 Jun 2018Disposed Of
Abha Srivastava Vs Kmda & Ors.
Calcutta High Court · (2018) 06 CAL CK 0228
Constitution of India, 1950 — Article 12, 226
High Courts26 Jun 2018Disposed Of
Dr. Paban Mandal Vs West Bengal University Of Health Sciences & Ors.
Calcutta High Court · (2018) 06 CAL CK 0227
High Courts26 Jun 2018Dismissed
Amitava Sen Vs Anup Kumar Dey And Others
Calcutta High Court · (2018) 06 CAL CK 0226
West Bengal Premises Tenancy Act, 1997 — Section 7, 7(1), 7(2), 7(3)Code of Civil Procedure, 1908 — Section 151Limitation Act, 1963 — Section 5
High Courts26 Jun 2018Dismissed
Gobinda Hazra Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0225
Bengal General Clauses Act, 1899 — Section 3(23)West Bengal Municipal Act, 1993 — Section 13, 13(1), 13(2), 53, 53(1), 54, 54(2)(3), 56, 57, 67, 425Code of Civil Procedure, 1908 — Section 11
High Courts26 Jun 2018Allowed
Tata Capital Financial Services Limited Vs Arup Mridha & Anr.
Calcutta High Court · (2018) 06 CAL CK 0082
Arbitration and Conciliation Act, 1996 — Section 9
High Courts25 Jun 2018Dismissed
Sabyasachi Sengupta Vs Subhanka Sengupta (Das) & Anr.
Calcutta High Court · (2018) 06 CAL CK 0224
Code Of Criminal Procedure 1973 — Section 203, 204(4), 397(1), 397(2), 397(3), 398, 482Government of India Act, 1935 — Section 205(1)Constitution of India, 1950 — Article 134
High Courts25 Jun 2018Disposed Of
Mita Banerjee Vs Bank Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0223
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A)
High Courts25 Jun 2018Disposed Of
Subrata Ghar Vs State Of West Bengal And Ors.
Calcutta High Court · (2018) 06 CAL CK 0222
Waqf Act, 1995 — Section 40
High Courts25 Jun 2018
Ram Bharat Chowdhury Alias Ram Bharat Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0221
Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Maya Jaiswal And Another Vs Suresh Chandra Shaw
Calcutta High Court · (2018) 06 CAL CK 0220
Indian Evidence Act, 1872 — Section 45Code of Civil Procedure, 1908 — Section 151, Order 26 Rule 10A
High Courts25 Jun 2018Allowed
Jakiur Rahman Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0219
Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Mojibur Rahaman Vs State Of West Bengal And Ors.
Calcutta High Court · (2018) 06 CAL CK 0218
Management of Sponsored Institutions (Secondary) Rules, 1972 — Section 10, 25Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Dr. Anupam Hazra Vs Union Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0217
High Courts25 Jun 2018Dismissed
Rekha Agarwal Vs Tapan Kumar Mishra And Another
Calcutta High Court · (2018) 06 CAL CK 0216
Specific Relief Act, 1963 — Section 31, 31(1), 34Code of Civil Procedure, 1908 — Order 7 Rule 10
High Courts25 Jun 2018Disposed Of
Serina Mondal Alias Piyada Vs State Of West Bengal And Ors.
Calcutta High Court · (2018) 06 CAL CK 0215
Code Of Criminal Procedure 1973 — Section 4, 357AConstitution of India, 1950 — Article 21, 38
High Courts25 Jun 2018Disposed Of
Nagendra Nath Saren Vs District Inspector Of Schools (S.E.), Dakshin Dinajpur & Ors.
Calcutta High Court · (2018) 06 CAL CK 0214
Management of Sponsored Institutions (Secondary) Rules, 1972 — Section 10, 25Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Sheta Dutta & Ors. Vs Birpur Fishermen’s Co-Operative Society Ltd. & Ors.
Calcutta High Court · (2018) 06 CAL CK 0213
Code Of Criminal Procedure 1973 — Section 154(3), 156(3)Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Allowed
Binita Bhoumik (Malakar) Vs Soumen Bhoumik
Calcutta High Court · (2018) 06 CAL CK 0212
Specific Relief Act, 1963 — Section 31, 34Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 2 Rule 2
High Courts25 Jun 2018Disposed Of
Bapan Sandip Chakraborty Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0211
Indian Penal Code, 1860 — Section 376(2)(g)Code Of Criminal Procedure 1973 — Section 164