High Courts05 Jun 2018
Sanjit Sarkar Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0098
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 45 of 77
High Courts05 Jun 2018Disposed Of
Somnath Das Vs State Of West Bengal & Anr.
Calcutta High Court · (2018) 06 CAL CK 0097
Code Of Criminal Procedure 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 120B, 307, 363, 364, 368, 384, 419, 420, 471, 504, 506
High Courts05 Jun 2018Partly Allowed
Mohidul Molla Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0096
Code Of Criminal Procedure 1973 — Section 34, 302, 406, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts05 Jun 2018Dismissed
Ota Falloons Forwarders Pvt. Ltd. Vs Union Of India & Anr.
Calcutta High Court · (2018) 06 CAL CK 0021
Customs Act, 1962 — Section 124, 146
High Courts04 Jun 2018
Hasibar Rahaman Vs State Of West Bengal & Ors.L
Calcutta High Court · (2018) 06 CAL CK 0095
Constitution Of India, 1950 — Article 226
High Courts04 Jun 2018
State Of West Bengal & Ors. Vs Ram Chandra Pal
Calcutta High Court · (2018) 06 CAL CK 0094
Constitution Of India, 1950 — Article 310, 311
High Courts04 Jun 2018Disposed Of
Swapan Ghora Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0093
Indian Penal Code, 1860 — Section 34, 300, 302, 304Code Of Criminal Procedure 1973 — Section 164, 357
High Courts04 Jun 2018Disposed Of
Malek Tarafdar & Anr Vs Shamimur Rahaman Chowdhury
Calcutta High Court · (2018) 06 CAL CK 0020
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(6A)
High Courts04 Jun 2018Disposed Of
Jayanti Cinema Pvt Ltd Vs Downtowm Temptations Pvt Ltd
Calcutta High Court · (2018) 06 CAL CK 0019
Arbitration and Conciliation Act, 1996 — Section 9, 11
High Courts04 Jun 2018Disposed Of
Official Trustee Of West Bengal Vs Jewish Girls' School And Anr
Calcutta High Court · (2018) 06 CAL CK 0018
Official Trustees Act, 1913 — Section 8, 9, 10, 11, 12, 17, 17(2)Land Acquisition Act, 1894 — Section 6Official Trustee of Bengal, 1914 — Rule 5
High Courts04 Jun 2018Dismissed
Klassic Wheels Private Ltd. Vs Assistant Controller Of Patents And Designs And Anr.
Calcutta High Court · (2018) 06 CAL CK 0017
Designs Act, 2000 — Section 4, 16, 19Code of Civil Procedure, 1908 — Order 41 Rule 27
High Courts31 May 2018
Rainbow Construction & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0249
Metro Railways (Construction of Works) Act, 1978 — Section 7, 7(1), 10, 21(4)
High Courts31 May 2018
Krishna Kumar Mintri & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0248
Insolvency and Bankruptcy Code 2016 — Section 7, 8, 9, 12, 14, 27, 30, 30(2), 30(3), 31, 61
High Courts25 May 2018Dismissed
Ashutosh Talukdar Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0247
High Courts25 May 2018Disposed Of
Kaberi Hazra Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0246
West Bengal Land Reforms Act, 1955 — Section 4C, 6Land Acquisition Act, 1894 — Section 9
High Courts25 May 2018Dismissed
Tanushree Samanta Vs West Bengal State Election Commission & Ors.
Calcutta High Court · (2018) 05 CAL CK 0245
West Bengal Panchayat Elections Act, 2003 — Section 79, 93, 93(2), 94, 115, 119, 136Constitution Of India, 1950 — Article 226, 243O, 243O(b)
High Courts23 May 2018Dismissed
Mina Parween Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0244
West Bengal Panchayat Elections Act, 2003 — Section 79, 93, 93(2), 94, 115, 119, 136Constitution Of India, 1950 — Article 226, 243O, 243O(b)
High Courts23 May 2018Disposed Of
Jakiya Parvin Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0243
West Bengal Panchayat Elections Act, 2003 — Section 79, 93, 93(2), 94, 115, 119, 136Constitution Of India, 1950 — Article 226, 243O, 243O(b)
High Courts23 May 2018Allowed
Atlantic Lubricants And Specialities Pvt. Ltd. & Anr. Vs Board Of Trustees For The Port Of Kolkata & Others
Calcutta High Court · (2018) 05 CAL CK 0242
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(2)(v)Indian Contract Act, 1872 — Section 171Prevention of Insults to National Honour Act, 1971 — Section 6
High Courts21 May 2018Disposed Of
Rama Pramanik Vs Union Bank & Ors.
Calcutta High Court · (2018) 05 CAL CK 0241
Securitisation and Reconstruction of the Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)