High Courts10 May 2018Allowed
Tareque Bazikar Vs State Of West Bengal
Calcutta High Court · (2018) 05 CAL CK 0164
Indian Penal Code, 1860 — Section 313, 376Code of Criminal Procedure, 1973 — Section 164
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 51 of 77
High Courts10 May 2018Dismissed
Dr. Pushan Majumdar Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0163
Constitution Of India, 1950 — Article 12, 32, 226
High Courts10 May 2018Dismissed
Adhir Ranjan Chowdhury Vs West Bengal State Election Commission & Ors.
Calcutta High Court · (2018) 05 CAL CK 0162
West Bengal Panchayat Elections Act, 2003 — Section 79, 93, 93(1), 93(1)(d)
High Courts08 May 2018Disposed Of
Syed Shamsul Arefin Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0161
Indian Penal Code, 1860 — Section 34, 323, 325, 341Essential Commodities Act, 1955 — Section 3, 4
High Courts08 May 2018
Manas Neogy & Another Vs State Of West Bengal & Others
Calcutta High Court · (2018) 05 CAL CK 0160
High Courts08 May 2018Dismissed
Alogoma Steels Limited (Formerly Known As Govinda Impex Pvt. Ltd.) & Anr. Vs Joint Director General Of Foreign Trade & Ors.
Calcutta High Court · (2018) 05 CAL CK 0159
Foreign Trade (Development and Regulation) Act, 1992 — Section 11Foreign Trade (Regulation) Rules, 1993 — Rule 7(1)(k)Constitution Of India, 1950 — Article 226
High Courts08 May 2018
Md. Serajuddin Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0158
West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14
High Courts08 May 2018Disposed Of
Dhananjay Manna And Others Vs Arup Kumar Manna
Calcutta High Court · (2018) 05 CAL CK 0157
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Section 2, Order 20 Rule 6A, Order 41 Rule 1
High Courts08 May 2018Disposed Of
Kanchan Kumar Jha Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0156
Code of Criminal Procedure, 1973 — Section 41, 167(5)(i)Indian Penal Code, 1860 — Section 379, 411Bengal Criminal Law Amendment Act, 1934 — Section 4(1)
High Courts08 May 2018
Dinu Majhi Vs Nemai Shaw
Calcutta High Court · (2018) 05 CAL CK 0155
Constitution Of India, 1950 — Article 227
High Courts08 May 2018Disposed Of
Ananda Gopal Chanda Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0154
Constitution Of India, 1950 — Article 226
High Courts08 May 2018Disposed Of
Sukumar Das (Majhi) And Another Vs Pankoj Das (Majhi) And Others
Calcutta High Court · (2018) 05 CAL CK 0153
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 41 Rule 19
High Courts08 May 2018Disposed Of
Swarup Kumar Jana & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0152
High Courts08 May 2018Allowed
Bimal Maiti Vs University Of Kalyani & Ors.
Calcutta High Court · (2018) 05 CAL CK 0151
Constitution Of India, 1950 — Article 32, 226
High Courts08 May 2018Disposed Of
Subhas Majhi Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0150
West Bengal Co-operative Societies Act, 2006 — Section 29(8), 29(1), 35, 35(1A), 35(2)(b), 36, 36(4)(b), 36(1), 147Bengal Co-operative Societies Rules 2006 — Rules 106(19)(3), 300
High Courts08 May 2018Disposed Of
Mostafa Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0149
Works of Licensee’s Rules, 2006 — Rule 3Constitution Of India, 1950 — Article 12, 226
High Courts08 May 2018Allowed
Swapan Kumar Bankura Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0148
Employees’ Provident Fund Staff (CC & A) Rules, 1971 — Rule 8(2)
High Courts08 May 2018Disposed Of
Communist Party Of India (Marxist) Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0147
Information Technology Act, 2000 — Section 6, 6(1)(a), 90West Bengal State Election Commission Act, 1994 — Section 3
High Courts08 May 2018Dismissed
Mohini Mohan Mahata Vs State Electricity Board & Ors.
Calcutta High Court · (2018) 05 CAL CK 0146
West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 — Section 3(a)
High Courts08 May 2018Allowed
Jitendra Nath Paria Alias Ghosh & Others Vs Ajit Kumar Ghosh & Others
Calcutta High Court · (2018) 05 CAL CK 0145
Transfer of Property Act, 1882 — Section 3Indian Evidence Act, 1872 — Section 68