High Courts07 May 2018Disposed Of
Swati Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0142
Management of Sponsored Institutions (Secondary), 1972 — Rule 23Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 53 of 77
High Courts07 May 2018Disposed Of
Shiv Kumar Agarwal And Others. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0141
High Courts07 May 2018
Kalpana Sarkar Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0140
Indian Penal Code, 1860 — Section 34, 363, 365, 366A
High Courts07 May 2018Disposed Of
Chaya Rani Pal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0139
High Courts07 May 2018Disposed Of
Manidipa Dey Vs Anupam Dey
Calcutta High Court · (2018) 05 CAL CK 0138
Hindu Marriage Act, 1955 — Section 24Code of Criminal Procedure, 1973 — Section 125
High Courts07 May 2018Allowed
Sarati Kora Vs Eastern Coalfields Limited & Ors.
Calcutta High Court · (2018) 05 CAL CK 0137
High Courts07 May 2018Dismissed
Tapan (Tappu) Bhowmick Vs State Of West Bengal
Calcutta High Court · (2018) 05 CAL CK 0136
Indian Penal Code, 1860 — Section 302, 498ACode of Criminal Procedure, 1973 — Section 164, 313
High Courts07 May 2018
Inspector, R.P.F, Rampurhat Vs G. Hembram & Ors.
Calcutta High Court · (2018) 05 CAL CK 0135
Railway Protection (Unlawful Possession) Act, 1966 — Section 2(d), 3, 3(a), 4, 6, 7, 8, 8(1), 9, 11Code of Criminal Procedure, 1973 — Section 102(3), 164, 173, 248(1), 378(4), 378(1), (2)428Indian Evidence Act, 1872 — Section 25
High Courts07 May 2018Disposed Of
Uttarakhand Purv Sainik Kalyan Nigam Limited Vs Eastern Coalfields Limited
Calcutta High Court · (2018) 05 CAL CK 0072
Arbitration and Conciliation Act, 1996 — Section 14, 15
High Courts07 May 2018
Sabita Engineering Works Vs Eastern Railway
Calcutta High Court · (2018) 05 CAL CK 0071
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(6A)
High Courts07 May 2018Disposed Of
F. Harley & Co. Pvt. Ltd. Vs Steel Authority Of India Ltd.
Calcutta High Court · (2018) 05 CAL CK 0070
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(6A)
High Courts07 May 2018Dismissed
Principal Commissioner Of Income Vs Shyam Steel Industries Limited
Calcutta High Court · (2018) 05 CAL CK 0069
High Courts07 May 2018Dismissed
Drb Exports Pvt. Ltd. Vs Commissioner Of Income Tax
Calcutta High Court · (2018) 05 CAL CK 0068
Income Tax Act, 1961 — Section 68, 131, 260A
High Courts07 May 2018Dismissed
Principal Commissioner Of Income Tax, Jalpaiguri Vs Uttarbanga Kshetriya Gramin Bank
Calcutta High Court · (2018) 05 CAL CK 0067
Income Tax Act, 1961 — Section 36(1), 36(1)(viia), 36(1)(viia)(a)Income Tax Rules, 1962 — Rule 6ABA
High Courts05 May 2018Disposed Of
BENGAL BONDED WAREHOUSE LIMITED & ANR Vs BOARD OF TRUSTEES FOR THE PORT OF KOLKATA & ORS.
Calcutta High Court · (2018) 05 CAL CK 0047
Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 4
High Courts04 May 2018Disposed Of
Anumoyee Mahato Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0134
High Courts04 May 2018
Rekha Kurarka Vs State Of West Bengal & Anr.
Calcutta High Court · (2018) 05 CAL CK 0133
Code of Criminal Procedure, 1973 — Section 231, 231(2), 309
High Courts04 May 2018Dismissed
Badal Ch. Munda Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0132
West Bengal Society Registration Act, 1961 — Section 19Constitution Of India, 1950 — Article 226
High Courts04 May 2018Dismissed
Dolotun Nessa Bibi & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0131
Constitution Of India, 1950 — Article 226
High Courts04 May 2018Disposed Of
Saswati Dutta Vs Sree Sree Iswar Gobinda Jew & Anr.
Calcutta High Court · (2018) 05 CAL CK 0130
Code of Civil Procedure, 1908 — Order 9 Rule 13, 9Constitution Of India, 1950 — Article 227