High Courts16 Apr 2018Disposed Off
RABINDRA NARAYAN BOSE Vs AMBUJAKSHA MAHANTI AND ANOTHER
Calcutta High Court · (2018) 04 CAL CK 0110
Code of Civil Procedure, 1908 — Order 9 Rule 14
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 61 of 77
High Courts16 Apr 2018Allowed
M/S. SURANA METALS LIMITED Vs SARMISTHA BASU
Calcutta High Court · (2018) 04 CAL CK 0088
High Courts16 Apr 2018Disposed Off
MAINAK MOHAN DAS Vs THE STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 04 CAL CK 0087
High Courts16 Apr 2018Dismissed
INDRANIL MUKHERJEE Vs JAYEETA MUKHERJEE
Calcutta High Court · (2018) 04 CAL CK 0086
Code of Criminal Procedure, 1973 — Section 125
High Courts16 Apr 2018Disposed Off
ALL INDIA TRINAMOOL CONGRESS Vs BHARATIYA JANATA PARTY & ORS
Calcutta High Court · (2018) 04 CAL CK 0085
West Bengal Panchayat Elections Act, 2003 — Section 42, 46(2)
High Courts13 Apr 2018Allowed
KAPIL DEO SHARMA Vs CESC LTD. AND OTHERS
Calcutta High Court · (2018) 04 CAL CK 0084
High Courts13 Apr 2018Allowed
THE KOLKATA MUNICIPAL CORPORATION Vs PARBATI DAS
Calcutta High Court · (2018) 04 CAL CK 0082
Motor Vehicles Act, 1988 — Section 173
High Courts13 Apr 2018Disposed Of
GOURI BARIK Vs THE STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 04 CAL CK 0081
Indian Penal Code, 1860 — Section 34, 323, 341, 448
High Courts12 Apr 2018Allowed
PALZER MACHINO CRAFT PVT. LTD. Vs UNION OF INDIA
Calcutta High Court · (2018) 04 CAL CK 0080
High Courts11 Apr 2018Disposed Of
HARI NATH PRASAD Vs SHRI RAJESH DHANUKA & ANR
Calcutta High Court · (2018) 04 CAL CK 0079
Negotiable Instrument Act, 1881 — Section 138Code of Criminal Procedure, 1973 — Section 397, 401
High Courts11 Apr 2018
DULAL CHANDRA GHOSH @ DULAL GHOSH & ANR. Vs STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 04 CAL CK 0078
Constitution of India, 1950 — Article 226
High Courts11 Apr 2018Dismissed
NARAYAN MONDAL & ORS. Vs SMT. JAMUNA PATRA & ORS.
Calcutta High Court · (2018) 04 CAL CK 0077
Code of Civil Procedure, 1908 — Order 9 Rule 13
High Courts11 Apr 2018Disposed Of
SHRI SANJIB DUTTA Vs THE PUBLIC INFORMATION OFFICER, HIGH COURT AT CALCUTTA & ORS.
Calcutta High Court · (2018) 04 CAL CK 0076
Right to Information Act, 2005 — Section 8(1)(j), 19
High Courts11 Apr 2018Dismissed
RAM BHADRA Vs STATE OF WEST BENGAL
Calcutta High Court · (2018) 04 CAL CK 0075
Indian Penal Code, 1860 — Section 304, 308, 325, 326Code of Criminal Procedure, 1973 — Section 428
High Courts11 Apr 2018Disposed Of
SANJIB KUMAR HALDER @ SANJIB HALDER Vs THE UNION OF INDIA & ORS.
Calcutta High Court · (2018) 04 CAL CK 0074
High Courts10 Apr 2018Dismissed
KALYAN BISWAS Vs ONKAR SINGH MEENA & ANR.
Calcutta High Court · (2018) 04 CAL CK 0108
Code of Criminal Procedure, 1973 — Section 482 Indian Penal Code, 1860 — Section 34, 120B, 195A, 302Arms Act, 1959 — Section 25(i)(a), 27, 35
High Courts10 Apr 2018
STATE OF WEST BENGAL Vs ARIFA KHATUN AND ANOTHER
Calcutta High Court · (2018) 04 CAL CK 0094
High Courts10 Apr 2018Disposed Of
BHARATIYA JANATA PARTY & ANR. Vs. THE STATE ELECTION COMMISSION AND OTHERS.
Calcutta High Court · (2018) 04 CAL CK 0069
West Bengal Panchayat Elections Act, 2003 — Section 46, 46(2)
High Courts10 Apr 2018Dismissed
AMIT SENGUPTA Vs THE UNION OF INDIA & ORS.
Calcutta High Court · (2018) 04 CAL CK 0064
High Courts10 Apr 2018
MRS. SHIBANI KUNDU & ANR. Vs STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 04 CAL CK 0058
Protection of Women from Domestic Violence Act, 2005 — Section 9(b), 37(2)(c)Code of Criminal Procedure, 1973 — Section 144(2)