High Courts21 Mar 2018Allowed
TAPABRATA DHAR Vs UNION OF INDIA & ORS.
Calcutta High Court · (2018) 03 CAL CK 0019
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 65 of 77
High Courts21 Mar 2018
DIPENDRA NATH BASU & ORS. Vs THE BOARD OF WAKFS & ORS.
Calcutta High Court · (2018) 03 CAL CK 0001
West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3
High Courts20 Mar 2018Dismissed
SUMAN HALDER Vs STATE OF WEST BENGAL
Calcutta High Court · (2018) 03 CAL CK 0054
Code of Criminal Procedure, 1973 — Section 407, 409(2), 482Indian Penal Code, 1860 — Section 34, 212, 302, 307, 325, 326, 341, 354B
High Courts20 Mar 2018Disposed Of
ARUN KUMAR MAITY @ ARUN MAITY & ANR. Vs THE STATE OF WEST BENGAL & ANR
Calcutta High Court · (2018) 03 CAL CK 0052
High Courts20 Mar 2018Allowed
ANAND PRASAD AGARWALLA. Vs THE KOLKATA MUNICIPAL CORPORATION & ORS.
Calcutta High Court · (2018) 03 CAL CK 0050
Kolkata Municipal Corporation Act, 1980 — Section 435A
High Courts20 Mar 2018
BASUDEB CHATTERJEE & ORS.Vs STATE & ORS
Calcutta High Court · (2018) 03 CAL CK 0046
High Courts20 Mar 2018Allowed
KOLKATA MUNICIPAL CORPORATION Vs BHASKAR BANDHOPADHYAY
Calcutta High Court · (2018) 03 CAL CK 0044
Constitution of India, 1950 — Article 226
High Courts20 Mar 2018Dismissed
RAM ISHWAR TEWARI Vs ANIL MUKHIA & ORS.
Calcutta High Court · (2018) 03 CAL CK 0034
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Section 151
High Courts20 Mar 2018Allowed
SMT. JABA MUKHERJEE (GHOSH) Vs STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 03 CAL CK 0016
Constitution of India, 1950 — Article 14, 16, 162, 309West Bengal Services (Determination of Seniority) Rules, 1981 — Rule 4, 16Delhi Administration Seniority Rules 1965 — Rule 6
High Courts20 Mar 2018Dismissed
H.S. K.E.R.R, REGIONAL MANAGER & DISCIPLINARY AUTHORITY, UNITED INDIA INSURANCE COMPANY LTD. Vs SAJAL KUMAR BANERJEE
Calcutta High Court · (2018) 03 CAL CK 0015
High Courts19 Mar 2018
MRS. UMA HALDER & ORS.Vs THE STATE OF WEST BENGAL & ANR.
Calcutta High Court · (2018) 03 CAL CK 0066
Indian Penal Code, 1860 — Section 34, 34C, 120B, 195A, 196, 197, 198, 200, 207, 384, 385, 419, 420, 467, 468, 472, 473, 477A, 506Code of Criminal Procedure, 1973 — Section 55, 157, 210
High Courts19 Mar 2018Disposed Of
AMRIT BAURI & ANR. Vs STATE OF WEST BENGAL
Calcutta High Court · (2018) 03 CAL CK 0028
Indian Penal Code, 1860 — Section 392, 395, 397, 399, 402, 411, 412Indian Evidence Act, 1872 — Sction 114Code of Criminal Procedure 428
High Courts19 Mar 2018Dismissed
ASKUSH SHARMA Vs UNION OF INDIA & ORS
Calcutta High Court · (2018) 03 CAL CK 0020
Constitution of India, 1950 — Article 12, 14
High Courts16 Mar 2018Disposed Of
JAISWAL TRADEJ PVT. LTD. Vs RAMJEE SHAW & ANR.
Calcutta High Court · (2018) 03 CAL CK 0065
Negotiable Instruments Act, 1881— Section 138Code of Criminal Procedure, 1973 — Section 446
High Courts14 Mar 2018Dismissed
MD. KURBAN Vs STATE OF WEST BENGAL
Calcutta High Court · (2018) 03 CAL CK 0025
Indian Penal Code, — Section 392, 395, 411, 412Code of Criminal Procedure, 1973 — Section 428
High Courts13 Mar 2018Disposed Of
BARNALI MUKHERJEE Vs RAJIA BEGUM
Calcutta High Court · (2018) 03 CAL CK 0017
Arbitration and Conciliation Act, 1996 — Section 9
High Courts12 Mar 2018Allowed
GOBINDA PAUL & ORS. Vs KOLKATA MUNICIPAL CORPORATION & ORS.
Calcutta High Court · (2018) 03 CAL CK 0049
Kolkata Municipal Corporation Act 1980 — Section 400(8), 401
High Courts12 Mar 2018Disposed Of
MANOJ PAUL Vs UNION OF TERRITORY, ADMINISTRATION OF ANDAMAN AND NICOBAR ISLANDS AND OTHERS
Calcutta High Court · (2018) 03 CAL CK 0048
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 392
High Courts12 Mar 2018Disposed Of
MANGALRASHI BARTER PRIVATE LIMITED & ANR. Vs KOLKATA MUNICIPAL CORPORATION & OTHERS
Calcutta High Court · (2018) 03 CAL CK 0040
Kolkata Municipal Corporation Act, 1980 — Section 183, 183(5)West Bengal Land Reforms Act, 1955 — Section 3A, 4, 14(S), 49 (A), 49(A), 50, 50B, 51, 51A, 51BWest Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001 — Section 2
High Courts12 Mar 2018Disposed Of
TABAN LAGURI & ORS. Vs STATE OF WEST BENGAL
Calcutta High Court · (2018) 03 CAL CK 0036
Indian Penal Code, 1860 — Section 34, 85, 86, 302, 304I, 304IICode of Criminal Procedure, 1973 — Section 164, 428