High Courts20 Dec 2019Dismissed
Partha Roy Vs Tapas Kumar Dutta
Calcutta High Court · (2019) 12 CAL CK 0112
Code Of Criminal Procedure, 1973 — Section 313, 482Negotiable Instruments Act, 1881 — Section 118, 138
COURT ARCHIVE
Calcutta High Court judgments, 2019
1,681 judgments · page 3 of 85
High Courts20 Dec 2019Dismissed
Sahid @ Sahil Ansary Vs
Calcutta High Court · (2019) 12 CAL CK 0111
Code Of Criminal Procedure, 1973 — Section 313, 401, 482Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts20 Dec 2019Dismissed
Debjit Hore Vs Arpita Hore
Calcutta High Court · (2019) 12 CAL CK 0110
Guardians And Wards Act, 1890 — Section 12, 25
High Courts20 Dec 2019Allowed
Sri Tapan Chandra Vs Union Of India & Ors
Calcutta High Court · (2019) 12 CAL CK 0109
Payment Of Gratuity Act, 1972 — Section 2(e), 4(6), 13, 14Oil And Natural Gas Commission Act, 1959 — Section 32, 32(1)Sail Conduct, Discipline And Appeal Rules, 1977 — Rule 3.1, 3.2.1(c), 3.2.1(d), 34.3
High Courts20 Dec 2019Allowed/ Disposed Of
Gopal Sarkar Vs State Of West Bengal
Calcutta High Court · (2019) 12 CAL CK 0108
Indian Penal Code, 1860 — Section 34, 120B, 212, 216A, 354, 354A, 376, 376D, 392, 395, 397Code Of Criminal Procedure, 1973 — Section 164
High Courts20 Dec 2019
Pranab Kumar Adhikary Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0107
Howrah Municipal Corporation Officers And Employees (Classification, Conduct, Control And Appeal) Regulations, 1996 — Section 7Prevention Of Corruption Act, 1988 — Section 7Indian Penal Code, 1860 — Section 498A West Bengal Municipal Employees (Classification, Control, Appeal And Conduct) Rules Of 2010 — Rule 4, 5
High Courts20 Dec 2019Dismissed
Kamal Dey Vs Union Of India & Ors
Calcutta High Court · (2019) 12 CAL CK 0106
Constitution Of India, 1950 — Article 18
High Courts19 Dec 2019Allowed
Hiranmoy Roy Vs Andaman And Nicobar Administration And Others
Calcutta High Court · (2019) 12 CAL CK 0086
High Courts19 Dec 2019Dismissed
Narayansamy Murali Vs R.Raghu @ R.Raghu
Calcutta High Court · (2019) 12 CAL CK 0085
Code Of Criminal Procedure, 1973 — Section 195, 340Indian Penal Code, 1860 — Section 471
High Courts19 Dec 2019Allowed
Chairman-Cum-Managing Director, Eastern Coalfields Ltd Vs Sadhan Chandra Mondal & Ors
Calcutta High Court · (2019) 12 CAL CK 0084
Code Of Civil Procedure, 1908 — Section 9, Order 41 Rule 27, Order 41 Rule 27(1)(a), Order 41 Rule 27(1)(aa), Order 41 Rule 27(1)(b)Industrial Disputes Act, 1947 — Section 2(k)Constitution Of India, 1950 — Article 226
High Courts19 Dec 2019Dismissed
Anup Pramanick & Ors Vs Md. Nur Islam Mondal & Ors
Calcutta High Court · (2019) 12 CAL CK 0083
Code Of Civil Procedure, 1908 — Order 41 Rule 25
High Courts19 Dec 2019Dismissed
Goutam Bhakat Vs Asim Kabiraj & Ors
Calcutta High Court · (2019) 12 CAL CK 0082
Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2
High Courts19 Dec 2019
Jyotirmoy Chakraborty Vs Anirban Chakraborty & Anr
Calcutta High Court · (2019) 12 CAL CK 0081
Code Of Civil Procedure, 1908 — Section 24
High Courts18 Dec 2019Dismissed
Sanjib Mukhopadhyay & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0089
High Courts18 Dec 2019Allowed
Kolkata Municipal Corporation & Ors Vs Rashmi Metalick Ltd. & Ors
Calcutta High Court · (2019) 12 CAL CK 0088
Constitution Of India, 1950 — Article 226Limitation Act, 1963 — Section 14(2)
High Courts18 Dec 2019Dismissed
Super Smelters Limited & Ors Vs SRMB Srijan Private Limited
Calcutta High Court · (2019) 12 CAL CK 0087
Trade Marks Act 1999 — Section 2(m), 2(zb), 3(a), 5, 9(3)(b)Designs Act, 2000 — Section 2(d), 4(a)(b), 19(b)(c), 19(e)
High Courts17 Dec 2019Dismissed
General Manager ANIIDCO Limited Vs R. Alangaram And Others
Calcutta High Court · (2019) 12 CAL CK 0080
Industrial Disputes Act, 1947 — Section 10
High Courts17 Dec 2019Dismissed
J. Ramakannu Vs Andaman & Nicobar Administration And Others
Calcutta High Court · (2019) 12 CAL CK 0079
Andaman And Nicobar Islands. (Municipal) Regulations, 1994 — Section 46, 52Constitution Of India, 1950 — Article 226Andaman And Nicobar Islands. (Municipal) Regulations, 1994 — Regulation 151, 168
High Courts17 Dec 2019Disposed Of
K.Hydroos Vs Andaman & Nicobar Administration And Others
Calcutta High Court · (2019) 12 CAL CK 0078
Code Of Civil Procedure, 1908 — Section 152Limitation Act, 1963 — Section 14
High Courts17 Dec 2019Disposed Of
Dr. Mohammed Ali Vs Chief Secretary & Others
Calcutta High Court · (2019) 12 CAL CK 0077
Code Of Civil Procedure, 1908 — Section 2(8), 5, 5(2), 9Andaman And Nicobar Islands Land Reforms Regulation, 1966 — Section 2 (25), 3, 15, 17, 18, 19, 20, 27, 28, 30, 34, 36, 38, 38(4), 86, 88, 89, 99, 101, 119, 155, 204,