High Courts13 Aug 2019Dismissed
P.Kannan Vs Andaman And Nicobar Administration & Others
Calcutta High Court · (2019) 08 CAL CK 0161
Right To Information Act, 2005 — Section 5(2), 6(3), 7(1), 7(3), 7(5), 7(6)Right To Information Rules, 2012 — Rule 4
COURT ARCHIVE
Calcutta High Court judgments, 2019
1,681 judgments · page 46 of 85
High Courts13 Aug 2019Allowed
Kartick Das Vs Parmita Kumar
Calcutta High Court · (2019) 08 CAL CK 0160
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 8 Rule 6AFamily Courts Act, 1984 — Section 10Hindu Marriage Act, 1955 — Section 9
High Courts13 Aug 2019Dismissed/ Disposed Off
R-MC Power Recovery (India) Pvt. Ltd & Anr Vs Union Of India & Ors
Calcutta High Court · (2019) 08 CAL CK 0028
General Financial Rule, 2005 — Rule 135Constitution Of India, 1950 — Article 142
High Courts13 Aug 2019Dismissed
Debasish Basak Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 08 CAL CK 0027
High Courts09 Aug 2019
M/s New Bharat Engineering Works Vs Andaman And Nicobar Administration & Others
Calcutta High Court · (2019) 08 CAL CK 0159
High Courts09 Aug 2019Disposed Of
Debarshi Chakraborty Vs State Of West Bengal & Others
Calcutta High Court · (2019) 08 CAL CK 0158
High Courts09 Aug 2019Disposed Of
Shyama Mondal Vs State Of West Bengal & Others
Calcutta High Court · (2019) 08 CAL CK 0157
Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 11, 12, 42Indian Penal Code, 1860 — Section 166A, 354, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376B, 376C, 376D, 376DA, 376DB, 376E, 509Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts09 Aug 2019Disposed Of
Aruna Chatterjee (Dutta) Vs State Of West Bengal & Others
Calcutta High Court · (2019) 08 CAL CK 0156
High Courts09 Aug 2019Disposed Of
Bhagabati Misra Vs State Of West Bengal & Others
Calcutta High Court · (2019) 08 CAL CK 0155
High Courts09 Aug 2019Dismissed
Monopoly Mercantile Private Limited Vs Al Burhan Engineering Companuy Private Limited
Calcutta High Court · (2019) 08 CAL CK 0154
West Bengal Court-Fees Act, 1970 — Section 7(xiii), 7(xiii)(d)Code Of Civil Procedure, 1908 — Section 2(12), Order 2 Rule 4, Order 7 Rule 11West Bengal Premises Tenancy Act, 1997 — Section 6, 12A
High Courts09 Aug 2019Dismissed
Kayan Oil & Nut (India) Private Limited Vs Al Burhan Engineering Companuy Private Limited
Calcutta High Court · (2019) 08 CAL CK 0153
West Bengal Court-Fees Act, 1970 — Section 7(xiii), 7(xiii)(d)Code Of Civil Procedure, 1908 — Section 2(12), Order 2 Rule 4, Order 7 Rule 11West Bengal Premises Tenancy Act, 1997 — Section 6, 12A
High Courts09 Aug 2019Allowed
Ashick Mallick Vs West Bengal State Election Commissioner And Others
Calcutta High Court · (2019) 08 CAL CK 0152
West Bengal Panchayat Elections Act, 2003 — Section 78, 78(3), 79, 79(1), 79(2), 79(2)(a)Representation Of The People Act, 1951 — Section 117
High Courts09 Aug 2019Dismissed
Sajli Kishku Vs Talamoyee Kishku And Others
Calcutta High Court · (2019) 08 CAL CK 0151
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rules 1, Order 39 Rules 2West Bengal Land Reforms Act, 1955 — Section 50(f)
High Courts09 Aug 2019Dismissed
State Of West Bengal & Anr Vs Tapan Kumar Ghosh & Ors
Calcutta High Court · (2019) 08 CAL CK 0150
Constitution Of India, 1950 — Article 14
High Courts09 Aug 2019Allowed
Suvomoy Chatterjee Vs Arunoy Chatterjee
Calcutta High Court · (2019) 08 CAL CK 0149
High Courts09 Aug 2019Dismissed
Palash Baran Dutta Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 08 CAL CK 0026
Negotiable Instruments Act, 1881 — Section 138, 138(c), 139Code Of Criminal Procedure, 1973 — Section 401, 402, 482
High Courts09 Aug 2019Allowed
Managing Committee Of Shree Balkrishna Vithalnath Vidyalaya & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 08 CAL CK 0025
West Bengal Board Of Secondary Education Act, 1963 — Section 4, 4(1), 4(14), 4A, 4A(1), 18, 18(d), 22, 22(1), 22(1)(a), 49Management Of Recognized Non-Government Institutions (Aided And Unaided) Rules, 1969 — Rule 12
High Courts09 Aug 2019Disposed Off
Sukanta Saha Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 08 CAL CK 0024
Constitution Of India, 1950 — Article 14
High Courts09 Aug 2019Dismissed
Abhijit Sadhukhan & Ors Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 08 CAL CK 0023
West Bengal Primary School Teachers’ Recruitment Rules, 2001 — Rule 6, 6(6), 8(3), 9, 9(1), 9(2)(d), 9(8)Constitution Of India, 1950 — Article 142
High Courts09 Aug 2019Dismissed
Md. Sarfaraz @ Bonu & Anr Vs Union Of India
Calcutta High Court · (2019) 08 CAL CK 0022
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 29, 52, 67, 145Code Of Criminal Procedure, 1973 — Section 52A, 278, 293, 295, 296, 428Evidence Act, 1872 — Section 3, 65B