High Courts14 Jun 2019Disposed Off
Dr.Shipra Paul Vs Union Of India & Others l
Calcutta High Court · (2019) 06 CAL CK 0024
COURT ARCHIVE
Calcutta High Court judgments, 2019
1,681 judgments · page 58 of 85
High Courts14 Jun 2019Disposed Off
Greencity Vincom (P) Ltd Vs Manika Chandra & Ors
Calcutta High Court · (2019) 06 CAL CK 0010
Code Of Civil Procedure, 1908 — Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 41 Rule 5(3)Constitution Of India, 1950 — Article 227
High Courts13 Jun 2019Disposed Off
Anil Kumar Xalxo Vs Lieutenant Governor, Andaman & Nicobar Islands & Ors
Calcutta High Court · (2019) 06 CAL CK 0009
High Courts13 Jun 2019Disposed Off
Byomkesh Chakraborty & Ors Vs Sk. Sajahan
Calcutta High Court · (2019) 06 CAL CK 0008
Code Of Criminal Procedure, 1973 — Section 151Code Of Civil Procedure, 1908 — Order 39 Rule 3, Order 39 Rule 7Constitution Of India, 1950 — Article 227
High Courts13 Jun 2019
Debidutt Jalan & Co. And Others Vs Union Of India And Others
Calcutta High Court · (2019) 06 CAL CK 0007
Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 3
High Courts13 Jun 2019Disposed Off
Sri Subir Sen & Ors Vs Sree Sree Radha Gobinda Jew & Ors
Calcutta High Court · (2019) 06 CAL CK 0006
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 7Constitution Of India, 1950 — Article 227
High Courts12 Jun 2019Dismissed
Biswadeep Gupta Vs Sulata Gupta
Calcutta High Court · (2019) 06 CAL CK 0005
Hindu Marriage Act, 1955 — Section 9, 13, 13(1)Guardians And Wards Act, 1925 — Section 25Code Of Civil Procedure, 1908 — Section 24, 25, Order 9 Rule 13
High Courts12 Jun 2019
Proline Inc Vs Ramesh Jain
Calcutta High Court · (2019) 06 CAL CK 0003
Trade Marks Act, 1999 — Section 2(h) 27, 29, 29(2)(b), 30Evidence Act, 1872 — Section 65B
High Courts11 Jun 2019Disposed Off
Hanumandass Rajkumar Private Limited Vs Trilok Kumar Jha
Calcutta High Court · (2019) 06 CAL CK 0004
Arbitration And Conciliation Act, 1996 — Section 11, 11(4)(a)
High Courts10 Jun 2019Disposed Off
Sri Krishna Barik & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 06 CAL CK 0002
Code Of Criminal Procedure, 1973 — Section 107
High Courts10 Jun 2019Dismissed
Gabbar Sk. @ Gabba Sk Vs State Of West Bengal
Calcutta High Court · (2019) 06 CAL CK 0001
Indian Penal Code, 1860 — Section 34, 302, 304, 341Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts30 May 2019Disposed Off
Dr. Madhumita Basu & Ors Vs Dr. Md. Nazir Hossain & Ors
Calcutta High Court · (2019) 05 CAL CK 0081
High Courts30 May 2019Dismissed
Rajeev Kumar Vs Central Bureau Of Investigation (CBI) & Anr
Calcutta High Court · (2019) 05 CAL CK 0080
Code Of Criminal Procedure, 1973 — Section 160, 161(1), 161(2), 161(2)(1), 162, 173Indian Penal Code, 1860 — Section 201, 202Constitution Of India, 1950 — Article 20
High Courts28 May 2019
Autokast Limited And Others Vs Neo Carbons Pvt. Ltd
Calcutta High Court · (2019) 05 CAL CK 0082
Indian Penal Code, 1860 — Section 120B, 406, 417, 418, 420, 506
High Courts24 May 2019Allowed
Maidul Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 05 CAL CK 0069
Indian Penal Code, 1860 — Section 375, 376Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts24 May 2019
Hezbul Fida Qadir Vs Union Of India And Others
Calcutta High Court · (2019) 05 CAL CK 0068
Registration Act, 1908 — Section 47Transfer Of Property Act 1882 — Section 107
High Courts24 May 2019Disposed Off
Ratna Ray Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 05 CAL CK 0067
Management Of Sponsored Institutions Rules, 1972 — Rule 5(vi), 8, 12
High Courts24 May 2019Dismissed
Tiash Restaurant & Bar Pvt. Ltd. & Anr Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 05 CAL CK 0066
Indian Penal Code, 1860 — Section 34, 120B, 370, 370A(2)Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 5A, 5B, 5C, 7, 9, 18, 18(1)Code Of Criminal Procedure, 1973 — Section 102, 102(1), 161, 164, 537
High Courts24 May 2019
Nanda Kishore Prosad Vs Raj Kumar Ram
Calcutta High Court · (2019) 05 CAL CK 0065
Transfer Of Property Act 1882 — Section 108Limitation Act 1963 — Section 5West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2), 7(3)
High Courts24 May 2019
Smt. Puspa Dey & Ors Vs Sukanta Dey & Ors
Calcutta High Court · (2019) 05 CAL CK 0064
Evidence Act, 1872 — Section 61, 63, 63(1), 64, 65, 65(a), 65(f), 66, 74, 79Specific Relief Act 1963 — Section 34 Registration Act, 1908 — Section 57(5)Code Of Civil Procedure, 1908 — Order 1 Rule 10(2), Order 6 Rule 17, Order 26 Rule 9, Order 41 Rule 23, Order 41 Rule 23A Limitation Act 1963 — Article 59