High Courts28 Mar 2019Partly Allowed
Ramswarup Upadhyay Vs Of ficial Liquidator
Calcutta High Court · (2019) 03 CAL CK 0105
Companies Act, 1956 — Section 446, 456, 456(1A), 456(1B), 457, 477, 477(6), 477(7)
COURT ARCHIVE
Calcutta High Court judgments, 2019
1,681 judgments · page 68 of 85
High Courts28 Mar 2019Dismissed
Manoj Kumar Beria Vs Atul Gupta
Calcutta High Court · (2019) 03 CAL CK 0103
Code Of Civil Procedure, 1908 — Section 20(c), Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 3(6)(b)Constitution Of India, 1950 — Article 227
High Courts28 Mar 2019Partly Allowed
Jagdish Singh & Ors Vs State Of West Bengal
Calcutta High Court · (2019) 03 CAL CK 0101
Indian Penal Code, 1860 — Section 395, 397, 398, 412Arms Act, 1959 — Section 25, 27, 25(i)(a), 27, 35Evidence Act, 1872 — Section 114
High Courts28 Mar 2019
Abhay Roy Chowdhury @ Abhay Ray Chowdhury Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0100
Indian Penal Code, 1860 — Section 120B, 302, 307, 326Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 161, 164, 227, 482
High Courts28 Mar 2019Disposed Off
Mrityunjoy Paramanik Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0099
Code Of Criminal Procedure, 1973 — Section 144, 144(2), 397(2), 482Constitution Of India, 1950 — Article 227
High Courts28 Mar 2019Dismissed
Rajendra Kumar Goyal Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0098
Code Of Criminal Procedure, 1973 — Section 200, 207, 207(A), 227, 228, 239, 244, 245, 245(1), 245(2), 397, 482Indian Penal Code, 1860 — Section 120B, 406, 418, 420, 504, 506West Bengal Apartment Ownership Act, 1972 — Section 3(b)
High Courts28 Mar 2019Dismissed
Davendra Nath Dubey Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 03 CAL CK 0097
Indian Penal Code, 1860 — Section 3, 4, 34, 316, 323, 376, 406, 498A, 511Code Of Criminal Procedure, 1973 — Section 482
High Courts28 Mar 2019Allowed
Nemai Chandra Ghosh Vs C. E. S. C. Ltd.
Calcutta High Court · (2019) 03 CAL CK 0096
Code Of Civil Procedure, 1908 — Section 138, 139, Order 7 Rule 14, Order 7 Rule 14(1), Order 7, Rule 14(3), Order 18 Rule 17A, Order 18A Rule 17A
High Courts28 Mar 2019Disposed Off
State Of West Bengal & Ors Vs Pranab Chakraborty & Ors
Calcutta High Court · (2019) 03 CAL CK 0093
Land Acquisition Act, 1894 — Section 9(3a), 9(3b), 18, 25A, 26A, 27A, 28AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 8, 8(2)
High Courts27 Mar 2019
Food Corporation Of India Vs Randhir Sing Bhutoria & Anr
Calcutta High Court · (2019) 03 CAL CK 0109
Limitation Act, 1963 — Section 14, 15Code Of Civil Procedure, 1908 — Order 23 Rule 2
High Courts27 Mar 2019Disposed Off
Cygnus Developers (India) Private Limited Vs Nspector General Of Registration And Commissioner Of Stamp Revenue, West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0108
Registration Act, 1908 — Section 52
High Courts27 Mar 2019Dismissed
Plymex Timber Pvt. Ltd. & Anr Vs Income Tax Officer (TCS) Ors
Calcutta High Court · (2019) 03 CAL CK 0092
Income-Tax Act, 1961 — Section 44AC, 206C, 206C(1), 206C(8), 206C(9), 206C(10), 206C(11)Finance Act, 2012 — Section 81Finance Act, 1992 — Section 79
High Courts20 Mar 2019Disposed Off
Rajesh Nathany Vs Hari Krishna Dooduawala & Ors
Calcutta High Court · (2019) 03 CAL CK 0094
Charitable And Religious Trusts Act, 1920 — Section 3, 7, 10, 11Indian Trusts Act, 1882 — Section 6(d), 32, 36Indian Stamp Act, 1899 — Section 8
High Courts19 Mar 2019Disposed Off
Madhusri Konar & Anr Vs New Central Book Agency Pvt. Limited & Anr
Calcutta High Court · (2019) 03 CAL CK 0095
Evidence Act, 1872 — Section 58Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 7 Rule 16
High Courts18 Mar 2019Disposed Off
Commissioner Of Central Excise, Kolkata - V Commissionerate Vs Andrew Yule & Co. Ltd. & Ors.
Calcutta High Court · (2019) 03 CAL CK 0106
Central Excises And Salt Act, 1944 — Section 11ACentral Excise Rules, 1944 — Rule 9(2), 173QConstitution Of India, 1950 — Article 226
High Courts18 Mar 2019Dismissed
State Of West Bengal & Ors Vs Indrajit Pati & Ors
Calcutta High Court · (2019) 03 CAL CK 0104
Administrative Tribunals Act, 1985 — Section 21Constitution Of India, 1950 — Article 227
High Courts18 Mar 2019
Shreya Dey Nee Nandi Vs Arpan Kumar Dey
Calcutta High Court · (2019) 03 CAL CK 0090
Code Of Civil Procedure, 1908 — Section 24Indian Penal Code, 1860 — Section 307, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts18 Mar 2019
Lipika Ghosh & Anr Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 03 CAL CK 0087
Code Of Criminal Procedure, 1973 — Section 125, 125(4), 482Constitution Of India, 1950 — Article 15(3), 39, 227
High Courts18 Mar 2019Dismissed
Ritesh Narula & Anr Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 03 CAL CK 0086
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 409, 415, 417, 418, 420Negotiable Instruments Act, 1881 — Section 138
High Courts18 Mar 2019Dismissed
Golden Trust Financial Services & Ors Vs Union Of India & Ors
Calcutta High Court · (2019) 03 CAL CK 0078
Insurance Regulatory And Development Authority Act, 1999 — Section 14Evidence Act, 1872 — Section 115Constitution Of India, 1950 — Article 12, 14, 21, 226, 298, 299