High Courts11 Mar 2019Allowed
N.K. Bhagat Vs Biswanath Dey @ Biswakantha Dey
Calcutta High Court · (2019) 03 CAL CK 0056
Negotiable Instruments Act, 1881 — Section 7, 138, 138(a), 138(b), 138(c), 141Code Of Criminal Procedure, 1973 — Section 360
COURT ARCHIVE
Calcutta High Court judgments, 2019
1,681 judgments · page 71 of 85
High Courts11 Mar 2019Disposed Off
Prasenjit Sarkar & Ors Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 03 CAL CK 0054
Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 498A
High Courts11 Mar 2019
Gorkha Janmukti Morcha & Anr. Vs Election Commission Of India & Ors
Calcutta High Court · (2019) 03 CAL CK 0043
Representation Of The People Act, 1950 — Section 2(f), 29ARepresentation Of The People Act, 1951 — Section 2(f), 9, 29A, 29A(9), 52Conduct Of Elections Rules, 1961 — Rule 5, 10
High Courts11 Mar 2019Dismissed
Ajoy Kumar Hajra Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0042
West Bengal Co-operative Societies Act, 2006 — Section 4(16), 4(25), 102Andhra Pradesh Co-Operative Societies Act, 1964 — Section 62Bengal Co-Operative Societies Act, 1940 — Section 2(j), 86, 87
High Courts11 Mar 2019Dismissed
Sushil Moitra Vs Anil Kumar Moitra And Other
Calcutta High Court · (2019) 03 CAL CK 0037
Code Of Civil Procedure, 1908 — Section 100
High Courts11 Mar 2019Dismissed
Sellhorn Technomech Marine And Infrastructure Consult Pvt. Ltd Vs Andaman & Nicobar Administration And Others
Calcutta High Court · (2019) 03 CAL CK 0036
General Financial Rules, 2017 — Rule 173(x), 173(xix), 184Constitution Of India, 1950 — Article 226
High Courts11 Mar 2019Dismissed
P. Murugeshan Vs Union Of India & Others
Calcutta High Court · (2019) 03 CAL CK 0034
Wild Life Protection Act, 1972 — Section 50, 51Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11
High Courts08 Mar 2019Allowed
Shyamal Kumar Sen Vs Sanjukta Mukherjee And Another
Calcutta High Court · (2019) 03 CAL CK 0069
Evidence Act, 1872 — Section 45, 68, 69, 70, 90Succession Act, 1925 — Section 63, 63(c)Indian Succession Act, 1865 — Section 50
High Courts08 Mar 2019Disposed Off
Nemai Ghosh & Anr Vs State Of West Bengal
Calcutta High Court · (2019) 03 CAL CK 0059
Indian Penal Code, 1860 — Section 109, 376, 506Code Of Criminal Procedure, 1973 — Section 313, 428Evidence Act, 1872 — Section 157
High Courts08 Mar 2019Dismissed
Srijan Realty (P) Ltd Vs Commissioner Of Service Tax, Service Tax Commissionerate-II Kolkata & Ors
Calcutta High Court · (2019) 03 CAL CK 0047
West Bengal Value Added Tax Act, 2003 — Section 2(15), 2(23), 2(39), 2(70), 2(71), 21Finance Act, 1994 — Section 13, 14, 65(B), 65B(23), 65B(51), 65B(44), 66B, 66D, 66D(e), 66D(k)Electricity Act, 2003 — Section 2, 2(26), 2(70), 2(74), 12
High Courts08 Mar 2019Dismissed
Sonamuthu Vellammal Vs Chief General Manager & Others
Calcutta High Court · (2019) 03 CAL CK 0035
High Courts07 Mar 2019Dismissed
Debmalya Ghosh Vs Papri Ghosh Nee Baidya
Calcutta High Court · (2019) 03 CAL CK 0053
Evidence Act, 1872 — Section 106, 114Hindu Marriage Act, 1955 — Section 24
High Courts07 Mar 2019Dismissed
Fan Huo Yee @ Fan Huo Ju Vs Manish Sharma
Calcutta High Court · (2019) 03 CAL CK 0052
Indian Stamp Act, 1899 — Section 33, 38, 35, 35(a), 40, 40(2)
High Courts07 Mar 2019
Board Of Trustees, Kolkata Port Trust Vs Radhya Shyam Gond And Others
Calcutta High Court · (2019) 03 CAL CK 0051
Code Of Civil Procedure, 1908 — Section 2, 2(2), 11, 96, 100, 115, Order 7 Rule 11Major Port Trust Act, 1963 — Section 120, 130Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 5, 9, 15
High Courts07 Mar 2019Dismissed
Shakti Rai Vs State Of West Bengal
Calcutta High Court · (2019) 03 CAL CK 0050
Indian Penal Code, 1860 — Section 300, 302, 304, 498AEvidence Act, 1872 — Section 8, 27Code of Criminal Procedure, 1973 — Section 313
High Courts07 Mar 2019Disposed Off
Nabakumar Mondal & 4 OrsVs State Of West Bengal
Calcutta High Court · (2019) 03 CAL CK 0049
Indian Penal Code, 1860 — Section 114, 147, 148, 149, 302, 304II, 324, 325, 326Code Of Criminal Procedure, 1973 — Section 164, 313, 428
High Courts07 Mar 2019
Shree Ganesh Company & Ors Vs Manjushree Karnani (Nee Daga)
Calcutta High Court · (2019) 03 CAL CK 0033
Arbitration And Conciliation Act, 1996 — Section 9, 17, 34
High Courts07 Mar 2019Allowed
Biswajit Roy Vs State Of West Bengal
Calcutta High Court · (2019) 03 CAL CK 0031
Indian Penal Code, 1860 — Section 302, 498ACode of Criminal Procedure, 1973 — Section 313, 437AEvidence Act, 1872 — Section 106
High Courts07 Mar 2019Disposed Off
In The Matter Of :- Pravat Kumar Ghosh @ Prabhat Kumar Ghosh & Ors Vs State
Calcutta High Court · (2019) 03 CAL CK 0028
Code Of Criminal Procedure, 1973 — Section 407Indian Penal Code, 1860 — Section 34, 323, 379, 506
High Courts07 Mar 2019Disposed Off
In The Matter Of Mst. Laila Bibi @ Layla Bibi
Calcutta High Court · (2019) 03 CAL CK 0027
Code Of Criminal Procedure, 1973 — Section 117, 117(2), 125, 138, 145, 147, 354(6), 401, 482