High Courts28 Jan 2019Allowed
Abdul Mokid Vs State Of West Bengal
Calcutta High Court · (2019) 01 CAL CK 0140
Arms Act, 1959 — Section 25, 25(1B), 27Indian Penal Code, 1860 — Section 34, 187, 307, 326Explosive Substances Act, 1908 — Section 3, 4
COURT ARCHIVE
Calcutta High Court judgments, 2019
1,681 judgments · page 78 of 85
High Courts28 Jan 2019Dismissed
Arun Ghosh Vs State Of West Bengal
Calcutta High Court · (2019) 01 CAL CK 0139
Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 161, 216(2),428Evidence Act, 1872 — Section 113A
High Courts28 Jan 2019Allowed
Abhijit Mondal & Ors. Vs State Of West Bengal
Calcutta High Court · (2019) 01 CAL CK 0138
Indian Penal Code, 1860 — Section 34, 304B, 306, 498AEvidence Act, 1872 — Section 113A, 113BCode Of Criminal Procedure, 1973 — Section 437A
High Courts28 Jan 2019Disposed Off
Palan Mondal & Ors. Vs State Of West Bengal & Others
Calcutta High Court · (2019) 01 CAL CK 0134
Indian Penal Code, 1860 — Section 34, 406, 420, 448, 506Code Of Criminal Procedure, 1973 — Section 41(A), 161
High Courts25 Jan 2019
Tata Capital Financial Services Limited Vs Sampa Patra & Ors.
Calcutta High Court · (2019) 01 CAL CK 0135
Arbitration Act, 1940 — Section 9
High Courts24 Jan 2019Dismissed
Ramit Kumar Dey Vs Rituparna Dey (Singha) And Another
Calcutta High Court · (2019) 01 CAL CK 0111
Guardians and Wards Act, 1890 — Section 7, 8, 10, 12, 12(3), 14, 19, 19(b), 25, 25(3)Code Of Civil Procedure 1908 — Section 24, 151Hindu Minority And Guardianship Act, 1956 — Section 6(a)
High Courts24 Jan 2019Disposed Off
Kalpana Verma Alias Vs Kalpana Barman & Ors.
Calcutta High Court · (2019) 01 CAL CK 0110
West Bengal Premises Tenancy Act, 1997 — Section 6, 7(2)Constitution Of India, 1950 — Article 227
High Courts24 Jan 2019Disposed Off
K. Sreerama Murty Vs Deepak Lal
Calcutta High Court · (2019) 01 CAL CK 0109
West Bengal Premises Tenancy Act, 1997 — Section 6Code Of Civil Procedure 1908 — Section 47
High Courts24 Jan 2019Disposed Off
Biswanath Mondal Vs Sulekha Roy & Ors.
Calcutta High Court · (2019) 01 CAL CK 0108
Code Of Civil Procedure 1908 — Section 10, 151Constitution Of India, 1950 — Article 227
High Courts24 Jan 2019
Mohanlal Agarwal Vs Manjan Devi Patni And Others
Calcutta High Court · (2019) 01 CAL CK 0107
Arbitration And Conciliation Act, 1996 — Section 2, 2(1)(e), 8, 9, 11, 14(2), 29A, 34, 42
High Courts24 Jan 2019Dismissed
Somen Roychowdhury Vs Bidyut Sarkar
Calcutta High Court · (2019) 01 CAL CK 0106
West Bengal Land Reforms Act, 1955 — Section 8Constitution Of India, 1950 — Article 227
High Courts24 Jan 2019Allowed
Star Diesel Service Vs Gour Chandra Bera
Calcutta High Court · (2019) 01 CAL CK 0105
Code Of Civil Procedure, 1908 — Order 21 Rule 32, Order 21 Rule 32(5)Constitution Of India, 1950 — Article 227
High Courts24 Jan 2019Disposed Off
Smt. Sumitra Sett & Ors. Vs Sri Tapan Kumar Sett & Ors.
Calcutta High Court · (2019) 01 CAL CK 0104
Code Of Civil Procedure, 1908 — Order 39 Rule 7
High Courts24 Jan 2019Disposed Off
Kalu Sk Vs State Of West Bengal
Calcutta High Court · (2019) 01 CAL CK 0103
Indian Penal Code, 1860 — Section 489B, 489CCode Of Criminal Procedure, 1973 — Section 313, 428
High Courts24 Jan 2019
Victor Barua Vs State Of West Bengal
Calcutta High Court · (2019) 01 CAL CK 0102
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364, 375, 379, 401, 411Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 27
High Courts24 Jan 2019
Sayantan Dey & Anr. Vs Ruma Ghosh & Ors.
Calcutta High Court · (2019) 01 CAL CK 0101
High Courts24 Jan 2019Disposed Off
State Of West Bengal & Ors. Vs Devendra Bijay Ghosh
Calcutta High Court · (2019) 01 CAL CK 0100
Arbitration And Conciliation Act, 1996 — Section 31, 34
High Courts24 Jan 2019Disposed Off
Sarada Charan Kapas Vs Saila Rani Ghosh & Ors.
Calcutta High Court · (2019) 01 CAL CK 0099
Code Of Civil Procedure 1908 — Section 96, 105, 107Companies Act, 1956 — Section 483Code Of Civil Procedure, 1908 — Order 41 Rule 27 , Order 41 Rule 31
High Courts24 Jan 2019Disposed Off
Indian Oil Corporation Ltd. & Ors. Vs Saila Rani Ghosh & Ors.
Calcutta High Court · (2019) 01 CAL CK 0098
Code Of Civil Procedure, 1908 — Order 22 Rule 4, Order 22 Rule 10
High Courts24 Jan 2019Dismissed
Sri Bhanu Charan Kuila Vs State Of West Bengal & Ors.
Calcutta High Court · (2019) 01 CAL CK 0097
Code Of Civil Procedure 1908 — Section 11