High Courts14 Feb 2020Disposed Of
Indranil Ghosh Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 02 CAL CK 0064
Payment Of Gratuity Act, 1972 — Section 4, 7, 7(2), 7(3), 7(3)(A), 7(3)(2), 7(3)(3)
COURT ARCHIVE
Calcutta High Court judgments, 2020
884 judgments · page 27 of 45
High Courts14 Feb 2020Disposed Of
Amirul Islam Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 02 CAL CK 0063
Recruitment And Leave Of Teachers In Primary Schools In West Bengal, 1991 — Rule 14(b)
High Courts14 Feb 2020Dismissed/ Disposed Of
Nure Shobha Begum And Others Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 02 CAL CK 0062
Constitution Of India, 1950 — Article 137, 226Limitation Act, 1963 — Section 2(g)
High Courts14 Feb 2020Dismissed
Asim Kumar Pal & Ors Vs Indian Institute Of Management, Calcutta & Ors
Calcutta High Court · (2020) 02 CAL CK 0061
Constitution Of India, 1950 — Article 226Bureau Of Indian Standards (Terms And Conditions Of Service Of Employees) Regulations, 1988 — Regulation 16
High Courts14 Feb 2020Dismissed
Nibaran Mudi And Anr Vs State Of West Bengal
Calcutta High Court · (2020) 02 CAL CK 0060
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 27
High Courts14 Feb 2020Allowed
Gurupada Das Vs State Of West Bengal
Calcutta High Court · (2020) 02 CAL CK 0059
Indian Penal Code, 1860 — Section 376, 376(2)(f)Code Of Criminal Procedure, 1973 — Section 154, 157(1), 157(2), 211, 164, 313Evidence Act, 1872 — Section 6
High Courts14 Feb 2020Allowed
Barnali Mazumdar Vs Kalyan Mazumdar
Calcutta High Court · (2020) 02 CAL CK 0058
Code Of Civil Procedure, 1908 — Section 24
High Courts14 Feb 2020Disposed Of
Supradip Dey Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 02 CAL CK 0057
High Courts14 Feb 2020
SREI Equipment Finance Limited Vs Ranju Kumari
Calcutta High Court · (2020) 02 CAL CK 0056
Arbitration And Conciliation Act, 1996 — Section 9
High Courts14 Feb 2020Disposed Of
M/S. Satyen Construction Vs State Of West Bengal
Calcutta High Court · (2020) 02 CAL CK 0055
Arbitration And Conciliation Act, 1996 — Section 34
High Courts14 Feb 2020
Re: Pashupati Roy & Ors Vs
Calcutta High Court · (2020) 02 CAL CK 0054
Charitable And Religious Trust Act, 1920 — Section 7Urban Land (Ceiling And Regulation) Act, 1976 — Section 7, 9(4)
High Courts14 Feb 2020Disposed Of
Woodland Manufacturers Limited Vs Sankar Prasad Garga & Ors
Calcutta High Court · (2020) 02 CAL CK 0053
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 20 Rule 14, Order 20 Rule 14(c)Partition Act, 1893 — Section 2, 4, 4(1)Transfer of Property Act, 1882 — Section 44
High Courts14 Feb 2020Allowed
Calcutta Club Limited Vs Income Tax Officer, Ward-12 (3), Kolkata & Ors
Calcutta High Court · (2020) 02 CAL CK 0052
Income Tax Act, 1961 — Section 80HH, 139, 142(1), 143(1), 143(3), 147, 147(2), 148, 149(1), 149(1A), 149(1)(b), 149(2), 150, 151, 152, 153Companies Act, 1956 — Section 25
High Courts13 Feb 2020Dismissed
Mani Kant Ravi & Ors Vs Coal India Limited & Ors
Calcutta High Court · (2020) 02 CAL CK 0047
Constitution Of India, 1950 — Article 12, 226
High Courts13 Feb 2020Disposed Of
In The Matter Of Vs Gopal Mondal & Others
Calcutta High Court · (2020) 02 CAL CK 0046
High Courts12 Feb 2020Disposed Of
Lachhu Indower Vs State Of West Bengal
Calcutta High Court · (2020) 02 CAL CK 0045
Indian Penal Code, 1860 — Section 302 Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 25, 106, 11
High Courts12 Feb 2020Disposed Of
Mariyam Begam & Anr Vs State Of West Bengal
Calcutta High Court · (2020) 02 CAL CK 0044
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 498A
High Courts12 Feb 2020
Rakesh Jana Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 02 CAL CK 0043
High Courts11 Feb 2020Disposed Of
In The Matter Of Vs Ashok Kumar Singh @ Ashok Singh
Calcutta High Court · (2020) 02 CAL CK 0051
Kolkata Municipal Corporation Act — Section 401(A)Code Of Criminal Procedure, 1973 — Section 313
High Courts11 Feb 2020Disposed Of
Sambhu Nath Mondal & Ors Vs Modan Hazra & Ors
Calcutta High Court · (2020) 02 CAL CK 0050
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2