COURT ARCHIVE

Calcutta High Court judgments, 2020

884 judgments · page 33 of 45

High Courts21 Jan 2020Allowed

Pranati Das @ Puja Shil Vs State Of West Bengal

Calcutta High Court · (2020) 01 CAL CK 0109

Code Of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 190(1)(a), 200, 202(1), 482Indian Penal Code, 1860 — Section 34, 120B, 313, 341, 376, 506

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High Courts21 Jan 2020

Amber Properties Pvt. Ltd Vs Patwari Developers Pvt. Ltd

Calcutta High Court · (2020) 01 CAL CK 0108

Arbitration And Conciliation Act, 1996 — Section 9

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High Courts20 Jan 2020Disposed Of

S. Murugesan Vs Lieutenant Governor And Others

Calcutta High Court · (2020) 01 CAL CK 0102

Andaman And Nicobar Islands Land Revenue And Land Reforms Regulation, 1966 — Regulation 146, 147, 202

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High Courts20 Jan 2020Disposed Of

Manoj Kumar Chowdhury Vs State Of West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0101

Constitution Of India, 1950 — Article 15(3), 15(4), 16(4), 46, 39West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994 — Section 8A

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High Courts17 Jan 2020Disposed Of

Prasanna Kumar Chakraborty Vs State Of West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0120

Limitation Act, 1963 — Section 5

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High Courts17 Jan 2020Disposed Of

Murtaja Khan Vs Kolkata Port Trust & Ors

Calcutta High Court · (2020) 01 CAL CK 0119

Constitution Of India, 1950 — Article 12Calcutta Port Trust Employees’ Pension Regulations, 1988 — Regulation 37(5)

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High Courts17 Jan 2020Dismissed

Dulal Chandra Ghosh @ Dulal Ghosh And Another Vs State Of West Bengal And Others

Calcutta High Court · (2020) 01 CAL CK 0118

Constitution Of India, 1950 — Article 12, 226Land Acquisition Act, 1894 — Section 16Specific Relief Act, 1963 — Section 6

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High Courts17 Jan 2020Dismissed

Ganesh Das Vs State Of West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0116

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High Courts17 Jan 2020Disposed Of

Sarbani Bhattacharya & Anr Vs Official Liquidator

Calcutta High Court · (2020) 01 CAL CK 0103

Companies Act, 1956 — Section 535

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High Courts17 Jan 2020Disposed Of

Md. Abdul Majed Vs State Of West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0087

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High Courts17 Jan 2020

Calcutta Port Shramik Janata Panchayet Vs Union Of India & Ors

Calcutta High Court · (2020) 01 CAL CK 0086

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High Courts17 Jan 2020Disposed Of

Kazi Md Motiur Rahman Vs State Of West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0085

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High Courts17 Jan 2020Disposed Of

Churamoni Gorai & Ors Vs Dhiren Gorai

Calcutta High Court · (2020) 01 CAL CK 0084

Code Of Civil Procedure, 1908 — Order 41 Rule 11, Order 21 Rule 101

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High Courts17 Jan 2020Disposed Of

Soumen Ghosh & Anr Vs Kakali Ghosh

Calcutta High Court · (2020) 01 CAL CK 0083

Protection Of Women From Domestic Violence Act, 2005 — Section 18

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High Courts16 Jan 2020

Pushpa Nelson Vs State

Calcutta High Court · (2020) 01 CAL CK 0100

Constitution Of India, 1950 — Article 142, 154(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(u), 18, 18ACode Of Criminal Procedure, 1973 — Section 41(1), 438

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High Courts16 Jan 2020Disposed Of