High Courts06 Sept 2021Disposed Of
Madan Lal Mallick & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 09 CAL CK 0017
Constitution Of India, 1950 — Article 14, 19, 21Employees' Pension Scheme, 1995 — Rule 31
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 228 of 3,203
High Courts06 Sept 2021Disposed Of
Pritam Banerjee Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 09 CAL CK 0016
Constitution Of India, 1950 — Article 14, 19, 21Employees' Pension Scheme, 1995 — Rule 31
High Courts06 Sept 2021Disposed Of
M/S. M.K. Saha And Co. & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2021) 09 CAL CK 0015
Constitution Of India, 1950 — Article 136Customs Act, 1962 — Section 129E, 154Customs Broker Licensing Regulations, 2018 — Section 17
High Courts03 Sept 2021Dismissed/Allowed/Disposed Of
Metal Box India Limited Vs Board Of Trustees For The Shyama Prasad Mukherjee Port And Another
Calcutta High Court · (2021) 09 CAL CK 0014
Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(e), 2(g), 4, 5, 8, 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(12), 22, 26, 31, 32
High Courts03 Sept 2021Dismissed
Indian Oil Corporation Limited Vs Anchit Agarwal & Ors.
Calcutta High Court · (2021) 09 CAL CK 0013
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1West Bengal Tenancy (Acquisition and Regulation) Act, 2001 — Section 5(3), 21
High Courts03 Sept 2021Dismissed
Just Dial Limited & Anr. Vs Micro And Small Enterprise Facilitation Council & Ors.
Calcutta High Court · (2021) 09 CAL CK 0012
Arbitration and Conciliation Act, 1996 — Section 7(1), 11, 65, 81Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(d), 2(m), 2(n), 7, 8, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 24Income Tax Act, 1961 — Section 203AA
High Courts03 Sept 2021Allowed
Payel Bag & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 09 CAL CK 0011
High Courts02 Sept 2021
Santara Khatun Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 09 CAL CK 0010
Constitution Of India, 1950 — Article 226West Bengal Panchayat Act, 1973 — Section 12(2), 12(3), 12(4), 12(10), 12(11)
High Courts02 Sept 2021
Aranaya Basu Roy Vs R.Subrahmanyam & Ors
Calcutta High Court · (2021) 09 CAL CK 0009
High Courts02 Sept 2021
Prasenjit Mukherjee Vs State Of West Bengal And Ors.
Calcutta High Court · (2021) 09 CAL CK 0008
Code Of Criminal Procedure, 1973 — Section 125, 127Hindu Marriage Act, 1955 — Section 13B, 25(2)
High Courts02 Sept 2021Dismissed
Raj Kishore Thakur & Anr. Vs Rid Karan Sharma & Ors.
Calcutta High Court · (2021) 09 CAL CK 0007
Constitution Of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 &mdash Section 2(d), 13, 17(2), 17(2A)(b)Evidence Act, 1872 — Section 116
High Courts02 Sept 2021Disposed Of
Durga Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 09 CAL CK 0006
Constitution Of India, 1950 — Article 14, 15(3), 16, 19(1)(g)
High Courts02 Sept 2021Dismissed
Shyamal Auddy & Ors. Vs Asit Kumar Haldar
Calcutta High Court · (2021) 09 CAL CK 0005
West Bengal Premises Tenancy Act, 1997 — Section 2(g), 2(h), 6, 7, 7(2), 7(4), 45
High Courts01 Sept 2021Disposed Of
Ranajit Kumar Bera & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 09 CAL CK 0004
West Bengal Land Reforms Act, 1955 — Section 49A, 57
High Courts01 Sept 2021Allowed
Swarup Sen Vs State Of West Bengal
Calcutta High Court · (2021) 09 CAL CK 0003
Indian Penal Code, 1860 — Section 272, 273Code Of Criminal Procedure, 1973 — Section 161
High Courts01 Sept 2021Disposed Of
Swapan Banerjee & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2021) 09 CAL CK 0002
Constitution Of India, 1950 — Article 226West Bengal Panchayat Act, 1973 — Section 12(2), 12(3), 12(4), 12(10), 12(11)
High Courts01 Sept 2021Disposed Of
Momenul Haque Sarkar Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 09 CAL CK 0001
Constitution Of India, 1950 — Article 14, 16, 19(i)(g), 21Indian Penal Code, 1860 — Section 34, 498ACode Of Criminal Procedure, 1973 — Section 107, 197
High Courts31 Aug 2021Disposed Of
Laxmi Oraon Vs State Of West Bengal & Ors
Calcutta High Court · (2021) 08 CAL CK 0100
Constitution Of India, 1950 — Article 226West Bengal Panchayat (Constitution) Rules, 1975 &mdash Rule 5B(2)West Bengal Panchayat Act, 1973 — Section 12(3), 12(4), 12(10), 12(11)
High Courts31 Aug 2021Allowed
Eldyne Electro Systems Pvt. Ltd. & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2021) 08 CAL CK 0098
Constitution Of India, 1950 — Article 226, 226(2)