High Courts04 Jun 2021Allowed
Narayan Chandra Saha Vs State Of West Bengal
Calcutta High Court · (2021) 06 CAL CK 0046
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 242 of 3,203
High Courts04 Jun 2021Dismissed
Soma Ghosh & Anr. Vs Jagannath Dey & Ors.
Calcutta High Court · (2021) 06 CAL CK 0045
Code Of Civil Procedure, 1908 — Order 19 Rule 1, Order 19 Rule 2, Order 41 Rule 11, Order 41 Rule 23, Order 21 Rule 97, Order 21 Rule 101, Section 151Transfer Of Property Act, 1882 — Section 106, 111(f)West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 19(2)
High Courts03 Jun 2021
Pally Kayan Samity & Ors Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 06 CAL CK 0054
West Bengal Municipal Act, 1993 — Section 218, 218(3)
High Courts03 Jun 2021
Sukdev Saha Alias Sukdeb Saha Vs Tusher Kanti Sengupta
Calcutta High Court · (2021) 06 CAL CK 0053
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17Specific Relief Act, 1963 — Section 34
High Courts03 Jun 2021Allowed
State Of West Bengal & Ors. Vs Sujit Pal
Calcutta High Court · (2021) 06 CAL CK 0052
Administrative Tribunal Act, 1985 — Section 21
High Courts03 Jun 2021Dismissed
Sanjoy Singh Tamta Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 06 CAL CK 0051
High Courts03 Jun 2021Dismissed
Asit Baran Saha Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 06 CAL CK 0050
West Bengal Services (Death-cumRetirement Benefit) Rules, 1971 — Rule 67B
High Courts03 Jun 2021Disposed Of
Pam Developments Pvt. Ltd. Vs State Of West Bengal & Anr.
Calcutta High Court · (2021) 06 CAL CK 0049
Arbitration And Conciliation Act, 1996 — Section 28, 28(3), 34, 34(2)(a)(iv), 34(2A), 37Foreign Awards (Recognition And Enforcement) Act, 1961 — Section 7(1)(b)(ii)Indian Contract Act, 1872 — Section
High Courts03 Jun 2021Allowed
Quippo Infrastructure Ltd. Vs A2Z Infraservices Ltd & Anr.
Calcutta High Court · (2021) 06 CAL CK 0015
Arbitration And Conciliation Act, 1996 — Section 3, 9, 9(1), 9(3), 10, 11, 21, 36, 37Code Of Civil Procedure, 1908 — Order 39 Rule 1
High Courts03 Jun 2021
Lieutenant Governor & Ors. Vs Capt. Alaguraj & Ors
Calcutta High Court · (2021) 06 CAL CK 0001
Code Of Civil Procedure, 1908 — Order 47 Rule 27
High Courts02 Jun 2021
Pradeep Chanda Vs State (U.T. Of A&N Islands)
Calcutta High Court · (2021) 06 CAL CK 0002
High Courts01 Jun 2021Dismissed
In The Matter Of: Mojibur Rahaman @ Rongbir Seikh @ Mohibur Rahaman @ Bapi Vs
Calcutta High Court · (2021) 06 CAL CK 0056
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c), 37, 50, 53, 67Evidence Act, 1872 — Section 24, 25, 26, 27Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts01 Jun 2021
Bineeta Patnaik Padhi Vs Union Of India & Ors.
Calcutta High Court · (2021) 06 CAL CK 0055
Constitution Of India, 1950 — Article 12, 21A, 32, 141, 226, 311West Bengal Right Of Children To Free And Compulsory Education Rules, 2012 — Rule 10(15)(g)(xiii), 10(15)(g)(xiv), 10(15)(g)(xv), 10(15)(g)(xvi), 10(15)(g)(xvii), 10(15)(g)(xviii), 17Right Of Children To Free And Compulsory Education Act, 2009 — Section 2, 2(a), 2(l), 2(n), 23, 24, 38, 38(2)(n)
High Courts01 Jun 2021
Kanoi Tea Private Limited Vs Octavius Tea And Industries Limited
Calcutta High Court · (2021) 06 CAL CK 0016
Arbitration And Conciliation Act, 1996 — Section 9Indian Contract Act, 1872 — Section 160, 170Warehousing (Development And Regulation) Act, 2007 — Section 2(v), 3, 10
High Courts01 Jun 2021
State (Union Territory Of Andaman And Nicobar Islands) & Ors Vs Deepika Kishan @ Deepika Kishen
Calcutta High Court · (2021) 06 CAL CK 0003
Indian Penal Code, 1860 — Section 420, 468, 471
High Courts25 May 2021Dismissed
Golenur Bibi & Ors. Vs State Of West Bengal
Calcutta High Court · (2021) 05 CAL CK 0015
Code Of Criminal Procedure, 1973 — Section 438, 438(2)
High Courts25 May 2021Dismissed
Susmita Sengupta And Ors Vs Chairman, Damodar Valley Corporation & Ors
Calcutta High Court · (2021) 05 CAL CK 0014
West Bengal Clinical Establishments (Registration, Regulation And Transparency) Act, 2017 — Section 20, 45Constitution Of India, 1950 — Article 226
High Courts25 May 2021Disposed Of
Sunil Ghosh @ Sunil Kumar Ghosh Vs State Of West Bengal
Calcutta High Court · (2021) 05 CAL CK 0013
Code Of Criminal Procedure, 1973 — Section 161, 438(2)Indian Penal Code, 1860 — Section 34, 120B, 323, 354, 420, 467, 468, 471, 506
High Courts25 May 2021Disposed Of
Binoy Majumder Vs State Of West Bengal And others
Calcutta High Court · (2021) 05 CAL CK 0012
High Courts25 May 2021Disposed Of
Dr. Suchi Karmakar nee Acharya Vs Dr. Arnab Karmakar
Calcutta High Court · (2021) 05 CAL CK 0011
Code Of Civil Procedure, 1908 — Order 47 Rule 3, Order 47 Rule 5Constitution Of India, 1950 — Article 227