High Courts27 Jan 2020Disposed Of
VFS Global Services Private Limited And Anr Vs Kolkata Municipal Corporation And Ors
Calcutta High Court · (2020) 01 CAL CK 0220
Kolkata Municipal Corporation Act, 1980 — Section 178, 189
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 275 of 3,203
High Courts27 Jan 2020Dismissed
Shelter Projects Limited & Anr Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2020) 01 CAL CK 0219
Kolkata Municipal Corporation Act, 1980 — Section 178(2), 178(3), 178(4)Bengal Municipal Act, 1932 — Section 548 (2)
High Courts27 Jan 2020
Rigveda Maritime Pte. Ltd. Vs Sohom Shipping PVT. LTD. & Ors
Calcutta High Court · (2020) 01 CAL CK 0218
Major Port Trusts Act, 1963 — Section 64
High Courts27 Jan 2020Disposed Of
Moumita Halder Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 01 CAL CK 0171
High Courts27 Jan 2020Disposed Of
In Re Vs Tabrej Khan
Calcutta High Court · (2020) 01 CAL CK 0170
Code Of Criminal Procedure, 1973 — Section 173
High Courts24 Jan 2020
Trisha Bhattacharjee And Others Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 01 CAL CK 0152
High Courts24 Jan 2020Allowed
Sishu Mangal Parsat & Anr Vs Matilal Bhattacharya & Ors
Calcutta High Court · (2020) 01 CAL CK 0145
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151
High Courts24 Jan 2020Disposed Of
Sk. Zahid @ Bapi @ Sk. Jahir Vs State Of West Bengal
Calcutta High Court · (2020) 01 CAL CK 0144
Indian Penal Code, 1860 — Section 120B, 396
High Courts24 Jan 2020Disposed Of
Md. Sakil @ Lal Chand @ Md. Shakil Sahi Vs State Of West Bengal
Calcutta High Court · (2020) 01 CAL CK 0143
Indian Penal Code, 1860 — Section 148, 149, 302
High Courts24 Jan 2020Dismissed
Swapan Kumar Chanda Vs Krishnapada Chanda & Ors.
Calcutta High Court · (2020) 01 CAL CK 0142
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 41 Rule 3A
High Courts24 Jan 2020Dismissed
Nim Kanta Maiti & Anr Vs State of West Bengal & Ors
Calcutta High Court · (2020) 01 CAL CK 0141
Constitution Of India, 1950 — Article 14, 16
High Courts24 Jan 2020Allowed
Dhenu Murmu Vs State Of West Bengal
Calcutta High Court · (2020) 01 CAL CK 0140
Constitution Of India, 1950 — Article 20(3)Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts24 Jan 2020Disposed Of
Chunaram Hansda Vs State Of West Bengal
Calcutta High Court · (2020) 01 CAL CK 0139
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
High Courts24 Jan 2020Allowed
Manager, State Bank Of India Vs Md. Jahir
Calcutta High Court · (2020) 01 CAL CK 0138
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 9, Order 7 Rule 11, Order 7 Rule 11(d)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 17, 17(1), 34
High Courts24 Jan 2020Disposed Of
Amitabh Kejriwal Vs Raj Kumari Kejriwal And Anr
Calcutta High Court · (2020) 01 CAL CK 0137
High Courts22 Jan 2020Disposed Of
Subhas Kumar Biswas And Another Vs Union Of India And Others
Calcutta High Court · (2020) 01 CAL CK 0132
Companies Act, 2013 — Section 167(1)(a), 164(2), 174(2)
High Courts22 Jan 2020
Nurul Huda & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 01 CAL CK 0131
Constitution Of India, 1950 — Article 14, 16, 226
High Courts22 Jan 2020Allowed
Kendriya Bhandar And Another Vs State Of West Bengal And Others
Calcutta High Court · (2020) 01 CAL CK 0130
Constitution Of India, 1950 — Article 14
High Courts22 Jan 2020
Tapan Kumar Kar @ Tapan Kar And Another Vs State Of West Bengal And Others
Calcutta High Court · (2020) 01 CAL CK 0129
High Courts22 Jan 2020Allowed
Bhaskar Ghosh Vs State Of West Bengal And Others
Calcutta High Court · (2020) 01 CAL CK 0128
West Bengal Municipal (Building) Rules, 2007 — Rule 2A, 2AIA, 2A(c), 2A(e)West Bengal Clinical Establishment (Registration, Regulation And Transparency) Rules, 2017 — Rule 5(3), Rule 5(5)Bio‐Medical Waste (Management and Handling) Rules, 1998 — Rule 4, 5