High Courts24 Dec 2019Dismissed
Pritam Roy Chowdhury Vs Pallab Roy Chowdhury & Anr
Calcutta High Court · (2019) 12 CAL CK 0148
Legal Services Authorities Act, 1987 — Section 2(2), 20(1), 21, 21(2)
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 289 of 3,203
High Courts24 Dec 2019Disposed Of
Asiatic Oxygen and Acetylene Co. Ltd. Vs M/s. B.J.M. Industries Ltd
Calcutta High Court · (2019) 12 CAL CK 0147
Constitution Of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 7(2)
High Courts24 Dec 2019Disposed Of
Chandan Roy Chandan Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0146
High Courts24 Dec 2019Dismissed
UCO Bank Vs Sujit Bhattacharjee And Others
Calcutta High Court · (2019) 12 CAL CK 0145
High Courts24 Dec 2019Dismissed
Khokan Chandra Jana & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0144
Civil Defence Regulations, 1968 — Regulation 8(1)
High Courts24 Dec 2019Disposed Of
Sudhansu Kumar Sudha & Ors Vs Union Of India & Ors
Calcutta High Court · (2019) 12 CAL CK 0143
Railway Protection Force Rule, 1987 — Rule 70, 71, 71.1, 71.2, 71.3, 99.2
High Courts24 Dec 2019Disposed Of
Atul Kumar Sarkar & Ors Vs Union of India & Ors
Calcutta High Court · (2019) 12 CAL CK 0142
Railway Protection Force Rules, 1987 — Rule 70, 71, 71.1, 71.2, 71.3, 99.2Indian Railway Board Act, 1905 — Section 2, 3
High Courts24 Dec 2019Dismissed
Chief Security Commissioner, Railway Protection Force Vs Jiwit Prosad Arya
Calcutta High Court · (2019) 12 CAL CK 0141
High Courts24 Dec 2019Dismissed
Basanta Das Vs Shyamali Das
Calcutta High Court · (2019) 12 CAL CK 0140
Hindu Marriage Act, 1955 — Section 13(1), 13(1)(ib)Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 498A
High Courts24 Dec 2019Allowed/Dismissed
Dilip Kumar Ganguly Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 12 CAL CK 0139
Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 202(1), 482
High Courts24 Dec 2019Allowed
Rabindra Nath Dam & Anr Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 12 CAL CK 0138
Indian Penal Code, 1860 — Section 120B, 405, 415, 420Code Of Criminal Procedure, 1973 — Section 156(3), 401, 482Negotiable Instruments Act, 1881 — Section 138
High Courts24 Dec 2019
Bhaskar Ghosh Vs State Of West Bengal And Others
Calcutta High Court · (2019) 12 CAL CK 0137
Constitution Of India, 1950 — Article 226West Bengal Municipal (Building) Rules, 2007 — Section 2AWest Bengal Clinical Establishment (Registration, Regulation And Transparency) Act, 2017 — Section 7
High Courts24 Dec 2019
Jahar Saha Vs State
Calcutta High Court · (2019) 12 CAL CK 0136
Constitution Of India, 1950 — Article 14, 21
High Courts24 Dec 2019
Dukhiram Murmu Vs State
Calcutta High Court · (2019) 12 CAL CK 0135
Constitution Of India, 1950 — Article 14, 21
High Courts24 Dec 2019Disposed Of
Latika Ghosh Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0134
Constitution Of India, 1950 — Article 21, 32, 136, 226Indian Penal Code, 1860 — Section 304Code Of Criminal Procedure, 1973 — Section 2(wa), 154, 154(3), 156(1), 156(3), 164, 173(2), 173(3), 173(4), 173(5), 173(6), 173(8), 190, 482
High Courts24 Dec 2019
Agro Chem Federation Of India And Another Vs Union Of India And Others
Calcutta High Court · (2019) 12 CAL CK 0133
Constitution Of India, 1950 — Article 14, 19(1)(g), 19(6)Insecticides Rules, 1971 — Rule 45Insecticides Act, 1968 — Section 5, 5(5), 9, 36, 36(1), 36(2)(d)
High Courts24 Dec 2019Dismissed
Pran Krishna Shil @ Sil Vs State Of West Bengal
Calcutta High Court · (2019) 12 CAL CK 0132
Indian Penal Code, 1860 — Section 363, 366, 376Indian Evidence Act, 1872 — Section 35, 74Code Of Criminal Procedure, 1973 — Section 164, 294, 313, 428
High Courts24 Dec 2019Dismissed
Arvind Kumar Munka Vs Union Of India
Calcutta High Court · (2019) 12 CAL CK 0131
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 41, 41A, 41A(3), 41 (1)(b)(ii), 91, 154, 167, 167(2), 439Central Goods And Services Tax Act, 2017 — Section 69, 69(1), 70, 70(1), 73, 132, 132(1), 132(1)(a), 132(1)(b), 132(1)©, 132(6), 134, 138
High Courts24 Dec 2019Allowed
Bablu Mohammed @ Mobarak Ali And Others Vs State Of West Bengal
Calcutta High Court · (2019) 12 CAL CK 0130
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364, 376Code Of Criminal Procedure, 1973 — Section 164, 164(4), 176, 281, 313, 428Evidence Act, 1872 — Section 32, 32(1), 106
High Courts24 Dec 2019
Magma Fincorp Limited Vs Gawali Yogesh Ranganath & Anr
Calcutta High Court · (2019) 12 CAL CK 0129
Arbitration And Conciliation Act, 1996 — Section 9