COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 302 of 3,203

High Courts01 Nov 2019Disposed Of

Standard Shoe Sole And Mould (India) Limited Vs IDBI Bank Limited

Calcutta High Court · (2019) 11 CAL CK 0001

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 17(3)Companies Act, 1956 — Section 391

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High Courts30 Oct 2019Dismissed

Tarak Nath Nayak Vs Director General, Central Reserve Police Force & Ors

Calcutta High Court · (2019) 10 CAL CK 0029

Constitution Of India, 1950 — Article 226

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High Courts30 Oct 2019Disposed Of

Munni Begum Vs Rabia Ahmed & Ors

Calcutta High Court · (2019) 10 CAL CK 0028

West Bengal Thika Tenancy (Acquisition And Regulation) Act 2001 — Section 21Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

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High Courts30 Oct 2019

Hindustan Unilever Limited Vs Rajesh Jain

Calcutta High Court · (2019) 10 CAL CK 0027

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High Courts30 Oct 2019

Hindustan Unilever Limited Vs Rahul Shaw

Calcutta High Court · (2019) 10 CAL CK 0026

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High Courts01 Oct 2019

Aktarul Islam Kayal & Ors Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 10 CAL CK 0025

West Bengal School Service Commission (Selection For Appointment To The Posts Of Teachers For Upper Primary Level Of Schools) Rules, 2016 — Rule 2(e), 2(f), 8, 9, 12, 12(3), 12(4), 12(5)

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High Courts01 Oct 2019Allowed

Balmer Lawrie & Company Limited Vs Ravishankar Ramchandran & Ors

Calcutta High Court · (2019) 10 CAL CK 0024

Code Of Civil Procedure, 1908 — Order 12 Rule 6

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High Courts01 Oct 2019Disposed Of

Dr. Md. Babul Aktar And Others Vs Dr. Md. Nazir Hossain And Others

Calcutta High Court · (2019) 10 CAL CK 0023

Specific Relief Act, 1963 — Section 34Medical Council Of India Act, 1956 — Section 20, 33, 33(1)Bengal, Agra And Assam Civil Courts (West Bengal Amendment) Act, 1957 — Section 4

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High Courts01 Oct 2019Allowed

Sethia Oils Limited Vs National Insurance Company Limited & Anr

Calcutta High Court · (2019) 10 CAL CK 0022

Limitation Act, 1963 — Article 14

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High Courts01 Oct 2019Allowed

Raj Krishna Roy Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 10 CAL CK 0021

Motor Vehicles Act, 1988 — Section 86

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High Courts01 Oct 2019Dismissed

M/s. Amrit Feeds Limited & Ors Vs M/s. Jai Lakshmi Solvents Private Limited

Calcutta High Court · (2019) 10 CAL CK 0020

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 415, 417, 418, 420

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High Courts01 Oct 2019Dismissed

Gopal Das Bagri & Ors Vs State Of West Bengal & Anr

Calcutta High Court · (2019) 10 CAL CK 0019

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 506Evidence Act, 1872 — Section 41, 42, 43

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High Courts01 Oct 2019Allowed

Ankur Shingal & Others Vs State Of West Bengal & Anr

Calcutta High Court · (2019) 10 CAL CK 0018

Code Of Criminal Procedure, 1973 — Section 401, 439(2), 482

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High Courts01 Oct 2019Dismissed

Mata Shankar Shukla Vs Union Of India & Ors

Calcutta High Court · (2019) 10 CAL CK 0017

Border Security Force Rules, 1969 — Rule 26

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High Courts01 Oct 2019Dismissed

M/s. Amricon Agrovet Private Limited & Ors Vs M/s. Jai Lakshmi Solvents Private Limited

Calcutta High Court · (2019) 10 CAL CK 0016

Indian Penal Code, 1860 — Section 120B, 415, 417, 418, 420Code Of Criminal Procedure, 1973 — Section 482

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High Courts01 Oct 2019Dismissed

M/s. Amrit Hatcheries Private Limited & Ors Vs M/s. Jai Lakshmi Solvents Private Limited

Calcutta High Court · (2019) 10 CAL CK 0015

Indian Penal Code, 1860 — Section 120B, 415, 417, 418, 420Code Of Criminal Procedure, 1973 — Section 482

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High Courts01 Oct 2019Allowed

Khalil Mondal & Anr Vs State Of West Bengal &

Calcutta High Court · (2019) 10 CAL CK 0014

Indian Penal Code, 1860 — Section 306, 498ACode Of Criminal Procedure, 1973 — Section 161

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High Courts01 Oct 2019Partly Allowed

Tamal Bhalla & Ors Vs State Of West Bengal & Anr

Calcutta High Court · (2019) 10 CAL CK 0013

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 323, 324, 506Code Of Criminal Procedure, 1973 — Section 313, 360

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High Courts01 Oct 2019Allowed/ Disposed Of

Sabyasachi Ghosh Vs Pushparani Das

Calcutta High Court · (2019) 10 CAL CK 0012

Specific Relief Act, 1963 — Section 28, 28(1), 28(2), 28(4)Code Of Civil Procedure, 1908 — Section 148, Order 9 Rule 13Constitution Of India, 1950 — Article 227

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High Courts01 Oct 2019

Plume Vapour Private Ltd. & Anr Vs Union Of India And Others

Calcutta High Court · (2019) 10 CAL CK 0011

Constitution Of India, 1950 — Article 13

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