COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 315 of 3,203

High Courts18 Sept 2019Allowed

Selvel Advertising Private Limited Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2019) 09 CAL CK 0062

Kolkata Municipal Corporation Act, 1980 — Section 130, 131, 131(3), 170, 170(1)(c), 170(2), 202, 202(1), 202(2), 202(4), 203, 203(1), 203(3), 204, 307, 343, 343}(1), 344, 344(1)Hoogly River Bridge Act, 1969 —Section 9, 23Uttar Pradesh Municipalities Act, 1916 — Section 116(g)

High Courts18 Sept 2019Allowed

M/s. Classic Advertising Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2019) 09 CAL CK 0061

Kolkata Municipal Corporation Act, 1980 — Section 131, 131(3), 170, 170(1)(c), 202, 202(1), 202(2), 202(4), 203, 203(1), 203(3), 204, 343, 343(1), 344, 344(1)Hoogly River Bridge Act, 1969 —Section 9, 23Uttar Pradesh Municipalities Act, 1916 — Section 116(g)

High Courts18 Sept 2019Allowed

M/s. Prithvi Associates Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2019) 09 CAL CK 0060

Kolkata Municipal Corporation Act, 1980 — Section 130, 131, 131(3), 170, 170(1)(c), 170(2), 202, 202(1), 202(2), 203, 203(1), 203(3), 204, 202(4), 204, 343, 343(1), 344, 344(1)Hoogly River Bridge Act, 1969 —Section 9, 23Uttar Pradesh Municipalities Act, 1916 — Section 116(g)

High Courts18 Sept 2019Allowed

Chitta Ranjan Chatterjee Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2019) 09 CAL CK 0059

Kolkata Municipal Corporation Act, 1980 — Section 130, 131, 131(3), 170, 170(1)(c), 170(2), 202, 202(1), 202(2), 202(4), 203, 203(1), 203(3), 204, 307, 343, 344Hoogly River Bridge Act, 1969 —Section 9, 23Uttar Pradesh Municipalities Act, 1916 — Section 116(g)

High Courts18 Sept 2019Allowed

Eden Media Private Limited Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2019) 09 CAL CK 0058

Kolkata Municipal Corporation Act, 1980 — Section 130, 131, 131(3), 170, 170(1)(c), 170(2), 202, 202(1), 202(2), 202(4), 203, 203(1), 203(3), 204, 307, 343, 343(1), 344, 344(1)Hooghly River Bridge Act, 1969 — Section 9, 23Uttar Pradesh Municipalities Act, 1916 — Section 116(g)

High Courts18 Sept 2019Allowed

Pioneer Publicity Corporation Private Limited Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2019) 09 CAL CK 0057

Kolkata Municipal Corporation Act, 1980 — Section 130, 131, 131(3), 170, 170(1)(c), 170(2), 202, 202(1), 202(2), 202(4), 203, 203(1), 203(3), 204, 307, 343, 343}(1), 344, 344(1)Hoogly River Bridge Act, 1969 —Section 9, 23Uttar Pradesh Municipalities Act, 1916 — Section 116(g)

High Courts18 Sept 2019

Apeejay Surrendra Park Hotels Ltd.& Anr Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2019) 09 CAL CK 0056

Kolkata Municipal Corporation Act, 1980 — Section 174Indian Stamp Act, 1899 — Section 2(16B)

High Courts18 Sept 2019Disposed Off

Anil Das & Ors Vs Registrar General, High Court, Calcutta & Ors

Calcutta High Court · (2019) 09 CAL CK 0055

High Courts18 Sept 2019Dismissed

M/S Jagannath Enterprise & Anr Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2019) 09 CAL CK 0054

Kolkata Municipal Corporation Act, 1980 — Section 45Indian Contract Act, 1872 — Section 70

High Courts17 Sept 2019Disposed Of

Asit Hait And Others Vs Oriental Insurance Company Limited

Calcutta High Court · (2019) 09 CAL CK 0224

Motor Vehicles Act, 1939 — Section 110A

High Courts17 Sept 2019Allowed

Anurupa Baidya & Anr Vs Asima Roy & Anr

Calcutta High Court · (2019) 09 CAL CK 0223

Code Of Civil Procedure, 1908 — Section 114, Order 18 Rule 17, Order 47

High Courts17 Sept 2019Disposed Of

Eastern Coalfields Limited Vs Ushama Devi & Ors

Calcutta High Court · (2019) 09 CAL CK 0222

High Courts17 Sept 2019Disposed Of

Nandini Mitra Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 09 CAL CK 0221

Bengal Nurses Act, 1934 — Section 2(c), 18

High Courts17 Sept 2019Dismissed

Mamlot @ Mojammel Sk Vs State Of West Bengal

Calcutta High Court · (2019) 09 CAL CK 0220

Indian Penal Code, 1860 — Section 300, 302, 304I, 307, 326Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 11

High Courts17 Sept 2019Allowed

Ankita Roy (Tribedi) Vs Sayantan Roy

Calcutta High Court · (2019) 09 CAL CK 0219

Code Of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure, 1973 — Section 93, 125Indian Penal Code, 1860 — Section 34, 323, 325, 498A, 506

High Courts17 Sept 2019Allowed

Jogyeswar Mondal & Ors Vs Haren Ch. Manna

Calcutta High Court · (2019) 09 CAL CK 0218

Transfer Of Property Act, 1882 — Section 58(C)Specific Relief Act, 1963 — Section 16(C)Limitation Act, 1963 — Article 54

High Courts17 Sept 2019Allowed

Pradeep Kumar Dutta Vs Amrita Dutta

Calcutta High Court · (2019) 09 CAL CK 0053

Hindu Marriage Act, 1955 — Section 9, 13Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 9 Rule 13

High Courts17 Sept 2019Allowed

Deepika Gupta Vs Shailesh Gupta

Calcutta High Court · (2019) 09 CAL CK 0052

Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 9, 24Protection Of Women From Domestic Violence Act, 2005 — Section 12, 13, 18, 19, 20, 22

High Courts17 Sept 2019Allowed

Tapan Banerjee Vs Goutam Chandra Das & Anr

Calcutta High Court · (2019) 09 CAL CK 0051

Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 16, 20, 20(2)(b), 22(2)

High Courts17 Sept 2019Allowed

Debu Hait Vs State Of West Bengal

Calcutta High Court · (2019) 09 CAL CK 0050

Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 3(B), 4, 8, 12Indian Penal Code, 1860 — Section 354, 376(2)(i)Code Of Criminal Procedure, 1973 — Section 164, 288, 313, 376(2)(i)