COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 338 of 3,203

High Courts01 Aug 2019Disposed Of

Sanjay Pandey Vs State Of West Bengal & Anr

Calcutta High Court · (2019) 08 CAL CK 0099

Code Of Criminal Procedure, 1973 — Section 407, 482Negotiable Instruments Act, 1881 — Section 138, 142, 142(1), 142(2), 142(a), 142(b)

Read judgment

High Courts01 Aug 2019Dismissed

Hrishikesh Mahato Vs Handu Singh Sardar & Ors

Calcutta High Court · (2019) 08 CAL CK 0098

Code Of Civil Procedure, 1908 — Order 41 Rule 27

Read judgment

High Courts01 Aug 2019Disposed Of

Ajay Kumar Das & Ors Vs State Of West Bengal & Anr

Calcutta High Court · (2019) 08 CAL CK 0097

Code Of Criminal Procedure, 1973 — Section 107, 144, 156(3), 482Indian Penal Code, 1860 — Section 34, 323, 324, 341, 354, 354B, 379, 447, 504, 506, 509

Read judgment

High Courts01 Aug 2019

Sulekha Gorain Vs State OF West Bengal & Ors

Calcutta High Court · (2019) 08 CAL CK 0096

Constitution Of India, 1950 — Article 14, 16, 39(a), 226

Read judgment

High Courts01 Aug 2019Allowed

Susanta Ghosh Vs Bhadreswar Municipality & Ors

Calcutta High Court · (2019) 08 CAL CK 0095

Constitution Of India, 1950 — Article 243A, 243Q

Read judgment

High Courts01 Aug 2019Dismissed

Arabinda Ghosh & Ors Vs Jadavpur University & Ors

Calcutta High Court · (2019) 08 CAL CK 0094

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(8), 128(A)

Read judgment

High Courts01 Aug 2019Disposed Of

Hirak Ranjan Bera & Ors Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 08 CAL CK 0093

West Bengal Land Reforms And Tenancy Tribunal Act, 1997 — Section 2(p), 6, 10, 10(2), 20Limitation Act, 1908 — Section 5

Read judgment

High Courts01 Aug 2019Disposed Of

Sweta Nandi & Anr Vs Rajesh Yadav & Anr

Calcutta High Court · (2019) 08 CAL CK 0092

Income Tax Act, 1961 — Section 143(1)

Read judgment

High Courts01 Aug 2019Dismissed

Subir Banerjee & Anr Vs State

Calcutta High Court · (2019) 08 CAL CK 0091

Indian Penal Code, 1860 — Section 272, 273Food Safety And Standards Act, 2006 — Section 42, 89

Read judgment

High Courts01 Aug 2019

Managing Committee Of Shree Balkrishna Vithalnath Vidyalaya And Another Vs State Of West Bengal And Others

Calcutta High Court · (2019) 08 CAL CK 0090

Read judgment

High Courts01 Aug 2019Dismissed

Sonali Bose Vs Union Of India & Ors

Calcutta High Court · (2019) 08 CAL CK 0089

Constitution Of India, 1950 — Article 14

Read judgment

High Courts01 Aug 2019Allowed

Anisur Rahaman Vs Md. Hefjur Ali And Others

Calcutta High Court · (2019) 08 CAL CK 0088

West Bengal Panchayat Elections Act, 2003 — Section 79, 93, 94West Bengal Panchayat Election Rules, 2006 — Rule 91, 91(2)

Read judgment

High Courts01 Aug 2019Disposed Of

M/S. Balmer Lawrie & Co. Ltd Vs Commissioner Of Income Tax, Kol-II

Calcutta High Court · (2019) 08 CAL CK 0087

Income Tax Act, 1961 — Section 37(1)

Read judgment

High Courts01 Aug 2019Dismissed

Cimmco Ltd. & Others Vs Export Import Bank Of India & Another

Calcutta High Court · (2019) 08 CAL CK 0086

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

Read judgment

High Courts01 Aug 2019Disposed Off

Prasar Bharati (Broadcasting Corporation Of India) Vs M/S. Saha Building Centre Pvt. Ltd

Calcutta High Court · (2019) 08 CAL CK 0005

Arbitration And Conciliation Act, 1996 — Section 31A

Read judgment

High Courts01 Aug 2019Allowed

Dilip Das @ Rabi & Anr Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0004

Code Of Criminal Procedure, 1973 — Section 313, 428Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 106

Read judgment

High Courts01 Aug 2019Dismissed

Jayanta Ray Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2019) 08 CAL CK 0003

West Bengal Inland Fisheries Act, 1984 — Section 17A, 17A(3), 17(A)(10), 17(11)West Bengal Inland Fisheries (Amendment ) Act 1993 — Section 1(2), 2(1)West Bengal Land Reforms Act, 1955 — Section 4C

Read judgment

High Courts01 Aug 2019Dismissed

Pear Sk. & Anr Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0002

Indian Penal Code, 1860 — Section 34, 302, 307, 498ACode Of Criminal Procedure, 1973 — Section 313, 428

Read judgment

High Courts01 Aug 2019Dismissed

Paritosh Kumar Basu Vs Sandhya Basu & Ors

Calcutta High Court · (2019) 08 CAL CK 0001

Specific Relief Act 1963 — Section 26, 26(1)(b), 26(1)(c)Evidence Act, 1872 — Section 91, 92Registration Act, 1908 — Section 49

Read judgment

High Courts31 Jul 2019Allowed

M/S. Steel Authority Of India Ltd VsExalt Service Pvt. Ltd

Calcutta High Court · (2019) 07 CAL CK 0104

Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 4(1), 4(1A), 5, 5(1), 9, 9(4)Arbitration And Conciliation Act 1996 — Section 9, 31, 32(1), 34Code Of Civil Procedure, 1908 — Section 151

Read judgment