High Courts02 Apr 2019Allowed
Kamalesh Polley Vs State Of West Bengal
Calcutta High Court · (2019) 04 CAL CK 0008
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 437A
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 355 of 3,203
High Courts02 Apr 2019Disposed Off
Jibananda Ghosh & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 04 CAL CK 0007
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 325, 326, 379, 427, 436, 448, 506, 1436Explosives Act, 1884 — Section 9(B)Code Of Criminal Procedure, 1973 — Section 408
High Courts02 Apr 2019Dismissed
Kaberi Hazra Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 04 CAL CK 0006
Land Acquisition Act, 1894 — Section 4, 5A, 6, 9, 11, 11AWest Bengal Land Reforms Act, 1955 — Section 4C(5)West Bengal Land Reforms and Tenancy Tribunal Act, 1991 — Section 10
High Courts02 Apr 2019Dismissed
Union Of India & Ors Vs Sobha Rani Mal & Ors
Calcutta High Court · (2019) 04 CAL CK 0005
High Courts02 Apr 2019Dismissed
Smt. Probha Chowdhury @ Smt. Probha Devi Chowdhury And Ors Vs Karabi Ghosh And Ors
Calcutta High Court · (2019) 04 CAL CK 0004
Transfer Of Property Act, 1882 — Section 108Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 11West Bengal Premises Tenancy Act, 1956 — Section 2(h)
High Courts02 Apr 2019Disposed Off
Soumendra Nath Pande Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 04 CAL CK 0003
Management Of Sponsored Institutions (Secondary) Rules, 1972 — Rule 4, 4(viii), 5, 5(ii), 5(iii), 5(iv), 5(v), 25Management of Recognized Non Govt Institutions Rules, 1969 — Rule 6, 7
High Courts02 Apr 2019
Dr. Samir Kumar Nanda Vs Union Of India & Ors
Calcutta High Court · (2019) 04 CAL CK 0002
Administrative Tribunals Act, 1985 — Section 14, 14(2), 14(1)(b)(iii)Central Administrative Tribunal Rules Of Practice, 1993 — Rule 154(b)Constitution Of India, 1950 — Article 323A
High Courts01 Apr 2019
Ajit Kumar Baul Vs Minati Baul And Others
Calcutta High Court · (2019) 04 CAL CK 0012
Land Revenue and Land Reforms Regulation 1966 — Section 162Specific Relief Act, 1963 — Section 34Transfer Of Property Act, 1882 — Section 53A
High Courts29 Mar 2019Dismissed
Food Corporation Of India Vs Tulshi Commercial Co. Ltd
Calcutta High Court · (2019) 03 CAL CK 0117
High Courts29 Mar 2019Dismissed
Sangeeta Sahal & Ors Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 03 CAL CK 0115
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 401, 482Indian Penal Code, 1860 — Section 34, 120B, 420, 468, 471Constitution Of India, 1950 — Article 226
High Courts29 Mar 2019Disposed Off
Iswar Sitaram Jew And Another Vs Ruby Ganguly And Others
Calcutta High Court · (2019) 03 CAL CK 0114
Hindu Succession Act, 1956 — Section 8, 15, 16Code Of Civil Procedure, 1908 — Order 7 Rule 11
High Courts29 Mar 2019Disposed Off
Union Of India & Others Vs Bankim Chandra Debnath
Calcutta High Court · (2019) 03 CAL CK 0113
Industrial Disputes Act, 1947 — Section 11ACode Of Civil Procedure, 1908 — Order 7 Rule 7Central Civil Services (Pension) Rules, 1972 — Rule 29, 35, 36, 38, 39, 40, 48, 48A, 49
High Courts29 Mar 2019Disposed Off
Goodricke Group Ltd. & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0112
Industrial Disputes Act, 1947 — Section 2A, 10(1B)(D)
High Courts29 Mar 2019Disposed Off
V.Subbaraj And Others Vs Union Of India And Others
Calcutta High Court · (2019) 03 CAL CK 0111
High Courts29 Mar 2019Allowed
Union Of India And Others Vs R.N.Roy
Calcutta High Court · (2019) 03 CAL CK 0110
Code Of Civil Procedure, 1908 — Order 2 Rule 2
High Courts28 Mar 2019Disposed Off
Shyam Sel & Power Limited Vs Bahubali Promoters Private Limited
Calcutta High Court · (2019) 03 CAL CK 0116
Code Of Civil Procedure, 1908 — Section 10, 151, Order 2 Rule 2, Order 2 Rule 4West Bengal Premises Tenancy Act, 1997 — Section 6(4)
High Courts28 Mar 2019Partly Allowed
Ramswarup Upadhyay Vs Of ficial Liquidator
Calcutta High Court · (2019) 03 CAL CK 0105
Companies Act, 1956 — Section 446, 456, 456(1A), 456(1B), 457, 477, 477(6), 477(7)
High Courts28 Mar 2019Dismissed
Manoj Kumar Beria Vs Atul Gupta
Calcutta High Court · (2019) 03 CAL CK 0103
Code Of Civil Procedure, 1908 — Section 20(c), Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 3(6)(b)Constitution Of India, 1950 — Article 227
High Courts28 Mar 2019Partly Allowed
Jagdish Singh & Ors Vs State Of West Bengal
Calcutta High Court · (2019) 03 CAL CK 0101
Indian Penal Code, 1860 — Section 395, 397, 398, 412Arms Act, 1959 — Section 25, 27, 25(i)(a), 27, 35Evidence Act, 1872 — Section 114
High Courts28 Mar 2019
Abhay Roy Chowdhury @ Abhay Ray Chowdhury Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0100
Indian Penal Code, 1860 — Section 120B, 302, 307, 326Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 161, 164, 227, 482