High Courts15 Mar 2019Dismissed
Prasanta Kumar Biswas Vs Union Of India & Ors
Calcutta High Court · (2019) 03 CAL CK 0082
Transfer Of Property Act, 1882 — Section 5
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 357 of 3,203
High Courts15 Mar 2019Dismissed
Azim Gazi Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0081
West Bengal Regulation Of Recruitment In State Government Establishments And Establishments Of Public Undertakings, Statutory Bodies, Government Companies And Local Authorities Act, 1999 — Section 3Constitution Of India, 1950 — Article 12, 14, 16, 141, 142
High Courts15 Mar 2019Allowed
Tanushree Das Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0079
High Courts15 Mar 2019Disposed Off
Agarpara Jute Mills Ltd Vs Assistant Commissioner Of Income Tax, Central Circle 1(1), Kolkata & Ors
Calcutta High Court · (2019) 03 CAL CK 0076
Income-Tax Act, 1961 — Section 92, 131, 139, 142(1), 143(3), 147, 148, 151, 243(3), 263Income Tax Act, 1948 — Section 34
High Courts15 Mar 2019Disposed Off
Deb Kumar Samanta Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0075
Code Of Criminal Procedure, 1973 — Section 313, 391Evidence Act, 1872 — Section 165
High Courts15 Mar 2019Allowed
Subir Sanyal Vs Sujit Bhunia
Calcutta High Court · (2019) 03 CAL CK 0074
High Courts14 Mar 2019Disposed Off
Bidyut Das Vs Union Of India & Ors
Calcutta High Court · (2019) 03 CAL CK 0091
Arbitration and Conciliation Act, 1996 — Section 11(2), 11(3), 11(4), 11(6), 12(2), 12(5), 15, 15(2), 32(3)
High Courts14 Mar 2019
Mita Karmakar Vs Lily Brahma
Calcutta High Court · (2019) 03 CAL CK 0089
Code Of Civil Procedure, 1908 — Section 151Transfer Of Property Act, 1882 — Section 106Electricity Act, 2003 — Section 43
High Courts14 Mar 2019Dismissed
Bapi Das @ Amal Das Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0088
Narcotic Drugs And Psychotropic Substances, Act, 1985 — Section 22(c), 67Code Of Criminal Procedure, 1973 — Section 313, 428
High Courts14 Mar 2019Disposed Off
Md. Nizam Hussain Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 03 CAL CK 0085
Code Of Criminal Procedure, 1973 — Section 161, 164, 227, 482Indian Penal Code, 1860 — Section 90, 376, 415, 417, 420
High Courts14 Mar 2019Disposed Off
State Of West Bengal & Ors Vs Keshov Prasad Shaw
Calcutta High Court · (2019) 03 CAL CK 0083
Limitation Act, 1963 — Section 5Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24
High Courts14 Mar 2019Dismissed
Anshuman Sadani Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2019) 03 CAL CK 0080
Limitation Act, 1963 — Section 5Kolkata Municipal Corporation Act, 1980 — Section 544, 546Constitution Of India, 1950 — Article 227
High Courts14 Mar 2019
Satinath Das & Ors Vs State Of W.B. & Ors
Calcutta High Court · (2019) 03 CAL CK 0073
Constitution Of India, 1950 — Article 14
High Courts14 Mar 2019Allowed
Tapas Barik And OrsVs State Of West Bengal And Ors
Calcutta High Court · (2019) 03 CAL CK 0072
West Bengal Land Reforms Act, 1955 — Section 14T(3), 14U(3), 50, 51A
High Courts13 Mar 2019Allowed
Anwar Ali Molla & Anr Vs Shaikh Sonamoni & Anr
Calcutta High Court · (2019) 03 CAL CK 0067
Code Of Civil Procedure, 1908 — Section 151, 153, Order 1 Rule 10(2), Order 6 Rule 17Constitution Of India, 1950 — Article 227
High Courts13 Mar 2019Allowed
West Bengal Financial Corporation Vs Goutam Surana And Others
Calcutta High Court · (2019) 03 CAL CK 0066
State Financial Corporations Act, 1951 — Section 29, 30Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 1 Rule 10(2), Order 40 Rule 1Constitution Of India, 1950 — Article 227
High Courts13 Mar 2019Disposed Off
Malika Housing Private Limited Vs Sankar Lal Saha
Calcutta High Court · (2019) 03 CAL CK 0065
Arbitration And Conciliation Act, 1996 — Section 16
High Courts13 Mar 2019Disposed Off
Smt. Billy Mehra & Anr Vs Sri Himanshu Kumar Chowdhuri @ Himanshu Chowdhury & Ors
Calcutta High Court · (2019) 03 CAL CK 0064
Code Of Civil Procedure, 1908 — Rule Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3(a), Order 39 Rule 3(b)Constitution Of India, 1950 — Article 227
High Courts13 Mar 2019
Krishna Builders And Developers And Another Vs Shriram Housing Finance Limited And Anothers
Calcutta High Court · (2019) 03 CAL CK 0063
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 14(1), 14(1A), 14(3), 17, 17(1), 17(3), 18Code Of Civil Procedure, 1908 — Section 156(3)Partnership Act, 1932 & mdash; Section 18, 19, 20, 69
High Courts13 Mar 2019
Sri Tapendro Mullick Vs Kumar Mrigendro Mallick, Since Deceased, Represented By His Son Hirendro Mullick And Others
Calcutta High Court · (2019) 03 CAL CK 0062
Specific Relief Act, 1963 — Section 28(1)Code Of Civil Procedure, 1908 — Section 47, 151, Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 10, Order 23 Rule 1, Order 23 Rule 1(5), Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 3, Order 32 Rule 4, Order 32 Rule 5, Order 32 Rule 6, Order 32 Rule 7, Order 32 Rule 8, Order 32 Rule 9, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13, Order 32 Rule 14Trusts Act, 1882 — Section 48