High Courts04 Mar 2019Dismissed
Subinoy Dey Vs Rina Hawalder
Calcutta High Court · (2019) 03 CAL CK 0003
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 361 of 3,203
High Courts01 Mar 2019Dismissed
State Fisheries Development Corporation Limited And Anr. Vs District Magistrate, Purba Medinipur & Ors
Calcutta High Court · (2019) 03 CAL CK 0015
West Bengal Inland Fisheries Act, 1984 — Section 8
High Courts01 Mar 2019Allowed
Prasun Chakraborty Vs State Of West Bengal
Calcutta High Court · (2019) 03 CAL CK 0013
Narcotic Drugs And Psychotropic Substances, Act, 1985 — Section 20(b)(ii)(c), 21(b)(ii)(c), 42, 42(1), 42(2), 43, 53, 66, 67Code Of Criminal Procedure, 1973 — Section 164, 313, 437AEvidence Act, 1872 — Section 26, 65, 65(c), 91, 114
High Courts01 Mar 2019Disposed Off
Ranjit Mukherjee Vs State Bank Of India & Ors
Calcutta High Court · (2019) 03 CAL CK 0002
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
High Courts01 Mar 2019Disposed Off
Kundan Chakrabort Vs Tirthankar Dey
Calcutta High Court · (2019) 03 CAL CK 0001
Code Of Criminal Procedure,1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(2), 145
High Courts28 Feb 2019Disposed Off
Bulbuli Kundu Vs Allahabad Bank & Ors
Calcutta High Court · (2019) 02 CAL CK 0070
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 2(1)(d), 2(l)(i), 2(1)(iv), 2(1)(v), 2(1)(L), 13(6), 14, 14(1A)Banking Regulation Act, 1949 — Section 5Transfer Of Property Act, 1882 — Section 8, 55(4)(b)
High Courts28 Feb 2019Dismissed
Star Battery Limited & Anr. Vs State Bank Of India & Ors
Calcutta High Court · (2019) 02 CAL CK 0069
Indian Contract Act, 1872 — Section 171
High Courts25 Feb 2019Disposed Off
Abiram Das Vs Ndaman & Nicobar Administration & Ors
Calcutta High Court · (2019) 02 CAL CK 0071
Andaman & Nicobar Islands Land Revenue And Land Reform Regulation, 1966 — Section 104, 202, 202(8) 1966
High Courts25 Feb 2019Dismissed
Vedanta Dealing Pvt. Ltd. Vs Hind General Trading Company Pvt. Ltd. & Ors
Calcutta High Court · (2019) 02 CAL CK 0067
Code Of Criminal Procedure, 1973 — Section 195(1)(b)(i), 195(1)(b)(ii), 340, 482Indian Penal Code, 1860 — Section 192, 193, 463, 464, 471, 475, 476
High Courts25 Feb 2019Dismissed
Jyoti Jain Vs ABP Private Limited & Anr
Calcutta High Court · (2019) 02 CAL CK 0065
Partnership Act, 1932 — Section 39, 45, 45(1), 72Code Of Civil Procedure,1908 — Order 41 Rule 27
High Courts22 Feb 2019
ITC Limited Vs Whole Leaf Tobacco Venture Pvt. Ltd And Others.
Calcutta High Court · (2019) 02 CAL CK 0068
Trade Marks Act, 1999 — Section 2(m), 2(1)(zg)Cigarettes And Other Tobacco Products (Prohibition Of Advertisementand Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 7(1), 8(2), 10, 20, 31Copyright Act, 1957 — Section 2(c), 51
High Courts22 Feb 2019Dismissed
Tonganagaon Tea Co. Pvt. Ltd. Vs Associated Tea Industries
Calcutta High Court · (2019) 02 CAL CK 0066
Negotiable Instruments Act, 1881 — Section 138Arbitration And Conciliation Act, 1996 — Section 11, 28, 31, 34, 34(b)(ii), 34(2A), 37
High Courts20 Feb 2019Disposed Off
Swapan Mandal Vs State Of West Bengal & Ors.
Calcutta High Court · (2019) 02 CAL CK 0064
Code Of Criminal Procedure, 1973 — Section 357A, 357A (2), 357(5)Protection Of Children From Sexual Offences Act, 2012 — Section 8Constitution Of India, 1950 — Article 21
High Courts20 Feb 2019
Ceo, Maruti Suzuki India Ltd. & Anr. Vs Ajay Mallick & Ors.
Calcutta High Court · (2019) 02 CAL CK 0063
Indian Penal Code, 1860 — Section 34, 192, 199, 323, 405, 406, 415, 417, 427, 506Code Of Criminal Procedure, 1973 — Section 156(3), 190, 200, 204, 319Negotiable Instruments Act, 1881 — Section 141
High Courts20 Feb 2019Disposed Off
Ganesh Barui Vs State Of West Bengal
Calcutta High Court · (2019) 02 CAL CK 0062
Indian Penal Code, 1860 — Section 109, 376, 376, 493Code Of Criminal Procedure, 1973 — Section 156(3), 428
High Courts20 Feb 2019Allowed
Kajal Hazra Vs State Of West Bengal
Calcutta High Court · (2019) 02 CAL CK 0061
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 25, 26Code Of Criminal Procedure, 1973 — Section 161, 437A
High Courts20 Feb 2019Allowed
Santanu Biswas Vs State Of West Bengal
Calcutta High Court · (2019) 02 CAL CK 0060
Indian Penal Code, 1860 — Section 304B, 161, 306, 498A
High Courts20 Feb 2019Dismissed
Amrita Bazaar Patrika Private Limite Vs United Bank Of India And Another
Calcutta High Court · (2019) 02 CAL CK 0059
Payment Of Gratuity Act, 1972 — Section 4, 7, 7(1), 7(2), 7(3A), 7(4b), 7(4)(b)Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 — Section 17Indian Penal Code, 1860 — Section 193, 196, 228
High Courts20 Feb 2019Dismissed
Kalipada Poirya & Ors. Vs Banamali Samanta & Ors.
Calcutta High Court · (2019) 02 CAL CK 0058
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Transfer Of Property Act, 1882 — Section 44West Bengal Land Reforms Act, 1955 — Section 4C
High Courts20 Feb 2019Disposed Off
Amjad Ali Mirza, Being Deceased, His Heirs Nagma Begum And Others Vs Board Of Wakfs And Others
Calcutta High Court · (2019) 02 CAL CK 0057
Waqf Act, 1995 — Section 3(r), 3(i), 6, 13(3), 32(1), 32(2)(g), 36, 40, 43, 89, 90, 107, 108ACode Of Civil Procedure, 1908 — Order 1 Rule 13Constitution Of India, 1950 — Article 227