High Courts20 Sept 2018Dismissed
In Re : Anupam Ghosh Vs
Calcutta High Court · (2018) 09 CAL CK 0051
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 390 of 3,203
High Courts20 Sept 2018Disposed Off
Sukumar Bhattacharya Vs Bank of India & Ors.
Calcutta High Court · (2018) 09 CAL CK 0043
Negotiable Instruments Act, 1881 — Section 131Constitution of India, 1950 — Article 14, 21
High Courts19 Sept 2018Dismissed
Ramesh Chnd Koiri Vs Chandan Koiri & Ors
Calcutta High Court · (2018) 09 CAL CK 0050
Specific Relief Act, 1963 — Section 6Indian Evidence Act, 1872 — Section 65Constitution of India, 1950 — Article 227
High Courts19 Sept 2018Allowed
Debraj Sen & Ors. Vs Sanghamitra Banerjee & Ors
Calcutta High Court · (2018) 09 CAL CK 0049
Code of Civil Procedure (Amendment) Act, 1976 — Section 97(2)(R )Code of Civil Procedure, 1908 — Order 22 Rule 4(4), Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4(1), Order 22 Rule 4(2), Order 22 Rule 4(3)/li>Constitution of India, 1950 — Article 227
High Courts19 Sept 2018Allowed
Kushal Samaddar Vs General Manager, Metro Railway
Calcutta High Court · (2018) 09 CAL CK 0048
Metro Railway (Construction of Works) Act, 1978 — Section 7(3), 10(1), 13(3)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2), 25, 30Land Acquisition Act, 1894 — Section 4, 11
High Courts19 Sept 2018Allowed
Madhusudan Teli Vs State of West Bengal & Ors
Calcutta High Court · (2018) 09 CAL CK 0047
Indian Penal Code, 1860 — Section 302, 323, 326Code of Criminal Procedure, 1973 — Section 313, 428
High Courts19 Sept 2018Partly Allowed
Smt. Archana Mishra & Anr Vs Smt. Dipali Chowdhury & Anr
Calcutta High Court · (2018) 09 CAL CK 0046
Indian Succession Act, 1925 — Section 211, 213, 222, 227, 232Limitation Act, 1963 — Section 14
High Courts19 Sept 2018Allowed
Provincial Daughters Of The Cross St. Vincent’s Home And Others Vs Mrs. Hasi Sen And Others
Calcutta High Court · (2018) 09 CAL CK 0045
Limitation Act, 1963 — Section 18, Section 18(2), Section 22, Section 23, Article 7Revision of Pay and Allowances Rules, 2009 — Rule 12Constitution of India, 1950 — Article 32, 226
High Courts19 Sept 2018Disposed Off
Sri (Dr.) Kalyan Kumar Ghosh Vs Sri Prabir Biswas
Calcutta High Court · (2018) 09 CAL CK 0044
West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2), 7(3), 21
High Courts19 Sept 2018Dismissed
Smti. Madhusri Konar & Dr. Hirala Konar Vs Central Book Agency Private Limited And Another
Calcutta High Court · (2018) 09 CAL CK 0042
Specific Relief Act, 1963 — Section 19Code of Civil Procedure 1908 — Order 1 Rule 10(2)
High Courts19 Sept 2018Disposed Off
Ganesh Grains Ltd. Vs Anushree Bhattacharjee & Ors
Calcutta High Court · (2018) 09 CAL CK 0041
High Courts18 Sept 2018Dismissed
Liang Miao Sheng & Ors Vs State of West Bengal & Ors
Calcutta High Court · (2018) 09 CAL CK 0039
Bengal General Clauses Act, 1922 — Section 21, 22, 25, 26, 27West Bengal Societies Registration Act, 1961 — Section 3, 4, 5, 5(2), 6, 7, 7(3), 10, 11(1)West Bengal Societies Registration Rules, 1963 — Rule 3, 5
High Courts18 Sept 2018
Spx Flow Technology Singapore Pte Ltd. Vs Sanjay Jain
Calcutta High Court · (2018) 09 CAL CK 0038
High Courts18 Sept 2018Disposed Off
Supriya Mondal Vs State of West Bengal & Ors
Calcutta High Court · (2018) 09 CAL CK 0037
High Courts18 Sept 2018Disposed Off
S.K.Sarawagi & Co. Pvt. Ltd. Vs Union Of India
Calcutta High Court · (2018) 09 CAL CK 0036
Arbitration & Conciliation Act, 1996 — Section 11(6), 11(6A), 21
High Courts14 Sept 2018Disposed Off
State of West Bengal & Ors. Vs Dr. Naval Patel & Ors.
Calcutta High Court · (2018) 09 CAL CK 0035
Indian Contract Act, 1872 — Section 27Indian Medical Council Act, 1956 — Section 33Constitution of India, 1950 — Article 13, 14, 19, 19(1)(g), 73, 162, 166, 166(3), 226
High Courts14 Sept 2018Dismissed
State of West Bengal & Ors. Vs Union of India & Ors.
Calcutta High Court · (2018) 09 CAL CK 0034
High Courts14 Sept 2018Allowed
Gispati alias Gurudas Bhattacharya Vs Hrishikesh Santra & Ors.
Calcutta High Court · (2018) 09 CAL CK 0033
West Bengal Land Reforms Act, 1955 — Section 10, 14Transfer of Property Act, 1882 — Section 43Code of Civil Procedure, 1908 — Order 41 Rule 11, Order 41 Rule 27
High Courts14 Sept 2018Allowed
Prosad Ranjan Biswas Vs Hijli Co-Operative Development Society Limited & Ors.
Calcutta High Court · (2018) 09 CAL CK 0032
West Bengal Co-operative Societies Rules, 2011 — Rule 145(2)
High Courts14 Sept 2018Dismissed
Sri Rabi Chandra Vs Mahabodhi Society of India
Calcutta High Court · (2018) 09 CAL CK 0031
West Bengal Premises Tenancy Act, 1956 — Section 13(6), 13(g)Code of Civil Procedure, 1908 — Order 19 rule 3