COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 393 of 3,203

High Courts29 Aug 2018Allowed

Gyan Mahendra Swarup Vs Life Insurance Corporation of India

Calcutta High Court · (2018) 08 CAL CK 0079

Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 2(g), 2(e)(2)(ii), 3, 4, 5, 6Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1997 — Section 3(a)(iii)

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High Courts29 Aug 2018Dismissed

M/s Hiralal Chowhan & Company Vs Board of Trust of The Port of Kolkata

Calcutta High Court · (2018) 08 CAL CK 0078

Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 2(g), 4, 4(1), 4(2)(b)(ii), 5Constitution Of Indian, 1950 — Article 12

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High Courts29 Aug 2018Allowed

Md. Shahnawaz Khan And Another Vs Shaik Shajahan Hossain And Others

Calcutta High Court · (2018) 08 CAL CK 0077

Specific Relief Act, 1963 — Section 15, 19Code of Civil Procedure, 1908 — Section 35A, Order 6 Rule 17, Order 2 Rule 2, Order 7 Rule 11, Order 2 Rule 2(3)Constitution Of Indian, 1950 — Article 227

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High Courts29 Aug 2018Dismissed

Pawan Kumar Ruia Vs State of West Bengal & Anr.

Calcutta High Court · (2018) 08 CAL CK 0076

Indian Penal Code, 1860 — Section 34, 188, 120B, 379, 406, 409, 411, 413, 414, 420, 427, 435, 436, 482West Bengal Fire Service Act, 1950 — Section 11C, 11J, 11M, 12, 26Code of Criminal Procedure, 1973 — Section 41A, 161, 164

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High Courts29 Aug 2018Dismissed

E-Meditek Insurance (TPA) Ltd. Vs National Insurance Co. Ltd. & Another

Calcutta High Court · (2018) 08 CAL CK 0075

Constitution Of Indian, 1950 — Article 14, 19(1)(g), 226

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High Courts28 Aug 2018Allowed

Ambo Exports Limited Vs Devi Resources Limited

Calcutta High Court · (2018) 08 CAL CK 0074

Arbitration and Conciliation Act, 1996 — Section 45

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High Courts28 Aug 2018Disposed Off

Ruhi Sahina Vs Syed Masidur Rahman

Calcutta High Court · (2018) 08 CAL CK 0073

Code of Civil Procedure, 1908 — Section 24, 34, 323, 427, 498AGuardians and Wards Act, 1890 — Section 7, 8, 9, 9(1), 25Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts28 Aug 2018

Tathagata Ghosh Vs SUnion of India & Ors.

Calcutta High Court · (2018) 08 CAL CK 0072

Schedule to Rights of Persons with Disabilities Act, 2016 — Section 2( r ), 1(B), 32

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High Courts28 Aug 2018Disposed Off

Shri Uma Shankar Gupta Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2018) 08 CAL CK 0071

Food Safety And Standards Act, 2006 — Section 3, 3(1)(n), 31, 31(1)(2), 31(2), 31(3)Food Safety And Standards (Licensing And Registration Of Food Businesses) Regulations, 2011 — Regulation 2.1, 2.1.2

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High Courts28 Aug 2018Disposed Off

Mani Majumdar Vs State of West Bengal & Anr.

Calcutta High Court · (2018) 08 CAL CK 0070

Prevention of Corruption Act, 1988 — Section 7Code of Criminal Procedure, 1973 — Section 311, 313, 428Indian Penal Code, 1860 — Section 120B, 201, 302, 342

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High Courts28 Aug 2018Dismissed