High Courts06 Aug 2018Disposed Off
Dr. Anowar Hossain Dafadar Vs State of West Bengal And Others.
Calcutta High Court · (2018) 08 CAL CK 0004
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 396 of 3,203
High Courts06 Aug 2018Disposed Off
Sukhamay Mondal Vs State of West Bengal
Calcutta High Court · (2018) 08 CAL CK 0003
Code of Criminal Procedure, 1973 — Section 125, 127, 161, 227, 228, 239, 240Indian Penal Code, 1860 — Section 323, 498A
High Courts06 Aug 2018Allowed
Tarak Dey, Dani Vs State of West Bengal
Calcutta High Court · (2018) 08 CAL CK 0002
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313
High Courts06 Aug 2018Allowed
Bimal, Bimalendu Mondal. Vs State of West Bengal
Calcutta High Court · (2018) 08 CAL CK 0001
Indian Penal Code, 1860 — Section 201, 302Code of Criminal Procedure, 1973 — Section 164, 313
High Courts03 Aug 2018
Uttam Singha Vs State of West Bengal
Calcutta High Court · (2018) 08 CAL CK 0028
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313
High Courts03 Aug 2018Dismissed
Mintu Banik Vs State of West Bengal
Calcutta High Court · (2018) 08 CAL CK 0027
Indian Penal Code, 1860 — Section 376(2)(f)Code of Criminal Procedure, 1973 — Section 164, 313, 357
High Courts03 Aug 2018
Bhrigu Ram Kumar & Ors Vs State of West Bengal
Calcutta High Court · (2018) 08 CAL CK 0026
Indian Penal Code, 1860 — Section 34, 302, 498ACode of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 8, 62, 106
High Courts03 Aug 2018Disposed Off
Eva Exotica Private Ltd. Vs M/s. Bengani Food Products Private Ltd.
Calcutta High Court · (2018) 08 CAL CK 0023
Sale of Goods Act, 1930 — Section 41, 42Companies (Court) Rules 1959 — Rule 21
High Courts03 Aug 2018
G K Investments Limited & Ors. Vs Vistra Itcl (India) Limited, (Formerly Known As Il & Fs Trust Company Limtied) & Ors.
Calcutta High Court · (2018) 08 CAL CK 0019
Insolvency and Bankruptcy Code, 2016 — Section 31
High Courts03 Aug 2018Disposed Off
Mrityunjoy Chowdhury Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2018) 08 CAL CK 0018
Constitution of India 1950 — Article 12
High Courts03 Aug 2018Allowed
M/s. Webel Technology Ltd. Vs Commissioner of Service Tax, Kolkata & Ors.
Calcutta High Court · (2018) 08 CAL CK 0017
Finance Act, 1994 — Section 65A, 65(a)(b), 65(19), 65(19)(vi), 65(76)(b), 65(78), 65(79), 65(105), 65(105)(zb), 66, 67, 69(19)Central Excise Act, 1944 — Section 2(f)Central Excise Rules, 1944 — Rule 57A
High Courts02 Aug 2018Disposed Off
M/s. Nik Nish Retail Ltd. & Ors. Vs C.B.I. & Anr.
Calcutta High Court · (2018) 08 CAL CK 0025
Indian Penal Code, 1860 — Section 120B, 420Code of Criminal Procedure, 1973 — Section 320, 397, 399
High Courts02 Aug 2018Allowed
Kakali Ghosh Vs State of West Bengal And Ors.
Calcutta High Court · (2018) 08 CAL CK 0024
Industrial Disputes Act, 1947 — Section 11AConstitution of India 1950 — Article 136, 226
High Courts02 Aug 2018Dismissed
Haydar Ali Molla & Ors. Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 08 CAL CK 0022
High Courts01 Aug 2018Dismissed
Messers Lakshmi Promoters & Developers (P) Limited Vs Shri Sridhar Panday And Others
Calcutta High Court · (2018) 08 CAL CK 0030
Indian Evidence Act, 1872 — Section 65(a)Code of Civil Procedure, 1908 — Order 21 Rule 101
High Courts01 Aug 2018Dismissed
Metal Printers Company Vs Smt. Shila De
Calcutta High Court · (2018) 08 CAL CK 0021
West Bengal Premises Tenancy Act, 1997 — Section 7(2), 7(3)Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Section 151
High Courts01 Aug 2018Dismissed
Al-Kamal Ahmedullah Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 08 CAL CK 0020
Constitution of India 1950 — Article 226
High Courts01 Aug 2018
Director of Madrasah Education Vs Anisur Rahaman & Ors.
Calcutta High Court · (2018) 08 CAL CK 0016
Constitution Of Indian 1950 — Article 226
High Courts01 Aug 2018Dismissed
M/s. Kedarnath Agarwalla & Brothers & Anr Vs Union of India & Ors.
Calcutta High Court · (2018) 08 CAL CK 0015
Railways Act, 1989 — Section 2(31), 2(32A), 147
High Courts31 Jul 2018Allowed
Sri Harekrishna Pal & Ors. Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0173
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Constitution of India 1950 — Article 226