High Courts31 Jul 2018Dismissed
Akram Ali, Sk. Akram Ali Vs Narcotics Control Bureau And Anr.
Calcutta High Court · (2018) 07 CAL CK 0172
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 35, 42, 42(2), 50, 54, 55, 57
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 397 of 3,203
High Courts31 Jul 2018Dismissed
Gyanendra Singh Bayed Vs Anjali Majumder And Others
Calcutta High Court · (2018) 07 CAL CK 0171
West Bengal Premises Tenancy Act, 1997 — Section 2(g), 7(2)Constitution of India 1950 — Article 227
High Courts31 Jul 2018Disposed Off
Tirrihannah Company Ltd. Vs Regional Provident Fund Commissioner & Anr.
Calcutta High Court · (2018) 07 CAL CK 0170
Employees’ Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14BEmployees’ State Insurance Act, 1948 — Section 85BConstitution of India 1950 — Article 226, 227
High Courts31 Jul 2018Dismissed
Subhodip Dutta Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0169
Code of Criminal Procedure, 1973 — Section 144(2)Constitution of India 1950 — Article 226
High Courts31 Jul 2018
Sri Dipak Kumar Mukherjee Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2018) 07 CAL CK 0168
High Courts31 Jul 2018Disposed Off
Partha Pal Vs State of West Bengal
Calcutta High Court · (2018) 07 CAL CK 0167
Indian Penal Code, 1860 — Section 306, 498ACode of Criminal Procedure, 1973 — Section 161, 437A
High Courts31 Jul 2018Dismissed
Sri Subh Karan Sharma, Ridhkaran Sharma And Another Vs Shree Shree Ishwar Lakshmi Narayan Jew And Shree Shree Ishwar Chandi Thakurani
Calcutta High Court · (2018) 07 CAL CK 0166
West Bengal Court Fees Act, 1970 — Section 7(iv)(a), 7(v)(a), 7(iv)(b), 7(iv(c), 11
High Courts31 Jul 2018Allowed
Sri Ashutosh Bandhopadhyay Vs Smt. Mukta Bandhopadhyay
Calcutta High Court · (2018) 07 CAL CK 0165
Hindu Marriage Act, 1955 — Section 13, 24, 25, 25(1), 25(3)Code of Criminal Procedure, 1973 — Section 125Matrimonial Causes Act, 1857 — Section 32
High Courts31 Jul 2018Disposed Off
Dilip Kumar Das Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0164
Constitution of India 1950 — Article 16, 16(2), 16(5), 226
High Courts31 Jul 2018Dismissed
W.W.A. Cossipore English School Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0163
Industrial Disputes West Bengal (Second Amendment) Act 1980 — Section 2(k), 15(2)(b)Constitution of India 1950 — Article 226Limitation Act, 1963 — Article 137
High Courts31 Jul 2018Allowed
Secretary, Managing Committee, Maharishi Vidya Mandir Vs Miss Viswadhara Nag & Ors.
Calcutta High Court · (2018) 07 CAL CK 0162
Constitution of India 1950 — Article 13(3)(a), 14, 16, 162
High Courts30 Jul 2018Disposed Off
Bajaj Allianz General Insurance Co. Ltd. Vs Most. Kulsona Bibi & Ors.
Calcutta High Court · (2018) 07 CAL CK 0161
Motor Vehicles Act, 1988 — Section 166, 173Constitution of India 1950 — Article 141
High Courts30 Jul 2018Dismissed
State Bank of India & Ors. Vs Shri Ratan Kumar Rababi & Ors.
Calcutta High Court · (2018) 07 CAL CK 0160
Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(6)State Bank of India Officers’ Service Rules, 1992 — Rule 19(3)
High Courts30 Jul 2018Disposed Off
Sujoy Mitra Vs State of West Bengal & Anr
Calcutta High Court · (2018) 07 CAL CK 0159
Code of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 376(1)
High Courts30 Jul 2018Dismissed
Rabiul Islam Sarkar Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0158
West Bengal School Service Commission (Selection of Persons for Appointment to the Post of Non-Teaching Staff) Rules, 2009 — Rule 4Punjab Panchayat Secretaries (Recruitment and Conditions of Services) Rules, 1979 — Rule 5Constitution of India 1950 — Article 226
High Courts27 Jul 2018
Sumit Kumar Datta & Anr. Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2018) 07 CAL CK 0157
Kolkata Municipal Corporation Act, 1980 — Section 178, 178(5), 178(6), 195, 225
High Courts27 Jul 2018Disposed Off
Madhu Kant Bajoriya Vs Manoranjan Das & Ors.
Calcutta High Court · (2018) 07 CAL CK 0156
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 9 Rule 13, Order 41 Rule 3A(3)
High Courts27 Jul 2018Dismissed
Debabrata Saha Vs State of West Bengal
Calcutta High Court · (2018) 07 CAL CK 0155
Code of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 107, 306
High Courts27 Jul 2018Disposed Off
Bapi Kandar And Others Vs State Of West Bengal And Others
Calcutta High Court · (2018) 07 CAL CK 0154
Right of Children to Free and Compulsory Education Act, 2009 — Section 23(1), 23(2)West Bengal Primary School Teacher Recruitment Rules, 2001 — Rule 9, 9(2), 9(3)Constitution of India 1950 — Article 226
High Courts27 Jul 2018Dismissed
Surendra Debnath & Ors. Vs State of West Bengal
Calcutta High Court · (2018) 07 CAL CK 0153
Indian Penal Code, 1860 — Section 306, 498ACode of Criminal Procedure, 1973 — Section 161, 428