High Courts22 Jun 2018Dismissed
Prafulla Samanta Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0206
Land Acquisition Act, 1894 — Section 18Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 409 of 3,203
High Courts22 Jun 2018Disposed Of
West Bengal Power Development Corporation Ltd. Vs Union Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0205
Employees’ Provident Fund and Miscellaneous Provisions Act, 1952 — Section 8F(3)(i)
High Courts22 Jun 2018
Sk. Anowar Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0204
Code Of Criminal Procedure 1973 — Section 313
High Courts22 Jun 2018Dismissed
Krishnendu Roy Vs Pritisha Bhowmik
Calcutta High Court · (2018) 06 CAL CK 0203
Special Marriage Act, 1954 — Section 25(i)(ii), 25(i)(iii)Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 6 Rule 17, 18Constitution of India, 1950 — Article 227
High Courts22 Jun 2018Dismissed
Md. Munsur Ali Vs State Bank Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0202
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts22 Jun 2018Disposed Of
Tapan Ghosh Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0201
Constitution of India, 1950 — Article 14
High Courts22 Jun 2018Disposed Of
Kotak Mahindra Bank Ltd. Vs Board Of Trustees For Camelia Educare Trust And Another
Calcutta High Court · (2018) 06 CAL CK 0200
Code of Civil Procedure, 1908 — Order 39 Rule 3(a)(b), Order 39 Rule 3Constitution of India, 1950 — Article 227
High Courts22 Jun 2018Disposed Of
Basudev Paul Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0199
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure 1973 — Section 428
High Courts22 Jun 2018Disposed Of
Berhampore Construction Syndicate Private Limited And Another Vs State Of West Bengal And Others
Calcutta High Court · (2018) 06 CAL CK 0198
Constitution of India, 1950 — Article 226
High Courts22 Jun 2018Dismissed
Akhilesh Gupta Vs Jamalpur Thana Co-Operative Agricultural Marketing Society Limited & Ors.
Calcutta High Court · (2018) 06 CAL CK 0197
Constitution of India, 1950 — Article 226
High Courts22 Jun 2018Disposed Of
Ambia Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0196
Limitation Act, 1963 — Section 5
High Courts22 Jun 2018Dismissed
Narendra Dutta Rai Vs Union Of India
Calcutta High Court · (2018) 06 CAL CK 0195
Central Industrial Security Force Rules, 2001 — Rule 36
High Courts22 Jun 2018Dismissed
Kaliram Das & Ors. Vs Guruprasad Jana & Ors.
Calcutta High Court · (2018) 06 CAL CK 0194
West Bengal Co-operative Societies Rules, 2011 — Rule 40(7)(a)(b), 40(7)(iii), 40(7)(iv)(b)
High Courts22 Jun 2018Dismissed
Badsha Mondal Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0193
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure 1973 — Section 313, 428, 437A
High Courts22 Jun 2018Disposed Of
Somenath Jana Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0192
Indian Penal Code, 1860 — Section 304, 304B, 306, 498ACode Of Criminal Procedure 1973 — Section 313Dowry Prohibition Act, 1961 — Section 2
High Courts21 Jun 2018Allowed
Subhankar Kumar Saha Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0191
High Courts21 Jun 2018Disposed Of
Runu Basu & Anr. Vs Bidyut Mukherjee & Ors.
Calcutta High Court · (2018) 06 CAL CK 0190
Code of Civil Procedure, 1908 — Order 41 Rule 27
High Courts21 Jun 2018Disposed Of
Kaberi Bhattacharya Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0189
Constitution of India, 1950 — Article 226
High Courts21 Jun 2018Disposed Of
Sanoj Halder Vs Ashok Sona Mukherjee
Calcutta High Court · (2018) 06 CAL CK 0188
West Bengal Premises Tenancy Act, 1997 — Section 7(2)Limitation Act, 1963 — Section 5
High Courts21 Jun 2018Dismissed
Chinmay Dolai Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0187
West Bengal Universities and Colleges (Administration and Regulation) Act, 2017 — Section 10, 10(1)19, 20West Bengal Scheduled Castes and Scheduled Tribes (Reservation of vacancies in Services and Posts) Act, 1976 — Section 4, 4(a), 4(1)(a)