High Courts18 Jun 2018Disposed Of
Papri Bose Vs Ashis Kumar Bose
Calcutta High Court · (2018) 06 CAL CK 0158
Code of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure 1973 — Section 125Special Marriage Act, 1954 — Section 21
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 412 of 3,203
High Courts18 Jun 2018Allowed
Natwarlal Mehta Vs Goswamini Rukmini Bahuji Maharaj
Calcutta High Court · (2018) 06 CAL CK 0157
West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2)Code of Civil Procedure, 1908 — Order 8 Rule 1Constitution Of India, 1950 — Article 226, 227
High Courts18 Jun 2018Disposed Of
Secretary, Managing Committee Of Barha High School & Anr. Vs Arpita Guin & Ors.
Calcutta High Court · (2018) 06 CAL CK 0156
West Bengal Central School Service Commission (General Transfer, Transfer on Special Grounds and Reallocation) Rules, 2015 — Rule 6(3), 26Constitution Of India, 1950 — Article 226
High Courts18 Jun 2018Disposed Of
Mala De Vs Minati Dey & Ors.
Calcutta High Court · (2018) 06 CAL CK 0155
Protection of Women from Domestic Violence Act, 2005 — Section 12, 17, 19
High Courts18 Jun 2018Disposed Of
Monsur Alam Azad Vs Md. Rahimul Hoque And Ors.
Calcutta High Court · (2018) 06 CAL CK 0154
High Courts18 Jun 2018Allowed
Abhoy Ghosh Vs State Of West Bengal. & Ors.
Calcutta High Court · (2018) 06 CAL CK 0153
West Bengal Minor Mineral Concession Rule, 2016 — Rule 21Constitution of India, 1950 — Article 14, 226
High Courts18 Jun 2018Disposed Of
Amiya Kanti Khan Alias Amiya Khan Vs Union Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0152
National Highways Act, 1956 — Section 3G(5)Arbitration and Conciliation Act, 1996 — Section 2(1)(e)Constitution of India, 1950 — Article 226
High Courts18 Jun 2018Partly Allowed
Kasem Molla, Kasem Ali Molla, Mollah, Mondal & Ors. Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0151
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 300, 302, 307, 323, 325Code Of Criminal Procedure 1973 — Section 428, 437AJuvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A
High Courts18 Jun 2018Dismissed
State Of West Bengal & Ors. Vs Dr. Rahul Bansal Ors.
Calcutta High Court · (2018) 06 CAL CK 0150
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 3(q), 14, 14(1), 15, 15(1)West Bengal Services (Duties, Rights and Obligations of Government Employees) Rules, 1980 — Rule 2(c)Constitution of India, 1950 — Article 16, 226, 309, 310, 311, 320
High Courts18 Jun 2018Dismissed
Manjan Devi Patni & Ors. Vs Mohan Lal Agarwal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0067
Arbitration and Conciliation Act, 1996 — Section 9, 34
High Courts18 Jun 2018Allowed
Acer India Private Limited Vs Indus Institute Of Information Management (Iiim)
Calcutta High Court · (2018) 06 CAL CK 0066
Arbitration and Conciliation Act, 1996 — Section 34, 36, 36(3)
High Courts18 Jun 2018Disposed Of
Pawan Kumar Dhoot Vs Deo Kumar Saraf & Ors.
Calcutta High Court · (2018) 06 CAL CK 0016
High Courts18 Jun 2018Disposed Of
Brooke Bond India Limited Vs Commissioner Of Income Tax
Calcutta High Court · (2018) 06 CAL CK 0015
Income Tax Act, 1961 — Section 32A(2), 32, 32A, 33, 33(1), 32A(2)(b)(iii), 256(1)English Employer’s Liability Act, 1880 — Section 1(1)
High Courts16 Jun 2018Disposed Of
Soma Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0149
Land Acquisition Act, 1894 — Section 12(2), 18, 18(2)
High Courts15 Jun 2018Dismissed
Md. Mostafa Md. Mostafa Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0148
Constitution Of India, 1950 — Article 19(i)(g), 21
High Courts15 Jun 2018Disposed Of
Falguni Singha Roy Vs Dasarath Singha Roy And Another
Calcutta High Court · (2018) 06 CAL CK 0147
High Courts15 Jun 2018Allowed
Cic Steels Pvt. Ltd. Vs Alogoma Steels Limited & Anr.
Calcutta High Court · (2018) 06 CAL CK 0146
Recovery of Debts and Bankruptcy Act, 1993 — Section 2(9), 17, 19, 19(25)Indian Contract Act, 1872 &mdash Section 3, 4Constitution of India, 1950 — Article 227
High Courts15 Jun 2018Disposed Of
Board Of Auqaf, West Bengal Vs Golam Mustapha & Another
Calcutta High Court · (2018) 06 CAL CK 0145
Waqf Act, 1995 — Section 6, 7, 32(3), 33(4), 35, 38(7), 39(3), 40(2), 40(4), 48(2), 51(5), 52(4), 64(4), 67(4), 67(6), 69(3), 73(3)(iii), 83, 83(1), 83(2), 83(9), 85, 94(1)Constitution Of India, 1950 — Article 226, 227
High Courts15 Jun 2018Allowed
Rampuria Industries And Investments Ltd. Vs Birla Sun Life Insurance Company Ltd.
Calcutta High Court · (2018) 06 CAL CK 0014
Arbitration and Conciliation Act, 1996 — Section 34, 36(3)
High Courts15 Jun 2018Disposed Of
Shiva Sahu Vs Union Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0013
Customs Act, 1962 — Section 112, 112(a), 112(b), 112(b)(ii)