High Courts04 Jun 2018Disposed Of
Swapan Ghora Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0093
Indian Penal Code, 1860 — Section 34, 300, 302, 304Code Of Criminal Procedure 1973 — Section 164, 357
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 417 of 3,203
High Courts04 Jun 2018Disposed Of
Malek Tarafdar & Anr Vs Shamimur Rahaman Chowdhury
Calcutta High Court · (2018) 06 CAL CK 0020
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(6A)
High Courts04 Jun 2018Disposed Of
Jayanti Cinema Pvt Ltd Vs Downtowm Temptations Pvt Ltd
Calcutta High Court · (2018) 06 CAL CK 0019
Arbitration and Conciliation Act, 1996 — Section 9, 11
High Courts04 Jun 2018Disposed Of
Official Trustee Of West Bengal Vs Jewish Girls' School And Anr
Calcutta High Court · (2018) 06 CAL CK 0018
Official Trustees Act, 1913 — Section 8, 9, 10, 11, 12, 17, 17(2)Land Acquisition Act, 1894 — Section 6Official Trustee of Bengal, 1914 — Rule 5
High Courts04 Jun 2018Dismissed
Klassic Wheels Private Ltd. Vs Assistant Controller Of Patents And Designs And Anr.
Calcutta High Court · (2018) 06 CAL CK 0017
Designs Act, 2000 — Section 4, 16, 19Code of Civil Procedure, 1908 — Order 41 Rule 27
High Courts31 May 2018
Rainbow Construction & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0249
Metro Railways (Construction of Works) Act, 1978 — Section 7, 7(1), 10, 21(4)
High Courts31 May 2018
Krishna Kumar Mintri & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0248
Insolvency and Bankruptcy Code 2016 — Section 7, 8, 9, 12, 14, 27, 30, 30(2), 30(3), 31, 61
High Courts25 May 2018Dismissed
Ashutosh Talukdar Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0247
High Courts25 May 2018Disposed Of
Kaberi Hazra Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0246
West Bengal Land Reforms Act, 1955 — Section 4C, 6Land Acquisition Act, 1894 — Section 9
High Courts25 May 2018Dismissed
Tanushree Samanta Vs West Bengal State Election Commission & Ors.
Calcutta High Court · (2018) 05 CAL CK 0245
West Bengal Panchayat Elections Act, 2003 — Section 79, 93, 93(2), 94, 115, 119, 136Constitution Of India, 1950 — Article 226, 243O, 243O(b)
High Courts23 May 2018Dismissed
Mina Parween Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0244
West Bengal Panchayat Elections Act, 2003 — Section 79, 93, 93(2), 94, 115, 119, 136Constitution Of India, 1950 — Article 226, 243O, 243O(b)
High Courts23 May 2018Disposed Of
Jakiya Parvin Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0243
West Bengal Panchayat Elections Act, 2003 — Section 79, 93, 93(2), 94, 115, 119, 136Constitution Of India, 1950 — Article 226, 243O, 243O(b)
High Courts23 May 2018Allowed
Atlantic Lubricants And Specialities Pvt. Ltd. & Anr. Vs Board Of Trustees For The Port Of Kolkata & Others
Calcutta High Court · (2018) 05 CAL CK 0242
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(2)(v)Indian Contract Act, 1872 — Section 171Prevention of Insults to National Honour Act, 1971 — Section 6
High Courts21 May 2018Disposed Of
Rama Pramanik Vs Union Bank & Ors.
Calcutta High Court · (2018) 05 CAL CK 0241
Securitisation and Reconstruction of the Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
High Courts21 May 2018Disposed Of
Nandita Das & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0240
Employees’ Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2(e), 14B
High Courts18 May 2018Allowed
Malati Malik And Others Vs Swapan Kumar Nag And Others
Calcutta High Court · (2018) 05 CAL CK 0239
West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2), 7(3)Limitation Act, 1963 — Section 5Constitution of India, 1950 — Article 227
High Courts18 May 2018Dismissed
Abhay Behara Vs Shambhu Nath Das & Ors.
Calcutta High Court · (2018) 05 CAL CK 0238
High Courts18 May 2018Disposed Of
Md. Aktar Hossain & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0237
Administrative Tribunals Act, 1985 — Section 14Departments of Posts, Gramin Dak Sevak (Conduct and Engagement) Rules, 2011 — Rule 3AConstitution Of India, 1950 — Article 29, 30, 226, 323A
High Courts18 May 2018Disposed Of
Abdul Mannan & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0236
Constitution Of India, 1950 — Article 14, 226Management of Recognized Non-Government Madrasahs (Aided and Unaided), 2002 — Rule 3, 4, 5, 6, 7, 9Apprentices Rules, 1992 — Rule 3(B)(c)(i)
High Courts18 May 2018Disposed Of
Tapan Malakar Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0235
Motor Vehicles Act, 1988 — Section 68, 71(3)(d), 71(3)(a), 71(3)(d)(iii)Constitution Of India, 1950 — Article 21