High Courts08 May 2018
Md. Serajuddin Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0158
West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 423 of 3,203
High Courts08 May 2018Disposed Of
Dhananjay Manna And Others Vs Arup Kumar Manna
Calcutta High Court · (2018) 05 CAL CK 0157
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Section 2, Order 20 Rule 6A, Order 41 Rule 1
High Courts08 May 2018Disposed Of
Kanchan Kumar Jha Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0156
Code of Criminal Procedure, 1973 — Section 41, 167(5)(i)Indian Penal Code, 1860 — Section 379, 411Bengal Criminal Law Amendment Act, 1934 — Section 4(1)
High Courts08 May 2018
Dinu Majhi Vs Nemai Shaw
Calcutta High Court · (2018) 05 CAL CK 0155
Constitution Of India, 1950 — Article 227
High Courts08 May 2018Disposed Of
Ananda Gopal Chanda Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0154
Constitution Of India, 1950 — Article 226
High Courts08 May 2018Disposed Of
Sukumar Das (Majhi) And Another Vs Pankoj Das (Majhi) And Others
Calcutta High Court · (2018) 05 CAL CK 0153
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 41 Rule 19
High Courts08 May 2018Disposed Of
Swarup Kumar Jana & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0152
High Courts08 May 2018Allowed
Bimal Maiti Vs University Of Kalyani & Ors.
Calcutta High Court · (2018) 05 CAL CK 0151
Constitution Of India, 1950 — Article 32, 226
High Courts08 May 2018Disposed Of
Subhas Majhi Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0150
West Bengal Co-operative Societies Act, 2006 — Section 29(8), 29(1), 35, 35(1A), 35(2)(b), 36, 36(4)(b), 36(1), 147Bengal Co-operative Societies Rules 2006 — Rules 106(19)(3), 300
High Courts08 May 2018Disposed Of
Mostafa Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0149
Works of Licensee’s Rules, 2006 — Rule 3Constitution Of India, 1950 — Article 12, 226
High Courts08 May 2018Allowed
Swapan Kumar Bankura Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0148
Employees’ Provident Fund Staff (CC & A) Rules, 1971 — Rule 8(2)
High Courts08 May 2018Disposed Of
Communist Party Of India (Marxist) Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0147
Information Technology Act, 2000 — Section 6, 6(1)(a), 90West Bengal State Election Commission Act, 1994 — Section 3
High Courts08 May 2018Dismissed
Mohini Mohan Mahata Vs State Electricity Board & Ors.
Calcutta High Court · (2018) 05 CAL CK 0146
West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 — Section 3(a)
High Courts08 May 2018Allowed
Jitendra Nath Paria Alias Ghosh & Others Vs Ajit Kumar Ghosh & Others
Calcutta High Court · (2018) 05 CAL CK 0145
Transfer of Property Act, 1882 — Section 3Indian Evidence Act, 1872 — Section 68
High Courts08 May 2018Dismissed
Rabindranath Bhunia Vs Sabita Giri & Anr.
Calcutta High Court · (2018) 05 CAL CK 0144
West Bengal Land Reforms Act, 1955 — Section 2(6), 2(10), 8, 14(N)Punjab Co-operative Societies Act, 1961 — Section 13(8), 13(8), (9), (10)Constitution Of India, 1950 — Article 19(1)(c), 226, 227
High Courts08 May 2018
HDB FINANCIAL SERVICES LIMITED Vs ANIMESH KIRTANIA & ANR.
Calcutta High Court · (2018) 05 CAL CK 0046
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts08 May 2018
HDB FINANCIAL SERVICES LIMITED Vs BISHNU GHOSH & ANR.
Calcutta High Court · (2018) 05 CAL CK 0045
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts08 May 2018Disposed Off
SETHI CONSTRUCTIONS Vs KOLKATA WEST INTERNATIONAL CITY PVT. LTD.
Calcutta High Court · (2018) 05 CAL CK 0043
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(6A)
High Courts08 May 2018
HDB FINANCIAL SERVICES LIMITED Vs MASIBUR HOQUE & ANR.
Calcutta High Court · (2018) 05 CAL CK 0042
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts08 May 2018
CHOLAMANDALAM INVESTMENT & FINANCE CO. LTD. Vs BIMALSARKAR & ANR.
Calcutta High Court · (2018) 05 CAL CK 0041
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3