High Courts07 May 2018Dismissed
Tapan (Tappu) Bhowmick Vs State Of West Bengal
Calcutta High Court · (2018) 05 CAL CK 0136
Indian Penal Code, 1860 — Section 302, 498ACode of Criminal Procedure, 1973 — Section 164, 313
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 425 of 3,203
High Courts07 May 2018
Inspector, R.P.F, Rampurhat Vs G. Hembram & Ors.
Calcutta High Court · (2018) 05 CAL CK 0135
Railway Protection (Unlawful Possession) Act, 1966 — Section 2(d), 3, 3(a), 4, 6, 7, 8, 8(1), 9, 11Code of Criminal Procedure, 1973 — Section 102(3), 164, 173, 248(1), 378(4), 378(1), (2)428Indian Evidence Act, 1872 — Section 25
High Courts07 May 2018Disposed Of
Uttarakhand Purv Sainik Kalyan Nigam Limited Vs Eastern Coalfields Limited
Calcutta High Court · (2018) 05 CAL CK 0072
Arbitration and Conciliation Act, 1996 — Section 14, 15
High Courts07 May 2018
Sabita Engineering Works Vs Eastern Railway
Calcutta High Court · (2018) 05 CAL CK 0071
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(6A)
High Courts07 May 2018Disposed Of
F. Harley & Co. Pvt. Ltd. Vs Steel Authority Of India Ltd.
Calcutta High Court · (2018) 05 CAL CK 0070
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(6A)
High Courts07 May 2018Dismissed
Principal Commissioner Of Income Vs Shyam Steel Industries Limited
Calcutta High Court · (2018) 05 CAL CK 0069
High Courts07 May 2018Dismissed
Drb Exports Pvt. Ltd. Vs Commissioner Of Income Tax
Calcutta High Court · (2018) 05 CAL CK 0068
Income Tax Act, 1961 — Section 68, 131, 260A
High Courts07 May 2018Dismissed
Principal Commissioner Of Income Tax, Jalpaiguri Vs Uttarbanga Kshetriya Gramin Bank
Calcutta High Court · (2018) 05 CAL CK 0067
Income Tax Act, 1961 — Section 36(1), 36(1)(viia), 36(1)(viia)(a)Income Tax Rules, 1962 — Rule 6ABA
High Courts05 May 2018Disposed Of
BENGAL BONDED WAREHOUSE LIMITED & ANR Vs BOARD OF TRUSTEES FOR THE PORT OF KOLKATA & ORS.
Calcutta High Court · (2018) 05 CAL CK 0047
Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 4
High Courts04 May 2018Disposed Of
Anumoyee Mahato Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0134
High Courts04 May 2018
Rekha Kurarka Vs State Of West Bengal & Anr.
Calcutta High Court · (2018) 05 CAL CK 0133
Code of Criminal Procedure, 1973 — Section 231, 231(2), 309
High Courts04 May 2018Dismissed
Badal Ch. Munda Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0132
West Bengal Society Registration Act, 1961 — Section 19Constitution Of India, 1950 — Article 226
High Courts04 May 2018Dismissed
Dolotun Nessa Bibi & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0131
Constitution Of India, 1950 — Article 226
High Courts04 May 2018Disposed Of
Saswati Dutta Vs Sree Sree Iswar Gobinda Jew & Anr.
Calcutta High Court · (2018) 05 CAL CK 0130
Code of Civil Procedure, 1908 — Order 9 Rule 13, 9Constitution Of India, 1950 — Article 227
High Courts04 May 2018Disposed Of
Seema Begum Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0129
Code of Criminal Procedure, 1973 — Section 125, 482Protection of Women from Domestic Violence Act, 2005 — Section 12, 23, 23(2), 29Code of Civil Procedure, 1908 —Order 43 Rule 1 (r )
High Courts04 May 2018Disposed Of
Sri Byomkesh Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0127
Land Acquisition Act, 1894 — Section 9(3), 9(4), 12(2), 18, 31(1)Constitution of India, 1950 — Article 21, 226, 300A
High Courts04 May 2018Allowed
Barnali Mukherjee Vs Rajia Begum
Calcutta High Court · (2018) 05 CAL CK 0126
Arbitration and Conciliation Act, 1996 — Section 9, 11
High Courts04 May 2018Partly Allowed
Mira Rani Biswas Vs State Of West Bengal
Calcutta High Court · (2018) 05 CAL CK 0125
Indian Penal Code, 1860 — Section 306, 498ACode of Criminal Procedure, 1973 — Section 428, 437A
High Courts04 May 2018Disposed Of
Ritzu Ghosal Vs West Bengal State Election Commission & Ors.
Calcutta High Court · (2018) 05 CAL CK 0124
West Bengal Panchayat Elections Act, 2003 — Section 42, 43, 43(1)(b), (c ), 43(1)(d), (e), 43(1)(a), (e), 43(2), 46, 46(2)West BengalState Election Commission Act, 1994 — Section 4(2)West Bengal Panchayat Elections Rules, 2006 — Rule 28
High Courts04 May 2018Allowed
Malay Pahari Vs West Bengal Central School Service COMMISSION & ORS.
Calcutta High Court · (2018) 05 CAL CK 0123
National Council For Teacher Education Act, 1993 — Section 14, 14(1), 14(4), (3), 15(5)