High Courts03 May 2018Disposed Of
Abhijit Parui And Others. Vs Union Of India And Others.
Calcutta High Court · (2018) 05 CAL CK 0107
National Highways Act, 1956 — Section 3G(1), 3G(5)
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 427 of 3,203
High Courts03 May 2018
Rehana Bibi Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0106
West Bengal Panchayat Elections Act, 2003 — Section 78, 79, 93
High Courts03 May 2018Disposed Of
Satark Security Services Vs Employess Provident Fund Organisation
Calcutta High Court · (2018) 05 CAL CK 0105
Employees’ Provident Fund & Miscellaneous Provisions Act, 1952 &mdas; Section 7A
High Courts03 May 2018Disposed Of
Kanchan Pandey Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0104
Motor Vehicles Act, 1988 — Section 72West Bengal Motor Vehicle Rules, 1989 — Rule 99A
High Courts03 May 2018Allowed
Malati Maity Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0103
High Courts03 May 2018
Sanjib Kumar Bose Vs Roma Bose & Ors.
Calcutta High Court · (2018) 05 CAL CK 0102
Indian Succession Act, 1925 — Section 276, 268Contempt of Courts Act, 1971 — Section 12Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts03 May 2018Allowed
Debasish Maity Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0101
Constitution Of India, 1950 — Article 141
High Courts03 May 2018Disposed Of
Dr. Achina Kundu Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0100
High Courts03 May 2018Allowed
Priyanka Shaw Vs Tate Of West Bengal & Anr.
Calcutta High Court · (2018) 05 CAL CK 0099
Code of Criminal Procedure, 1973 — Section 195, 197, 200(a), 202, 204(1), 244, 245(2), 340, 362, 401, 482Indian Penal Code, 1860 — Section 186, 228, 342, 353, 506
High Courts03 May 2018
S.S. Binu Vs State Of West Bengal & Anr.
Calcutta High Court · (2018) 05 CAL CK 0098
Code of Criminal Procedure, 1973 — Section 2(g), 3, 4, 4(2), 12(2), 164, 190, 199, 192, 200, 202, 202(1),203, 204, 251, 254, 273, 313, 465, 482, 511Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 142, 142A, 143, 143(2), 143(3), 144, 145, 145(2), 146, 147Code of Criminal Procedure (Amendment) Act, 2005 mdash; Section 19
High Courts03 May 2018Disposed Of
V.K. Udyog Ltd. Vs Union Of India & Anr.
Calcutta High Court · (2018) 05 CAL CK 0049
Customs Act, 1962 — Section 28, 124
High Courts03 May 2018Disposed Of
Rituparna Sarkar Dutta Vs State Of West Bengal & Anr.
Calcutta High Court · (2018) 05 CAL CK 0048
Code of Criminal Procedure, 1898 — Section 144(1)
High Courts02 May 2018Disposed Of
Abanindranath Mondal & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0097
Constitution Of India, 1950 — Article 226
High Courts02 May 2018Dismissed
Surat Nabi Molla Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0096
Specific Relief Act, 1963 — Section 6Code of Criminal Procedure, 1973 — Section 145
High Courts02 May 2018Disposed Of
State Of West Bengal & Ors. Vs Managing Committee, Digberia Madrasah Tun Nababi (Msla) & Ors.
Calcutta High Court · (2018) 05 CAL CK 0095
Limitation Act, 1963 — Section 5
High Courts02 May 2018Allowed
Bharat Coking Coal Limited Vs Appellate Authority Under Payment Of Gratuity Act, 1972 And Deputy Chief Labour Commissioner (Central), Asansol And Others.
Calcutta High Court · (2018) 05 CAL CK 0094
Indian Penal Code, 1860 — Section 302
High Courts02 May 2018Disposed Of
Kakali Das Vs West Bengal State Electricity Distribution Company Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0093
Electricity Act, 2003 — Section 43Constitution of India, 1950 — Article 12, 21, 226
High Courts02 May 2018
Jay Jagannath Castings Private Limited And Another Vs Uco Bank And Others
Calcutta High Court · (2018) 05 CAL CK 0092
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
High Courts02 May 2018Disposed Of
Santana Dutta Roy Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0091
Motor Vehicles Act, 1988 — Section 83
High Courts02 May 2018Disposed Of
Sri Ram Krishna Jashu Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0090
Limitation Act, 1963 — Section 5Constitution Of India, 1950 — Article 226