COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 438 of 3,203

High Courts09 Mar 2018Dismissed

SK. DIPU @ DIPUA SK NAZIR HOSSAIN Vs THE STATE OF WEST BENGAL

Calcutta High Court · (2018) 03 CAL CK 0030

Indian Penal Code, 1860 — Section 302, 307, 326Code of Criminal Procedure, 1973 — Secion 428Indian Explosives Act 1884 — Section 9 (b)(ii)

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High Courts09 Mar 2018Dismissed

SUNNY RAI Vs THE STATE OF WEST BENGAL

Calcutta High Court · (2018) 03 CAL CK 0029

Indian Penal Code, 1860 — Section 302, 307, 326, 448Code of Criminal Procedure, 1973 — Secion 164, 313, 428Indian Evidence Act, 1872 — Section 32, 147, 157

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High Courts09 Mar 2018

KOTAK MAHINDRA BANK LTD. Vs BHUTESWAR PLASTICS PVT. LTD. & ORS

Calcutta High Court · (2018) 03 CAL CK 0006

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High Courts08 Mar 2018

PALASHDANGA SAMANAY KRISHI UNNAYAN SAMITY LTD. & ANR. Vs THE STATE OF WEST BENGAL & ANR

Calcutta High Court · (2018) 03 CAL CK 0063

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High Courts08 Mar 2018Dismissed

DILIP KUMAR DAS Vs THE WEST BENGAL STATE ELECTRICITY BOARD & ORS

Calcutta High Court · (2018) 03 CAL CK 0043

Constitution of India, 1950 — Article 226, 323A

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High Courts08 Mar 2018Dismissed

DIPA DUTTA Vs THE STATE OF WEST BENGAL & ORS.

Calcutta High Court · (2018) 03 CAL CK 0042

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High Courts08 Mar 2018Dismissed

UTTAM JANA Vs INDIAN INSTITUTE OF SOCIAL WELFARE & ORS.

Calcutta High Court · (2018) 03 CAL CK 0041

Industrial Dispute (Central) Rules, 1957 — Rule 24Industrial Disputes Act 1947 — Section 10(1B)(d)Code of Civil Procedure, 1908 — Order 11 Rule 12

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High Courts08 Mar 2018Disposed Of

IN THE MATTER OF : SRI RAGHUNATH ROY Vs

Calcutta High Court · (2018) 03 CAL CK 0023

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High Courts07 Mar 2018Disposed Of

SURYA ALLOY INDUSTRIES LIMITED Vs PRESTRESSED PRODUCTS LIMITED

Calcutta High Court · (2018) 03 CAL CK 0002

Code of Civil Procedure, 1908 — Order 5 Rule 9(5), Section 34

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High Courts02 Mar 2018

RASMAHA ABSAR (MINOR) Vs THE UNION OF INDIA & ORS.

Calcutta High Court · (2018) 03 CAL CK 0047

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High Courts28 Feb 2018Allowed

JAITRA ACHARYA Vs THE STATE OF WEST BENGAL & ORS

Calcutta High Court · (2018) 02 CAL CK 0042

Constitution of India, 1950 — Article 12, 14

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High Courts28 Feb 2018Partly Allowed

BORA NARASINGHA RAO Vs THE STATE OF WEST BENGAL & ORS

Calcutta High Court · (2018) 02 CAL CK 0041

Industrial Disputes Act, 1947 — Section 33(c)(2)Constitution of India, 1950 — Article 226

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High Courts28 Feb 2018Disposed Of

MARIAN COEDUCATIONAL SCHOOL AND OTHERS Vs STEPHANIE FERNANDES MONDAL AND OTHERS.

Calcutta High Court · (2018) 02 CAL CK 0040

Constitution of India, 1950 — Article 12, 13, 14, 21, 141, 144, 311, 311(2)

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High Courts28 Feb 2018Dismissed

MD. MOJIBUR RAHAMAN Vs THE STATE OF WEST BENGAL & ORS.

Calcutta High Court · (2018) 02 CAL CK 0039

West Bengal School (Control and Expenditure) Act 2005 — Section 14, 20

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High Courts28 Feb 2018Disposed oFF

Salil Das Vs The State of West Bengal & Others

Calcutta High Court · (2018) 02 CAL CK 0021

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High Courts23 Feb 2018

BRIDGE & ROOF COMPANY(INDIA) LIMITED Vs INDIAN OIL CORPORATION LIMITED

Calcutta High Court · (2018) 02 CAL CK 0006

Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award

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High Courts22 Feb 2018Disposed Of

STATE OF WEST BENGAL & ANR. Vs SUSHIL KUMAR FOMRA & ORS.

Calcutta High Court · (2018) 02 CAL CK 0038

West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1), 4, 4(1a), 7, 7(1), 7(2), 8Land Acquisition Act, 1894 — Section 11, 23, 23(1), 23(1A), 23(2), 28, 34Constitution of India, 1950 — Article 227

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High Courts22 Feb 2018

CANARA BANK Vs BENGAL PROVINCIAL BANKS CONTRACT EMPLOYEES ASSO. & ORS.

Calcutta High Court · (2018) 02 CAL CK 0037

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High Courts21 Feb 2018

CONCAST STEEL & POWER LTD. Vs DURGAPUR STEELS LTD.

Calcutta High Court · (2018) 02 CAL CK 0007

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High Courts16 Feb 2018

DALIM KUMAR CHAKRABORTY Vs SMT. GOURI BISWAS & ANR.

Calcutta High Court · (2018) 02 CAL CK 0011

Arbitration and Conciliation Act, 1996, Section 8, Section 11, Section 42, Section 9, Section 2(1)(e) - Power to refer parties to arbitration w

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