COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 451 of 3,203

High Courts14 Sept 2017

Bimal Kumar Shah (deceased) Vs The State of West Bengal & ORS.

Calcutta High Court · (2017) 09 CAL CK 0041

Constitution of India, Article 300A - Persons not to be deprived of property save by authority of lawKolkata Municipal Corporation Act, 1980, Section 537,

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High Courts14 Sept 2017

ARUN KUMAR MUKHERJEE Vs COAL INDIA LIMITED & ORS.

Calcutta High Court · (2017) 09 CAL CK 0040

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High Courts13 Sept 2017

SANJOY DAS GUPTA & ORS Vs JHARNA MAULIK & ORS.

Calcutta High Court · (2017) 09 CAL CK 0039

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts13 Sept 2017

PRATAPRAI VRAJILAL JOGI & ORS. Vs THE ADMINISTRATOR GENERAL OF WB

Calcutta High Court · (2017) 09 CAL CK 0038

Charitable and Religious Trusts Act, 1920, Section 7 - Powers of trustee to apply for directionsAdministrator Generals Act, 1913, Section 11

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High Courts13 Sept 2017Dismissed

Sk. Hafijuddin Vs The State of West Bengal

Calcutta High Court · (2017) 09 CAL CK 0037

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde

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High Courts12 Sept 2017

JAGANNATH DEY Vs BHARAT SANCHAR NIGAM LTD.& ANR.

Calcutta High Court · (2017) 09 CAL CK 0036

Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr

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High Courts12 Sept 2017

NOOR HOSSAIN ALIAS RAJESH AND ANOTHER Vs STATE OF WEST BENGAL

Calcutta High Court · (2017) 09 CAL CK 0035

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se

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High Courts12 Sept 2017

SWASTIK OIL REFINERY PRIVATE LIMITED Vs UNION OF INDIA & ANR.

Calcutta High Court · (2017) 09 CAL CK 0034

Cenvat Credit Rules, 2004, Rule 6

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High Courts12 Sept 2017

ORGANON (INDIA) PRIVATE LIMITED Vs MARTIN & HARRIS PRIVATE LIMITED

Calcutta High Court · (2017) 09 CAL CK 0033

Contract Act, 1872, Section 221, Section 171 - Agents lien on principals property - General lien of bankers, factors, wharfingers, attorneys and policy-brokersCompanies Ac

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High Courts12 Sept 2017

Director of Income Tax (International Taxation), Kolkata Vs Income Tax Settlement Commission, Additional Branch, Kolkata & Ors.

Calcutta High Court · (2017) 09 CAL CK 0031

Constitution of India, Article 226 - Power of High Courts to Issue certain writsSale of Goods Act, 1930, Section 59 -Income Tax Act, 1960, Section 21, Section

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High Courts11 Sept 2017Allowed

Ombir Singh Vs Union of India & Ors.

Calcutta High Court · (2017) 09 CAL CK 0030

Central Industrial Security Force Rules, 2001, Rule 34

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High Courts11 Sept 2017

KANAK PROJECTS LIMITED Vs STEWARTS & LLOYDS OF INDIA LIMITED

Calcutta High Court · (2017) 09 CAL CK 0029

Constitution of India, Article 300A, Article 254(1) - Persons not to be deprived of property save by authority of law - Inconsistency between laws made by Parliament and laws made by the Legi

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High Courts11 Sept 2017

VIDYA RAM STEELS PRIVATE LIMITED & ANR. Vs WEST BENGAL INDUSTRIAL DEVELOPMENT CORPORATION LIMITED & ANR

Calcutta High Court · (2017) 09 CAL CK 0028

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High Courts08 Sept 2017

Birla Corporation Limited Vs South Eastern Coalfields Limited & Ors.

Calcutta High Court · (2017) 09 CAL CK 0027

Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdiction

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High Courts08 Sept 2017Allowed

Mustaque Ansari Vs The State of West Bengal

Calcutta High Court · (2017) 09 CAL CK 0026

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 498A, Section 307 - Husband or

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High Courts08 Sept 2017

Kartick Ghosh @ Kartick Chandra Ghosh Vs The State of West Bengal

Calcutta High Court · (2017) 09 CAL CK 0025

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 161, Section 227, Section 2

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High Courts08 Sept 2017

THE EMPLOYEES STATE INSURANCE CORPN.& ORS. Vs TIMKEN INDIA LTD

Calcutta High Court · (2017) 09 CAL CK 0024

Employees State Insurance Act, 1948, Section 75, Section 1(5), Section 45A - Matters to be decided by Employees Insurance Court - Short title, extent, commencement and applic

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High Courts08 Sept 2017

Keshaw Prasad Vs State of West Bengal & ORS

Calcutta High Court · (2017) 09 CAL CK 0023

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts08 Sept 2017Dismissed

W.W.A.Cossipore English School Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 09 CAL CK 0022

Industrial Disputes Act, 1947, Section 10, Section 33C(2), Section 2(k), Section 15(2)(b) - Reference of disputes to Boards, Courts or Tribunals - Recover

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High Courts08 Sept 2017

ANUP HOME ROY & ANR. Vs UNION OF INDIA & ORS.

Calcutta High Court · (2017) 09 CAL CK 0021

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