COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 454 of 3,203

High Courts09 Aug 2017

SKIPPER LIMITED Vs AKASH BANSAL & ORS.

Calcutta High Court · (2017) 08 CAL CK 0013

Trade and Merchandise Marks Act, 1958, Section 34 -Trademarks Act, 1999, - Section 35, Section 32, Section 27, Section 28, Section 34, Section 29, Section 17(1), Section 17(2), Section 27(2), Section 29(5)

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High Courts04 Aug 2017Disposed off

Chandrani De Bhowmick Vs The State of West Bengal & Anr

Calcutta High Court · (2017) 08 CAL CK 0011

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 211 - False charge of offence m

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High Courts04 Aug 2017

Abdul Mallick @ Abdul Malik@ Malek Vs The State of West Bengal & Anr

Calcutta High Court · (2017) 08 CAL CK 0007

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,

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High Courts04 Aug 2017Disposed off

Pradip Singh @ Munna Singh Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 08 CAL CK 0006

Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts04 Aug 2017Disposed off

Swapan Kumar Chowdhury Vs Union of India & Ors.

Calcutta High Court · (2017) 08 CAL CK 0004

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High Courts04 Aug 2017Allowed

Jitendra Kumar Misra Vs Union of India and Others.

Calcutta High Court · (2017) 08 CAL CK 0003

Indian Penal Code, 1860, Section 324, Section 307, Section 326, Section 353, Section 427 - Voluntarily causing hurt by dangerous

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High Courts03 Aug 2017

Bidyut Baran Halder Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 08 CAL CK 0002

Contract Act, 1872, Section 23 - What considerations and objects are lawful and what notPayment of Gratuity Act, 1972, Section 4, Section 13,

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High Courts02 Aug 2017

Mahesh Agarwalla Vs Assistant Director, Directorate of Enforcement (E.D.), Government Of India

Calcutta High Court · (2017) 08 CAL CK 0001

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 419 - Pu

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High Courts01 Aug 2017Allowed

Sri Narayan Mishra Vs Coal India Ltd. & Ors.

Calcutta High Court · (2017) 08 CAL CK 0038

Mines Rules, 1955, Rule 48(3)

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High Courts01 Aug 2017Disposed off

The State of West Bengal and Anr. Vs Subrata Saha

Calcutta High Court · (2017) 08 CAL CK 0037

Registration Act, 1908, Section 91, Section 78 - Fees to be fixed by State GovernmentStamp Act, 1899, Section 9(1)(a) - Power to reduce, remit or comp

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High Courts01 Aug 2017

Jalan Inter Continental Hotels Pvt. Ltd. Vs State Bank of India & Anr.

Calcutta High Court · (2017) 08 CAL CK 0036

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 34, Section 13(2) - Civil court not to have jurisdiction - Enforcement of security

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High Courts31 Jul 2017

Citicorp Finance (India) Ltd. Vs Manoj Ray & Anr.

Calcutta High Court · (2017) 07 CAL CK 0073

Code of Civil Procedure, 1908, Section 144, Order 38Rule 5 - Application for restitutionArbitration and Conciliation Act, 1996, Section 21

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High Courts31 Jul 2017Dismissed

Anup Samanta & Anr. Vs Susanta Bera & Anr.

Calcutta High Court · (2017) 07 CAL CK 0072

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtWest Bengal Land Reforms Act, 1955, Section 8 - Right of purchase by co-sharer or contiguo

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High Courts28 Jul 2017Allowed

Prabir Kumar Mukherjee Vs Kolkata Municipal Development Authority and Others.

Calcutta High Court · (2017) 07 CAL CK 0071

Kolkata Metropolitan Development Authority Service Regulations, 1975, Regulation 76(IV)

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High Courts28 Jul 2017

Steel Authority of India Ltd. & Anr. Vs Union of India & Ors.

Calcutta High Court · (2017) 07 CAL CK 0070

Customs Act, 1962, Section 128, Section 129DD - Appeals to Commissioner (Appeals). - Revision by Central GovernmentCustoms and Central Excise Duties Drawback Rules, 1995

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High Courts28 Jul 2017Disposed off

The Tara Charan Satya Sangha Vs Atanu Banerjee & Anr.

Calcutta High Court · (2017) 07 CAL CK 0068

Succession Act, 1925, Section 63 - Execution of unprivileged willsEvidence Act, 1872, Section 138, Section 71 - Order of examinations - Proof when a

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High Courts28 Jul 2017

Smt. Tripti Chakraborty Vs Anjan Chakraborty

Calcutta High Court · (2017) 07 CAL CK 0067

Hindu Marriage Act, 1955, Section 24, Section 13(1)(IA) - Maintenance pendente lite and expenses of proceedings - Divorce

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High Courts28 Jul 2017

Pronab Pal Vs Tapan Pal & Anr.

Calcutta High Court · (2017) 07 CAL CK 0066

Code of Civil Procedure, 1908, Order 47Rule 1 -Specific Relief Act, 1963, Section 21, Section 21(5) - Power to award compensation in ce

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High Courts27 Jul 2017

Sila Bose Vs The State of West Bengal & Ors

Calcutta High Court · (2017) 07 CAL CK 0065

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High Courts27 Jul 2017

SHARMISTHA CHOWDHURY AND ANOTHER Vs STATE OF WEST BENGAL AND OTHERS

Calcutta High Court · (2017) 07 CAL CK 0064

Code of Criminal Procedure, 1973, Section 437, Section 439, Section 167(2), Section 321 - When bail may be taken in case of non-bailable offence - Spe

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