High Courts25 Jul 2017
Monirul Islam Vs The State of West Bengal & Anr.
Calcutta High Court · (2017) 07 CAL CK 0062
Code of Criminal Procedure, 1973, Section 482, Section 401 - Saving of inherent powers of High Court - High Courts powers of revision
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 455 of 3,203
High Courts25 Jul 2017Disposed off
Tapas Kumar Gupta Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0061
West Bengal Services (Death cum Retirement Benefits) Rules, 1971, Rule 18, Rule 37, Rule 17, Rule 58, Rule 61, Rule 75(aaa)
High Courts25 Jul 2017Dismissed
Pronab Kumar Paul Vs State of W.B. & Ors.
Calcutta High Court · (2017) 07 CAL CK 0060
West Bengal Services (Determination of Seniority) Rules, 1981, Rule 4(2), Rule 3(ix)
High Courts21 Jul 2017Dismissed
Goutam Basu Vs Naba Ballygunge Mahavidyalaya & Ors
Calcutta High Court · (2017) 07 CAL CK 0059
High Courts21 Jul 2017
Sudhir Prakash Vs The State of West Bengal & Anr.
Calcutta High Court · (2017) 07 CAL CK 0057
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountWest Bengal Fire Services Act, 1950, Section 35,
High Courts21 Jul 2017
KALYAN BANDOPADHYAY Vs STATE OF WEST BENGAL AND ANOTHER
Calcutta High Court · (2017) 07 CAL CK 0056
Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts20 Jul 2017Disposed off
SMT. RENUDEVI KEJRIWAL & ANR. Vs SRI SANJAY KUMAR MIHARIA
Calcutta High Court · (2017) 07 CAL CK 0055
High Courts20 Jul 2017Disposed off
SRI GOUTAM MUKHERJEE & ANR. Vs BAJAJ ALLIANZ LIFE INSURANCE COMPANY LTD. & ANR.
Calcutta High Court · (2017) 07 CAL CK 0054
High Courts19 Jul 2017Allowed
Calcutta Berthing Service Association & Anr. Vs Union of India & Ors.
Calcutta High Court · (2017) 07 CAL CK 0052
Major Port Trusts Act, 1963, Section 111 - Power of Central Government to issue directions to Board
High Courts19 Jul 2017
BCL Secure Premises (P) Ltd. Vs Metro Railway, Kolkata
Calcutta High Court · (2017) 07 CAL CK 0051
Arbitration and Conciliation Act, 1996, Section 11, Section 13, Section 12(5), Section 12 - Appointment of arbitrators - Challenge procedure - Grounds for chal
High Courts19 Jul 2017Dismissed
Joy Guru Enterprises Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0050
High Courts19 Jul 2017
Paharpur Cooling Towers Limited Vs Senior Joint Commissioner & Ors.
Calcutta High Court · (2017) 07 CAL CK 0048
Income Tax Act, 1961, Section 142(2A), Section 142(2A), Section 142(2A), Section 142(2A), Section 44AB, Se
High Courts19 Jul 2017Dismissed
Prabal Kumar Basu Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0046
High Courts18 Jul 2017
Messrs Serajuddin & Co. Vs Union of India & Ors.
Calcutta High Court · (2017) 07 CAL CK 0045
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts18 Jul 2017Dismissed
Dilip Mehena Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0044
High Courts18 Jul 2017
SK. MUSTAFA & OTHERS Vs THE STATE OF WEST BENGAL
Calcutta High Court · (2017) 07 CAL CK 0043
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 34, Section 498A,
High Courts17 Jul 2017
West Bengal Power Development Corporation Ltd. Vs Dongfang Electric Corporation
Calcutta High Court · (2017) 07 CAL CK 0041
Code of Civil Procedure, 1908, Order 41Rule 1(3), Order 41Rule 5(3), Order 41Rule 5(5), Order 41(1)(3) -
High Courts17 Jul 2017Allowed
Siddhartha Co-operative Housing Society Ltd. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 07 CAL CK 0040
Constitution of India, Article 265, Article 243 -Calcutta Metropolitan Development Authority Act, 1972, Section 13, Section 18, Section 13(1)(ii)(h), Section 13(1)(ii)(l)
High Courts17 Jul 2017
Sathi Jana & Ors. Vs Uttam Bera & Ors.
Calcutta High Court · (2017) 07 CAL CK 0039
High Courts14 Jul 2017
Baiju Radhakrishnan Nair Vs NIL
Calcutta High Court · (2017) 07 CAL CK 0038
Code of Criminal Procedure, 1973, Section 154, Section 156(3), Section 173(5), Section 154(3), Section 181(4), Se