COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 456 of 3,203

High Courts14 Jul 2017

Shrabani Mondal (Pal) Vs State of West Bengal

Calcutta High Court · (2017) 07 CAL CK 0037

West Bengal Primary Education Act, 1973, Section 60, Section 106(2) -West Bengal Primary School Teachers Recruitment Rules, 2001, Rule 2(e), Rule 9(c), Rule 2(d) -West Be

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High Courts14 Jul 2017

State of West Bengal Vs Sattar Khan.

Calcutta High Court · (2017) 07 CAL CK 0036

Kerala Rent Control Act, 1965, Section 18 -General Clauses Act, 1977, Section 3, Section 4, Section 6, Section 8,

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High Courts14 Jul 2017

Lubricating Oil Dealers Association and Another Vs Union of India and Others

Calcutta High Court · (2017) 07 CAL CK 0035

Constitution of India, Article 14, Article 19(1)(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of ce

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High Courts14 Jul 2017Dismissed

Mintu Mallick Vs The Honble High Court at Calcutta & Ors.

Calcutta High Court · (2017) 07 CAL CK 0034

Code of Criminal Procedure, 1973, Section 190, Section 200, Section 190(1)(c) - Cognizance of offences by Magistrates - Examination of complainant - Cognizance of offences

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High Courts14 Jul 2017Allowed

Tirupati Agro Seed Distributors Pvt. Ltd. & Anr. Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 07 CAL CK 0033

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions

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High Courts14 Jul 2017

Captain Shri Prakash & Anr. Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 07 CAL CK 0032

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 120B, Section 304,

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High Courts13 Jul 2017

SMT. SUMANA BANDYOPADHYAY & ANR. Vs THE DEPUTY DIRECTOR OF INCOME TAX, (INTERNATIONAL TAXATION) 3(1)

Calcutta High Court · (2017) 07 CAL CK 0031

Income Tax Act, 1961, Section 6, Section 6, Section 6, Section 6, Section 15, Section 15, Section

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High Courts13 Jul 2017Dismissed

Commissioner of Income Tax, Kolkata-III Vs M/S Britannia Industries Ltd.

Calcutta High Court · (2017) 07 CAL CK 0029

Income Tax Act, 1961, Section 84, Section 84, Section 84, Section 84, Section 254, Section 254,

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High Courts13 Jul 2017

M/s Bhuwalka Trading & Tea Co. (P) Ltd. & Ors. Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 07 CAL CK 0028

Urban Land (Ceiling and Regulation) Act, 1976, Section 20, Section 20, Section 9, Section 10(1), Section 8(1), Section 6

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High Courts12 Jul 2017

Ganesh Rajwar Vs The State of West Bengal

Calcutta High Court · (2017) 07 CAL CK 0027

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 302,

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High Courts12 Jul 2017

Bikram Chatterjee. Vs Nil

Calcutta High Court · (2017) 07 CAL CK 0026

Constitution of India, Article 12 - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of AssamCode of Cr

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High Courts12 Jul 2017

Prafulla Barman Vs The State of West Bengal

Calcutta High Court · (2017) 07 CAL CK 0025

Indian Penal Code, 1860, Section 409, Section 313, Section 197 -West Bengal Panchayat (Administration) Rules, 1981, Rule 35(2)

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High Courts11 Jul 2017Dismissed

Rashmi Metaliks Limited & Anr. Vs State of West Bengal & Ors.

Calcutta High Court · (2017) 07 CAL CK 0024

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

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High Courts10 Jul 2017Allowed

Dinonath Dalui @ Dino @ Din Dalui Vs The State of West Bengal

Calcutta High Court · (2017) 07 CAL CK 0023

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statements

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High Courts10 Jul 2017

T.K. SHAWAL INDUSTRIES PVT. LTD. Vs CONTROLLER OF PATENTS AND DESIGNS & ORS.

Calcutta High Court · (2017) 07 CAL CK 0021

Design Act, 2000, Section 5(6)

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High Courts07 Jul 2017Dismissed

The Secretary, Bsnl Contract Mazdoor Union & Others Vs The Chief General Manager, BSNL

Calcutta High Court · (2017) 07 CAL CK 0020

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High Courts07 Jul 2017

Dr. Dipankar Chakraborty Vs Allahabad Bank & Ors.

Calcutta High Court · (2017) 07 CAL CK 0019

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 7Rule 11(d) -Lan

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High Courts07 Jul 2017

Kakali Das nee Sil Vs Nilangshu Mohan Das

Calcutta High Court · (2017) 07 CAL CK 0018

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcCode of Civil Procedure, 1908, Order 41R

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High Courts07 Jul 2017Allowed

Smt. Dipti Aggarwal Vs Sri Ashish Chandra

Calcutta High Court · (2017) 07 CAL CK 0017

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 25, Section 24 - Pe

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High Courts07 Jul 2017

Piyali Dutta Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 07 CAL CK 0016

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 2(wa), Section 357A - Definitions

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