COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 457 of 3,203

High Courts06 Jul 2017Disposed off

Aniruddha Bose Vs The Estate Manager, Urban Development Department, Government of West Bengal & Ors.

Calcutta High Court · (2017) 07 CAL CK 0015

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

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High Courts06 Jul 2017

Gopa Chakraborty (Ganguly) & Ors. Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 07 CAL CK 0013

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High Courts06 Jul 2017Disposed of

AMIT MONDAL SINCE DECEASED REPRESENTED BY HIS LEGAL HEIRS & REPRESENTATIVES Vs PANNALAL DAS & ORS

Calcutta High Court · (2017) 07 CAL CK 0012

Specific Relief Act, 1963, Section 15, Section 22, Section 16(c) - Who may obtain specific performance - Power to grant relief for possession, partition, refund of earnest mo

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High Courts06 Jul 2017Disposed off

The Chief Executive Officer, Asansol Durgapur Development Authority (ADDA) Vs Smt. Namita Mondal & & Ors.

Calcutta High Court · (2017) 07 CAL CK 0011

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High Courts06 Jul 2017

Dr. Mousumi Kar Vs The State of West Bengal & Ors.

Calcutta High Court · (2017) 07 CAL CK 0010

West Bengal Services Rules, 1971, Rule 34A(1) -General Clauses Act, 1977, Section 6

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High Courts06 Jul 2017

Nemai Chandra Kundu & Ors. Vs The Chairman, Arambagh Municipality & Ors.

Calcutta High Court · (2017) 07 CAL CK 0009

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High Courts05 Jul 2017Disposed of

Tushar Kanti Mondal Vs Kashi Nath Bardhan

Calcutta High Court · (2017) 07 CAL CK 0008

West Bengal Premises Tenancy Act, 1956, Section 13(4) - Protection of tenant against eviction

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High Courts05 Jul 2017Disposed off

ARDESHIR B CURSETJEE & SONS LTD & ORS Vs WEST BENGAL POWER DEVELOPMENT CORPORATION LTD & ORS

Calcutta High Court · (2017) 07 CAL CK 0007

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High Courts05 Jul 2017Dismissed

Mahesh Mudalia Vs The State of West Bengal

Calcutta High Court · (2017) 07 CAL CK 0006

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 306 - Punishment for rap

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High Courts04 Jul 2017Disposed of

TARAK NATH KESHARI Vs STATE OF WEST BENGAL

Calcutta High Court · (2017) 07 CAL CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment

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High Courts04 Jul 2017Allowed

MD SARIFAT HUSSAIN Vs STATE OF WEST BENGAL

Calcutta High Court · (2017) 07 CAL CK 0004

Code of Criminal Procedure, 1973, Section 437A -Indian Penal Code, 1860, Section 376, Section 109, Section 344,

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High Courts04 Jul 2017Dismissed

BHABESH MAHATO Vs STATE OF WEST BENGAL

Calcutta High Court · (2017) 07 CAL CK 0003

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Se

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High Courts03 Jul 2017Disposed off

Raj Kumar Shaw Vs Bijoy Kumar Shaw & Ors.

Calcutta High Court · (2017) 07 CAL CK 0002

Code of Civil Procedure, 1908, Order 9Rule 13, Order 43Rule 1(d) -Specific Relief Act, 1963, Section 6, Secti

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High Courts30 Jun 2017Allowed

DR. MANI KUMAR CHHETRI Vs STATE OF WEST BENGAL

Calcutta High Court · (2017) 06 CAL CK 0046

Indian Penal Code, 1860, Section 36, Section 304, Section 300, Section 299, Section 308 - Effect caused partly by act and partly b

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High Courts30 Jun 2017

Kashim Sk. & Others Vs The State of West Bengal

Calcutta High Court · (2017) 06 CAL CK 0045

Code of Criminal Procedure, 1973, Section 313, Section 164, Section 357A - Power to examine the accused - Recording of confessions and statementsIndi

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High Courts30 Jun 2017

Bhairab Chakraborty & Anr. Vs The State of West Bengal

Calcutta High Court · (2017) 06 CAL CK 0044

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 34, S

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High Courts29 Jun 2017

Dr. Pradip Kumar Ray Chaudhuri Vs The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2017) 06 CAL CK 0043

Kolkata Municipal Corporation Act, 1980, Section 19(1), Section 19(1), Section 24, Section 24, Section 19(3), S

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High Courts29 Jun 2017

The State of West Bengal & Ors. Vs Dr. Nirmal Kole & Ors.

Calcutta High Court · (2017) 06 CAL CK 0042

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High Courts29 Jun 2017Dismissed

Commissioner of Income Tax, Durgapur Vs Shib Sankar Das

Calcutta High Court · (2017) 06 CAL CK 0041

Income Tax Act, 1961, Section 69B, Section 69B, Section 69B, Section 69B - Amount of investments, etc., not fully disclosed in books of account

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High Courts29 Jun 2017Disposed off

Saha Institute of Nuclear Physics Vs Dr. Tapas Kumar Mandal & Ors.

Calcutta High Court · (2017) 06 CAL CK 0040

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