High Courts29 Jun 2017
Shiba Prasad Banerjee Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0039
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 458 of 3,203
High Courts29 Jun 2017
Md. Alauddin Molla & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0038
Constitution of India, Article 311(2) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateCode of Civil Procedure, 1908,
High Courts28 Jun 2017
Pradipta Patra & Anr. Vs Shanti Dey & Ors.
Calcutta High Court · (2017) 06 CAL CK 0037
High Courts28 Jun 2017
Jeher Ali Mondal Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0036
Indian Penal Code, 1860, Section 498A, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde
High Courts28 Jun 2017Disposed off
Smt. Sumana Banerjee Vs Smt. Sumita Mitra & Ors.
Calcutta High Court · (2017) 06 CAL CK 0035
High Courts28 Jun 2017
GOPI DAS MIMANI & ORS. Vs SMT. MONIKA DAW & ORS.
Calcutta High Court · (2017) 06 CAL CK 0034
Code of Civil Procedure, 1908, Order 7Rule 11(d) -Code of Criminal Procedure, 1973, Section 48(2) - Pursuit of offenders into other Jurisdictions
High Courts28 Jun 2017
In the Goods of : Shrutika Doshi (Dec) Vs Nil
Calcutta High Court · (2017) 06 CAL CK 0033
Succession Act, 1925, Section 263, Section 284 -Original Side Rules, 1997, Rule 5A
High Courts23 Jun 2017Dismissed
Bhagirath Sarkar Vs The State of West Bengal
Calcutta High Court · (2017) 06 CAL CK 0032
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 174, Section 164, Section 193, Section 159
High Courts23 Jun 2017Disposed off
RAMESH SOBTI @ RAMESH SOBYI Vs STATE OF WEST BENGAL AND ANOTHER
Calcutta High Court · (2017) 06 CAL CK 0031
Code of Criminal Procedure, 1973, Section 41, Section 156(3), Section 202, Section 204, Section 41A - When police may arrest witho
High Courts23 Jun 2017
Sri Swapan Kumar Chakraborty Vs Sri Anil Pal
Calcutta High Court · (2017) 06 CAL CK 0030
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts22 Jun 2017
The Headmaster, Bhotebari Sitanath High School & ors. Vs Mapita Samaddar & ors.
Calcutta High Court · (2017) 06 CAL CK 0029
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts22 Jun 2017
IN THE GOODS OF : JOYDEV PAL (DECEASED) AND JOYDEB PAUL Vs SMT. DIPANWITA PAL
Calcutta High Court · (2017) 06 CAL CK 0028
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A - Husband or relative of hus
High Courts21 Jun 2017
Amita Halder & Anr. Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2017) 06 CAL CK 0027
High Courts19 Jun 2017
Parimal Sarkar Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0026
West Bengal Municipal Act, 1993, Section 15(2) - Chairman-in-Council
High Courts19 Jun 2017
Smti. Prem Santhi & Others Vs The State and anothers
Calcutta High Court · (2017) 06 CAL CK 0025
Indian Penal Code, 1860, Section 114, Section 100, Section 302, Section 147, Section 300, Section 102,
High Courts16 Jun 2017
Sribrata Deb Vs Bank of India and others
Calcutta High Court · (2017) 06 CAL CK 0024
Code of Civil Procedure, 1908, Section 11, Order 2Rule 2 - Res Judicata
High Courts15 Jun 2017
Uday Chand Daw Vs Dinabandhu Pal (since deceased) represented by LRs Smt. Chandana Pal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0023
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts15 Jun 2017Disposed off
Bimal Chandra Mondal Vs State of West Bengal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0022
National Highways Act, 1956, Section 3G(5) - Determination of amount payable as compensation
High Courts14 Jun 2017
Mitali Ghosh & Ors. Vs Union of India & Ors.
Calcutta High Court · (2017) 06 CAL CK 0021
High Courts14 Jun 2017
National Insurance Company Ltd. Vs Sujata Manna & ors.
Calcutta High Court · (2017) 06 CAL CK 0020
Motor Vehicles Act, 1988, Section 173, Section 173, Section 170, Section 170 - Appeals - Impleading insurer in certain cases