High Courts14 Jun 2017
Cholamandalam MS General Insurance Co. Ltd. Vs Echhlam Molla and others.
Calcutta High Court · (2017) 06 CAL CK 0019
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
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Calcutta High Court judgments
64,044 judgments · page 459 of 3,203
High Courts13 Jun 2017
W. Newman & Company Limited Vs Apollo Zipper India Limited
Calcutta High Court · (2017) 06 CAL CK 0018
Code of Civil Procedure, 1908, Order 37Rule 2 -Transfer of Property Act, 1882, Section 106 - Duration of certain leases in absence of written contract or
High Courts13 Jun 2017
Haritosh Shit Vs State of West Bengal
Calcutta High Court · (2017) 06 CAL CK 0017
Code of Criminal Procedure, 1973, Section 164, Section 437A - Recording of confessions and statementsIndian Penal Code, 1860, Section 354,
High Courts13 Jun 2017Disposed off
Debasish Mukherjee Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0016
High Courts13 Jun 2017Allowed
Jamshed Ali & Ors Vs United India Insurance Co. Ltd & Ors
Calcutta High Court · (2017) 06 CAL CK 0015
Motor Vehicles Act, 1988, Section 170, Section 170, Section 166, Section 166 - Impleading insurer in certain cases - Application for compensation
High Courts13 Jun 2017
Pranabesh Adhikari Vs Sukanta Singha, & Anr.
Calcutta High Court · (2017) 06 CAL CK 0014
Code of Civil Procedure, 1908, Order 41Rule 11 -West Bengal Premises Tenancy Act, 1997, Section 7(2), Section 7(4) - When a tenant can g
High Courts12 Jun 2017
Ahok Kr. Todi Vs C.B.I.
Calcutta High Court · (2017) 06 CAL CK 0013
Customs Act, 1962, Section 106 - Power to stop and search conveyancesCode of Criminal Procedure, 1973, Section 482, Section 401,
High Courts07 Jun 2017Dismissed
Jalpaiguri District Primary School Council & Ors. Vs Amal Kumar Debnath & Ors.
Calcutta High Court · (2017) 06 CAL CK 0010
West Bengal Primary Education (Conduct of Service of Teachers of Primary Schools) Rules, 2001, Rule 9(1), Rule 7(3), Rule 7(1)
High Courts07 Jun 2017
M/s Daga Bandhu Vs Employees State Insurance Corporation
Calcutta High Court · (2017) 06 CAL CK 0009
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts06 Jun 2017
Bhaskar Sardar Vs Samir Kumar Pal & Ors.
Calcutta High Court · (2017) 06 CAL CK 0008
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 144(2) - Power to issue order
High Courts06 Jun 2017
AGENT, KALIDASPUR PROJECT, EASTERN COALFIELDS LIMITED Vs SMT. BASANTI CHATTERJEE
Calcutta High Court · (2017) 06 CAL CK 0007
Code of Civil Procedure, 1908, Order 21 -Indian Penal Code, 1860, Section 302 - Punishment for murderLimitation Act, 1963,
High Courts06 Jun 2017Disposed off
SRI SOHAM LAL MANPURIA & ORS. Vs KOLKATA MUNICIPAL CORPORATION & ORS.
Calcutta High Court · (2017) 06 CAL CK 0006
Constitution of India, Article 19(1)(g), Article 19(6) - Protection of certain rights regarding freedom of speech, etc - Protection of certain rights regarding freedom of speech, etc
High Courts06 Jun 2017
M/s Supreme Industrial Security Co. Vs Employees State Insurance Corporation
Calcutta High Court · (2017) 06 CAL CK 0005
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o
High Courts06 Jun 2017Dismissed
Paramesh Chandra Sen (Deceased) Vs Shyamal Kumar Sen
Calcutta High Court · (2017) 06 CAL CK 0004
Succession Act, 1925, Section 63 - Execution of unprivileged willsEvidence Act, 1872, Section 45, Section 69, Section 90 - Opinio
High Courts05 Jun 2017
Ishita Patra Vs Maulana Abul Kalam Azad University of Technology & Ors.
Calcutta High Court · (2017) 06 CAL CK 0003
High Courts02 Jun 2017
The State of West Bengal Vs Sadhan @ Hari Sadhan Ray @ Bagdi and others
Calcutta High Court · (2017) 06 CAL CK 0002
Code of Criminal Procedure, 1973, Section 313, Section 193, Section 235(1) - Power to examine the accused - Cognizance of offences by Courts of Session - Judgment of acqui
High Courts02 Jun 2017
Jyotirmoy Chatterjee Vs The State
Calcutta High Court · (2017) 06 CAL CK 0001
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 409 - Criminal breach of trust by public servant, or by banker
High Courts19 May 2017Allowed
Tata Steel Processing & Distribution Ltd. Vs IDEB Projects Pvt. Ltd.
Calcutta High Court · (2017) 05 CAL CK 0061
Code of Civil Procedure, 1908, Order 9Rule 13 -Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in th
High Courts19 May 2017
Smt. Durgabala Chakraborty & Anr. Vs Sri Hare Krishna Chakraborty & Ors.
Calcutta High Court · (2017) 05 CAL CK 0060
Registration Act, 1908, Section 34 - Enquiry before registration by registering officerEvidence Act, 1872, Section 90, Section 68, S
High Courts19 May 2017Disposed off
Samir Das Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 05 CAL CK 0059