High Courts17 May 2017
Dr. Manishankar Garang Vs Dr. Sk. Nafis Ali & Ors.
Calcutta High Court · (2017) 05 CAL CK 0038
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 461 of 3,203
High Courts17 May 2017Dismissed
Dakshin Kolkata Hawkers Union & Ors. Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2017) 05 CAL CK 0037
High Courts17 May 2017
Sk. Mahammed Bechu Vs Board of Wakfs, West Bengal & Ors.
Calcutta High Court · (2017) 05 CAL CK 0036
Waqf Act, 1995, Section 6, Section 7, Section 84, Section 85, Section 3(r) - Disputes regarding wakfs - Power of Tribunal to determine di
High Courts17 May 2017
Credence Trexim Private Limited AND (Suresh Agarwal) Vs The Registrar of Companies
Calcutta High Court · (2017) 05 CAL CK 0035
Code of Civil Procedure, 1908, Section 115 - RevisionNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accou
High Courts17 May 2017Disposed off
Kishori Ranjan Jana Vs Haradhan Das & Ors.
Calcutta High Court · (2017) 05 CAL CK 0034
High Courts17 May 2017
Bhaktipada Das @ Bhakti Das Vs Reliance General Insurance Co. Ltd. & Anr.
Calcutta High Court · (2017) 05 CAL CK 0033
Constitution of India, Article 227, Article 227 - Power of superintendence over all courts by the High Court - Power of superintendence over all courts by the High Court
High Courts17 May 2017
SANJOY KUNDU & ORS Vs STATE OF WEST BENGAL & ORS
Calcutta High Court · (2017) 05 CAL CK 0032
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 17(1), Section 17,
High Courts16 May 2017
Vodafone Mobile Services Ltd. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 05 CAL CK 0031
Telegraph Act, 1885, Section 7B - Arbitration of disputesConsumer Protection Act, 1986, Section 13(3) - Procedure on admission of complaint
High Courts16 May 2017
Manilal Chakraborty Vs The State of West Bengal
Calcutta High Court · (2017) 05 CAL CK 0030
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, S
High Courts16 May 2017
ABDUL HAMID & ANR. Vs BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED & ORS.
Calcutta High Court · (2017) 05 CAL CK 0029
Electricity Act, 2003, Section 56, Section 56(2), Section 56(1) - Disconnection of supply in default of payment - Disconnection of supply in default of payment - Disconnectio
High Courts16 May 2017
Gobinda Guria Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 05 CAL CK 0028
High Courts16 May 2017Dismissed
IFB Agro Industries Ltd. & Ans. Vs Chief Commercial Manager (FM) Eastern Railway
Calcutta High Court · (2017) 05 CAL CK 0027
Railways Act, 1989, Section 37 - Matters not within the jurisdiction of the Tribunal
High Courts16 May 2017Disposed off
ABDUL HAMID & ANR. Vs BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED & ORS.
Calcutta High Court · (2017) 05 CAL CK 0026
Electricity Act, 2003, Section 56(2) - Disconnection of supply in default of payment
High Courts15 May 2017
Md. Ainul & Anr. Vs The State of West Bengal
Calcutta High Court · (2017) 05 CAL CK 0025
Code of Criminal Procedure, 1973, Section 313, Section 164, Section 428 - Power to examine the accused - Recording of confessions and statements - Period of detention unde
High Courts15 May 2017
Dibakar Mondal Vs The State of West Bengal
Calcutta High Court · (2017) 05 CAL CK 0024
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Se
High Courts15 May 2017Disposed off
Juhi Finalease (P) Ltd. & Anr. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 05 CAL CK 0023
Constitution of India, Article 226, Article 143(1), Article 217, Article 329, Article 217(1), Article 324, <
High Courts15 May 2017
Dibakar Paul Vs The State of West Bengal & Anr.
Calcutta High Court · (2017) 05 CAL CK 0022
Prevention of Food Adulteration Act, 1954, Section 7, Section 16(1)A - Prohibition of manufacture, sale, etc. of certain articles of food - Penalties
High Courts15 May 2017
CLW Labour Union and Another Vs Union of India & Others.
Calcutta High Court · (2017) 05 CAL CK 0021
Constitution of India, Article 14, Article 19(1)(c) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of ce
High Courts15 May 2017Disposed off
STATE OF WEST BENGAL & ANR Vs RABINDRA NATH MUNSI & ORS
Calcutta High Court · (2017) 05 CAL CK 0020
Constitution of India, Article 14, Article 141 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Law declared by Supr
High Courts12 May 2017Allowed
Osman Sk. Alias Usman Sk. Vs Chola Mandalam M/s General Insurance Company Ltd. & anr.
Calcutta High Court · (2017) 05 CAL CK 0019
Motor Vehicles Act, 1988, Section 173, Section 173, Section 163A, Section 163A - Appeals - Special provisions as to payment of compensation on str