COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 463 of 3,203

High Courts28 Apr 2017Dismissed

Smt. Priyamvada Devi Birla, deceased And Harsh Vardhan Lodha & Ors. Vs Ajay Kumar Newar & Ors.

Calcutta High Court · (2017) 04 CAL CK 0045

Code of Civil Procedure, 1908, Order 14Rule 2 -Succession Act, 1925, Section 295 - Procedure in contentious casesLimitation Act, 1963

High Courts28 Apr 2017

Lakhu Dubey Vs The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2017) 04 CAL CK 0044

Constitution of India, Article 226 - Power of High Courts to Issue certain writsKolkata Municipal Corporation Act, 1980, Section 48, Section 48,

High Courts28 Apr 2017Dismissed

D.M.P. Nirman Pvt. Ltd. & Another Vs West Bengal State Agricultural Marketing Board & Others

Calcutta High Court · (2017) 04 CAL CK 0043

High Courts28 Apr 2017Disposed off

THE BENGAL BONDED WAREHOUSE ASSOCIATION Vs THE KOLKATA MUNICIPAL CORPORATION & ORS.

Calcutta High Court · (2017) 04 CAL CK 0042

Kolkata Municipal Corporation Building Rules, 2009, Rule 4, Rule 142, Rule 142(3), Rule 411

High Courts27 Apr 2017

Purti Vanaspati Private Limited Vs Karvy Stock Broking Limited

Calcutta High Court · (2017) 04 CAL CK 0041

Arbitration and Conciliation Act, 1996, Section 34, Section 34, Section 34, Section 34(3), Section 34(3), Section 34(3) -

High Courts27 Apr 2017Allowed

Monojit Das Vs Sujit Roy Chowdhury & Anr.

Calcutta High Court · (2017) 04 CAL CK 0040

Partnership Act, 1932, Section 33, Section 43, Section 69, Section 69(1), Section 69(3)(a) - Expulsion of a partner - Dissolution by n

High Courts26 Apr 2017

Rekha Singh Mahato Vs Union of India & Ors.

Calcutta High Court · (2017) 04 CAL CK 0039

High Courts26 Apr 2017

Kakali Chakraborty Vs LIC of India & Ors.

Calcutta High Court · (2017) 04 CAL CK 0038

Life Insurance Corporation of India (Staff) Regulations, 1960, Regulation 8

High Courts25 Apr 2017

Sukumar Jana @ Narayan Jana Vs The New India Assurance Co. Ltd. & anr.

Calcutta High Court · (2017) 04 CAL CK 0037

Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsMotor Vehicles Act, 1988, Section 166, Section 166

High Courts25 Apr 2017

Shyam Sundar Tah Vs State of West Bengal & ors.

Calcutta High Court · (2017) 04 CAL CK 0036

High Courts25 Apr 2017

CARBON MANAGEMENT CONSULTING PRIVATE LIMITED Vs YASH PAPER LIMITED

Calcutta High Court · (2017) 04 CAL CK 0035

Code of Civil Procedure, 1908, Order 7Rule 11 -Bombay Public Trusts Act, 1950, Section 80, Section 50, Section 51 -

High Courts25 Apr 2017

Rajib Saha Vs Monjur Alam Mallick

Calcutta High Court · (2017) 04 CAL CK 0034

Evidence Act, 1872, Section 91 - Evidence of terms of contracts, grants and other dispositions of property reduced to form of documentStamp Act, 1899, Section 35,

High Courts24 Apr 2017

Dhanesh Chandra Bhattacharya Vs Panna Lal Saha & Anr

Calcutta High Court · (2017) 04 CAL CK 0033

West Bengal Premises Tenancy Act, 1956, Section 13(6) - Protection of tenant against eviction

High Courts24 Apr 2017

Sk. Rabi @ Rabiul Vs The State of West Bengal

Calcutta High Court · (2017) 04 CAL CK 0032

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 498A, Section 304B - Husband

High Courts21 Apr 2017

Raju Jaiswal & Ors. Vs The State of West Bengal

Calcutta High Court · (2017) 04 CAL CK 0031

Indian Penal Code, 1860, Section 302, Section 34 -Code of Criminal Procedure, 1908, Section 161, Section 313, Section 428

High Courts21 Apr 2017

Chander Bhusan Sood Vs Coal India Limited & ors.

Calcutta High Court · (2017) 04 CAL CK 0030

High Courts21 Apr 2017

Md. Kamar Raja @ Raju Vs The State of West Bengal

Calcutta High Court · (2017) 04 CAL CK 0029

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder

High Courts21 Apr 2017

Md. Morful Haque Vs The State of West Bengal

Calcutta High Court · (2017) 04 CAL CK 0028

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

High Courts20 Apr 2017

Kali Shankar Ganguly Vs Lalit Kumar Agarwala & Ors.

Calcutta High Court · (2017) 04 CAL CK 0027

Code of Civil Procedure, 1908, Order 41Rule 27 -West Bengal Land Reforms Act, 1955, Section 8, Section 8(1), Section 2(10

High Courts20 Apr 2017

Rabin Kr. Chanda & Ors. Vs Smt. Satadal Karmakar & Ors.

Calcutta High Court · (2017) 04 CAL CK 0026

West Bengal Land Reforms Act, 1955, Section 14, Section 2(7), Section 2(7)(18) - Partition of plot of land among co-sharers of a raiyat in plot of land. - Definitions - Definit