High Courts07 Apr 2017
Dr Abhijit Sen & Ors. Vs State of West Bengal
Calcutta High Court · (2017) 04 CAL CK 0009
Code of Criminal Procedure, 1973, Section 482, Section 173, Section 401, Section 200, Section 156(3), Section 20
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 465 of 3,203
High Courts07 Apr 2017Disposed off
Rahul Pati and another Vs State of West Bengal and others
Calcutta High Court · (2017) 04 CAL CK 0008
High Courts07 Apr 2017
The Metro Railway Vs Arijit Mallik & Anr.
Calcutta High Court · (2017) 04 CAL CK 0007
Land Acquisition Act, 1894, Section 18 - Reference to Court
High Courts05 Apr 2017
In the Goods of : Nurun Nahar, Deceased And Sheikh Abdus Sadek Vs Sheikh Abdul Mukim
Calcutta High Court · (2017) 04 CAL CK 0006
Succession Act, 1925, Section 307 - Power of executor or administrator to dispose of propertyKarnataka Land Reforms Act, 1961, Section 61
High Courts04 Apr 2017Disposed Off
Deeplok Financial Services Ltd. Vs Commissioner of Income
Calcutta High Court · (2017) 393 ITR 395 : (2017) 247 Taxman 139
Income Tax Act, 1961 - Section 45
High Courts04 Apr 2017
Pradip Ghosh Vs Sukumar Bose
Calcutta High Court · (2017) 04 CAL CK 0005
West Bengal Premises Tenancy Act, 1956, Section 13(6) - Protection of tenant against eviction
High Courts03 Apr 2017
M/s. Kesoram Industries Limited Vs Allahabad Bank
Calcutta High Court · (2017) 04 CAL CK 0004
Code of Civil Procedure, 1908, Section 11 - Res JudicataLimitation Act, 1908, Section 14, Section 15 -Evidence Act, 1872
High Courts03 Apr 2017
Netai Sen @ Netaipada Sen & Ors. Vs The State of West Bengal
Calcutta High Court · (2017) 04 CAL CK 0003
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 Courts03 Apr 2017
Sk. Gopal @ Mehrul Vs State of West Bengal
Calcutta High Court · (2017) 04 CAL CK 0002
Indian Penal Code, 1860, Section 302, Section 34, Section 341 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for wro
High Courts03 Apr 2017
Ganesh Chandra Paul Vs Smt. Maya Paul & Anr.
Calcutta High Court · (2017) 04 CAL CK 0001
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtWest Bengal Land Reforms Act, 1955, Section 8 - Right of purchase by co-sh
High Courts31 Mar 2017Disposed Off
Sudip Bhattacharya Vs The State of West Bengal
Calcutta High Court · (2017) 2 LLJ 332
West Bengal Municipal Employees (Recruitment) Rules, 2005 - Rule 4
High Courts30 Mar 2017Disposed off
Balmer Lawrei & Co. Ltd. Vs Partho Sarothi Banerjee
Calcutta High Court · (2017) 2 CLR 200
Constitution of India, 1950 - Article 226
High Courts30 Mar 2017
Jadavpur University & Ors. Vs Subhamoy Singha Roy & Ors.
Calcutta High Court · (2017) 03 CAL CK 0102
Constitution of India, Article 12 - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of AssamCode of Ci
High Courts30 Mar 2017
M/s. Vatech Wabag Limited Vs Deputy Commissioner of Sales Tax
Calcutta High Court · (2017) 03 CAL CK 0101
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsWest Bengal Value Added Tax Act, 200
High Courts30 Mar 2017
Bishnu Pada Maity Vs Deepak Kumar Mondal & Anr.
Calcutta High Court · (2017) 03 CAL CK 0100
West Bengal Land Reforms Act, 1955, Section 14, Section 8, Section 9 - Partition of plot of land among co-sharers of a raiyat in plot of land. - Right of purchase by co-sharer
High Courts30 Mar 2017
Prokrity Nath Mukhopadhyay Vs Saroj Banerjee
Calcutta High Court · (2017) 03 CAL CK 0099
Succession Act, 1925, Section 63 - Execution of unprivileged willsEvidence Act, 1872, Section 138 - Order of examinations
High Courts30 Mar 2017Disposed off
PURBAYAN CHATTERJEE Vs SANGHITA CHATTERJEE
Calcutta High Court · (2017) 03 CAL CK 0098
Guardians and Wards Act, 1890, Section 25, Section 25 - Title of guardian to custody of ward
High Courts30 Mar 2017
M/s. Vishwamitra Ram Kumar Vs Golam Sarwar & Anr.
Calcutta High Court · (2017) 03 CAL CK 0097
Code of Civil Procedure, 1908, Section 47, Order 21Rule 97 - Questions to be determined by the Court executing decreeWest Bengal Premises Tenancy Act, 1956,
High Courts30 Mar 2017
Sri Mayank Poddar Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0096
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts30 Mar 2017
Steel Authority of India Ltd. Vs Amiya Steel Private Limited
Calcutta High Court · (2017) 03 CAL CK 0095
Code of Civil Procedure, 1908, Order 23Rule 2 -Limitation Act, 1963, Section 14, Section 42, Section 5 - Exclusion o