High Courts30 Mar 2017
The Secretary of the Managing Committee, Chuamashina High School & Anr. Vs State of West Bengal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0094
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 466 of 3,203
High Courts30 Mar 2017
Cygnus Equipments & Rentals Private Ltd. Vs Deputy Commissioner, Sales Tax,
Calcutta High Court · (2017) 03 CAL CK 0093
West Bengal Value Added Tax Act, 2003, Section 84, Section 84 - Appeal against assessment
High Courts29 Mar 2017Allowed
Rajesh Kumar Yadav Vs Union of India
Calcutta High Court · (2017) 2 CLR 206 : (2017) LIC 1803
Central Industrial Security Force Rules, 2001 - Rule 36Constitution of India, 1950 - Article 226
High Courts29 Mar 2017
Smt. Renu Devi Jalan Vs Shree Shree Iswar Saradeswar Shibaling Jew & Ors.
Calcutta High Court · (2017) 03 CAL CK 0092
Code of Civil Procedure, 1908, Order 41Rule 11
High Courts29 Mar 2017Allowed
Shubhajit Roy Vs The Secretary, Parnasree Pally Samavaya Samity Limited & Ors.
Calcutta High Court · (2017) 03 CAL CK 0091
West Bengal Co-operative Societies Act, 2006, Section 70, Section 76, Section 103, Section 102(1), Section 92(3), Section 102(2) -West Bengal Co-operative Societies Rules, 2011, Rule 110<
High Courts29 Mar 2017
M/s. Peerless Inn Vs Fourth Industrial Tribunal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0090
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr
High Courts28 Mar 2017
Smt. Chabirani Dinda & Ors. Vs Sri Pachugopal Dinda & Ors.
Calcutta High Court · (2017) 03 CAL CK 0089
Code of Civil Procedure, 1908, Order 41Rule 11
High Courts28 Mar 2017Disposed off
Associated Electronics & Anr. Vs Anilendu Sekhar Naskar & Ors.
Calcutta High Court · (2017) 03 CAL CK 0088
Code of Civil Procedure, 1908, Section 100, Order 41Rule 27, Order 41Rule 29 - Second appeal
High Courts28 Mar 2017Dismissed
Sri Srimanta Mondal Vs Smt. Kripamoyee Mondal & Anr.
Calcutta High Court · (2017) 03 CAL CK 0087
Code of Civil Procedure, 1908, Order 41Rule 11
High Courts28 Mar 2017
Dilip Kumar Dutta & Anr. Vs Sanatan Saha & Anr.
Calcutta High Court · (2017) 03 CAL CK 0086
Code of Civil Procedure, 1908, Order 7Rule 7, Order 41Rule 23A, Section 105(1) - Other ordersSpecific Relief Act, 1963,
High Courts28 Mar 2017Disposed off
Sri Prahlad Singh Jaggi & Ors. Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2017) 03 CAL CK 0085
Kolkata Municipal Corporation Act, 1980, Section 396, Section 396, Section 400(1), Section 400(1), Section 393,
High Courts24 Mar 2017Allowed
Smt. Santosi Sahoo (Giri) Vs Smt. Namita Mandal (Maity)
Calcutta High Court · (2017) 2 LLJ 329
Civil Procedure Code, 1908 (CPC) - Section 114
High Courts24 Mar 2017Disposed Off
Md. Nazrul Islam Vs Sri Uday Chakraborty
Calcutta High Court · (2017) AIRCC 1726
High Courts24 Mar 2017
Sri Ganesh Chandra Ghosh & Ors, Vs Sri Ajit Kumar Ghosh and Ors.
Calcutta High Court · (2017) 03 CAL CK 0084
Code of Civil Procedure, 1908, Order 6Rule 17, Order 8Rule 6A -Benami Transactions (Prohibition) Act, 1988, Section 4 - Proh
High Courts24 Mar 2017
Sri Sanjoy Bajla Vs The State of West Bengal & Anr.
Calcutta High Court · (2017) 03 CAL CK 0083
Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860,
High Courts24 Mar 2017Dismissed
Sri Swapan Kumar Jana Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0082
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 467 - Punishment of criminal conspiracy - Cheating and dishonestly inducing
High Courts24 Mar 2017
Pradip Agarwala & Anr. Vs State of West Bengal & Anr.
Calcutta High Court · (2017) 03 CAL CK 0081
Code of Criminal Procedure, 1973, Section 482, Section 155(2), Section 156(1) - Saving of inherent powers of High Court - Information as to non-cognizable cases and Invest
High Courts24 Mar 2017Dismissed
Sri Gopal Chandra Jaiswal Vs M/S. Birla Tyres & Another
Calcutta High Court · (2017) 03 CAL CK 0080
Contract Act, 1872, Section 74 - Compensation for breach of contract where penalty stipulated for
High Courts24 Mar 2017Dismissed
Gopendra Nath Ghosh Vs Nanda Gopal Biswas
Calcutta High Court · (2017) 03 CAL CK 0079
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtWest Bengal Premises Tenancy Act, 1956, Section 26 - Appointment of Contr
High Courts24 Mar 2017Dismissed
Akkash Shaikh & Anr. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0078