High Courts15 Mar 2017
Ajit Nain Vs Bengal Silver Spring Projects Ltd. & Anr
Calcutta High Court · (2017) 03 CAL CK 0043
Code of Civil Procedure, 1908, Order 2Rule 2, Order 7Rule 11, Order 7Rule 11(d) -Transfer of Property Act, 1882,
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Calcutta High Court judgments
64,044 judgments · page 469 of 3,203
High Courts15 Mar 2017
Souvik Pal & Anr. Vs Dewan Housing Finance Corporation Limited & Ors.
Calcutta High Court · (2017) 03 CAL CK 0042
High Courts15 Mar 2017Disposed off
Sri Mahadeb Mondal & Ors. Vs Sri Jayanta Mondal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0041
High Courts14 Mar 2017Disposed Off
Mrinal Kanti Sil Vs Sampa Kabiraj
Calcutta High Court · (2017) 2 RCRCriminal 703
Criminal Procedure Code, 1973 (CrPC) - Section 372
High Courts14 Mar 2017Dismissed
Satyendra Nath Jana & Ors. Vs Gokul Jana & Ors.
Calcutta High Court · (2017) 03 CAL CK 0040
Code of Civil Procedure, 1908, Order 41Rule 11
High Courts14 Mar 2017Dismissed
Smt. Pratima Guchait & Ors. Vs Nirupam Guchait & Ors.
Calcutta High Court · (2017) 03 CAL CK 0039
Code of Civil Procedure, 1908, Order 41Rule 11 -Transfer of Property Act, 1882, Section 123 - Transfer how effectedEvidence Act, 187
High Courts14 Mar 2017Disposed off
Sk. Mofil Mahammad Vs Ekram Khan & Ors.
Calcutta High Court · (2017) 03 CAL CK 0038
Code of Civil Procedure, 1908, Order 41Rule 19 -Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts14 Mar 2017
Soma Mardi and Another Vs The State of West Bengal
Calcutta High Court · (2017) 03 CAL CK 0037
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 304, Section 34 - Punishment for
High Courts14 Mar 2017
Palash Kazi & Ors. Vs State of West Bengal
Calcutta High Court · (2017) 03 CAL CK 0036
Code of Criminal Procedure, 1973, Section 217, Section 313, Section 216 - Recall of witnesses when charge altered - Power to examine the accused - Court may alter charge
High Courts14 Mar 2017
Minu Tamang @ Mala Vs The State of West Bengal
Calcutta High Court · (2017) 03 CAL CK 0035
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 Courts14 Mar 2017Dismissed
Ananta Kamilya Vs State of West Bengal
Calcutta High Court · (2017) 03 CAL CK 0034
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 302, Sec
High Courts14 Mar 2017Allowed
M/s K.C. Das Pvt. Ltd Vs The State of West Bengal & Others
Calcutta High Court · (2017) 03 CAL CK 0033
Urban Land (Ceiling and Regulation) Act, 1976, Section 1, Section 6, Section 20, Section 10(1), Section 8(1), Section 10(
High Courts14 Mar 2017
Smt. Jayanti Paul & Ors. Vs Kolkata Metropolitan Development Authority & Ors.
Calcutta High Court · (2017) 03 CAL CK 0032
Constitution of India, Article 14, Article 12 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Application of Acts of
High Courts14 Mar 2017
NASIR DAFADAR AND OTHERS Vs THE STATE OF WEST BENGAL
Calcutta High Court · (2017) 03 CAL CK 0031
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 302, Section 148,
High Courts10 Mar 2017
Bagdogra Airport Restaurant Workers Co-operative Society Limited & Anr. Vs Airport Authorities of India & Ors .
Calcutta High Court · (2017) 03 CAL CK 0030
High Courts10 Mar 2017
Abdul Mujid Mondal & Ors. Vs Piar Md. Gayen & Ors.
Calcutta High Court · (2017) 03 CAL CK 0029
Code of Civil Procedure, 1908, Section 141, Section 151, Order 39Rule 1, Order 39Rule 2, Section 2(16),
High Courts10 Mar 2017
Dr. Prof. Pradip Kumar Mitra Vs Lipi Basu & Anr.
Calcutta High Court · (2017) 03 CAL CK 0028
Code of Civil Procedure, 1908, Order 7Rule 11(d) -Indian Penal Code, 1860, Section 499 - DefamationEvidence Act, 1872,
High Courts10 Mar 2017
Santoshpur Udbastu Unnayan Samity Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0027
West Bengal Societies Registration Act, 1961, Section 8 -Land Acquisition Act of 1984, Section 10 1984
High Courts10 Mar 2017Dismissed
Dhiren Mondal & Others Vs The State of West Bengal
Calcutta High Court · (2017) 03 CAL CK 0026
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164 - Examination of witnesses by police - Power to examine the accused - Recording of confessions and
High Courts08 Mar 2017Disposed off
Sigma Power Products Pvt. Ltd. Vs The Commissioner of Customs (Port), & Ors.
Calcutta High Court · (2017) 03 CAL CK 0025
Customs Act, 1962, Section 18, Section 17, Section 46, Section 17(5) - Provisional assessment of duty. - Assessment of duty. - Entry of goods on importati