High Courts08 Mar 2017
Bano Bibi & ors Vs Jeet Singh & ors.
Calcutta High Court · (2017) 03 CAL CK 0024
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166, Section 140, Section 140 -
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 470 of 3,203
High Courts08 Mar 2017
Union of India & Ors. Vs Smt. Sadhana Bala Dhara & Ors.
Calcutta High Court · (2017) 03 CAL CK 0023
High Courts08 Mar 2017
Sandip Narayan Bhattacharya Vs Sujit Narayan Bhattacharya & Ors.
Calcutta High Court · (2017) 03 CAL CK 0022
Code of Civil Procedure, 1908, Section 151, Section 152, Section 153 - Saving of Inherent powers of Court - Amendment of judgments, decrees or orders - General power to am
High Courts07 Mar 2017Dismissed
M/s. Pragati Financial Management Pvt. Ltd. Vs Commissioner of Income Tax Officer
Calcutta High Court · (2017) 295 CurTR 422 : (2017) 394 ITR 27
Finance Act, 2012 - Section 68Income Tax Act, 1961 - Section 263
High Courts07 Mar 2017Dismissed
Ava Saha @ Shaw & Ors. Vs Mira Shaw
Calcutta High Court · (2017) 03 CAL CK 0021
Code of Civil Procedure, 1908, Order 41Rule 11 -West Bengal Premises Tenancy Act, 1997, Section 6(4) - Protection of tenant against eviction
High Courts07 Mar 2017Allowed
Ganesh Mahata Vs State of West Bengal
Calcutta High Court · (2017) 03 CAL CK 0020
Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts07 Mar 2017Disposed off
Eden Media Private Limited Vs Hooghly River Bridge Commissioners & Anr.
Calcutta High Court · (2017) 03 CAL CK 0019
High Courts07 Mar 2017
Mangal Murmu Vs The State of West Bengal
Calcutta High Court · (2017) 03 CAL CK 0018
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts07 Mar 2017Disposed off
M/s. Prithvi Associates Vs Hooghly River Bridge Commissioners & Anr.
Calcutta High Court · (2017) 03 CAL CK 0017
High Courts07 Mar 2017Disposed off
Chittaranjan Chatterjee Vs Hooghly River Bridge Commissioners & Anr.
Calcutta High Court · (2017) 03 CAL CK 0016
High Courts07 Mar 2017Disposed off
M/s. Classic Advertising Vs Hooghly River Bridge Commissioners & Anr.
Calcutta High Court · (2017) 03 CAL CK 0015
High Courts07 Mar 2017Disposed off
Sri Anirban Dutta Vs Hooghly River Bridge Commissioners & Anr.
Calcutta High Court · (2017) 03 CAL CK 0014
High Courts07 Mar 2017Disposed off
Enkon Private Limited Vs Hooghly River Bridge Commissioners & Anr.
Calcutta High Court · (2017) 03 CAL CK 0013
High Courts07 Mar 2017
Premranjan Adak Vs The State of West Bengal
Calcutta High Court · (2017) 03 CAL CK 0012
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts07 Mar 2017Disposed off
Pioneer Publicity Corporation Pvt. Ltd. Vs Hooghly River Bridge Commissioners & Ors.
Calcutta High Court · (2017) 03 CAL CK 0011
High Courts06 Mar 2017Dismissed
Arup Sanyal & Anr. Vs Sipra Saha & Anr.
Calcutta High Court · (2017) 03 CAL CK 0010
Code of Civil Procedure, 1908, Order 41Rule 11 -West Bengal Premises Tenancy Act, 1997, Section 2(g) - Definations
High Courts06 Mar 2017Dismissed
Dhananjoy Chatterjee Vs State of West Bengal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0009
High Courts06 Mar 2017
Manas Ranjan Hazra Vs Namita Barman & Ors.
Calcutta High Court · (2017) 03 CAL CK 0008
High Courts06 Mar 2017
Sri Chandan Mukherjee Vs Pankaj Kumar Behera
Calcutta High Court · (2017) 03 CAL CK 0007
Code of Criminal Procedure, 1973, Section 482, Section 401, Section 372, Section 378(3), Section 378(4) - Saving of inherent powe
High Courts06 Mar 2017
Ajoy Mondal & Anr. Vs Sri Biswanath Mondal & Ors.
Calcutta High Court · (2017) 03 CAL CK 0006
Code of Civil Procedure, 1908, Order 41Rule 11