High Courts10 Feb 2017Dismissed
Smt. Kumkum Roy Vs Union of India
Calcutta High Court · (2017) AAC 765 : (2017) 2 ACC 846 : (2017) 2 TAC 55
Railways Act, 1989 - Section 124A
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 474 of 3,203
High Courts10 Feb 2017Disposed Off
In the matter of : Suman Ghosh
Calcutta High Court · (2017) 1 CalCriLR 614 : (2017) 2 RCRCriminal 806
Protection of Women From Domestic Violence Act, 2005 - Section 13, Section 23, Section 28
High Courts10 Feb 2017Disposed Off
Deb Prasanna Sinha Vs Debabrata Chowdhury
Calcutta High Court · (2017) ACD 267 : (2017) 2 AICLR 286
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts10 Feb 2017Dismissed
Commissioner Of Income Tax, Kolkata-2 Vs M/s. G.K.K Capital Markets (P) Limited
Calcutta High Court · (2017) 392 ITR 196 : (2017) 246 Taxman 52
Income Tax Act, 1961 - Section 14A
High Courts10 Feb 2017Disposed off
Priti Gupta Vs Promod Gupta
Calcutta High Court · (2017) 2 CalLT 102
Protection of Women From Domestic Violence Act, 2005 - Section 12(1)
High Courts10 Feb 2017Allowed
M/s. Gourhati Cold Storage Pvt. Ltd. Vs West Bengal State Electricity Board
Calcutta High Court · (2017) 2 CalLT 60
Constitution of India, 1950 - Article 226
High Courts10 Feb 2017Disposed Off
The State of West Bengal Vs Lakhikanta Adhikary
Calcutta High Court · (2017) CriLJ 2450
Penal Code, 1860 (IPC) - Section 302
High Courts07 Feb 2017Disposed Off
Sanjib Sardar Vs State of West Bengal
Calcutta High Court · (2017) CriLJ 2816
Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304
High Courts06 Feb 2017Disposed Off
Raj Kumar Kedia Vs The Superintendent, CBI
Calcutta High Court · (2017) 1 CalCriLR 624
Criminal Procedure Code, 1973 (CrPC) - Section 401, Section 407Penal Code, 1860 (IPC) - Section 409, Section 420Prevention of Corruption Act, 1988 - Section 13(1)(c), Section 13(2), Section 13(d)
High Courts06 Feb 2017Disposed Off
Sutapa Paul alias Sutapa Karmakar Vs Pranjal Karmakar
Calcutta High Court · (2017) 2 DMC 18
Hindu Marriage Act, 1955 - Section 24
High Courts06 Feb 2017Allowed
Abdul Kalam Vs Jaibusessa Bewa
Calcutta High Court · (2017) AIRCC 1441
Civil Procedure Code, 1908 (CPC) - Order 27(1)(b), Order 41
High Courts03 Feb 2017Disposed off
The Managing Committee Uttar Dum Dum Vidyapith for Girls (H.S.) Vs Smt. Madhabi Manjari Guha & Ors.
Calcutta High Court · (2017) 02 CAL CK 0001
Code of Criminal Procedure, 1973, Section 173(2) -Management of Recognised Non-Government Institutions (Aided and Unaided) Rules, 1969, Rule 28(8) -West Bengal Board of Secondary E
High Courts31 Jan 2017Allowed
Nitya Gopal Roy Vs State of West Bengal
Calcutta High Court · (2017) AIR(Calcutta) 54
Constitution of India, 1950 - Article 26Essential Commodities Act, 1955 - Section 3, Section 6A
High Courts31 Jan 2017Dismissed
Principal Commissioner of Income Tax Vs M/s Gopal Das Kothari
Calcutta High Court · (2017) 391 ITR 390
Income Tax Act, 1961 - Section 132(4), Section 271(1)(c)
High Courts31 Jan 2017Disposed Off
Tamijuddin Vs State of West Bengal
Calcutta High Court · (2017) CriLJ 2448
Penal Code, 1860 (IPC) - Section 396
High Courts31 Jan 2017Dismissed
Subha Sankar Dey Vs The Kolkata Municipal Corporation
Calcutta High Court · (2017) AIR(Calcutta) 125
Calcutta Municipal Corporation Act, 1980 - Section 182(2)(iv)
High Courts31 Jan 2017Dismissed
Mira Rani Dey Vs State of West Bengal & Ors.
Calcutta High Court · (2017) 01 CAL CK 0025
High Courts30 Jan 2017Disposed Off
Frontline Corporation Ltd Vs Punjab and Sind Bank
Calcutta High Court · (2017) 2 BC 131
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 34
High Courts30 Jan 2017Dismissed
Calcast Ferrous Limited Vs SRC Steels Pvt. Ltd.
Calcutta High Court · (2017) 201 CompCas 7
Companies Act, 1956 - Section 433, Section 434, Section 439
High Courts27 Jan 2017Allowed
Metal Box India Limited Vs Arup Kumar Roy
Calcutta High Court · (2017) 153 FLR 568 : (2017) 1 LLJ 609
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33C(2)