COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 475 of 3,203

High Courts27 Jan 2017Dismissed

Sri Debasish Saha Vs State of West Bengal

Calcutta High Court · (2017) 2 RCRCriminal 752

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 41APenal Code, 1860 (IPC) - Section 323, Section 341, Section 345D, Section 354, Section 506

Read judgment

High Courts27 Jan 2017Allowed

Putul Baski Vs National Insurance Company Ltd.

Calcutta High Court · (2017) AAC 1223 : (2017) 2 ACC 316 : (2017) 1 CalLJ 353

Motor Vehicles Act, 1988 - Section 163A

Read judgment

High Courts27 Jan 2017Allowed

Metal Box India Limited Vs Arup Kumar Datta

Calcutta High Court · (2017) 1 LLN 371

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33-C(2)

Read judgment

High Courts27 Jan 2017Dismissed

Vikram J. Tanna Vs The Chancellor, Masters & Scholars

Calcutta High Court · (2017) 01 CAL CK 0024

Code of Civil Procedure, 1908, Order 21Rule 37

Read judgment

High Courts27 Jan 2017Dismissed

Smt. Pusparani Mondal & Ors. Vs Sambhu Metia & Ors.

Calcutta High Court · (2017) 01 CAL CK 0023

Read judgment

High Courts27 Jan 2017Disposed off

Sk. Azad Ali Vs Sri Tapan Kumar Roy

Calcutta High Court · (2017) 01 CAL CK 0022

Code of Civil Procedure, 1908, Order 41Rule 17

Read judgment

High Courts25 Jan 2017Dismissed

Minati Chowdhury Vs State of West Bengal

Calcutta High Court · (2017) AIR(Calcutta) 43

West Bengal Panchayat Act, 1973 - Section 12(3), Section 16, Section11(1)(d)

Read judgment

High Courts24 Jan 2017Disposed Off

In the matter of : Uttam Kumar Halder

Calcutta High Court · (2017) 1 CalCriLR 641

Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 311

Read judgment

High Courts24 Jan 2017Disposed Off

Laxmi Majhi Vs State of West Bengal

Calcutta High Court · (2017) 1 CalLJ 556 : (2017) 1 CalLT 637 : (2017) 2 DMC 457

Read judgment

High Courts24 Jan 2017Dismissed

Samir Kumar Adhikari Vs Angsuman Chatterjee

Calcutta High Court · (2017) AIRCC 1473 : (2017) 1 ICC 932 : (2017) 1 RentLR 125

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10

Read judgment

High Courts24 Jan 2017

Samir Kumar Adhikari Vs Souvik Hazra & Anr.

Calcutta High Court · (2017) 01 CAL CK 0021

Code of Civil Procedure, 1908, Section 151, Order 1Rule 10(2) - Saving of Inherent powers of Court

Read judgment

High Courts20 Jan 2017Allowed

Dr. Tonmoy Mondal Vs State of West Bengal

Calcutta High Court · (2017) 1 CalLT 622

Read judgment

High Courts19 Jan 2017Dismissed

Super Diamond Nirman Private Limited Vs Deepak Agarwal

Calcutta High Court · (2017) 1 ICC 834

Arbitration and Conciliation Act, 1996 - Section 37(1)(a), Section 8Constitution of India, 1950 - Article 226, Article 227, Article 227Consumer Protection Act, 1986 - Section 17

Read judgment

High Courts19 Jan 2017Disposed Off

South Bengal State Transport Corporation Vs Shri Sunil Chandra Sarkar

Calcutta High Court · (2017) 1 ICC 820

West Bengal Land (Requisition and Acquisition) Act, 1948 - Section 4(1A)

Read judgment

High Courts19 Jan 2017Disposed off

Smt. Kalpana Majumder Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 01 CAL CK 0020

Code of Criminal Procedure, 1973, Section 482, Section 468, Section 200, Section 319, Section 202 - Saving of inherent powers of

Read judgment

High Courts18 Jan 2017Disposed Off

Shiba Rani Maity Vs State of West Bengal

Calcutta High Court · (2017) LIC 806

Constitution of India, 1950 - Article 226

Read judgment

High Courts18 Jan 2017Disposed off

Parameswar Agarwala Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 01 CAL CK 0019

Code of Criminal Procedure, 1973, Section 482, Section 173(8), Section 156(3) - Saving of inherent powers of High Court - Report of police officer on completion of Investi

Read judgment

High Courts18 Jan 2017Disposed off

Smt. Kanan Chatterjee alias Kanan Bala Chatterjee Vs Sri Sukumar Das

Calcutta High Court · (2017) 01 CAL CK 0018

Read judgment

High Courts17 Jan 2017Disposed Off

Sujan Maity Vs Sri Raj Kumar Koley

Calcutta High Court · (2017) AIR(Calcutta) 63

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 - Section 16(c)

Read judgment

High Courts17 Jan 2017Dismissed

Sinclairs Hotels Ltd. Vs State of West Bengal

Calcutta High Court · (2017) 1 CalLJ 372 : (2017) 2 CalLT 284 : (2017) 1 CLR 1029 : (2017) 2 LLN 126

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33C(2)

Read judgment