High Courts09 Jan 2017Dismissed
Ratan Das Vs State of West Bengal and others
Calcutta High Court · (2017) 01 CAL CK 0010
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 477 of 3,203
High Courts09 Jan 2017Dismissed
Satyabrata Sardar Vs State of West Bengal and others
Calcutta High Court · (2017) 01 CAL CK 0009
High Courts09 Jan 2017Dismissed
Bikash Baran Guria Vs State of West Bengal and others
Calcutta High Court · (2017) 01 CAL CK 0008
High Courts09 Jan 2017Dismissed
Somnath Das Vs State of West Bengal and others
Calcutta High Court · (2017) 01 CAL CK 0007
High Courts09 Jan 2017Dismissed
Tarun Kumar Das Vs State of West Bengal and others
Calcutta High Court · (2017) 01 CAL CK 0006
High Courts09 Jan 2017Dismissed
Ranjit Maity Vs State of West Bengal and others
Calcutta High Court · (2017) 01 CAL CK 0005
High Courts06 Jan 2017Disposed Off
Sanchita Mitra Vs Prithwish Mohan Chakraborty
Calcutta High Court · (2017) AIRCC 1352
West Bengal Premises Tenancy Act, 1956 - Section 13(ff), Section 2(h)
High Courts06 Jan 2017Disposed Off
S.B. Construction & Co. Vs State of West Bengal
Calcutta High Court · (2017) AIR(Calcutta) 39 : (2017) 3 WBLR 201
Constitution of India, 1950 - Article 14
High Courts04 Jan 2017Disposed off
Krishna Chouhan Vs Kamli Chouhan
Calcutta High Court · (2017) 171 AIC 467
Civil Procedure Code, 1908 (CPC) - Section 96Evidence Act, 1872 - Section 68Limitation Act, 1963 - Section 5
High Courts04 Jan 2017
State of West Bengal Vs Bharat Vanijya Eastern Pvt. Ltd.
Calcutta High Court · (2017) 01 CAL CK 0004
Arbitration and Conciliation Act, 1996, Section 18, Section 34, Section 34(3), Section 34(2)(ii) - Equal treatment of parties - Application for setting aside a
High Courts03 Jan 2017Dismissed
Deba Brata Chatterjee Vs Maya Kanrar
Calcutta High Court · (2017) 1 CalLJ 541 : (2017) CriLJ 1844
Penal Code, 1860 (IPC) - Section 499
High Courts03 Jan 2017
Madhusudan Patra Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 01 CAL CK 0003
High Courts03 Jan 2017Dismissed
M/s. Sharma Developers Vs Sri Amar Nath Ghosh
Calcutta High Court · (2017) 01 CAL CK 0002
Code of Civil Procedure, 1908, Order 41Rule 11 -Specific Relief Act, 1963, Section 34 - Discretion of court as to declaration of status or right
High Courts03 Jan 2017Disposed off
Sk. Sanowaj Ali Dewan Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 01 CAL CK 0001
High Courts23 Dec 2016Dismissed
Subhransu Sarkar Vs Indrani Sarkar (Das)
Calcutta High Court · (2017) 1 CalLT 643
Evidence Act, 1872 - Section 114(g)Special Marriage Act, 1954 - Section 27(1)(d)
High Courts23 Dec 2016Dismissed
Bulbul Sircar Ray Vs State of W.B.
Calcutta High Court · (2017) 2 CalLT 22
High Courts23 Dec 2016Disposed Off
M/s. Cooke and Kelvey Properties Pvt. Ltd. Vs M/s. Expo International
Calcutta High Court · (2017) 1 ICC 734
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99, Order 21 Rule 99Transfer of Property Act, 1882 - Section 115, Section 116West Bengal Premises Tenancy Act, 1956 - Section 13(2)
High Courts23 Dec 2016Dismissed
Arun Prakash Saha Vs Asit Baran De
Calcutta High Court · (2017) 1 CalLT 672 : (2017) 1 ICC 721
Civil Procedure Code, 1908 (CPC) - Section 151West Bengal Premises Tenancy Act, 1997 - Section 7(1), Section 7(2), Section 7(3)
High Courts23 Dec 2016Allowed
Mira Halder Vs State of West Bengal
Calcutta High Court · (2017) 1 AICLR 651
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts23 Dec 2016Allowed
Md. Azad Vs Joydeep Ghosh
Calcutta High Court · (2017) 172 AIC 362 : (2017) 2 AICLR 503 : (2017) 1 AICLR 618 : (2017) 1 CalCriLR 486 : (2017) 1 CalLJ 598 : (2017) 1 CalLT 533
Criminal Procedure Code, 1973 (CrPC) - Section 164Evidence Act, 1872 - Section 27, Section 3Penal Code, 1860 (IPC) - Section 302