High Courts18 Nov 2016Disposed Off
Hooghly Alloy & Steels Company Pvt. Ltd. Vs Axis Bank Ltd.
Calcutta High Court · (2017) 169 AIC 775
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 481 of 3,203
High Courts18 Nov 2016Disposed Off
Smt. Madhu Chhanda Bandyopadhyay Vs Smt. Shankari Kayal
Calcutta High Court · (2017) 1 ICC 178
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 3
High Courts18 Nov 2016Allowed
Harvinder Singh Vs Kolkata Municipal Corporation
Calcutta High Court · (2017) 1 CalLT 103
Calcutta Municipal Corporation Act, 1980 - Section 131(3), Section 199, Section 200, Section 421
High Courts18 Nov 2016Disposed Off
Belal Vs State of West Bengal
Calcutta High Court · (2017) 1 AICLR 121 : (2017) 1 CalLT 522
Penal Code, 1860 (IPC) - Section 375, Section 376
High Courts15 Nov 2016Disposed Off
Durgamata Cold Storage Vs The New India Assurance Co. Ltd.
Calcutta High Court · (2017) 169 AIC 751 : (2017) AIRCC 1171
High Courts15 Nov 2016Dismissed
Ashwin Desai Vs Bijay Kumar Manish Kumar HUF
Calcutta High Court · (2017) 1 ICC 253
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Transfer of Property Act, 1882 - Section 114West Bengal Premises Tenancy Act, 1997 - Section 6(4)
High Courts15 Nov 2016Dismissed
Darothi Mukherjee Vs Sri Ajoy Kumar Ghosh
Calcutta High Court · (2017) 1 WBLR 688
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts15 Nov 2016Dismissed
MPRS Logistics Vs Commr. of Cus. (Airport & Admn.)
Calcutta High Court · (2017) 346 ELT 538
High Courts10 Nov 2016Disposed Off
Metsil Exports Private Ltd. Vs Punjab National Bank
Calcutta High Court · (2017) ACD 273 : (2017) 169 AIC 578 : (2017) AIR(Calcutta) 1 : (2017) 2 BC 73 : (2017) 1 CalLJ 210 : (2017) 1 CalLT 250 : (2016) 199 CompCas 480 : (2017) 1 DRTC 780
Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4)
High Courts08 Nov 2016Allowed
In Re : Arup Kumar Ghosh @ Arup Ghosh
Calcutta High Court · (2017) CriLJ 912
Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 201, Section 304B, Section 498A
High Courts04 Nov 2016Dismissed
Jishu Sengupta Vs State of West Bengal
Calcutta High Court · (2017) 2 CalCriLR 237 : (2017) CriLJ 1531 : (2017) 2 Crimes 457 : (2017) 1 Crimes 189
Penal Code, 1860 (IPC) - Section 34, Section 354A, Section 500
High Courts02 Nov 2016Disposed Off
In Re : Madhabendu Ganguly
Calcutta High Court · (2016) 4 CalCriLR 548
Criminal Procedure Code, 1973 (CrPC) - Section 2(u), Section 24(8), Section 32
High Courts02 Nov 2016Disposed Off
In the matter of Moraful Saikh
Calcutta High Court · (2017) 1 AICLR 117 : (2016) 4 CalCriLR 535
Criminal Procedure Code, 1973 (CrPC) - Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21(c), Section 25, Section 36A(4)
High Courts24 Oct 2016Allowed
In the matter of : Sucharita Lodh
Calcutta High Court · (2017) 2 AICLR 215 : (2017) 2 CriCC 417 : (2017) CriLJ 647
Criminal Procedure Code, 1973 (CrPC) - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 37
High Courts06 Oct 2016Dismissed
Mr. Ankit Prahladka Vs M/s. Parimala Mercantitle Pvt. Ltd.
Calcutta High Court · (2017) AIRCC 1
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1
High Courts06 Oct 2016Allowed
M/s. Rajib Basu Ray Vs Carlsberg India Pvt. Ltd.
Calcutta High Court · (2017) 1 CalLJ 65
Arbitration and Conciliation Act, 1996 - Section 8
High Courts06 Oct 2016Allowed
Sandeep Bera Vs Chief Secretary, Government of West Bengal
Calcutta High Court · (2016) 10 CAL CK 0013
Constitution of India, 1950 — Article 14, 21, 25
High Courts06 Oct 2016Dismissed
K.K. Saha and Co. Pvt. Ltd. Vs Ashok Agarwal
Calcutta High Court · (2016) 2 RentLR 517
Civil Procedure Code, 1908 (CPC) - Section 151West Bengal Premises Tenancy Act, 1997 - Section 2(h)
High Courts06 Oct 2016Disposed Off
State Bank of India - Petitioner @HASH Smt. Bulbul Gayen - Opposite Party
Calcutta High Court · (2016) 4 ICC 798
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (d)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 34
High Courts05 Oct 2016Dismissed
Munkir Sk. Vs The State of West Bengal
Calcutta High Court · (2017) CriLJ 1193
Criminal Procedure Code, 1973 (CrPC) - Section 154Evidence Act, 1872 - Section 3, Section 54Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34