High Courts05 Oct 2016Dismissed
Nibir Chand Karan Vs Paschim Banga Gramin Bank
Calcutta High Court · (2017) 1 CalLJ 567 : (2017) 2 WBLR 723
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 482 of 3,203
High Courts05 Oct 2016Disposed off
GPT Health CARE Private Limited Vs State of West Bengal
Calcutta High Court · (2017) 2 WBLR 573
Constitution of India, 1950 - Article 226
High Courts05 Oct 2016Allowed
Sk. Akbar Alias Sk. Akbor Vs State of West Bengal
Calcutta High Court · (2017) 2 WBLR 636
High Courts05 Oct 2016Disposed Off
Ram Gopal Agarwala Vs Prasun Guha
Calcutta High Court · (2017) 1 CalLJ 57 : (2017) 1 ICC 941 : (2017) 1 WBLR 559
High Courts04 Oct 2016Dismissed
Sanjay Jain Vs Raj Kumar Saha
Calcutta High Court · (2017) 1 CalLJ 78 : (2017) 1 CalLT 50 : (2017) 1 ICC 887
Contempt of Courts Act, 1971 - Section 2
High Courts04 Oct 2016Dismissed
In Re: Anowar Hossain Fakir alias Boto
Calcutta High Court · (2017) 1 CalCriLR 347
Criminal Procedure Code, 1973 (CrPC) - Section 439(2), Section 482
High Courts04 Oct 2016Disposed Off
Bishad Kumar Jana - Petitioner @HASH Smt. Anjali Jana and Others - Opposite Parties
Calcutta High Court · (2016) 4 ICC 828 : (2017) 2 WBLR 604
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227Limitation Act, 1963 - Article 113
High Courts03 Oct 2016Allowed
SK. Maharam Ali @ SK. Sakil Vs The State of West Bengal
Calcutta High Court · (2017) 1 CalCriLR 688
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Evidence Act, 1872 - Section 137
High Courts03 Oct 2016Allowed
Pushpa Devi Bangur Vs M.B. Commercial Co. Ltd.
Calcutta High Court · (2017) 1 CalLJ 154 : (2017) 1 CalLT 403 : (2017) 1 ICC 72 : (2017) 2 WBLR 149
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 1, Order 26 Rule 1, Order 26 Rule 4A, Order 26 Rule 4A, Section 132
High Courts03 Oct 2016Dismissed
M/s. Special Steel and Wire Wings - Defendant/Petitioner @HASH Sri Radhe Shyam Bhootra - Plaintiff/Opposite Party
Calcutta High Court · (2017) AIRCC 918 : (2016) 4 ICC 804 : (2017) 2 WBLR 140
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 7
High Courts03 Oct 2016Allowed
Hooghly Dock and Port Engineers Limited - Petitioner @HASH Chief Labour Commissioner (C), Government of India and Others
Calcutta High Court · (2017) 152 FLR 971 : (2017) LIC 627 : (2016) 4 LLN 334
High Courts29 Sept 2016Disposed Off
Shanti Devi Agarwal Vs W.B.S.E.D.C.L.
Calcutta High Court · (2017) 2 WBLR 69
Constitution of India, 1950 - Article 226
High Courts29 Sept 2016Disposed Off
Smt. Pritikana Saharoy Vs Smt. Durga Mondal
Calcutta High Court · (2017) 2 ICC 422 : (2017) 1 WBLR 567
Constitution of India, 1950 - Article 227Consumer Protection Act, 1986 - Section 21(b)
High Courts29 Sept 2016Allowed
Sanatan Mathura Vs Madan Mahan Das
Calcutta High Court · (2017) 2 WBLR 600
West Bengal Land Reforms Act, 1955 - Section 8
High Courts29 Sept 2016Allowed
Deb Kumar Das and Ors - Appellant @HASH State
Calcutta High Court · (2016) 167 AIC 683 : (2016) 4 AICLR 615
Penal Code, 1860 (IPC) - Section 396
High Courts29 Sept 2016Disposed Off
Kartick Chandra Das Vs State of West Bengal
Calcutta High Court · (2016) 151 FLR 1029 : (2016) LabLR 1191
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1 A)
High Courts29 Sept 2016Dismissed
Kashinath Sadhu Vs M/s. Lila Transport Company
Calcutta High Court · (2017) AAC 145 : (2017) 1 ACC 514 : (2017) 1 TAC 652 : (2016) 4 TAC 625
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts29 Sept 2016Dismissed
UCO Bank Vs Nityananda Paul
Calcutta High Court · (2016) 151 FLR 1031 : (2017) LabLR 559 : (2017) LIC 271 : (2016) 4 LLN 625
Payment of Gratuity Act, 1972 - Section 1(3), Section 5
High Courts28 Sept 2016Allowed
Sk. Akbar Ali Vs Biswajit Karmakar
Calcutta High Court · (2017) 1 CalLJ 265 : (2017) 2 ICC 411 : (2017) 2 WBLR 609
Constitution of India, 1950 - Article 227
High Courts26 Sept 2016Allowed
Bikash Chandra Mahata Vs State of West Bengal
Calcutta High Court · (2017) 1 CalLJ 249 : (2017) 1 CalLT 162