High Courts01 Mar 2016Disposed Off
Bhatia Coal Washeries Ltd. Vs State of West Bengal
Calcutta High Court · (2016) 5 WBLR 265
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 509 of 3,203
High Courts01 Mar 2016Dismissed
Dhiraj Sarkhel and Others Vs The State of West Bengal
Calcutta High Court · (2016) 2 CalLT 372 : (2016) 2 DMC 823
Criminal Procedure Code, 1973 (CrPC) - Section 221Evidence Act, 1872 - Section 113APenal Code, 1860 (IPC) - Section 109, Section 302, Section 306, Section 326, Section 498A
High Courts01 Mar 2016Disposed Off
Molla Mahmuder Rahaman @ Golap Vs Khondakar Mominur Rahman and others.
Calcutta High Court · (2016) 2 ICC 486
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts01 Mar 2016Disposed Off
State of West Bengal Vs M/s. Motilal Agarwala
Calcutta High Court · (2016) AIR(Calcutta) 271 : (2016) 6 ArbiLR 260 : (2016) 4 ICC 303 : (2017) 1 RAJ 564
High Courts01 Mar 2016Allowed
Salema Bibi Vs The State of West Bengal
Calcutta High Court · (2016) 3 AICLR 205 : (2016) 3 CalCriLR 326
Penal Code, 1860 (IPC) - Section 302, 34, 498A
High Courts01 Mar 2016Dismissed
Deben Burman Vs State of West Bengal
Calcutta High Court · (2016) 161 AIC 455
Penal Code, 1860 (IPC) — Section 376
High Courts01 Mar 2016Allowed
The State of West Bengal and Others Vs Motilal Agarwala and Others
Calcutta High Court · (2016) 03 CAL CK 0058
Arbitration Act, 1940 - Section 14(2)Arbitration and Conciliation Act, 1996 - Section 2(i)(h), Section 31, Section 31(1), Section 31(2), Section 31(5), Section 32, Section 33, Section 33(1), Section 33(4), Section 34, Section 34(2), Section 3
High Courts01 Mar 2016Dismissed
Saima Khatun Vs State of West Bengal
Calcutta High Court · (2016) 03 CAL CK 0036
Criminal Procedure Code, 1973 (CrPC) - Section 428Evidence Act, 1872 - Section 118Penal Code, 1860 (IPC) - Section 120B, Section 363, Section 363A, Section 371
High Courts29 Feb 2016Disposed Off
Shri R. Balasubramaniam - Petitioner @HASH Shri C.H. Rambabu and another
Calcutta High Court · (2016) 2 CalLJ 633
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts29 Feb 2016Dismissed
Dilip Kumar Dutta Vs Chairman, Dum Dum Municipality
Calcutta High Court · (2016) 6 WBLR 369
West Bengal Municipal Act, 1993 - Section 108(6)
High Courts29 Feb 2016Disposed Off
Shalimar Chemical Works Limited Vs Usha Holding & Enclave Private Limited
Calcutta High Court · (2016) 2 CalHCN 659
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 101, 47
High Courts29 Feb 2016Partly Allowed
Jigar Shah Vs The State of West Bengal
Calcutta High Court · (2016) 4 AICLR 717 : (2016) 3 CalCriLR 499 : (2016) 2 CalHCN 242 : (2017) CriLJ 693
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 406, 420
High Courts29 Feb 2016Dismissed
Vinod Kumar Tewari Vs C.E.S.C. Ltd. and Others
Calcutta High Court · (2016) AIR(Calcutta) 195 : (2016) 3 CalHCN 276 : (2016) 5 WBLR 113
Electricity Act, 2003 — Section 56
High Courts29 Feb 2016Dismissed
Gyan Bharati Vidyapith and Others Vs The Director of School Education and Others
Calcutta High Court · (2016) 02 CAL CK 0060
Constitution of India, 1950 - Article 14, Article 16, Article 19(1)(g), Article 21, Article 226, Article 37, Article 39(d)Delhi School Education Act, 1973 - Section 10, Section 12
High Courts29 Feb 2016Disposed off
Sayantan Chatterjee Vs The State of West Bengal and Others
Calcutta High Court · (2016) 02 CAL CK 0030
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 173(8), Section 401, Section 482Penal Code, 1860 (IPC) - Section 279, Section 304A, Section 337, Section 427
High Courts29 Feb 2016Allowed
Suku Vs The State of West Bengal
Calcutta High Court · (2016) 02 CAL CK 0022
Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, Section 32, Section 498A
High Courts29 Feb 2016Dismissed
Samir Sarkar and Others Vs The State of West Bengal
Calcutta High Court · (2016) 2 CalLJ 223
Criminal Procedure Code, 1973 (CrPC) - Section 162 (2), Section 313Evidence Act, 1872 - Section 106, Section 27, Section 8Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34
High Courts29 Feb 2016Dismissed
Tapan Sardar Vs The State of West Bengal
Calcutta High Court · (2016) 02 CAL CK 0016
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 164, Section 313, Section 313(1), Section 313(5), Section 375, Section 428, Section 90Evidence Act, 1872 - Section 114, Section 14
High Courts26 Feb 2016Disposed Off
Biswajit Jana Vs State of West Bengal
Calcutta High Court · (2016) 3 CalHCN 538 : (2016) 6 WBLR 377
Constitution of India, 1950 - Article 226
High Courts26 Feb 2016Allowed
Sheo Kumar Mishra Vs Deputy Commissioner Income Tax
Calcutta High Court · (2016) 287 CurTR 75 : (2016) 382 ITR 424
Income Tax Act, 1922 - Section 28, Section 31, Section 33, Section 33(4), Section 39, Section 66Income Tax Act, 1961 - Section 131, Section 158B(b), Section 158BB, Section 253, Section 260AKerala General Sales Tax Act, 1963 - Section