High Courts26 Feb 2016Disposed off
Kedar Nath Sen Vs Sulekha Sen and Others
Calcutta High Court · (2016) 2 ICC 318
Partition Act, 1893 - Section 2, Section 3, Section 3(1)
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 510 of 3,203
High Courts26 Feb 2016Dismissed
Bihari Majhi @ Hansda Vs State of West Bengal
Calcutta High Court · (2016) 161 AIC 476
Penal Code, 1860 (IPC) — Section 302
High Courts26 Feb 2016Disposed off
Gargi Chakraborty Vs The State of West Bengal and Others
Calcutta High Court · (2016) 02 CAL CK 0059
Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 200, Section 401, Section 482Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 417, Section 418, Section 420, Section 423, Section 469, Section 504
High Courts26 Feb 2016Dismissed
Pintu Ruidas Vs The State of West Bengal
Calcutta High Court · (2016) 02 CAL CK 0020
Criminal Procedure Code, 1973 (CrPC) - Section 174, Section 18, Section 313, Section 342Penal Code, 1860 (IPC) - Section 302
High Courts26 Feb 2016Allowed
Acharya Citsvarupananda Avadhuta Vs State of West Bengal
Calcutta High Court · (2016) 2 AICLR 183
Criminal Procedure Code, 1973 (CrPC) — Section 195(l)(a), 2(d)Penal Code, 1860 (IPC) — Section 120B, 188, 506
High Courts26 Feb 2016Dismissed
Sourav Pradhan Vs G.M.S.A. Pvt. Ltd.
Calcutta High Court · (2016) ACD 332 : (2016) 2 AICLR 186
Criminal Procedure Code, 1973 (CrPC) — Section 202, 465Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Feb 2016Allowed
Nihar Ranjan Biswas Vs State of West Bengal
Calcutta High Court · (2016) 3 CalHCN 516 : (2016) 2 CalLJ 438 : (2016) 3 CalLT 38
High Courts25 Feb 2016Partly Allowed
Ajit Kumar Manna and Others Vs The State of West Bengal
Calcutta High Court · (2016) 2 AICLR 436 : (2016) CriLJ 1758 : (2016) 2 DMC 697
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113A, Section 32Penal Code, 1860 (IPC) - Section 304B, Section 306, Section 34, Section 498A
High Courts25 Feb 2016Disposed Off
Pankaj Minz Vs The State of West Bengal and Others
Calcutta High Court · (2016) 02 CAL CK 0057
Criminal Procedure Code, 1973 (CrPC) - Section 157Penal Code, 1860 (IPC) - Section 363, Section 367, Section 371, Section 90
High Courts25 Feb 2016Allowed
Dibakar Roy and Others Vs The State of West Bengal
Calcutta High Court · (2016) 2 AICLR 859 : (2016) 3 CalCriLR 197
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15, Section 16, Section 2(1), Section 3, Section 49, Section 64, Section 68(1), Section 7A, Section 7-A
High Courts24 Feb 2016Disposed Off
Dipa Chakraborty Vs Netai Banerjee
Calcutta High Court · (2017) 1 ICC 848 : (2016) 6 WBLR 374
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1
High Courts24 Feb 2016Dismissed
Tapas Biswas Vs West Bengal State Election Commission
Calcutta High Court · (2016) 5 WBLR 127
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11 (d)West Bengal Municipal Act, 1993 — Section 75
High Courts24 Feb 2016Dismissed
Shakuntala Devi Kanodia and Others Vs Ginni Farms Pvt. Ltd. and Others
Calcutta High Court · (2016) 2 ICC 295 : (2016) 3 WBLR 494
Civil Procedure Code, 1908 (CPC) - Order 10 Rule 10, Order 7 Rule 11, Section 151Constitution of India, 1950 - Article 227
High Courts24 Feb 2016Disposed off
Mithu Roy and Others Vs The New India Assurance Company Ltd. and Others
Calcutta High Court · (2016) 4 ACC 509 : (2016) 161 AIC 500 : (2016) 3 TAC 66 : (2016) 2 TNMAC 791
Motor Vehicles Act, 1988 - Section 140, Section 158, Section 162, Section 163A, Section 165, Section 166
High Courts24 Feb 2016Dismissed
Purnendro Mullick and Others Vs Tapendro Mullick and Others
Calcutta High Court · (2016) 2 ICC 290 : (2016) 5 WBLR 118
Civil Procedure Code, 1908 (CPC) - Order 10 Rule 10, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Section 151Constitution of India, 1950 - Article 227
High Courts24 Feb 2016Dismissed
Sm. Karabi Nath (Dey) Vs State of West Bengal
Calcutta High Court · (2016) 5 WBLR 130
Constitution of India, 1950 — Article 226
High Courts24 Feb 2016Dismissed
Original Jurisdiction Pratyaha News Service Private Limited Vs Pratidin Prakashani Private Limited
Calcutta High Court · (2016) 3 WBLR 661
Companies Act, 1956 - Section 394A
High Courts24 Feb 2016Dismissed
Sudhir Chandra Das Vs State of West Bengal
Calcutta High Court · (2016) 2 CalHCN 196
Calcutta High Court (Appellate Side) Rules - Rule 53Civil Procedure Code, 1908 (CPC) - Order 9 Rule 4, 141Constitution of India, 1950 - Article 226
High Courts24 Feb 2016Dismissed
Shivnanda Singh Vs Standard Chartered Bank and Others
Calcutta High Court · (2016) 1 CLR 1023 : (2016) 149 FLR 663 : (2016) LabLR 1097 : (2016) LabLR 643 : (2016) LIC 4216 : (2016) 3 LLN 80
Industrial Disputes Act, 1947 - Section 10, Section 10(1), Section 12(4), Section 12(5)
High Courts24 Feb 2016Disposed off
Amarendra Nath Ghosh Vs C.B.I. and Others
Calcutta High Court · (2016) 02 CAL CK 0044
Criminal Procedure Code, 1973 (CrPC) - Section 160, Section 161, Section 170, Section 173(2), Section 173(2)(i), Section 205, Section 221, Section 227, Section 239, Section 428, Section 433A, Section 91Delhi Special Police Establishment Act,