High Courts28 Sept 2015Dismissed
Ganapathy Vs The State
Calcutta High Court · (2015) 4 CALLT 228
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 118, 134, 162(1)Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 529 of 3,203
High Courts28 Sept 2015Allowed
Silvidasan Vs Anthony Ammal
Calcutta High Court · (2015) 09 CAL CK 0016
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4, Order 8 Rule 5Divorce Act, 1869 - Section 10(1)(IX), 10(1)(X), 10(IX)Evidence Act, 1872 - Section 134, 58
High Courts24 Sept 2015Dismissed
Prasanta Chowdhury Vs The State of West Bengal and Others
Calcutta High Court · (2016) AIR (Cal) 98
Registration Act, 1908 - Section 35, 35(3)(b), 35(3)(c), 58, 59
High Courts24 Sept 2015Disposed off
Hahnemann Laboratory Ltd. and Others Vs Allahabad Bank and Others
Calcutta High Court · (2015) 09 CAL CK 0028
Civil Procedure Code, 1908 (CPC) - Section 20Constitution of India, 1950 - Article 226, 226 (1), 32
High Courts24 Sept 2015Disposed off
Dinesh Mehta Vs Shantilal Mehta
Calcutta High Court · (2015) 09 CAL CK 0027
Civil Procedure Code, 1908 (CPC) - Section 151Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts24 Sept 2015Allowed
Fast Flow Dealcom Pvt. Ltd. Vs Grace Colonizers Pvt. Ltd.
Calcutta High Court · (2015) 09 CAL CK 0026
Civil Procedure Code, 1908 (CPC) - Section 151, 24Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts24 Sept 2015Allowed
Rooprekha Sales Pvt. Ltd. Vs Navkar Buildwell Pvt. Ltd.
Calcutta High Court · (2015) 09 CAL CK 0025
Civil Procedure Code, 1908 (CPC) - Section 151, 24Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts24 Sept 2015Dismissed
Rivu Dutta Vs The State of West Bengal and Others
Calcutta High Court · (2015) 09 CAL CK 0024
Constitution of India, 1950 - Article 14, 16(1), 226, 309
High Courts24 Sept 2015
Ranatish Saha Vs Soma Saha and Others
Calcutta High Court · (2015) 4 CALLT 641 : (2016) 1 WBLR 705
Evidence Act, 1872 - Section 112, 114Family Courts Act, 1984 - Section 13Hindu Marriage Act, 1955 - Section 13(1)
High Courts23 Sept 2015Disposed off
Juthika Rani Mondal (Das) and Others Vs State of West Bengal and Others
Calcutta High Court · (2016) 148 FLR 109 : (2015) 4 LLN 82
Constitution of India, 1950 - Article 141
High Courts23 Sept 2015
The Peerless General Finance and Investment Company Limited Vs Income Tax Settlement Commission, Additional Bench and Others
Calcutta High Court · (2015) 09 CAL CK 0041
Income Tax Act, 1961 - Section 154, 156, 207, 208, 220(2)
High Courts23 Sept 2015
Mehras Books Private Limited Vs Random House Publishers India Private Limited
Calcutta High Court · (2015) 09 CAL CK 0040
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 37
High Courts23 Sept 2015Disposed off
Ambuj Mohanti Vs Union of India and Others
Calcutta High Court · (2015) 4 CALLT 298
High Courts23 Sept 2015
Bilayet Hossain and Others Vs The State of West Bengal
Calcutta High Court · (2016) 1 CALLT 189
Criminal Procedure Code, 1973 (CrPC) - Section 156, 157, 157(1), 161, 161(1)Foreigners Act, 1946 - Section 14A(b), 14BPenal Code, 1860 (IPC) - Section 467, 468, 471
High Courts23 Sept 2015Disposed off
Albinus Minz and Others Vs State of West Bengal
Calcutta High Court · (2015) 09 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Penal Code, 1860 (IPC) - Section 307, 320, 324, 326, 34
High Courts23 Sept 2015Allowed
Nanda Tudu Vs State of West Bengal
Calcutta High Court · (2015) 4 CALLT 334
Criminal Procedure Code, 1973 (CrPC) - Section 197, 212 (2), 313Penal Code, 1860 (IPC) - Section 409West Bengal Panchayat Act, 1973 - Section 191, 192A, 32, 34, 35
High Courts23 Sept 2015
Dipti Paik and Others Vs Jogesh Chandra Roy and Others
Calcutta High Court · (2016) 1 CALLT 29
Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 90
High Courts23 Sept 2015
Kwality Ice Cream India Ltd. Vs Kalpana Sadhkhan and Others
Calcutta High Court · (2016) 1 CALLT 200
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 6 Rule 17
High Courts23 Sept 2015
Lalit Kumar Bagla and Others Vs Rajiv Kumar Poddar and Others
Calcutta High Court · (2015) 09 CAL CK 0015
Bengal General Clauses Act, 1899 - Section 8Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 - Section 3(8)Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 - Section 6
High Courts22 Sept 2015Dismissed
Rakesh Kumar Vs The State of West Bengal
Calcutta High Court · (2015) 09 CAL CK 0047
Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Evidence Act, 1872 - Section 106, 4Penal Code, 1860 (IPC) - Section 120B, 489B, 489-B, 489C