Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 34(1)

Read judgment

High Courts21 Sept 2015Dismissed

Supriya Banerjee Vs Moumita Banerjee

Calcutta High Court · (2015) 09 CAL CK 0022

Criminal Procedure Code, 1973 (CrPC) - Section 125Evidence Act, 1872 - Section 106Hindu Marriage Act, 1955 - Section 13, 24

Read judgment

High Courts18 Sept 2015Dismissed

The Chief Engineer and Others Vs Surendra Infrastructure (P) Limited and Others

Calcutta High Court · (2016) 1 ARBLR 432

Arbitration Act, 1940 - Section 17, 39, 39(1), 39(2), 41Arbitration and Conciliation Act, 1996 - Section 11, 11(4), 11(5), 11(6), 11(8)Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1, Order 9 Rule 13, 100, 104

Read judgment

High Courts18 Sept 2015Allowed

Anupam Majhi Vs Minu Majhi (Halder)

Calcutta High Court · (2015) 09 CAL CK 0043

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6Hindu Marriage Act, 1955 - Section 13, 13(1), 13(B)

Read judgment

High Courts18 Sept 2015Dismissed

J.S. Chandhok (Developers) Pvt. Ltd. Vs J. Sen and Sons Pvt. Ltd.

Calcutta High Court · (2015) 09 CAL CK 0039

Transfer of Property Act, 1882 - Section 108, 108(j), 108(m), 111(e), 114West Bengal Premises Tenancy Act, 1956 - Section 14, 16, 16(1), 5West Bengal Premises Tenancy Act, 1997 - Section 13(2), 2(ii), 26, 26(1), 26(2)

Read judgment

High Courts17 Sept 2015Dismissed

Charanjit Sen Vs The State of West Bengal

Calcutta High Court · (2015) 09 CAL CK 0065

Criminal Procedure Code, 1973 (CrPC) - Section 161, 174, 313Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 300, 302, 304

Read judgment

High Courts17 Sept 2015Allowed

Bansilal Leisure Parks Ltd. Vs The State of West Bengal and Others

Calcutta High Court · (2016) 1 CALLT 331

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 98, Order 21 Rule 99, Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 - Article 227Easements Act, 1882 - Section 52, 60(b)

Read judgment

High Courts16 Sept 2015Dismissed

Vandana Agarwal Vs The State of West Bengal and Others

Calcutta High Court · (2015) 09 CAL CK 0063

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 151, 200, 251, 319, 397

Read judgment

High Courts16 Sept 2015Allowed

Pannalal Ojha and Others Vs Shambhu Bhattacharjee and Others

Calcutta High Court · (2015) 09 CAL CK 0062

Criminal Procedure Code, 1973 (CrPC) - Section 203, 482Dowry Prohibition Act, 1961 - Section 3, 4Mental Health Act, 1987 - Section 20

Read judgment

High Courts16 Sept 2015Allowed

Mojam Ali Mondal and Others Vs Younus Ali Molla and Others

Calcutta High Court · (2015) 4 CALLT 495 : (2016) 1 WBLR 552

Constitution of India, 1950 - Article 227Partition Act, 1893 - Section 2, 3, 4, 4(1)

Read judgment

High Courts16 Sept 2015Disposed off

The Board of Trustees for the Port of Kolkata Vs Union of India and Others

Calcutta High Court · (2016) 148 FLR 259

Constitution of India, 1950 - Article 142, 226Industrial Disputes Act, 1947 - Section 10, 10(3), 10(4)

Read judgment

High Courts15 Sept 2015Partly Allowed

Bubai Halder and Others Vs The State of West Bengal

Calcutta High Court · (2015) 09 CAL CK 0060

Arms Act, 1959 - Section 25(1)(b)Criminal Procedure Code, 1973 (CrPC) - Section 154, 313, 428Evidence Act, 1872 - Section 114

Read judgment

High Courts15 Sept 2015Allowed

Bijoy Anand Bera and Others Vs The State of West Bengal

Calcutta High Court · (2015) 4 CALLT 248

Criminal Procedure Code, 1973 (CrPC) - Section 100(4), 313, 428Penal Code, 1860 (IPC) - Section 201, 302, 34

Read judgment

High Courts15 Sept 2015Disposed Off

Lakshmi Kanta Hazra and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 147 FLR 546

Constitution of India, 1950 - Article 14Industrial Disputes Act, 1947 - Section 25-B

Read judgment

High Courts15 Sept 2015Dismissed

Babulal Chowdhury Vs The State of West Bengal

Calcutta High Court · (2015) 09 CAL CK 0004

Criminal Procedure Code, 1973 (CrPC) - Section 164, 193, 313Evidence Act, 1872 - Section 118, 145, 157Penal Code, 1860 (IPC) - Section 302

Read judgment

High Courts14 Sept 2015

Jagadamba Singh Vs Kalawati Devi and Others

Calcutta High Court · (2015) 09 CAL CK 0058

Arbitration and Conciliation Act, 1996 - Section 5, 8Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 41 Rule 27, 100Evidence Act, 1872 - Section 61

Read judgment