COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 533 of 3,203

High Courts25 Aug 2015Allowed

Chunnilal Jaiswal Vs Prabir Kumar Sen and Others

Calcutta High Court · (2015) 4 CALLT 156 : (2015) 5 CHN 232 : (2015) 2 RCR(Rent) 619

Constitution of India, 1950 - Article 14West Bengal Premises Tenancy Act, 1997 - Section 13, 9, 9(1), 9(1)(a), 9(1)(d)

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High Courts24 Aug 2015

Amin Sk. Vs The State of West Bengal

Calcutta High Court · (2015) 08 CAL CK 0052

Criminal Procedure Code, 1973 (CrPC) - Section 100(4), 161, 292, 313, 428Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 149, 302, 304, 397, 401

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High Courts21 Aug 2015Allowed

Ramananda Paitandi Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 ESC 1678

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High Courts21 Aug 2015Dismissed

Ratan Das Vs The State of West Bengal

Calcutta High Court · (2015) 08 CAL CK 0053

Criminal Procedure Code, 1973 (CrPC) - Section 294, 300, 313, 482Evidence Act, 1872 - Section 106, 114Penal Code, 1860 (IPC) - Section 201, 302

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High Courts21 Aug 2015

Partha Bhattacharya and Others Vs Jati Ranjan Banik and Others

Calcutta High Court · (2015) 08 CAL CK 0049

Evidence Act, 1872 - Section 114, 16

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High Courts21 Aug 2015

Kaushik Sadhukhan and Others Vs The State of West Bengal

Calcutta High Court · (2015) 08 CAL CK 0048

Criminal Procedure Code, 1973 (CrPC) - Section 161, 386, 428Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 304B, 304-B, 306, 34, 406

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High Courts21 Aug 2015

Sikha Kar (Baidya) Vs The State of West Bengal and Others

Calcutta High Court · (2015) 08 CAL CK 0047

Criminal Procedure Code, 1973 (CrPC) - Section 2(wa), 372, 386 (a), 386(a), 386(b)Penal Code, 1860 (IPC) - Section 498A, 498-A

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High Courts21 Aug 2015Disposed off

Jagadish Chandra Bhunia Vs The State of West Bengal and Others

Calcutta High Court · (2015) 4 CALLT 325 : (2015) 4 ESC 2073

Constitution of India, 1950 - Article 14, 19, 21

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High Courts21 Aug 2015

Gopal Ram Gupta Vs Jitendra Nath Dutta and Others

Calcutta High Court · (2015) 4 CALLT 343

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, 100, 151West Bengal Premises Tenancy Act, 1956 - Section 13(1)(a), 13(6), 17(2), 7(2)West Bengal Premises Tenancy Act, 1997 - Section 13(1), 7, 7(1), 7(2)

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High Courts20 Aug 2015Disposed off

Binod Vs Anju Sharma

Calcutta High Court · (2015) 08 CAL CK 0054

Criminal Procedure Code, 1973 (CrPC) - Section 125, 391

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High Courts20 Aug 2015Disposed off

Prabir Kumar Ghosh and Others Vs Jharna Ghosh and Others

Calcutta High Court · (2015) 4 CALLT 664

Constitution of India, 1950 - Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) - Section 468Penal Code, 1860 (IPC) - Section 498-A

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High Courts20 Aug 2015Allowed

Swapan Roy Vs The State of West Bengal

Calcutta High Court · (2015) 08 CAL CK 0046

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 307, 326, 34, 341

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High Courts20 Aug 2015Disposed off

Wrinkle Marketing Pvt. Ltd. Vs Roselabs Polymers Ltd.

Calcutta High Court · (2015) 08 CAL CK 0038

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts20 Aug 2015Allowed

Sanjay Prasad Vs The New India Assurance Company Ltd. and Others

Calcutta High Court · (2015) 08 CAL CK 0037

Motor Vehicles Act, 1988 - Section 140, 166, 173Penal Code, 1860 (IPC) - Section 279, 338Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 4, 5

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High Courts19 Aug 2015Dismissed

Sanatan Bahadur Vs Paschim Banga Gramin Bank and Others

Calcutta High Court · AIR 2015 Cal 368 : (2015) LabIC 3901

Constitution of India, 1950 - Article 226

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High Courts19 Aug 2015Partly Allowed

Krishnakali Mitra (nee Dutt) Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 CALLT 482

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 340

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High Courts19 Aug 2015Partly Allowed

United India Insurance Co. Ltd. Vs Binod Singh and Others

Calcutta High Court · (2016) 1 ACC 349

Motor Vehicles Act, 1988 - Section 163A, 173Penal Code, 1860 (IPC) - Section 279, 339

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High Courts19 Aug 2015Dismissed

Momtaz Begum Vs Madan Hait

Calcutta High Court · (2015) 4 WBLR 242

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 7, 151

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High Courts19 Aug 2015Disposed off

The Board of Trustees for the Port of Kolkata Vs N/S - Costal Roadways Ltd.

Calcutta High Court · (2015) 08 CAL CK 0006

Arbitration and Conciliation Act, 1996 - Section 43Civil Procedure Code, 1908 (CPC) - Section 2(12)Constitution of India, 1950 - Article 141, 226, 227

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High Courts17 Aug 2015

Satish Kumar Sharma Vs Union of India and Others

Calcutta High Court · (2015) 3 CALLT 659 : (2016) 331 ELT 365

Central Excises and Salt Act, 1944 - Section 35, 35(1)Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 29(2), 5

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