High Courts13 Jul 2015Disposed Off
Samim Ahmed Vs State of W.B. and Others
Calcutta High Court · (2015) 4 ESC 2161
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 540 of 3,203
High Courts13 Jul 2015Dismissed
Arvind Kumar Deo and Others Vs The Union of India and Others
Calcutta High Court · (2015) 07 CAL CK 0044
High Courts13 Jul 2015Disposed off
Salil Vs Bijoy Krishna Pandit and Others
Calcutta High Court · (2015) 07 CAL CK 0043
High Courts13 Jul 2015Partly Allowed
State of West Bengal Vs Bimal Sardar
Calcutta High Court · (2015) 07 CAL CK 0018
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106, 24, 27Penal Code, 1860 (IPC) - Section 201, 302, 376, 376(2)(i)
High Courts13 Jul 2015Dismissed
Rupchand Murmu Vs The State of West Bengal
Calcutta High Court · (2015) CriLJ 4313
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 201, 300, 302, 304
High Courts13 Jul 2015Disposed Off
Samin Ahmed Vs The State of West Bengal and Others
Calcutta High Court · (2015) 3 CALLT 461
High Courts10 Jul 2015
Sujit Saha Vs Union of India and Others
Calcutta High Court · (2015) 07 CAL CK 0105
Central Vigilance Commission Act, 2003 - Section 8(e)Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120B, 420, 468, 471
High Courts10 Jul 2015Disposed off
Srikumar Mukherjee Vs Avijit Mukherjee and Others
Calcutta High Court · (2015) 07 CAL CK 0072
Evidence Act, 1872 - Section 33
High Courts10 Jul 2015Dismissed
Lalit Mohan Ghosh Vs Lala Netai Chandra Babu and Others
Calcutta High Court · (2015) 4 CALLT 422
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10A, Order 22 Rule 10A, Order 22 Rule 4Limitation Act, 1963 - Section 5Partition Act, 1893 - Section 4
High Courts10 Jul 2015Allowed
Saroj Banerjee and Others Vs The State of West Bengal
Calcutta High Court · (2015) CriLJ 4893 : (2016) 1 Crimes 548
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 376(2)(g)
High Courts09 Jul 2015Disposed Off
Krish Micro Minerals LLP Vs Union of India
Calcutta High Court · (2017) 346 ELT 10
High Courts09 Jul 2015Allowed
Basudev Santra and Others Vs State of West Bengal and Others
Calcutta High Court · (2015) CriLJ 4779
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, 326, 34, 498A
High Courts09 Jul 2015Disposed off
Gita Devi Mittal and Others Vs Ramdulal Kundu and Others
Calcutta High Court · (2015) 3 CALLT 379
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts09 Jul 2015Dismissed
Debu Prasad Bag Vs Nikhil Kundu
Calcutta High Court · (2015) 07 CAL CK 0040
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1, 15, 16, 17, 18Limitation Act, 1963 - Section 14(2), 2(1), 2(b), 29, 29(2)West Bengal Land Reforms Act, 1955 - Section 17, 18, 18(1), 18(2), 19(1)
High Courts08 Jul 2015
Samsuddin Vs The State of West Bengal
Calcutta High Court · (2015) 07 CAL CK 0013
Arms Act, 1959 - Section 25, 25 (i)(b), 25(i)(b), 27Criminal Procedure Code, 1973 (CrPC) - Section 294(3), 313Penal Code, 1860 (IPC) - Section 302
High Courts08 Jul 2015Dismissed
Kaaiser Oils Pvt. Ltd. and Others Vs Allahabad Bank
Calcutta High Court · (2015) 07 CAL CK 0009
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 17, 18, 34
High Courts07 Jul 2015
Gouri Sankar Mishra Vs The New India Assurance Company Ltd. and Others
Calcutta High Court · (2015) 4 ACC 377
Motor Vehicles Act, 1988 - Section 166, 170
High Courts07 Jul 2015Allowed
Manas Kumar Behera Vs Union of India and Others
Calcutta High Court · (2015) 07 CAL CK 0093
High Courts07 Jul 2015Disposed off
Ainul Haque Vs The State of West Bengal and Others
Calcutta High Court · (2015) CriLJ 4913 : (2016) 1 Crimes 377
Criminal Procedure Code, 1973 (CrPC) - Section 401, 451, 457, 457(1), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21(c), 41, 42, 43, 51
High Courts07 Jul 2015Dismissed
The Inspector General, Central Industrial Security Force (North) and Others Vs G.C. Bilarwan, Deputy Commandant and Others
Calcutta High Court · (2015) 07 CAL CK 0078
Constitution of India, 1950 - Article 226, 309, 311(2)