COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 545 of 3,203

High Courts05 Jun 2015Dismissed

Natural Agro Products Ltd. and Others Vs The Central Bureau of Investigation

Calcutta High Court · (2015) 06 CAL CK 0015

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 321, 482Penal Code, 1860 (IPC) - Section 120B, 420, 468, 471

High Courts04 Jun 2015Allowed

Global Enterprise and Others Vs The Board of Trustees for the Port of Kolkata and Others

Calcutta High Court · (2015) 3 CALLT 493

High Courts04 Jun 2015Allowed

Road Builder (M) SDN BHD Vs Tantia Constructions Limited

Calcutta High Court · (2015) 06 CAL CK 0042

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 37Sales of Goods Act, 1930 - Section 2(8), 4

High Courts04 Jun 2015Dismissed

Krishna Bera Vs Buddhadeb Mudli and Others

Calcutta High Court · (2015) 06 CAL CK 0025

Criminal Procedure Code, 1973 (CrPC) - Section 437(1), 439 (2), 439(1), 439(2)Penal Code, 1860 (IPC) - Section 354

High Courts04 Jun 2015Dismissed

Subhrasukti Swarnakar Vs The State of West Bengal and Others

Calcutta High Court · (2015) 06 CAL CK 0013

High Courts03 Jun 2015Dismissed

Subhra Saha Vs Ranjit Deb

Calcutta High Court · (2015) 06 CAL CK 0023

West Bengal Premises Tenancy Act, 1997 - Section 13, 13(1), 17, 2 (b), 7

High Courts03 Jun 2015

Manik Kumar Halder Vs The State of West Bengal and Others

Calcutta High Court · (2015) 06 CAL CK 0012

Constitution of India, 1950 - Article 16, 226Specific Relief Act, 1963 - Section 34

High Courts03 Jun 2015Disposed off

D.P.T. Construction and Others Vs Prasenjit Chatterjee and Others

Calcutta High Court · (2015) 06 CAL CK 0011

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 - Section 52

High Courts03 Jun 2015Dismissed

Hari Om Export of Mahabirsthan Vs The State of West Bengal

Calcutta High Court · (2016) CriLJ 1014

Criminal Procedure Code, 1973 (CrPC) - Section 397, 398, 399, 400, 401Penal Code, 1860 (IPC) - Section 120B, 201, 302, 34, 364

High Courts02 Jun 2015Disposed Off

Mita Basu Vs Ajoy Kumar Dutta and Others

Calcutta High Court · (2015) 4 ACC 561

High Courts02 Jun 2015

Commissioner of Income Tax Vs Hallmark Construction Co. P. Ltd.

Calcutta High Court · (2015) 06 CAL CK 0056

High Courts02 Jun 2015

Commissioner of Income Tax Vs Contain Cooperative Bank Limited

Calcutta High Court · (2015) 06 CAL CK 0055

Banking Regulation Act, 1949 - Section 5, 5(b), 56(c)Income Tax Act, 1961 - Section 143(3), 80P(2)(a)(i)

High Courts02 Jun 2015Disposed off

Avradipta Sinha Vs State of West Bengal and Others

Calcutta High Court · (2015) 06 CAL CK 0017

Constitution of India, 1950 - Article 14, 16

High Courts02 Jun 2015Allowed

Pratima Banerjee and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 06 CAL CK 0014

Constitution of India, 1950 - Article 136

High Courts02 Jun 2015Dismissed

Rathin Pal Vs The State of West Bengal and Others

Calcutta High Court · (2015) 06 CAL CK 0009

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 161, 216, 216(1), 482Penal Code, 1860 (IPC) - Section 120B, 201, 302, 376, 506

High Courts02 Jun 2015Dismissed

Jyotirmoy Uthasini Vs The Calcutta Port Trust and Others

Calcutta High Court · (2016) 1 WBLR 335

Constitution of India, 1950 - Article 136, 226

High Courts02 Jun 2015Dismissed

Amartya Mukherjee and Others Vs Board of Councillors, South Dum Dum Municipality and Others

Calcutta High Court · (2015) 4 CHN 678 : (2015) 4 WBLR 754

Arbitration and Conciliation Act, 1996 - Section 2(1)(e), 2(c), 2(i)(e)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 - Section 19, 20, 21, 25Civil Procedure Code, 1908 (CPC) - Section 2(4)

High Courts02 Jun 2015Dismissed

Nilkanta Pradhan and Others Vs Srimatya Gita Pradhan and Others

Calcutta High Court · (2015) 06 CAL CK 0006

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 14(2), Order 14 Rule 2, Order 21 Rule 90, Order 7 Rule 11(d)Limitation Act, 1963 - Section 17West Bengal Co-operative Societies Act, 2006 - Section 102(4)

High Courts01 Jun 2015Dismissed

Shyamali Das Vs Debasis Mali

Calcutta High Court · (2015) 06 CAL CK 0022

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17

High Courts01 Jun 2015

Vishak Bhattacharya and Others Vs The State of West Bengal and Others

Calcutta High Court · AIR 2015 Cal 187 : (2015) 4 CHN 258 : (2015) 3 ESC 1393

Constitution of India, 1950 - Article 14, 154, 162, 163, 164