COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 549 of 3,203

High Courts08 May 2015

Steel Authority of India Ltd. Vs Mackinnon Mackenzie and Co. Ltd. and Others

Calcutta High Court · (2015) 05 CAL CK 0002

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 2(1), Order 1 Rule 8, Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(2)Limitation Act, 1963 - Section 22

High Courts07 May 2015Allowed

High Court Legal Services Committee Vs ICICI Bank Ltd.

Calcutta High Court · (2016) AIR (Cal) 88 : (2015) 3 CHN 345

Civil Procedure Code, 1908 (CPC) - Section 89Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 19, 20

High Courts07 May 2015Disposed off

M.A.V. Raju Vs State of West Bengal and Others

Calcutta High Court · (2015) 146 FLR 271

Contract Labour (Regulation and Abolition) Act, 1970 - Section 1(4), 23

High Courts07 May 2015Allowed

Krishna Pada Chakraborty Vs State of West Bengal and Others

Calcutta High Court · (2015) 05 CAL CK 0058

Civil Procedure Code, 1908 (CPC) - Section 11Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 323, 342, 354, 384, 506

High Courts07 May 2015Dismissed

Nasir and Others Vs The State of West Bengal

Calcutta High Court · (2015) 3 CHN 697

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 304, 34, 498A

High Courts07 May 2015Dismissed

Shyam Sabar and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 CHN 713

Criminal Procedure Code, 1973 (CrPC) - Section 154, 161, 164, 174, 313Penal Code, 1860 (IPC) - Section 302, 34

High Courts07 May 2015

Matang Sinh Vs The Central Bureau of Investigation

Calcutta High Court · (2015) 05 CAL CK 0015

Constitution of India, 1950 - Article 22, 22(1)Criminal Procedure Code, 1973 (CrPC) - Section 160, 167, 167(1), 167(2), 397Penal Code, 1860 (IPC) - Section 120B, 406, 409, 420

High Courts06 May 2015Disposed Off

Rakhee Goyal Vs Union of India

Calcutta High Court · (2017) 345 ELT 474

High Courts06 May 2015Disposed off

Joy Chowdhury Vs Kumkum Ray and Others

Calcutta High Court · (2015) 05 CAL CK 0055

High Courts06 May 2015Dismissed

Samarendra Nath Das Vs Bengal Central Building Society Limited and Others

Calcutta High Court · (2015) 5 CHN 23

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d)

High Courts06 May 2015Dismissed

State Bank of India and Others Vs Swati Mukherjee and Others

Calcutta High Court · (2015) 05 CAL CK 0043

High Courts06 May 2015Dismissed

Amit Chowdhury Vs The State of West Bengal

Calcutta High Court · (2015) 05 CAL CK 0042

Arms Act, 1959 - Section 25(i)(d)Criminal Procedure Code, 1973 (CrPC) - Section 267, 482Evidence Act, 1872 - Section 27

High Courts06 May 2015Disposed off

AI Champdany Industries Limited and Others Vs Union of India and Others

Calcutta High Court · (2015) 05 CAL CK 0014

Constitution of India, 1950 - Article 14, 16, 19(I)(g)

High Courts06 May 2015Disposed off

Babu Ali and Others Vs Kolkata Municipal Corporation and Others

Calcutta High Court · (2015) 05 CAL CK 0013

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 - Section 5, 6

High Courts06 May 2015Allowed

Maya Rani Halder Vs Mrityunjoy Kayal and Others

Calcutta High Court · (2015) 05 CAL CK 0003

Partition Act, 1893 - Section 4, 4(1)

High Courts05 May 2015

Fresenius Kabi Oncology Limited and Others Vs The State of West Bengal and Others

Calcutta High Court · (2015) 05 CAL CK 0079

Companies Act, 1956 - Section 173(2), 21, 22, 23, 394

High Courts05 May 2015Allowed

State of West Bengal Vs Goutam Dey and Others

Calcutta High Court · (2015) 05 CAL CK 0054

Land Acquisition Act, 1894 - Section 18, 19(1)(d), 23(1), 4, 4(1)

High Courts05 May 2015Dismissed

Bimal Kr. Mondal Vs The State of West Bengal

Calcutta High Court · (2015) 3 CHN 724

Criminal Procedure Code, 1973 (CrPC) - Section 161, 211, 211(4), 215, 313Penal Code, 1860 (IPC) - Section 147, 148, 149, 149, 150

High Courts05 May 2015Disposed off

Shyam Sel and Power Ltd. Vs Coal India Limited and Others

Calcutta High Court · (2015) 05 CAL CK 0045

Constitution of India, 1950 - Article 14Specific Relief Act, 1963 - Section 11, 14(1)(a), 14(1)(c), 14(1)(d), 41(e)

High Courts05 May 2015Dismissed

Hindustan Petroleum Corporation Ltd. and Others Vs Dharamnath Singh and Others

Calcutta High Court · (2015) 5 CHN 16

Criminal Procedure Code, 1973 (CrPC) - Section 100, 47Penal Code, 1860 (IPC) - Section 187