COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 550 of 3,203

High Courts05 May 2015

Power Grid Corporation of India Limited Vs Musluck Corporation and Others

Calcutta High Court · (2015) 2 CALLT 379

Arbitration and Conciliation Act, 1996 - Section 11, 14, 15, 2(1)(e), 2(e)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, Order 7 Rule 10A, 24, 24(1)(b), 25Constitution of India, 1950 - Article 227

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High Courts05 May 2015Dismissed

Sunita Tannery and Others Vs Beekay Niryat (P) Ltd.

Calcutta High Court · (2015) 05 CAL CK 0039

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 10

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High Courts04 May 2015

C.P. Re-Rollers Ltd. Vs Union of India

Calcutta High Court · (2015) 322 ELT 824

Central Excises and Salt Act, 1944 - Section 11, 32E, 32F, 32-OFinance Act, 2007 - Section 122

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High Courts04 May 2015Dismissed

Ananda Mohan Roy Vs Hara Prasad Mookerji

Calcutta High Court · AIR 2015 Cal 165 : (2015) 4 BC 1 : (2015) 4 CHN 526

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4)

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High Courts04 May 2015

Rajaram Bohra Vs Union of India

Calcutta High Court · (2015) 322 ELT 337

Customs Act, 1962 - Section 110, 115, 123, 125

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High Courts04 May 2015Disposed off

Promita Dutta Vs State of West Bengal and Others

Calcutta High Court · (2015) 2 CALLT 363

Arms Act, 1959 - Section 25, 27Constitution of India, 1950 - Article 142, 20, 226Criminal Procedure Code, 1973 (CrPC) - Section 173(2), 173(8), 200, 235, 300

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High Courts04 May 2015Allowed

Harun Rasid Ansari and Others Vs The State of West Bengal

Calcutta High Court · (2015) 05 CAL CK 0038

Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 3, 60, 62, 64Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 325

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High Courts04 May 2015Allowed

Shipra Dey and Others Vs Sandhya Dey and Others

Calcutta High Court · (2015) 05 CAL CK 0037

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, 151, 16Constitution of India, 1950 - Article 227Partition Act, 1893 - Section 4

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High Courts04 May 2015Allowed

Rama Kanta Chowdhury Vs Union of India and Others

Calcutta High Court · (2015) 3 ESC 1492

Constitution of India, 1950 - Article 14, 16, 21

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High Courts04 May 2015

Mijanur Alam Vs The State of West Bengal and Others

Calcutta High Court · (2015) 3 CALLT 94 : (2015) 3 ESC 1515

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High Courts04 May 2015Allowed

Lokdeep Roy Vs Nihar Kumar Roy

Calcutta High Court · (2015) 05 CAL CK 0034

Evidence Act, 1872 - Section 63 (c), 68Succession Act, 1925 - Section 276, 63, 63(c)

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High Courts04 May 2015Allowed

Gour Sankar Maity Vs State of West Bengal

Calcutta High Court · (2015) 5 CHN 144

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 222, 313Penal Code, 1860 (IPC) - Section 307, 326, 34

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High Courts04 May 2015Disposed off

Dalmore tea Estate Pvt. Ltd. Vs Regional Provident Fund Commissioner-1 and Others

Calcutta High Court · (2015) 146 FLR 747 : (2015) 2 LLJ 655 : (2015) LLR 1040

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High Courts30 Apr 2015Dismissed

Nil Kamal Singh Vs State of West Bengal and Others

Calcutta High Court · (2015) 04 CAL CK 0094

Criminal Procedure Code, 1973 (CrPC) - Section 174, 313, 428Evidence Act, 1872 - Section 134, 27, 32Penal Code, 1860 (IPC) - Section 302

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High Courts30 Apr 2015Disposed off

Dhariwal Infrastructure Limited Vs Naresh Dhanraj Jain

Calcutta High Court · (2015) 04 CAL CK 0086

Arbitration and Conciliation Act, 1996 - Section 9, 9(ii)(b)Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10A, Order 38 Rule 38, Order 38 Rule 5, Order 39 Rule 39

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High Courts29 Apr 2015Disposed off

Bibhashree Karan and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 CALLT 88

Criminal Procedure Code, 1973 (CrPC) - Section 125, 127Hindu Adoptions and Maintenance Act, 1956 - Section 20(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 - Section 3(i)(b)

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High Courts29 Apr 2015Allowed

Hiren Thakur and Others Vs The State of West Bengal

Calcutta High Court · (2015) 04 CAL CK 0102

Criminal Procedure Code, 1973 (CrPC) - Section 164Evidence Act, 1872 - Section 26Penal Code, 1860 (IPC) - Section 201, 302, 34, 376 (2)(g), 376(2)(g)

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High Courts29 Apr 2015Disposed off

West Bengal State Electricity Regulatory Vs Impex Ferro Ltd. and Others

Calcutta High Court · (2015) AIR (Cal) 352 : (2015) 2 CALLT 551 : (2015) 3 CHN 155

Damodar Valley Corporation Act, 1948 - Section 14, 18Electricity Act, 2003 - Section 111, 61(d), 62, 64, 79Limitation Act, 1963 - Section 5

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High Courts29 Apr 2015

Barun Kumar Biswas Vs State of West Bengal and Others

Calcutta High Court · (2015) 04 CAL CK 0092

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 482Penal Code, 1860 (IPC) - Section 405, 406, 418, 420, 465

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High Courts29 Apr 2015Disposed off

Bibhashree Karan Vs State of West Bengal and Others

Calcutta High Court · (2015) 04 CAL CK 0091

Criminal Procedure Code, 1973 (CrPC) - Section 125, 127Hindu Adoptions and Maintenance Act, 1956 - Section 20(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 - Section 3(i)(b)

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