COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 554 of 3,203

High Courts10 Apr 2015Disposed off

Gurupada Pramanik and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 CALLT 313

Constitution of India, 1950 - Article 14, 31B, 62(1)Essential Commodities Act, 1955 - Section 2, 3, 5General Clauses Act, 1897 - Section 21

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High Courts10 Apr 2015Disposed off

Hayagrib Naiya Vs Diamond Harbour Municipality and Others

Calcutta High Court · (2015) 04 CAL CK 0052

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226

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High Courts10 Apr 2015

Hawkins Cookers Limited Vs Khaitan Pressure Cooker Pvt. Ltd.

Calcutta High Court · AIR 2015 Cal 150 : (2015) 4 CHN 356 : (2015) 2 MIPR 17 : (2015) 64 PTC 232

Civil Procedure Code, 1908 (CPC) - Section 11Copyright Act, 1957 - Section 14, 15, 2, 51, 55Trade and Merchandise Marks Act, 1958 - Section 2(d)

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High Courts10 Apr 2015

Tapas Panda Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 CALLT 132

Constitution of India, 1950 - Article 136, 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 2(d)Telegraph Act, 1885 - Section 7B, 7-B

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High Courts10 Apr 2015Dismissed

Budge Budge Company Limited Vs Union of India and Others

Calcutta High Court · (2015) 2 CALLT 327 : (2015) 146 FLR 262 : (2015) LabIC 2530 : (2015) LLR 1045

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14, 14-A, 14B, 14-B, 15Sick Industrial Companies (Special Provisions) Act, 1985 - Section 4

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High Courts10 Apr 2015Disposed off

Nadu Pandit Vs State of West Bengal and Others

Calcutta High Court · (2015) 04 CAL CK 0011

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High Courts10 Apr 2015Allowed

Barindra Nath Sarkar Vs State of West Bengal and Others

Calcutta High Court · (2015) 04 CAL CK 0010

Constitution of India, 1950 - Article 14, 16

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High Courts10 Apr 2015Dismissed

Amal Kumar Mitra Vs Dilip Kumar Hazra and Others

Calcutta High Court · (2015) 4 WBLR 662

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High Courts10 Apr 2015Allowed

Gopal Chandra Ghosh and Others Vs Amal Kumar Ghosh

Calcutta High Court · (2015) 4 WBLR 248

Succession Act, 1925 - Section 63

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High Courts10 Apr 2015Allowed

Debaki Sarkar Vs Subhas Biswas and Others

Calcutta High Court · (2015) CriLJ 4891 : (2016) 1 DMC 254

Criminal Procedure Code, 1973 (CrPC) - Section 125, 127, 401, 482Hindu Adoptions and Maintenance Act, 1956 - Section 20

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High Courts10 Apr 2015Disposed off

Gobinda Kumar Nag Vs Ranjit Kumar Banerjee

Calcutta High Court · (2015) 04 CAL CK 0006

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Constitution of India, 1950 - Article 226, 227Consumer Protection Act, 1986 - Section 15, 21, 21(b)

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High Courts10 Apr 2015Disposed off

Chand Mahammad Vs Abdus Sattar and Others

Calcutta High Court · (2015) 04 CAL CK 0005

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27West Bengal Land Reforms Act, 1955 - Section 8, 8(1), 9(2)

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High Courts10 Apr 2015Dismissed

Pranab Kumar Maity and Others Vs Tapas Kumar Bhattacharya

Calcutta High Court · (2015) 5 CHN 405 : (2015) 2 WBLR 957

Civil Procedure Code, 1908 (CPC) - Section 47Constitution of India, 1950 - Article 227West Bengal Estates Acquisition Act, 1953 - Section 44(4), 57B, 57B (2)

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High Courts09 Apr 2015Dismissed