COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 567 of 3,203

High Courts04 Feb 2015

Debasish Bose and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) CriLJ 2252 : (2015) 3 Crimes 547 : (2015) 2 RCR(Criminal) 106

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 2, 2(wa), 302, 482Penal Code, 1860 (IPC) - Section 120B, 406, 420, 465, 467

High Courts03 Feb 2015

Impex Metal and Ferro Alloys Ltd. Vs Union of India

Calcutta High Court · (2015) 321 ELT 558

High Courts03 Feb 2015Dismissed

State of West Bengal and Others Vs Dwijabandhu Sarkar

Calcutta High Court · (2015) 1 CALLT 433 : (2015) 2 CHN 15

High Courts03 Feb 2015Allowed

Anirban Sen Vs Sreyashi Das (Sen)

Calcutta High Court · (2015) 3 CHN 377

Hindu Marriage Act, 1955 - Section 24

High Courts03 Feb 2015

ABS Marine Products Pvt. Ltd. Vs Indian Bank

Calcutta High Court · (2015) 02 CAL CK 0004

Contract Act, 1872 - Section 73Evidence Act, 1872 - Section 114(g)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19

High Courts02 Feb 2015Disposed off

Delta Jute and Industries Ltd. Staff Association and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 CHN 7 : (2015) 145 FLR 105 : (2015) 1 LLN 630

Industrial Disputes Act, 1947 - Section 10, 2(s)

High Courts02 Feb 2015

Sankar Chinna Vs Tapan Krishna Saha

Calcutta High Court · (2015) 5 CHN 62

Limitation Act, 1963 - Section 5

High Courts02 Feb 2015Partly Allowed

Rameshwar Das Vs The Union of India and Others

Calcutta High Court · (2015) 02 CAL CK 0003

Railways Act, 1989 - Section 65, 65(2), 79

High Courts02 Feb 2015

Randhir Singh Bhutoria Vs Food Corporation of India

Calcutta High Court · (2015) 3 CHN 255

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(1), Order 1 Rule 9, Order 31 Rule 1, Order 31 Rule 31, 120Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 14, 15

High Courts30 Jan 2015

Arun Chorone Roquitte and Others Vs Oriental Venetian and Others

Calcutta High Court · (2015) 3 CHN 371

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Partnership Act, 1932 - Section 69, 69(2)Specific Relief Act, 1963 - Section 34

High Courts30 Jan 2015Dismissed

Rekha Rom Vs Abhijit and Others

Calcutta High Court · (2015) 4 WBLR 708

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 6 Rule 17Constitution of India, 1950 - Article 227

High Courts30 Jan 2015Dismissed

Indofil Chemicals Company Vs State of West Bengal and Others

Calcutta High Court · (2015) 01 CAL CK 0029

High Courts30 Jan 2015Disposed off

Tapas Kumar Dey Vs The Union of India and Others

Calcutta High Court · (2015) LabIC 1334 : (2015) 4 SCT 14

Constitution of India, 1950 - Article 21

High Courts29 Jan 2015Allowed

Kamlapur Sugar and Industries Ltd. and Others Vs Official Liquidator, H.C.

Calcutta High Court · (2015) 3 CHN 16 : (2016) 1 CompLJ 323

Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15, 15(1), 16, 17, 18

High Courts29 Jan 2015Dismissed

Vishwarupa Steel Pvt. Ltd. Vs Crackers India (Alloys) Ltd.

Calcutta High Court · (2015) 3 WBLR 650

High Courts29 Jan 2015

Reckitt Benckiser Healthcare India Limited Vs Emami Limited and Others

Calcutta High Court · (2015) 3 CHN 389 : (2015) 4 WBLR 717

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39, Order 40 Rule 1, Order 40 Rule 40Constitution of India, 1950 - Article 19(1)(a)Trade Marks Act, 1999 - Section 134, 135, 2(Zb), 29(8), 29(8)(a)

High Courts29 Jan 2015Allowed

Dilip Tarafdar and Others Vs The State of West Bengal and Others

Calcutta High Court · (2015) 01 CAL CK 0051

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

High Courts29 Jan 2015Allowed

Asima Lahiri Vs National Institute of Technology (University) and Others

Calcutta High Court · (2015) 1 LLN 343

High Courts29 Jan 2015Dismissed

Debashis Maity Vs State of West Bengal and Others

Calcutta High Court · (2015) 01 CAL CK 0035

Criminal Procedure Code, 1973 (CrPC) - Section 251, 260, 262, 262, 263Negotiable Instruments Act, 1881 (NI) - Section 138, 143

High Courts29 Jan 2015Allowed

Ramesh Chandra Sharma Vs State of West Bengal and Others

Calcutta High Court · (2015) 01 CAL CK 0034

Limitation Act, 1963 - Section 5