High Courts29 Jan 2015Allowed
Maka Kumar and Others Vs State of West Bengal
Calcutta High Court · (2015) CriLJ 1659
Criminal Procedure Code, 1973 (CrPC) - Section 235Evidence Act, 1872 - Section 114, 6Penal Code, 1860 (IPC) - Section 302, 34
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 568 of 3,203
High Courts29 Jan 2015Allowed
Ayat Ali Seikh Vs State of West Bengal
Calcutta High Court · (2015) 01 CAL CK 0032
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302, 34
High Courts29 Jan 2015
Purnendu Samanta Vs State of West Bengal
Calcutta High Court · (2015) 01 CAL CK 0031
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 300, 302, 304, 307, 326
High Courts29 Jan 2015Dismissed
Jagadish Prosad Awasthi Vs Allahabad Bank and Others
Calcutta High Court · (2015) LabIC 1398
High Courts29 Jan 2015Dismissed
Subhas Chandra Bar Vs State Bank of India and Others
Calcutta High Court · (2015) 4 CHN 340
Constitution of India, 1950 - Article 226
High Courts29 Jan 2015Allowed
Dena Bank and Others Vs The Official Liquidator, H.C.
Calcutta High Court · (2015) 127 CLA 81 : (2015) 190 CompCas 146
Companies Act, 1956 - Section 434, 441, 481Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15, 15(1), 16, 17, 18
High Courts28 Jan 2015Allowed
EID Parry (India) Ltd. Vs Kolkata Port Trust
Calcutta High Court · (2016) AIR (Cal) 11 : (2015) 2 CHN 669
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 7(3)
High Courts28 Jan 2015Disposed off
Tapan Paul Vs Anju Paul and Others
Calcutta High Court · (2015) 5 CHN 632 : (2015) 2 WBLR 597
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 4Specific Relief Act, 1963 - Section 31, 34
High Courts28 Jan 2015
Suchandra Bhutoria Vs State of West Bengal and Others
Calcutta High Court · (2015) 1 CHN 622
Limitation Act, 1963 - Section 5Protection of Women From Domestic Violence Act, 2005 - Section 12, 17, 18, 19, 20
High Courts28 Jan 2015
Manju Rai Vs The Uttar Pradesh State Mineral Development Corporation Ltd.
Calcutta High Court · (2015) 01 CAL CK 0008
High Courts28 Jan 2015
Dilip Kumar Gooptu and Others Vs Hindustan Petroleum Corporation Ltd.
Calcutta High Court · (2015) 01 CAL CK 0007
Evidence Act, 1872 - Section 63(2)Registration Act, 1908 - Section 17(1)(i)(d), 49Stamp Act, 1899 - Section 35
High Courts27 Jan 2015Dismissed
Kiran Chandra Das Vs Jadavpur University and Others
Calcutta High Court · (2015) 5 CHN 121 : (2015) LabIC 2659 : (2015) 3 WBLR 691
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B
High Courts27 Jan 2015Allowed
Nandigram Brajamohan Tewary Sikshaniketan (H.S.) Vs West Bengal Board of Secondary Education
Calcutta High Court · (2015) 2 CHN 758
High Courts27 Jan 2015Allowed
Basanti Nath Vs Paritosh Kamaru
Calcutta High Court · (2015) 2 CALLT 432
Constitution of India, 1950 - Article 227West Bengal Land Reforms Act, 1955 - Section 8
High Courts27 Jan 2015Allowed
Namita Mahanta Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2015) 5 CHN 480
Arms Act, 1959 - Section 25(1)(a), 27Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 195, 195(1)(b), 195(1)(b)(i)
High Courts27 Jan 2015Dismissed
Ratan Bala Ghosh and Others Vs Gopal Ghosh and Others
Calcutta High Court · (2015) 1 CALLT 479 : (2015) 5 CHN 651
Evidence Act, 1872 - Section 115
High Courts22 Jan 2015Partly Allowed
Bunge London Limited Vs E. Piyarellal Import and Export Limited
Calcutta High Court · (2015) 5 ARBLR 370 : (2015) 2 CHN 482 : (2015) 4 WBLR 729
Arbitration and Conciliation Act, 1996 - Section 34, 44, 46, 48, 48(1)(b)
High Courts21 Jan 2015Allowed
Chittanku Ranjan Das Vs Swati Das and Others
Calcutta High Court · (2015) 3 CHN 329
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 3, Order 39 Rule 3(a), Order 5 Rule 1, Order 5 Rule 2, Order 5 Rule 5
High Courts21 Jan 2015Dismissed
Kala Raman Vs Ravi Ranganathan
Calcutta High Court · AIR 2015 Cal 248 : (2015) 1 CALLT 534 : (2015) 4 CHN 520 : (2015) 2 DMC 285
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(d), 12(1)(c)Contract Act, 1872 - Section 17Hindu Marriage Act, 1955 - Section 12, 12(1)(c), 13, 13B, 5
High Courts21 Jan 2015Partly Allowed
Jeeva Shiva Mission Kiran Chandra Girls High School Vs The West Bengal Board of Secondary Education
Calcutta High Court · (2015) 3 CHN 313