High Courts17 Dec 2014Allowed
Mujibar Ansary Vs State of West Bengal and Others
Calcutta High Court · (2015) CriLJ 2541
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313 — Penal Code, 1860 (IPC) - Section 396, 412
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 574 of 3,203
High Courts17 Dec 2014
C.M.G. Ductiles Ltd. Vs Commissioner of Central Excise
Calcutta High Court · (2015) 317 ELT 219
High Courts17 Dec 2014
District Civil Bar Association and Others Vs The State of West Bengal and Others
Calcutta High Court · (2015) 1 CALLT 107 : (2015) 3 CHN 34
Constitution of India, 1950 — Article 226, 227, 235, 254Criminal Procedure Code, 1973 (CrPC) — Section 116, 193, 194, 2(v), 209
High Courts17 Dec 2014
The National Insurance Company Ltd. Vs Ayesha Sekh and Others
Calcutta High Court · (2015) 2 ACC 36 : (2014) 4 CALLT 631 : (2015) 1 CHN 436 : (2015) 1 WBLR 1017
Motor Vehicles Act, 1988 — Section 110, 166, 95Penal Code, 1860 (IPC) — Section 279, 304-A
High Courts17 Dec 2014
Subir Dutta Vs National Book Trust
Calcutta High Court · (2014) 4 CALLT 641 : (2015) 1 CHN 377 : (2015) 1 WBLR 1000
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts16 Dec 2014
K. Chander Shakar Rao Vs The State
Calcutta High Court · (2014) 12 CAL CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376(1), 90
High Courts16 Dec 2014
Sajani Devi Bhartia Vs Ashrant Bhartia
Calcutta High Court · (2015) 3 WBLR 956
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 18 Rule 2, Order 18 Rule 4, Order 18 Rule 4(1), Order 26 Rule 1
High Courts16 Dec 2014
SST Media Private Limited Vs Official Liquidator
Calcutta High Court · (2015) 1 CHN 566 : (2015) 4 WBLR 366
Companies Act, 1956 — Section 446, 456, 456(2), 457, 466Constitution of India, 1950 — Article 136West Bengal Premises Tenancy Act, 1956 — Section 14
High Courts16 Dec 2014
Bhagwan Singh Vs The Andaman and Nicobar Administration
Calcutta High Court · (2014) 12 CAL CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 164, 375Penal Code, 1860 (IPC) — Section 342, 376, 381
High Courts15 Dec 2014
The Central Bureau of Investigation Vs The Central Information Commission
Calcutta High Court · AIR 2015 Cal 21 : (2016) 332 ELT 781 : (2015) 2 RCR(Civil) 942
Right to Information Act, 2005 — Section 6, 6(2), 8, 8(1)(g), 8(1)(j)
High Courts15 Dec 2014
Durgapur Diesel Sales and Service Vs Superintendent (Service Tax) Central Excise
Calcutta High Court · (2015) 38 STR 1129
Central Excises and Salt Act, 1944 — Section 14Finance Act, 2013 — Section 106, 106(1), 107, 111, 70
High Courts12 Dec 2014
Sagorika Khatun Vs State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0113
High Courts12 Dec 2014
Darsan Sarkar Vs State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0112
Right of Children to Free and Compulsory Education Act, 2009 — Section 3West Bengal Board of Secondary Education Act, 1963 — Section 28, 28(2)
High Courts12 Dec 2014
Lakshmi Mukherjee (Goswami) Vs The State of West Bengal
Calcutta High Court · (2015) 2 CALLT 180
Constitution of India, 1950 — Article 226
High Courts12 Dec 2014
Bula Dey Vs The State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0110
High Courts12 Dec 2014
Aswini Kumar Sahoo Vs State of West Bengal
Calcutta High Court · (2015) 2 WBLR 910
High Courts12 Dec 2014
Gita Rani Mondal Vs The State of West Bengal
Calcutta High Court · (2014) 12 CAL CK 0108
Land Acquisition Act, 1894 — Section 17, 4, 5A, 6
High Courts12 Dec 2014
Bijon Kumar Mallick Vs Associated Builders Corporation
Calcutta High Court · (2015) 2 CHN 434
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 23 Rule 1Stamp Act, 1899 — Section 33, 33(1), 38, 40Transfer of Property Act, 1882 — Section 53A, 54, 55
High Courts12 Dec 2014
Raj Sekhar Agarwal Vs Pragati 47 Development Ltd.
Calcutta High Court · (2014) 12 CAL CK 0088
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 32 Rule 1, Order 32 Rule 14Companies Act, 1956 — Section 10F, 397, 398Constitution of India, 1950 — Article 226, 32
High Courts12 Dec 2014
Turner Morrison Ltd. Vs National Insurance Co. Ltd.
Calcutta High Court · (2014) 12 CAL CK 0087
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12), 9(1)(e)Evidence Act, 1872 — Section 91Stamp Act, 1899 — Section 33, 33(1)