High Courts25 Nov 2014
Archana Mandal Vs The State of West Bengal
Calcutta High Court · (2014) 11 CAL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 201, 302, 364
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 578 of 3,203
High Courts25 Nov 2014
Sajjjan Kumar Saraf Vs Kaberi Private Limited
Calcutta High Court · (2014) 11 CAL CK 0096
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Evidence Act, 1872 — Section 102Transfer of Property Act, 1882 — Section 53A
High Courts25 Nov 2014
Maino Mejhian Vs Eastern Coalfields Limited
Calcutta High Court · (2015) 1 CALLT 160 : (2015) 144 FLR 284 : (2016) LabIC 177
Constitution of India, 1950 — Article 12, 14, 15, 16, 21Contract Act, 1872 — Section 26Industrial Disputes Act, 1947 — Section 10, 12(3), 18, 18(3)(d), 2(p)
High Courts25 Nov 2014
Madan Mohan Halder Vs C.E.S.C. Limited
Calcutta High Court · (2014) 11 CAL CK 0078
Electricity Act, 2003 — Section 181, 43, 46
High Courts25 Nov 2014Allowed
Abhijit Karan Vs State of West Bengal
Calcutta High Court · (2015) 2 CHN 357
High Courts25 Nov 2014Disposed off
Chief Secretary, Govt. of West Bengal Vs Nazrul Islam
Calcutta High Court · (2015) 2 CHN 738
Administrative Tribunals Act, 1985 - Section 19 22(3)(a) 32Civil Procedure Code, 1908 (CPC) - Section 89Constitution of India, 1950 - Article 19(1)(a)
High Courts25 Nov 2014Dismissed
Laxmi Polley Vs Union of India
Calcutta High Court · (2015) 1 CHN 660
High Courts24 Nov 2014
Solux Galfab Pvt. Ltd. Vs Commissioner of Service Tax
Calcutta High Court · (2015) 51 GST 561 : (2015) 38 STR 12
High Courts24 Nov 2014
National Commercial Concern Vs Sobhendu Sarkar and Others
Calcutta High Court · (2015) 1 CALLT 125 : (2015) 2 CHN 89 : (2016) 1 WBLR 150
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1997 — Section 6
High Courts21 Nov 2014
The Union of India Vs K. Manmad Rao
Calcutta High Court · (2015) LabIC 559
Police Act, 1861 — Section 12, 7
High Courts21 Nov 2014
The Centre Bureau of Investigation Vs Yogavalli
Calcutta High Court · (2014) 11 CAL CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Evidence Act, 1872 — Section 10, 32Penal Code, 1860 (IPC) — Section 120A, 120B, 302, 307
High Courts21 Nov 2014
The West Bengal College Service Commission Vs Barnali Sen (Sinha)
Calcutta High Court · (2015) 4 CALLT 375 : (2015) 1 CHN 26 : (2015) 2 WBLR 1005
Constitution of India, 1950 — Article 15, 15(3)
High Courts21 Nov 2014
Om Prakash Jaiswal Vs The CESC Limited
Calcutta High Court · (2015) 1 CHN 252
Electricity Act, 2003 — Section 126, 127, 135, 135(1), 135(1A)
High Courts21 Nov 2014
Kaberi (Dutta) Santra Vs The State of West Bengal
Calcutta High Court · (2015) 1 CALLT 384
Constitution of India, 1950 — Article 14, 141, 142, 16, 226Contract Act, 1872 — Section 17
High Courts21 Nov 2014
Biswajit Maity Vs The State of West Bengal
Calcutta High Court · (2014) 11 CAL CK 0062
High Courts21 Nov 2014
Om Kumari Vs Kanta Kumari
Calcutta High Court · (2014) 11 CAL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts21 Nov 2014
John Barla Vs The Managing Director
Calcutta High Court · (2014) 11 CAL CK 0060
High Courts21 Nov 2014
Ajijur Rahaman Vs Abdul Jabbar and Others
Calcutta High Court · (2015) 1 CHN 243 : (2015) 1 WBLR 453
High Courts20 Nov 2014
Hooghly Building and Investment Co. Ltd. Vs Janab Syed Asghar Hussain Ismail
Calcutta High Court · (2015) 1 CALLT 231 : (2015) 3 CHN 62 : (2015) 1 WBLR 455
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 10, 80Waqf Act, 1995 — Section 6, 83, 83(1), 85