High Courts05 Nov 2014
Goldy Singh Vs State of West Bengal
Calcutta High Court · (2014) 11 CAL CK 0093
Arms Act, 1959 — Section 25(1B)(a)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 397
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 583 of 3,203
High Courts03 Nov 2014
Tapan Kumar Mandal Vs The State of West Bengal
Calcutta High Court · (2014) 11 CAL CK 0073
Administrative Tribunals Act, 1985 — Section 19, 21Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 13(3), 136, 14, 141, 142
High Courts03 Nov 2014
Karan Sinha Vs State of West Bengal
Calcutta High Court · (2015) 1 CHN 295
Arms Act, 1959 — Section 25(1B)(a), 25(IB)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 394, 395, 396
High Courts03 Nov 2014
Martin and Harris Pvt. Ltd. Vs Organon (India) Pvt. Ltd.
Calcutta High Court · (2014) 187 CompCas 272
Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1956 — Section 163(1), 433, 434, 434(1)(a), 439Contract Act, 1872 — Section 221
High Courts03 Nov 2014Allowed
Lloyd Insulations (India) Ltd. Vs State of West Bengal
Calcutta High Court · (2015) 1 CHN 41
Arbitration and Conciliation Act, 1996 - Section 34, 65, 66, 67, 68 — Micro, Small and Medium Enterprises Development Act, 2006 - Section 16, 17, 18, 7
High Courts03 Nov 2014Disposed off
Bimal Kumar Sarkar Vs State of West Bengal and Others
Calcutta High Court · AIR 2015 Cal 61 : (2015) 1 CHN 87
Urban Land (Ceiling and Regulation) Act, 1976 - Section 2, 5 — West Bengal Municipal Corporation Act, 2006 - Section 259, 278, 279
High Courts03 Nov 2014Dismissed
Chowringhee Residency Private Ltd. Vs ITC Limited
Calcutta High Court · (2015) 1 CHN 273
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts31 Oct 2014
Dhriti Kanta Lahiri Chowdhury Vs Kolkata Municipal Corporation
Calcutta High Court · (2015) 1 CALLT 368
Calcutta Municipal Corporation Act, 1980 — Section 392, 393, 396, 400, 400(1)
High Courts31 Oct 2014
Bardinarayan Alloy and Steel Ltd. Vs Arijit Chakrabarti
Calcutta High Court · (2015) 315 ELT 214 : (2015) 49 GST 172
Central Excises and Salt Act, 1944 — Section 11A, 35F
High Courts31 Oct 2014
Gardenreach Shipbuilders and Engineers Ltd. Vs Akshat Commercial Pvt. Ltd.
Calcutta High Court · AIR 2015 Cal 103
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 19(1), 19(3), 6
High Courts31 Oct 2014
Magma Leasing Ltd. Vs Keshava Nandan Sahaya
Calcutta High Court · (2015) 1 CALLT 238 : (2015) 4 CHN 315
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 26 Rule 9
High Courts31 Oct 2014Dismissed
Kolkata Municipal Corporation Vs Bengal Merlin Housing Limited
Calcutta High Court · (2015) 1 CHN 9
Calcutta Municipal Corporation Act, 1980 - Section 131, 239, 248, 249, 289
High Courts31 Oct 2014
Amar Nath Mitra Vs Arindam Ganguli
Calcutta High Court · (2014) 10 CAL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 43 Rule 1(r), Order 6 Rule 4, 9Constitution of India, 1950 — Article 14, 21, 22, 359
High Courts31 Oct 2014Disposed off
Kamalesh Chakrabarti and Others Vs Ashis Patra and Others
Calcutta High Court · (2015) 2 CHN 513
West Bengal Land Reforms Act, 1955 - Section 50
High Courts31 Oct 2014
Debala Mondal Vs State of West Bengal
Calcutta High Court · (2015) 1 CHN 192
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts31 Oct 2014
United Bank of India Vs Pradyut Kumar Mitra
Calcutta High Court · (2014) 143 FLR 1078 : (2015) LabIC 679
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2(P)
High Courts31 Oct 2014
Bajrang Prasad Jalan Vs Madhuri Jalan
Calcutta High Court · (2015) 2 CHN 135 : (2015) 124 CLA 10 : (2014) 187 CompCas 178
Companies Act, 1956 — Section 397, 398
High Courts31 Oct 2014
Jagannath Biswas and Others Vs State of West Bengal and Others
Calcutta High Court · (2014) 4 CALLT 575
Criminal Procedure Code, 1973 (CrPC) — Section 392, 403, 429Penal Code, 1860 (IPC) — Section 120A, 120B, 161, 165A, 218Prevention of Corruption Act, 1988 — Section 5(1)(a), 5(2)
High Courts30 Oct 2014
Jangli Vs The State of West Bengal
Calcutta High Court · (2015) 2 CHN 693
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Oct 2014
Anarul Sk. Vs The State of West Bengal
Calcutta High Court · (2015) 2 CHN 601
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 302, 34