High Courts26 Sept 2014Dismissed
Nuru S.K. Vs State of West Bengal
Calcutta High Court · (2014) 4 CALLT 619 : (2015) 1 Crimes 359
Criminal Procedure Code, 1973 (CrPC) — Section 313, 388Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 586 of 3,203
High Courts26 Sept 2014
Haripada Parui Vs State of West Bengal
Calcutta High Court · (2015) 1 Crimes 348 : (2015) 1 Crimes 258
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts26 Sept 2014
Ramnarayan Sharma Vs State of West Bengal
Calcutta High Court · (2015) 1 Crimes 440
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(2), 162, 311, 428Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 114, 145, 147, 148, 149
High Courts26 Sept 2014Allowed
Ratna Mukherjee Vs State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0091
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 12(2), 30, 4
High Courts26 Sept 2014Allowed
Rabindranath Murmu Vs Union of India
Calcutta High Court · (2015) 1 CALLT 274 : (2015) 2 WBLR 949
High Courts26 Sept 2014
Babu Gazi Vs The State of West Bengal
Calcutta High Court · (2014) 4 CALLT 154
Criminal Procedure Code, 1973 (CrPC) — Section 145(8)
High Courts26 Sept 2014
Kingfisher Airlines Limited Vs Union of India
Calcutta High Court · (2015) 1 CompLJ 190
Constitution of India, 1950 — Article 14
High Courts26 Sept 2014Dismissed
Employees'' State Insurance Corporation Vs Gopal Chandra Saha
Calcutta High Court · (2015) 2 CHN 570
High Courts26 Sept 2014Disposed off
Madan Mohan Das Vs Ashoke Deswali
Calcutta High Court · (2015) 2 CHN 226
High Courts25 Sept 2014Disposed Off
Kajal Kumari Vs Union of India
Calcutta High Court · (2014) 09 CAL CK 0121
High Courts25 Sept 2014
Gorkhaland Territorial Administration Vs The State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0116
Constitution of India, 1950 — Article 166(3)
High Courts25 Sept 2014
Andew Yule and Company Ltd. Vs Commr. of C. Ex.
Calcutta High Court · (2014) 310 ELT 24
High Courts25 Sept 2014
ABL International Ltd. Vs Indian Oil Corporation Ltd.
Calcutta High Court · (2014) 09 CAL CK 0095
Civil Procedure Code, 1908 (CPC) — Section 2(12)Transfer of Property Act, 1882 — Section 105, 106, 113, 116West Bengal Premises Tenancy Act, 1956 — Section 13, 3
High Courts25 Sept 2014
Hindusthan Motors Ltd. Vs National Insurance Co. Ltd.
Calcutta High Court · (2014) 09 CAL CK 0094
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts25 Sept 2014
Tara Properties Pvt. Ltd. Vs ARCL Organics Ltd.
Calcutta High Court · (2014) 09 CAL CK 0093
West Bengal Premises Tenancy Act, 1956 — Section 1, 1(3), 13, 13(1), 3
High Courts25 Sept 2014
Reja Ahammad Vs The State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0082
High Courts25 Sept 2014
Rahul Chakraborty Vs Union of India Swapan Mishra Vs The State of West Bengal
Calcutta High Court · (2014) 4 CALLT 463 : (2015) 1 CCR 256 : (2015) 2 CHN 129 : (2016) 1 Crimes 105
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(C), 42, 43, 67
High Courts25 Sept 2014Disposed off
Collector (L.A.), South Andaman District Vs Himangshu Mondal and Others
Calcutta High Court · (2015) 2 CALLT 1
Evidence Act, 1872 - Section 63(1), 65, 74(1)(iii), 76, 77 — General Clauses Act, 1897 - Section 3(31) — Land Acquisition Act, 1894 - Section 11, 12, 13A, 14, 17
High Courts25 Sept 2014Allowed
Arati Das Vs The Collector, Land Acquisition
Calcutta High Court · (2015) 1 CALLT 498 : (2015) 3 CHN 414
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, 114 — Constitution of India, 1950 - Article 300A — Land Acquisition Act, 1894 - Section 12, 18, 19, 23, 23(2) — Right to Information Act, 2005 - Section 6
High Courts25 Sept 2014
Bhaskar Dasgupta Vs The State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 468, 471