High Courts16 Sept 2014Partly Allowed
Md. Imtiyaz Vs The State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0090
Arms Act, 1959 — Section 25(1)(a), 25(1-B)(a), 35Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 374(3), 407
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 589 of 3,203
High Courts16 Sept 2014Disposed Off
Aloke Ranjan Roy Vs Tapan Kumar Ghosh
Calcutta High Court · (2014) 09 CAL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts15 Sept 2014
Ratna Saha Vs State of West Bengal
Calcutta High Court · (2014) 4 CALLT 261 : (2015) 1 ESC 440
High Courts15 Sept 2014
Mohan Mondal Vs The State of West Bengal
Calcutta High Court · (2014) CriLJ 4892 : (2015) 1 Crimes 130
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Sept 2014Allowed
Hiranmoy Das Vs The State of West Bengal
Calcutta High Court · (2015) 1 CALLT 56 : (2015) 2 CHN 545
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Sept 2014Dismissed
Lalu Vs The State of West Bengal
Calcutta High Court · (2015) 1 Crimes 25
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts15 Sept 2014
Anwar Alam Khan Vs Zaibun Nisa
Calcutta High Court · (2014) 4 CALLT 434
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts15 Sept 2014Dismissed
Tapan Kumar Hazra Vs State of West Bengal
Calcutta High Court · (2015) LabIC 198
High Courts14 Sept 2014Dismissed
Bapi Chatterjee Vs Arati Halder
Calcutta High Court · (2015) 2 WBLR 616
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17 — West Bengal Premises Tenancy Act, 1956 - Section 13, 13(1)(ff), 13(3)(A), 13(3A), 17
High Courts12 Sept 2014Allowed
Manindra Nath Baram Vs The State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 251Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts12 Sept 2014
Gobinda Mahato Vs Imran Ansari
Calcutta High Court · (2015) 2 CHN 146
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 11Constitution of India, 1950 — Article 226
High Courts12 Sept 2014Allowed
Pinki Pramanik Vs State of West Bengal
Calcutta High Court · (2014) 09 CAL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228, 375Evidence Act, 1872 — Section 114-A, 3, 90Penal Code, 1860 (IPC) — Section 10, 227, 320, 325, 375
High Courts12 Sept 2014
Ishwari Prasad Singh Roy Vs International Society for Krishna Consciousness
Calcutta High Court · (2014) 09 CAL CK 0100
Registration Act, 1908 — Section 17(1)(b)
High Courts12 Sept 2014
Swar Sangam Vs Chief Commissioner of Income Tax
Calcutta High Court · (2014) 368 ITR 395 : (2015) 230 TAXMAN 274
Income Tax Act, 1961 — Section 10, 10(23)(iii)(ad), 10(23C), 10(23d)(vi), 2
High Courts12 Sept 2014Disposed Off
Rehana Riaz Vs Nausher Ali
Calcutta High Court · (2014) 09 CAL CK 0084
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 14(1), Order 41 Rule 14(4), Order 9 Rule 13, 148AConstitution of India, 1950 — Article 227
High Courts12 Sept 2014Disposed Off
Madhusudan Banerjee Vs Ahmed Hussain
Calcutta High Court · (2014) 09 CAL CK 0083
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17D
High Courts12 Sept 2014
Exhibitors Syndicate Ltd. Vs Shree and Uttara Merchants'' Association
Calcutta High Court · (2015) 2 CHN 491
High Courts12 Sept 2014Dismissed
L. Karuppan Vs The Andaman and Nicobar Administration and Others
Calcutta High Court · (2015) 2 WBLR 942
Constitution of India, 1950 - Article 240, 309
High Courts12 Sept 2014
Ananta Roy Vs Kalipada Gayen
Calcutta High Court · (2015) 1 CHN 654
Constitution of India, 1950 — Article 227
High Courts11 Sept 2014Disposed Off
Kanak Bala Mondal Vs Anjali Karmakar
Calcutta High Court · (2014) 09 CAL CK 0142
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 21(b)