COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 593 of 3,203

High Courts29 Aug 2014

Nakul Chandra Mistry Vs Radhey Shyam Mistry

Calcutta High Court · (2014) 4 CALLT 415 : (2015) 1 CHN 170 : (2015) 1 WBLR 329

Civil Procedure Code, 1908 (CPC) — Section 11, 115, 47Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5

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High Courts29 Aug 2014

Satish Chandra Mondal Vs Sourav Mondal

Calcutta High Court · (2015) 2 CHN 616

Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 2(vi), 8, 8(1), 9

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High Courts29 Aug 2014Dismissed

Shakespear Free Car Parking Servicing and Construction Co-operative Society Ltd. and Others Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2015) 1 CHN 393 : (2015) 2 WBLR 153

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High Courts29 Aug 2014

Moazzam Vs Swapan Kr. Sadhukhan and Others

Calcutta High Court · (2014) 08 CAL CK 0045

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2Land Acquisition Act, 1894 — Section 18(1), 31

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High Courts29 Aug 2014

Sheikh Samsuddin Molla Vs Arati Roy and Others

Calcutta High Court · (2015) 1 CHN 663

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 151Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2(10), 32, 33, 33 (5), 33(5)

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High Courts29 Aug 2014

R.K.B.K. Limited Vs State of West Bengal

Calcutta High Court · AIR 2015 Cal 2 : (2014) 4 CALLT 494 : (2015) 1 CHN 68

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High Courts29 Aug 2014Allowed

Rita Chakraborty Vs Kalidas Bhattacharjee

Calcutta High Court · (2015) 2 CHN 313

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3 151 157Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 44

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High Courts28 Aug 2014Allowed

Gobinda Aru Vs The State of West Bengal

Calcutta High Court · (2015) 2 CHN 552

Criminal Procedure Code, 1973 (CrPC) — Section 251Essential Commodities Act, 1955 — Section 3, 7, 7(1)(a)(ii)

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High Courts28 Aug 2014

Himadri Narayan Basu and Others Vs Shanta Mahalanobis

Calcutta High Court · (2014) 4 CALLT 544 : (2015) 2 CHN 93

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 20 Rule 12

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High Courts28 Aug 2014

Kingfisher Airlines Limited Vs Union of India

Calcutta High Court · (2015) 1 CompLJ 151

Constitution of India, 1950 — Article 226

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High Courts28 Aug 2014

Managing Committee, Kanchrapara Indian Girls'' High School Vs Papiya Mukherjee

Calcutta High Court · (2015) 1 CHN 702 : (2015) 3 WBLR 269

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22

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High Courts28 Aug 2014Disposed off

Saswati Ray Vs Riya Roy (Kar)

Calcutta High Court · (2015) 2 CHN 273

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High Courts28 Aug 2014

Gita Dey and Others Vs Nalinibala Dey and Others

Calcutta High Court · (2014) 4 CALLT 559 : (2015) 1 CHN 688

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High Courts27 Aug 2014Partly Allowed

Sunil Das Vs State of West Bengal

Calcutta High Court · (2014) 08 CAL CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 341

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High Courts27 Aug 2014Allowed

R.K. Patel Vs Union of India and Others

Calcutta High Court · (2015) 2 WBLR 589

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High Courts27 Aug 2014

Shree Ganesh Forging Co. Vs Union of India

Calcutta High Court · (2015) 320 ELT 536

Central Excises and Salt Act, 1944 - Section 35C(1), 35C(3)

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High Courts26 Aug 2014Disposed Off

Arpita Mukherjee Vs The State of West Bengal

Calcutta High Court · (2014) 08 CAL CK 0059

Penal Code, 1860 (IPC) — Section 417

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High Courts26 Aug 2014Allowed

Pravat Kumar Mandal Vs State of West Bengal

Calcutta High Court · (2015) 2 CHN 112

Criminal Procedure Code, 1973 (CrPC) - Section 251Essential Commodities Act, 1955 - Section 10 3 7(1)(a)(ii)Evidence Act, 1872 - Section 114(g)

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High Courts26 Aug 2014Disposed off

Kabita Pramanik (Patra) Vs State of W.B.

Calcutta High Court · (2015) 2 CHN 417

Penal Code, 1860 (IPC) - Section 147 148 149 323 448Punjab Security of Land Tenures Act, 1953 - Section 18(4)

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High Courts26 Aug 2014Dismissed

Uma Das Vs The Secretary,Ministry of Human Resource and Development

Calcutta High Court · (2014) 4 CALLT 279 : (2015) 3 CHN 746 : (2015) 2 WBLR 300

Constitution of India, 1950 — Article 32

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