High Courts13 Aug 2014
V.K. Udyog Ltd. Vs Union of India
Calcutta High Court · (2014) 309 ELT 223
Customs Act, 1962 — Section 124, 28
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 596 of 3,203
High Courts13 Aug 2014Dismissed
Biswanath Pal Vs Satya Prasad Chandra
Calcutta High Court · (2014) 08 CAL CK 0067
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 2(h)
High Courts13 Aug 2014Disposed Off
Basanta Kr. Guchhait Vs West Bengal Regional School Service Commission,Western Region
Calcutta High Court · (2014) 08 CAL CK 0064
High Courts13 Aug 2014Disposed off
Sonamukhi Mahanta Vs State of West Bengal
Calcutta High Court · (2014) 5 CHN 57
High Courts13 Aug 2014
Nandan Kumar Barua Vs State of West Bengal
Calcutta High Court · (2014) 4 CHN 618
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 186, 302, 307, 326
High Courts13 Aug 2014Dismissed
S.K. Sayed Rahaman Vs State of West Bengal
Calcutta High Court · (2014) 08 CAL CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Police Act, 1861 — Section 23
High Courts13 Aug 2014Disposed off
Rita Majumdar (Das) Vs State of West Bengal
Calcutta High Court · (2015) 2 CHN 29
High Courts12 Aug 2014
Naba Kumar Khan Vs The State of West Bengal
Calcutta High Court · (2014) 4 WBLR 778
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116(C)
High Courts12 Aug 2014
RSI Private Limited Vs Union of India and Others
Calcutta High Court · (2015) 319 ELT 650
Central Excises and Salt Act, 1944 — Section 35F, 35GConstitution of India, 1950 — Article 141, 226, 227, 39Representation of the People Act, 1951 — Section 100(1)(d)(iii), 83(1)
High Courts12 Aug 2014
Subhangshuman De Vs The State of West Bengal and Others
Calcutta High Court · (2015) 1 CALLT 99
Constitution of India, 1950 — Article 12
High Courts11 Aug 2014Allowed
Sekhar Nath Das Vs The State of West Bengal
Calcutta High Court · (2015) 1 CALLT 1
Penal Code, 1860 (IPC) — Section 120B, 201, 202, 203, 302
High Courts11 Aug 2014
Jibendra Nath Biswas Vs Swadesh Ghosh
Calcutta High Court · (2014) 4 CALLT 178
Succession Act, 1925 — Section 263, 283(1)(b), 283(1)(c)
High Courts11 Aug 2014
Ravi Shipping Agency Pvt. Ltd. Vs Union of India
Calcutta High Court · (2014) 309 ELT 221
Constitution of India, 1950 — Article 226
High Courts11 Aug 2014
Lagnajita Saha Vs Swadesh Ghosh and Others
Calcutta High Court · (2015) 2 WBLR 160
Succession Act, 1925 - Section 263, 283(1)(b), 283(1)(c)
High Courts11 Aug 2014Dismissed
Sudipta Kumar Maity Vs University Grants Commission
Calcutta High Court · (2014) 08 CAL CK 0019
Constitution of India, 1950 — Article 14University Grants Commission Act, 1956 — Section 14, 26
High Courts08 Aug 2014
Ranjit Sarkar Vs Pradip Das
Calcutta High Court · (2014) 08 CAL CK 0118
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, Order 43 Rule 1(a), Order 43 Rule 1(s), Order 7 Rule 10Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 17(1), 17(2), 6, 8
High Courts08 Aug 2014Disposed Off
Neelambar Construction Private Limited Vs Ashok Kumar Kanu
Calcutta High Court · (2015) 3 WBLR 621
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 16, Order 6 Rule 17, Order 7 Rule 11, 26
High Courts08 Aug 2014Dismissed
The Union of India Vs U. Binu
Calcutta High Court · (2014) 3 CALLT 701 : (2014) 5 CHN 52
Constitution of India, 1950 — Article 226
High Courts08 Aug 2014Dismissed
Sukumar Mukherjee Vs Medical Council of India
Calcutta High Court · (2014) 08 CAL CK 0091
Arbitration and Conciliation Act, 1996 — Section 34, 43Bengal Medical Act, 1914 — Section 17, 25, 26Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, 11
High Courts08 Aug 2014Allowed
Toghral Kamal Vs Kiran Shankar Paul
Calcutta High Court · (2014) 4 CALLT 253
Arbitration and Conciliation Act, 1996 — Section 11, 9Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11, 114, 151Constitution of India, 1950 — Article 227