High Courts04 Aug 2014
Nepa Agency and Co. Pvt. Ltd. Vs Union of India
Calcutta High Court · (2015) 5 CHN 628 : (2014) 310 ELT 713 : (2015) 2 WBLR 261
Customs Act, 1962 — Section 108
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 598 of 3,203
High Courts04 Aug 2014Allowed
The Teacher-in-Charge of Calcutta Airport English High School Vs West Bengal Board of Secondary Education
Calcutta High Court · (2015) 5 CHN 258
West Bengal Board Of Secondary Education Act, 1963 — Section 2, 2(1), 2(c), 2(d), 2(h)
High Courts04 Aug 2014
Utpal Roy Vs Commissioner of Central Excise
Calcutta High Court · (2015) 37 STR 181
High Courts04 Aug 2014
Guiness Securities Limited Vs Devang Dilip Vyas and Others
Calcutta High Court · (2015) 1 WBLR 518
Arbitration and Conciliation Act, 1996 — Section 16, 2, 2(e), 42, 45
High Courts01 Aug 2014Dismissed
Supreme and Co. Vs Netai Bhaduri
Calcutta High Court · (2014) 4 CALLT 219 : (2015) 2 CHN 341 : (2014) LabIC 4286 : (2014) 4 LLN 383
Constitution of India, 1950 — Article 136, 226Evidence Act, 1872 — Section 25, 26Industrial Disputes Act, 1947 — Section 11-A
High Courts01 Aug 2014
Manu Rani Chakraborty Vs West Bengal Land Reforms and Tenancy Tribunal
Calcutta High Court · (2014) 4 CALLT 267 : (2015) 1 CHN 677
West Bengal Land Reforms Act, 1955 — Section 3AWest Bengal Non-Agricultural Tenancy Act, 1949 — Section 11, 7, 7(5)(i), 91
High Courts01 Aug 2014Partly Allowed
Asit Kumar Roy Vs Bangiya Gramin Vikash Bank
Calcutta High Court · (2014) 3 CALLT 452 : (2014) 4 CHN 589 : (2014) LabIC 4083 : (2014) 4 LLN 641 : (2014) LLR 1181 : (2014) 4 WBLR 865
High Courts01 Aug 2014
D.N. De Homoeopathic Medical College and Hospital Employees'' Union Vs The State of West Bengal
Calcutta High Court · (2014) 3 CALLT 407 : (2014) 5 CHN 277 : (2015) 4 WBLR 1069
Administrative Tribunals Act, 1985 — Section 19, 19(1), 3(q)Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 6
High Courts01 Aug 2014Allowed
Durga Hazra Vs State of West Bengal
Calcutta High Court · (2014) 3 CALLT 686 : (2015) 1 CCR 9
Criminal Procedure Code, 1973 (CrPC) — Section 164, 388Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 304, 34
High Courts01 Aug 2014
Somnath Orao Vs The State of West Bengal and Others
Calcutta High Court · (2014) 08 CAL CK 0043
High Courts01 Aug 2014
Rajesh Paswan Vs The State of west Bengal and Others
Calcutta High Court · (2014) 08 CAL CK 0042
High Courts01 Aug 2014
Debdulal Banerjee Vs The State of west Bengal and Others
Calcutta High Court · (2014) 08 CAL CK 0032
High Courts01 Aug 2014
Susama Rana Vs Sephali Rana
Calcutta High Court · (2014) 3 CALLT 549
Benami Transactions (Prohibition) Act, 1988 — Section 2(A), 4, 4(1)
High Courts31 Jul 2014Partly Allowed
Bengal Merlin Housing Limited Vs Kolkata Municipal Corporation
Calcutta High Court · (2014) 07 CAL CK 0101
High Courts31 Jul 2014Allowed
Kousik Purkait Vs State of West Bengal
Calcutta High Court · (2014) 07 CAL CK 0087
High Courts31 Jul 2014
Bimal Majumdar Vs The Lieutenant Governor
Calcutta High Court · (2014) 4 CALLT 315 : (2014) 5 CHN 606
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 43 Rule 1(u), 100
High Courts31 Jul 2014
Chinnareddy Vs The Director of Transport
Calcutta High Court · (2014) 4 CALLT 317 : (2014) 4 CHN 424 : (2015) 144 FLR 622 : (2015) 2 WBLR 938
Constitution of India, 1950 — Article 226
High Courts31 Jul 2014Disposed Off
Sudipta Ray (Dutta) Vs The State of West Bengal
Calcutta High Court · (2014) 3 CALLT 441 : (2014) 5 CHN 612 : (2014) 3 ESC 1568 : (2015) 3 WBLR 539
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 24, 27
High Courts31 Jul 2014
Pankaj Kasera Vs The Andaman and Nicobar Administration and Others
Calcutta High Court · (2014) 5 CHN 604 : (2015) 1 WBLR 696
Constitution of India, 1950 — Article 226
High Courts30 Jul 2014Disposed Off
Central Bank of India Vs R.K. Agencies Limited
Calcutta High Court · (2015) 5 CHN 381 : (2015) 2 WBLR 883
Contract Act, 1872 — Section 32Transfer of Property Act, 1882 — Section 131