High Courts17 Jun 2014
Lutfar Rahaman Vs The Director of School Education
Calcutta High Court · (2014) 3 CALLT 615 : (2014) 5 CHN 296 : (2014) 4 ESC 1949
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 607 of 3,203
High Courts16 Jun 2014Dismissed
The Chairman Vs Kanu Chandra Sarkar
Calcutta High Court · (2014) LabIC 3238 : (2015) 2 WBLR 267
Constitution of India, 1950 — Article 226
High Courts16 Jun 2014Dismissed
The Union of India Vs Ramani Mistry
Calcutta High Court · (2014) 06 CAL CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 229Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)A, 20(ii)(A)Prevention of Money-Laundering Act, 2002 — Section 2(xxiiia), 5, 5(1)
High Courts16 Jun 2014Dismissed
N.C. Mammuty Vs Andaman Timber Industries Limited
Calcutta High Court · (2014) 06 CAL CK 0042
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 29Companies Act, 1956 — Section 630Specific Relief Act, 1963 — Section 5
High Courts16 Jun 2014Dismissed
M.C. Ghatak Vs The Union of India
Calcutta High Court · (2014) 06 CAL CK 0009
Constitution of India, 1950 — Article 226
High Courts16 Jun 2014Dismissed
The State Vs Zahrul Sheikh
Calcutta High Court · (2014) 06 CAL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 353, 354, 376, 450, 457
High Courts13 Jun 2014
Infratech Real Estate Private Limited Vs The Andaman and Nicobar Administration
Calcutta High Court · (2014) 06 CAL CK 0079
Constitution of India, 1950 — Article 226
High Courts13 Jun 2014
Subhrajit Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2014) 06 CAL CK 0029
Constitution of India, 1950 — Article 142, 226
High Courts13 Jun 2014
Sneha Saha and Others Vs The State of West Bengal and Others
Calcutta High Court · (2014) 06 CAL CK 0019
Constitution of India, 1950 — Article 142, 226
High Courts13 Jun 2014
Laxmi Das Vs State of West Bengal
Calcutta High Court · (2014) 06 CAL CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 109, 306
High Courts12 Jun 2014Dismissed
Pandiswamy Vs The State
Calcutta High Court · (2014) 06 CAL CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 376, 436, 506
High Courts12 Jun 2014
Priyamvada Devi Birla Vs Pradip Kumar Khaitan
Calcutta High Court · (2014) 06 CAL CK 0054
Succession Act, 1925 — Section 247
High Courts12 Jun 2014Dismissed
Jagadish Das and Others Vs The Andaman and Nicobar Administration and Others
Calcutta High Court · (2015) 2 WBLR 279
High Courts12 Jun 2014
Rajesh Verma Vs Kolkata Municipal Corporation
Calcutta High Court · (2014) 4 CHN 409
Calcutta Municipal Corporation Act, 1980 — Section 2(5), 390, 392, 393, 400Mumbai Municipal Corporation Act, 1888 — Section 351(2)
High Courts11 Jun 2014
India Infoline Ltd. Vs Central Business Services Ltd.
Calcutta High Court · (2014) 4 WBLR 818
High Courts11 Jun 2014Allowed
Amerul Sheikh Vs State of West Bengal
Calcutta High Court · (2014) 3 CALLT 179 : (2014) 5 CHN 100
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 34, 364A
High Courts11 Jun 2014
Usha Howladar Vs State of West Bengal
Calcutta High Court · (2014) 4 CHN 139
Penal Code, 1860 (IPC) — Section 34, 380, 427, 448, 506
High Courts10 Jun 2014Partly Allowed
Swarup Prakash Dhara Vs The State of West Bengal
Calcutta High Court · (2014) 3 CALLT 32 : (2014) 4 CCR 159
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 362, 366, 376, 376(2)(a)(i)(ii)
High Courts10 Jun 2014
Shipping and Clearing (Agents) Pvt. Ltd. Vs Union of India
Calcutta High Court · (2014) 308 ELT 45
Customs Act, 1962 — Section 129A, 146(2)