High Courts10 Jun 2014Allowed
Anu Konai Vs State of West Bengal
Calcutta High Court · (2014) 06 CAL CK 0011
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 608 of 3,203
High Courts10 Jun 2014Dismissed
Biswanath Das Vs The State of West Bengal
Calcutta High Court · (2014) 06 CAL CK 0008
Penal Code, 1860 (IPC) — Section 34, 365, 376, 376(2)(g), 376(ii)(a)
High Courts09 Jun 2014
C.I.T.W.B. Vs Chloride Industries Ltd.
Calcutta High Court · (2014) 06 CAL CK 0086
Income Tax Act, 1961 — Section 80HHC, 80HHC(3)(b)
High Courts09 Jun 2014Dismissed
Atanu Chakraborty Vs The State of West Bengal
Calcutta High Court · (2014) 06 CAL CK 0053
West Bengal Primary Education Act, 1973 — Section 100, 106, 107
High Courts09 Jun 2014Dismissed
Bodhisatta Ghosh Vs The State of West Bengal
Calcutta High Court · (2014) 2 CALLT 627
Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts05 Jun 2014Dismissed
Sanjoy Sonkar Vs The State of West Bengal
Calcutta High Court · (2014) 2 CALLT 579 : (2014) 3 CHN 624 : (2014) 3 DMC 470
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts05 Jun 2014
Himadri Dey Vs State of West Bengal
Calcutta High Court · (2014) 3 CHN 495
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 439(2), 482
High Courts05 Jun 2014Dismissed
Kanailal Das Vs Purnendu Sekhar Kar
Calcutta High Court · AIR 2014 Cal 182
Specific Relief Act, 1963 — Section 16(c)
High Courts04 Jun 2014Allowed
In Re: W.P. 21538(W) of 2011 with W.P. 15158(W) of 2013
Calcutta High Court · (2014) 06 CAL CK 0066
Mental Health Act, 1987 — Section 17
High Courts03 Jun 2014Partly Allowed
Daud Mia Vs State of West Bengal
Calcutta High Court · (2014) 06 CAL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 489B, 489C
High Courts03 Jun 2014Disposed Off
Rajesh Roy Vs State of West Bengal
Calcutta High Court · (2014) 06 CAL CK 0062
High Courts03 Jun 2014Disposed Off
Vinod Kumar Jaiswal Vs The State of West Bengal
Calcutta High Court · (2014) 3 CALLT 45
Criminal Procedure Code, 1973 (CrPC) — Section 239, 320Penal Code, 1860 (IPC) — Section 120B, 380, 406, 419, 420
High Courts03 Jun 2014Disposed Off
Dilip Kumar Sarkar Vs The University of North Bengal
Calcutta High Court · (2014) 06 CAL CK 0058
High Courts16 May 2014
Commissioner of Income Tax Vs Glass Equipment (India) Ltd.
Calcutta High Court · (2014) 269 CTR 363 : (2014) 366 ITR 59
Income Tax Act, 1961 — Section 143(3), 145, 146, 147, 147(b)
High Courts16 May 2014Allowed
Purna Chandra Jana Vs The State of West Bengal
Calcutta High Court · (2014) 3 CALLT 13 : (2014) 5 CHN 416
Evidence Act, 1872 — Section 13, 35, 42, 43, 74
High Courts16 May 2014Allowed
Synergy Ispat Private Limited Vs Orissa Manganese and Minerals Limited
Calcutta High Court · (2015) 1 ARBLR 499 : (2014) 2 CALLT 590 : (2014) 3 CHN 479
Arbitration and Conciliation Act, 1996 — Section 9
High Courts16 May 2014
Golam Sarwar and Others Vs State of West Bengal
Calcutta High Court · (2014) 3 CALLT 558 : (2015) CriLJ 1789
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 313(4)Explosives Act, 1884 — Section 9B(2)Penal Code, 1860 (IPC) — Section 120B, 141, 142, 143, 147
High Courts16 May 2014Partly Allowed
Rajjyoti Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2014) 05 CAL CK 0059
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)Constitution of India, 1950 — Article 226