High Courts07 Mar 2014Dismissed
Germinda Pvt. Ltd. Vs Aditya Birla Minus Worldwide Ltd.
Calcutta High Court · (2014) 3 ARBLR 434 : (2014) 2 CALLT 304 : (2014) 5 CHN 460 : (2014) 3 WBLR 856
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 625 of 3,203
High Courts07 Mar 2014Dismissed
Abdur Rahim Mollah Vs The State of West Bengal and Others
Calcutta High Court · (2014) 03 CAL CK 0085
High Courts07 Mar 2014
Maheswar Pramanik and Others Vs Satkari Sadhukhan and Others
Calcutta High Court · (2014) 03 CAL CK 0049
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Order 21 Rule 99Evidence Act, 1872 - Section 101 101 102 102 103
High Courts07 Mar 2014
United India Insurance Company Limited Vs Anumita Paul
Calcutta High Court · (2015) 1 ACC 628 : (2015) ACJ 117 : (2015) 1 ALLMR 9 : (2015) 1 AnWR 385
High Courts07 Mar 2014Allowed
West Bengal State Electricity Distribution Company Limited Vs Shri Gopal Chandra Maity and Another
Calcutta High Court · (2014) 3 CHN 398
High Courts07 Mar 2014
CIT Vs Ellora Mercantile Pvt. Ltd.
Calcutta High Court · (2014) 03 CAL CK 0011
High Courts07 Mar 2014
Chandra Prakash Agarwal Vs Prahlad Rai Khaitan
Calcutta High Court · (2014) 4 CHN 169
Succession Act, 1925 — Section 211, 213
High Courts06 Mar 2014
Suresh Kumar Gupta Vs Samarendra Nath Shaw
Calcutta High Court · (2014) 4 CHN 4 : (2014) 4 WBLR 230
High Courts06 Mar 2014
Srabonti Ganguli Vs Industrial Development Bank of India
Calcutta High Court · (2014) 2 BC 376
Companies Act, 1956 - Section 291 5Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138 141
High Courts06 Mar 2014Dismissed
Tutu Kaji Vs Smt. Sarmila Ghosh
Calcutta High Court · (2014) 03 CAL CK 0109
Criminal Procedure Code, 1973 (CrPC) - Section 465(2)Negotiable Instruments Act, 1881 (NI) - Section 138 138(b) 138(c)
High Courts06 Mar 2014Disposed Off
Tanmoy Biswas Vs State of West Bengal and Others
Calcutta High Court · (2014) 03 CAL CK 0102
Constitution of India, 1950 — Article 226
High Courts06 Mar 2014Allowed
Atul Chandra Bera Vs Ashoka
Calcutta High Court · (2014) 2 CHN 725 : (2014) 3 WBLR 673
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts06 Mar 2014Allowed
Shafiullah Gazi Vs State of West Bengal
Calcutta High Court · (2014) 2 CALLT 119 : (2014) 2 CHN 664 : (2014) 2 WBLR 677
Constitution of India, 1950 — Article 166, 166(3)
High Courts06 Mar 2014
Commissioner of Income Tax Vs Gujarat Nre Coke Limited
Calcutta High Court · (2014) 03 CAL CK 0045
Income Tax Act, 1961 — Section 37, 48, 50C
High Courts06 Mar 2014Allowed
Asish Dey Chowdhury and Others Vs The State of West Bengal and Others
Calcutta High Court · (2014) 3 CHN 364 : (2014) 141 FLR 1101 : (2014) LabIC 3229 : (2014) 3 LLJ 524 : (2014) 2 LLN 117 : (2014) LLR 492
Constitution of India, 1950 - Article 226Contract Labour (Regulation and Abolition) Act, 1970 - Section 10 10(1) 4Industrial Disputes Act, 1947 - Section 2(k)
High Courts05 Mar 2014
Rajendra Kumar Jaiswal Vs Krishna Mitra
Calcutta High Court · (2014) 4 WBLR 349
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1997 — Section 7(2)
High Courts05 Mar 2014
Sri Shyam Sundar Ghosh Vs Sri Baidyanath Mondal and Others
Calcutta High Court · (2014) 3 CHN 33 : (2014) 2 WBLR 892
Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227West Bengal Premises Tenancy Act, 1956 - Section 17(1) 17(2) 17(2A)
High Courts05 Mar 2014Allowed
Shri Kishen Lall Vs The Lieutenant Governor and Others
Calcutta High Court · (2014) 03 CAL CK 0124
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts05 Mar 2014
Chief Executive Officer, Burdwan Central Co-operative Bank Ltd. Vs The State of West Bengal and Another
Calcutta High Court · (2014) 03 CAL CK 0123
Penal Code, 1860 (IPC) — Section 406, 420
High Courts05 Mar 2014
Pawan Kumar Jhunjhunwala Vs Sankarlal Jhunjhunwala and Others
Calcutta High Court · (2014) 2 CHN 712 : (2014) 3 WBLR 662
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10AConstitution of India, 1950 - Article 227Evidence Act, 1872 - Section 45 73