COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 670 of 3,203

High Courts17 May 2013Dismissed

Awadhesh Singh and Others Vs Union of India and Others

Calcutta High Court · (2013) 2 CALLT 597 : (2013) 3 CHN 407 : (2013) 138 FLR 695 : (2013) LabIC 3689 : (2013) 2 LLN 599 : (2013) 4 SCT 587 : (2013) 3 WBLR 921

Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(1)(c), 19, 20Constitution of India, 1950 — Article 14, 141, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

High Courts17 May 2013

Smt. Bina Ghorui Vs Sri Chottan Shaw and Others

Calcutta High Court · (2013) 2 CALLT 507 : (2013) 4 CHN 571

High Courts17 May 2013Disposed Off

Suravi Bose and Others Vs Union of India and Others Prahlad Roy Goenka and Adi Ganga (Tolly''s Nallah) Vs Union of India

Calcutta High Court · (2013) 3 CALLT 84 : (2013) 5 CHN 583 : (2013) 3 WBLR 877

Constitution of India, 1950 — Article 215

High Courts17 May 2013

Sunil Baran Dutta Vs Kamala Bala Dutta

Calcutta High Court · (2013) 4 CHN 281

High Courts17 May 2013Allowed

N.V. Sumatra Tobacco Trading Co. Vs Registrar of Trade Marks

Calcutta High Court · (2013) 4 CHN 577

High Courts17 May 2013Disposed Off

Sea Hawk (India) Private Limited Vs Hotel New Sea Hawk

Calcutta High Court · (2013) 3 CALLT 211 : (2013) 4 CHN 527

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11Trade and Merchandise Marks Act, 1958 — Section 105(c)Trade Marks Act, 1999 — Section 28, 29

High Courts17 May 2013

Pasang Tamang and Others Vs The State of West Bengal

Calcutta High Court · (2013) 2 CALLT 498 : (2013) 4 CHN 81

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts17 May 2013

Monoj Kumar Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2013) 05 CAL CK 0028

High Courts17 May 2013

S.k. Makshed and Others Vs S.k. Rahaman and Others

Calcutta High Court · (2013) 4 CALLT 246 : (2013) 5 CHN 254

Births, Deaths and Marriages Registration Act, 1886 — Section 25, 25(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Evidence Act, 1872 — Section 35, 79

High Courts17 May 2013Partly Allowed

Sri Jayanta Chakraborty and Others Vs The State of West Bengal

Calcutta High Court · (2013) 3 CALLT 204 : (2013) 3 DMC 717

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 13, 201, 302, 34, 498A

High Courts17 May 2013

Sri Susanta Ghosh Vs State of West Bengal

Calcutta High Court · (2013) 3 CALLT 54

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 245, 320, 397

High Courts17 May 2013

Asarul Hoque @ Ali Vs State of West Bengal

Calcutta High Court · (2013) 4 CHN 246

High Courts16 May 2013

Prabir Chandra Dey @ Prabir Dey Vs The State of West Bengal

Calcutta High Court · (2013) 05 CAL CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 34

High Courts16 May 2013Dismissed

Probhat Kumar Das and Others Vs The University of Burdwan and Others

Calcutta High Court · (2013) 05 CAL CK 0051

Constitution of India, 1950 — Article 14

High Courts16 May 2013

Balaram Ghosh Vs State of West Bengal

Calcutta High Court · (2013) 2 CALLT 542

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34

High Courts16 May 2013Dismissed

Nirapada Pandit Vs The State of West Bengal

Calcutta High Court · (2013) 05 CAL CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304

High Courts16 May 2013Allowed

Sri. Samiran Goswami Vs The National Institute of Technical Teachers Training and Research and Others

Calcutta High Court · (2013) 138 FLR 707 : (2013) LabIC 2706 : (2013) LLR 942

High Courts16 May 2013Dismissed

Sri. Animesh Roy Vs The State of West Bengal and Others

Calcutta High Court · (2013) 4 CHN 137 : (2013) 4 LLN 154

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 323

High Courts15 May 2013Allowed

Habu Mahara Vs State of West Bengal

Calcutta High Court · (2013) 4 CALLT 555 : (2013) 4 CHN 260

High Courts15 May 2013

Ashok Kumar Guha and Another Vs The Calcutta Municipal Corporation and Others

Calcutta High Court · (2013) 3 WBLR 586

Calcutta Municipal Corporation Act, 1980 — Section 20, 602Constitution of India, 1950 — Article 14, 16, 16(1), 226, 32