High Courts30 Jan 2025Allowed
Amal Kumar Ghosh Vs Rathindra Mohan Ghosh and Ors
Calcutta High Court · (2025) 01 CAL CK 1672
COURT ARCHIVE
Calcutta High Court judgments
67,757 judgments · page 76 of 3,388
High Courts30 Jan 2025Dismissed
Pioneer Cooperative Car Parking Servicing & Construction Society Ltd Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 01 CAL CK 1671
Payment of Gratuity Act, 1972 - Section 5West Bengal Payment of Gratuity Rules, 1973 - Rule 7(5), 10(1)
High Courts30 Jan 2025Dismissed
Safikul Islam Sekh Vs West Bengal Mineral Development Trading Corporation And Ors
Calcutta High Court · (2025) 01 CAL CK 1670
High Courts30 Jan 2025Disposed Of
Chandan Kumar Bisowi And Ors Vs State Of West Bengal And Ors
Calcutta High Court · (2025) 01 CAL CK 1669
High Courts30 Jan 2025Disposed Of
Dr. Swagata Mukhopadhyay And Ors Vs State Of West Bengal And Ors
Calcutta High Court · (2025) 01 CAL CK 1668
High Courts29 Jan 2025Disposed Of
All India General Insurance SC/ST Employees Parishad (Jayamurthy) & Anr Vs General Insurance Public Sector Association & Ors
Calcutta High Court · (2025) 01 CAL CK 1679
High Courts29 Jan 2025Allowed
M/s. Kvell Properties Private Limited Vs Principal Commissioner Of Income Tax, Kolkata 9 & Ors
Calcutta High Court · (2025) 01 CAL CK 1678
Income Tax Act, 1961 - Section 127, 127(1), 127(2), 131(1A)
High Courts29 Jan 2025Dismissed
Pradip Kumar Chandra & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 01 CAL CK 1677
High Courts29 Jan 2025Dismissed
Sri Samaresh Mandal Vs Sri Tarun Bandopadhyay & Ors
Calcutta High Court · (2025) 01 CAL CK 1676
High Courts29 Jan 2025Disposed Of
Birbhum District Central Co Operative Bank Ltd. & Ors Vs Paresh Kumar Mukherjee & Ors
Calcutta High Court · (2025) 01 CAL CK 1675
West Bengal Cooperative Societies Act, 2006 - Section 6(2), 134A, 134B, 134C, 134C(2)(d), 154
High Courts29 Jan 2025Disposed Of
Balai Charan Maity & Anr Vs National Investigation Agency
Calcutta High Court · (2025) 01 CAL CK 1674
Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 160National Investigation Agency Act, 2008 - Section 21(4)
High Courts21 Jan 2025Dismissed
Pramod Shroff Vs Mohan Singh Chopra
Calcutta High Court · (2025) 01 CAL CK 1728
Specific Relief Act, 1963 - Section 12, 20Transfer of Property Act, 1882 - Section 53A
High Courts21 Jan 2025Dismissed
Cygnet Machinibg And Engineering Private Limited Vs Aanag Enterprises Private Limited And Others
Calcutta High Court · (2025) 01 CAL CK 1727
Code of Civil Procedure, 1908 - Section 144, Order 39 Rule 4, Order 41 Rule 11Indian Easement Act, 1882 - Section 60(b)Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(4), 17
High Courts21 Jan 2025Disposed Of
Kalam Kumar Sharma and Anr Vs Union Of India and Ors
Calcutta High Court · (2025) 01 CAL CK 1726
High Courts21 Jan 2025Disposed Of
Manik Chandra Mandal Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 01 CAL CK 1725
High Courts21 Jan 2025Dismissed
Hindustan Steel Works Construction Limited Vs Board Of Trustees For The Syama Prasad Mookerjee Port, Kolkata & Ors
Calcutta High Court · (2025) 01 CAL CK 1724
Constitution of India, 1950 - Article 226Major Ports Trust Act, 1963 - Section 34Specific Relief Act, 1963 - Section 5
High Courts20 Jan 2025Disposed Of
All India Secular Front (ISF) & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 01 CAL CK 1722
Constitution of India, 1950 - Article 19, 19(1)(a), 19(1)(b)
High Courts20 Jan 2025Disposed Of
Muktara Bibi (Khatun) Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 01 CAL CK 1721
High Courts20 Jan 2025Allowed
Vishal Kumar Mallick @ Vishal Mallick & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 01 CAL CK 1720
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 161, 482Indian Penal Code, 1860 - Section 21, 114, 323, 324, 332, 341, 353, 427
High Courts20 Jan 2025Disposed Of
Board Of Councillors Of Nabadwip Municipality & Anr Vs Susan Mukhopadhyay & Ors
Calcutta High Court · (2025) 01 CAL CK 1719
General Clauses Act, 1897 - Section 23, 23(4), 23(5)