High Courts18 May 2017
Sri Mahesh Kumar Lal & Ors. Vs Azahar Ali & Ors.
Calcutta High Court · (2017) 05 CAL CK 0048
Code of Civil Procedure, 1908, Order 41Rule 27 -West Bengal Premises Tenancy Act, 1956, Section 13(6), Section 25(2),
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 13 of 32
High Courts18 May 2017
Manik Rana & Ors. Vs Smt. Kananbala Rana & Ors.
Calcutta High Court · (2017) 05 CAL CK 0047
Code of Civil Procedure, 1908, Order 41Rule 11
High Courts18 May 2017
Bidhan Chandra Mandal Vs Subhas Chandra Das and Ors.
Calcutta High Court · (2017) 05 CAL CK 0046
High Courts18 May 2017
Pijush Sarkar & Ors. Vs Asesh Karmakar & Ors.
Calcutta High Court · (2017) 05 CAL CK 0045
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 21
High Courts18 May 2017
JSB CEMENT LLP Vs ASSAM ROOFING LIMITED AND OTHERS
Calcutta High Court · (2017) 05 CAL CK 0044
Trade Marks Act, 1999, Section 29(2), Section 29(4), Section 29(2)(a), Section 29(4)(c) - Infringement of registered trade marks - Infringement of registe
High Courts17 May 2017
Bengal Bonded Warehouse Limited & Anr. Vs State Bank of India & Ors.
Calcutta High Court · (2017) 05 CAL CK 0043
High Courts17 May 2017Dismissed
Ramtanu Das Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2017) 05 CAL CK 0042
Calcutta Municipal Corporation (Buildings) Rules, 1990, Rule 3(2)
High Courts17 May 2017
A.K.R. Consultants (P) Ltd & ors. Vs Asha Keshri & anr.
Calcutta High Court · (2017) 05 CAL CK 0041
Code of Civil Procedure, 1908, Order 22Rule 4(4)
High Courts17 May 2017Disposed off
Nirmal Sadhukhan Vs UCO Bank
Calcutta High Court · (2017) 05 CAL CK 0040
High Courts17 May 2017
Dr. Sudeshna Mitra Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 05 CAL CK 0039
High Courts17 May 2017
Dr. Manishankar Garang Vs Dr. Sk. Nafis Ali & Ors.
Calcutta High Court · (2017) 05 CAL CK 0038
High Courts17 May 2017Dismissed
Dakshin Kolkata Hawkers Union & Ors. Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2017) 05 CAL CK 0037
High Courts17 May 2017
Sk. Mahammed Bechu Vs Board of Wakfs, West Bengal & Ors.
Calcutta High Court · (2017) 05 CAL CK 0036
Waqf Act, 1995, Section 6, Section 7, Section 84, Section 85, Section 3(r) - Disputes regarding wakfs - Power of Tribunal to determine di
High Courts17 May 2017
Credence Trexim Private Limited AND (Suresh Agarwal) Vs The Registrar of Companies
Calcutta High Court · (2017) 05 CAL CK 0035
Code of Civil Procedure, 1908, Section 115 - RevisionNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accou
High Courts17 May 2017Disposed off
Kishori Ranjan Jana Vs Haradhan Das & Ors.
Calcutta High Court · (2017) 05 CAL CK 0034
High Courts17 May 2017
Bhaktipada Das @ Bhakti Das Vs Reliance General Insurance Co. Ltd. & Anr.
Calcutta High Court · (2017) 05 CAL CK 0033
Constitution of India, Article 227, Article 227 - Power of superintendence over all courts by the High Court - Power of superintendence over all courts by the High Court
High Courts17 May 2017
SANJOY KUNDU & ORS Vs STATE OF WEST BENGAL & ORS
Calcutta High Court · (2017) 05 CAL CK 0032
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 17(1), Section 17,
High Courts16 May 2017
Vodafone Mobile Services Ltd. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 05 CAL CK 0031
Telegraph Act, 1885, Section 7B - Arbitration of disputesConsumer Protection Act, 1986, Section 13(3) - Procedure on admission of complaint
High Courts16 May 2017
Manilal Chakraborty Vs The State of West Bengal
Calcutta High Court · (2017) 05 CAL CK 0030
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, S
High Courts16 May 2017
ABDUL HAMID & ANR. Vs BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED & ORS.
Calcutta High Court · (2017) 05 CAL CK 0029
Electricity Act, 2003, Section 56, Section 56(2), Section 56(1) - Disconnection of supply in default of payment - Disconnection of supply in default of payment - Disconnectio