High Courts06 Sept 2017
WEST BENGAL STATE ELECTRICITY DISTRIBUTION Co.LTD. Vs KOTAK MAHINDRA BANK LTD.@ ING VYSYA BANK LTD.
Calcutta High Court · (2017) 09 CAL CK 0015
Electricity Act, 2003, Section 2(17) - Definitions
COURT ARCHIVE
Calcutta High Court judgments, 2017
624 judgments · page 4 of 32
High Courts06 Sept 2017Dismissed
Uma Corporation Vs Union of India & Ors.
Calcutta High Court · (2017) 09 CAL CK 0014
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Sept 2017
EFCALON TIE UP PVT.LTD. Vs WEST BENGAL FINANCIAL CORPORATION
Calcutta High Court · (2017) 09 CAL CK 0013
Code of Civil Procedure, 1908, Order 14Rule 2
High Courts06 Sept 2017Dismissed
Union of India & Ors. Vs Sandip Kr. Bose
Calcutta High Court · (2017) 09 CAL CK 0012
Motor Vehicles Act, 1988, Section 167, Section 167, Section 167, Section 167 - Option regarding claims for compensation in certain cases - Option re
High Courts06 Sept 2017
THE PEERLESS GENERAL FINANCE & INVESTMENT Vs COMMISSIONER OF INCOME TAX-I, KOLKATA & ORS
Calcutta High Court · (2017) 09 CAL CK 0011
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 147, Section 147,
High Courts06 Sept 2017
Amar Nath Gupta & Anr. Vs Ajit Kumar Nandi & Ors
Calcutta High Court · (2017) 09 CAL CK 0009
West Bengal Premises Tenancy Act, 1997, Section 7(1), Section 7(3), Section 7(2) - When a tenant can get the benefit of protection against eviction - When a tenant can get the b
High Courts05 Sept 2017
THE ORIENTAL GAS Co.LTD.& ORS Vs DINESH VINIYOG LTD.& ORS.
Calcutta High Court · (2017) 09 CAL CK 0008
Code of Civil Procedure, 1908, Section 44A(3), Section 13(f)(a) - Execution of decrees passed by courts in reciprocating teritory - When foreign judgment not conclusiveLimi
High Courts05 Sept 2017
Bithika Jana Vs NIL
Calcutta High Court · (2017) 09 CAL CK 0007
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts05 Sept 2017Disposed off
BOHRA M.M.G CONSTRUCTION LIMITED Vs THE GENERAL MANAGER, EASTERN RAILWAY & ANR.
Calcutta High Court · (2017) 09 CAL CK 0006
High Courts04 Sept 2017
ESKAY VIDEO PVT.LTD. Vs FEDERATION OF CINE TECHNICIANS AND WORKERS OF EASTERN INDIA & ORS.
Calcutta High Court · (2017) 09 CAL CK 0005
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr
High Courts04 Sept 2017
SRI SRI ISWAR MAHADEB & ORS. Vs PRADEEP KUMAR JAIN
Calcutta High Court · (2017) 09 CAL CK 0004
West Bengal Premises Tenancy Act, 1997, Section 21, Section 7(1), Section 7, Section 7(2), Section 6(1)(b) - Deposit of rent by tenant - W
High Courts04 Sept 2017
Smt. Taramoni @ Taramani Gupta Vs Smt. Sakti Dhara Saha
Calcutta High Court · (2017) 09 CAL CK 0003
Code of Civil Procedure, 1908, Order 41Rule 11
High Courts01 Sept 2017
Bengal Srei Infrastructure Development & Ors Vs Union of India & Ors
Calcutta High Court · (2017) 09 CAL CK 0002
Constitution of India, Article 14, Article 246(1) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Subject-matter of
High Courts01 Sept 2017Dismissed
Chandan Paul & Anr. Vs State of West Bengal
Calcutta High Court · (2017) 09 CAL CK 0001
Code of Criminal Procedure, 1973, Section 313, Section 162(1) - Power to examine the accused - Statements to police not to be signed-use of statements in evidenceIndian Pe
High Courts28 Aug 2017
YASH VARDHAN MALL Vs TEJASH DOSHI
Calcutta High Court · (2017) 08 CAL CK 0035
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtRegistration Act, 1908, Section 40, Section 47, Secti
High Courts28 Aug 2017
DELTA INTERNATIONAL LIMITED & OTHERS Vs NUPUR MITRA & OTHERS
Calcutta High Court · (2017) 08 CAL CK 0034
Code of Civil Procedure, 1908, Order 7Rule 11 -Electricity Act, 2003, Section 145 - Civil court not to have jurisdictionSecuritisatio
High Courts25 Aug 2017Disposed oFF
Pradip Kumar Lunia and another Vs NIL
Calcutta High Court · (2017) 08 CAL CK 0033
Code of Criminal Procedure, 1973, Section 205, Section 319 - Corresponding old law.-Section 204 of the Code (V of 1898) - Power to proceed against other persons appearing to be guilty of offen
High Courts25 Aug 2017
M/s. Merck Ltd. & Anr. Vs Radha Nath Nandi
Calcutta High Court · (2017) 08 CAL CK 0032
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts25 Aug 2017Disposed off
Md. Aftab Alam alias Vs Nil
Calcutta High Court · (2017) 08 CAL CK 0031