High Courts15 Jun 2018Dismissed
Md. Mostafa Md. Mostafa Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0148
Constitution Of India, 1950 — Article 19(i)(g), 21
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 41 of 77
High Courts15 Jun 2018Disposed Of
Falguni Singha Roy Vs Dasarath Singha Roy And Another
Calcutta High Court · (2018) 06 CAL CK 0147
High Courts15 Jun 2018Allowed
Cic Steels Pvt. Ltd. Vs Alogoma Steels Limited & Anr.
Calcutta High Court · (2018) 06 CAL CK 0146
Recovery of Debts and Bankruptcy Act, 1993 — Section 2(9), 17, 19, 19(25)Indian Contract Act, 1872 &mdash Section 3, 4Constitution of India, 1950 — Article 227
High Courts15 Jun 2018Disposed Of
Board Of Auqaf, West Bengal Vs Golam Mustapha & Another
Calcutta High Court · (2018) 06 CAL CK 0145
Waqf Act, 1995 — Section 6, 7, 32(3), 33(4), 35, 38(7), 39(3), 40(2), 40(4), 48(2), 51(5), 52(4), 64(4), 67(4), 67(6), 69(3), 73(3)(iii), 83, 83(1), 83(2), 83(9), 85, 94(1)Constitution Of India, 1950 — Article 226, 227
High Courts15 Jun 2018Allowed
Rampuria Industries And Investments Ltd. Vs Birla Sun Life Insurance Company Ltd.
Calcutta High Court · (2018) 06 CAL CK 0014
Arbitration and Conciliation Act, 1996 — Section 34, 36(3)
High Courts15 Jun 2018Disposed Of
Shiva Sahu Vs Union Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0013
Customs Act, 1962 — Section 112, 112(a), 112(b), 112(b)(ii)
High Courts15 Jun 2018Disposed Of
Rudra Vyaparchem Pvt. Ltd. Vs Union Of Inida & Anr
Calcutta High Court · (2018) 06 CAL CK 0012
Customs Act, 1962 — Section 129ECustoms, Excise and Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 4, 28C, 41
High Courts14 Jun 2018Allowed
Prasanta Kumar Goswami Vs North Bengal State Transport Corporation & Ors.
Calcutta High Court · (2018) 06 CAL CK 0144
Road Transport Act, 1959 — Section 3F
High Courts14 Jun 2018Dismissed
Hashen Seikh And Others Vs Asura Bibi And Others
Calcutta High Court · (2018) 06 CAL CK 0143
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 2A, Order 39 Rule 1, Order 39 Rule 2
High Courts14 Jun 2018Disposed Of
Srei Equipment Finance Limited Vs Shrikanta Kumar Mahapatra & Anr.
Calcutta High Court · (2018) 06 CAL CK 0011
Arbitration and Conciliation Act, 1996 — Section 9, 17
High Courts14 Jun 2018Disposed Of
Principal Commissioner Of Income Tax Vs Landis Gyr Limited
Calcutta High Court · (2018) 06 CAL CK 0010
Income Tax Act, 1961 — Section 32(1), 254
High Courts14 Jun 2018
Om Finance Services Vs Santosh Mahato & Anr.
Calcutta High Court · (2018) 06 CAL CK 0009
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3Code of Civil Procedure, 1908 — Order 21 Rule 22(1)
High Courts14 Jun 2018
Kotak Mahindra Bank Limited Vs Subir Kumar Pathak & Anr.
Calcutta High Court · (2018) 06 CAL CK 0008
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3Code of Civil Procedure, 1908 — Order 21 Rule 22(1)
High Courts14 Jun 2018Dismissed
Cholamandalam Investment And Finance Company Limited Vs Sekh Mujibar Rahaman & Ors.
Calcutta High Court · (2018) 06 CAL CK 0007
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts14 Jun 2018Disposed Of
Hdb Financial Services Ltd. Vs S J Enterprise & Anr.
Calcutta High Court · (2018) 06 CAL CK 0006
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts14 Jun 2018
Srei Equipment Finance Ltd. Vs Binoy Kumar Singh & Anr.
Calcutta High Court · (2018) 06 CAL CK 0005
Arbitration and Conciliation Act, 1996 — Section 9
High Courts14 Jun 2018Disposed Of
Hdb Financial Services Ltd. Vs Md. Badruddoja & Anr.
Calcutta High Court · (2018) 06 CAL CK 0004
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts14 Jun 2018Allowed
Srei Equipment Finance Ltd. Vs Sujana Towers Ltd.
Calcutta High Court · (2018) 06 CAL CK 0003
Arbitration and Conciliation Act, 1996 — Section 9
High Courts13 Jun 2018Dismissed
Ratan Kumar Barman Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0142
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts13 Jun 2018Allowed
Anup Kumar Gupta & Ors. Vs Associated Trade Agents & Ors.
Calcutta High Court · (2018) 06 CAL CK 0141
Code of Civil Procedure, 1908 — Section 47Constitution Of India, 1950 — Article 227