High Courts07 Jun 2018Dismissed
Dhiren Bauri & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0109
Constitution Of India, 1950 — Article 243P(e), 243Q
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 44 of 77
High Courts07 Jun 2018Dismissed
Saikat Giri Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0108
High Courts07 Jun 2018Disposed Of
Oriental Insurance Co. Ltd. Vs Sima Sarkar & Ors.
Calcutta High Court · (2018) 06 CAL CK 0107
Motor Vehicles Act, 1988 — Section 14(2), 166, 173
High Courts07 Jun 2018Dismissed
Kaji Aftab Ahamed & Anr. Vs Citibank N.A.
Calcutta High Court · (2018) 06 CAL CK 0030
Arbitration and Conciliation Act, 1996 — Section 9, 34, 34(3), 42
High Courts07 Jun 2018Allowed
Winsome International Limited Vs New India Assurance Company Limited
Calcutta High Court · (2018) 06 CAL CK 0029
Arbitration and Conciliation Act, 1996 — Section 14, 12, 12(1), 13(4)(5), 13
High Courts07 Jun 2018
Magma Fincorp Limited Vs Pioneer Construction Company & Anr.
Calcutta High Court · (2018) 06 CAL CK 0028
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts07 Jun 2018Disposed Of
Ankit Kapoor Vs Commissioner Of Customs (Port) W.B., Kolkata
Calcutta High Court · (2018) 06 CAL CK 0027
Customs Act, 1962 — Section 108, 122, 124
High Courts07 Jun 2018Allowed
Jai Balaji Industries Ltd. Vs Lakhotia Transport Company Pvt. Ltd.
Calcutta High Court · (2018) 06 CAL CK 0026
Companies Act, 1956 — Section 433(e)
High Courts07 Jun 2018Disposed Of
Punj Lloyd Ltd. Vs West Bengal Medical Services Corporation Ltd.
Calcutta High Court · (2018) 06 CAL CK 0025
Arbitration and Conciliation Act, 1996 — Section 12, 13, 13(4), (5), 14
High Courts07 Jun 2018Disposed Of
Pinaki Ranjan Bharati Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0024
Constitution Of India, 1950 — Article 226
High Courts06 Jun 2018Disposed Of
Mrityunjay Mitra Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0106
West Bengal Special Marriage Rules, 2010 — Rule 10(2)
High Courts06 Jun 2018Disposed Of
Kaberi Hazra Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0105
West Bengal Land Reforms Act, 1955 — Section 4C, 4C(5)Land Acquisition Act, 1894 — Section 6, 9Constitution of India, 1950 — Article 215, 226
High Courts06 Jun 2018Dismissed
Jitendranath Biswas Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0104
West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Act, 1975 — Section 7, 9West Bengal Land Reforms Act, 1997 — Section 10(3)(a)Constitution of India, 1950 — Article 32, 323A, 323B, 226, 227
High Courts06 Jun 2018Disposed Of
Bajaj Allianz General Insurance Co. Ltd. Vs Pratima Gupta & Ors.
Calcutta High Court · (2018) 06 CAL CK 0103
Motor Vehicles Act, 1988 — Section 166, 173
High Courts06 Jun 2018Dismissed
Md. Jakaria Abu Taheb Md. Khaled Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0102
Foreigners Act, 1946 — Section 14Indian Penal Code, 1860 — Section 120B, 121, 121A, 122, 123, 124A, 467, 468, 471, 474Explosive Substances Act, 1908 — Section 3, 4, 4(b)
High Courts06 Jun 2018Dismissed
Ramesh Singhal Vs Bank Of India & Anr.
Calcutta High Court · (2018) 06 CAL CK 0101
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19, 35Code Of Criminal Procedure 1973 — Section 313United Bank of India Officer Employees’ (Discipline and Appeal) Regulations 1976 — Rule 17
High Courts06 Jun 2018Dismissed
Arun Kataruka Vs Secretary, W.B. Commerce & Industries Dept. & Ors.
Calcutta High Court · (2018) 06 CAL CK 0100
Mines and Minerals (Development and Regulation) Act, 1957 — Section 10A, 10A2A, b, c, 11, 11A, 15, 15(D), 61, 62General Clauses Act 1897 — Section 6West Bengal Minor Minerals Concessions Rules 2016 — Rule 61, 62, 62(2)
High Courts06 Jun 2018Disposed Of
Jagpal Singh & Anr. Vs Atul Anand & Anr.
Calcutta High Court · (2018) 06 CAL CK 0023
Indian Penal Code, 1860 — Section 120B, 465, 469, 500, 506, 507
High Courts06 Jun 2018Allowed
Jai Prakash Singh Vs Ravi Prakash Singh
Calcutta High Court · (2018) 06 CAL CK 0022
Arbitration and Conciliation Act, 1996 — Section 9Code of Civil Procedure, 1908 — Order 32 Rule 15
High Courts05 Jun 2018
Auto Aquarium & Anr. Vs Hooghly-Chinsura Municipality & Ors.
Calcutta High Court · (2018) 06 CAL CK 0099
West Bengal Municipal Act, 1993 — Section 106, 106(1)(a)Constitution Of India, 1950 — Article 226