High Courts15 May 2018Disposed Of
Biplab Sarkhel Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0196
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 49 of 77
High Courts15 May 2018Disposed Of
Ashok Kr. Das & Anr Vs State Of W.B. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0195
High Courts15 May 2018Dismissed
E-Meditek Insurance (Tpa) Ltd. Vs National Insurance Company Ltd. & Anr.
Calcutta High Court · (2018) 05 CAL CK 0194
Constitution Of India, 1950 — Article 226
High Courts15 May 2018Disposed Of
Sahinder Rajak Vs C.E.S.C. Limited & Ors.
Calcutta High Court · (2018) 05 CAL CK 0193
Electricity Act, 2003 — Section 43Constitution Of India, 1950 — Article 21
High Courts15 May 2018Disposed Of
Jay Jagannath Castings Private Limited & Anr. Vs Uco Bank & Ors.
Calcutta High Court · (2018) 05 CAL CK 0192
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18
High Courts15 May 2018Allowed
Sk. Ekramuddin Vs Basudeb Ghosh And Others
Calcutta High Court · (2018) 05 CAL CK 0191
West Bengal Premises Tenancy Act, 1997 — Section 35, 44Code of Civil Procedure, 1908 — Section 115A, 151, Order 39 Rule 1, 2Constitution Of India, 1950 — Article 227
High Courts15 May 2018Disposed Of
Directorate Of Enforcement And Others Vs Sandip Basu
Calcutta High Court · (2018) 05 CAL CK 0190
Constitution Of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 3
High Courts15 May 2018Disposed Of
Managing Committee Of Shree Balkrishna Vithalnath Vidyalaya & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0189
Constitution Of India, 1950 — Article 226
High Courts15 May 2018Allowed
Tanuja Bibi & Ors. Vs National Insurance Company Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0188
Motor Vehicles Act, 1988 — Section 166, 170, 173Code of Criminal Procedure, 1973 — Section 173Indian Penal Code, 1860 — Section 279, 304
High Courts15 May 2018Disposed Of
Ramprasad Dasgupta Vs Nadia District Central Cooperative Bank Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0187
West Bengal Cooperative Societies Act 2006 — Section 32(6)(a)Right to Information Act, 2005 — Section 2(h)Constitution Of India, 1950 — Article 12
High Courts15 May 2018Dismissed
Employees' State Insurance Corpn. & Anr. Vs Kanknarrah & Co. Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0063
Limitation Act, 1963 — Section 5Provisions of Sick Industrial Companies (special provisions) Act, 1985 — Section 32
High Courts15 May 2018Dismissed
Principal Commissioner Of Income Tax (International Taxation & Transfer Pricing) Vs Trans Global Plc @ Moran Holdings Plc
Calcutta High Court · (2018) 05 CAL CK 0062
Income Tax Act, 1961 — Section 28(va), 55(2)(a), 263
High Courts15 May 2018Dismissed
Woodland Manufacturers Limited Vs Sankar Prosad Garga & Ors.
Calcutta High Court · (2018) 05 CAL CK 0061
Partition Act, 1893 — Section 4Right to Information Act, 2005 — Section 6Code of Civil Procedure, 1908 — Order 7 Rule 1, Order 7 Rule 11(a), Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 1(d)
High Courts14 May 2018
Dipak Kumar Mukherjee Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2018) 05 CAL CK 0186
High Courts14 May 2018
Hindustan Steel Works Construction Ltd. Vs Regional Provident Fund Commissioner-Ii(Damage) & Anr.
Calcutta High Court · (2018) 05 CAL CK 0185
Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 14B
High Courts14 May 2018Disposed Of
Subhas Chandra Bhunia Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0184
Constitution Of India, 1950 — Article 226
High Courts14 May 2018Dismissed
Md. Nasim & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0183
Code of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 226
High Courts14 May 2018Dismissed
Uma Corporation Vs Hindustan Steelworks Construction LTD. & ORS.
Calcutta High Court · (2018) 05 CAL CK 0182
High Courts14 May 2018Dismissed
Bidyut Dandapat Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0181
Constitution Of India, 1950 — Article 226
High Courts14 May 2018Dismissed
Heiza Boilers (I) Pvt Ltd And Another Vs Union Of India And Others
Calcutta High Court · (2018) 05 CAL CK 0180
Arbitration and Conciliation Act, 1996 — Section 5, 32, 34Constitution Of India, 1950 — Article 226, 227