High Courts14 May 2018Dismissed
Mukul Maji Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0179
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 50 of 77
High Courts14 May 2018Disposed Of
State Of West Bengal & Ors. Vs Soumya Kundu & Ors.
Calcutta High Court · (2018) 05 CAL CK 0178
Constitution Of India, 1950 — Article 32, 226, 227, 323A, 323B
High Courts14 May 2018Dismissed
N. S. Engineering Projects Pvt. Ltd. & Anr. Vs State Bank Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0177
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(9), 17
High Courts14 May 2018Disposed Of
Majen Ray Vs State Of West Bengal
Calcutta High Court · (2018) 05 CAL CK 0176
Indian Penal Code, 1860 — Section 90, 109, 376Code of Criminal Procedure, 1973 — Section 156(3), 357, 437A, 1576(3)
High Courts14 May 2018Disposed Of
Sk. Jamaluddin Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0175
Indian Penal Code, 1860 — Section 34, 302, 307, 326West Bengal Recognized Non-Government Educational Institution Employees (Death-cum-Retirement Benefit) Scheme, 1981 — Rule 19(5)
High Courts14 May 2018Disposed Of
Saraf Agencies Pvt Ltd & Anr Vs Federal Agencies For State Property Management & Anr.
Calcutta High Court · (2018) 05 CAL CK 0056
Arbitration & Conciliation Act, 1996 — Section 27, 27(3), 27(2)Code of Civil Procedure, 1908 — Order 5 Rule 26A
High Courts14 May 2018Disposed Of
Delong Steel Limited Vs Lords Bluetech Co. Pvt. Ltd.
Calcutta High Court · (2018) 05 CAL CK 0055
Arbitration & Conciliation Act, 1996 — Section 48(1)(c)
High Courts11 May 2018Disposed Of
Bhabatosh Barai Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0174
High Courts11 May 2018Disposed Of
Sekh Rafikulla Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0173
Constitution Of India, 1950 — Article 12
High Courts11 May 2018Disposed Of
Md. Abbas & Ors. Vs Nripendra Nath Roy & Ors.
Calcutta High Court · (2018) 05 CAL CK 0172
Limitation Act, 1963 — Section 12, 14
High Courts11 May 2018
Ebadullah Sk. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0171
Management of Recognised Non-Government Madrasahs (aided and unaided) Rules 2002 — Rule 10(1), 10(2)
High Courts11 May 2018
Samar Roy & Ors. Vs Partha Sarathi Sen & Ors.
Calcutta High Court · (2018) 05 CAL CK 0170
West Bengal Judicial (Condition of Services) Rules, 2004 — Rule 6(b), 26(b), 26(1)(a), 26(1)(b), 26(1)(c), 26(1)(a)(b), (c), 28, 30, 31, 31(1), 67Constitution Of India, 1950 — Article 32, 142
High Courts11 May 2018
Yasmin Khalique & Ors. Vs Mukhtar Alam
Calcutta High Court · (2018) 05 CAL CK 0060
Arbitration and Conciliation Act, 1996 — Section 9Indian Partnership Act, 1932 — Section 16, 69(2)
High Courts11 May 2018
Punj Lloyd Limited Vs West Bengal Medical Services Corporation Limited
Calcutta High Court · (2018) 05 CAL CK 0059
Arbitration and Conciliation Act, 1996 — Section 14, 18
High Courts11 May 2018Dismissed
Maya Sinha & Ors. Vs Somendra Singh
Calcutta High Court · (2018) 05 CAL CK 0058
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 47 Rule 1
High Courts11 May 2018Dismissed
Commissioner Of Income Tax Vs L.C.C Infotech Limited
Calcutta High Court · (2018) 05 CAL CK 0057
Income Tax Act, 1961 — Section 10A, 143(1), 143(1)(a), 143(3), 147, 148, 156, 254
High Courts10 May 2018Disposed Of
Tarun Bhattacharyya Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0168
Constitution Of India, 1950 — Article 226
High Courts10 May 2018
Gaffar Mondal & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0167
Management Rules for Recognised Nongovernment Madrasahs (Aided and Non-aided), 2002 — Rule 2(k)Constitution of India, 1950 — Article 226
High Courts10 May 2018Dismissed
Lalwani Ferro Alloys Ltd. & Anr. Vs Damodar Valley Corporation & ORS.
Calcutta High Court · (2018) 05 CAL CK 0166
Electricity Act, 2003 — Section 121
High Courts10 May 2018Allowed
Kamal Kumar Santra Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0165
Constitution Of India, 1950 — Article 21