COURT ARCHIVE

Calcutta High Court judgments, 2018

1,531 judgments · page 52 of 77

High Courts08 May 2018Dismissed

Rabindranath Bhunia Vs Sabita Giri & Anr.

Calcutta High Court · (2018) 05 CAL CK 0144

West Bengal Land Reforms Act, 1955 — Section 2(6), 2(10), 8, 14(N)Punjab Co-operative Societies Act, 1961 — Section 13(8), 13(8), (9), (10)Constitution Of India, 1950 — Article 19(1)(c), 226, 227

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High Courts08 May 2018

HDB FINANCIAL SERVICES LIMITED Vs ANIMESH KIRTANIA & ANR.

Calcutta High Court · (2018) 05 CAL CK 0046

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

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High Courts08 May 2018

HDB FINANCIAL SERVICES LIMITED Vs BISHNU GHOSH & ANR.

Calcutta High Court · (2018) 05 CAL CK 0045

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

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High Courts08 May 2018Disposed Off

SETHI CONSTRUCTIONS Vs KOLKATA WEST INTERNATIONAL CITY PVT. LTD.

Calcutta High Court · (2018) 05 CAL CK 0043

Arbitration and Conciliation Act, 1996 — Section 11(6), 11(6A)

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High Courts08 May 2018

HDB FINANCIAL SERVICES LIMITED Vs MASIBUR HOQUE & ANR.

Calcutta High Court · (2018) 05 CAL CK 0042

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

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High Courts08 May 2018

CHOLAMANDALAM INVESTMENT & FINANCE CO. LTD. Vs BIMALSARKAR & ANR.

Calcutta High Court · (2018) 05 CAL CK 0041

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

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High Courts08 May 2018

HDB FINANCIAL SERVICES LIMITED Vs SAIDUL ISLAM & ANR.

Calcutta High Court · (2018) 05 CAL CK 0040

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

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High Courts08 May 2018

CHOLAMANDALAM INVESTMENT & FINANCE CO. LTD. Vs RAJIB SARKAR & ORS.

Calcutta High Court · (2018) 05 CAL CK 0039

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

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High Courts08 May 2018

HDB FINANCIAL SERVICES LIMITED Vs RUBAN MURMU & ANR.

Calcutta High Court · (2018) 05 CAL CK 0038

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

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High Courts08 May 2018

MAGMA FINCORP LIMITED Vs KAMLA SPORTS & ORS.

Calcutta High Court · (2018) 05 CAL CK 0037

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

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High Courts08 May 2018

MAGMA FINCORP LIMITED Vs RAVINDRA ISHWAR & ANR.

Calcutta High Court · (2018) 05 CAL CK 0036

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 4

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High Courts08 May 2018

MAGMA FINCORP LIMITED Vs SAROJ KUMAR NATH & ANR.

Calcutta High Court · (2018) 05 CAL CK 0035

Arbitration and Conciliation Act, 1996 — Section 17, 17(2)

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High Courts08 May 2018Dismissed

PRINCIPAL COMMISSIONER OF INCOME TAX-4, KOLKATA Vs JALAN CHEMICAL INDUSTRIES PVT. LTD.

Calcutta High Court · (2018) 05 CAL CK 0034

Income Tax Act, 1961 — Section 133(6), 147

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High Courts08 May 2018Disposed Off

C.I.T.WB Vs SANJAY KUMAR SINGHAL

Calcutta High Court · (2018) 05 CAL CK 0033

Income Tax Act, 1961 — Section 158BC(C)

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High Courts08 May 2018

PRINCIPAL COMM. OF INCOME TAX-14, KOLKATA Vs SALARPURIA SOFT ZONE, C/O. SALARPURIA JAJODIA CO.

Calcutta High Court · (2018) 05 CAL CK 0032

Income Tax Act, 1961 — Section 801A, 801A(4)(iii)

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High Courts08 May 2018Allowed

ESAB INDIA LIMITED Vs UNION OF INDIA & ANR.

Calcutta High Court · (2018) 05 CAL CK 0031

Constitution of India — Article 226

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High Courts08 May 2018

DHENDAI TEA & INDUSTRIES LTD. Vs WESTERN BITUMEN INDUSTRIES PVT. LTD.

Calcutta High Court · (2018) 05 CAL CK 0030

Companies Act, 1956 — Section 433(e), 434, 439Bengal Money Lenders Act, 1940 — Section 13

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High Courts08 May 2018Disposed Off

RATAN KUMAR SHARMA & ANR. Vs JAGDISH MULCHANDANI

Calcutta High Court · (2018) 05 CAL CK 0029

Code of Civil Procedure, 1908 — Rule Order 23 Rule 3

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High Courts08 May 2018Dismissed

RANJIV KUMAR AND ANOTHER Vs SANJIV KUMAR AND ANOTHER

Calcutta High Court · (2018) 05 CAL CK 0028

Arbitration and Conciliation Act, 1996 — Section 2(1)(c), 5, 11, 16, 19, 19(4), 31(6), 34, 36Indian Stamp Act, 1899 — Section 35Partnership Act, 1932 — Section 69

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High Courts07 May 2018Disposed Of

Uttam Khatuya Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 05 CAL CK 0143

Constitution Of India, 1950 — Article 14

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