High Courts02 May 2018Disposed Of
State Of West Bengal & Ors. Vs Managing Committee, Digberia Madrasah Tun Nababi (Msla) & Ors.
Calcutta High Court · (2018) 05 CAL CK 0095
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 56 of 77
High Courts02 May 2018Allowed
Bharat Coking Coal Limited Vs Appellate Authority Under Payment Of Gratuity Act, 1972 And Deputy Chief Labour Commissioner (Central), Asansol And Others.
Calcutta High Court · (2018) 05 CAL CK 0094
Indian Penal Code, 1860 — Section 302
High Courts02 May 2018Disposed Of
Kakali Das Vs West Bengal State Electricity Distribution Company Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0093
Electricity Act, 2003 — Section 43Constitution of India, 1950 — Article 12, 21, 226
High Courts02 May 2018
Jay Jagannath Castings Private Limited And Another Vs Uco Bank And Others
Calcutta High Court · (2018) 05 CAL CK 0092
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
High Courts02 May 2018Disposed Of
Santana Dutta Roy Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0091
Motor Vehicles Act, 1988 — Section 83
High Courts02 May 2018Disposed Of
Sri Ram Krishna Jashu Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0090
Limitation Act, 1963 — Section 5Constitution Of India, 1950 — Article 226
High Courts02 May 2018Allowed
Dipankar Chakrabarty. Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0089
Administrative Tribunals Act, 1985 — Section 19(4)Central Civil Services (Class,Control & Appeal) Rules, 1965 — Section 10(6)(7)
High Courts02 May 2018Dismissed
Kohirulla Shaikh Vs State Of West Bengal And Ors.
Calcutta High Court · (2018) 05 CAL CK 0088
Management of Recognised Non-Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28Constitution Of India, 1950 — Article 14, 16
High Courts02 May 2018Dismissed
Sitankur Saha & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0087
Contempt of Courts Act, 1971 — Section 12Constitution Of India, 1950 — Article 226
High Courts02 May 2018Allowed
Menaka Manna Vs State Of Bengal
Calcutta High Court · (2018) 05 CAL CK 0086
High Courts02 May 2018Dismissed
L & T FINANCE LIMITED Vs APL METALS LIMITED & ORS.
Calcutta High Court · (2018) 05 CAL CK 0010
Arbitration and Conciliation Act, 1996 — Section 9
High Courts02 May 2018Disposed Off
IFGL EXPORTS LTD Vs LINDSAY INTERNATIONAL PVT. LTD.
Calcutta High Court · (2018) 05 CAL CK 0009
Arbitration and Conciliation Act, 1996 — Section 11
High Courts02 May 2018Disposed Off
ASIF ABDULSALAM BHIMANI Vs MAGMA HOUSING FINANCE & OTHERS
Calcutta High Court · (2018) 05 CAL CK 0008
Arbitration and Conciliation Act, 1996 — Section 34
High Courts02 May 2018Allowed
PRIYA ENTERTAINMENT PRIVATE LIMITED Vs SRINIKETAN SANTINIKETAN DEVELOPMENT AUTHORITY
Calcutta High Court · (2018) 05 CAL CK 0007
Arbitration and Conciliation Act, 1996 — Section 9, 34, 42
High Courts02 May 2018Dismissed
DHIRENDRA KUMAR JHA Vs UNION OF INDIA & ORS.
Calcutta High Court · (2018) 05 CAL CK 0006
Kolkata Municipal Corporation Act, 1980 — Section 108
High Courts02 May 2018Disposed Off
SIDDHARTH AGARWAL & ORS. Vs STATE BANK OF INDIA & ORS.
Calcutta High Court · (2018) 05 CAL CK 0005
Securitization and Reconstruction of financial Assets and Enforcement of Security Interest Act of 2002 — Section 13(2)Securitization and Reconstruction of financial Assets and Enforcement of Security Interest Act of 2002 — Rule 8Constitution of India — Article 21
High Courts02 May 2018Dismissed
EFCALON TIE UP PRIVATE LIMITED Vs WEST BENGAL FINANCIAL CORPORATION
Calcutta High Court · (2018) 05 CAL CK 0004
Indian Stamp Act, 1899 — Section 3, 33, 34, 35, 36Indian Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 3, 6, 49, 123
High Courts01 May 2018Disposed Of
Asha Chowdhury & Ors. Vs. Manager, United India Insurance Co. Ltd. & Anr. Vs State Of Bengal
Calcutta High Court · (2018) 05 CAL CK 0085
Motor Vehicles Act, 1988 — Section 171
High Courts01 May 2018Allowed
Sk. Enai @ Enamul Vs State Of Bengal
Calcutta High Court · (2018) 05 CAL CK 0084
Code of Criminal Procedure, 1973 — Section 438(2)
High Courts01 May 2018Allowed
Goutam Sikder @ Gautam Shikdar & Ors. Vs State Of Bengal
Calcutta High Court · (2018) 05 CAL CK 0083
Code of Criminal Procedure, 1973 — Section 164, 438(2)