High Courts24 Apr 2018Disposed Of
Bharatiya Janata Party & Anr. Vs State Election Commission And Others
Calcutta High Court · (2018) 04 CAL CK 0123
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 60 of 77
High Courts24 Apr 2018Disposed Of
Ritzu Ghosal Vs West Bengal State Election Commission & Ors.
Calcutta High Court · (2018) 04 CAL CK 0122
West Bengal Panchayat Elections Act, 2003 — Section 43, 46West Bengal Panchayat Elections Rules, 2006 — Rule 28
High Courts24 Apr 2018Disposed Of
Sukumar Mukherjee Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 04 CAL CK 0121
Constitution Of India, 1950 — Article 12, 19(1)(e), 21, 300A
High Courts24 Apr 2018Dismissed
Dr. Atanu Chattopadhyay Vs Dipankar Datta State Of West Bengal & Ors.
Calcutta High Court · (2018) 04 CAL CK 0120
Constitution Of India, 1950 — Article 21, 32
High Courts24 Apr 2018
R. M. SARKAR & CO. (P) LTD. Vs UNION OF INDIA & ANR.
Calcutta High Court · (2018) 04 CAL CK 0004
Arbitration & Conciliation Act, 1996 &nmdash; Section 11, 11(6), 34, 36(1)Arbitration & Conciliation Act, 1940 — Section 14, 17, 30, 33
High Courts23 Apr 2018Disposed Of
Imsupenla Ozukum Vs State Of West Bengal
Calcutta High Court · (2018) 04 CAL CK 0119
Code of Criminal Procedure, 1973 — Section 164
High Courts23 Apr 2018Dismissed
Rabindra Nath Kundu & Anr. Vs Sudhir Hira & Anr.
Calcutta High Court · (2018) 04 CAL CK 0118
West Bengal Land Reforms Act, 1955 — Section 2(6), 5, 8, 9, 14
High Courts23 Apr 2018
AJOY KUMAR DAS & ORS.Vs. UNION OF INDIA & ORS.
Calcutta High Court · (2018) 04 CAL CK 0023
High Courts23 Apr 2018Disposed Off
JUTE CORPORATION OF INDIA LTD. Vs ABL INTERNATIONAL LTD.
Calcutta High Court · (2018) 04 CAL CK 0008
Arbitration and Conciliation Act, 1996 — Section 11(6), 34Transfer of Property Act, 1882 — Section 53A, 106, 107Registration Act, 1908 — Section 17, 49
High Courts20 Apr 2018Dismissed
Prasanta Karmakar Vs Union Of India & Others
Calcutta High Court · (2018) 04 CAL CK 0117
High Courts20 Apr 2018Disposed Of
Bharatiya Janata Party & Anr. Vs State Election Commission & Ors.
Calcutta High Court · (2018) 04 CAL CK 0116
West Bengal Panchayat Act, 2003 — Section 46(2), 78, 79, 137(1)Bengal General Clauses Act, 1899 — Section 22Constitution Of India, 1950 — Article 32, 141, 144, 226, 243(O)(b), 243(O), 329(b)
High Courts20 Apr 2018Disposed Of
SRI TARAKESWAR DUBEY (IN PERSON) & OTHERS Vs MRS. MALA GHOSH & OTHERS
Calcutta High Court · (2018) 04 CAL CK 0020
Code of Civil Procedure, 1908 — Order 39 Rule 3(a), Order 39 Rule 3(b)
High Courts19 Apr 2018
JAYTEE EXPORTS Vs NATVAR PARIKH INDUSTRIES LIMITED & ORS.
Calcutta High Court · (2018) 04 CAL CK 0001
Indian Contract Ac, 1872 — Section 28, 230, 230(1), 230(3), 233Indian Evidence Act, 1872 — Section 60, 16, 101, 102, 103, 106, 114(f), 138, 139, 147, 148Indian Carriage of Goods by Sea Act, 1925 — Section 4
High Courts18 Apr 2018
ICA EDU SKILLS PVT. LTD (FORMERLY KNOWN AS “ICA INFOTECH PVT LTD”) & ANR Vs CESC LTD & ORS.
Calcutta High Court · (2018) 04 CAL CK 0041
High Courts17 Apr 2018Allowed
ABDUL KASHEM KHAN & ORS. Vs NUR ISLAM KHAN & ORS.
Calcutta High Court · (2018) 04 CAL CK 0115
Indian Evidence Act, 1872 — Setion 92Bengal Money Lenders Act, 1940 — Section 2(22), 36, 37A , 40(6), 41, 42Transfer of Property Act, 1882 — Section 58(C)
High Courts17 Apr 2018Disposed Off
SHALIMAR WIRES INDUSTRIES LIMITED & ANR.Vs STATE BANK OF INDIA & ORS.
Calcutta High Court · (2018) 04 CAL CK 0114
High Courts17 Apr 2018Disposed Off
INSTITUTE OF EDUCATION & EXAMINATION MANAGEMENT PVT. LTD. & ANR. Vs STATE OF WEST BENGAL & ORS
Calcutta High Court · (2018) 04 CAL CK 0113
Constitution of India, — Article 12, 226
High Courts17 Apr 2018Allowed
RAFIQ QURESHI Vs NARCOTIC CONTROL BUREAU, EASTERN ZONAL UNIT
Calcutta High Court · (2018) 04 CAL CK 0083
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21(c), 25, 32B, 36A(1)(d), 42, 42(1), 42(2), 43, 50, 52A, 52A(4), 55, 57, 67Code of Criminal Procedure, 1973 — Section 190(a), 200, 244, 246, 313
High Courts16 Apr 2018Allowed
M/S. NEW EDGE NIRMAN (P) LTD. & ANR. Vs STATE BANK OF INDIA & ORS.
Calcutta High Court · (2018) 04 CAL CK 0112
Securitisation and Reconstruction of Financial Assests and Enforcement of Security Interest Act, 2002 — Section 13(4), 14
High Courts16 Apr 2018Disposed Off
NARAYAN MONDAL AND OTHERS Vs SMT. JAMUNA PATRA AND OTHERS
Calcutta High Court · (2018) 04 CAL CK 0111
Code of Civil Procedure, 1908 — Order 9 Rule 13