COURT ARCHIVE

Calcutta High Court judgments, 2018

1,531 judgments · page 68 of 77

High Courts09 Feb 2018

EASTERN TEA ESTATE LTD Vs J.THOMAS & COMPANY LTD & ORS

Calcutta High Court · (2018) 02 CAL CK 0001

Companies Act, 1956, Section 397, Section 398 - Application to ju20[Tribunal] for relief in cases of oppression. - Application to ju20[Tribunal] for relief in cases of mismanagement.

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High Courts08 Feb 2018

KAPIRUDDIN MONDAL & ANR. Vs MAGMA FINCORP LIMITED

Calcutta High Court · (2018) 02 CAL CK 0028

Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award

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High Courts07 Feb 2018

THE OWNERS & PARTIES INTERESTED IN THE VESSEL MV NEPENTHE Vs OTA KANDLA PVT. LTD. & ORS.

Calcutta High Court · (2018) 02 CAL CK 0017

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High Courts06 Feb 2018

NAFIS KHAN Vs TATA MOTORS FINANCE LTD.

Calcutta High Court · (2018) 02 CAL CK 0025

Arbitration and Conciliation Act, 1996, Section 9, Section 31(5) - Interim measures, etc., by Court - Form and contents of arbitral award

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High Courts06 Feb 2018

M/s. SPML Infra Limited & Anr. Vs The Chief Manager, Canara Bank & Ors.

Calcutta High Court · (2018) 02 CAL CK 0022

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High Courts06 Feb 2018Allowed

Bangabhumi Housing Pvt. Ltd. & Anr. Vs The State of West Bengal & Ors.

Calcutta High Court · (2018) 02 CAL CK 0014

Stamp Act, 1899, Section 2(10), Section 2(16B), Section 4 of - Definitions - Definitions

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High Courts05 Feb 2018

The Federal Agency For State Property Management of the Russian Federation (Rosemushestvo) Vs Saraf Agencies Pvt. Ltd.

Calcutta High Court · (2018) 02 CAL CK 0018

Arbitration and Conciliation Act, 1996, Section 31, Section 9, Section 34, Section 17, Section (5) - Form and contents of arbitral award - Inte

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High Courts05 Feb 2018

TATA CAPITAL FINANCIAL SERVICES LTD. Vs NADU GOPAL JANA & ANR.

Calcutta High Court · (2018) 02 CAL CK 0005

Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court

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High Courts02 Feb 2018

MAGMA FINCORP LTD. Vs SRINIVASA STEEL PRODUCTS & ORS.

Calcutta High Court · (2018) 02 CAL CK 0036

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High Courts02 Feb 2018

MAHESH PROPERTIES PVT. LTD. & ANR. Vs THE KOLKATA MUNICIPAL CORPORATION & ORS.

Calcutta High Court · (2018) 02 CAL CK 0035

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High Courts02 Feb 2018

SRI VIJAY KUMAR KAJARIA & ORS. Vs CHANDRA KUMAR KAJARIA & ORS.

Calcutta High Court · (2018) 02 CAL CK 0032

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High Courts02 Feb 2018

GAYATRI DEVI PODDAR & ORS. Vs RANGALI AGROTECH PVT. LTD. & ORS.

Calcutta High Court · (2018) 02 CAL CK 0030

Code of Civil Procedure, 1908, Section 39 - Transfer of decree

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High Courts02 Feb 2018

SREI EQUIPMENT FINANCE LIMITED Vs ARROWLINE ORGANIC PRODUCTS PVT. LTD. & ANR.

Calcutta High Court · (2018) 02 CAL CK 0020

Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court

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High Courts02 Feb 2018Dismissed

Akshay Jhunjhunwala & Anr. Vs Union of India through the Ministry of Corporate Affairs & Ors.

Calcutta High Court · (2018) 02 CAL CK 0004

Insolvency and Bankruptcy Code, 2016, Section 8, Section 9, Section 7, Section 5(7), Section 5(8), Section 3(6), Section 3(10), Section 5(6), Section 3(11), Section 3(12), Section 5(20) -Insolvency and Bankruptcy (Application to

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High Courts02 Feb 2018