High Courts31 Jan 2018Dismissed
M/s Agarwal & Sons Pvt. Ltd. & Anr Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2018) 01 CAL CK 0113
Kolkata Municipal Corporation Act, 1980, Section 220, Section 220
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 69 of 77
High Courts31 Jan 2018Dismissed
Arabindu Kumar Sikdar & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0106
High Courts31 Jan 2018Allowed
DIPANKAR THAKUR Vs CENTRAL BUREAU OF INVESTIGATION, ANTI CORRUPTION BRANCH, KOLKATA
Calcutta High Court · (2018) 01 CAL CK 0101
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts31 Jan 2018
M/s. Kanak Land Development & Credit Co. Pvt. Ltd. Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2018) 01 CAL CK 0021
High Courts31 Jan 2018Disposed oFF
SOHAN THAPA Vs THE STATE OF WEST BENGAL
Calcutta High Court · (2018) 01 CAL CK 0019
Code of Criminal Procedure, 1973, Section 164, Section 437A - Recording of confessions and statementsIndian Penal Code, 1860, Section 302 - Punis
High Courts31 Jan 2018Disposed oFF
The State of West Bengal & Ors. Vs Farmila Parveen
Calcutta High Court · (2018) 01 CAL CK 0010
High Courts30 Jan 2018
MAGMA FINCORP LIMITED Vs VEERAMANI V & ORS.
Calcutta High Court · (2018) 01 CAL CK 0156
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts30 Jan 2018
Usha Fan Industries Vs Lakshmi Kanta Chowdhury
Calcutta High Court · (2018) 01 CAL CK 0142
High Courts30 Jan 2018
Sushil Kumar Patwari @ Sushil Patwari & Ors. Vs State of West Bengal & Anr.
Calcutta High Court · (2018) 01 CAL CK 0023
Code of Criminal Procedure, 1973, Section 41A -Indian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishmen
High Courts30 Jan 2018
Anchor Electricals Private Limited & Anr. Vs The State of West Bengal & Anr.
Calcutta High Court · (2018) 01 CAL CK 0016
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 406 - Cheatin
High Courts30 Jan 2018Disposed oFF
M/s. Dutta Lahiri and Company Vs Smt. Ratna Sur.
Calcutta High Court · (2018) 01 CAL CK 0014
Specific Relief Act, 1963, Section 6 - Suit by persons dispossessed of immovable property
High Courts29 Jan 2018
FURHAN SULTAN HAFESJEE Vs GOLAM HOSSAIN MOHAMMED AMOLIA & ORS
Calcutta High Court · (2018) 01 CAL CK 0182
High Courts29 Jan 2018
KRIPANATH PAUL Vs RATAN MANI PAL & ORS.
Calcutta High Court · (2018) 01 CAL CK 0181
High Courts29 Jan 2018Disposed oFF
Sonamui Kshirodamayee Balika Vidyala (High) Vs Chitta Ranjan Samanta & Ors.
Calcutta High Court · (2018) 01 CAL CK 0180
High Courts29 Jan 2018
Suranjan Biswas @ Bhajan Biswas Vs Sri Ashoke Kumar Nath and another
Calcutta High Court · (2018) 01 CAL CK 0178
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 21Rule 101,
High Courts29 Jan 2018Dismissed
Sri Pradip Acharyya Vs Sri Murari Mondal
Calcutta High Court · (2018) 01 CAL CK 0177
Code of Civil Procedure, 1908, Order 22Rule 10, Order 41Rule 11
High Courts29 Jan 2018
POOJA SHARMA Vs DHARMENDRA SHARMA & ANR.
Calcutta High Court · (2018) 01 CAL CK 0168
High Courts29 Jan 2018
M/s. Howrah Forging Ltd. & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0164
High Courts29 Jan 2018Allowed
MATANG SINH Vs CENTRAL BUREAU OF INVESTIGATION
Calcutta High Court · (2018) 01 CAL CK 0157
High Courts29 Jan 2018
Prasanta Kumar Das & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0124
Constitution of India, Article 14, Article 12, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous