High Courts24 Jan 2018
EVA EXOTICA PVT LTD Vs ADM AGRO INDUSTRIES INDIA PVT LTD
Calcutta High Court · (2018) 01 CAL CK 0160
Companies Act, 1956, Section 433(e) - Circumstances in which company may be wound up by Tribunal
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 71 of 77
High Courts24 Jan 2018
GOPESHWAR IRON WORKS PVT. LTD. & ORS Vs THE KOLKATA MUNICIPAL CORPORATION & ORS.
Calcutta High Court · (2018) 01 CAL CK 0159
Kolkata Municipal Corporation Act, 1980, Section 401, Section 401, Section 400, Section 400
High Courts24 Jan 2018
OTA KANDLA PVT. LTD. Vs THE O/P INT. IN THE VESSEL M.V. NEPENTHE & ORS
Calcutta High Court · (2018) 01 CAL CK 0125
Code of Civil Procedure, 1908, Order 7Rule 11
High Courts24 Jan 2018
SUNIL KUMAR AGARWAL Vs GOVIND RAM AGARWAL & ORS.
Calcutta High Court · (2018) 01 CAL CK 0115
Arbitration and Conciliation Act, 1996, Section 11, Section 9 - Appointment of arbitrators - Interim measures, etc., by CourtSecuritisation and Reconstruction of Financial Asset
High Courts24 Jan 2018
Atul Suba and Others Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0107
West Bengal Panchayat Act, 1973, Section 146(2)
High Courts24 Jan 2018
Board of Trustee for the Port of Calcutta & Anr. Vs Samir Patra
Calcutta High Court · (2018) 01 CAL CK 0105
Major Port Trust Act, 1863, Section 111
High Courts19 Jan 2018Dismissed
Dr.Somnath Naskar Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0153
Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended danger
High Courts19 Jan 2018Disposed oFF
Ganesh Prasad Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0152
Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended danger
High Courts19 Jan 2018Disposed oFF
The Secretary, Udayan Apartment Vs C.E.S.C. Ltd. & Ors.
Calcutta High Court · (2018) 01 CAL CK 0147
High Courts19 Jan 2018
Connaught Plaza Restaurants Pvt. Ltd. Vs Park Street Properties Pvt. Ltd. & Anr.
Calcutta High Court · (2018) 01 CAL CK 0096
Code of Civil Procedure, 1908, Section 151, Order 21Rule 101 - Saving of Inherent powers of Court
High Courts19 Jan 2018Dismissed
Dr. Biswarup Saha Vs Commissioner of School Education & Ors.
Calcutta High Court · (2018) 01 CAL CK 0095
High Courts19 Jan 2018Disposed oFF
In the matter of: Simson Molla Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0094
High Courts19 Jan 2018Disposed oFF
Kiranshashi Das Vs The State of West Bengal & Others
Calcutta High Court · (2018) 01 CAL CK 0091
High Courts19 Jan 2018Allowed
Shibnath Santra & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0090
High Courts19 Jan 2018Dismissed
Sugam Mercantile Pvt. Ltd. Vs Sanjay Kumar Gupta & Ors.
Calcutta High Court · (2018) 01 CAL CK 0089
Code of Civil Procedure, 1908, Order 47Rule 1
High Courts19 Jan 2018Disposed oFF
Usha Rani Das Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0088
High Courts19 Jan 2018Dismissed
In the matter of: Sona Vets Private Limited Vs Nil
Calcutta High Court · (2018) 01 CAL CK 0013
Code of Criminal Procedure, 1973, Section 200 - Examination of complainantNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc.,
High Courts18 Jan 2018
Smt. Chhaya Ghosh @ Smt. Radharani Ghosh Vs Sri Bikram Dasgupta & Ors.
Calcutta High Court · (2018) 01 CAL CK 0172
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtWest Bengal Premises Tenancy Act, 1997, Section 7(3), Secti
High Courts18 Jan 2018
SMT. SARALA DEVI DERASARIA Vs MANIK LAL SHARMA & ANR.
Calcutta High Court · (2018) 01 CAL CK 0150
Code of Civil Procedure, 1908, Order 6Rule 17
High Courts18 Jan 2018
Rakesh Kumar Gupta Vs Suparna Ghosh and others
Calcutta High Court · (2018) 01 CAL CK 0057