High Courts15 Jan 2018Disposed oFF
M/S. RUBI STAR MARKETING PVT. LTD. (IN LIQN.) And ANR Vs THE O.L.,HIGH COURT, CALCUTTA
Calcutta High Court · (2018) 01 CAL CK 0056
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 73 of 77
High Courts15 Jan 2018Disposed oFF
Sm. Kamala Devi & Ors. Vs Tribeni Barters Private Ltd
Calcutta High Court · (2018) 01 CAL CK 0018
High Courts15 Jan 2018
MAGMA FINCORP LTD. Vs MANOJ KUMAR SINGH & ANR.
Calcutta High Court · (2018) 01 CAL CK 0011
Arbitration and Conciliation Act, 1996, Section 3, Section 9 - Receipt of written communications - Interim measures, etc., by Court
High Courts12 Jan 2018
SMARTSTONE PVT. LTD. & ANR. Vs EXPORT CREDIT GURANTEE CORPORATION OF INDIA LTD. & ORS.
Calcutta High Court · (2018) 01 CAL CK 0174
High Courts12 Jan 2018
SMT. LAXMI BHATTER Vs STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 01 CAL CK 0171
High Courts12 Jan 2018Dismissed
Smt. Sabita Das alias Sabita Rani Das. Vs Saktipada Das & Ors.
Calcutta High Court · (2018) 01 CAL CK 0151
Limitation Act, 1963, Section 59
High Courts12 Jan 2018Disposed oFF
Pintu Karar Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0135
West Bengal Land Reforms Act, 1955, Section 4 - Rights of raiyat in respect of land
High Courts12 Jan 2018
BAHARAT PODDAR & ORS. Vs THE KOLKATA MUNICIPAL CORPORTION & ORS.
Calcutta High Court · (2018) 01 CAL CK 0133
Income Tax Act, 1961, Section 23(1)(a), Section 23(1)(a), Section 23(1)(a), Section 23(1)(a) - Annual value how determinedKolkata
High Courts12 Jan 2018Disposed oFF
Dilip Kumar Halder & Ors. Vs Jiban Krishna Bairagi
Calcutta High Court · (2018) 01 CAL CK 0130
High Courts12 Jan 2018Dismissed
BHARAT HEAVY ELECTRICALS LTD Vs INDIA POWER CORPORATION [HALDIA] LTD. & ANR.
Calcutta High Court · (2018) 01 CAL CK 0128
Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartArbitration and Conciliation Act, 1996, Section 9, Section 7(3)(c
High Courts12 Jan 2018
Sonali Nandi Vs The West Bengal Nursing Council & Ors.
Calcutta High Court · (2018) 01 CAL CK 0117
Bengal Nurses Act, 1934, Section 19, Section 10(1), Section 18, Section 33(1), Section 2(c), Section 11(a), Section 19(c) -West Bengal College of Nursing (Regulation of Admission in the B. Sc. Honours Nursing Course) Rules, 1981
High Courts12 Jan 2018
Sri Amal Biswas Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0116
High Courts12 Jan 2018
M/s. Nopany & Sons Pvt. Ltd. & Anr. Vs Smt. Roma Bhagat
Calcutta High Court · (2018) 01 CAL CK 0005
Code of Civil Procedure, 1908, Order 12Rule 6, Order 20Rule 12 -West Bengal Premises Tenancy Act, 1956, Section 21,
High Courts11 Jan 2018
SITARAM BASKEY Vs The STATE OF WEST BENGAL
Calcutta High Court · (2018) 01 CAL CK 0144
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts11 Jan 2018Disposed oFF
Md. Ekram Ansari Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0141
High Courts11 Jan 2018Disposed oFF
National Insurance Co. Ltd. Vs Dipti Sar & Ors.
Calcutta High Court · (2018) 01 CAL CK 0140
High Courts11 Jan 2018Disposed oFF
Pankaj Kumar Santra Vs Asish Nag
Calcutta High Court · (2018) 01 CAL CK 0132
West Bengal Premises Tenancy Act, 1956, Section 2(h) - Definition
High Courts11 Jan 2018Disposed oFF
Ashok Paul Vs Pradyot Khan and another.
Calcutta High Court · (2018) 01 CAL CK 0131
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtWest Bengal Premises Tenancy Act, 1997, Section 6, Section 7(1),
High Courts11 Jan 2018Dismissed
Bharat Coking Coal Limited & anr. Vs Shree Enterprises Coal Sales Pvt. Ltd. & ors.
Calcutta High Court · (2018) 01 CAL CK 0129
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr
High Courts11 Jan 2018
M/s. East India Commercial Company Limited Vs M/s. Captivate Marketing & Services Private Limited & Anr
Calcutta High Court · (2018) 01 CAL CK 0127
Code of Civil Procedure, 1908, Order 21Rule 101, Order 21Rule 97