High Courts03 Jan 2018
SCOPE VINCOM INDUSTRIES PRIVATE LIMITED Vs SITARAM SULTANIA
Calcutta High Court · (2018) 01 CAL CK 0070
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 76 of 77
High Courts03 Jan 2018
Sri Tapan Kumar Saha Vs Union of India & Ors.
Calcutta High Court · (2018) 01 CAL CK 0068
Income Tax Act, 1961, Section 127, Section 127, Section 127, Section 127, Section 142(1), Section 142(1)
High Courts03 Jan 2018
TATA CAPITAL FINANCIAL SERVICES LTD Vs LALIT KUMAR JHA
Calcutta High Court · (2018) 01 CAL CK 0063
High Courts03 Jan 2018
The Simulbari Tea Company Private Limited Vs The Life Insurance Corporation of India
Calcutta High Court · (2018) 01 CAL CK 0061
Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 4, Section 9, Section 7, Section 9(3) - Issue of notice to show cause against order of
High Courts03 Jan 2018
WEBSOL ENERGY SYSTEM LTD. Vs GEBAUER & GRILLER METALLWERK GESMBH
Calcutta High Court · (2018) 01 CAL CK 0060
High Courts03 Jan 2018
Ajoy Kumar Das Vs National Insurance Company Limited & Ors.
Calcutta High Court · (2018) 01 CAL CK 0054
Insurance Act, 1938, Section 114(1) - Power of Central Government to make rules
High Courts03 Jan 2018Disposed oFF
Tushar Kanti Haldar & Anr. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0051
High Courts03 Jan 2018
YASHVI TREXIM PVT. LTD. & ORS. Vs KOLKATA MUNICIPAL CORPORATION & ORS.
Calcutta High Court · (2018) 01 CAL CK 0049
High Courts03 Jan 2018Disposed oFF
ARVIND TIWARI Vs STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 01 CAL CK 0046
High Courts03 Jan 2018Disposed oFF
Debashish Mukherjee @ Zen Acharya Vs Dr. Sanjib Mukherjee & Ors.
Calcutta High Court · (2018) 01 CAL CK 0040
Maintenance And Welfare Of Parents And Senior Citizens Act, 2007, Section 23
High Courts03 Jan 2018Allowed
M/S. DEECON INDIA PVT. LTD. Vs UNION OF INDIA
Calcutta High Court · (2018) 01 CAL CK 0039
Arbitration and Conciliation Act, 1996, Section 34, Section 31(7) - Application for setting aside arbitral award - Form and contents of arbitral award
High Courts03 Jan 2018
Facebook. Inc Vs The State of West Bengal & Anr.
Calcutta High Court · (2018) 01 CAL CK 0035
Code of Criminal Procedure, 1973, Section 91, Section 144, Section 154, Section 155(1) - Summons to produce document or other thing - Power to issue or
High Courts03 Jan 2018Disposed oFF
GYAN BHARATI VIDYAPITH & ORS. Vs THE STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 01 CAL CK 0033
High Courts03 Jan 2018
Sisir Kumar Haldar Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0032
Constitution of India, Article 226 - Power of High Courts to Issue certain writsWest Bengal Land Reforms Act, 1955, Section 51(c) - Revision or preparation of the recor
High Courts03 Jan 2018
Hilal Ahmad Mallick Vs The State of West Bengal
Calcutta High Court · (2018) 01 CAL CK 0031
Indian Penal Code, 1860, Section 120B, Section 489 - Punishment of criminal conspiracy - Tampering with property mark with intent to cause injury
High Courts03 Jan 2018
SREI EQUIPMENT FINANCE LIMITED Vs PRANABANDHU SITHA & ORS.
Calcutta High Court · (2018) 01 CAL CK 0028
High Courts03 Jan 2018Disposed oFF
FILER MANAFACTURING INDUSTRIES PVT. LTD. Vs A.T.O.[I] LTD.
Calcutta High Court · (2018) 01 CAL CK 0006
High Courts02 Jan 2018
LABANYA SINGHA ROY Vs SRI SRI ISHWAR SHRIDHAR JEW THAKUR & ORS.
Calcutta High Court · (2018) 01 CAL CK 0102
High Courts02 Jan 2018
Lakshman Sahana Vs Gopal Chakaraborty and others
Calcutta High Court · (2018) 01 CAL CK 0099
West Bengal Land Reforms Act, 1955, Section 8 - Right of purchase by co-sharer or contiguous tenant
High Courts02 Jan 2018
Anwar Ali Khan & Ors. Vs Msstt. Farida Begam & Ors.
Calcutta High Court · (2018) 01 CAL CK 0097