High Courts12 Dec 2019Dismissed
Samir Chatterjee Vs West Bengal Pollution Control Board & Ors
Calcutta High Court · (2019) 12 CAL CK 0046
COURT ARCHIVE
Calcutta High Court judgments, 2019
1,681 judgments · page 5 of 85
High Courts12 Dec 2019Disposed Of
Avani Projects & Infrastructures Limited And Others Vs Ornate Tradcom Pvt. Ltd And Others
Calcutta High Court · (2019) 12 CAL CK 0045
Insolvency And Bankruptcy Code, 2016 — Section 7, 7(2), 7(4), 7(5), 7(6), 8, 9, 12, 14, 34, 238, 255Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20Companies Act, 1956 — Section 10E(1), 391, 424G, 433, 433(e), 434, 434(1), 434 (f), 443(1)(d), 446, 447, 450, 481, 485(1), 529, 529A
High Courts12 Dec 2019
M/s. Ganpati Dealcom Pvt. Ltd Vs Union Of India & Anr
Calcutta High Court · (2019) 12 CAL CK 0044
Benami Transactions (Prohibition) Act, 1988 — Section 1(2), 1(3), 2(8), 2(9)(A), 2(9)(D), 3, 3(1), 5, 6, 8, 24(1), 27, 28(2), 59General Clauses Act, 1897 — Section 6(c)Constitution Of India, 1950 — Article 20
High Courts11 Dec 2019Dismissed
Sumanta Pal Vs Jharna Mondal & Ors
Calcutta High Court · (2019) 12 CAL CK 0056
Code Of Civil Procedure, 1908 — Section 91(1)(b), Order 7, Rule 11, Order 7, Rule 11(d)
High Courts11 Dec 2019
Magma Fincorp Limited Vs Rajan Kumar Sinha & Anr
Calcutta High Court · (2019) 12 CAL CK 0050
Arbitration And Conciliation Act, 1996 — Section 9
High Courts11 Dec 2019
Rigveda Maritime Pvt. Ltd And Others Vs Owners & Parties Interested In Vessel M.V. Vsevolod Beletskiy & Anr
Calcutta High Court · (2019) 12 CAL CK 0048
High Courts11 Dec 2019
Ibrahim Fatehpuri & Anr Vs Axis Bank Ltd
Calcutta High Court · (2019) 12 CAL CK 0047
Arbitration And Conciliation Act, 1996 — Section 3(2), 31, 31(5), 32, 33, 34, 34(3)
High Courts11 Dec 2019
Dr. Sharmistha Sinha Gupta Vs West Bengal State Electricity Transmission Company Limited & Ors
Calcutta High Court · (2019) 12 CAL CK 0043
High Courts11 Dec 2019Disposed Of
Bibrata Biswas Vs Union Of India & Ors
Calcutta High Court · (2019) 12 CAL CK 0042
Indian Penal Code, 1860 — Section 34, 323, 325, 447, 448, 506Railway Protection Force Rules, 1987 — Rule 52.1, 67.2
High Courts11 Dec 2019Disposed Of
Ratan Kumar Chatterjee Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0041
High Courts10 Dec 2019Disposed Of
Anita Bala Vs Union Of India & Others
Calcutta High Court · (2019) 12 CAL CK 0070
High Courts10 Dec 2019Dismissed
K Eswar Rao Vs Estate Officer
Calcutta High Court · (2019) 12 CAL CK 0069
Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 4(1), 9
High Courts10 Dec 2019Dismissed
Aparna Bagchi & Ors Vs National Insurance Company Ltd & Ors
Calcutta High Court · (2019) 12 CAL CK 0052
Code Of Civil Procedure, 1908 — Section 22(3)(f), Order 47 Rule 1
High Courts10 Dec 2019
Amstar Investment Pvt. Ltd Vs Shree Shree Iswar Satyanarayanjee & Ors
Calcutta High Court · (2019) 12 CAL CK 0051
Arbitration And Conciliation Act, 1996 — Section 16
High Courts10 Dec 2019Dismissed
Eva Seth Vs Bank Of Maharashtra
Calcutta High Court · (2019) 12 CAL CK 0049
Indian Contract Act, 1872 — Section 25
High Courts10 Dec 2019
Biswajit Saha Vs National Projects Construction Corporation. Ltd. & Ors
Calcutta High Court · (2019) 12 CAL CK 0040
High Courts10 Dec 2019
Vinay Pal Singh And Others Vs Lieutenant Governor And Others
Calcutta High Court · (2019) 12 CAL CK 0039
Andaman And Nicobar Islands Land Revenue And Land Reforms Regulation, 1966 — Regulation 146(ii), 147, 148
High Courts10 Dec 2019
Poli Guha Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0037
High Courts10 Dec 2019Disposed Of
Purna Chandra Soren Vs State Of West Bengal
Calcutta High Court · (2019) 12 CAL CK 0036
Indian Penal Code, 1860 — Section 409, 420, 468Code Of Criminal Procedure, 1973 — — Section 313
High Courts10 Dec 2019Dismissed
Monika Das & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0035
Constitution Of India, 1950 — Article 142, 226West Bengal Primary School Teachers Recruitment Rules, 2016 — Rule 6, 8(5), 8(5)(b), 8(5)(b)(i), 8(5)(b)(iv), 12, 53Code Of Civil Procedure, 1908 — Order 1 Rule 8