High Courts13 Mar 2019Disposed Off
Malika Housing Private Limited Vs Sankar Lal Saha
Calcutta High Court · (2019) 03 CAL CK 0065
Arbitration And Conciliation Act, 1996 — Section 16
COURT ARCHIVE
Calcutta High Court judgments, 2019
1,681 judgments · page 70 of 85
High Courts13 Mar 2019Disposed Off
Smt. Billy Mehra & Anr Vs Sri Himanshu Kumar Chowdhuri @ Himanshu Chowdhury & Ors
Calcutta High Court · (2019) 03 CAL CK 0064
Code Of Civil Procedure, 1908 — Rule Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3(a), Order 39 Rule 3(b)Constitution Of India, 1950 — Article 227
High Courts13 Mar 2019
Krishna Builders And Developers And Another Vs Shriram Housing Finance Limited And Anothers
Calcutta High Court · (2019) 03 CAL CK 0063
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 14(1), 14(1A), 14(3), 17, 17(1), 17(3), 18Code Of Civil Procedure, 1908 — Section 156(3)Partnership Act, 1932 & mdash; Section 18, 19, 20, 69
High Courts13 Mar 2019
Sri Tapendro Mullick Vs Kumar Mrigendro Mallick, Since Deceased, Represented By His Son Hirendro Mullick And Others
Calcutta High Court · (2019) 03 CAL CK 0062
Specific Relief Act, 1963 — Section 28(1)Code Of Civil Procedure, 1908 — Section 47, 151, Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 10, Order 23 Rule 1, Order 23 Rule 1(5), Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 3, Order 32 Rule 4, Order 32 Rule 5, Order 32 Rule 6, Order 32 Rule 7, Order 32 Rule 8, Order 32 Rule 9, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13, Order 32 Rule 14Trusts Act, 1882 — Section 48
High Courts13 Mar 2019Dismissed
Shibu Kahar @ Dodan @ Dhuma & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0060
Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 107, 164, 428Arms Act, 1959 — Section 27(3)
High Courts13 Mar 2019Disposed Off
Debasish Ganguly Vs Biswanath Dey @ Manisha Dasgupta & Ors
Calcutta High Court · (2019) 03 CAL CK 0057
Evidence Act, 1872 — Section 73Code Of Criminal Procedure, 1973 — Section 401, 482Indian Penal Code, 1860 — Section 120B, 306
High Courts13 Mar 2019
Vikram Jairath And Anr. Vs Middleton Hotels Private Limited And Ors
Calcutta High Court · (2019) 03 CAL CK 0048
Companies Act, 2013 — Section 1(4)(a), 2(55), 58, 58(2), 59, 70(4)(a), 241, 242, 430, 434Code Of Civil Procedure, 1908 — Section 9, Order 2 Rule 2, Order 7 Rule 11National Company Law Tribunal Rules, 2016 — Rule 35, 70, 70(4), 70(5), 70(5)(b)
High Courts13 Mar 2019Disposed Off
Philips Carbon Black Limited Vs Assistant Commissioner Of Income Tax & Ors
Calcutta High Court · (2019) 03 CAL CK 0046
Income Tax Act, 1961 — Section 14A, 32, 32(1), 143(3), 147, 148, 153C, 246A(1)
High Courts13 Mar 2019
Rajib Dey Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0045
High Courts13 Mar 2019Dismissed
Prabir Kumar Mitra And Anr. Vs State Of West Bengal And Ors
Calcutta High Court · (2019) 03 CAL CK 0041
West Bengal School Service Commission (Selection Of Persons For Appointment To The Post Of Non-teaching Staff) Rules, 2009 — Rule 8, 24(2)West Bengal Schools (Recruitment Of Non-Teaching Staff) Rules, 2005 — Rule 8(5)(a), 8(5)(b)Andhra Pradesh Police Service Rules, 1966 — Rule 5
High Courts13 Mar 2019Disposed Off
Rashmi Metaliks Limited & Anr. Vs Steel Authority Of India Limited & Ors
Calcutta High Court · (2019) 03 CAL CK 0038
Arbitration And Conciliation Act, 1996 — Section 8Constitution Of India, 1950 — Article 12, 226
High Courts12 Mar 2019Dismissed
Mayavati Trading Pvt. Ltd Vs Pradyuat Deb Burman
Calcutta High Court · (2019) 03 CAL CK 0070
Arbitration And Conciliation Act, 1996 — Section 11(6), 11(6A),
High Courts12 Mar 2019Disposed Off
Jai Balaji Industries Ltd & Anr Vs Deputy Commissioner Of Customs (Group-Iv) & Ors
Calcutta High Court · (2019) 03 CAL CK 0068
Customs Act, 1962 — Section 2, 28, 28AB, 122AConstitution Of India, 1950 — Article 226
High Courts12 Mar 2019
Samir Mandal & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0061
Indian Penal Code, 1860 — Section 34, 306, 498AEvidence Act, 1872 — Section 113ACode Of Criminal Procedure, 1973 — Section 437A
High Courts12 Mar 2019Disposed Off
Dilip Bhowmick & Anr Vs Biswanath Dey @ State
Calcutta High Court · (2019) 03 CAL CK 0058
Code Of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 34, 376, 417, 506
High Courts12 Mar 2019
Md. Hasanujjman @ Hasan Sk. & Ors Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 03 CAL CK 0055
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c), 29Code Of Criminal Procedure, 1973 — Section 82, 82(1),82(2), 82(3), 82(4), 82(1)(2), 83, 83(1)Indian Penal Code, 1860 — Section 302, 304, 367, 382, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 436, 449, 459, 460
High Courts12 Mar 2019
Dinabandhu Rana Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0044
Constitution Of India, 1950 — Article 12, 14, 16, 226
High Courts12 Mar 2019
Pranab Naskar & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 03 CAL CK 0040
High Courts12 Mar 2019Dismissed
Subrata Ghosh Vs Steel Authority Of India Limited & Ors
Calcutta High Court · (2019) 03 CAL CK 0039
Railways Act, 1989 — Section 2(31), 147, 147(2)
High Courts11 Mar 2019Dismissed
State Vs Sudhin Mondal
Calcutta High Court · (2019) 03 CAL CK 0071
Indian Penal Code, 1860 — Section 354, 509Code Of Criminal Procedure, 1973 — Section 313