High Courts21 Jan 2019Disposed Off
Dipak Kumar Ghosh & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2019) 01 CAL CK 0064
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2019
1,681 judgments · page 81 of 85
High Courts21 Jan 2019Allowed
Tapan Ghosh Vs State Of West Bengal & Ors.
Calcutta High Court · (2019) 01 CAL CK 0063
High Courts21 Jan 2019Disposed Off
In The Matter Of: Msa (India) Ltd. & Anr Vs State Of West Bengal & Ors.
Calcutta High Court · (2019) 01 CAL CK 0062
Payment Of Wages Act, 1936 — Section 15(3)
High Courts21 Jan 2019
M/s. Silpi Engineering Works Vs Union Of India & Ors.
Calcutta High Court · (2019) 01 CAL CK 0061
Central Goods And Services Tax Act, 2017 — Section 173, 174Finance Act 1994 — Section 72AService Tax Rules, 1994 — Rule 5A, 5(2)
High Courts21 Jan 2019Dismissed
Siddhartha Mitra & Anr Vs India Steam Laundry (P) Ltd. & Ors.
Calcutta High Court · (2019) 01 CAL CK 0060
West Bengal Estates Acquisition Act, 1953 — Section (2), 6
High Courts21 Jan 2019Dismissed
Tanmoy Mandal & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2019) 01 CAL CK 0059
Constitution Of India, 1950 — Article 14, 16
High Courts21 Jan 2019Dismissed
Sushanta Kumar Sen Vs State Of West Bengal & Ors.
Calcutta High Court · (2019) 01 CAL CK 0058
Administrative Tribunals Act, 1985 — Section 19Constitution Of India, 1950 — Article 226
High Courts21 Jan 2019Disposed Off
Sonu Sharma Vs State Of West Bengal & Ors.
Calcutta High Court · (2019) 01 CAL CK 0057
Constitution Of India, 1950 — Article 226
High Courts21 Jan 2019Disposed Off
Narendra Kumar Berlia Vs Om Prakash Berlia & Ors.
Calcutta High Court · (2019) 01 CAL CK 0056
Code Of Civil Procedure, 1908 — Order 26 Rule 4A
High Courts21 Jan 2019
Religare Finvest Limited Vs Ospl Infradeal Private Limited & Ors.
Calcutta High Court · (2019) 01 CAL CK 0055
High Courts18 Jan 2019Disposed Off
Mohammed Ummer Vs Lieutenant Governor And others
Calcutta High Court · (2019) 01 CAL CK 0128
Andaman And Nicobar Islands Land Revenue And Land Reforms Regulation, 1966 — Section 2(8), 159, 159(9), 168(A)
High Courts18 Jan 2019Disposed Off
S. Sree Kumar Vs Lieutenant Governor And others
Calcutta High Court · (2019) 01 CAL CK 0127
Andaman And Nicobar Islands Excise Regulation, 2012 — Section 14
High Courts18 Jan 2019Disposed Off
Dr. Jayesh Kumar Jha Vs Corporation Bank Dharmotala Branch & Ors.
Calcutta High Court · (2019) 01 CAL CK 0126
Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(6), 8(6)(f)Constitution Of India, 1950 — Article 12
High Courts18 Jan 2019Allowed
Gora Dewan Vs State Of West Bengal & Others
Calcutta High Court · (2019) 01 CAL CK 0125
West Bengal Municipal Act, 1993 — Section 12, 13, 13(3), 198, 207, 208, 210Constitution Of India, 1950 — Article 14
High Courts18 Jan 2019Disposed Off
Contai Co-operative Bank Limited & Anr Vs Union Of India & Ors
Calcutta High Court · (2019) 01 CAL CK 0124
West Bengal Co-operative Societies Act, 2006 — Section 102, 102(4), 145, 145(2)
High Courts18 Jan 2019Dismissed
Raghu Hari Dalmia Vs Reserve Bank Of India & Ors
Calcutta High Court · (2019) 01 CAL CK 0123
Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 — Section 13(2)
High Courts18 Jan 2019Disposed Off
Waish Ahmed Vs State Of West Bengal
Calcutta High Court · (2019) 01 CAL CK 0122
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c), 22(c), 23, 29, 35, 41, 42, 43, 51, 53, 54, 55, 60, 60(3), 61, 62, 63Code Of Criminal Procedure, 1973 — Section 451, 457, 457(1)
High Courts18 Jan 2019Disposed Off
Beltas Merchants Private Limited Vs Indian Fibres Limited And Ors.
Calcutta High Court · (2019) 01 CAL CK 0121
Companies Act, 1956 — Section 10F, 53(1)(2), 172, 283(1)(g), 397, 398, 399, 402, 402(e), 402(f), 402(g), 403Transfer Of Property Act, 1882 — Section 52Contempt Of Court Act, 1971 — Section 2(b)
High Courts18 Jan 2019Disposed Off
Impressions & Ors Vs Royal Bank Of Scotland Plc
Calcutta High Court · (2019) 01 CAL CK 0120
Specific Relief Act, 1963 — Section 6Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 — Section 2(1)(c)
High Courts18 Jan 2019Dismissed
Union Of India & Anr Vs Biswanath Murmu
Calcutta High Court · (2019) 01 CAL CK 0119
Persons With Disabilities Act, 1995 — Section 47, 47(1), 72Constitution Of India, 1950 — Article 21, 226