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Calcutta High Court judgments, 2020

884 judgments · page 10 of 45

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High Courts30 Jun 2020Dismissed

Bengal Chamber Of Commerce And Industry & Anr Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2020) 06 CAL CK 0069

Companies Act, 2013 — Section 8Kolkata Municipal Corporation Act, 1980 — Section 184(3), 192(1)(5), 425K
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High Courts29 Jun 2020Disposed Of

Rafikul Alam @ Rafiqul Sk. & Ors. Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0081

Code Of Criminal Procedure, 1973 — Section 41A
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High Courts26 Jun 2020Disposed Of

M/s. I.A.S. Transport Corporation And Ors Vs Hindustan Petroleum Corporation Ltd. & Ors.

Calcutta High Court · (2020) 06 CAL CK 0096

Micro Small and Medium Enterprises Development Act, 2006 — Section 7
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High Courts26 Jun 2020Disposed Of

M/s. Subhas & Company Vs Commissioner Of CGST And CX, Kolkata North Commissionerate & Ors.

Calcutta High Court · (2020) 06 CAL CK 0093

West Bengal Goods and Services Tax Act, 2017 — Section 140, 140(3)West Bengal Goods and Services Tax Rules, 2017 — Rule 117(1A), 117(4)(b)Constitution Of India, 1950 — Article 14, 19(1)(g), 265
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High Courts26 Jun 2020

Supriya Mukhopadhyay And Ors Vs State Of West Bengal & Ors.

Calcutta High Court · (2020) 06 CAL CK 0092

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High Courts26 Jun 2020

Ankit Bansal Vs Board Of Trustees & Ors

Calcutta High Court · (2020) 06 CAL CK 0091

Constitution Of India, 1950 — Article 226
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High Courts26 Jun 2020Partly Allowed

Brijendra Kumar Singh Vs State Of West Bengal & Ors.

Calcutta High Court · (2020) 06 CAL CK 0083

Indian Contract Act, 1872 — Section 72
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High Courts26 Jun 2020Dismissed

Mitesh Mehta Vs Saregama India Limited.

Calcutta High Court · (2020) 06 CAL CK 0075

Arbitration And Conciliation Act, 1996 — Section 28, 28(3), 34Code Of Civil Procedure, 1908 — Order 8 Rule 5
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High Courts26 Jun 2020Dismissed

Sikha Basu Vs BMA Wealth Creators Limited

Calcutta High Court · (2020) 06 CAL CK 0074

Arbitration And Conciliation Act, 1996 — Section 34
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High Courts26 Jun 2020Disposed Of

IRCON International Ltd. Vs M/s. Meumal Athwani

Calcutta High Court · (2020) 06 CAL CK 0072

Arbitration And Conciliation Act, 1996 — Section 21, 31(7), 31(7)(a), 34
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High Courts26 Jun 2020Dismissed

Kejriwal Mining Pvt. Ltd. And others Vs Allahabad Bank And another

Calcutta High Court · (2020) 06 CAL CK 0071

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3)(A)Merchandise Marks Act, 1958 — Section 3Constitution Of India, 1950 — Article 226
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High Courts25 Jun 2020Disposed Of

Prasanta Singh @ Bhulu Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0080

Indian Penal Code, 1860 — Section 375, 376(2)(f), 506Code Of Criminal Procedure, 1973 — Section 231(2), 164, 233, 313
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High Courts25 Jun 2020Disposed Of

Mazidul Miah @ Mia & Ors. Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0079

Indian Penal Code, 1860 — Section 34, 302, 306, 498AEvidence Act, 1872 — Section 27, 106, 113A, 233Code Of Criminal Procedure, 1973 — Section 313
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High Courts25 Jun 2020Allowed

Gontermann Peipers (India) Ltd. Vs SHV Energy Pvt. Ltd.

Calcutta High Court · (2020) 06 CAL CK 0073

Arbitration And Conciliation Act, 1996 — Section 11(6), 19, 31(3), 34
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High Courts24 Jun 2020Disposed Of

Mainul Hoque & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2020) 06 CAL CK 0097

Constitution Of India, 1950 — Article 226
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High Courts24 Jun 2020Disposed Of

Prasanta Kumar Dawn & Ors. Vs The State Of West Bengal & Ors

Calcutta High Court · (2020) 06 CAL CK 0090

West Bengal School Service Commission Rules, 1997 — Rule 6(2), 6(3)
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High Courts24 Jun 2020Disposed Of

Rajendra Bose Vs Institute Of Cost Accountants Of India & Ors.

Calcutta High Court · (2020) 06 CAL CK 0088

Works Accountants Act, 1959 — Section 16(2)Constitution Of India, 1950 — Article 217(1)Works Accountants Regulations, 1959 — Regulation 99
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High Courts24 Jun 2020Allowed

Bakul Rani Patra Vs State Of West Bengal & Ors

Calcutta High Court · (2020) 06 CAL CK 0085

Essential Commodities Act, 1955 — Section 3Consumer Protection Act, 1986 — Section 13(2)(a)West Bengal Primary Teachers’ Recruitment Rules, 2001 — Rule 14
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High Courts23 Jun 2020Disposed Of

Md. Garib Nawaz & Anr. Vs Union Of India & Ors.

Calcutta High Court · (2020) 06 CAL CK 0126

Constitution Of India, 1950 — Article 142
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High Courts23 Jun 2020

Ramendra Mohan Sarkar Vs Union Of India & Ors.

Calcutta High Court · (2020) 06 CAL CK 0121

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