High Courts04 Mar 2020Disposed Of
National Highways Authority Of India Vs M/S. MBL Infrastructure Limited
Calcutta High Court · (2020) 03 CAL CK 0003
Arbitration And Conciliation Act, 1996 — Section 34
COURT ARCHIVE
Calcutta High Court judgments, 2020
884 judgments · page 23 of 45
High Courts04 Mar 2020Dismissed
Kumarbhai Manharlal Desai Vs Union Of India And Another
Calcutta High Court · (2020) 03 CAL CK 0002
Constitution Of India, 1950 — Article 19(1)(g), 19(1)(6), 226
High Courts04 Mar 2020Disposed Of
India Media Services Pvt. Ltd. Vs SBPL Infrastructure Ltd
Calcutta High Court · (2020) 03 CAL CK 0001
Code Of Civil Procedure, 1908 — Order 39Arbitration And Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 36
High Courts02 Mar 2020Disposed Of
Sahadeb Das And Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 03 CAL CK 0081
West Bengal Municipal Act, 1993 — Section 218
High Courts02 Mar 2020Disposed Of
Madan Mohan Hazra Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 03 CAL CK 0080
High Courts02 Mar 2020Disposed Of
Tapas Kumar Ghorai Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 03 CAL CK 0079
High Courts02 Mar 2020Disposed Of
Saktipada Mukherjee Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 03 CAL CK 0078
High Courts02 Mar 2020Disposed Of
Ila Biswas Vs State of West Bengal & Ors
Calcutta High Court · (2020) 03 CAL CK 0077
High Courts02 Mar 2020
Rajesh Suchak Vs First Land Acquisition Collector, Kolkata & Ors.
Calcutta High Court · (2020) 03 CAL CK 0076
High Courts02 Mar 2020
Kalyani Malick & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 03 CAL CK 0075
High Courts02 Mar 2020Disposed Of
Kanika Bhattacharya Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 03 CAL CK 0074
High Courts02 Mar 2020Disposed Of
Papri Dutta Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 03 CAL CK 0073
High Courts02 Mar 2020Dismissed
Calcutta Gears Private Limited Vs Board Of Trustees For The Port Of Calcutta & Anr
Calcutta High Court · (2020) 03 CAL CK 0072
Constitution Of India, 1950 — Article 227Public Premises (Eviction Of Unauthorized Occupants) Act, 1971 — Section 5(1)
High Courts02 Mar 2020
Rudraprasad Kundu Vs Namrata Kundu
Calcutta High Court · (2020) 03 CAL CK 0071
High Courts02 Mar 2020Disposed Of
SGPT Enterprise Represented By Pranab Majumdar And Others Vs Union Of India And Others
Calcutta High Court · (2020) 03 CAL CK 0070
High Courts02 Mar 2020
Meera Tiwary & Anr Vs First Land Acquisition Collector, Kolkata & Ors
Calcutta High Court · (2020) 03 CAL CK 0069
High Courts02 Mar 2020Dismissed/ Allowed
Md. Samser Ansari Vs State Of West Bengal & Others
Calcutta High Court · (2020) 03 CAL CK 0068
High Courts02 Mar 2020
Ranjit Prasad Shaw & Anr Vs First Land Acquisition Collector, Kolkata & Ors
Calcutta High Court · (2020) 03 CAL CK 0067
High Courts02 Mar 2020Dismissed/ Disposed Of
Sandhya Ghosh Mallick Vs State Of West Bengal
Calcutta High Court · (2020) 03 CAL CK 0066
High Courts02 Mar 2020Disposed Of
Arati Halder Vs State Of West Bengal And Others
Calcutta High Court · (2020) 03 CAL CK 0054
Indian Penal Code, 1860 — Section 323, 325, 448, 447