High Courts24 Dec 2021Allowed
Harun Al Rashid & Anr. Vs Hasnain
Calcutta High Court · (2021) 12 CAL CK 0084
Code Of Civil Procedure, 1908 — Section 151, Order 26 Rule 9
COURT ARCHIVE
Calcutta High Court judgments, 2021
573 judgments · page 1 of 29
High Courts24 Dec 2021Dismissed
M/S. Ludlow Jute & Specialities Ltd. Vs Versusstate Of West Bengal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0083
West Bengal Industrial Disputes Rules 1958 — Rule 20E, 20F, 20H, 20H(2)
High Courts24 Dec 2021Dismissed
M/S Innovative Commodities Pvt. Ltd & Ors. Vs Sankar Chakrabory, Provident Fund Enforcement Inspector & Anr.
Calcutta High Court · (2021) 12 CAL CK 0082
Code Of Criminal Procedure, 1973 — Section 401, 482Indian Penal Code, 1860 — Section 406, 409Employees� Provident Fund And Miscellaneous Provisions Act, 1952 — Section 6A, 7A, 7Q, 14(1), 14(1A), 14(1B), 14(2), 14(2A), 14A(1), 14A(2), 14AA
High Courts24 Dec 2021Allowed
Vishambhar Saran & Ors Vs Bureau Of Immigration And Others
Calcutta High Court · (2021) 12 CAL CK 0081
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226Insolvency And Bankruptcy Code, 2016 — Section 35, 35(1)(n), 43, 45, 66
High Courts24 Dec 2021Allowed
West Bengal Power Development Corporation Limited Vs Union Of India & Others.
Calcutta High Court · (2021) 12 CAL CK 0080
Constitution Of India, 1950 — Article 226Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7A, 7I, 7Q, 8F(3)(X), 14B
High Courts24 Dec 2021Dismissed
Mrinalini Mandal Vs Vsswapan Kumar Mandal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0079
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 202, 311Indian Penal Code, 1860 — Section 34, 147, 379, 447, 506
High Courts24 Dec 2021Allowed
M/S. Ruby Infralogistics Pvt. Ltd Vs M/S. Rashmi Enterprises (Pvt.) Ltd. & Anr.
Calcutta High Court · (2021) 12 CAL CK 0078
Negotiable Instruments Act, 1881 — Section 20, 87, 138, 139, 141Code Of Criminal Procedure, 1973 — Section 251, 313, 378
High Courts24 Dec 2021Disposed Of
Placid Limited Vs Assistant/Deputy Commissioner Of Income Tax, Circle-11 (2) Kolkata & Ors.
Calcutta High Court · (2021) 12 CAL CK 0073
Income Tax Act, 1961 — Section 10A, 12, 28(va), 142(1), 143, 143(2), 143(3), 147, 148, 154
High Courts24 Dec 2021
In The Goods Of: Shri Om Prakash Maniyar (Deceased) Vs
Calcutta High Court · (2021) 12 CAL CK 0072
Code Of Civil Procedure, 1908 — Order 6 Rule 4Indian Succession Act, 1925 — Section 2(h), 247Evidence Act, 1872 — Section 68
High Courts24 Dec 2021Disposed Of
Shree Ganesh Besan Milll And Ors. Vs Ganesh Grains Limited And Anr.
Calcutta High Court · (2021) 12 CAL CK 0071
Code Of Civil Procedure, 1908 — Order 41 Rule 27Trademarks Act, 1999 — Section 2(l), 9(1)(a), 12, 18(4), 28, 28(1), 29, 29(5), 30(2)(b), 34, 35, 57(1), 124, 124(1)(ii), 124(2)
High Courts24 Dec 2021Dismissed
BTL EPC Limited Vs Steel Authority Of India Limited
Calcutta High Court · (2021) 12 CAL CK 0070
Arbitration And Conciliation Act, 1996 — Section 2(1)(f), 11, 11(2), 11(5), 11(6)
High Courts23 Dec 2021Dismissed
Sajay Kumar Mondal Vs Suleman Mondal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0091
Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 6 Rule 17
High Courts23 Dec 2021Allowed
West Bengal State Electricity Distribution Company Limited & Ors Vs M/S. Hilltake Electronics Private Limited & Ors.
Calcutta High Court · (2021) 12 CAL CK 0090
High Courts23 Dec 2021Disposed Of
Shanti Prasad De Vs Aloke Kumar Pal & Anr.
Calcutta High Court · (2021) 12 CAL CK 0089
Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 9 Rule 13West Bengal Land Reforms Act, 1955 — Section 8Limitation Act, 1963 — Section 5
High Courts23 Dec 2021Dismissed
Dilip Kumar Chakraborty Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0088
West Bengal State Electricity Board Employees (Death-Cum-Retirement Benefit) Regulation, 1985 — Regulation 5A
High Courts23 Dec 2021Dismissed
Utkarsh India Limited &Anr. Vs Central Coalfields Limited &Anr.
Calcutta High Court · (2021) 12 CAL CK 0087
Constitution Of India, 1950 — Article 19(1)(g), 21, 226Rajasthan Urban Improvement Act, 1959 — Section 52, 152
High Courts23 Dec 2021Disposed Of
WBSEDCL & Anr. Vs Rabi Besra & Ors.
Calcutta High Court · (2021) 12 CAL CK 0086
Forest (Conservation) Act, 1980 — Section 2, 3West Bengal Panchayat Act, 1973 — Section 2(10), 2(11), 2(11)(a), 3, 4Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006 — Section 2(g), 3(1), 3(2)
High Courts23 Dec 2021Dismissed
Seikh Abdul Majed & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2021) 12 CAL CK 0085
Constitution Of India, 1950 — Article 47, 254Essential Commodities Act, 1955 — Section 3, 5, 6National Food Security Act, 2013 — Section 2(4), 2(23), 12, 12(2), 12(2)(a), 24, 24(1), 24(2)(b), 25, 30, 31, 32, 32(2), 36
High Courts23 Dec 2021Disposed Of
Damodar Valley Corporation Vs Reliance Infrastructure Ltd.
Calcutta High Court · (2021) 12 CAL CK 0077
Arbitration And Conciliation Act, 1996 — Section 34, 36, 36(2)
High Courts23 Dec 2021
Mono Orion Foods India Limited Vs Syndicate Realtyinfra Private Limited
Calcutta High Court · (2021) 12 CAL CK 0075
Indian Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 10, 14(b), 14(3)(c), 14(3)(c)(i), 14(3)(c)(ii), 14(c), 14(d), 36, 37