COURT ARCHIVE

Calcutta High Court judgments, 2021

573 judgments · page 12 of 29

High Courts21 Sept 2021

Century Metals Recyling Limited & Anr. Vs M/S Urgo Capital Limited & Ors.

Calcutta High Court · (2021) 09 CAL CK 0039

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(11), 12, 12(5), 14Arbitration and Conciliation (Amendment) Act, 2019 — Section 1, 1(2), 3, 4, 9, 11, 13, 15

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High Courts20 Sept 2021Allowed

M/S. Satellite Electric Company Vs Board Of Trustees For The Port Of Kolkata

Calcutta High Court · (2021) 09 CAL CK 0040

Arbitration and Conciliation Act, 1996 — Section 12, 23(3), 28(3), 34, 34(2A), 34(2)(b)(ii)Indian Contract Act, 1872 — Section 73, 74

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High Courts17 Sept 2021Dismissed

West Bengal State Electricity Transmission Co. Ltd. & Ors. Vs West Bengal State Electricity Board Engineers Association & Ors.

Calcutta High Court · (2021) 09 CAL CK 0033

Constitution Of India, 1950 — Article 309West Bengal State Electricity Distribution Company Limited (ROPA) Rules, 2009 — Rule 4, 6, 7, 8, 9, 10, 11, 12Central Civil Services (Pension) Rules, 1972 — Rule 48

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High Courts17 Sept 2021Dismissed

Sk. Asfar Ali & Ors. Vs Sk. Asgar Ali.

Calcutta High Court · (2021) 09 CAL CK 0032

Code Of Civil Procedure, 1908 — Order 9 Rule 9, Order 22 Rule 10A

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High Courts17 Sept 2021Allowed/Disposed Of

Ranjit Rajbanshi Vs State Of West Bengal And Others

Calcutta High Court · (2021) 09 CAL CK 0031

Indian Penal Code, 1860 — Section 376, 376(1)Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 3, 3(a), 4, 29Code Of Criminal Procedure, 1973 — Section 154

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High Courts17 Sept 2021

Dream Tower Kolkata Private Limited Vs Saraf Infra Projects Ltd. And Ors

Calcutta High Court · (2021) 09 CAL CK 0030

Code Of Civil Procedure, 1908 — Section 60, Order 21 Rule 30Arbitration and Conciliation Act, 1996 — Section 34

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High Courts16 Sept 2021Disposed Of

Fair Deal Supplies Limited Vs R. Piyarelall Iron And Steel Pvt Ltd.

Calcutta High Court · (2021) 09 CAL CK 0029

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(4), 37

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High Courts16 Sept 2021Dismissed

Tapas Kumar Basak Vs Assistant Director Of Income Tax, International Taxation-Ii & Ors.

Calcutta High Court · (2021) 09 CAL CK 0028

Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(42), 6(1), 6(1)(a), 142(1), 143(2), 144, 147, 148, 154, 192, 264

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High Courts16 Sept 2021Dismissed

Tantia Construction Limited Vs Union Of India

Calcutta High Court · (2021) 09 CAL CK 0027

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts14 Sept 2021

Devki Nandan Gupta Vs Institute Of Chartered Accountants Of India And Anr.

Calcutta High Court · (2021) 09 CAL CK 0026

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High Courts14 Sept 2021Disposed Of

Harji Engineering Works Pvt. Ltd. Vs Hindustan Steelworks Construction Ltd.

Calcutta High Court · (2021) 09 CAL CK 0025

Code Of Civil Procedure, 1908 — Order 11 Rule 3, Order 8 Rule 3A, Order 19 Rule 4(1), Order 19 Rule 6, Order 6 Rule 15, Order 6 Rule 15A, Order 6 Rule 15A(4), Order 6 Rule 15A(5)Commercial Courts Act, 2015 — Section 2(1)(c)

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High Courts13 Sept 2021Disposed Of

Bulbul Biswas Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2021) 09 CAL CK 0024

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High Courts10 Sept 2021Disposed Of

Magma Hdi General Insurance Co. Ltd. Vs Income Tax Officer, Ward-8(1) & Ors.

Calcutta High Court · (2021) 09 CAL CK 0023

Income Tax Act, 1961 — Section 115JB(2), 119, 142(1), 143(3), 147, 148, 260A

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High Courts09 Sept 2021Allowed

E. D. Enterprises Private Limited Vs Kaiser Begum And Anr.

Calcutta High Court · (2021) 09 CAL CK 0022

Code Of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 11Transfer of Property Act, 1882 — Section 106Commercial Courts Act, 2015 — Section 2(1)(c)(vii), 15

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High Courts08 Sept 2021Disposed Of