High Courts25 Jun 2021Allowed
Mrinal Kanti Biswas & Anr. Vs State Of West Bengal
Calcutta High Court · (2021) 06 CAL CK 0095
Essential Commodities Act, 1955 — Section 7(i)(a)(ii)Code Of Criminal Procedure, 1973 — Section 173, 251, 313
COURT ARCHIVE
Calcutta High Court judgments, 2021
573 judgments · page 23 of 29
High Courts25 Jun 2021
Texmaco Rail And Engineering Limited Vs Upper Tamakoshi Hydropower Limited And Ors
Calcutta High Court · (2021) 06 CAL CK 0081
High Courts25 Jun 2021Disposed Of
Lindsay International Private Limited Vs Ifgl Refractories Limited
Calcutta High Court · (2021) 06 CAL CK 0080
Limitation Act, 1963 — Article 55, 58Arbitration And Conciliation Act, 1996 — Section 2(1)(C), 11, 16, 23, 23(2A), 23(3), 23(4), 27, 31(6), 34
High Courts24 Jun 2021
Dipak Majumder Vs Swapan Poddar
Calcutta High Court · (2021) 06 CAL CK 0098
Negotiable Instruments Act, 1881 — Section 138, 138(b), 138(c), 142(b)Code Of Criminal Procedure, 1973 — Section 473, 482
High Courts24 Jun 2021
Rehena Khatoon Vs Jargis Hossain
Calcutta High Court · (2021) 06 CAL CK 0097
Code Of Criminal Procedure, 1973 — Section 125, 399
High Courts24 Jun 2021Allowed
Deepak Polymers Private Limited Vs Anchor Investments Private Limited
Calcutta High Court · (2021) 06 CAL CK 0096
Constitution Of India, 1950 — Article 32, 226, 227Code Of Civil Procedure, 1908 — Section 115(1), Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10(2)Transfer Of Property Act, 1882 — Section 106, 107
High Courts24 Jun 2021
M/S. Credwyn Holdings (India) Private Limited Vs Jimmy J. Gazadar
Calcutta High Court · (2021) 06 CAL CK 0079
High Courts23 Jun 2021
Tania Banerjee (Nee Mukherjee) Vs State Of West Bengal & Anr.
Calcutta High Court · (2021) 06 CAL CK 0110
Code Of Criminal Procedure, 1973 — Section 301(2), 397, 399, 401, 482Indian Penal Code, 1860 — Section 406, 498A
High Courts23 Jun 2021Disposed Of
Sudhir Ahuja & Anr. Vs State Of West Bengal & Anr
Calcutta High Court · (2021) 06 CAL CK 0100
Code Of Criminal Procedure, 1973 — Section 34, 207, 482Indian Penal Code, 1860 — Section 34, 188, 323, 341, 323, 354, 506, 509
High Courts23 Jun 2021
Airports Authority Of India Vs J.P. Aviation Services Private Limited And Another
Calcutta High Court · (2021) 06 CAL CK 0099
Constitution Of India, 1950 — Article 227
High Courts23 Jun 2021Allowed
Sandeep Rohatgi Vs Maya Dayani
Calcutta High Court · (2021) 06 CAL CK 0091
Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 41A
High Courts23 Jun 2021Disposed Of
Soumita Construction Private Limited Vs Fairland Development India Limited And Ors.
Calcutta High Court · (2021) 06 CAL CK 0078
Arbitration And Conciliation Act, 1996 — Section 29A
High Courts23 Jun 2021
Sandhya Basu Mallick & Anr Vs Pramatha Nath Sen & Anr
Calcutta High Court · (2021) 06 CAL CK 0077
High Courts23 Jun 2021Disposed Of
In The Goods Of Mina Bose (Dec.) Vs
Calcutta High Court · (2021) 06 CAL CK 0076
High Courts22 Jun 2021Allowed
Arpita Mukherjee @ Arpita Dutta Mukherjee & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2021) 06 CAL CK 0111
Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 420, 463, 468
High Courts22 Jun 2021Disposed Of
Pulak Mondal Vs State Of West Bengal & Anr
Calcutta High Court · (2021) 06 CAL CK 0109
Code Of Criminal Procedure, 1973 — Section 167(5), 167(5)(ii), 482Indian Penal Code, 1860 — Section 464, 465, 468, 471
High Courts22 Jun 2021
Prabha Surana Vs Jaideep Halwasiya
Calcutta High Court · (2021) 06 CAL CK 0075
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 1(b), Order 38 Rule 5Bengal Money-Lenders Act, 1940 — Section 2(12), 13Negotiable Instruments Act, 1881 — Section 13
High Courts22 Jun 2021
Nilanjana Ghosal Vs State Of West Bengal & Ors
Calcutta High Court · (2021) 06 CAL CK 0074
High Courts21 Jun 2021Allowed
Netai Ghosh & Anr Vs State Of West Bengal
Calcutta High Court · (2021) 06 CAL CK 0112
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 2, 3, 4
High Courts21 Jun 2021Allowed
Sk. Hamid Vs State Of West Bengal & Anr.
Calcutta High Court · (2021) 06 CAL CK 0107
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 173(2), 173(8), 319, 482