COURT ARCHIVE

Calcutta High Court judgments, 2021

573 judgments · page 26 of 29

High Courts10 Jun 2021Dismissed

Jagadish Chandra Mondal Vs State Of West Bengal & Ors.

Calcutta High Court · (2021) 06 CAL CK 0031

Constitution Of India, 1950 — Article 226, 311(2), 311(2)(b)Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 120B, 161, 306, 420, 429, 468, 498A

Read judgment

High Courts10 Jun 2021Disposed Of

SREI Equipments Finance Pvt Ltd Vs O & P Int. In The Vessels M.V. Kiran & M.V. Kabir & Anr.

Calcutta High Court · (2021) 06 CAL CK 0012

Read judgment

High Courts10 Jun 2021

Indian Oil Corporation Ltd Vs M/S Bridge & Roof Co (India) Ltd

Calcutta High Court · (2021) 06 CAL CK 0006

Arbitration And Conciliation Act, 1996 — Section 9, 34

Read judgment

High Courts10 Jun 2021Disposed Of

Dolly Hanjabam Sharma Vs Reserve Bank Of India And Others

Calcutta High Court · (2021) 06 CAL CK 0005

Read judgment

High Courts09 Jun 2021Disposed Of

Mostafa Ahamed Vs State Of West Bengal & Ors.

Calcutta High Court · (2021) 06 CAL CK 0039

Code Of Criminal Procedure, 1973 — Section 145

Read judgment

High Courts09 Jun 2021

CBI ACB Kolkata Vs Firhad Hakim @ Bobby Hakim And Ors.

Calcutta High Court · (2021) 06 CAL CK 0038

Calcutta High Court Appellate Side Rules, — Rule 38

Read judgment

High Courts09 Jun 2021Disposed Of

Shivam Dhatu Udyog Pvt. Ltd. & Ors. Vs Jaishree Steels Pvt. Ltd. & Ors.

Calcutta High Court · (2021) 06 CAL CK 0013

Read judgment

High Courts09 Jun 2021

SREI Equipment Finance Ltd. Vs Marg Ltd.

Calcutta High Court · (2021) 06 CAL CK 0009

Arbitration And Conciliation Act, 1996 — Section 9, 36

Read judgment

High Courts09 Jun 2021

Pawan Beriwal Vs Board Of Trustees, Syama Prasad Mookerjee Port, Kolkata

Calcutta High Court · (2021) 06 CAL CK 0008

Read judgment

High Courts09 Jun 2021

Sk. Wasim Akram Vs Ghulam Ashraf & Ors

Calcutta High Court · (2021) 06 CAL CK 0007

Code Of Civil Procedure, 1908 — Order 1 Rule 8

Read judgment

High Courts08 Jun 2021

Pabitra Kar Vs State Of West Bengal & Ors.

Calcutta High Court · (2021) 06 CAL CK 0043

West Bengal Panchayat (Constitution) Rules, 1975 — Rule 5B(2)West Bengal Panchayat Act, 1973 — Section 12(2)

Read judgment

High Courts08 Jun 2021Disposed Of

Sanjoy Seal Vs State Of West Bengal & Ors

Calcutta High Court · (2021) 06 CAL CK 0042

Code Of Criminal Procedure, 1973 — Section 311, 482

Read judgment

High Courts08 Jun 2021Partly Allowed

Nityalal Malick & Ors. Vs State Of West Bengal

Calcutta High Court · (2021) 06 CAL CK 0041

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 498A

Read judgment

High Courts08 Jun 2021

Mansarovar Ferrous Private Limited & Anr. Vs West Bengal Electricity Regulatory Commission & Ors

Calcutta High Court · (2021) 06 CAL CK 0040

Read judgment

High Courts08 Jun 2021Dismissed

Amstar Investments Pvt. Ltd. Vs Iswar Satyanarayanjee & Ors

Calcutta High Court · (2021) 06 CAL CK 0004

West Bengal Premises Tenancy Act, 1997 — Section 6, 44Arbitration And Conciliation Act, 1996 — Section 11, 14, 15, 16, 34(2)(b)(ii)Arbitration Act, 1940 — Section 28

Read judgment

High Courts07 Jun 2021Disposed Of

West Bengal Power Development Corporation Limited & Anr. Vs Manoj Kumar Agarwalla & Anr

Calcutta High Court · (2021) 06 CAL CK 0044

Read judgment

High Courts07 Jun 2021Dismissed

Richa Jalan Vs Vinty Khemani And Ors.

Calcutta High Court · (2021) 06 CAL CK 0014

Read judgment

High Courts04 Jun 2021Disposed Of

Jai Venktesh Concast Pvt. Ltd. & Anr. Vs Damodar Valley Corporation & Ors.

Calcutta High Court · (2021) 06 CAL CK 0048

Read judgment

High Courts04 Jun 2021Dismissed

Viplav Sharma Advocate Vs Cbi & Ors.

Calcutta High Court · (2021) 06 CAL CK 0047

Constitution Of India, 1950 — Article 12, 226, 227Prevention Of Corruption Act, 1988 — Section 11, 13(1)(d), 13(2), 19Code Of Criminal Procedure, 1973 — Section 407, 482

Read judgment

High Courts04 Jun 2021Allowed

Narayan Chandra Saha Vs State Of West Bengal

Calcutta High Court · (2021) 06 CAL CK 0046

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 313

Read judgment