High Courts03 Apr 2025Allowed
BTS Research International Pty Ltd (SR/55/2020/PT/KOL) Vs Controller General of Patents & Designs, Mumbai & Ors
Calcutta High Court · (2025) 04 CAL CK 0909
Patents Act, 1970 - Section 3(c), 3(j), 13(3), 117
COURT ARCHIVE
Calcutta High Court judgments, 2025
603 judgments · page 20 of 31
High Courts03 Apr 2025Disposed Of
Starlite Vyapaar Pvt. Ltd Vs SNG Fashions Pvt. Limited
Calcutta High Court · (2025) 04 CAL CK 0908
Reserve Bank of India Act, 1934 - Section 45IALimitation Act, 1963 - Section 18, 19, 20Contract Act, 1872 - Section 25(3)
High Courts02 Apr 2025Dismissed
Balasore Alloys Limited Vs Flynt Mining LLP
Calcutta High Court · (2025) 04 CAL CK 0907
Arbitration and Conciliation Act, 1996 - Section 7, 10, 11, 12(5), 21Insolvency and Bankruptcy Code, 2016 - Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016 - Rule 5
High Courts02 Apr 2025Disposed Of
Variety Industrial Works Private Limited Vs Eastern Railway
Calcutta High Court · (2025) 04 CAL CK 0906
Arbitration and Conciliation Act, 1996 - Section 2(1)(e), 9, 11, 11(6), 12(3), 12(5), 13(3), 14, 14(1)(a), 14(2), 15, 25, 30, 32, 34, 42
High Courts25 Mar 2025Dismissed
MSTC Ltd Vs Malay Sengupta & Ors
Calcutta High Court · (2025) 03 CAL CK 1066
Payment of Gratuity Act, 1972 - Section 4, 4(6)(A), 4(6)(B), 4(6)(b)(ii), 13
High Courts25 Mar 2025Dismissed
Tarak Nath Sarkar Vs Union of India & Ors
Calcutta High Court · (2025) 03 CAL CK 1065
High Courts25 Mar 2025Allowed
Simplex Infrastructures Limited Vs State of West Bengal & Anr
Calcutta High Court · (2025) 03 CAL CK 1064
High Courts25 Mar 2025Dismissed
Shital Kumar Sarawgi Vs West Bengal State Financial Corporation Limited & Ors
Calcutta High Court · (2025) 03 CAL CK 1061
State Financial Corporations Act, 1951 - Section 29
High Courts25 Mar 2025Disposed Of
Javed Ahmed Khan Vs Deputy Commissioner of Revenue, State Tax, Ballygunge and Ors
Calcutta High Court · (2025) 03 CAL CK 1060
Central Goods and Services Tax Rules, 2017 - Rule 8
High Courts25 Mar 2025Disposed Of
KEC International Limited Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 03 CAL CK 1059
Constitution of India, 1950 - Article 286Central Sales Tax Act, 1956 - Section 14, 14(3, 15, 24(3), 27C(3)West Bengal Value Added Tax Act 2003 - Section 18
High Courts25 Mar 2025Allowed
Lal Mohan Porel @ Lalmohan @ Lalu Porel Vs State Of West Bengal
Calcutta High Court · (2025) 03 CAL CK 0961
Code of Criminal Procedure, 1973 - Section 161, 164Indian Penal Code, 1860 - Section 375, 376, 420, 493
High Courts25 Mar 2025Dismissed
NCLT Advocates Bar Association, Kolkata Bench & Ors Vs Union of India & Ors
Calcutta High Court · (2025) 03 CAL CK 0960
Constitution of India, 1950 - Article 50
High Courts25 Mar 2025Disposed Of
Panchanan Mal Vs Punjab National Bank and Ors
Calcutta High Court · (2025) 03 CAL CK 0959
Constitution of India, 1950 - Article 311(2)
High Courts24 Mar 2025Disposed Of
Alok Pakhira Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 03 CAL CK 1058
Constitution of India, 1950 - Article 141Industrial Disputes Act, 1947 - Section 2A(2)
High Courts24 Mar 2025Disposed Of
Tapan Kumar Das Vs Durgapur Steel People’s Co operative Bank Ltd & Ors
Calcutta High Court · (2025) 03 CAL CK 1057
Constitution of India, 1950 - Article 12, 226, 311(1)Indian Penal Code, 1860 - Section 120B, 403, 420, 467, 468, 471, 477AWest Bengal Cooperative Societies Rules, 1987 - Rule 2(iii), 29(B)(1), 18, 48(f)
High Courts24 Mar 2025Allowed
Bijit Mridha and Ors Vs Radhey Shyam Sarkar and Ors
Calcutta High Court · (2025) 03 CAL CK 1056
Code of Civil Procedure, 1908 - Order 41 Rule 27
High Courts24 Mar 2025Allowed
Chairman cum Managing Director, Eastern Coal Fields Limited Vs Ashok Kumar Mukherjee & Ors
Calcutta High Court · (2025) 03 CAL CK 1055
Constitution of India, 1950 - Article 14
High Courts24 Mar 2025Dismissed
Union Of India and Others Vs Sourav Biswas
Calcutta High Court · (2025) 03 CAL CK 1054
High Courts21 Mar 2025Allowed
Jagadish Chandra Mishra Vs Bishnupriya Mishra & Ors
Calcutta High Court · (2025) 03 CAL CK 1053
Code of Civil Procedure, 1908 - Section 151, Order 22 Rule 3, Order 23 Rule 3Registration Act, 1908 - Section 17(2)Transfer of Property Act, 1882 - Section 53A
High Courts21 Mar 2025Allowed
Dr. Binoy Ranjan Roy Vs Smt. Kabita Shaw
Calcutta High Court · (2025) 03 CAL CK 1052
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 6 Rule 17West Bengal Premises Tenancy Act, 1997 - Section 2(g), 6