High Courts27 Sept 2021Dismissed
Mala Sanyal (Ghosh) Vs Secretary, Department Of Labour & Ors.
Calcutta High Court · (2021) 09 CAL CK 0037
Industrial Disputes Act, 1947 — Section 29, 33C(2)
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 227 of 3,203
High Courts22 Sept 2021Disposed Of
Kishorilal Jalan (Dec.) Vs Vishal Jalan
Calcutta High Court · (2021) 09 CAL CK 0038
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
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
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
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
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
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
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
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
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
High Courts14 Sept 2021
Devki Nandan Gupta Vs Institute Of Chartered Accountants Of India And Anr.
Calcutta High Court · (2021) 09 CAL CK 0026
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)
High Courts13 Sept 2021Disposed Of
Bulbul Biswas Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2021) 09 CAL CK 0024
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
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
High Courts08 Sept 2021Disposed Of
Dr. Krishna Sankar Ganguly Vs Kolkata Municipal Corporation And Ors
Calcutta High Court · (2021) 09 CAL CK 0021
Kolkata Municipal Corporation Act, 1980 — Section 21
High Courts07 Sept 2021
Pushpa Bouri @ Puspa Bauri Vs M/S. Eastern Coal Fields Ltd. And Ors.
Calcutta High Court · (2021) 09 CAL CK 0020
Constitution Of India, 1950 — Article 226
High Courts07 Sept 2021Disposed Of
Vijai Shree Pvt. Ltd. Vs Union Of India And Ors.
Calcutta High Court · (2021) 09 CAL CK 0019
Railways Act, 1989 — Section 62Sale of Goods Act, 1930 — Section 12, 19, 20, 21, 22, 23, 24, 26, 61(2)Evidence Act, 1872 &mdash Section 101, 102, 103
High Courts07 Sept 2021Dismissed
Abhik Kusari Vs University Of Calcutta & Ors.
Calcutta High Court · (2021) 09 CAL CK 0018
Constitution Of India, 1950 — Article 12