High Courts24 Aug 2021Disposed Of
ITD-ITD CEM Joint Venture Vs Kolkata Metro Rail Corporation Ltd
Calcutta High Court · (2021) 08 CAL CK 0068
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 12(5)
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 230 of 3,203
High Courts24 Aug 2021Disposed Of
Bhagwan Singh Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 08 CAL CK 0067
West Bengal NonGovernment College Teacher’s Death cum Retirement Benefit Scheme, 1973 — Rule 41
High Courts23 Aug 2021Allowed
Lav Pal Alias Prabir Pal And Another Vs Chief Executive Officer, Board Of Waqfs, West Bengal
Calcutta High Court · (2021) 08 CAL CK 0078
High Courts23 Aug 2021Allowed
Motiur Rahaman Khan, Since Deceased, His Legal Heirs And Representatives Nurjahan Khan And Others Vs Board Of Wakf, West Bengal And Others
Calcutta High Court · (2021) 08 CAL CK 0077
Code Of Civil Procedure, 1908 — Order 22 Rule 3, Order 22 Rule 10Waqf Rules, 2001 — Rule 27Waqf Act, 1995 — Section 83, 83(2), 83(5), 83(6)
High Courts23 Aug 2021Allowed
Amitava Mitra Vs Khaniva Mukherjee Villa And Another
Calcutta High Court · (2021) 08 CAL CK 0076
High Courts23 Aug 2021Disposed Of
Director General, Employees State Insurance Corporation & Anr Vs Swapan Kumar Mondal & Ors
Calcutta High Court · (2021) 08 CAL CK 0075
High Courts23 Aug 2021Disposed Of
Aparna Munshi Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 08 CAL CK 0074
West Bengal Central School Service Commission (General Transfer, Transfer on Special Grounds and Reallocation) Rules, 2015 — Rule 6(3)
High Courts23 Aug 2021
Nadia Printing And Packaging Private Limited And Anr. Vs Union Of India And Ors.
Calcutta High Court · (2021) 08 CAL CK 0066
Reserve Bank Of India Act, 1934 — Section 45(1A)
High Courts23 Aug 2021Disposed Of
Superintendence Company Of India(P)Ltd Vs Western Building Corporation
Calcutta High Court · (2021) 08 CAL CK 0065
High Courts23 Aug 2021Disposed Of
Fair Deal Supplies Limited Vs R. Piyarelall Iron And Steel Private Limited
Calcutta High Court · (2021) 08 CAL CK 0064
Arbitration and Conciliation Act, 1996 — Section 34, 34(4)
High Courts19 Aug 2021Disposed Of
Partha Sarathi Manna Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 08 CAL CK 0073
Constitution Of India, 1950 — Article 14, 16
High Courts19 Aug 2021Dismissed
Durga Enterprise & Anr Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 08 CAL CK 0072
Constitution Of India, 1950 — Article 19(1)(g), 32, 226
High Courts19 Aug 2021Allowed
Atish Ghosh & Anr Vs Janasevak Trust & Ors.
Calcutta High Court · (2021) 08 CAL CK 0071
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 16
High Courts19 Aug 2021Disposed Of
Laxmi Basfore Vs Senior Area Manager, Indian Oil Corpn. Ltd., Siliguri Area Office & Ors.
Calcutta High Court · (2021) 08 CAL CK 0070
High Courts18 Aug 2021Allowed
Ramesh Mahato & Ors Vs
Calcutta High Court · (2021) 08 CAL CK 0063
Constitution Of India, 1950 — Article 14, 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 37Code Of Criminal Procedure, 1973 — Section 436A
High Courts18 Aug 2021Dismissed
Satish Kumar Jhunjhunwala Vs Regional Provident Fund Commissioner
Calcutta High Court · (2021) 08 CAL CK 0062
Employees’ Provident Fund and Miscellaneous Provisions Act, 1985 — Section 8, 8A, 8B, 8C, 8D, 8ECode Of Civil Procedure, 1908 — Section 51
High Courts18 Aug 2021
Md. Jamal Ahmad Vs West Bengal Transport Corporation Limited And Ors.
Calcutta High Court · (2021) 08 CAL CK 0055
High Courts18 Aug 2021
Rdb And Company (Hindu Undivided Family) And Ors Vs Zee Entertainment Enterprises Ltd And Ors
Calcutta High Court · (2021) 08 CAL CK 0054
Copyright Act, 1957 — Section 2(d)(v), 17(c), 55, 55(2)Indian Contract Act, 1872 — Section 73, 74
High Courts18 Aug 2021
Srei Equipment Finance Limited Vs Dr. Prafulla Rajaram Hede
Calcutta High Court · (2021) 08 CAL CK 0053
Arbitration and Conciliation Act, 1996 — Section 11, 17
High Courts18 Aug 2021
Srei Equipment Finance Limited Vs Goutam Singh & Anr.
Calcutta High Court · (2021) 08 CAL CK 0052