High Courts12 Aug 2021Allowed
In The Goods Of : P. K. Dutta @ Prodyut Kumar Dutta (DEC)
Calcutta High Court · (2021) 08 CAL CK 0021
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 232 of 3,203
High Courts11 Aug 2021Disposed Of
Sumitra Mandal Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 08 CAL CK 0033
Constitution Of India, 1950 — Article 14West Bengal Panchayat Act, 1973 — Section 12(2), 12(3), 12(4), 12(11), 101
High Courts11 Aug 2021Disposed Of
Alamgir Reja Choudhury Vs State Of West Bengal & Ors
Calcutta High Court · (2021) 08 CAL CK 0032
West Bengal Panchayat (Constitution) Rules, 1975 — Rule 5B(2)West Bengal Panchayat Act, 1973 — Section 12(2), 12(3), 12(11)
High Courts11 Aug 2021Disposed Of
Kartick Chalak Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 08 CAL CK 0031
Constitution Of India, 1950 — Article 14West Bengal Panchayat Act, 1973 — Section 101, 101(2), 101(3), 101(4), 101(11)
High Courts11 Aug 2021Allowed
Tibrewala Realtors Pvt. Ltd. Vs Kesar Trading Co. Pvt. Ltd. And Others
Calcutta High Court · (2021) 08 CAL CK 0030
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 115, 115A, 115A(3), 115(4), Order 7 Rule 11Limitation Act, 1963 — Section 5
High Courts11 Aug 2021Dismissed
Amit Guha Roy Vs Amlan Chowdhury & Another
Calcutta High Court · (2021) 08 CAL CK 0029
Arbitration And Conciliation Act, 1996 — Section 9, 34, 37, 42Commercial CourtsAct, 2015 — Section 2(1)(c), 6
High Courts11 Aug 2021
IVL Dhunseri Petrochem Industries Pvt. Ltd. Vs Epitome Petrochemical Pvt. Ltd.
Calcutta High Court · (2021) 08 CAL CK 0020
Code Of Civil Procedure, 1908 — Order 13A
High Courts11 Aug 2021
Suvasish Dasgupta Vs UCO Bank & Ors
Calcutta High Court · (2021) 08 CAL CK 0019
High Courts11 Aug 2021
Javed Akhtar & Ors. Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2021) 08 CAL CK 0018
Kolkata Municipal Corporation Act, 1980 — Section 356, 357, 357(6)
High Courts10 Aug 2021
Josnara Khatun Vs State Of West Bengal & Ors
Calcutta High Court · (2021) 08 CAL CK 0036
West Bengal Panchayat (Constitution) Rules, 1975 — Rule 5B(2)West Bengal Panchayat Act, 1973 — Section 12(2)General Clauses Act, 1897 — Section 27
High Courts10 Aug 2021Allowed
State Of West Bengal & Ors Vs Suvasish Kundu & Ors.
Calcutta High Court · (2021) 08 CAL CK 0035
Constitution Of India, 1950 — Article 226, 227
High Courts10 Aug 2021Dismissed
Souvik Ghosh & Ors. Vs University Of Burdwan & Ors.
Calcutta High Court · (2021) 08 CAL CK 0034
High Courts09 Aug 2021Dismissed
Somnath Sarkar Vs Atasi Saha And Another
Calcutta High Court · (2021) 08 CAL CK 0044
Code Of Civil Procedure, 1908 — Order 12 Rule 6, Order 7 Rule 11Evidence Act, 1872 — Section 108
High Courts09 Aug 2021Disposed Of
Sujit Kumar Talukdar Vs Durgapur Projects Limited & Ors
Calcutta High Court · (2021) 08 CAL CK 0040
Constitution Of India, 1950 — Article 14, 19, 21Payment Of Gratuity Act, 1972 — Section 7(3A)
High Courts09 Aug 2021Disposed Of
Commissioner Of Central Excise, Kolkata - II Vs Ranjit Kumar Biswas & Ors.
Calcutta High Court · (2021) 08 CAL CK 0039
Constitution Of India, 1950 — Article 14, 16, 309
High Courts09 Aug 2021Dismissed
Venkatesh Foundation Pvt. Ltd. Vs Jalan Carbons And Chemicals Pvt. Ltd. And Others
Calcutta High Court · (2021) 08 CAL CK 0038
Limitation Act, 1963 — Article 54Arbitration And Conciliation Act, 1996 — Section 11Limitation Act, 1963 — Section 3
High Courts09 Aug 2021Disposed Of
Hooghly Parks And Resorts Llp Vs State Of West Bengal & Ors
Calcutta High Court · (2021) 08 CAL CK 0037
Disaster Management Act, 2005 — Section 34, 65, 66, 66(1)
High Courts09 Aug 2021
UGRO Capital Ltd. Vs Bell Finvest (India) Ltd. And Ors.
Calcutta High Court · (2021) 08 CAL CK 0017
Arbitration And Conciliation Act, 1996 — Section 9, 9(1)(b), 36
High Courts09 Aug 2021
Dadu Dayal Commotrade Ltd. And Anr. Vs Amoorith Pipes And Tubes Pvt. Ltd. And Anr.
Calcutta High Court · (2021) 08 CAL CK 0016
Arbitration And Conciliation Act, 1996 — Section 9
High Courts09 Aug 2021Disposed Of
Jaishree Steels Pvt. Ltd. And Anr. Vs West Bengal State Electricity Distribution Company Ltd. And Ors.
Calcutta High Court · (2021) 08 CAL CK 0015
Constitution Of India, 1950 — Article 14, 226Electricity Act, 2003 — Section 56