High Courts15 Jul 2021
T.E. Thomson And Co. Ltd. Vs Ams Living Pvt. Ltd
Calcutta High Court · (2021) 07 CAL CK 0040
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 235 of 3,203
High Courts15 Jul 2021Disposed Of
Re: Rubi Star Real Estate & Housing Development Ltd Vs Reba Mandal And Ors
Calcutta High Court · (2021) 07 CAL CK 0039
Companies Act, 2013 — Section 434(1)(c)
High Courts14 Jul 2021Disposed Of
Arcuttipore Tea Company Ltd. Vs Eastern Housing Udyog Finance Company Limited
Calcutta High Court · (2021) 07 CAL CK 0047
High Courts14 Jul 2021
Shiv Shankar Agarwal Vs State Of West Benhal And Ors
Calcutta High Court · (2021) 07 CAL CK 0046
Indian Penal Code, 1860 — Section 498A
High Courts14 Jul 2021Disposed Of
Ladymoon Towers Private Limited Vs Mahendra Investment Advisors Private Limited
Calcutta High Court · (2021) 07 CAL CK 0038
High Courts14 Jul 2021Allowed
Rajkumar Mondal @ Raja Vs State Of West Bengal
Calcutta High Court · (2021) 07 CAL CK 0036
Indian Penal Code, 1860 — Section 307, 323, 354, 376, 420, 448, 468, 471, 506, 511Code Of Criminal Procedure, 1973 — Section 207, 227, 482
High Courts13 Jul 2021
Shree Shree Lachminarain Jew & Ors. Vs Kolkata Municipal Corporation & Others
Calcutta High Court · (2021) 07 CAL CK 0049
Kolkata Municipal Corporation Act, 1980 — Section 411
High Courts13 Jul 2021Dismissed
Sk. Wasim Akram Vs Ghulam Ashraf And Ors.
Calcutta High Court · (2021) 07 CAL CK 0044
Code Of Civil Procedure, 1908 — Order 1 Rule 8
High Courts13 Jul 2021Disposed Of
Saili Ghosh & Ors Vs Debapriyo Sen & Ors
Calcutta High Court · (2021) 07 CAL CK 0043
High Courts12 Jul 2021Dismissed
Bmw Industries Ltd. Vs Uco Bank And Ors.
Calcutta High Court · (2021) 07 CAL CK 0045
Constitution Of India, 1950 — Article 14, 226
High Courts12 Jul 2021
Debi Kar Vs Deb Kumar Kar & Anr
Calcutta High Court · (2021) 07 CAL CK 0035
Code Of Criminal Procedure, 1973 — Section 125
High Courts12 Jul 2021Allowed
Indian Oil Corporation Ltd. Vs Tapas Kumar Das
Calcutta High Court · (2021) 07 CAL CK 0029
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(b), 34(2A), 34(3)
High Courts09 Jul 2021Disposed Of
Debasish Bhattacharjee & Anr Vs State Of West Bengal & Anr.
Calcutta High Court · (2021) 07 CAL CK 0030
Constitution Of India, 1950 — Article 20, 21Code Of Criminal Procedure, 1973 — Section 154, 155(2), 157(1), 161, 162, 164, 173(2), 173(8), 320, 482Indian Penal Code, 1860 — Section 34, 306, 498A, 506
High Courts08 Jul 2021Allowed
Verdant Projects Vs Dipankar Sen And Ors
Calcutta High Court · (2021) 07 CAL CK 0023
Arbitration And Conciliation Act, 1996 — Section 15(2)
High Courts08 Jul 2021Disposed Of
Shri Balaji Infradevelopers Private Limited And Anr. Vs Srei Equipment Finance Limited And Ors.
Calcutta High Court · (2021) 07 CAL CK 0022
Arbitration And Conciliation Act, 1996 — Section 12
High Courts08 Jul 2021Disposed Of
Ramendra Kumar Shah & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2021) 07 CAL CK 0021
High Courts08 Jul 2021
Mahima Ranjan Mukhopadhyay Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2021) 07 CAL CK 0020
High Courts07 Jul 2021Allowed
Pabitra Kar Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 07 CAL CK 0026
Constitution Of India, 1950 — Article 226West Bengal Panchayat (Constitution) Rules, 1975 — Rule 5BWest Bengal Panchayat Elections Rules, 2006 — Rule 12(1)
High Courts07 Jul 2021Disposed Of
Noor Mohammed @ Sahabaz @ Sikendar Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 07 CAL CK 0025
Constitution Of India, 1950 — Article 142, 226Prisoners Act, 1900 — Section 31A, 31A(3)Indian Penal Code, 1860 — Section 465
High Courts07 Jul 2021Disposed Of
Mamata Banerjee Vs Suvendu Adhikari
Calcutta High Court · (2021) 07 CAL CK 0019