High Courts10 Nov 2020Allowed
Bally Jute Company Limited And Another Vs State Of West Bengal And Others
Calcutta High Court · (2020) 11 CAL CK 0002
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 246 of 3,203
High Courts05 Nov 2020Allowed
Rashmi Cement Limited and Another Vs Union Of India and Others
Calcutta High Court · (2020) 11 CAL CK 0018
Railways Act, 1989 — Section 33, 34, 35, 36, 70, 71, 71(3), 93Carriage by Road Act, 2007 — Section 2(a)Constitution Of India, 1950 — Article 51(A), 226, 227
High Courts03 Nov 2020Dismissed
Dr. Anupa Pal Kee Ghosh Vs State Bank Of India And Ors.
Calcutta High Court · (2020) 11 CAL CK 0003
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Constitution Of India, 1950 — Article 226
High Courts03 Nov 2020Disposed Of
Chunilal Mukherjee Vs Gluconate Health Limited And Ors.
Calcutta High Court · (2020) 11 CAL CK 0001
High Courts21 Oct 2020
Sisir Kumar Biswas Vs Swapan Kumar Biswas
Calcutta High Court · (2020) 10 CAL CK 0011
Code Of Civil Procedure, 1908 — Order 11 Rule 21
High Courts21 Oct 2020Dismissed
Sandip Jash Vs West Bengal Small Industries Development Corporation Ltd. & Ors.
Calcutta High Court · (2020) 10 CAL CK 0007
High Courts21 Oct 2020Disposed Of
Gobinda Maiti Vs State Of West Bengal & Anr.
Calcutta High Court · (2020) 10 CAL CK 0003
Constitution Of India, 1950 — Article 14, 19(1)(g), 226
High Courts21 Oct 2020Disposed Of
Barnali Ghosh Vs State Of West Bengal & Anr.
Calcutta High Court · (2020) 10 CAL CK 0002
West Bengal Primary Education Act, 1973 — Section 23(3)(a), 23(3)(b)West Bengal Primary Education (Conduct Of Service Of Teachers Of Primary Schools) Rules, 2001 — Rule 3(3)Constitution Of India, 1950 — Article 15, 19, 51A(e)
High Courts15 Oct 2020
Bijoya Roy And Ors. Vs Kolkata Municipal Corporation And Ors.
Calcutta High Court · (2020) 10 CAL CK 0015
High Courts15 Oct 2020Disposed Of
Prabir Kumar Dey Vs State Of West Bengal
Calcutta High Court · (2020) 10 CAL CK 0001
Indian Penal Code, 1860 — Section 307Code Of Criminal Procedure, 1973 — Section 428
High Courts13 Oct 2020Disposed Of
Budhu @ Sanjoy Sabar Vs State & Anr.
Calcutta High Court · (2020) 10 CAL CK 0010
Indian Penal Code, 1860 — Section 304, 323Code Of Criminal Procedure, 1973 — Section 482
High Courts13 Oct 2020Disposed Of
Moumita Chakraborty Vs State Of West Bengal & Anr.
Calcutta High Court · (2020) 10 CAL CK 0009
Code Of Criminal Procedure, 1973 — Section 125, 340
High Courts13 Oct 2020Disposed Of
Surajit Halder Vs State Of West Bengal & Anr..
Calcutta High Court · (2020) 10 CAL CK 0006
Indian Penal Code, 1860 — Section 323, 324, 379, 504Code Of Criminal Procedure, 1973 — Section 164, 482
High Courts13 Oct 2020Dismissed
Poulash @ Kangra Oraon Vs State Of West Bengal
Calcutta High Court · (2020) 10 CAL CK 0004
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164, 313, 428
High Courts12 Oct 2020Dismissed
Bandana Sil & Anr Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2020) 10 CAL CK 0016
High Courts12 Oct 2020Disposed Of
Tahiruddin Mondal & Ors. Vs State Of West Bengal
Calcutta High Court · (2020) 10 CAL CK 0008
Indian Penal Code, 1860 — Section 34, 302, 307, 326Code Of Criminal Procedure, 1973 — Section 82, 82(1), 82(2), 83Arms Act, 1959 — Section 27, 35
High Courts09 Oct 2020Disposed Of
D & I Taxcon Services Pvt. Ltd. Vs State Of West Bengal & Anr.
Calcutta High Court · (2020) 10 CAL CK 0005
Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 466, 468, 474
High Courts07 Oct 2020
Srei Equipment Finance Limited Vs Seirra Infraventure Private Limited
Calcutta High Court · (2020) 10 CAL CK 0014
Arbitration And Conciliation Act, 1996 — Section 2(1)(e) , 9Arbitration And Conciliation (Amendment) Act, 2015 — Section 2(1)(e)(i)Code Of Civil Procedure, 1908 — Section 15, 16, 17, 19, 20, 185
High Courts07 Oct 2020Disposed Of
Rahee GPT (JV) & Ors. Vs Union Of India & Ors
Calcutta High Court · (2020) 10 CAL CK 0013
High Courts07 Oct 2020
Cuprum Bagrodia Limited Vs Gainwell Commosales Private Limited
Calcutta High Court · (2020) 10 CAL CK 0012
Arbitration And Conciliation Act, 1996 — Section 9