High Courts18 Aug 2020
Anil Rajkumar Mekerji And Ors. Vs R Rev Paritosh Canning And Ors.
Calcutta High Court · (2020) 08 CAL CK 0038
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 249 of 3,203
High Courts18 Aug 2020Dismissed
Premchand Jute And Industries Pvt. Ltd. And Anr. Vs Employees State Insurance Corporation And Ors.
Calcutta High Court · (2020) 08 CAL CK 0037
Employees' State Insurance Act, 1948 — Section 26, 28, 44, 45A(1), 46, 75(1)(g), 85B, 93ASick Industrial Companies (Special Provisions) Act, 1985 — Section 4Constitution Of India, 1950 — Article 12
High Courts17 Aug 2020Dismissed
Bengal Tools Limited Vs Board Of Trustees Of The Port Of Kolkata & Ors
Calcutta High Court · (2020) 08 CAL CK 0054
Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 9
High Courts17 Aug 2020Disposed Of
Anand Kumar Rungta alias Roongta Vs Balai Chandra Das
Calcutta High Court · (2020) 08 CAL CK 0053
West Bengal Premises Tenancy Act, 1997 — Section 7(2)Constitution Of India, 1950 — Article 227
High Courts17 Aug 2020Disposed Of
Somnath Das & Ors Vs Rajdee Basu
Calcutta High Court · (2020) 08 CAL CK 0052
Constitution Of India, 1950 — Article 227
High Courts17 Aug 2020
South Indian Bank & Anr. Vs M/s. Sagar Trading Co. & Ors.
Calcutta High Court · (2020) 08 CAL CK 0051
High Courts17 Aug 2020Disposed Of
M/s. Singhi Project Pvt. Ltd. & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2020) 08 CAL CK 0050
West Bengal Municipal Corporation Act, 2006 — Section 226, 227(2), 273, 282(2)Constitution Of India, 1950 — Article 226
High Courts17 Aug 2020
Gaurishanker Bihani Vs Imperial Tubes Private Limited
Calcutta High Court · (2020) 08 CAL CK 0036
Code Of Civil Procedure, 1908 — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2
High Courts17 Aug 2020
Srei Equipment Finance Limited Vs Seirra Infraventure Private Limited
Calcutta High Court · (2020) 08 CAL CK 0035
Arbitration And Conciliation Act, 1996 — Section 9
High Courts17 Aug 2020Disposed Of
Pravin Kumar Kothari (Deceased) And Ors Dipti Bavishi
Calcutta High Court · (2020) 08 CAL CK 0034
Indian Succession Act, 1925 — Section 2(b), 59, 63, 70, 237, 280Evidence Act, 1872 — Section 62, 64, 65, 67, 68
High Courts14 Aug 2020Disposed Of
Hindustan Petroleum Corporation Ltd. And Ors. Vs M/s. I.A.S. Transport Corporation & Ors.
Calcutta High Court · (2020) 08 CAL CK 0049
Micro, Small And Medium Enterprises Development Act, 2006 — Section 7, 8, 8(2), 8(4)
High Courts14 Aug 2020Disposed Of
Ballyfabs International Limited Vs IDBI Bank Limited And Ors.
Calcutta High Court · (2020) 08 CAL CK 0033
High Courts12 Aug 2020Disposed Of
Pintu Modak Vs Hemanta Paul & Ors.
Calcutta High Court · (2020) 08 CAL CK 0048
Code Of Civil Procedure, 1908 — Order 39 Rule 4Constitution Of India, 1950 — Article 227
High Courts12 Aug 2020Disposed Of
M/s. Nobile Ice Cream Company Pvt. Ltd. & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2020) 08 CAL CK 0047
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts12 Aug 2020Disposed Of
M/S. Bhowmick Enterprises (India) Vs Union Of India
Calcutta High Court · (2020) 08 CAL CK 0032
Arbitration And Conciliation Act, 1996 — Section 12(5)
High Courts12 Aug 2020Disposed Of
Balasore Alloys Limited Vs Medima LLC
Calcutta High Court · (2020) 08 CAL CK 0031
Indian Arbitration And Conciliation Act, 1996 — Section 11(6), 21, 45Constitution Of India, 1950 — Article 141
High Courts10 Aug 2020Disposed Of
Bhabes Chandra Ghosh Vs State Of West Bengal And Ors.
Calcutta High Court · (2020) 08 CAL CK 0016
Constitution Of India, 1950 — Article 226
High Courts10 Aug 2020Disposed Of
Coochbehar Roller Flour Mills Ltd. And Anr. Vs WBSEDCL And Ors.
Calcutta High Court · (2020) 08 CAL CK 0015
Constitution Of India, 1950 — Article 226
High Courts10 Aug 2020Dismissed
Jannatun Tajrin And Anr. Vs State Of West Bengal And Ors.
Calcutta High Court · (2020) 08 CAL CK 0014
Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts10 Aug 2020Allowed
Bikash Ghosh And Ors. Vs State Of West Bengal
Calcutta High Court · (2020) 08 CAL CK 0013
Code Of Criminal Procedure, 1973 — Section 438(2)