COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 279 of 3,203

High Courts10 Jan 2020Allowed

M.Ayesha And Others Vs Andaman And Nicobar Administration And Others

Calcutta High Court · (2020) 01 CAL CK 0081

Land Revenue And Land Reforms Regulation, 1966 — Section 87, 87AAndaman And Nicobar Islands Land Revenue And Land Reforms Regulation, 1966 — Regulation 49, 50, 51, 53, 62, 65

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High Courts10 Jan 2020

Sirpur Paper Mills Ltd Vs I.K. Merchants Pvt. Ltd. (Formerly Known As I.K. Merchants)

Calcutta High Court · (2020) 01 CAL CK 0080

Arbitration And Conciliation Act, 1996 — Section 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 27, 28, 29, 30, 31, 31, 32, 33, 34Insolvency And Bankruptcy Code, 2016 — Section 12, 14, 14(a), 17, 18, 21, 25, 30, 31

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High Courts10 Jan 2020

Debesh Saha Vs Union Of India & Ors

Calcutta High Court · (2020) 01 CAL CK 0079

National Highways Act, 1956 — Section 5

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High Courts10 Jan 2020Disposed Of

Satis Chandra Khanda Vs State West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0078

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High Courts10 Jan 2020Disposed Of

Guru Charan Singha Vs State West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0077

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High Courts10 Jan 2020Disposed Of

Barada Prasad Mahata Vs State West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0076

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High Courts10 Jan 2020Disposed Of

Gobinda Ram Singh Vs State West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0075

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High Courts10 Jan 2020Disposed Of

Anima Ghosh Vs State West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0074

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High Courts10 Jan 2020Disposed Of

Nanda Kumar Show Vs State West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0073

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High Courts10 Jan 2020

Aloka Bose & Anr Vs Chandramouli Vithani

Calcutta High Court · (2020) 01 CAL CK 0072

Constitution Of India, 1950 — Article 227

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High Courts10 Jan 2020Disposed Of

Krishna Kumar Tekriwal Vs Jagat Mohan Kapur

Calcutta High Court · (2020) 01 CAL CK 0071

Constitution Of India, 1950 — Article 227Transfer Of Property Act, 1882 — Section 106Code Of Civil Procedure, 1908 — Section 151

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High Courts10 Jan 2020Disposed Of

Krishnapada Sardar And Another Vs State Of West Bengal And Others

Calcutta High Court · (2020) 01 CAL CK 0070

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 6 Rule 4West Bengal Schedule Castes And Schedule Tribes (Identification) Act, 1994 — Section 5, 8A, 8A(1), 8A(3), 8A(3)(c)(e), 8A(3)(c)(i), 9, 9(1), 9(2)

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High Courts10 Jan 2020Disposed Of