High Courts09 Dec 2019
Srei Equipment Finance LTD Vs Sudhir Kumar Pradhan And Anr
Calcutta High Court · (2019) 12 CAL CK 0032
Arbitration And Conciliation Act, 1996 — Section 9
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 294 of 3,203
High Courts06 Dec 2019Disposed Of
Arabinda Tewari Vs Union Of India & Ors
Calcutta High Court · (2019) 12 CAL CK 0031
Coal India Executives' Conduct Discipline And Appeal Rules, 1978 — Rule 27, 29, 30, 31, 34, 34.1, 34.1(i)
High Courts06 Dec 2019Dismissed
Partha Mondal @ Payel Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0030
High Courts06 Dec 2019Dismissed
M/s Sarat Tea Company Private Limited Vs Union Of India And Others
Calcutta High Court · (2019) 12 CAL CK 0029
Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 19(6), 226Tea Rules, 1954 — Rule 13(3)Tea Act, 1953 — Section 10, 30(3)(c)
High Courts06 Dec 2019Disposed Of
Shiw Kumar Gupta Vs Prithiraj Gupta & Anr
Calcutta High Court · (2019) 12 CAL CK 0028
High Courts06 Dec 2019Dismissed
Manik Lal Das Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0027
Calcutta State Transport Employees’ Service Regulations, 1961 — Rule 39Calcutta State Transport Employees’ Service Regulations, 1961 — Regulation 41
High Courts05 Dec 2019Disposed Of
Sibu Patra Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0026
West Bengal Highways Act, 1964 — Section 10, 10(1)
High Courts05 Dec 2019Disposed Of
Dipak Dolai Alias Dalapati Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0025
West Bengal Highways Act, 1964 — Section 10, 10(1)
High Courts05 Dec 2019Disposed Of
Krishna Ray & Ors Vs Government Additional Director And Ex Officio, Office Of The Director, Joint Land And Record, The Secretary And Surveyors Land And Land Reforms Department, West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0024
High Courts05 Dec 2019Disposed Of
Armex Security Private Limited Vs State Of West Bengal And Others
Calcutta High Court · (2019) 12 CAL CK 0023
Constitution Of India, 1950 — Article 14, 19(1)(g)
High Courts05 Dec 2019Disposed Of
Saswati Dutta Vs Devjyoti Das Choudhuri
Calcutta High Court · (2019) 12 CAL CK 0022
Code Of Civil Procedure, 1908 — Section 151, 152West Bengal Premises Tenancy Act, 1997 — Section 7(2), 7(3)West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts05 Dec 2019Disposed Of
Gopal Chandra Bairagi Vs Panchanan Mondal & Ors
Calcutta High Court · (2019) 12 CAL CK 0021
Code Of Civil Procedure, 1908 — Order 22 Rule 5West Bengal Land Reforms Act, 1955 — Section 49(1), 49(2), 61, 61(1), 61(3)Specific Relief Act, 1963 — Section 34
High Courts05 Dec 2019Dismissed
Aces Infotech (P) LTD. & Anr Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2019) 12 CAL CK 0020
Constitution Of India, 1950 — Article 226
High Courts04 Dec 2019Disposed Of
Ashoke Kumar Pramanick Vs State of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0019
High Courts04 Dec 2019
Abhradeep Pan & Ors Vs West Bengal University Of Teachers’ Training Education Planning And Administration & Ors
Calcutta High Court · (2019) 12 CAL CK 0018
High Courts03 Dec 2019
M/S Aryan Aqua (India) PVT. Ltd Vs Andaman & Nicobar Administration & Others
Calcutta High Court · (2019) 12 CAL CK 0017
Code Of Criminal Procedure, 1973 — Section 173(2)
High Courts03 Dec 2019Disposed Of
M. Murugesan And Others Vs Nand Kishore Singh And Others
Calcutta High Court · (2019) 12 CAL CK 0016
Andaman And Nicobar Islands Cooperative Societies Regulation, 1973 — Section 127(1)(b)
High Courts03 Dec 2019Disposed Of
Chief Executive Officer, The Board Of Auqaf Vs Md. Reazuddin & Ors
Calcutta High Court · (2019) 12 CAL CK 0015
Waqf Act, 1995 — Section 54, 54(3), 54(4)West Bengal Premises Tenancy Act, 1997 — Section 3(aa)Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts03 Dec 2019Allowed
Enkon Private Ltd Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2019) 12 CAL CK 0014
Kolkata Municipal Corporation Act, 1980 — Section 131, 131(3), 170, 170(1)(c), 170(2), 202, 202(1), 202(2), 202(4), 203, 203(3), 204, 307, 343, 343(1), 344, 344(1)Hoogly River Bridge Act, 1969 — Section 9, 23Uttar Pradesh Municipalities Act, 1916 — Section 116(g)
High Courts03 Dec 2019
Sanmay Banerjee Vs State Of West Bengal And Others
Calcutta High Court · (2019) 12 CAL CK 0013
Indian Penal Code, 1860 — Section 465, 469, 498A, 500, 504, 505(1)(b)Information Technology Act, 2000 — Section 43, 66Code Of Criminal Procedure, 1973 — Section 2(c), 2(d),41A, 41(1)(b)(ii), 155(2), 156(1), 167, 173(3), 216, 221, 222