High Courts03 Dec 2019Allowed

Starlight Real Estate (Ascot) Mauritius Limited And Another Vs Jagrati Trade Services Private Limited And Others

Calcutta High Court · (2019) 12 CAL CK 0010

Arbitration And Conciliation Act, 1996 — Section 31(5), 34, 34(2), 34(3)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 34Code Of Civil Procedure, 1908 — Section 9, Order 1 Rule 10(2), Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 13
High Courts03 Dec 2019Allowed

Kanak Projects Ltd Vs Stewarts & Lloyds Of India Ltd

Calcutta High Court · (2019) 12 CAL CK 0009

Transfer Of Property Act, 1882 — Section 105, 106, 107Calcutta Municipal Correspondence Act, 1980 — Section 194, 230(a)(b)Insolvency And Bankruptcy Code, 2016 — Section 10, 12, 13, 14, 31, 33, 35, 36(1), 36(3), 36(3)(a), 36(4)
High Courts02 Dec 2019Dismissed

Tarapada Jana Vs Kumar Bhawani Giri & Anr

Calcutta High Court · (2019) 12 CAL CK 0096

Hindu Marriage Act, 1955 — Section 5, 7Indian Penal Code, 1860 — Section 494 Code Of Criminal Procedure, 1973 — Section 125Code Of Civil Procedure, 1908 — Order 41 Rule 11