COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 377 of 3,203

High Courts12 Dec 2018Allowed

Kolkata Municipal Corporation Vs Rajat Muklania

Calcutta High Court · (2018) 12 CAL CK 0087

Kolkata Municipal Corporation Act, 1980 — Section 180, 184(4), 186, 188, 189, 189(5), 600Kolkata Municipal Corporation (Taxation) Rules, 1987 — Rule 9(3), 9(3)(c), 10, 15, 19, 19(6)Constitution of India, 1950 — Article 227

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High Courts12 Dec 2018Allowed

Riazuddin Vs Nabi Alam & Ors

Calcutta High Court · (2018) 12 CAL CK 0086

West Bengal Premises Tenancy Act, 1997 — Section 6, 7(2)Code of Civil Procedure, 1908 — Order 1 Rule 10(2)Constitution of India, 1950 — Article 227

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High Courts12 Dec 2018Dismissed

Tarun Bhattacharyya Vs State Of West Bengal And Others

Calcutta High Court · (2018) 12 CAL CK 0085

Code of Civil Procedure, 1908 — Section 151

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High Courts12 Dec 2018Disposed Off

Tarun Bhattacharyya Vs State Of West Bengal & Ors

Calcutta High Court · (2018) 12 CAL CK 0084

Constitution of India, 1950 — Article 226

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High Courts12 Dec 2018Disposed Off

Mitra Chatterjee Vs State Of West Bengal & Ors

Calcutta High Court · (2018) 12 CAL CK 0057

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High Courts12 Dec 2018Disposed Off

Simplex Infrastructures Ltd. & Anr Vs Commissioner Of Service Tax Commissionerate, Kolkata & Ors

Calcutta High Court · (2018) 12 CAL CK 0056

Service Tax Act, 1994 — Section 65A, 65(25b), 65(105)(zzzq), 65(105)(zzzza)Constitution of India 1950 — Article 226

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High Courts12 Dec 2018

Unilever Plc & Anr Vs Anoy Paul & Ors

Calcutta High Court · (2018) 12 CAL CK 0055

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High Courts12 Dec 2018Disposed Off

Kedar Nath Das Vs Manick Lal Das & Ors

Calcutta High Court · (2018) 12 CAL CK 0054

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High Courts12 Dec 2018Dismissed

Sri Dilip Biswas Vs Central Bank Of India & Ors

Calcutta High Court · (2018) 12 CAL CK 0053

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High Courts12 Dec 2018

Basanti Devi College & Anr Vs Meenakshi Chatterjee & Ors

Calcutta High Court · (2018) 12 CAL CK 0052

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High Courts12 Dec 2018Allowed

Steel Authority Of India Limited Vs Amiya Steel Private Limited

Calcutta High Court · (2018) 12 CAL CK 0051

Arbitration and Conciliation Act, 1996 — Section 9, 16, 34, 34(2)(a), 34(2)(b)(ii), 34(4)Contract Act, 1872 — Section 73

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High Courts11 Dec 2018Dismissed

Pinaki Roy Vs Dipali Roy & Ors

Calcutta High Court · (2018) 12 CAL CK 0050

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High Courts11 Dec 2018

Srei Equipment Finance Limited Vs Sai Sambhu Infrastructure Pvt. Ltd

Calcutta High Court · (2018) 12 CAL CK 0049

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts11 Dec 2018Disposed Off

Managing Committee, Ram Mohan Roy Seminary Vs State Of West Bengal & Ors

Calcutta High Court · (2018) 12 CAL CK 0036

West Bengal Society Registration Act, 1961 — Section 23, 23(1), 36Constitution of India 1950 — Article 226

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High Courts11 Dec 2018Allowed