High Courts12 Oct 2018
Brg Iron And Steel Company Private Limited @APPELLANT@Hash Upendra Kumar Dhruv, Deputy Commissioner Of Customs, Special Disposal Cell, (Port)
Calcutta High Court · (2018) 10 CAL CK 0079
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 384 of 3,203
High Courts12 Oct 2018Disposed Off
Srei Equipment Finance Limited @APPELLANT@Hash Kamar Infrastructure(P) Ltd. & Anr
Calcutta High Court · (2018) 10 CAL CK 0078
Arbitration & Conciliation Act, 1996 — Section 9
High Courts12 Oct 2018Disposed Off
Adar Holdings Limited & Anr @APPELLANT@Hash Anil Kumar Todi & Ors
Calcutta High Court · (2018) 10 CAL CK 0077
Code of Civil Procedure, 1908 — Order 9 Rule 13
High Courts12 Oct 2018Dismissed
Punjab Produce & Trading Co. Pvt. Ltd @APPELLANT@Hash Pilani Investment & Industries Corp. Ltd & Ors
Calcutta High Court · (2018) 10 CAL CK 0076
Companies Act, 2013 — Section 34, 39, 102, 173, 179(3), 230, 230(3), 232, 232(1), 232(1), 430, 245, 430, 438Specific Relief Act, 1963 — Section 34, 392Companies Act, 1956 — Section 397, 398
High Courts12 Oct 2018Disposed Off
Indian Performing Right Society Ltd @APPELLANT@Hash Vodafone Idea Ltd
Calcutta High Court · (2018) 10 CAL CK 0075
Copyright Act, 1957 — Section 2(p), 2(y), 13, 14(3), 14(e), 18, 18(8), 19, 33, 34
High Courts12 Oct 2018Dismissed
Swapan Kumar Das @APPELLANT@Hash Tarun Aich & Ors
Calcutta High Court · (2018) 10 CAL CK 0074
Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 34(2)
High Courts11 Oct 2018Dismissed
Sandhya Jana (Bej) @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0089
High Courts11 Oct 2018Dismissed
Smt. Sumitra Hati & Anr @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0088
High Courts11 Oct 2018Dismissed
Achal Kumar Dubey @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0087
Rules for Management of Recognised Non- Government Institution (Aided and Unaided) 1969 — Rule 28West Bengal Board of Secondary Education Act, 1963 — Rule 7, 11Constitution of India, 1950 — Article 226
High Courts11 Oct 2018Dismissed
Ravi K. Bagaria @APPELLANT@Hash Sudarshan Kumar Nayar, S. K. Nayar and Another
Calcutta High Court · (2018) 10 CAL CK 0086
Transfer of Proper Act, 1882 — Section 114Code of Civil Procedure, 1908 — Order 9 Rule 9, Order 23 Rule 1Constitution of India, 1950 — Article 32, 226
High Courts11 Oct 2018Disposed Off
Amit Singh @APPELLANT@Hash ICICI Bank Limited and Others
Calcutta High Court · (2018) 10 CAL CK 0085
Recovery of Debts and Bankruptcy Act, 1993 — Section 19
High Courts11 Oct 2018Allowed
Jaladhar Maji @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0084
High Courts11 Oct 2018Disposed Off
Surya Alloy Industries Ltd. & Anr @APPELLANT@Hash West Bengal Electricity Regulatory Commission & Ors
Calcutta High Court · (2018) 10 CAL CK 0083
High Courts11 Oct 2018Disposed Off
M/S. Bravo Sponge Iron Private Limited And Another @APPELLANT@Hash Union of India and Others
Calcutta High Court · (2018) 10 CAL CK 0082
Code of Civil Procedure, 1908 — Order 47 Rule 1
High Courts11 Oct 2018
Radha Gobinda Ghosh @APPELLANT@Hash State of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0081
West Bengal Panchayat Act, 1973 — Section 12(4), 12(11)
High Courts11 Oct 2018Disposed Off
Ritwik @APPELLANT@Hash State of west Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0080
High Courts11 Oct 2018Disposed Off
M/S Mars Plywood Industries Pvt. Ltd @APPELLANT@Hash Commissioner Of Cgst & Cx
Calcutta High Court · (2018) 10 CAL CK 0073
Central Excise Act, 1944 — Section 35GCentral Excise Rules, 2002 — Rule 10
High Courts11 Oct 2018Disposed Off
Rita Basu & Anr @APPELLANT@Hash State Of West Bengal & Ors
Calcutta High Court · (2018) 10 CAL CK 0072
West Bengal Estate Acquisition Act, 1957 — Section 44(2a)promulgation of West Bengal State Acquisition Act, 1953 — Section 4(1), 6, 6(1)(c)Tribunal Act, 1997 — Section 2(r), 8
High Courts11 Oct 2018Dismissed
Rishima SA Investments LLC @APPELLANT@Hash Shristi Infrastructure Development Corporation Limited & Anr
Calcutta High Court · (2018) 10 CAL CK 0071
Arbitration and Conciliation Act, 1996 — Section 2(2), 9, 17, 37, 45Companies Act, 2013 — Section 167(1)(b), 241, 242, 243
High Courts11 Oct 2018Disposed Off
Suman Dutta @APPELLANT@Hash West Bengal Board of Secondary Education & Ors
Calcutta High Court · (2018) 10 CAL CK 0070