High Courts26 Jun 2018Allowed
Tata Capital Financial Services Limited Vs Arup Mridha & Anr.
Calcutta High Court · (2018) 06 CAL CK 0082
Arbitration and Conciliation Act, 1996 — Section 9
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 408 of 3,203
High Courts25 Jun 2018Dismissed
Sabyasachi Sengupta Vs Subhanka Sengupta (Das) & Anr.
Calcutta High Court · (2018) 06 CAL CK 0224
Code Of Criminal Procedure 1973 — Section 203, 204(4), 397(1), 397(2), 397(3), 398, 482Government of India Act, 1935 — Section 205(1)Constitution of India, 1950 — Article 134
High Courts25 Jun 2018Disposed Of
Mita Banerjee Vs Bank Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0223
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A)
High Courts25 Jun 2018Disposed Of
Subrata Ghar Vs State Of West Bengal And Ors.
Calcutta High Court · (2018) 06 CAL CK 0222
Waqf Act, 1995 — Section 40
High Courts25 Jun 2018
Ram Bharat Chowdhury Alias Ram Bharat Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0221
Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Maya Jaiswal And Another Vs Suresh Chandra Shaw
Calcutta High Court · (2018) 06 CAL CK 0220
Indian Evidence Act, 1872 — Section 45Code of Civil Procedure, 1908 — Section 151, Order 26 Rule 10A
High Courts25 Jun 2018Allowed
Jakiur Rahman Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0219
Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Mojibur Rahaman Vs State Of West Bengal And Ors.
Calcutta High Court · (2018) 06 CAL CK 0218
Management of Sponsored Institutions (Secondary) Rules, 1972 — Section 10, 25Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Dr. Anupam Hazra Vs Union Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0217
High Courts25 Jun 2018Dismissed
Rekha Agarwal Vs Tapan Kumar Mishra And Another
Calcutta High Court · (2018) 06 CAL CK 0216
Specific Relief Act, 1963 — Section 31, 31(1), 34Code of Civil Procedure, 1908 — Order 7 Rule 10
High Courts25 Jun 2018Disposed Of
Serina Mondal Alias Piyada Vs State Of West Bengal And Ors.
Calcutta High Court · (2018) 06 CAL CK 0215
Code Of Criminal Procedure 1973 — Section 4, 357AConstitution of India, 1950 — Article 21, 38
High Courts25 Jun 2018Disposed Of
Nagendra Nath Saren Vs District Inspector Of Schools (S.E.), Dakshin Dinajpur & Ors.
Calcutta High Court · (2018) 06 CAL CK 0214
Management of Sponsored Institutions (Secondary) Rules, 1972 — Section 10, 25Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Sheta Dutta & Ors. Vs Birpur Fishermen’s Co-Operative Society Ltd. & Ors.
Calcutta High Court · (2018) 06 CAL CK 0213
Code Of Criminal Procedure 1973 — Section 154(3), 156(3)Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Allowed
Binita Bhoumik (Malakar) Vs Soumen Bhoumik
Calcutta High Court · (2018) 06 CAL CK 0212
Specific Relief Act, 1963 — Section 31, 34Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 2 Rule 2
High Courts25 Jun 2018Disposed Of
Bapan Sandip Chakraborty Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0211
Indian Penal Code, 1860 — Section 376(2)(g)Code Of Criminal Procedure 1973 — Section 164
High Courts25 Jun 2018Disposed Of
Tapan Kumar Dari Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0210
Bengal Excise Act, 1909 — Section 5(1)(d)West Bengal Excise (F.L) Rules, 1998 — Rule 239West Bengal Excise (Selection of New Site and Grant of Licence for Retail Sale of Licence and Certain other Intoxicants) Rule, 2003 — Rule 9, 14(3)
High Courts25 Jun 2018Disposed Of
Rafikul Islam Sardar Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0209
Control of National Highways (Land and Traffic) Act, 2002 — Section 26(2), 26(3)West Bengal Land Acquisition (Amendment) Act, 1997 — Section 9(3)(a)Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Sbpl Infrastructure Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0208
Indian Stamp Act, 1899 — Section 3, 35, 42, 56Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 2018Dismissed
Tandra Das Vs Rajib Lochan Das & Ors.
Calcutta High Court · (2018) 06 CAL CK 0207
Constitution of India, 1950 — Article 226
High Courts25 Jun 2018Disposed Of
Shrikant Mohta Vs Commissioner Of Income Tax, Central Ii, Kolkata
Calcutta High Court · (2018) 06 CAL CK 0081
Income Tax Act, 1961 — Section 72, 80, 132, 132A, 139, 139(1), 139(3), 147, 148, 149, 153A, 153A(1), 153A(1)(a), 163, 263