COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 413 of 3,203

High Courts15 Jun 2018Disposed Of

Rudra Vyaparchem Pvt. Ltd. Vs Union Of Inida & Anr

Calcutta High Court · (2018) 06 CAL CK 0012

Customs Act, 1962 — Section 129ECustoms, Excise and Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 4, 28C, 41

High Courts14 Jun 2018Allowed

Prasanta Kumar Goswami Vs North Bengal State Transport Corporation & Ors.

Calcutta High Court · (2018) 06 CAL CK 0144

Road Transport Act, 1959 — Section 3F

High Courts14 Jun 2018Dismissed

Hashen Seikh And Others Vs Asura Bibi And Others

Calcutta High Court · (2018) 06 CAL CK 0143

Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 2A, Order 39 Rule 1, Order 39 Rule 2

High Courts14 Jun 2018Disposed Of

Srei Equipment Finance Limited Vs Shrikanta Kumar Mahapatra & Anr.

Calcutta High Court · (2018) 06 CAL CK 0011

Arbitration and Conciliation Act, 1996 — Section 9, 17

High Courts14 Jun 2018Disposed Of

Principal Commissioner Of Income Tax Vs Landis Gyr Limited

Calcutta High Court · (2018) 06 CAL CK 0010

Income Tax Act, 1961 — Section 32(1), 254

High Courts14 Jun 2018

Om Finance Services Vs Santosh Mahato & Anr.

Calcutta High Court · (2018) 06 CAL CK 0009

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3Code of Civil Procedure, 1908 — Order 21 Rule 22(1)

High Courts14 Jun 2018

Kotak Mahindra Bank Limited Vs Subir Kumar Pathak & Anr.

Calcutta High Court · (2018) 06 CAL CK 0008

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3Code of Civil Procedure, 1908 — Order 21 Rule 22(1)

High Courts14 Jun 2018Dismissed

Cholamandalam Investment And Finance Company Limited Vs Sekh Mujibar Rahaman & Ors.

Calcutta High Court · (2018) 06 CAL CK 0007

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

High Courts14 Jun 2018Disposed Of

Hdb Financial Services Ltd. Vs S J Enterprise & Anr.

Calcutta High Court · (2018) 06 CAL CK 0006

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

High Courts14 Jun 2018

Srei Equipment Finance Ltd. Vs Binoy Kumar Singh & Anr.

Calcutta High Court · (2018) 06 CAL CK 0005

Arbitration and Conciliation Act, 1996 — Section 9

High Courts14 Jun 2018Disposed Of

Hdb Financial Services Ltd. Vs Md. Badruddoja & Anr.

Calcutta High Court · (2018) 06 CAL CK 0004

Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3

High Courts14 Jun 2018Allowed

Srei Equipment Finance Ltd. Vs Sujana Towers Ltd.

Calcutta High Court · (2018) 06 CAL CK 0003

Arbitration and Conciliation Act, 1996 — Section 9

High Courts13 Jun 2018Dismissed

Ratan Kumar Barman Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0142

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)

High Courts13 Jun 2018Allowed

Anup Kumar Gupta & Ors. Vs Associated Trade Agents & Ors.

Calcutta High Court · (2018) 06 CAL CK 0141

Code of Civil Procedure, 1908 — Section 47Constitution Of India, 1950 — Article 227

High Courts13 Jun 2018Dismissed

Panchanan Bera Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0140

High Courts13 Jun 2018Disposed Of

Md. Kawsar Ansar Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0139

Constitution Of India, 1950 — Article 226

High Courts13 Jun 2018Dismissed

Namirah Enterprise & Anr. Vs Union Of India & Ors.

Calcutta High Court · (2018) 06 CAL CK 0138

High Courts13 Jun 2018Dismissed

Sampa Podder Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0137

Constitution Of India, 1950 — Article 226

High Courts13 Jun 2018Disposed Of

Sushil Kar Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0136

Code of Civil Procedure, 1908 — Order 7 Rule 11Constitution Of India, 1950 — Article 226

High Courts13 Jun 2018Allowed

Shyam Sundar Kalra Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0135

West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(i)17(4)Code of Civil Procedure, 1908 — Section 80, Section 80(1), Order 27 Rule 5A, Order 7 Rule 11(d), Order 7 Rule 11