High Courts11 Jun 2018
Dr. Anupam Hazra Vs Union Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0122
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 415 of 3,203
High Courts11 Jun 2018Disposed Of
Prasenjit Karar Vs Amal Mondal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0121
Howrah Municipal Corporation Act, 1980 — Section 177(1)
High Courts11 Jun 2018Dismissed
Hindustan Petroleum Corporation Ltd. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0120
Code Of Criminal Procedure 1973 — Section 144(2)
High Courts11 Jun 2018Dismissed
A.B. Associates & Ors Vs Srei Equipment Finance Limited & Anr
Calcutta High Court · (2018) 06 CAL CK 0033
Arbitration and Conciliation Act, 1996 — Section 34, 36(2)(3)
High Courts11 Jun 2018Disposed Of
Kolkata Municipal Corporation & Anr. Vs Vodafone East Limited & Ors.
Calcutta High Court · (2018) 06 CAL CK 0032
Kolkata Municipal Corporation Act, 1980 — Section 204, 204(2)Companies Act, 1956 — Section 529, 529ABombay Sales Tax Act, 1959 — Section 38C
High Courts08 Jun 2018Dismissed
Prasun Das Vs Chief Election Commission & Ors.
Calcutta High Court · (2018) 06 CAL CK 0119
Representation of People Act, 1950 — Section 24(a), 24(b), 32
High Courts08 Jun 2018Dismissed
Anjali Ray Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0118
Code Of Criminal Procedure 1973 — Section 439(2)
High Courts08 Jun 2018Dismissed
Tusar Kanti Basu Chowdhury And Another APPELLANT @Hash Nil Kamal Basu Chowdhury
Calcutta High Court · (2018) 06 CAL CK 0117
West Bengal Land Reforms Act, 1955 — Section 8Bengal Tenancy Act, 1885 — Section 26F
High Courts08 Jun 2018Disposed Of
Najmina Khatun Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0116
Code of Civil Procedure, 1908 — Order 23 Rule 1(4)Management of Recognized non-Government Madrasahs (Aided and Unaided), 2002 — Rule 27, 53Constitution Of India, 1950 — Article 226
High Courts08 Jun 2018Disposed Of
Akram Ali Sardar Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0115
Code Of Criminal Procedure 1973 — Section 144Constitution Of India, 1950 — Article 226
High Courts08 Jun 2018Dismissed
Titagarh Wagons Limited Vs Board Of Trustees Of The Port Of Kolkata
Calcutta High Court · (2018) 06 CAL CK 0031
Arbitration and Conciliation Act, 1996 — Section 11
High Courts07 Jun 2018
Binay Krishan Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0114
Constitution of India, 1950 — Article 300A
High Courts07 Jun 2018Allowed
Pinki Chowdhury Vs Lab Chowdhury
Calcutta High Court · (2018) 06 CAL CK 0113
Code of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure 1973 — Section 125
High Courts07 Jun 2018Allowed
Md. Noor Alam Vs Union Of India & Ors.
Calcutta High Court · (2018) 06 CAL CK 0111
Code Of Criminal Procedure 1973 — Section 248(1)Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 10
High Courts07 Jun 2018Dismissed
Dhiren Bauri & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0109
Constitution Of India, 1950 — Article 243P(e), 243Q
High Courts07 Jun 2018Dismissed
Saikat Giri Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0108
High Courts07 Jun 2018Disposed Of
Oriental Insurance Co. Ltd. Vs Sima Sarkar & Ors.
Calcutta High Court · (2018) 06 CAL CK 0107
Motor Vehicles Act, 1988 — Section 14(2), 166, 173
High Courts07 Jun 2018Dismissed
Kaji Aftab Ahamed & Anr. Vs Citibank N.A.
Calcutta High Court · (2018) 06 CAL CK 0030
Arbitration and Conciliation Act, 1996 — Section 9, 34, 34(3), 42
High Courts07 Jun 2018Allowed
Winsome International Limited Vs New India Assurance Company Limited
Calcutta High Court · (2018) 06 CAL CK 0029
Arbitration and Conciliation Act, 1996 — Section 14, 12, 12(1), 13(4)(5), 13
High Courts07 Jun 2018
Magma Fincorp Limited Vs Pioneer Construction Company & Anr.
Calcutta High Court · (2018) 06 CAL CK 0028
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3