High Courts17 May 2018Disposed Off
AMAN EXPORTS & ORS. Vs UNION OF INDIA & ORS.
Calcutta High Court · (2018) 05 CAL CK 0019
Foreign Trade (Development & Regulation) Act, 1992 — Section 8Customs Act, 1962 — Section 110A
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 419 of 3,203
High Courts17 May 2018Dismissed
CIT (LTU), KOLKATA Vs CENTURY PLY BOARD INDIA LTD.
Calcutta High Court · (2018) 05 CAL CK 0018
Income Tax Act, 1961— Section 263
High Courts17 May 2018Disposed Off
OPEL EXPORTS Vs UNION OF INDIA & ORS.
Calcutta High Court · (2018) 05 CAL CK 0017
Foreign Trade (Development & Regulation) Act, 1992 — Section 8Customs Act, 1962 — Section 110A
High Courts17 May 2018Disposed Off
SREI EQUIPMENT FINANCE LTD. Vs ANEES AHAMED KHAN & ORS.
Calcutta High Court · (2018) 05 CAL CK 0016
Arbitration and Conciliation Act, 1996 — Section 9
High Courts17 May 2018Dismissed
PRINCIPAL COMMISSIONER OF INCOME TAX-13,KOLKATA Vs VIDYASAGAR CENTRAL CO-OPERATIVE BANK LTD
Calcutta High Court · (2018) 05 CAL CK 0015
Income Tax Act, 1961 — Section 36(1)(viia)
High Courts17 May 2018Disposed Off
CANDOR GURGAON TWO DEVELOPERS & PROJECTS PVT. LTD. Vs SREI INFRASTRUCTURE FINANCE LTD.
Calcutta High Court · (2018) 05 CAL CK 0014
Arbitration and Conciliation Act, 1996 — Section 9, 9(b), 31, 33, 34, 34(3), 36, 36(2), 36(3)Code of Civil Procedure, 1908 — Rule Order 38 Rule 5
High Courts17 May 2018Dismissed
NIRMAL KUMAR SAHA & ANR. Vs DIPANKAR SAHA & ORS.
Calcutta High Court · (2018) 05 CAL CK 0013
Indian Succession Act, 1925 — Section 63Indian Evidence Act, 1872 — Section 68, 69
High Courts17 May 2018Disposed Off
MACKEIL & COMPANY PRIVATE LIMITED Vs STATE BANK OF INDIA & ORS.
Calcutta High Court · (2018) 05 CAL CK 0012
Securitization And Reconstruction of Financial Asset & Enforcement of Security Interest Act, 2002 — Section 2(zb), 2(zf), 13(2), 13(3), 13(4), 17, 17(1), 17(2), 17(3), 17(5)Companies Act, 1956 — Section 125Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 8(6)
High Courts17 May 2018Disposed Off
SURENDRALAL GIRDHARILAL MEHTA Vs UNION OF INDIA & ORS.
Calcutta High Court · (2018) 05 CAL CK 0011
Foreign Exchange Regulation Act 1973 — Section 8(1), 37, 50, 51, 52, 54, 64(2)Foreign Exchange Management Act, 1999 — Section 49(3), 79Code Of Criminal Procedure, 1973 — Section 482
High Courts16 May 2018
Anushree Giri (Karan) Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0218
Transfer of Property Act, 1882 — Section 52
High Courts16 May 2018
Champak Nag Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0217
Constitution Of India, 1950 — Article 226
High Courts16 May 2018Dismissed
Sunil Chowdhury Vs Howrah Municipal Corporation & Ors.
Calcutta High Court · (2018) 05 CAL CK 0216
Constitution Of India, 1950 — Article 226
High Courts16 May 2018Dismissed
Tapati Pal Vs Uma Das
Calcutta High Court · (2018) 05 CAL CK 0215
Code of Civil Procedure, 1908 — Order 9 Rule 9Constitution Of India, 1950 — Article 227
High Courts16 May 2018Disposed Of
Oodlabari Company Ltd. Vs State Of West Bengal And Ors.
Calcutta High Court · (2018) 05 CAL CK 0214
Employees’ State Insurance Act, 1948 — Section 45A, 45AA
High Courts16 May 2018Disposed Of
Saktipada Pira & Anr. Vs Sachi Rani Mondal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0213
High Courts16 May 2018Disposed Of
Motilal Gupta Vs C.E.S.C. Limited & Ors.
Calcutta High Court · (2018) 05 CAL CK 0212
Constitution Of India, 1950 — Article 21
High Courts16 May 2018Disposed Of
Rajlakshmi De Vs Gurudas Sarkar
Calcutta High Court · (2018) 05 CAL CK 0211
Code of Civil Procedure, 1908 — Section 24Special Marriage Act, 1954 — Section 13, 27
High Courts16 May 2018
Paschim Banga Gramin Bank Employees’ Association & Others Vs Paschim Banga Gramin Bank & Others
Calcutta High Court · (2018) 05 CAL CK 0210
High Courts16 May 2018
Karabi Begum Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0209
High Courts16 May 2018Disposed Of
Puranmal Agarwal & Ors. Vs Howrah Municipal Corporation & Ors.
Calcutta High Court · (2018) 05 CAL CK 0208
Constitution of India, 1950 — Article 226