High Courts15 May 2018Disposed Of
Directorate Of Enforcement And Others Vs Sandip Basu
Calcutta High Court · (2018) 05 CAL CK 0190
Constitution Of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 3
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 421 of 3,203
High Courts15 May 2018Disposed Of
Managing Committee Of Shree Balkrishna Vithalnath Vidyalaya & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0189
Constitution Of India, 1950 — Article 226
High Courts15 May 2018Allowed
Tanuja Bibi & Ors. Vs National Insurance Company Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0188
Motor Vehicles Act, 1988 — Section 166, 170, 173Code of Criminal Procedure, 1973 — Section 173Indian Penal Code, 1860 — Section 279, 304
High Courts15 May 2018Disposed Of
Ramprasad Dasgupta Vs Nadia District Central Cooperative Bank Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0187
West Bengal Cooperative Societies Act 2006 — Section 32(6)(a)Right to Information Act, 2005 — Section 2(h)Constitution Of India, 1950 — Article 12
High Courts15 May 2018Dismissed
Employees' State Insurance Corpn. & Anr. Vs Kanknarrah & Co. Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0063
Limitation Act, 1963 — Section 5Provisions of Sick Industrial Companies (special provisions) Act, 1985 — Section 32
High Courts15 May 2018Dismissed
Principal Commissioner Of Income Tax (International Taxation & Transfer Pricing) Vs Trans Global Plc @ Moran Holdings Plc
Calcutta High Court · (2018) 05 CAL CK 0062
Income Tax Act, 1961 — Section 28(va), 55(2)(a), 263
High Courts15 May 2018Dismissed
Woodland Manufacturers Limited Vs Sankar Prosad Garga & Ors.
Calcutta High Court · (2018) 05 CAL CK 0061
Partition Act, 1893 — Section 4Right to Information Act, 2005 — Section 6Code of Civil Procedure, 1908 — Order 7 Rule 1, Order 7 Rule 11(a), Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 1(d)
High Courts14 May 2018
Dipak Kumar Mukherjee Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2018) 05 CAL CK 0186
High Courts14 May 2018
Hindustan Steel Works Construction Ltd. Vs Regional Provident Fund Commissioner-Ii(Damage) & Anr.
Calcutta High Court · (2018) 05 CAL CK 0185
Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 14B
High Courts14 May 2018Disposed Of
Subhas Chandra Bhunia Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0184
Constitution Of India, 1950 — Article 226
High Courts14 May 2018Dismissed
Md. Nasim & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0183
Code of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 226
High Courts14 May 2018Dismissed
Uma Corporation Vs Hindustan Steelworks Construction LTD. & ORS.
Calcutta High Court · (2018) 05 CAL CK 0182
High Courts14 May 2018Dismissed
Bidyut Dandapat Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0181
Constitution Of India, 1950 — Article 226
High Courts14 May 2018Dismissed
Heiza Boilers (I) Pvt Ltd And Another Vs Union Of India And Others
Calcutta High Court · (2018) 05 CAL CK 0180
Arbitration and Conciliation Act, 1996 — Section 5, 32, 34Constitution Of India, 1950 — Article 226, 227
High Courts14 May 2018Dismissed
Mukul Maji Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0179
High Courts14 May 2018Disposed Of
State Of West Bengal & Ors. Vs Soumya Kundu & Ors.
Calcutta High Court · (2018) 05 CAL CK 0178
Constitution Of India, 1950 — Article 32, 226, 227, 323A, 323B
High Courts14 May 2018Dismissed
N. S. Engineering Projects Pvt. Ltd. & Anr. Vs State Bank Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0177
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(9), 17
High Courts14 May 2018Disposed Of
Majen Ray Vs State Of West Bengal
Calcutta High Court · (2018) 05 CAL CK 0176
Indian Penal Code, 1860 — Section 90, 109, 376Code of Criminal Procedure, 1973 — Section 156(3), 357, 437A, 1576(3)
High Courts14 May 2018Disposed Of
Sk. Jamaluddin Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0175
Indian Penal Code, 1860 — Section 34, 302, 307, 326West Bengal Recognized Non-Government Educational Institution Employees (Death-cum-Retirement Benefit) Scheme, 1981 — Rule 19(5)
High Courts14 May 2018Disposed Of
Saraf Agencies Pvt Ltd & Anr Vs Federal Agencies For State Property Management & Anr.
Calcutta High Court · (2018) 05 CAL CK 0056
Arbitration & Conciliation Act, 1996 — Section 27, 27(3), 27(2)Code of Civil Procedure, 1908 — Order 5 Rule 26A