High Courts14 May 2018Disposed Of
Delong Steel Limited Vs Lords Bluetech Co. Pvt. Ltd.
Calcutta High Court · (2018) 05 CAL CK 0055
Arbitration & Conciliation Act, 1996 — Section 48(1)(c)
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 422 of 3,203
High Courts11 May 2018Disposed Of
Bhabatosh Barai Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0174
High Courts11 May 2018Disposed Of
Sekh Rafikulla Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0173
Constitution Of India, 1950 — Article 12
High Courts11 May 2018Disposed Of
Md. Abbas & Ors. Vs Nripendra Nath Roy & Ors.
Calcutta High Court · (2018) 05 CAL CK 0172
Limitation Act, 1963 — Section 12, 14
High Courts11 May 2018
Ebadullah Sk. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0171
Management of Recognised Non-Government Madrasahs (aided and unaided) Rules 2002 — Rule 10(1), 10(2)
High Courts11 May 2018
Samar Roy & Ors. Vs Partha Sarathi Sen & Ors.
Calcutta High Court · (2018) 05 CAL CK 0170
West Bengal Judicial (Condition of Services) Rules, 2004 — Rule 6(b), 26(b), 26(1)(a), 26(1)(b), 26(1)(c), 26(1)(a)(b), (c), 28, 30, 31, 31(1), 67Constitution Of India, 1950 — Article 32, 142
High Courts11 May 2018
Yasmin Khalique & Ors. Vs Mukhtar Alam
Calcutta High Court · (2018) 05 CAL CK 0060
Arbitration and Conciliation Act, 1996 — Section 9Indian Partnership Act, 1932 — Section 16, 69(2)
High Courts11 May 2018
Punj Lloyd Limited Vs West Bengal Medical Services Corporation Limited
Calcutta High Court · (2018) 05 CAL CK 0059
Arbitration and Conciliation Act, 1996 — Section 14, 18
High Courts11 May 2018Dismissed
Maya Sinha & Ors. Vs Somendra Singh
Calcutta High Court · (2018) 05 CAL CK 0058
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 47 Rule 1
High Courts11 May 2018Dismissed
Commissioner Of Income Tax Vs L.C.C Infotech Limited
Calcutta High Court · (2018) 05 CAL CK 0057
Income Tax Act, 1961 — Section 10A, 143(1), 143(1)(a), 143(3), 147, 148, 156, 254
High Courts10 May 2018Disposed Of
Tarun Bhattacharyya Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0168
Constitution Of India, 1950 — Article 226
High Courts10 May 2018
Gaffar Mondal & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0167
Management Rules for Recognised Nongovernment Madrasahs (Aided and Non-aided), 2002 — Rule 2(k)Constitution of India, 1950 — Article 226
High Courts10 May 2018Dismissed
Lalwani Ferro Alloys Ltd. & Anr. Vs Damodar Valley Corporation & ORS.
Calcutta High Court · (2018) 05 CAL CK 0166
Electricity Act, 2003 — Section 121
High Courts10 May 2018Allowed
Kamal Kumar Santra Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0165
Constitution Of India, 1950 — Article 21
High Courts10 May 2018Allowed
Tareque Bazikar Vs State Of West Bengal
Calcutta High Court · (2018) 05 CAL CK 0164
Indian Penal Code, 1860 — Section 313, 376Code of Criminal Procedure, 1973 — Section 164
High Courts10 May 2018Dismissed
Dr. Pushan Majumdar Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0163
Constitution Of India, 1950 — Article 12, 32, 226
High Courts10 May 2018Dismissed
Adhir Ranjan Chowdhury Vs West Bengal State Election Commission & Ors.
Calcutta High Court · (2018) 05 CAL CK 0162
West Bengal Panchayat Elections Act, 2003 — Section 79, 93, 93(1), 93(1)(d)
High Courts08 May 2018Disposed Of
Syed Shamsul Arefin Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0161
Indian Penal Code, 1860 — Section 34, 323, 325, 341Essential Commodities Act, 1955 — Section 3, 4
High Courts08 May 2018
Manas Neogy & Another Vs State Of West Bengal & Others
Calcutta High Court · (2018) 05 CAL CK 0160
High Courts08 May 2018Dismissed
Alogoma Steels Limited (Formerly Known As Govinda Impex Pvt. Ltd.) & Anr. Vs Joint Director General Of Foreign Trade & Ors.
Calcutta High Court · (2018) 05 CAL CK 0159
Foreign Trade (Development and Regulation) Act, 1992 — Section 11Foreign Trade (Regulation) Rules, 1993 — Rule 7(1)(k)Constitution Of India, 1950 — Article 226