High Courts08 May 2018
HDB FINANCIAL SERVICES LIMITED Vs SAIDUL ISLAM & ANR.
Calcutta High Court · (2018) 05 CAL CK 0040
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 424 of 3,203
High Courts08 May 2018
CHOLAMANDALAM INVESTMENT & FINANCE CO. LTD. Vs RAJIB SARKAR & ORS.
Calcutta High Court · (2018) 05 CAL CK 0039
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts08 May 2018
HDB FINANCIAL SERVICES LIMITED Vs RUBAN MURMU & ANR.
Calcutta High Court · (2018) 05 CAL CK 0038
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts08 May 2018
MAGMA FINCORP LIMITED Vs KAMLA SPORTS & ORS.
Calcutta High Court · (2018) 05 CAL CK 0037
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 3
High Courts08 May 2018
MAGMA FINCORP LIMITED Vs RAVINDRA ISHWAR & ANR.
Calcutta High Court · (2018) 05 CAL CK 0036
Indian Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 4
High Courts08 May 2018
MAGMA FINCORP LIMITED Vs SAROJ KUMAR NATH & ANR.
Calcutta High Court · (2018) 05 CAL CK 0035
Arbitration and Conciliation Act, 1996 — Section 17, 17(2)
High Courts08 May 2018Dismissed
PRINCIPAL COMMISSIONER OF INCOME TAX-4, KOLKATA Vs JALAN CHEMICAL INDUSTRIES PVT. LTD.
Calcutta High Court · (2018) 05 CAL CK 0034
Income Tax Act, 1961 — Section 133(6), 147
High Courts08 May 2018Disposed Off
C.I.T.WB Vs SANJAY KUMAR SINGHAL
Calcutta High Court · (2018) 05 CAL CK 0033
Income Tax Act, 1961 — Section 158BC(C)
High Courts08 May 2018
PRINCIPAL COMM. OF INCOME TAX-14, KOLKATA Vs SALARPURIA SOFT ZONE, C/O. SALARPURIA JAJODIA CO.
Calcutta High Court · (2018) 05 CAL CK 0032
Income Tax Act, 1961 — Section 801A, 801A(4)(iii)
High Courts08 May 2018Allowed
ESAB INDIA LIMITED Vs UNION OF INDIA & ANR.
Calcutta High Court · (2018) 05 CAL CK 0031
Constitution of India — Article 226
High Courts08 May 2018
DHENDAI TEA & INDUSTRIES LTD. Vs WESTERN BITUMEN INDUSTRIES PVT. LTD.
Calcutta High Court · (2018) 05 CAL CK 0030
Companies Act, 1956 — Section 433(e), 434, 439Bengal Money Lenders Act, 1940 — Section 13
High Courts08 May 2018Disposed Off
RATAN KUMAR SHARMA & ANR. Vs JAGDISH MULCHANDANI
Calcutta High Court · (2018) 05 CAL CK 0029
Code of Civil Procedure, 1908 — Rule Order 23 Rule 3
High Courts08 May 2018Dismissed
RANJIV KUMAR AND ANOTHER Vs SANJIV KUMAR AND ANOTHER
Calcutta High Court · (2018) 05 CAL CK 0028
Arbitration and Conciliation Act, 1996 — Section 2(1)(c), 5, 11, 16, 19, 19(4), 31(6), 34, 36Indian Stamp Act, 1899 — Section 35Partnership Act, 1932 — Section 69
High Courts07 May 2018Disposed Of
Uttam Khatuya Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0143
Constitution Of India, 1950 — Article 14
High Courts07 May 2018Disposed Of
Swati Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0142
Management of Sponsored Institutions (Secondary), 1972 — Rule 23Constitution of India, 1950 — Article 226
High Courts07 May 2018Disposed Of
Shiv Kumar Agarwal And Others. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0141
High Courts07 May 2018
Kalpana Sarkar Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0140
Indian Penal Code, 1860 — Section 34, 363, 365, 366A
High Courts07 May 2018Disposed Of
Chaya Rani Pal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0139
High Courts07 May 2018Disposed Of
Manidipa Dey Vs Anupam Dey
Calcutta High Court · (2018) 05 CAL CK 0138
Hindu Marriage Act, 1955 — Section 24Code of Criminal Procedure, 1973 — Section 125
High Courts07 May 2018Allowed
Sarati Kora Vs Eastern Coalfields Limited & Ors.
Calcutta High Court · (2018) 05 CAL CK 0137