High Courts30 Apr 2018Dismissed
GIRDHAR DAS PUROHIT & ANR. Vs MISS SHREEKANTA BAGREE & ORS.
Calcutta High Court · (2018) 04 CAL CK 0038
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 430 of 3,203
High Courts30 Apr 2018Allowed
COUNTRYMAN TELEFILMS PVT. LTD. & ORS. Vs ALLAHABAD BANK & ANR
Calcutta High Court · (2018) 04 CAL CK 0037
High Courts30 Apr 2018Disposed Of
EI EQUIPMENT FINANCE LTD. Vs KRISHNAN & ANR.
Calcutta High Court · (2018) 04 CAL CK 0034
Arbitration and Conciliation Act, 1996 — Section 9, 17
High Courts30 Apr 2018
KHAGENDRA NATH MANDAL & ORS. Vs VS DHRUBATOSH CHOWDHURY & ORS.
Calcutta High Court · (2018) 04 CAL CK 0033
Arbitration and Conciliation Act, 1996 — Section 9, 34
High Courts30 Apr 2018
TATA CAPITAL FINANCIAL SERVICES LTD. Vs SINGH EARTH MOVERS & ANR
Calcutta High Court · (2018) 04 CAL CK 0032
Arbitration and Conciliation Act, 1996 — Section 9
High Courts30 Apr 2018Disposed Of
PEERLESS FINANCIAL SERVICES LIMITED Vs MRS. MEERA PRADIP KOTHARI
Calcutta High Court · (2018) 04 CAL CK 0031
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts30 Apr 2018
SREI EQUIPMENT FINANCE LTD. Vs. MALAY KUMAR PAHADASINGH & ANR.
Calcutta High Court · (2018) 04 CAL CK 0030
Arbitration and Conciliation Act, 1996 — Section 9
High Courts30 Apr 2018
IN THE MATTER OF: SREI EQUIPMENT FINANCE LTD. Vs. MD. ZAWED
Calcutta High Court · (2018) 04 CAL CK 0029
Arbitration and Conciliation Act, 1996 — Section 9
High Courts30 Apr 2018
SREI EQUIPMENT FINANCE LTD. Vs. VALECHA ENGINEERIG LTD. & ANR.
Calcutta High Court · (2018) 04 CAL CK 0028
Arbitration and Conciliation Act, 1996 — Section 9
High Courts30 Apr 2018
KOHLBROS COMMUNICATION PVT. LTD. Vs. SANDEEP TRADEX PVT. LTD
Calcutta High Court · (2018) 04 CAL CK 0027
Negotiable Instruments Act, 1881 — Section 138Companies Act, 1956 — Section 433(e), 434
High Courts30 Apr 2018Dismissed
SVF ENTERTAINMENT PVT. LTD.Vs MR. ANUPRIYO SENGUPTA
Calcutta High Court · (2018) 04 CAL CK 0026
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14(1)(a), 14(1)(b), 14(1)(d), 23, 41, 41e)42Contract Act, 1872 — Section 27
High Courts30 Apr 2018Allowed
MCNALLY BHARAT ENGINEERING CO. LTD. Vs MARG LIMITED AND ANOTHER
Calcutta High Court · (2018) 04 CAL CK 0025
Arbitration and Conciliation Act, 1996 — Section 9, 11(6), 11(6A), 42Negotiable Instruments Act, 1882 — Section 138, 142Code of Criminal Procedure, 1973 — Section 177, 178
High Courts30 Apr 2018
NARAYAN DEBNATH & ORS. Vs UNION OF INDIA & ORS.
Calcutta High Court · (2018) 04 CAL CK 0022
High Courts30 Apr 2018Allowed
SOUMEN SENGUPTA & ORS.Vs ASIA HEART FOUNDATION & ORS.
Calcutta High Court · (2018) 04 CAL CK 0021
Code of Civil Procedure, 1908 — Order 39 Rules 1, Order 39 Rules 2, Order 41 Rule 27, Section 151Indian Penal Code, 1860 — Section 168, 169, 420, 471Registration Act, 1908 — Section 49Transfer of Property Act, 1872 — Section 52
High Courts30 Apr 2018Dismissed
M/S. KRISHNA METALLICS PRIVATE LTD. & ANR. Vs M/S. DHURMTOLLAH PROPERTIES PRIVATE LTD. & ORS
Calcutta High Court · (2018) 04 CAL CK 0019
Code of Civil Procedure, 1908 — Order 41 Rule 11
High Courts30 Apr 2018
NCC LIMITED Vs A. K. RATH AND ANOTHER
Calcutta High Court · (2018) 04 CAL CK 0018
High Courts30 Apr 2018Disposed Of
IN THE MATTER OF:- MANOJ KUMAR SINGH & ORS Vs
Calcutta High Court · (2018) 04 CAL CK 0017
High Courts30 Apr 2018Disposed Of
IN THE MATTER OF:- SUKDEB KUMAR MANI Vs
Calcutta High Court · (2018) 04 CAL CK 0016
Code of Civil Procedure, 1908 — Order 41 Rule 11
High Courts30 Apr 2018
SREI EQUIPMENT FINANCE LTD. Vs MALAY KUMAR PAHADASINGH & ANR.
Calcutta High Court · (2018) 04 CAL CK 0007
Arbitration and Conciliation Act, 1996 — Section 9
High Courts30 Apr 2018Dismissed
SVF ENTERTAINMENT PVT. LTD. Vs ANUPRIYO SENGUPTA
Calcutta High Court · (2018) 04 CAL CK 0005
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14(1), 23, 41, 41(e), 42Contract Act, 1872 — Section 27