High Courts30 Apr 2018
KOHLBROS COMMUNICATION PVT. LTD. Vs SANDEEP TRADEX PVT. LTD.
Calcutta High Court · (2018) 04 CAL CK 0003
Negotiable Instruments Act, 1881 — Section 138Companies Act,1956 — Section 433(e), 434
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 431 of 3,203
High Courts27 Apr 2018Disposed Of
Samudra Vinimoy Private Limited & Another Vs Indusind Bank Limited And Others
Calcutta High Court · (2018) 04 CAL CK 0132
High Courts27 Apr 2018Disposed Of
Rajeeb Kothari Vs State Of West Bengal & Anr.
Calcutta High Court · (2018) 04 CAL CK 0131
Code of Criminal Procedure, 1973 — Section 320(2), 482Indian Penal Code, 1860 — Section 120B, 406, 420
High Courts27 Apr 2018Dismissed
Ajay Jalan & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2018) 04 CAL CK 0130
Indian Penal Code, 1860 — Section 34, 405, 406, 409Code of Criminal Procedure, 1973 — Section 319Employee's Provident Funds Miscellaneous Provisions Act, 1952 — Section 2(e), 6, 14, 14A, 17
High Courts26 Apr 2018Allowed
Bharati Baul (Mondal) Vs State Of West Bengal &Ors.
Calcutta High Court · (2018) 04 CAL CK 0129
Constitution Of India, 1950 — Article 21A
High Courts26 Apr 2018Dismissed
Salim Akter Vs Union Of India & Ors
Calcutta High Court · (2018) 04 CAL CK 0128
Code of Civil Procedure, 1908 — Section 11
High Courts26 Apr 2018Dismissed
Diamond Harbour Municipality & Ors. Vs Hayagrib Naiya & Anr.
Calcutta High Court · (2018) 04 CAL CK 0127
High Courts26 Apr 2018Dismissed
Managing Director, West Bengal Dairy And Poultry Development Corporation LIMITED. Vs JAYANTI BOSE & ORS.
Calcutta High Court · (2018) 04 CAL CK 0126
Constitution of India, 1950 — Article 14, 226
High Courts26 Apr 2018Allowed
SAHUJAIN CHARITABLE SOCIETY & ANR. Vs KOLKATA MUNICIPAL CORPORATION & ORS.
Calcutta High Court · (2018) 04 CAL CK 0011
Kolkata Municipal Corporation Act, 1980 — Section 179(2), 179(2)(d), 180, 184, 190, 573Andhra Pradesh (Telengana area) Tenancy And Agricultural Land Act, 1950 — Section 50B(4)Maharashtra Land Revenue Code 1966 — Section 257
High Courts26 Apr 2018Dismissed
KOLKATA MUNICIPAL CORPORATION & ANR. Vs CALCUTTA GUJARATI EDUCATION SOCIETY & ANR.
Calcutta High Court · (2018) 04 CAL CK 0010
Kolkata Municipal Corporation (Amendment Act, 2006 — Section 171(1), 171(4), 174, 179, 180, 182A, 184, 185, 186, 189, 190, 191, 193, 197, 215, 217, 221A, 232A
High Courts26 Apr 2018Disposed Off
VCK SHARE AND STOCK BROKING SERVICES LTD. Vs BANK OF RAJASTHAN LTD.
Calcutta High Court · (2018) 04 CAL CK 0009
Indian Contract Act, 1872 — Section 163Transfer of Property Act, 1882 — Section 63, 64Code of Civil Procedure, 1908 — Rule Order 2 Rule 2, Order 6 Rule 17, 16
High Courts26 Apr 2018Disposed Off
SHYAMAL SIRCAR & ORS. Vs STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 04 CAL CK 0002
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 17(4)
High Courts25 Apr 2018
Abp Pvt. Ltd. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 04 CAL CK 0125
Code of Criminal Procedure, 1973 — Section 144(2)
High Courts25 Apr 2018Disposed Of
Totan Biswas Vs State Of West Bengal
Calcutta High Court · (2018) 04 CAL CK 0124
Code of Criminal Procedure, 1973 — Section 102, 110, 121
High Courts24 Apr 2018Disposed Of
Bharatiya Janata Party & Anr. Vs State Election Commission And Others
Calcutta High Court · (2018) 04 CAL CK 0123
High Courts24 Apr 2018Disposed Of
Ritzu Ghosal Vs West Bengal State Election Commission & Ors.
Calcutta High Court · (2018) 04 CAL CK 0122
West Bengal Panchayat Elections Act, 2003 — Section 43, 46West Bengal Panchayat Elections Rules, 2006 — Rule 28
High Courts24 Apr 2018Disposed Of
Sukumar Mukherjee Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 04 CAL CK 0121
Constitution Of India, 1950 — Article 12, 19(1)(e), 21, 300A
High Courts24 Apr 2018Dismissed
Dr. Atanu Chattopadhyay Vs Dipankar Datta State Of West Bengal & Ors.
Calcutta High Court · (2018) 04 CAL CK 0120
Constitution Of India, 1950 — Article 21, 32
High Courts24 Apr 2018
R. M. SARKAR & CO. (P) LTD. Vs UNION OF INDIA & ANR.
Calcutta High Court · (2018) 04 CAL CK 0004
Arbitration & Conciliation Act, 1996 &nmdash; Section 11, 11(6), 34, 36(1)Arbitration & Conciliation Act, 1940 — Section 14, 17, 30, 33
High Courts23 Apr 2018Disposed Of
Imsupenla Ozukum Vs State Of West Bengal
Calcutta High Court · (2018) 04 CAL CK 0119
Code of Criminal Procedure, 1973 — Section 164