High Courts16 Feb 2018Dismissed
Haji Hanif Hakam Vs Debt Recovery Appellate Tribunal at Kolkata & Ors.
Calcutta High Court · (2018) 02 CAL CK 0009
Recovery of Debts Due to Banks and Financial Institutions Act, 1993, - Section 19, Section 18
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 439 of 3,203
High Courts15 Feb 2018Disposed oFF
SRIKANTA MALIK & ANR. Vs STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 02 CAL CK 0034
High Courts15 Feb 2018Dismissed
KEKA GHOSH Vs THE WEST BENGAL CENTRAL SCHOOL SERVICE COMMISSION & ORS.
Calcutta High Court · (2018) 02 CAL CK 0027
High Courts15 Feb 2018Dismissed
LUXMI NARAYAN CO-OPERATIVE HOUSING SOCIETY LTD. Vs CESC LTD. & ORS.
Calcutta High Court · (2018) 02 CAL CK 0026
Electricity Act, 2003, Section 43 - Duty to supply on request
High Courts15 Feb 2018
CENTEX(INDIA) ENGINEERS(P) LTD. Vs THE GENERAL MANAGER, SOUTH EASTERN RAILWAY
Calcutta High Court · (2018) 02 CAL CK 0003
Arbitration and Conciliation Act, 1996, Section 12(5), Section 11(6), Section 11(6A) - Grounds for challenge - Appointment of arbitrators - Appointment of arbitrators
High Courts14 Feb 2018
M/s. Berger Paints India Ltd. Vs Commissioner of Central Excise, Commissionerate & Ors.
Calcutta High Court · (2018) 02 CAL CK 0013
Central Excise Act, 1944, Section 14AA, Section 14AA(1)(a), Section 14AA(1)(b) - Special audit in cases where credit of duty availed or utilised is not within the norma
High Courts14 Feb 2018Disposed oFF
DANISH HUSSAIN Vs STATE OF WEST BENGAL & ORS.
Calcutta High Court · (2018) 02 CAL CK 0010
High Courts14 Feb 2018Disposed oFF
KANAK PROJECTS LIMITED Vs HOOGHLY PRINTING COMPANY LIMITED
Calcutta High Court · (2018) 02 CAL CK 0008
Transfer of Property Act, 1882, Section 108, Section 108(p), Section 111(g) - Rights and liabilities of lessor and lessee - Rights and liabilities of lessor and lessee - D
High Courts13 Feb 2018
TATA CAPITAL FINANCIAL SERVICES LIMITED Vs PRALAY SHANKAR SINGH & ANR.
Calcutta High Court · (2018) 02 CAL CK 0033
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts13 Feb 2018
Ranjiv Kumar & Anr. Vs Sanjiv Kumar & Anr.
Calcutta High Court · (2018) 02 CAL CK 0023
Stamp Act, 1899, Section 35 - Instruments not duly stamped inadmissible in evidence, etcArbitration and Conciliation Act, 1996, Section 19, Section 31,
High Courts13 Feb 2018Allowed
AFSAR ALI GAZI Vs DEPUTY DIRECTOR GENERAL OF FOREIGN TRADE & ORS
Calcutta High Court · (2018) 02 CAL CK 0016
High Courts12 Feb 2018
VIJAYWARGI FOODS PVT. LTD Vs P K T ASSOCIATES INC
Calcutta High Court · (2018) 02 CAL CK 0031
Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitration agreement
High Courts12 Feb 2018
AARYAN PROJECTS PRIVATE LIMITED Vs KLOWIN INFRASTRUCTURE PRIVATE LIMITED
Calcutta High Court · (2018) 02 CAL CK 0015
High Courts09 Feb 2018
EASTERN TEA ESTATE LTD Vs J.THOMAS & COMPANY LTD & ORS
Calcutta High Court · (2018) 02 CAL CK 0001
Companies Act, 1956, Section 397, Section 398 - Application to ju20[Tribunal] for relief in cases of oppression. - Application to ju20[Tribunal] for relief in cases of mismanagement.
High Courts08 Feb 2018
KAPIRUDDIN MONDAL & ANR. Vs MAGMA FINCORP LIMITED
Calcutta High Court · (2018) 02 CAL CK 0028
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts07 Feb 2018
THE OWNERS & PARTIES INTERESTED IN THE VESSEL MV NEPENTHE Vs OTA KANDLA PVT. LTD. & ORS.
Calcutta High Court · (2018) 02 CAL CK 0017
High Courts06 Feb 2018
NAFIS KHAN Vs TATA MOTORS FINANCE LTD.
Calcutta High Court · (2018) 02 CAL CK 0025
Arbitration and Conciliation Act, 1996, Section 9, Section 31(5) - Interim measures, etc., by Court - Form and contents of arbitral award
High Courts06 Feb 2018
M/s. SPML Infra Limited & Anr. Vs The Chief Manager, Canara Bank & Ors.
Calcutta High Court · (2018) 02 CAL CK 0022
High Courts06 Feb 2018Allowed
Bangabhumi Housing Pvt. Ltd. & Anr. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 02 CAL CK 0014
Stamp Act, 1899, Section 2(10), Section 2(16B), Section 4 of - Definitions - Definitions