High Courts30 Jan 2018
MAGMA FINCORP LIMITED Vs VEERAMANI V & ORS.
Calcutta High Court · (2018) 01 CAL CK 0156
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 441 of 3,203
High Courts30 Jan 2018
Usha Fan Industries Vs Lakshmi Kanta Chowdhury
Calcutta High Court · (2018) 01 CAL CK 0142
High Courts30 Jan 2018
Sushil Kumar Patwari @ Sushil Patwari & Ors. Vs State of West Bengal & Anr.
Calcutta High Court · (2018) 01 CAL CK 0023
Code of Criminal Procedure, 1973, Section 41A -Indian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishmen
High Courts30 Jan 2018
Anchor Electricals Private Limited & Anr. Vs The State of West Bengal & Anr.
Calcutta High Court · (2018) 01 CAL CK 0016
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 406 - Cheatin
High Courts30 Jan 2018Disposed oFF
M/s. Dutta Lahiri and Company Vs Smt. Ratna Sur.
Calcutta High Court · (2018) 01 CAL CK 0014
Specific Relief Act, 1963, Section 6 - Suit by persons dispossessed of immovable property
High Courts29 Jan 2018
FURHAN SULTAN HAFESJEE Vs GOLAM HOSSAIN MOHAMMED AMOLIA & ORS
Calcutta High Court · (2018) 01 CAL CK 0182
High Courts29 Jan 2018
KRIPANATH PAUL Vs RATAN MANI PAL & ORS.
Calcutta High Court · (2018) 01 CAL CK 0181
High Courts29 Jan 2018Disposed oFF
Sonamui Kshirodamayee Balika Vidyala (High) Vs Chitta Ranjan Samanta & Ors.
Calcutta High Court · (2018) 01 CAL CK 0180
High Courts29 Jan 2018
Suranjan Biswas @ Bhajan Biswas Vs Sri Ashoke Kumar Nath and another
Calcutta High Court · (2018) 01 CAL CK 0178
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 21Rule 101,
High Courts29 Jan 2018Dismissed
Sri Pradip Acharyya Vs Sri Murari Mondal
Calcutta High Court · (2018) 01 CAL CK 0177
Code of Civil Procedure, 1908, Order 22Rule 10, Order 41Rule 11
High Courts29 Jan 2018
POOJA SHARMA Vs DHARMENDRA SHARMA & ANR.
Calcutta High Court · (2018) 01 CAL CK 0168
High Courts29 Jan 2018
M/s. Howrah Forging Ltd. & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0164
High Courts29 Jan 2018Allowed
MATANG SINH Vs CENTRAL BUREAU OF INVESTIGATION
Calcutta High Court · (2018) 01 CAL CK 0157
High Courts29 Jan 2018
Prasanta Kumar Das & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0124
Constitution of India, Article 14, Article 12, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
High Courts29 Jan 2018
Asok Kumar Das Vs Paschim Banga Gramin Bank & Ors
Calcutta High Court · (2018) 01 CAL CK 0108
Constitution of India, Article 226 - Power of High Courts to Issue certain writsRegional Rural Banks Act, 1976, Section 29, Section 17 -Re
High Courts29 Jan 2018
M/S. CYGNUS INVESTMENTS & FINANCE PVT. LTD. Vs KAMALA RANJAN CHAKRABORTY & ORS.
Calcutta High Court · (2018) 01 CAL CK 0104
High Courts29 Jan 2018
Dilip Kumar Das Vs Kolkata Metropolitan Development Authority & Ors.
Calcutta High Court · (2018) 01 CAL CK 0103
High Courts25 Jan 2018
Sudhir Jalan & Anr Vs State of West Bengal & Anr
Calcutta High Court · (2018) 01 CAL CK 0176
Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal
High Courts25 Jan 2018Dismissed
MUKESH JODHANI Vs ANKIT METAL AND POWER LIMITED
Calcutta High Court · (2018) 01 CAL CK 0167
High Courts25 Jan 2018
Babuya Chakraborty Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0163