High Courts25 Jan 2018Dismissed
M/S. IVRCL LIMITED Vs SREI EQUIPMENT FINANCE LIMITED (SEFL)
Calcutta High Court · (2018) 01 CAL CK 0162
Arbitration and Conciliation Act, 1996, Section 37 - Appealable orders
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 442 of 3,203
High Courts25 Jan 2018Disposed oFF
Biswas & Sons Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0161
High Courts25 Jan 2018Disposed oFF
Debasis Bosu Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2018) 01 CAL CK 0158
High Courts25 Jan 2018
Kanika Biswas Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0155
High Courts25 Jan 2018Disposed oFF
Krishna Singha Vs The State of West Bengal
Calcutta High Court · (2018) 01 CAL CK 0154
Code of Criminal Procedure, 1973, Section 161, Section 162, Section 313, Section 313(1)(b) - Examination of witnesses by police - Statements to police
High Courts25 Jan 2018Disposed oFF
Subala Mondal Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0143
High Courts25 Jan 2018Disposed oFF
Swadhin Halder & Anr. Vs Chhabi Kundu & Ors.
Calcutta High Court · (2018) 01 CAL CK 0134
National Highways Act, 1956, Section 3H - Deposit and payment of amount
High Courts25 Jan 2018
Raju Chowdhury & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0123
Constitution of India, Article 226 - Power of High Courts to Issue certain writsWest Bengal Highways Act, 1964, Section 10(3), Section 10(3) - Remo
High Courts25 Jan 2018
Gyan Bharati Vidyapith & Anr Vs Director of School Education, Govt. of W.B. & Ors.
Calcutta High Court · (2018) 01 CAL CK 0022
Constitution of India, Article 226 -Calcutta High Court Rules, 1914, - Rule 15, Rule 29(a), Rule 29(b)
High Courts25 Jan 2018
Sri Sukanta Sarkar Vs West Bengal College Service Commission & Ors.
Calcutta High Court · (2018) 01 CAL CK 0020
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts25 Jan 2018
Ranju Gopal Mukherjee & Anr. Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0017
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 1Rule 9 -Calcutta
High Courts25 Jan 2018
Dipali Halder & Ors Vs The State of West Bengal & Ors
Calcutta High Court · (2018) 01 CAL CK 0015
West Bengal Panchayat Act, 1973, Section 16, Section 11, Section 12, Section 12(3), Section 11(1), Section 11(1
High Courts24 Jan 2018
SREI EQUIPMENT FINANCE LIMITED Vs RAJI NAIK & ANR.
Calcutta High Court · (2018) 01 CAL CK 0179
Arbitration and Conciliation Act, 1996, Section 9, Section 34(3) - Interim measures, etc., by Court - Application for setting aside arbitral award
High Courts24 Jan 2018Dismissed
Amitava Bandyopadhyay Vs The West Bengal Council of Higher Secondary Education & Ors.
Calcutta High Court · (2018) 01 CAL CK 0165
High Courts24 Jan 2018
EVA EXOTICA PVT LTD Vs ADM AGRO INDUSTRIES INDIA PVT LTD
Calcutta High Court · (2018) 01 CAL CK 0160
Companies Act, 1956, Section 433(e) - Circumstances in which company may be wound up by Tribunal
High Courts24 Jan 2018
GOPESHWAR IRON WORKS PVT. LTD. & ORS Vs THE KOLKATA MUNICIPAL CORPORATION & ORS.
Calcutta High Court · (2018) 01 CAL CK 0159
Kolkata Municipal Corporation Act, 1980, Section 401, Section 401, Section 400, Section 400
High Courts24 Jan 2018
OTA KANDLA PVT. LTD. Vs THE O/P INT. IN THE VESSEL M.V. NEPENTHE & ORS
Calcutta High Court · (2018) 01 CAL CK 0125
Code of Civil Procedure, 1908, Order 7Rule 11
High Courts24 Jan 2018
SUNIL KUMAR AGARWAL Vs GOVIND RAM AGARWAL & ORS.
Calcutta High Court · (2018) 01 CAL CK 0115
Arbitration and Conciliation Act, 1996, Section 11, Section 9 - Appointment of arbitrators - Interim measures, etc., by CourtSecuritisation and Reconstruction of Financial Asset
High Courts24 Jan 2018
Atul Suba and Others Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0107
West Bengal Panchayat Act, 1973, Section 146(2)
High Courts24 Jan 2018
Board of Trustee for the Port of Calcutta & Anr. Vs Samir Patra
Calcutta High Court · (2018) 01 CAL CK 0105
Major Port Trust Act, 1863, Section 111