High Courts19 Jan 2018Dismissed
Dr.Somnath Naskar Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0153
Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended danger
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 443 of 3,203
High Courts19 Jan 2018Disposed oFF
Ganesh Prasad Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0152
Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended danger
High Courts19 Jan 2018Disposed oFF
The Secretary, Udayan Apartment Vs C.E.S.C. Ltd. & Ors.
Calcutta High Court · (2018) 01 CAL CK 0147
High Courts19 Jan 2018
Connaught Plaza Restaurants Pvt. Ltd. Vs Park Street Properties Pvt. Ltd. & Anr.
Calcutta High Court · (2018) 01 CAL CK 0096
Code of Civil Procedure, 1908, Section 151, Order 21Rule 101 - Saving of Inherent powers of Court
High Courts19 Jan 2018Dismissed
Dr. Biswarup Saha Vs Commissioner of School Education & Ors.
Calcutta High Court · (2018) 01 CAL CK 0095
High Courts19 Jan 2018Disposed oFF
In the matter of: Simson Molla Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0094
High Courts19 Jan 2018Disposed oFF
Kiranshashi Das Vs The State of West Bengal & Others
Calcutta High Court · (2018) 01 CAL CK 0091
High Courts19 Jan 2018Allowed
Shibnath Santra & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0090
High Courts19 Jan 2018Dismissed
Sugam Mercantile Pvt. Ltd. Vs Sanjay Kumar Gupta & Ors.
Calcutta High Court · (2018) 01 CAL CK 0089
Code of Civil Procedure, 1908, Order 47Rule 1
High Courts19 Jan 2018Disposed oFF
Usha Rani Das Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0088
High Courts19 Jan 2018Dismissed
In the matter of: Sona Vets Private Limited Vs Nil
Calcutta High Court · (2018) 01 CAL CK 0013
Code of Criminal Procedure, 1973, Section 200 - Examination of complainantNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc.,
High Courts18 Jan 2018
Smt. Chhaya Ghosh @ Smt. Radharani Ghosh Vs Sri Bikram Dasgupta & Ors.
Calcutta High Court · (2018) 01 CAL CK 0172
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtWest Bengal Premises Tenancy Act, 1997, Section 7(3), Secti
High Courts18 Jan 2018
SMT. SARALA DEVI DERASARIA Vs MANIK LAL SHARMA & ANR.
Calcutta High Court · (2018) 01 CAL CK 0150
Code of Civil Procedure, 1908, Order 6Rule 17
High Courts18 Jan 2018
Rakesh Kumar Gupta Vs Suparna Ghosh and others
Calcutta High Court · (2018) 01 CAL CK 0057
High Courts17 Jan 2018Disposed oFF
Sk. Asraf Ali & Anr. Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2018) 01 CAL CK 0175
High Courts17 Jan 2018Disposed oFF
Nemai Chandra Ghosh @ Nemai Ghosh Vs Smt. Basumati Ghosh & Ors
Calcutta High Court · (2018) 01 CAL CK 0137
Code of Civil Procedure, 1908, Order 39Rule 7
High Courts17 Jan 2018Dismissed
Principal Commissioner of Income Tax,(Central)Kolkata-2 Vs M/s. Janki Textile & Industries Limited
Calcutta High Court · (2018) 01 CAL CK 0058
Income Tax Act, 1961, Section 10(1), Section 10(1), Section 10(1), Section 10(1), Section 71, Section 71,
High Courts17 Jan 2018Dismissed
S.K. Jalaluddin & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2018) 01 CAL CK 0002
High Courts16 Jan 2018
SREI EQUIPMENT FINANCE LIMITED Vs RAM KUMAR PANDIT
Calcutta High Court · (2018) 01 CAL CK 0170
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts16 Jan 2018
Sri Manik Chandra Mukherjee Vs The Damodar Valley Corporation & Ors.
Calcutta High Court · (2018) 01 CAL CK 0169