High Courts28 Aug 2017
YASH VARDHAN MALL Vs TEJASH DOSHI
Calcutta High Court · (2017) 08 CAL CK 0035
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtRegistration Act, 1908, Section 40, Section 47, Secti
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Calcutta High Court judgments
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High Courts28 Aug 2017
DELTA INTERNATIONAL LIMITED & OTHERS Vs NUPUR MITRA & OTHERS
Calcutta High Court · (2017) 08 CAL CK 0034
Code of Civil Procedure, 1908, Order 7Rule 11 -Electricity Act, 2003, Section 145 - Civil court not to have jurisdictionSecuritisatio
High Courts25 Aug 2017Disposed oFF
Pradip Kumar Lunia and another Vs NIL
Calcutta High Court · (2017) 08 CAL CK 0033
Code of Criminal Procedure, 1973, Section 205, Section 319 - Corresponding old law.-Section 204 of the Code (V of 1898) - Power to proceed against other persons appearing to be guilty of offen
High Courts25 Aug 2017
M/s. Merck Ltd. & Anr. Vs Radha Nath Nandi
Calcutta High Court · (2017) 08 CAL CK 0032
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts25 Aug 2017Disposed off
Md. Aftab Alam alias Vs Nil
Calcutta High Court · (2017) 08 CAL CK 0031
High Courts23 Aug 2017
In The Goods of Abha Rani Sinha @ Abha Sinha (Deceased) Vs NIL
Calcutta High Court · (2017) 08 CAL CK 0030
Succession Act, 1925, Section 368 - Liability of executor or administrator for devastationIncome Tax Act, 1961, Section 203AA, Section 203AA,
High Courts22 Aug 2017
SLEEPWELL INDUSTRIES CO. LTD. Vs LMJ INTERNATIONAL LTD.
Calcutta High Court · (2017) 08 CAL CK 0029
Arbitration and Conciliation Act, 1996, Section 48, Section 48(2), Section 48(b), Section 48(d) - Condition for enforcement of foreign awards - Condition for e
High Courts18 Aug 2017Allowed
Sikaria Divinity Private Limited Vs State of West Bengal
Calcutta High Court · (2017) 08 CAL CK 0027
Code of Civil Procedure, 1908, Order 39Rules 1, Order 39Rules 2 -Specific Relief Act, 1963, Section 39, S
High Courts18 Aug 2017
Smt. Chabi Rani Misra Vs The Union of India & Others.
Calcutta High Court · (2017) 08 CAL CK 0026
High Courts18 Aug 2017
Manmatha Dalui & Others Vs The State of West Bengal & Anr.
Calcutta High Court · (2017) 08 CAL CK 0025
Code of Criminal Procedure, 1973, Section 174, Section 428 - Police to enquire and report on suicide, etc - Period of detention undergone by the accused to be set off against the sentence of
High Courts18 Aug 2017
Kotak Mahindra Bank Limited Vs Twadanya Agarwal
Calcutta High Court · (2017) 08 CAL CK 0024
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts17 Aug 2017
BMA Stainless Ltd. & Anr. Vs State of West Bengal & Ors.
Calcutta High Court · (2017) 08 CAL CK 0023
Bengal Electricity Duty Act, 1935, Section 3 - Duty on units of energy consumed
High Courts17 Aug 2017Dismissed
Dr. Md. Rezaul Karim & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 08 CAL CK 0022
Constitution of India, Article 14, Article 21, Article 226, Article 19(1)(g) - Appointment of Commission to inquire into and report on the administration
High Courts17 Aug 2017
Minor Riyan Ghosh Vs Oriental Insurance Company Limited & anr.
Calcutta High Court · (2017) 08 CAL CK 0021
Code of Civil Procedure, 1908, Order 41Rule 22 -Motor Vehicles Act, 1988, Section 173, Section 173, Section 163A<
High Courts17 Aug 2017
Swamina International Private Limited & Anr. Vs Income Tax Settlement Commission (IT & WT) & Ors.
Calcutta High Court · (2017) 08 CAL CK 0019
Income Tax Act, 1961, Section 154, Section 154, Section 154, Section 154 - Rectification of mistakeIncome Tax Rules, 1962,
High Courts17 Aug 2017
Mittal Technopack Private Limited & Anr. Vs The Development Commissioner & Ors.
Calcutta High Court · (2017) 08 CAL CK 0018
Special Economic Zones Act, 2005, Section 53 - Special Economic Zones to be ports, airports, inland container depots, land stations, etc., in certain casesSpecial Economic Zones Rules, 2006
High Courts16 Aug 2017
Tapan Biswas Vs The State of West Bengal & Anr.
Calcutta High Court · (2017) 08 CAL CK 0017
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 406 - Punishment for Criminal breach of trust
High Courts16 Aug 2017
Md. Siraj Vs The State of West Bengal
Calcutta High Court · (2017) 08 CAL CK 0016
Code of Criminal Procedure, 1973, Section 313, Section 156(2) - Power to examine the accused - Police officers power to Investigate cognizable caseIndian Penal Code, 1860<
High Courts11 Aug 2017
Uday Sankar Roy & Anr. Vs State of West Bengal & Ors.
Calcutta High Court · (2017) 08 CAL CK 0015
Urban Land (Ceiling and Regulation) Act, 1976, Section 33, Section 9, Section 6(1), Section 10(3), Section 10(6), Sectio
High Courts10 Aug 2017Dismissed
State of West Bengal & Anr. Vs Desire Agro Resorts Development Private Limited & Ors.
Calcutta High Court · (2017) 08 CAL CK 0014
Land Acquisition Act, 1894, Section 4, Section 11 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by CollectorRight to Fair C