High Courts01 Jul 2025Dismissed
Soumyendu Chakraborty & Anr Vs State Of West Bengal & Anr
Calcutta High Court · (2025) 07 CAL CK 0766
COURT ARCHIVE
Calcutta High Court judgments
67,757 judgments · page 66 of 3,388
High Courts01 Jul 2025Disposed Of
State Of West Bengal And Ors Vs Lokkon Soren And Ors
Calcutta High Court · (2025) 07 CAL CK 0765
West Bengal land Reforms Act, 1955 - Section 49West Bengal Land Reforms Rules, 1965 - Rule 20(A)
High Courts23 May 2025Disposed Of
Dipankar Banik Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 05 CAL CK 0815
High Courts23 May 2025Dismissed
Dhanbad Lab Instruments India Private Limited Vs METRAVI Instruments Private Limited
Calcutta High Court · (2025) 05 CAL CK 0814
Code of Civil Procedure, 1908 - Order 39 Rule 2ATrademark Act, 1999 - Section 2(1)(h), 2(1)(zg), 28Commercial Courts Act, 2015 - Section 12A
High Courts22 May 2025Dismissed
BVEPL Bhartia (JV) Vs State Of West Bengal And Ors
Calcutta High Court · (2025) 05 CAL CK 0813
Arbitration and Conciliation Act, 1996 - Section 2(b), 7, 7(4)(b), 11(6), 73
High Courts21 May 2025Disposed Of
Vhyom Mines And Minerals Private Limited Vs Jharkhand Ispat Private Limited
Calcutta High Court · (2025) 05 CAL CK 0812
Code of Civil Procedure, 1908 - Order 7 Rule 10(b), Order 7 Rule 10(c), Order 7 Rule 11, Order 49 Rule 3
High Courts21 May 2025Allowed
M/s Neo Carbons Private Limited Vs National Insurance Company Limited
Calcutta High Court · (2025) 05 CAL CK 0811
Code of Civil Procedure, 1908 - - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)
High Courts21 May 2025Dismissed
M/s Consolidated Infracon Private Limited Vs Lakshman Prasad Agarwal
Calcutta High Court · (2025) 05 CAL CK 0810
Code of Civil Procedure, 1908 - Section 10, 88, Order 35 Rule 3Indian Penal Code, 1860 - Section 406, 409, 420Negotiable Instruments Act, 1881 - Section 138
High Courts20 May 2025Allowed
Maya Bouri Vs M/S. Eastern Coalfields Limited & Ors
Calcutta High Court · (2025) 05 CAL CK 0809
Constitution of India, 1950 - Article 226
High Courts20 May 2025Dismissed
Wow Momo Foods Private Limited And Anr Vs Kolkata Municipal Corporation And Ors
Calcutta High Court · (2025) 05 CAL CK 0808
Kolkata Municipal Corporation Act, 1980 - Section 180(2)(ii), 181, 184, 185, 193
High Courts20 May 2025Disposed Of
Shashi Kant Tapuriah Vs Kolkata Municipal Corporation And Others
Calcutta High Court · (2025) 05 CAL CK 0807
Code of Civil Procedure, 1908 - Section 11, Order 2 Rule 2Kolkata Municipal Corporation Act, 1980 - Section 174, 174(1), 178, 180(2)(ix), 188
High Courts20 May 2025Dismissed
Tanweer Ebadullah Vs Kolkata Municipal Corporation And Ors
Calcutta High Court · (2025) 05 CAL CK 0806
Constitution of India, 1950 - Article 226Kolkata Municipal Corporation Act, 1980 - Section 184, 573Limitation Act, 1963 - Article 113
High Courts20 May 2025Allowed
ITC Limited Vs Controller Of Patents Designs And Trademark
Calcutta High Court · (2025) 05 CAL CK 0805
Constitution of India, 1950 - Article 14, 47, 53APatents Act, 1970 - Section 3(b), 83(e)(a)
High Courts20 May 2025Dismissed
Oriental Insurance Company Limited Vs Reliance Jute Mills (International Limited)
Calcutta High Court · (2025) 05 CAL CK 0804
Arbitration and Conciliation Act, 1996 - Section 11, 34, 34(2)
High Courts20 May 2025Disposed Of
Dhananjai Lifestyle Limited Vs Sanvie Retail Private Limited
Calcutta High Court · (2025) 05 CAL CK 0803
Arbitration and Conciliation Act, 1996 - Section 7, 7(1), 9, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81Negotiable Instruments Act, 1881 - Section 138(b)Micro, Small And Medium Enterprises Development Act, 2006 - Section 18(1), 18(2), 18(3)
High Courts20 May 2025Disposed Of
Marico Limited Vs Dabur India Limited
Calcutta High Court · (2025) 05 CAL CK 0802
Constitution of India, 1950 - Article 19(1)(a)Code of Civil Procedure, 1908 - Order 8 Rule 10
High Courts20 May 2025Allowed
Alok Saraf And Ors Vs Shyam Sundar Nangalia And Ors
Calcutta High Court · (2025) 05 CAL CK 0801
Arbitration and Conciliation Act of 1996 - Section 30, 31, 36, 50, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 73(1), 74, 75, 76, 76(1), 76(3), 76(2), 77, 78, 79, 80, 81, 82, 83, 84, 85Mediation Act, 2023 - Section 3(h), 19(1), 27, 29, 56
High Courts19 May 2025Dismissed
In The Goods Of: Ashim Kumar Sircar Vs
Calcutta High Court · (2025) 05 CAL CK 0800
Evidence Act, 1872 - Section 114(g)
High Courts16 May 2025Allowed
Titagarh Rail Systems Limited Vs Board of Major Port Authority For The Syama Prasad Mookherjee, Port, Kolkata
Calcutta High Court · (2025) 05 CAL CK 0835
Indian Trusts Act, 1882 - Section 23Negotiable Instruments Act, 1881 - Section 80Sale of Goods Act 1979 - Section 61
High Courts15 May 2025Allowed
Andreas Gutzeit Vs Controller General Of Patents Designs And Trademark And Anr
Calcutta High Court · (2025) 05 CAL CK 0834
Patents Act, 1970 - Section 15, 59, 59(1