COURT ARCHIVE

Calcutta High Court judgments

67,757 judgments · page 68 of 3,388

High Courts29 Apr 2025Disposed Of

The Peerless General Finance & Investment Co. Ltd Vs UCO Bank

Calcutta High Court · (2025) 04 CAL CK 0933

Code of Civil Procedure, 1908 - Section 20, 21, 34, Order 7 Rule 10Limitation Act, 1963 - Article 22Banking Regulation Act, 1949 - Section 26A, 26A(1), 26A(2), 26A(3), 26A(4), 26A(5)

Read judgment

High Courts29 Apr 2025Allowed

Tata Steel Limited Vs Owners And Parties Interested In The Ocean Vessel Esperanza III

Calcutta High Court · (2025) 04 CAL CK 0932

Code of Civil Procedure, 1908 - Section 144, Order 8 Rule 6, Order 8 Rule 6BEvidence Act, 1872 - Section 101, 102, 103Contract Act, 1872 - Section 45(2)(b), 170

Read judgment

High Courts29 Apr 2025Dismissed

Goodfaith Holdings Private Limited Vs M/s. Supreme Wood Products Private Limited

Calcutta High Court · (2025) 04 CAL CK 0931

Code of Civil Procedure, 1908 - Order 7 Rule 11Commercial Courts Act, 2015 - Section 12A, 12A(2)

Read judgment

High Courts29 Apr 2025Dismissed

M/s. Anubandh Financial Services Private Limited Vs M/s. Amit Vanijya Pvt. Ltd. & Ors

Calcutta High Court · (2025) 04 CAL CK 0930

Read judgment

High Courts29 Apr 2025Allowed

New Life Laboratories Private Limited Vs NLCARE Private Limited

Calcutta High Court · (2025) 04 CAL CK 0929

Code of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2

Read judgment

High Courts29 Apr 2025Dismissed

Tinplate Company Of India Ltd Vs Owners And Parties Interested In Ocean Vessel Esperanza III (SANDHEAD)

Calcutta High Court · (2025) 04 CAL CK 0927

Code of Civil Procedure, 1908 - Section 144, Order 8 Rule 6, Order 8 Rule 6BEvidence Act, 1872 - Section 101, 102, 103Admiralty (Jurisdiction and Settlement of Maritime Claims), Act, 2017 - Section 4(1)(g), 11, 12

Read judgment

High Courts25 Apr 2025Dismissed

Commissioner Of Central Excise, Kolkata III Commissionerate Vs M/S. Texmaco Limited

Calcutta High Court · (2025) 04 CAL CK 0926

Central Excise Act, 1944 - Section 4, 4A, 11D, 11DD, 35BCentral Excise Rules, 1944 - Rule 57CC, 57CC(1)CENVAT Credit Rules, 2004 - Rule 6, 6(3), 6(3)(a), 6(3)(b), 6(3)(c)

Read judgment

High Courts25 Apr 2025Dismissed

Commissioner Of Customs (Port), Kolkata Vs M/S Power Grid Corporation Of India

Calcutta High Court · (2025) 04 CAL CK 0925

Customs Act, 1962 - Section 11B, 17, 18, 46, 130

Read judgment

High Courts23 Apr 2025Disposed Of

In The Goods Of Shrimati Rama Datta Gupta (Dec) Vs

Calcutta High Court · (2025) 04 CAL CK 0924

Indian Succession Act, 1925 - Section 63, 63(a), 63(b), 63(c)Evidence Act, 1872 - Section 68, 69, 71

Read judgment

High Courts22 Apr 2025Allowed

Huawei Techonologies Co. Ltd Vs Controller General of Patents Designs and Trademark and Anr

Calcutta High Court · (2025) 04 CAL CK 0923

Registration act, 1908 - Section 33(c)Indian Notaries Act, 1920 - Section 14Indian Stamp Duty Act, 1899; Patens Act, 1970 - Section 127, 132

Read judgment

High Courts17 Apr 2025Disposed Of

Mukul Somany Vs Union Of India & Ors

Calcutta High Court · (2025) 04 CAL CK 0922

Income Tax Act, 1961 - Section 196, 197, 197(9), 197(17), 203, 263, 264, 264(3)

Read judgment

High Courts16 Apr 2025Disposed Of

M/s. B.B.M. Enterprises Vs State Of West Bengal & Anr

Calcutta High Court · (2025) 04 CAL CK 0928

Read judgment

High Courts16 Apr 2025Dismissed

Principal Commissioner Of Income Tax-9, Kolkata Vs Chandravadan Desai (Huf)

Calcutta High Court · (2025) 04 CAL CK 0921

Income Tax Act, 1961 - Section 28(1)(c), 47, 143(3), 154, 171, 171(4), 171(8), 260A, 271(1)(c)

Read judgment

High Courts11 Apr 2025Allowed

Takeda Pharmaceutical Co Ltd Vs Controller Of Patents And Designs And Ors

Calcutta High Court · (2025) 04 CAL CK 0920

Patens Act, 1970 - Section 2(1)(ja), 3(d), 10(4), 12, 13, 25(1)(b), 25(1)(d), 25(1)(e), 25(1)(f), 25(1)(g)

Read judgment

High Courts10 Apr 2025Dismissed

Satish Vishanji Futnani Vs Arul Madhusudhan Futnani And Ors

Calcutta High Court · (2025) 04 CAL CK 0919

Constitution of India, 1950 - Article 215Code of Criminal Procedure, 1973 - Section 389, 389(1), 389(3)Contempt of Courts Act, 1971 - Section 2(a), 2(c), 11, 12, 13, 15, 19, 20

Read judgment

High Courts09 Apr 2025Dismissed

Jagat Singh Manot Vs Municipal Commissioner, Kolkata Municipal Corporation And Ors

Calcutta High Court · (2025) 04 CAL CK 0918

Registration act, 1908 - Section 17(b), 17(c)Arbitration and Conciliation Act, 1996 - Section 30, 33, 33(5), 34Transfer of Property Act, 1882 - Section 54, 118

Read judgment

High Courts09 Apr 2025Allowed