CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,049 judgments · page 744 of 3,203

High Courts26 Mar 2012

In Re: Dunlop India Limited and Madura Coats Limited

Calcutta High Court · (2012) 4 CHN 722 : (2012) 2 CompLJ 199 : (2012) 112 SCL 765

Companies Act, 1956 — Section 227, 397, 398, 434, 441(2)Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 17(2), 17(3), 22, 22(1)
Read judgment
High Courts20 Mar 2012

Coal India Limited Vs Canadian Commercial Corporation

Calcutta High Court · AIR 2012 Cal 92 : (2012) 3 ARBLR 66 : (2012) 2 CALLT 409

Arbitration Act, 1940 — Section 14, 2, 30, 31(1), 31(2)Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 16, 17Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 25, 47
Read judgment
High Courts20 Mar 2012

Bipul Parua Vs Sampa Parua

Calcutta High Court · (2012) 4 CHN 123

Civil Procedure Code, 1908 (CPC) — Section 13, 33Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 204, 244, 245Penal Code, 1860 (IPC) — Section 109, 194, 203, 323, 494
Read judgment
High Courts15 Mar 2012Dismissed

Smt. Mukti Sengupta Vs Sri Golok Saha

Calcutta High Court · (2012) 2 CALLT 383

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 17(4)
Read judgment