High Courts21 Dec 2012Allowed
Swapan Kumar Naskar @ Swapan Naskar Vs The State of West Bengal
Calcutta High Court · (2013) 1 CALLT 404 : (2013) 3 CHN 73
Penal Code, 1860 (IPC) — Section 307, 326
COURT ARCHIVE
Calcutta High Court judgments, 2012
1,296 judgments · page 1 of 65
High Courts21 Dec 2012Dismissed
Asma Khatoon Vs The Board of Wakfs and Others
Calcutta High Court · (2013) 1 CALLT 517
Bengal Wakf Act, 1934 — Section 46ATrusts Act, 1882 — Section 78
High Courts21 Dec 2012Dismissed
Dr. Sampa Dutta Gupta Vs State of West Bengal and Others
Calcutta High Court · (2013) 2 WBLR 308
Constitution of India, 1950 — Article 14, 16
High Courts21 Dec 2012Allowed
Sri Arjun Mondal and Others Vs Sri Bijoy Krishna Mandal and Another
Calcutta High Court · (2012) 12 CAL CK 0023
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 151
High Courts21 Dec 2012
Sanatan Sardar Vs State of West Bengal and Another
Calcutta High Court · (2013) 3 CHN 558
Criminal Procedure Code, 1973 (CrPC) — Section 164, 401, 482
High Courts21 Dec 2012
Pawan Properties Vs Narayani Devi Dhanania
Calcutta High Court · (2013) 2 CHN 77
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts21 Dec 2012Dismissed
Haripada Mahato Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 513
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 304, 304(1), 325, 34, 379
High Courts20 Dec 2012Dismissed
Manas Kr. Misra Vs Sk. Moiuddin Ali
Calcutta High Court · (2013) 2 CHN 86
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 8 Rule 1West Bengal Premises Tenancy Act, 1997 — Section 7(2)
High Courts20 Dec 2012Allowed
Haldia Petrochemicals Ltd. Vs Chatterjee Petrochem (Mauritius) Company and Others
Calcutta High Court · (2013) 1 CALLT 524 : (2013) 1 WBLR 887
Arbitration and Conciliation Act, 1996 — Section 44, 45, 5, 8Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 10F, 397, 398, 399, 402
High Courts20 Dec 2012Dismissed
Chowringhee Prakashan (P) Ltd. Vs Begwani Trade and Industries Pvt. Ltd.
Calcutta High Court · (2013) 3 CHN 524
Companies Act, 1956 — Section 433, 434, 439
High Courts20 Dec 2012
The Andaman and Nicobar Seamen Union and Another Vs The Union of India and Others
Calcutta High Court · (2013) 136 FLR 646
Merchant Shipping Act, 1958 — Section 150, 150(1), 150(4), 150(5)
High Courts20 Dec 2012Allowed
Abhijit Mahapatra and Others Vs State of West Bengal and Others
Calcutta High Court · (2013) 1 CALLT 330 : (2013) 3 CHN 55 : (2013) 1 LLN 125
High Courts20 Dec 2012Dismissed
Monojit Sanyal and Another Vs Oil and Natural Gas Commission and others
Calcutta High Court · (2013) 1 LLJ 413
Civil Procedure Code, 1908 (CPC) — Section 24, 9Industrial Disputes Act, 1947 — Section 2(k), 2ALimitation Act, 1963 — Section 5
High Courts20 Dec 2012Dismissed
Sri Dilip Kumar Barman Vs Sri Bhaskar Roy and Another
Calcutta High Court · (2012) 12 CAL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)(b), 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)(h), 13(4), 13(6)
High Courts20 Dec 2012Allowed
Dilip Kumar Kundu Vs Gobinda Prosad Bhattacharya
Calcutta High Court · (2012) 12 CAL CK 0001
Transfer of Property Act, 1882 — Section 108, 108(m), 108(p)West Bengal Premises Tenancy Act, 1956 — Section 13(1)(b), 17(4), 34, 35
High Courts19 Dec 2012
Dilip Kumar Ghosh and Others Vs Ashim Kumar Ghosh and Another
Calcutta High Court · (2012) 12 CAL CK 0067
Arbitration Act, 1940 — Section 14, 17, 20Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 34, 36, 39Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, 47
High Courts19 Dec 2012Dismissed
Titagarh Wagons Limited and Others Vs Union of India and Others
Calcutta High Court · (2012) 12 CAL CK 0053
Constitution of India, 1950 — Article 226
High Courts19 Dec 2012
Securities and Exchange Board of India and Another Vs Satya Ranjan Baidya and Others
Calcutta High Court · (2013) 1 CALLT 287 : (2013) 2 CHN 465 : (2013) 2 WBLR 589
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Securities and Exchange Board of India Act, 1992 — Section 11(2)(c), 20A
High Courts19 Dec 2012Dismissed
State of W.B. and Others Vs M/s. B.B.J. Construction Co. Ltd.
Calcutta High Court · AIR 2013 Cal 186 : (2013) 1 CALLT 607
Arbitration and Conciliation Act, 1996 — Section 33, 33(1), 34, 34(3)Limitation Act, 1963 — Section 14, 14(1), 14(2), 5
High Courts19 Dec 2012
Haldia Bulk Terminals Private Limited Vs Board of Trustees for the Port of Kolkata
Calcutta High Court · (2013) 1 CALLT 572
Arbitration and Conciliation Act, 1996 — Section 8, 9Constitution of India, 1950 — Article 226