High Courts03 Oct 2012Allowed
Sri Jahar Mondal Vs Seikh Aashan Ali
Calcutta High Court · (2012) 10 CAL CK 0062
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151
COURT ARCHIVE
Calcutta High Court judgments, 2012
1,296 judgments · page 11 of 65
High Courts03 Oct 2012
Mahamaya Paul Vs Dipak Kumar Mukherjee and Others
Calcutta High Court · (2012) 10 CAL CK 0058
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 43 Rule 1A, Order 7 Rule 11, Order 7 Rule 11(d), 11
High Courts03 Oct 2012
In Re: Shaw Wallance and Company Ltd. Monoj Lal Seal and Others
Calcutta High Court · (2013) 1 CALLT 235
Companies Act, 1956 — Section 391, 391, 392, 392, 392(1)
High Courts03 Oct 2012Dismissed
Debashis Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2013) 1 CALLT 25 : (2013) 1 WBLR 530
Constitution of India, 1950 — Article 226
High Courts01 Oct 2012Allowed
M/s. Seven Hill Bytes Pvt. Ltd and Another Vs The State of West Bengal and Others
Calcutta High Court · (2013) 3 CHN 107
Constitution of India, 1950 — Article 265
High Courts01 Oct 2012
Akhil Chandra Das Vs State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0085
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts01 Oct 2012
Gopendra Nath Deb Vs State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0084
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts01 Oct 2012Allowed
Smt. Katyani Ghosh Vs The State of West Bengal
Calcutta High Court · (2012) 10 CAL CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts01 Oct 2012Dismissed
Deputy Commissioner of Customs Vs Mohendra Singh Arora
Calcutta High Court · (2013) 1 CALLT 599 : (2013) 3 CHN 552
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108, 123, 135(1)(b), 135(1)(b)(i)Evidence Act, 1872 — Section 114
High Courts01 Oct 2012
Ramesh Kumar Banik Vs State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0028
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts29 Sept 2012Dismissed
Union of India and Others Vs Shri. Raj Kumar and Another
Calcutta High Court · (2013) LabIC 617
Constitution of India, 1950 — Article 14, 16(1), 226, 26
High Courts28 Sept 2012Dismissed
LMJ International Limited Vs Sleepwell Industries Co. Ltd. and Another
Calcutta High Court · (2013) 1 CALLT 301 : (2012) 5 CHN 95
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 10, 11, 16, 2, 2(7)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts28 Sept 2012
Surendra Nath Kapoor and Others Vs FAG Precision Bearings Ltd. and Others
Calcutta High Court · (2012) 09 CAL CK 0117
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts28 Sept 2012
A. Tosh and Sons (India) Limited Vs Hanjin Shipping Company Limited and Others
Calcutta High Court · (2012) 09 CAL CK 0116
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A
High Courts28 Sept 2012
Khokan Halder Vs State of West Bengal
Calcutta High Court · (2012) 09 CAL CK 0110
Penal Code, 1860 (IPC) — Section 304
High Courts28 Sept 2012
Khaitan (India) Ltd. Vs Maharshi Commerce Ltd.
Calcutta High Court · (2013) 2 CHN 383 : (2013) 1 WBLR 535
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, Order 18 Rule 4, Order 2 Rule 2, Order 37 Rule 2Constitution of India, 1950 — Article 225, 227General Clauses Act, 1897 — Section 2
High Courts28 Sept 2012Dismissed
Shyamal Mahanto and Others Vs State of West Bengal
Calcutta High Court · (2012) 4 CALLT 626 : (2013) 2 DMC 99
Evidence Act, 1872 — Section 106, 113B, 114Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts28 Sept 2012
State of West Bengal Vs Sambhu Lohar Sambhu Lohar Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 251
Penal Code, 1860 (IPC) — Section 201, 302
High Courts27 Sept 2012
Sri Biswanath Ghose Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2012) 4 CALLT 641
Calcutta Municipal Corporation Act, 1980 — Section 392
High Courts27 Sept 2012Allowed
Dr. Amit Banerjee Vs State of West Bengal and Others
Calcutta High Court · (2012) 4 CALLT 592 : (2013) 3 WBLR 281
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14