COURT ARCHIVE

Calcutta High Court judgments, 2012

1,296 judgments · page 12 of 65

High Courts27 Sept 2012Dismissed

Sher Ali Sardar Vs State of West Bengal

Calcutta High Court · (2012) 4 CALLT 425 : (2013) 1 CHN 100

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 60, 8Penal Code, 1860 (IPC) — Section 120B, 201, 300, 302, 304

High Courts26 Sept 2012

Jadav Sarkar Vs The State of West Bengal

Calcutta High Court · (2013) 1 CALLT 72

Penal Code, 1860 (IPC) — Section 299, 304, 324, 326

High Courts26 Sept 2012

SKP Securities Ltd. Vs Deputy Director (Ra-IDT)

Calcutta High Court · (2013) 291 ELT 33 : (2013) 29 STR 337 : (2013) 59 VST 19

Central Excises and Salt Act, 1944 — Section 14AChartered Accountants Act, 1949 — Section 2Companies Act, 1956 — Section 209, 227, 233A, 233B, 288

High Courts26 Sept 2012Allowed

Babalu Singh Vs Smt. Sanju Singh

Calcutta High Court · (2012) 09 CAL CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)(ia)(ib), 24

High Courts25 Sept 2012

Tarun Khan Vs State of West Bengal

Calcutta High Court · (2013) 2 CHN 288

Constitution of India, 1950 — Article 19, 19(1), 21West Bengal Municipal Act, 1993 — Section 17, 19, 200, 20A, 53

High Courts25 Sept 2012

ABP Private Limited Vs Media Research Users Council

Calcutta High Court · (2013) 1 CALLT 21

Arbitration and Conciliation Act, 1996 — Section 45, 7, 7(4)(b), 8, 8(2)Contract Act, 1872 — Section 39, 75

High Courts25 Sept 2012

N. Tarkeswar Rao Vs Anjali Maity

Calcutta High Court · (2013) 2 CHN 323

Criminal Procedure Code, 1973 (CrPC) — Section 311, 401, 482Penal Code, 1860 (IPC) — Section 120B, 302, 34

High Courts25 Sept 2012

Hemadri Sekhar Biswas Vs Director of School of Education

Calcutta High Court · (2013) 1 CHN 29 : (2013) 138 FLR 549 : (2013) LabIC 2626 : (2013) 2 LLN 343

West Bengal Primary Education Act, 1973 — Section 106

High Courts25 Sept 2012Dismissed

NRP Projects Pvt. Ltd. and Another Vs Hirak Mukhopadhyay and Another

Calcutta High Court · (2013) 2 CALLT 50

Arbitration Act, 1940 — Section 43Arbitration and Conciliation Act, 1996 — Section 11, 12, 12(3)(b), 13, 14Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 11

High Courts25 Sept 2012

Shahid Ali Vs Commissioner of Customs, Airport and Administration and Others

Calcutta High Court · (2013) 19 GSTR 511

Criminal Procedure Code, 1973 (CrPC) — Section 102, 104, 165, 439Customs Act, 1962 — Section 10, 104, 113, 113(h), 114Income Tax Act, 1961 — Section 131, 131(3)

High Courts25 Sept 2012Dismissed

Union Of India and Another Vs M/s. Shree Durga Iron Stores

Calcutta High Court · (2012) 09 CAL CK 0019

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 43Limitation Act, 1963 — Section 10, 10, 11, 11, 12

High Courts25 Sept 2012

Afcons Infrastructure Ltd. Vs State Of West Bengal

Calcutta High Court · (2012) 09 CAL CK 0018

Arbitration and Conciliation Act, 1996 — Section 19, 34, 34(4)

High Courts25 Sept 2012Dismissed

Board of Trustees for the Port of Calcutta Vs Royal Constructions

Calcutta High Court · (2013) 2 CHN 641

Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 70

High Courts25 Sept 2012Allowed

Samir Kumar Saha Vs State of West Bengal

Calcutta High Court · (2013) 2 CHN 565

High Courts25 Sept 2012

Piali Saha Vs State of West Bengal

Calcutta High Court · (2013) 1 CHN 18 : (2013) 138 FLR 542 : (2013) LabIC 2647 : (2013) 2 LLN 348

Constitution of India, 1950 — Article 14, 16Limitation Act, 1963 — Section 6, 6(1)

High Courts25 Sept 2012

Gobinda Chandra Mondal Vs Principal, Rabindra Mahavidyalaya

Calcutta High Court · (2013) 1 CHN 9 : (2013) 138 FLR 657 : (2013) 2 LLN 355

Constitution of India, 1950 — Article 14, 141, 142, 16, 226

High Courts24 Sept 2012Dismissed

Hotel Lakshmi Bar and Restaurant and Another Vs The Lt. Governor and Others

Calcutta High Court · (2012) 09 CAL CK 0134

Andaman and Nicobar Islands (Protection of Aboriginal Tribes) Regulations, 1956 — Section 3

High Courts24 Sept 2012

Shri Ram Prasad Vs The Andaman and Nicobar Administration and Others

Calcutta High Court · (2012) 09 CAL CK 0131

Constitution of India, 1950 — Article 226

High Courts24 Sept 2012Allowed

Shri Babul Saha Vs Shri Sanat Kumar Mallick and Others

Calcutta High Court · (2012) 09 CAL CK 0130

Specific Relief Act, 1963 — Section 19(b), 22Transfer of Property Act, 1882 — Section 52

High Courts24 Sept 2012

The Peerless Gen. Finance Inv. Com. Ltd. and Another Vs W.B. Small Industries Corpn. Ltd.

Calcutta High Court · (2013) 2 WBLR 179

Companies Act, 1956 — Section 17, 32, 33(3), 34, 35Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 52