High Courts24 Sept 2012
Amar Nath Banerjee Vs Central Bank of India and Another
Calcutta High Court · (2013) 2 BC 574
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
COURT ARCHIVE
Calcutta High Court judgments, 2012
1,296 judgments · page 13 of 65
High Courts24 Sept 2012Dismissed
Miss Musfira Vs The Andaman and Nicobar Administration and Others
Calcutta High Court · (2012) 09 CAL CK 0112
Constitution of India, 1950 — Article 14, 15(4)
High Courts24 Sept 2012Dismissed
Mrs. Jessy John Vs The Union Territory Administration of Andaman and Nicobar Islands and Others
Calcutta High Court · (2012) 09 CAL CK 0111
Andaman and Nicobar Islands (Protection of Aboriginal Tribes) Regulations, 1956 — Section 3(1)
High Courts24 Sept 2012Dismissed
National Council of Science Museums (NCSM) Vs M/S. Bridge and Roof Company (India) Ltd.
Calcutta High Court · (2013) 1 CALLT 193
Arbitration Act, 1940 — Section 31(1)Arbitration and Conciliation Act, 1996 — Section 34, 37Constitution of India, 1950 — Article 227
High Courts24 Sept 2012
Krishna Pada Vs State of West Bengal and Others
Calcutta High Court · (2012) 4 CALLT 519 : (2012) 5 CHN 612 : (2013) 137 FLR 276
High Courts24 Sept 2012Dismissed
Shri Mohammed Yousuf and Others Vs Union of India and Others
Calcutta High Court · (2012) 09 CAL CK 0054
Constitution of India, 1950 — Article 240
High Courts24 Sept 2012Dismissed
Dipak Jana and Others Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 389
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 326
High Courts24 Sept 2012Dismissed
Goutam Ghosh and Others Vs State of West Bengal
Calcutta High Court · (2012) 4 CALLT 664 : (2012) 5 CHN 121 : (2013) CriLJ 1577
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts21 Sept 2012
K.A. Rehman Vs The State
Calcutta High Court · (2012) 09 CAL CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 353, 397, 401Penal Code, 1860 (IPC) — Section 308
High Courts21 Sept 2012Dismissed
Ravi Mohan Kulshrestha Vs Magma Fincorp Ltd. and Others
Calcutta High Court · (2013) 2 CHN 106
Arbitration and Conciliation Act, 1996 — Section 9
High Courts21 Sept 2012
Manoj Rajak Vs The State of West Bengal
Calcutta High Court · (2012) 09 CAL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 2012
The State of West Bengal Vs Tarun Das and Another
Calcutta High Court · (2013) 2 CHN 135
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts21 Sept 2012
Ayub Ali Molla @ Ayef Molla Vs The State of West Bengal
Calcutta High Court · (2013) 1 CALLT 447 : (2013) 1 CHN 366
Arms Act, 1959 — Section 25(1)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts21 Sept 2012Dismissed
Kunal Saha (Dr.) Vs Mr. Gora Chand Dey Justice (Retired) and Another
Calcutta High Court · (2013) 1 CALLT 41
Criminal Procedure Code, 1973 (CrPC) — Section 197, 357, 359, 468, 468(2)(c)Judges (inquiry) Act, 1968 — Section 2, 3, 3(1), 3(2)Judges (Protection) Act, 1985 — Section 3, 3(1)
High Courts21 Sept 2012
Bengal Brickfield Owners'' Association and Others Vs State of West Bengal and Others
Calcutta High Court · (2013) 1 WBLR 690
Customs Act, 1962 — Section 25Minimum Wages Act, 1948 — Section 3(1)(b), 5, 5(1)(a), 5(1)(b), 5(2)
High Courts20 Sept 2012
The Deputy Conservator of Forests Vs Smt. Parvati Upadhyay
Calcutta High Court · (2013) LabIC 9
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 12
High Courts20 Sept 2012
Shri K. Chellaiah Vs Shri Sasivarnam
Calcutta High Court · (2012) 09 CAL CK 0044
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 227
High Courts20 Sept 2012
West Bengal Electronics Industries Development Corporation Ltd. Vs Snehasis Bhowmick
Calcutta High Court · (2012) 09 CAL CK 0012
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts20 Sept 2012Allowed
The Deputy Conservator of Forests Vs Shri P. Tata Rao etc.
Calcutta High Court · (2012) 09 CAL CK 0007
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts19 Sept 2012Dismissed
Swan Gold Mining Ltd. Vs Hindustan Copper Ltd.
Calcutta High Court · (2012) 09 CAL CK 0100