COURT ARCHIVE

Calcutta High Court judgments, 2012

1,296 judgments · page 15 of 65

High Courts14 Sept 2012

In Re: Funia Done

Calcutta High Court · (2013) 2 CHN 714 : (2013) 1 WBLR 256

High Courts14 Sept 2012

Md. Abed Ali Laskar Vs Md. Aynal Laskar

Calcutta High Court · (2013) 2 CHN 203

Specific Relief Act, 1963 — Section 34West Bengal Estates Acquisition Act, 1953 — Section 5B

High Courts13 Sept 2012

Satyakam Pal Vs State of West Bengal

Calcutta High Court · (2013) 2 CHN 263

Constitution of India, 1950 — Article 226

High Courts13 Sept 2012

Prompt Castings Pvt. Ltd. Vs Joint Commissioner of Central Excise, Kolkata-IV

Calcutta High Court · (2012) 284 ELT 641

Central Excises and Salt Act, 1944 — Section 11A, 11AC

High Courts13 Sept 2012

Gloster Ltd. Vs Fort Gloster Industries Ltd. and Another Bowreah Jute Mills (P) Ltd. Vs Gloster Ltd.

Calcutta High Court · (2013) 117 SCL 267

Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 394(2)

High Courts13 Sept 2012

Sri Jagabandhu Singha Rajak Vs Sri Shibasish Singha

Calcutta High Court · (2012) 09 CAL CK 0043

West Bengal Land Reforms Act, 1955 — Section 2(7), 3A(3), 8, 8(1)

High Courts13 Sept 2012Dismissed

Sri Surojit Das Vs State of West Bengal and Others

Calcutta High Court · (2013) 1 WBLR 668

High Courts13 Sept 2012Dismissed

Nikhil Matabbar Vs State of West Bengal

Calcutta High Court · (2013) 2 CHN 299

Constitution of India, 1950 — Article 226

High Courts12 Sept 2012

Madhusudan Kayal Vs State of West Bengal

Calcutta High Court · (2013) 2 CHN 60

West Bengal Land Reforms Act, 1955 — Section 15, 15A, 18

High Courts12 Sept 2012

Gobindo Ghosh Vs M/s. Anjuna Resorts Pvt. Ltd.

Calcutta High Court · (2012) 09 CAL CK 0108

Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 6, 8, 9

High Courts12 Sept 2012Dismissed

Sunil Mondal and Others Vs Hari Moyee Bachar and Others

Calcutta High Court · (2013) 1 CHN 479

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Limitation Act, 1963 — Section 14, 17(1), 21, 21(1)

High Courts12 Sept 2012

Minati Rani Kotal Vs State of West Bengal

Calcutta High Court · (2012) 09 CAL CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 84Penal Code, 1860 (IPC) — Section 302, 84

High Courts12 Sept 2012Dismissed

Smt. Simi Jana Vs The State of West Bengal and Others

Calcutta High Court · (2013) 1 WBLR 601

Constitution of India, 1950 — Article 226

High Courts12 Sept 2012Dismissed

Sajeda Khatoon Vs Bank of India and Others

Calcutta High Court · (2013) 2 BC 583 : (2013) 1 CHN 316

Customs Act, 1962 — Section 135(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 20, 21, 31

High Courts12 Sept 2012Dismissed

Nabarun Bhattacharyya and Another Vs Kotak Mohindra Bank Ltd. and Others

Calcutta High Court · (2012) 09 CAL CK 0049

Limitation Act, 1963 — Section 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(25), 20(3), 21

High Courts12 Sept 2012Allowed

Jayanta Dutta and Another Vs Sri Dhirendra Nath Dutta

Calcutta High Court · (2013) 1 CALLT 210 : (2013) 3 CHN 502 : (2013) 1 RCR(Rent) 284

Civil Procedure Code, 1908 (CPC) — Section 115, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2)(2A)(a), 17(3), 4

High Courts12 Sept 2012Allowed

Bhimcharan Manna Vs Smt. Sabita Koley and Another

Calcutta High Court · (2012) 09 CAL CK 0042

Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 2(6), 8

High Courts12 Sept 2012

Uniworth Textiles Limited Vs Asset Reconstruction Company (India) Limited

Calcutta High Court · (2012) 4 CALLT 470 : (2012) 175 CompCas 418

Companies Act, 1956 — Section 10F, 111, 111A, 234, 235

High Courts12 Sept 2012Dismissed

ITP LTD. and Another Vs Union of India Emami Biotech Ltd. and Another Vs State of West Bengal and Another

Calcutta High Court · (2013) 1 CHN 663 : (2012) 111 CLA 391 : (2012) 174 CompCas 492

Companies Act, 1956 — Section 14, 2(g)(iv), 2(l), 391, 394Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 1(A), 2, 29(e), 5, 9

High Courts11 Sept 2012Dismissed

Baidya Das Vs State of West Bengal

Calcutta High Court · (2013) 1 CALLT 434

Criminal Procedure Code, 1973 (CrPC) — Section 164, 376Penal Code, 1860 (IPC) — Section 376