High Courts19 Dec 2012
West Bengal Board of Primary Education Vs Rupa Paul
Calcutta High Court · (2013) 1 CHN 401
COURT ARCHIVE
Calcutta High Court judgments, 2012
1,296 judgments · page 2 of 65
High Courts19 Dec 2012Dismissed
Shri Bireswar Bhattacharjee Vs Giridhari Sarkar and Others
Calcutta High Court · (2012) 12 CAL CK 0004
Constitution of India, 1950 — Article 227West Bengal Panchayat Act, 1973 — Section 204
High Courts18 Dec 2012
Sukur Ali @ Sukur Ali Kha @ Bablu Vs The State of West Bengal
Calcutta High Court · (2012) 12 CAL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 342, 363, 366, 372
High Courts18 Dec 2012
In Re: Publication made in the "Times of India" and "The Hindu", both Calcutta publications dated 15th August, 2012; In Re: News Telecast made by "ABP Ananda" and "24 Ghanta" on 14th August, 2012
Calcutta High Court · (2013) 1 CALLT 65 : (2013) 1 CHN 556 : (2013) CriLJ 932 : (2013) 1 WBLR 206
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 2(c)
High Courts18 Dec 2012Dismissed
State Bank of India and Others Vs Mitra Kumar Mondal and Another
Calcutta High Court · (2013) 137 FLR 350 : (2013) LabIC 800 : (2013) 1 LLJ 503 : (2013) LLR 251
High Courts18 Dec 2012
M/s. Jessop and Co. Ltd. Vs M/s. Abhishek Engineering and Others
Calcutta High Court · (2012) 12 CAL CK 0027
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 202
High Courts18 Dec 2012
In Re: Sabyasachi Dutta
Calcutta High Court · (2012) 12 CAL CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 120B, 381, 411
High Courts17 Dec 2012
Radha Rani Basak Vs Niva Alias Sankari Bose
Calcutta High Court · (2013) 2 CHN 41
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 21, Order 21 Rule 97, Order 21 Rule 99Constitution of India, 1950 — Article 300ASpecific Relief Act, 1963 — Section 6
High Courts17 Dec 2012
Polar Industries Limited Vs Appellate Authority for Industrial and Financial Reconstruction
Calcutta High Court · (2013) 1 CHN 405
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17(1), 34(4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts17 Dec 2012
Khurshid Alam Vs State
Calcutta High Court · (2013) 3 EFLT 85
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 161, 162Evidence Act, 1872 — Section 74Wild Life (Protection) Act, 1972 — Section 39, 40, 44, 48, 49B
High Courts17 Dec 2012Allowed
Estate of Kalpana Das Neogi Vs Dipali Das Neogi
Calcutta High Court · (2013) 2 CHN 52
Constitution of India, 1950 — Article 14West Bengal Court Fees Act, 1970 — Section 10, 12, 31, 32
High Courts17 Dec 2012
Sadarali Biswas Vs Wazed Ali Mondal
Calcutta High Court · (2013) 2 CHN 481
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11West Bengal Court Fees Act, 1970 — Section 11, 7(iv), 7(iv)(b), 7(iv)(c), 7(vi)
High Courts14 Dec 2012Dismissed
Smt. Shalini Poddar and Others Vs M/s. VCK Share and Stock Broking Services Limited
Calcutta High Court · (2012) 12 CAL CK 0033
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 1, Order 7 Rule 11, Order 7 Rule 9, Order 9 Rule 5
High Courts13 Dec 2012
Harsh Vardhan Lodha Vs Nawal Kishore Kejriwal
Calcutta High Court · (2013) 1 CALLT 361 : (2013) 2 CHN 62
Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 92
High Courts13 Dec 2012
MD. Sayeedul Islam Mir Vs State of West Bengal and Others
Calcutta High Court · (2013) 137 FLR 88 : (2013) 2 LLJ 209
High Courts13 Dec 2012
Misrilal Mines Pvt. Ltd. Vs MMTC Ltd.
Calcutta High Court · (2013) 1 CHN 681
Constitution of India, 1950 — Article 226
High Courts13 Dec 2012
Kopex-shaft Sinking Company and Others Vs Hindustan Copper Limited and Another
Calcutta High Court · AIR 2013 Cal 34 : (2013) 2 CHN 88
High Courts13 Dec 2012
Rupa Paul Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 358
National Council for Teacher Education Act, 1993 — Section 12Right of Children to Free and Compulsory Education Act, 2009 — Section 2, 23West Bengal Primary Education Act, 1973 — Section 60
High Courts12 Dec 2012Dismissed
Babulal Rana Vs State of West Bengal and Others
Calcutta High Court · AIR 2013 Cal 41 : (2013) 3 BC 385 : (2013) 1 CALLT 346 : (2013) 3 CHN 68
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2), 11, 34Constitution of India, 1950 — Article 226
High Courts12 Dec 2012Dismissed
R.B. Agarwalla and Company and Another Vs Union of India and Others
Calcutta High Court · (2013) 1 CALLT 455 : (2013) 3 CHN 83
Limitation Act, 1963 — Section 5