COURT ARCHIVE

Calcutta High Court judgments, 2012

1,296 judgments · page 5 of 65

High Courts21 Nov 2012Dismissed

In Re: Smita Agarwala

Calcutta High Court · (2012) 11 CAL CK 0005

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 2

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High Courts20 Nov 2012Dismissed

Sirajuddin Molla and Others Vs Ebadar Rahman Molla

Calcutta High Court · (2013) 2 CALLT 355

Civil Procedure Code, 1908 (CPC) — Section 11, 47Constitution of India, 1950 — Article 300, 300AWest Bengal Land Reforms Act, 1955 — Section 14V, 2(10), 2(7), 3, 3A

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High Courts20 Nov 2012

Engineering Trade Centre (I) (P.) Ltd. Vs Quality Steel Wire Products (P.) Ltd.

Calcutta High Court · (2013) 117 SCL 40

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High Courts26 Oct 2012Dismissed

Sri Shyam Sunder Lokhmi Janardhan Jew Thakur, Jugal Murti Installed and Another Vs Paramjit Singh Sethi and Others

Calcutta High Court · (2012) 10 CAL CK 0032

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High Courts19 Oct 2012Dismissed

Crompton Greaves Limited Vs Assistant Commissioner of Commercial Taxes, Corporate Division and Others

Calcutta High Court · (2013) 61 VST 5

Central Sales Tax Act, 1956 — Section 17(3)(xi), 2(30), 2(31), 2(40), 2(xxvii)

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High Courts19 Oct 2012Dismissed

Smt. Lopamudra Dutta Chowdhury Vs Sri Abhijit Dutta Chowdhury Sri Abhijit Dutta Chowdhury Vs Smt. Lopamudra Dutta Chowdhury

Calcutta High Court · (2012) 10 CAL CK 0114

Hindu Marriage Act, 1955 — Section 13(1)(ia)

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High Courts19 Oct 2012Allowed

Arun Kumar Basu and etc. Vs West Bengal University of Animal and Fishery Sciences and Others

Calcutta High Court · (2013) LabIC 1121

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High Courts19 Oct 2012

New Age Realty Private Limited Vs Karthikeya Ancillaries Private Limited

Calcutta High Court · (2013) 1 CHN 1

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A(1)

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High Courts19 Oct 2012

Annapurna Engineering and Manufacturing Ltd. Vs State of West Bengal

Calcutta High Court · (2013) 2 CHN 235

Constitution of India, 1950 — Article 12State Financial Corporations Act, 1951 — Section 29, 29(1)

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High Courts19 Oct 2012Dismissed

Crompton Greaves Limited Vs Assistant Commissioner of Commercial Taxes, Corporate Division

Calcutta High Court · (2013) 1 CHN 138

Central Sales Tax Act, 1956 — Section 8, 9

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High Courts19 Oct 2012Dismissed

Namakar Vinimay Pvt. Ltd. Vs Yashdeep Trexim Pvt. Ltd. Baranagar Jute Factory Pld Vs Baranagar Jute Factory Pvt. Ltd. Workers'' and Employees'' Union (INTUC) Secretary, Baranagar Jute Factory Pld Workers'' and Employees'' Union Vs Baranagar Jute Factory Plc Daksh Vyapar (P) Ltd. Vs Board of Industrial and Financial Reconstruction

Calcutta High Court · (2013) 1 CHN 82

Companies Act, 1956 — Section 11, 13, 14, 15, 16Constitution of India, 1950 — Article 226, 38, 39, 39(b), 39(c)Criminal Procedure Code, 1973 (CrPC) — Section 5

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High Courts19 Oct 2012

Kalipada Ghosh Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0043

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8

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High Courts19 Oct 2012

Ratan Das Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0042

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8

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High Courts19 Oct 2012

M/s Macneill Engineering Ltd. Vs The West Bengal State Electricity Distribution Co. Ltd.

Calcutta High Court · (2013) ELR 271

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 135, 135, 136, 136, 137Electricity Act, 2003 — Section 126, 126(2), 126(3), 126(5), 127

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High Courts19 Oct 2012