COURT ARCHIVE

Calcutta High Court judgments, 2012

1,296 judgments · page 53 of 65

High Courts03 Apr 2012Dismissed

Manish Kumar Bhattacharyya and Others Vs Smt. Sanhita Bhattacharyya and Another

Calcutta High Court · (2012) 3 CHN 231

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 323, 341, 498A, 506Protection of Women From Domestic Violence Act, 2005 — Section 12, 23, 29

Read judgment

High Courts03 Apr 2012Allowed

Kartick Choudhury Vs The State of West Bengal and Others

Calcutta High Court · (2012) 04 CAL CK 0108

Motor Vehicles Act, 1988 — Section 74, 80

Read judgment

High Courts03 Apr 2012Dismissed

S. Vijayarajan Vs Prabhu Dayal Choubey and Another

Calcutta High Court · (2012) 04 CAL CK 0102

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 11

Read judgment

High Courts03 Apr 2012Allowed

Bikash Kundu Vs The State of West Bengal and Others

Calcutta High Court · (2012) 04 CAL CK 0094

Motor Vehicles Act, 1988 — Section 74, 80

Read judgment

High Courts03 Apr 2012Dismissed

Sanjib Sarkar Vs The State of West Bengal and Others

Calcutta High Court · (2012) 04 CAL CK 0091

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 74, 80

Read judgment

High Courts03 Apr 2012

Sushanta Debnath Vs The State of West Bengal and Others

Calcutta High Court · (2012) 04 CAL CK 0052

Motor Vehicles Act, 1988 — Section 74, 80

Read judgment

High Courts03 Apr 2012Allowed

Alok Kumar Kar and Others Vs The Chairman-cum-Managing Director, Indian Airlines Limited and Others

Calcutta High Court · (2012) 134 FLR 244 : (2012) 4 LLJ 114

Constitution of India, 1950 — Article 12, 14Industrial Disputes Act, 1947 — Section 25F

Read judgment

High Courts03 Apr 2012Dismissed

Paramita Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2012) 04 CAL CK 0035

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts03 Apr 2012Allowed

Mamata Debnath and Another Vs Union of India and Others

Calcutta High Court · (2012) 04 CAL CK 0020

Constitution of India, 1950 — Article 14, 39

Read judgment

High Courts02 Apr 2012Allowed

Sri Kanailal Mukherjee His Heirs Subha Mukherjee and Another Vs Calcutta Dock Labour Board and Others

Calcutta High Court · (2013) 2 WBLR 262

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Apr 2012Dismissed

Jenson and Nicholson (India) Limited Vs Workmen of Jenson and Nicholson (I) Ltd.

Calcutta High Court · (2012) 5 CHN 44

Industrial Disputes Act, 1947 — Section 25FFF

Read judgment

High Courts02 Apr 2012

Shri Bijan Kumar Ganguli Vs The State of West Bengal and Others

Calcutta High Court · (2012) 04 CAL CK 0055

Constitution of India, 1950 — Article 226West Bengal Homoeopathic System of Medicine Act, 1963 — Section 44

Read judgment

High Courts02 Apr 2012

Arjun Agarwal and Others Vs Ramesh Agarwal Ramesh Agarwal Vs The State of West Bengal and P.C. Agarwal

Calcutta High Court · (2012) 04 CAL CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 34, 482, 499, 500

Read judgment

High Courts02 Apr 2012

Sri Shyamal Kumar Mukherjee Vs The State of West Bengal

Calcutta High Court · (2012) 04 CAL CK 0032

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151West Bengal Estates Acquisition Act, 1953 — Section 10(2), 10(6), 6, 6(1), 6(5)

Read judgment

High Courts02 Apr 2012Dismissed

Ram Chandra Prasad Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2012) 5 CHN 526

Calcutta Municipal Corporation Act, 1951 — Section 356Calcutta Municipal Corporation Act, 1980 — Section 357(6)Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 13, 14, 15, 16, 17

Read judgment

High Courts02 Apr 2012