High Courts30 Mar 2012
Keshov Prasad Shaw Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2012) 03 CAL CK 0023
Calcutta Municipal Corporation Act, 1980 — Section 357, 357(3)
COURT ARCHIVE
Calcutta High Court judgments, 2012
1,296 judgments · page 54 of 65
High Courts30 Mar 2012Allowed
Sm. Bimala Saha (Nee Bag) Vs Smt. Indrani Saha (Nee Iti Sarkar)
Calcutta High Court · (2012) 03 CAL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Mar 2012
Smt. Sudhamayee Biswas (since deceased) and Others Vs Smt. Jyotsna Das and Another
Calcutta High Court · (2012) 3 CALLT 233 : (2012) 3 CHN 246
High Courts30 Mar 2012
Unit Construction Company Pvt. Ltd. Vs Steel Authority of India and Another
Calcutta High Court · (2012) 03 CAL CK 0005
High Courts29 Mar 2012
Sri Goutam Sengupta Vs Union of India and Others
Calcutta High Court · (2012) 03 CAL CK 0095
Income Tax Act, 1961 — Section 154, 244A, 80RRA, 80RRA(1)
High Courts29 Mar 2012Dismissed
Shibajee Halder Vs State of West Bengal and Others
Calcutta High Court · (2012) 03 CAL CK 0068
Constitution of India, 1950 — Article 226
High Courts29 Mar 2012Allowed
Wajid Ali (Deceased) Shahjad Ahmed Vs The State Bank Of India, Employees Cooperative Housing Society Ltd.
Calcutta High Court · (2012) 2 CHN 760
Succession Act, 1925 — Section 222, 281
High Courts29 Mar 2012Dismissed
Smt. Shyamali Halder Vs Sri Shibnath Banerjee and Another
Calcutta High Court · (2012) 3 CALLT 583 : (2012) 5 CHN 415
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151, 94(e)Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 4
High Courts29 Mar 2012Dismissed
Smt. Shyamali Halder Vs Sri Shibnath Banerjee and another
Calcutta High Court · (2012) 3 CALLT 583 : (2012) 5 CHN 415
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 39 Rule 7, 11Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 4
High Courts28 Mar 2012Dismissed
The State of West Bengal and Others Vs Star Iron Works Ltd. and Others
Calcutta High Court · AIR 2012 Cal 148 : (2012) 2 CHN 572
Factories Act, 1948 — Section 2West Bengal Estates Acquisition Act, 1953 — Section 4, 6(1), 6(2), 6(3), 6(5)West Bengal Land Reforms Act, 1955 — Section 4, 4C, 5
High Courts28 Mar 2012Allowed
The Managing Committee of Mitra Institution (Main) Vs Dr. Anisur Rahaman and Others
Calcutta High Court · (2012) 5 CHN 652
Penal Code, 1860 (IPC) — Section 6A
High Courts28 Mar 2012Dismissed
Garden Reach Shipbuilders and Engineers Ltd. Vs Second Industrial Tribunal
Calcutta High Court · (2012) 3 CHN 16 : (2012) 4 LLJ 245
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3AConstitution of India, 1950 — Article 12Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 3
High Courts28 Mar 2012Allowed
Ruby General Hospital Limited and Others Vs Sajal Dutta and Others
Calcutta High Court · (2012) 2 CALLT 331 : (2012) 108 CLA 226 : (2012) 171 CompCas 417
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1956 — Section 166, 166(1), 167, 168, 173Foreign Exchange Regulation Act, 1973 — Section 19(1)
High Courts28 Mar 2012Dismissed
Raj Kumar Agarwal and Others Vs Janasevak Trust and Others
Calcutta High Court · (2012) 3 CHN 364
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, Order 41 Rule 27
High Courts28 Mar 2012Dismissed
Sri. Ram Gopal Agarwalla Vs Sri. Dinesh Chandra Nandy and Others
Calcutta High Court · (2012) 2 RCR(Rent) 223
Transfer of Property Act, 1882 — Section 106, 109, 111West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 3, 3(1), 3(2)
High Courts28 Mar 2012
Smt. Purnima Pradhan and Others Vs The New India Assurance Company Ltd. and Another
Calcutta High Court · (2012) 3 CHN 276
High Courts28 Mar 2012Dismissed
Sri Kalyan Kanti Chowdhury Vs Smt. Mithu Chowdhury (Nee Barua)
Calcutta High Court · (2012) 5 CHN 503
Hindu Marriage (Amendment) Act, 1956 — Section 13
High Courts28 Mar 2012
State of West Bengal Vs N. Bhakat and Co.
Calcutta High Court · (2013) 1 CHN 352
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 55, 56
High Courts28 Mar 2012
Gopal Jaiswal Vs Masand Agritech and Others
Calcutta High Court · AIR 2013 Cal 64 : (2012) 2 CALLT 193
High Courts28 Mar 2012
Sriniketan Fashions Pvt. Ltd. Vs Durgapur Sriniketan and Others
Calcutta High Court · (2012) 2 CALLT 362 : (2012) 3 CHN 456