High Courts28 Mar 2012Allowed
Union of India Vs Bharat Petroleum Corporation Ltd.
Calcutta High Court · AIR 2012 Cal 214 : (2012) 3 CHN 359
Railways Act, 1989 — Section 103, 106, 74A, 74C, 92
COURT ARCHIVE
Calcutta High Court judgments, 2012
1,296 judgments · page 55 of 65
High Courts28 Mar 2012Dismissed
Garden Reach Shipbuilders and Engineers Ltd. Vs Second Industrial Tribunal and Others
Calcutta High Court · (2012) 133 FLR 1060
Airports Authority of India Act, 1994 — Section 3Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3ADock Workers (Regulation of Employment) Act, 1948 — Section 5A, 5B
High Courts28 Mar 2012Dismissed
Golak Santra Vs Kakali Santra
Calcutta High Court · (2012) 03 CAL CK 0014
Penal Code, 1860 (IPC) — Section 125, 302, 498A
High Courts28 Mar 2012
Samir Kumar Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2012) 3 CHN 398
High Courts28 Mar 2012
Musst Gobeda Khatoon Vs Sk. Rafikuddin
Calcutta High Court · (2012) 5 CHN 179
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(2)
High Courts27 Mar 2012Dismissed
Prasar Bharati (Broadcasting Corporation of India) All India Radio and Television, Kolkata Vs Kolkata Metropolitan Development Authority and Others
Calcutta High Court · (2012) 2 CALLT 578 : (2012) 5 CHN 762
Constitution of India, 1950 — Article 21, 226
High Courts27 Mar 2012
Embee Software Private Ltd. Vs Samir Kumar Shaw and Others
Calcutta High Court · AIR 2012 Cal 141 : (2012) 3 CHN 250
Contract Act, 1872 — Section 27Copyright Act, 1957 — Section 14(b), 2ffc
High Courts27 Mar 2012Allowed
Kaushik Saha and Another Vs State of West Bengal and Others
Calcutta High Court · (2012) 03 CAL CK 0019
High Courts27 Mar 2012Dismissed
Jamadar Ahmed Vs The State of West Bengal and Others
Calcutta High Court · (2012) 135 FLR 393
Industrial Disputes Act, 1947 — Section 10(1B)(d)
High Courts26 Mar 2012
Sadhan Kumar Kundu Vs Union of India and Others
Calcutta High Court · (2012) 4 CHN 186
Administrative Tribunals Act, 1985 — Section 19Companies Act, 1956 — Section 10(F)Constitution of India, 1950 — Article 136, 226, 226(2), 227, 323(A)
High Courts26 Mar 2012
In Re: Dunlop India Limited and Madura Coats Limited
Calcutta High Court · (2012) 4 CHN 722 : (2012) 2 CompLJ 199 : (2012) 112 SCL 765
Companies Act, 1956 — Section 227, 397, 398, 434, 441(2)Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 17(2), 17(3), 22, 22(1)
High Courts22 Mar 2012Dismissed
Sri Amalendu Kumar Bera and Others Vs The State of West Bengal
Calcutta High Court · (2012) 3 CALLT 310
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts21 Mar 2012Dismissed
Smt. Jayasri Guha (Nee Ghosh) Vs Civil Revisional Jurisdiction
Calcutta High Court · AIR 2012 Cal 237 : (2012) 1 CALLT 662
Civil Procedure Code Amendment Act, 1999 — Section 46Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts21 Mar 2012
Amal Kumar Pal Vs Union of India and Others
Calcutta High Court · (2012) 03 CAL CK 0024
Constitution of India, 1950 — Article 226
High Courts21 Mar 2012
Subol Chandra Dolai Vs The State of West Bengal and Others
Calcutta High Court · (2012) 03 CAL CK 0022
Constitution of India, 1950 — Article 226
High Courts20 Mar 2012
Coal India Limited Vs Canadian Commercial Corporation
Calcutta High Court · AIR 2012 Cal 92 : (2012) 3 ARBLR 66 : (2012) 2 CALLT 409
Arbitration Act, 1940 — Section 14, 2, 30, 31(1), 31(2)Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 16, 17Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 25, 47
High Courts20 Mar 2012
Jagadish Singh Vs The State of West Bengal and Others
Calcutta High Court · (2012) 03 CAL CK 0082
High Courts20 Mar 2012Allowed
Sumitra Mahanta Vs Santosh Chandra Gorai
Calcutta High Court · (2012) 03 CAL CK 0076
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Evidence Act, 1872 — Section 73
High Courts20 Mar 2012Allowed
Parvex Jilani Vs Rukhsana Parveen
Calcutta High Court · (2012) 2 CALLT 405
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 114, 324, 406, 498A
High Courts20 Mar 2012Dismissed
Shalini Chatterjee Vs Jadavpur University and Others
Calcutta High Court · (2012) 03 CAL CK 0065
Jadavpur University Act, 1949 — Section 15, 49, 49(2)