Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 14, 154, 16, 162Indian Medical Council Act, 1956 — Section 32, 33

Read judgment

High Courts01 Mar 2012

Ramesh Kumar Alias Chandra "Appellants: Ramesh Kumar Alias Chandra Khowala and Another Vs Mamata Chakraborty and Others

Calcutta High Court · (2012) 3 CALLT 680 : (2012) 5 CHN 452

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 16, 16, 17, 18Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 17

Read judgment

High Courts01 Mar 2012Allowed

Pradip Kumar Banerjee Vs Airport Authority of India and Others

Calcutta High Court · (2012) 1 CALLT 508 : (2012) 133 FLR 655 : (2012) LLR 743

Airports Authority of India Employees (Conduct, Discipline and Appeal) Regulations, 2003 — Regulation 27

Read judgment

High Courts29 Feb 2012Allowed

Smt. Madvai Ahluwalia Vs Vimal Kumar Gupta and Others

Calcutta High Court · (2012) 4 CHN 386

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 11(3), Order 21 Rule 54Supreme Court Rules, 1966 — Order 13 Rule 5, Order 13 Rule 6, Order 13 Rule 9, Order 45 Rule 15

Read judgment

High Courts29 Feb 2012Allowed

Sri Satyabrata Bhattacharjee Vs State of West Bengal and Others

Calcutta High Court · (2012) 1 CALLT 430 : (2012) 5 CHN 476

Constitution of India, 1950 — Article 226, 311(2)Marine Products Export Development Authority Act, 1972 — Section 33

Read judgment

High Courts29 Feb 2012

Sarbani Sen Vs Tapas Kumar Samanta

Calcutta High Court · (2012) 5 CHN 743

Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1997 — Section 13(6), 6(5)

Read judgment

High Courts28 Feb 2012

Sital Chandra Bodhak Vs Howrah Municipal Corporation and Others

Calcutta High Court · (2012) 2 CALLT 318 : (2012) 5 CHN 146

Calcutta Municipal Corporation Act, 1980 — Section 414Howrah Municipal Corporation Act, 1980 — Section 171, 177, 177(1), 178, 22

Read judgment

High Courts27 Feb 2012Dismissed

West Bengal State Electricity Distribution Company Limited Vs Ram Krishna Tiwari

Calcutta High Court · (2012) 2 CALLT 69 : (2012) 4 CHN 264

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 13, 2Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 12, 13, 14, 16, 18

Read judgment

High Courts27 Feb 2012Allowed

Mithu Mondal and ors Vs State of West Bengal and Others

Calcutta High Court · (2012) 133 FLR 1027

Administrative Tribunals Act, 1985 — Section 22, 35(2), 36(c), 5, 5(1)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 18, 18(c)Constitution of India, 1950 — Article 227

Read judgment

High Courts27 Feb 2012