COURT ARCHIVE

Calcutta High Court judgments, 2012

1,296 judgments · page 6 of 65

High Courts18 Oct 2012

Dr. Sandip Santra and Others Vs Dr. Papiya Biswas and Others

Calcutta High Court · (2013) 2 CALLT 22 : (2013) 2 CHN 27 : (2013) 1 WBLR 216

Constitution of India, 1950 — Article 15(1), 15(4), 162, 29(2)Indian Medical Council Act, 1956 — Section 20, 33, 33(n)

High Courts18 Oct 2012

Asok Kumar Malik Vs The State of West Bengal and Others

Calcutta High Court · (2013) 1 CHN 538 : (2013) 137 FLR 543 : (2013) 1 WBLR 307

High Courts18 Oct 2012

Md. Raju Vs The State of West Bengal

Calcutta High Court · (2012) 10 CAL CK 0117

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114

High Courts18 Oct 2012

Sahabuddin Khan Vs Sri Sri Yatra Siddhi Dharma Thakur and Others

Calcutta High Court · (2012) 10 CAL CK 0115

Trusts Act, 1882 — Section 34

High Courts18 Oct 2012

M/s. Imeco Ltd. Vs M/s. Beml Ltd. and Others

Calcutta High Court · (2012) 10 CAL CK 0113

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 226, 227

High Courts18 Oct 2012Dismissed

9th Pally Unnayan Samity and Another Vs Sri Tapan Banerjee @ Tapan Kumar Bandyopadhayay and Others

Calcutta High Court · (2012) 10 CAL CK 0093

Civil Procedure Code, 1908 (CPC) — Section 24

High Courts18 Oct 2012

Ashok Kumar Singh Vs Vijaya Bank and Others

Calcutta High Court · (2013) LabIC 656

Constitution of India, 1950 — Article 14, 16, 226

High Courts18 Oct 2012

Bimal Kumar Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0046

Payment of Gratuity Act, 1972 — Section 8

High Courts18 Oct 2012

Tapash Chandra Dey Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0045

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

High Courts18 Oct 2012

Banshi Das Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0044

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

High Courts18 Oct 2012

Jharna Palit Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0041

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

High Courts18 Oct 2012

Jayanta Ghosh Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0039

Constitution of India, 1950 — Article 226

High Courts18 Oct 2012Allowed

Kalyani Pal Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0037

Constitution of India, 1950 — Article 226

High Courts18 Oct 2012Dismissed

Sri Amit Kumar Choudhury Vs State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0009

Constitution of India, 1950 — Article 226

High Courts18 Oct 2012Dismissed

Bidyut Kumar Panja Vs The West Bengal Board of Primary Education and Others Siddhartha Samanta Vs The State of West Bengal and Others

Calcutta High Court · (2013) 1 WBLR 522

High Courts18 Oct 2012

Smt. Mayurakshi Basu (Nee Maitra) Vs Sri Sandeep Basu Sri Sandeep Basu Vs Smt. Mayurakshi Basu (Nee Maitra)

Calcutta High Court · (2012) 10 CAL CK 0003

Special Marriage Act, 1954 — Section 36, 38

High Courts18 Oct 2012Dismissed

M/s. Mahavir Properties Private Limited Vs The Lakshmi Commercial Bank Limited Presently known as Canara Bank

Calcutta High Court · (2012) 10 CAL CK 0002

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 5

High Courts18 Oct 2012Dismissed

Lokesh Nag Vs Union of India and Others

Calcutta High Court · (2012) 10 CAL CK 0001

Constitution of India, 1950 — Article 226, 32

High Courts17 Oct 2012

Smt. Mandodori Bhakat Vs The State of West Bengal and Others

Calcutta High Court · AIR 2013 Cal 1 : (2013) 1 CHN 444 : (2013) 1 WBLR 236

Land Acquisition (west Bengal Amendment) Act, 1997 — Section 1, 3, 4Land Acquisition Act, 1894 — Section 23, 9, 9(3A), 9(3B)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 4, 4(1a), 4(1a), 4(2)

High Courts17 Oct 2012Allowed

The West Bengal State Co-operative Bank Ltd. and Another Vs The State of West Bengal and Others

Calcutta High Court · AIR 2013 Cal 18 : (2012) 4 CALLT 265 : (2013) 3 WBLR 173

Bengal General Clauses Act, 1899 — Section 8Constitution of India, 1950 — Article 12, 14, 200, 243ZJ, 243ZJ(2)General Clauses Act, 1897 — Section 6