High Courts17 Feb 2012Dismissed
Swan Gold Mining Limited Vs Hindustan Copper Ltd.
Calcutta High Court · (2012) 02 CAL CK 0028
Evidence Act, 1872 — Section 19, 28(1), 34, 34(2)
COURT ARCHIVE
Calcutta High Court judgments, 2012
1,296 judgments · page 60 of 65
High Courts17 Feb 2012
Ayesha Khatun Vs The State of West Bengal and Others
Calcutta High Court · (2012) 1 CALLT 482 : (2012) 2 CHN 476 : (2012) 133 FLR 614
Constitution of India, 1950 — Article 19(1), 226Penal Code, 1860 (IPC) — Section 376, 379, 384
High Courts16 Feb 2012
Md. Ali Sardar and Others Vs Hossain Ali Mondal being dead
Calcutta High Court · AIR 2012 Cal 171 : (2012) 2 CALLT 687 : (2012) 3 CHN 238 : (2013) 1 WBLR 923
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 9 Rule 13, 104Limitation Act, 1963 — Section 5
High Courts16 Feb 2012Allowed
AI Champdany Industries Limited Vs Duncan International (I) Limited
Calcutta High Court · (2012) 1 CALLT 559 : (2012) 5 CHN 182
Companies Act, 1956 — Section 18(8), 211, 211(7), 32(1), 433
High Courts15 Feb 2012
Golam Mustafa Haidari and Another Vs Sayeed Shekh and Another
Calcutta High Court · (2012) 2 CALLT 258
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14Waqf Act, 1995 — Section 110, 110(1), 17(1), 2(1), 26
High Courts15 Feb 2012
Jogendra Kristo Dutt Vs Nripendra Kristo Dutt and Others
Calcutta High Court · (2012) 02 CAL CK 0029
High Courts14 Feb 2012Dismissed
M/s. Ajodhya Prasad Shaw and Others Vs The State of West Bengal and Others
Calcutta High Court · (2012) 5 CHN 518
West Bengal Kerosene Control Order, 1968 — Section 10
High Courts13 Feb 2012Dismissed
Pintu Manna @ Paresh Vs The State of West Bengal
Calcutta High Court · (2012) 3 CALLT 360 : (2012) 2 CHN 817
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 114, 302, 304
High Courts13 Feb 2012Dismissed
Ajijul Sk. @ Dafadar @ Choto Miya Vs The State of West Bengal
Calcutta High Court · (2012) 1 CALLT 614
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 161, 174, 244, 246Evidence Act, 1872 — Section 145, 155, 3, 33, 34Penal Code, 1860 (IPC) — Section 302, 307, 313, 34, 379
High Courts13 Feb 2012Allowed
Ram Prasad Ghosh Vs The State of West Bengal
Calcutta High Court · (2012) 1 DMC 762
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts13 Feb 2012Allowed
Charua Munda Vs The State of West Bengal
Calcutta High Court · (2012) 3 CALLT 637 : (2012) 1 CALLT 604
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304
High Courts13 Feb 2012Allowed
Jagannath Biswas and Others Vs State
Calcutta High Court · (2012) 02 CAL CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 326, 34, 341
High Courts13 Feb 2012Allowed
Shri Dilip Kumar Mondal and Another Vs The State of West Bengal
Calcutta High Court · (2012) 02 CAL CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts13 Feb 2012Dismissed
Shri Pushpen Biswas @ Puspen Biswas Vs State of West Bengal
Calcutta High Court · (2012) 2 CALLT 47 : (2012) 5 CHN 506
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 379, 411
High Courts10 Feb 2012
SK. Shamsul Haque Vs State of W. B. and Others
Calcutta High Court · (2012) 02 CAL CK 0056
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 119, 119(2), 68(2), 71(3)
High Courts10 Feb 2012
The Secretary, Dhadalibar High School and Anr Vs State of West Bengal and Others
Calcutta High Court · (2012) 02 CAL CK 0031
West Bengal Schools (Recruitment of Non-Teaching Staff) Rules, 2005 — Rule 8, 8(5), 9(7)
High Courts10 Feb 2012
SK. Ali Haque Vs State of W. B. and Others
Calcutta High Court · (2013) 3 CHN 472
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 119, 119(2), 68(2), 71(3)
High Courts10 Feb 2012
Bhutnath Bhunia Vs Srimanta Kumar Maity
Calcutta High Court · (2012) 2 CALLT 656 : (2012) 3 CHN 412
Easements Act, 1882 — Section 13
High Courts09 Feb 2012Allowed
Niranjan Kumar Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2012) 4 CHN 192 : (2012) 133 FLR 665
Constitution of India, 1950 — Article 136, 14, 19, 21, 226
High Courts09 Feb 2012Allowed
Mihir Kumar Maity Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 34