High Courts08 Feb 2012
Chandra Chur Mukherjee Vs Indian Oil Corporation Ltd.
Calcutta High Court · (2012) 3 CHN 117
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 16, 16(1)
COURT ARCHIVE
Calcutta High Court judgments, 2012
1,296 judgments · page 61 of 65
High Courts08 Feb 2012Dismissed
Sri Rabindra Nath Mukherjee Vs Sri Bijoy Chatterjee and Ors
Calcutta High Court · (2012) 2 CALLT 1 : (2012) 2 CHN 43
Constitution of India, 1950 — Article 317(1)
High Courts08 Feb 2012
The Statesman Limited Vs Begwani Trade and Industries Pvt. Ltd.
Calcutta High Court · (2012) 171 CompCas 11 : (2012) 3 CompLJ 168
Companies Act, 1956 — Section 434, 434(1)
High Courts08 Feb 2012
In Re: Emami Biotech Limited and Another In Re: ITP Limited and Another In Re: Brijbhumi Agents Private Limited and Others
Calcutta High Court · (2012) 3 CHN 102 : (2012) 107 CLA 373 : (2012) 170 CompCas 212 : (2012) 4 CompLJ 599 : (2012) 2 CompLJ 107 : (2012) 112 SCL 33
Companies Act, 1956 — Section 394, 394(1)Constitution of India, 1950 — Article 141, 372Stamp Act, 1899 — Article 23, 31, 31, 2, 2(14)
High Courts08 Feb 2012
Nur Islam Mondal Vs Kasem Ali Mondal and Others
Calcutta High Court · (2012) 5 CHN 38
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts08 Feb 2012
The Statesman Limited Vs Paper Trade and Industries Pvt. Ltd.
Calcutta High Court · (2012) 02 CAL CK 0049
Companies Act, 1956 — Section 434, 434(1)
High Courts08 Feb 2012
Oxford Processors Pvt. Ltd. Vs Commissioner of C. Ex., Haldia
Calcutta High Court · (2013) 292 ELT 40
High Courts08 Feb 2012
Chowringhee Prakashan Private Limited Vs Begwani Trade and Industries Private Limited
Calcutta High Court · (2012) 02 CAL CK 0020
Companies Act, 1956 — Section 434, 434(1)
High Courts07 Feb 2012
Sri Ranjit Ghosh Vs Manoj Pal and Others
Calcutta High Court · (2012) 2 CHN 737
High Courts07 Feb 2012Allowed
The Union of India and Others Vs Staff Council, Chief Pay and Accounts Organization and Others
Calcutta High Court · (2012) 02 CAL CK 0048
Constitution of India, 1950 — Article 313General Financial Rules, 2005 — Rule 163, 165, 168, 168(1), 168(1)
High Courts07 Feb 2012
Sk. Rejabul Haque Vs Sk. Serajuddin and Others
Calcutta High Court · (2012) 2 CHN 591
Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107High Courts Act, 1861 — Section 15
High Courts06 Feb 2012
Kabeeriyya Masjid Committee and Others Vs The Lieutenant Governor and Others
Calcutta High Court · (2012) 02 CAL CK 0053
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 36, 83(1), 83(2), 87, 87(1)
High Courts06 Feb 2012Allowed
Rakesh Chowrasia Vs Madan Mohan Das
Calcutta High Court · (2012) 02 CAL CK 0052
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A), 18, 18A, 5West Bengal Premises Tenancy Act, 1997 — Section 17, 17(1), 17(2), 17(2A), 17(3)
High Courts06 Feb 2012
Smt. Sudeshna Maity (Sashmal) Vs The State of West Bengal and Others
Calcutta High Court · (2012) 2 CALLT 481
High Courts06 Feb 2012
Ameeruddin Ahmad Vs Board of Wakfs, West Bengal
Calcutta High Court · (2012) 2 CALLT 389
Waqf Act, 1995 — Section 3(r), 83, 83(1), 83(2), 84
High Courts06 Feb 2012
Prabir Kumar Jalan Vs Laxmi Narayan Jalan
Calcutta High Court · (2012) 2 CHN 56 : (2013) 2 WBLR 264
Bengal General Clauses Act, 1899 — Section 8West Bengal Premises Tenancy Act, 1997 — Section 6
High Courts06 Feb 2012
Namita Barua Vs D.K. Singhal and Stet
Calcutta High Court · (2012) 2 CHN 61
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104
High Courts03 Feb 2012Allowed
Aloke Chatterjee Vs Ram Prasad Chandra and Brother
Calcutta High Court · (2012) 3 CHN 496
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24Evidence Act, 1872 — Section 58West Bengal Premises Tenancy Act, 1956 — Section 17(4)
High Courts03 Feb 2012Allowed
Hahnemann Laboratory Ltd. and Others Vs The Hahnemann India Laboratories (BN) and Others
Calcutta High Court · (2012) 02 CAL CK 0014
Evidence Act, 1872 — Section 115
High Courts02 Feb 2012Dismissed
Monoranjan Sarkar and Another Vs State of West Bengal and Ors
Calcutta High Court · (2012) 1 CALLT 493