COURT ARCHIVE

Calcutta High Court judgments, 2012

1,296 judgments · page 64 of 65

High Courts16 Jan 2012Allowed

Hindustan Petroleum Corporation Ltd. Vs Barun Sankar Chatterjee

Calcutta High Court · AIR 2012 Cal 255 : (2012) 3 CHN 160

Arbitration and Conciliation Act, 1996 — Section 2(e), 34, 42, 9Constitution of India, 1950 — Article 227

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High Courts16 Jan 2012Allowed

Doli Karmakar Vs Ranjan Kumar Sadhukhan

Calcutta High Court · (2012) 3 CHN 350

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts14 Jan 2012Dismissed

Fortune Multi Trader Vs Everett Travel Traders

Calcutta High Court · (2013) 1 JCC 79

Criminal Procedure Code, 1973 (CrPC) — Section 313, 326, 326(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 142(a), 143Penal Code, 1860 (IPC) — Section 11

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High Courts13 Jan 2012

Sukumar Roy Vs Narendra Deo Dubey

Calcutta High Court · (2012) 3 BC 189 : (2012) 1 CALLT 640

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 7 Rule 11Negotiable Instruments Act, 1881 (NI) — Section 133, 138Specific Relief Act, 1963 — Section 41

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High Courts13 Jan 2012Allowed

Debnath Chakraborty Vs Union of India and Others

Calcutta High Court · (2012) 133 FLR 187 : (2012) 3 LLJ 231 : (2012) LLR 425

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 2, 25B, 25F

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High Courts13 Jan 2012Dismissed

Bharat Kumar Amritlal Sayani and Another Vs Jayantilal Kalidas Sayani and Others

Calcutta High Court · (2012) 1 CALLT 234 : (2012) 3 CHN 92

Registration Act, 1908 — Section 23, 27, 32Succession Act, 1925 — Section 281, 283, 63Supreme Court of Judicature (Consolidation) Act, 1925 — Section 175

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High Courts13 Jan 2012Allowed

Sri Samarendra Prasad Bhowmick and Another Vs Sri Shyamalendra Prasad Bhowmick and Others

Calcutta High Court · (2012) 2 CALLT 669

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 6 Rule 17, 151, 152, 153

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High Courts13 Jan 2012Allowed

Chunilal Nanda Vs The State of West Bengal and Others

Calcutta High Court · (2012) 1 CALLT 683 : (2012) 132 FLR 933

Constitution of India, 1950 — Article 12, 226

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High Courts13 Jan 2012Allowed

Smt. Tarulata Mahanta Vs Sri Haripada Sarkar

Calcutta High Court · (2012) 1 CALLT 671 : (2012) 5 CHN 239

West Bengal Land Reforms Act, 1955 — Section 8

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High Courts11 Jan 2012

Bandana Hazra and Ors Vs Smt. Mahua Hazra And Others Etc. Etc.

Calcutta High Court · (2012) 2 CHN 108 : (2012) 3 Crimes 439

Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2(Q)

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High Courts11 Jan 2012Dismissed

Keshab Chandra Saha Vs United Commercial Bank and Others

Calcutta High Court · (2012) 1 CALLT 269 : (2012) 2 CHN 683 : (2012) 133 FLR 546 : (2012) 3 LLJ 47 : (2012) LLR 362

Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

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High Courts11 Jan 2012Dismissed

Terai Tea Company Limited Vs Nathmal Kedia and Others

Calcutta High Court · AIR 2012 Cal 43 : (2012) 1 CALLT 254

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High Courts11 Jan 2012Dismissed

Mr. Johnson Koshy Vs Mrs. Madhu Mohanan

Calcutta High Court · (2012) 01 CAL CK 0028

Evidence Act, 1872 — Section 58Transfer of Property Act, 1882 — Section 53A

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High Courts11 Jan 2012Dismissed

Terai Tea Company Limited Vs Nathmal Kedia

Calcutta High Court · (2012) 4 CHN 49

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High Courts10 Jan 2012

Sujoy Halder and Others Vs The State of West Bengal and Others

Calcutta High Court · (2012) 01 CAL CK 0048

Constitution of India, 1950 — Article 14, 16

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High Courts10 Jan 2012

Adwait''ya Bera and Ors Vs State of West Bengal and Ors

Calcutta High Court · (2012) 01 CAL CK 0030

Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(1), 4(2), 4(4)West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 8

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High Courts10 Jan 2012Allowed