COURT ARCHIVE

Calcutta High Court judgments, 2012

1,296 judgments · page 9 of 65

High Courts12 Oct 2012

In Re: Maheshwary Ispat Limited and Tata Capital Financial Services Limited

Calcutta High Court · (2013) 1 CALLT 171 : (2013) 113 CLA 636 : (2012) 175 CompCas 107 : (2013) 1 CompLJ 560

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 433, 433(e), 434, 434(1), 434(1)(a)

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High Courts12 Oct 2012

J. Thomas and Co. Pvt. Ltd. Vs M/s Devendra and Co. and Others

Calcutta High Court · (2012) 10 CAL CK 0016

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Oct 2012

Rupali Gayen (Das) Vs The State of West Bengal and Others

Calcutta High Court · (2013) 1 WBLR 796

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High Courts11 Oct 2012Dismissed

The State of West Bengal Vs K. Banerjee and Brothers

Calcutta High Court · (2012) 4 CALLT 692 : (2013) 3 CHN 464 : (2013) 1 WBLR 778

Arbitration and Conciliation Act, 1996 — Section 31(7)(b), 34

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High Courts10 Oct 2012

Sharmistha Maji Vs State of West Bengal

Calcutta High Court · (2013) 2 CALLT 88 : (2013) 1 CHN 547

Right to Information Act, 2005 — Section 11

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High Courts10 Oct 2012Dismissed

Employees'' State Insurance Corporation Vs M/s M.P. Associates Engineers and Another

Calcutta High Court · (2013) 136 FLR 558 : (2013) LLR 386

Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 45A, 45AA, 75

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High Courts10 Oct 2012Allowed

West Bengal State Electricity Distribution Co. Ltd. Vs West Dinajpur Engineers'' Co-operative Labour Contract and Construction Society Ltd.

Calcutta High Court · (2013) 1 CALLT 261

Arbitration Act, 1940 — Section 14(2), 17, 30Civil Procedure Code, 1908 (CPC) — Section 14(2), 17, 20, 21

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High Courts10 Oct 2012

Aseban Bibi and Others Vs Safiuddin SK. and Others

Calcutta High Court · (2013) 1 WBLR 518

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(a), Order 39 Rule 1(c), Order 39 Rule 2(3)

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High Courts10 Oct 2012

Trinath Sethi No. 3 Vs Coal India Limited and Others Bharat Coking Coal Ltd. Vs Trinath Sethi and Others

Calcutta High Court · (2013) 1 CALLT 441 : (2013) 3 CHN 78 : (2013) 137 FLR 662 : (2013) 1 WBLR 683

Constitution of India, 1950 — Article 14, 21Evidence Act, 1872 — Section 106

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High Courts10 Oct 2012Allowed

Dinesh Saha and Another Vs The State of West Bengal

Calcutta High Court · (2013) 1 CALLT 427 : (2013) 3 CHN 102

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364

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High Courts10 Oct 2012Dismissed

Nikhil Chandra Deb and Others Vs The State of West Bengal and Others

Calcutta High Court · (2013) 2 CHN 342 : (2013) 2 WBLR 613

West Bengal Co-operative Societies Act, 2006 — Section 34

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High Courts09 Oct 2012Allowed

State of West Bengal and Another Vs M/s. S.N. Bhakat and Co. and Another

Calcutta High Court · AIR 2013 Cal 45 : (2013) 2 ARBLR 386

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 55

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High Courts09 Oct 2012

Govind Prasad Dalmia Vs West Bengal State Electricity Board

Calcutta High Court · (2012) 10 CAL CK 0108

Contract Act, 1872 — Section 4, 70, 73, 74Limitation Act, 1963 — Section 18, 19

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High Courts09 Oct 2012