High Courts16 Jan 2013Partly Allowed
Ramil Mondal Vs State of West Bengal
Calcutta High Court · (2013) 2 CHN 275
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 320, 323, 324, 326
COURT ARCHIVE
Calcutta High Court judgments, 2013
1,080 judgments · page 53 of 54
High Courts16 Jan 2013Allowed
Rajya Parswa Shikshak Samanway Samity and Others Vs State and Others
Calcutta High Court · (2013) 5 CHN 300 : (2013) 2 WBLR 324
High Courts16 Jan 2013
Subrata Guha Sarkar Vs Union of India
Calcutta High Court · (2013) 199 ECR 200 : (2013) 293 ELT 488 : (2013) 23 GSTR 120
Customs Act, 1962 — Section 108
High Courts15 Jan 2013
Bacha Singh Vs The Calcutta Tramways Company (1978) Limited and Others
Calcutta High Court · (2013) 01 CAL CK 0075
High Courts15 Jan 2013
Kamal Kanti Pyne Vs The Calcutta Tramways Company (1978) Limited and Others
Calcutta High Court · (2013) 01 CAL CK 0073
High Courts15 Jan 2013
In Re: Rafi @ Rafikul Islam Faraji and Others
Calcutta High Court · (2012) 5 CHN 609
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 360Penal Code, 1860 (IPC) — Section 114, 307, 323, 326, 34
High Courts15 Jan 2013
Dipak Kumar Ghosh Vs The Calcutta Tramways Company (1978) Limited and Others
Calcutta High Court · (2013) 01 CAL CK 0066
High Courts15 Jan 2013
Haranath Podder Vs The State of West Bengal and Others
Calcutta High Court · (2013) 01 CAL CK 0060
High Courts15 Jan 2013Dismissed
Coal India Ltd. Vs Canadian Commercial Corporation
Calcutta High Court · (2013) 2 CHN 494
Arbitration (Protocol and Convention) Act, 1937 — Section 4, 5, 7, 8Arbitration and Conciliation Act, 1996 — Section 17, 30, 33, 34, 44Civil Procedure Code, 1908 (CPC) — Section 151, 45, 47, 54
High Courts15 Jan 2013Allowed
Debabrata Saha Vs Smt. Kalpana Dey and Others
Calcutta High Court · (2013) 5 CHN 277 : (2013) 2 WBLR 177
High Courts14 Jan 2013
Unity Paints and Chemical Co. P. Ltd. and Another Vs Commissioner of Central Excise and Others
Calcutta High Court · (2013) 22 GSTR 44
High Courts14 Jan 2013
Mr. Shyamal Chakraborty and Mr. Bhushan Jain Vs Mr. Probal Kumar Mukherjee and Mr. Sabyasachi Sen
Calcutta High Court · (2013) 01 CAL CK 0022
High Courts11 Jan 2013
Bhagyraaj Vyapaar Private Limited and Others Vs Regional Director, Ministry of Corporate Affairs, Eastern Region Kolkata
Calcutta High Court · (2013) 113 CLA 376 : (2013) 177 CompCas 1 : (2013) 2 CompLJ 401 : (2013) 118 SCL 268
Companies Act, 1956 — Section 235, 235, 236, 236, 237Specific Relief Act, 1963 — Section 41(b)
High Courts11 Jan 2013
Jadabendra Narayan Choudhury and Others Vs Shitanshu Kumar Choudhury @ Subhendra Choudhury
Calcutta High Court · (2013) 1 CALLT 716 : (2013) 2 CHN 325
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 14 Rule 1, Order 20 Rule 18, 97Hindu Adoptions and Maintenance Act, 1956 — Section 12, 12(b)Provincial Insolvency Act, 1920 — Section 28A, 60
High Courts11 Jan 2013Dismissed
Ram Chanda Chetri Vs The District Inspector of Schools (S.E.), Darjeeling and Others
Calcutta High Court · (2013) 01 CAL CK 0059
High Courts11 Jan 2013
Ranjit Prasad Roy Vs The State of West Bengal and Others
Calcutta High Court · (2013) 01 CAL CK 0050
High Courts11 Jan 2013Dismissed
Sabyasachi Ghosh Vs Bata India Limited and Others
Calcutta High Court · (2013) 138 FLR 221 : (2013) LLR 932
Industrial Disputes Act, 1947 — Section 25F
High Courts10 Jan 2013Dismissed
Rabi Mondal Vs Eastern Coalfield Limited
Calcutta High Court · (2013) 1 CHN 656
Constitution of India, 1950 — Article 226