High Courts02 Apr 2013
Monotosh Paul Vs Gopal Chandra Mondal and Others
Calcutta High Court · (2013) 3 WBLR 223
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 677 of 3,203
High Courts02 Apr 2013Disposed Off
Binoy Mahato Vs State of West Bengal and Others
Calcutta High Court · (2013) 3 CHN 533 : (2013) 137 FLR 1078
Constitution of India, 1950 — Article 14, 16
High Courts02 Apr 2013Dismissed
Mamtaz Bibi and Others Vs State of West Bengal
Calcutta High Court · (2013) 3 CALLT 175 : (2014) 2 RCR(Criminal) 163
Criminal Procedure Code, 1973 (CrPC) — Section 215, 221, 222, 313, 401Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113A, 113B, 4
High Courts01 Apr 2013
Anjali Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2013) 04 CAL CK 0085
High Courts01 Apr 2013
In Re: M/s. Jenson Nicholson (India) Limited and Another
Calcutta High Court · (2013) 138 FLR 348 : (2013) LLR 934
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A, 2, 2(e), 6, 8FEmployees State Insurance Act, 1948 — Section 2(17), 40, 86A
High Courts01 Apr 2013Disposed Off
Kabia Begum and Another Vs National Insurance Company Ltd. and Others
Calcutta High Court · (2013) 3 ACC 525
High Courts28 Mar 2013
Dibyendu Mondal Vs State of West Bengal and Others
Calcutta High Court · (2013) 3 WBLR 854
West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14(3)
High Courts26 Mar 2013
Casyab Pvt. Ltd. Vs Central Bank of India
Calcutta High Court · (2013) 4 CALLT 227 : (2013) 3 CHN 222 : (2014) 2 WBLR 576
High Courts26 Mar 2013Disposed Off
Keya Kar Vs State of West Bengal and Others
Calcutta High Court · (2013) 3 CHN 584 : (2013) LabIC 2043 : (2013) 4 WBLR 590
Criminal Procedure Code, 1973 (CrPC) — Section 164, 364
High Courts26 Mar 2013Allowed
Ajay Kumar Singh Vs Dasa and Others
Calcutta High Court · AIR 2013 Cal 125 : (2013) 3 WBLR 229
General Clauses Act, 1897 — Section 27Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 106, 106(3), 106(4)
High Courts25 Mar 2013Dismissed
Pankaj Kumar Biswas Vs West Bengal University of Animal and Fishery Sciences
Calcutta High Court · (2013) 2 CHN 547
Constitution of India, 1950 — Article 14, 16, 21
High Courts25 Mar 2013Disposed Off
Saikat Das Gupta Vs Kolkata Municipal Corporation
Calcutta High Court · (2013) 3 CHN 245
High Courts25 Mar 2013
Commissioner of Income Tax Vs Mitra Logistics P. Ltd.
Calcutta High Court · (2014) 265 CTR 593 : (2013) 357 ITR 657
High Courts22 Mar 2013Dismissed
Satyajit Roy Vs State of West Bengal
Calcutta High Court · (2013) 2 CHN 647 : (2013) LabIC 3837
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
High Courts22 Mar 2013Dismissed
Director General, Employees'' State Insurance Corporation Vs Bharati Banerjee
Calcutta High Court · (2013) 3 CHN 650
High Courts22 Mar 2013Allowed
Anil Kumar J. Bavishi Vs The State of West Bengal and Others
Calcutta High Court · (2013) 2 CALLT 227 : (2013) 3 CHN 248
Constitution of India, 1950 — Article 226West Bengal Building (regulation Of Promotion Of Construction And Transfer By Promoters) Act, 1993 — Section 5, 6, 6A
High Courts22 Mar 2013Allowed
Gour Kanti Samanta Vs State of West Bengal
Calcutta High Court · (2013) 2 CALLT 347 : (2013) 2 CHN 649 : (2013) 2 WBLR 883
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 300A
High Courts22 Mar 2013
Debasis Sutradhar Vs State of West Bengal
Calcutta High Court · (2013) 2 CALLT 168 : (2013) 2 CHN 551 : (2013) 2 WBLR 892
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226