High Courts28 Jan 2013
Shree Krishna Timbers Pvt. Ltd. Vs Union of India
Calcutta High Court · (2014) 306 ELT 260
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 687 of 3,203
High Courts24 Jan 2013Allowed
Jarina Bibi @ Kajal Vs State of West Bengal
Calcutta High Court · (2013) 01 CAL CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 363Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 32, 34, 361, 363, 372
High Courts24 Jan 2013
Ranu Bhandari Vs Nilima Das and Others
Calcutta High Court · (2013) 01 CAL CK 0062
Penal Code, 1860 (IPC) — Section 306West Bengal Premises Tenancy Act, 1997 — Section 17(2)
High Courts24 Jan 2013
Mabud Mondal Vs The State of West Bengal
Calcutta High Court · (2013) 2 CHN 281 : (2013) CriLJ 3721
Evidence Act, 1872 — Section 25, 26, 27, 30Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jan 2013Allowed
Bangur Brothers Limited (In Liquidation) and PDGD Investments and Trading (P) Ltd. Vs The Official Liquidator
Calcutta High Court · (2013) 3 CHN 306 : (2013) 176 CompCas 445 : (2013) 2 CompLJ 387 : (2013) 1 WBLR 848
Companies Act, 1956 — Section 391, 392, 446, 446(2), 535West Bengal Premises Tenancy Act, 1956 — Section 14, 16West Bengal Premises Tenancy Act, 1997 — Section 17, 20, 26, 5
High Courts22 Jan 2013Allowed
Bank of Baroda Vs Banwarilal Gupta and Another
Calcutta High Court · (2013) 2 CHN 177
Transfer of Property Act, 1882 — Section 116
High Courts22 Jan 2013Dismissed
Sumit Sen Vs State of West Bengal
Calcutta High Court · (2013) 5 CHN 480
High Courts22 Jan 2013Allowed
Gujarat NRE Coke Ltd. and Another Vs Gregarious Estates Incorporated and Others
Calcutta High Court · (2014) 1 CHN 64
Arbitration and Conciliation Act, 1996 — Section 13, 45, 5, 8, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Specific Relief Act, 1963 — Section 41(b)
High Courts22 Jan 2013Dismissed
Jyotsna Mondal Vs Bhim Chandra Mondal
Calcutta High Court · (2013) 3 CHN 653
High Courts22 Jan 2013
Pradip Kumar Shah Vs Union of India and Others
Calcutta High Court · (2013) 3 ACC 864 : AIR 2013 Cal 132
Railways Act, 1989 — Section 78, 79
High Courts21 Jan 2013Dismissed
Dr. Dipak Kumar De. Vs The West Bengal University of Animal and Fishery Sciences and Others
Calcutta High Court · (2013) 137 FLR 345
General Clauses Act, 1897 — Section 22
High Courts21 Jan 2013Dismissed
Shiv Om Polynets Private Ltd. Vs Marine Fabrics and Another
Calcutta High Court · (2013) 3 ARBLR 182 : (2013) 1 CALLT 592 : (2013) 5 CHN 576
Arbitration and Conciliation Act, 1996 — Section 8
High Courts18 Jan 2013
Smt. Shibani Ghosh and Another Vs State Bank of India and Others
Calcutta High Court · (2013) 5 CHN 271 : (2013) 137 FLR 670 : (2013) 2 WBLR 210
High Courts18 Jan 2013
Narayan Debnath @ Harinarayan Vs The State of West Bengal and Others
Calcutta High Court · (2013) 01 CAL CK 0077
Constitution of India, 1950 — Article 226
High Courts18 Jan 2013Disposed Off
Sandhya Barik and Others Vs State of West Bengal and Others
Calcutta High Court · (2013) 1 CALLT 410 : (2013) 3 CHN 157 : (2013) 3 EFLT 448 : (2013) 3 WBLR 860
Constitution of India, 1950 — Article 48, 48A, 51A(g)Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts18 Jan 2013
Mr. Shiv Shankar Banerjee, Mr. Arik Banerjee and Mr. Dipak Kumar Mukhopadhyay Vs Mr. Aniruddha Chatterjee, Mr. Rahul Karmakar and Mr. Ashoke Bhowmick
Calcutta High Court · (2013) 01 CAL CK 0027
High Courts18 Jan 2013
Smt. Sabita Shaw Vs The West Bengal University of Animal and Fishery Sciences and Another
Calcutta High Court · (2013) 2 CALLT 553 : (2013) 137 FLR 75 : (2013) LabIC 843
High Courts18 Jan 2013Dismissed
Central Bank of India Vs Union of India
Calcutta High Court · (2013) 4 CHN 656
High Courts17 Jan 2013Dismissed
Ashim Kumar Banerjee Vs Swapan Kumar Mallick and Others
Calcutta High Court · (2013) 5 CHN 604
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 144(1), 151Partition Act, 1893 — Section 4
High Courts17 Jan 2013
Prosenjit Muhuri Vs Gita Chakraborty
Calcutta High Court · (2013) 01 CAL CK 0065
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1997 — Section 13(2), 17(2), 21, 21(3), 22