COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 691 of 3,203

High Courts20 Dec 2012Dismissed

Monojit Sanyal and Another Vs Oil and Natural Gas Commission and others

Calcutta High Court · (2013) 1 LLJ 413

Civil Procedure Code, 1908 (CPC) — Section 24, 9Industrial Disputes Act, 1947 — Section 2(k), 2ALimitation Act, 1963 — Section 5

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High Courts20 Dec 2012Dismissed

Sri Dilip Kumar Barman Vs Sri Bhaskar Roy and Another

Calcutta High Court · (2012) 12 CAL CK 0002

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)(b), 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)(h), 13(4), 13(6)

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High Courts20 Dec 2012Allowed

Dilip Kumar Kundu Vs Gobinda Prosad Bhattacharya

Calcutta High Court · (2012) 12 CAL CK 0001

Transfer of Property Act, 1882 — Section 108, 108(m), 108(p)West Bengal Premises Tenancy Act, 1956 — Section 13(1)(b), 17(4), 34, 35

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High Courts19 Dec 2012

Dilip Kumar Ghosh and Others Vs Ashim Kumar Ghosh and Another

Calcutta High Court · (2012) 12 CAL CK 0067

Arbitration Act, 1940 — Section 14, 17, 20Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 34, 36, 39Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, 47

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High Courts19 Dec 2012Dismissed

Titagarh Wagons Limited and Others Vs Union of India and Others

Calcutta High Court · (2012) 12 CAL CK 0053

Constitution of India, 1950 — Article 226

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High Courts19 Dec 2012

Securities and Exchange Board of India and Another Vs Satya Ranjan Baidya and Others

Calcutta High Court · (2013) 1 CALLT 287 : (2013) 2 CHN 465 : (2013) 2 WBLR 589

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Securities and Exchange Board of India Act, 1992 — Section 11(2)(c), 20A

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High Courts19 Dec 2012Dismissed

State of W.B. and Others Vs M/s. B.B.J. Construction Co. Ltd.

Calcutta High Court · AIR 2013 Cal 186 : (2013) 1 CALLT 607

Arbitration and Conciliation Act, 1996 — Section 33, 33(1), 34, 34(3)Limitation Act, 1963 — Section 14, 14(1), 14(2), 5

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High Courts19 Dec 2012

Haldia Bulk Terminals Private Limited Vs Board of Trustees for the Port of Kolkata

Calcutta High Court · (2013) 1 CALLT 572

Arbitration and Conciliation Act, 1996 — Section 8, 9Constitution of India, 1950 — Article 226

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High Courts19 Dec 2012

West Bengal Board of Primary Education Vs Rupa Paul

Calcutta High Court · (2013) 1 CHN 401

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High Courts19 Dec 2012Dismissed

Shri Bireswar Bhattacharjee Vs Giridhari Sarkar and Others

Calcutta High Court · (2012) 12 CAL CK 0004

Constitution of India, 1950 — Article 227West Bengal Panchayat Act, 1973 — Section 204

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High Courts18 Dec 2012

Sukur Ali @ Sukur Ali Kha @ Bablu Vs The State of West Bengal

Calcutta High Court · (2012) 12 CAL CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 342, 363, 366, 372

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High Courts18 Dec 2012

In Re: Publication made in the "Times of India" and "The Hindu", both Calcutta publications dated 15th August, 2012; In Re: News Telecast made by "ABP Ananda" and "24 Ghanta" on 14th August, 2012

Calcutta High Court · (2013) 1 CALLT 65 : (2013) 1 CHN 556 : (2013) CriLJ 932 : (2013) 1 WBLR 206

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 2(c)

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High Courts18 Dec 2012Dismissed

State Bank of India and Others Vs Mitra Kumar Mondal and Another

Calcutta High Court · (2013) 137 FLR 350 : (2013) LabIC 800 : (2013) 1 LLJ 503 : (2013) LLR 251

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High Courts18 Dec 2012

M/s. Jessop and Co. Ltd. Vs M/s. Abhishek Engineering and Others

Calcutta High Court · (2012) 12 CAL CK 0027

Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 202

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High Courts18 Dec 2012

In Re: Sabyasachi Dutta

Calcutta High Court · (2012) 12 CAL CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 120B, 381, 411

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High Courts17 Dec 2012

Radha Rani Basak Vs Niva Alias Sankari Bose

Calcutta High Court · (2013) 2 CHN 41

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 21, Order 21 Rule 97, Order 21 Rule 99Constitution of India, 1950 — Article 300ASpecific Relief Act, 1963 — Section 6

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High Courts17 Dec 2012

Polar Industries Limited Vs Appellate Authority for Industrial and Financial Reconstruction

Calcutta High Court · (2013) 1 CHN 405

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17(1), 34(4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)

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High Courts17 Dec 2012

Khurshid Alam Vs State

Calcutta High Court · (2013) 3 EFLT 85

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 161, 162Evidence Act, 1872 — Section 74Wild Life (Protection) Act, 1972 — Section 39, 40, 44, 48, 49B

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High Courts17 Dec 2012Allowed

Estate of Kalpana Das Neogi Vs Dipali Das Neogi

Calcutta High Court · (2013) 2 CHN 52

Constitution of India, 1950 — Article 14West Bengal Court Fees Act, 1970 — Section 10, 12, 31, 32

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High Courts17 Dec 2012

Sadarali Biswas Vs Wazed Ali Mondal

Calcutta High Court · (2013) 2 CHN 481

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11West Bengal Court Fees Act, 1970 — Section 11, 7(iv), 7(iv)(b), 7(iv)(c), 7(vi)

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