High Courts30 Nov 2012
Mukul Dey Vs Smt. Sunita Sen and Others
Calcutta High Court · (2013) 3 CHN 426
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100West Bengal Premises Tenancy Act, 1956 — Section 17(4)
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 694 of 3,203
High Courts30 Nov 2012
Sushila Sharma Vs Taritsri Ghosh
Calcutta High Court · (2013) 1 CHN 410
Calcutta Municipal Corporation Act, 1980 — Section 586
High Courts29 Nov 2012
Amar Kumar Haldar Vs Saraswati Press Limited
Calcutta High Court · (2013) 1 CHN 434 : (2013) 137 FLR 666 : (2013) LLR 774
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4(6), 7Penal Code, 1860 (IPC) — Section 409, 420
High Courts29 Nov 2012
Nadia Co-operative Agriculture and Rural Development Bank Ltd. Vs The Union of India and Others
Calcutta High Court · (2013) 3 CHN 42 : (2013) LabIC 680 : (2013) 2 WBLR 327
West Bengal Co-operative Societies Act, 1983 — Section 58
High Courts23 Nov 2012Allowed
Sri Surajit Das Vs The State of West Bengal and Others
Calcutta High Court · (2012) 11 CAL CK 0004
Constitution of India, 1950 — Article 141, 309
High Courts21 Nov 2012Allowed
Prangopal Goswami and Others Vs State
Calcutta High Court · (2013) 1 CALLT 482
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 306, 34, 506
High Courts21 Nov 2012Allowed
In Re: Huding Kuri Hansda @ Hopon Kuri Tudu
Calcutta High Court · (2013) 2 CHN 132
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts21 Nov 2012Dismissed
In Re: Smita Agarwala
Calcutta High Court · (2012) 11 CAL CK 0005
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 2
High Courts20 Nov 2012Dismissed
Sirajuddin Molla and Others Vs Ebadar Rahman Molla
Calcutta High Court · (2013) 2 CALLT 355
Civil Procedure Code, 1908 (CPC) — Section 11, 47Constitution of India, 1950 — Article 300, 300AWest Bengal Land Reforms Act, 1955 — Section 14V, 2(10), 2(7), 3, 3A
High Courts20 Nov 2012
Engineering Trade Centre (I) (P.) Ltd. Vs Quality Steel Wire Products (P.) Ltd.
Calcutta High Court · (2013) 117 SCL 40
High Courts26 Oct 2012Dismissed
Sri Shyam Sunder Lokhmi Janardhan Jew Thakur, Jugal Murti Installed and Another Vs Paramjit Singh Sethi and Others
Calcutta High Court · (2012) 10 CAL CK 0032
High Courts19 Oct 2012Dismissed
Crompton Greaves Limited Vs Assistant Commissioner of Commercial Taxes, Corporate Division and Others
Calcutta High Court · (2013) 61 VST 5
Central Sales Tax Act, 1956 — Section 17(3)(xi), 2(30), 2(31), 2(40), 2(xxvii)
High Courts19 Oct 2012Dismissed
Smt. Lopamudra Dutta Chowdhury Vs Sri Abhijit Dutta Chowdhury Sri Abhijit Dutta Chowdhury Vs Smt. Lopamudra Dutta Chowdhury
Calcutta High Court · (2012) 10 CAL CK 0114
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts19 Oct 2012Allowed
Arun Kumar Basu and etc. Vs West Bengal University of Animal and Fishery Sciences and Others
Calcutta High Court · (2013) LabIC 1121
High Courts19 Oct 2012
New Age Realty Private Limited Vs Karthikeya Ancillaries Private Limited
Calcutta High Court · (2013) 1 CHN 1
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A(1)
High Courts19 Oct 2012
Annapurna Engineering and Manufacturing Ltd. Vs State of West Bengal
Calcutta High Court · (2013) 2 CHN 235
Constitution of India, 1950 — Article 12State Financial Corporations Act, 1951 — Section 29, 29(1)
High Courts19 Oct 2012Dismissed
Crompton Greaves Limited Vs Assistant Commissioner of Commercial Taxes, Corporate Division
Calcutta High Court · (2013) 1 CHN 138
Central Sales Tax Act, 1956 — Section 8, 9
High Courts19 Oct 2012Dismissed
Namakar Vinimay Pvt. Ltd. Vs Yashdeep Trexim Pvt. Ltd. Baranagar Jute Factory Pld Vs Baranagar Jute Factory Pvt. Ltd. Workers'' and Employees'' Union (INTUC) Secretary, Baranagar Jute Factory Pld Workers'' and Employees'' Union Vs Baranagar Jute Factory Plc Daksh Vyapar (P) Ltd. Vs Board of Industrial and Financial Reconstruction
Calcutta High Court · (2013) 1 CHN 82
Companies Act, 1956 — Section 11, 13, 14, 15, 16Constitution of India, 1950 — Article 226, 38, 39, 39(b), 39(c)Criminal Procedure Code, 1973 (CrPC) — Section 5
High Courts19 Oct 2012
Kalipada Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0043
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts19 Oct 2012
Ratan Das Vs The State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0042
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8