COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 695 of 3,203

High Courts19 Oct 2012

M/s Macneill Engineering Ltd. Vs The West Bengal State Electricity Distribution Co. Ltd.

Calcutta High Court · (2013) ELR 271

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 135, 135, 136, 136, 137Electricity Act, 2003 — Section 126, 126(2), 126(3), 126(5), 127

Read judgment

High Courts19 Oct 2012

Rajeev Lohia Vs Life Insurance Corporation of India Ltd.

Calcutta High Court · (2013) 2 CHN 117

Evidence Act, 1872 — Section 102, 106Insurance Act, 1938 — Section 2(10), 44, 44(1)(c)Life Insurance Corporation Act, 1956 — Section 19, 43(2)

Read judgment

High Courts19 Oct 2012Allowed

Nandini Sengupta Vs State and Others

Calcutta High Court · (2013) 1 CALLT 622

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Oct 2012Dismissed

Prasanta Kumar Maity Vs State of West Bengal and Others

Calcutta High Court · (2013) 136 FLR 560

Constitution of India, 1950 — Article 12

Read judgment

High Courts19 Oct 2012Allowed

Mapex Infrastructure (P) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2013) 255 CTR 272 : (2013) 212 TAXMAN 23

Income Tax Act, 1961 — Section 144, 145, 145(1), 32, 32(1)

Read judgment

High Courts18 Oct 2012Allowed

Sri Nirmal Diyali Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0128

Read judgment

High Courts18 Oct 2012

Dr. Sandip Santra and Others Vs Dr. Papiya Biswas and Others

Calcutta High Court · (2013) 2 CALLT 22 : (2013) 2 CHN 27 : (2013) 1 WBLR 216

Constitution of India, 1950 — Article 15(1), 15(4), 162, 29(2)Indian Medical Council Act, 1956 — Section 20, 33, 33(n)

Read judgment

High Courts18 Oct 2012

Asok Kumar Malik Vs The State of West Bengal and Others

Calcutta High Court · (2013) 1 CHN 538 : (2013) 137 FLR 543 : (2013) 1 WBLR 307

Read judgment

High Courts18 Oct 2012

Md. Raju Vs The State of West Bengal

Calcutta High Court · (2012) 10 CAL CK 0117

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114

Read judgment

High Courts18 Oct 2012

Sahabuddin Khan Vs Sri Sri Yatra Siddhi Dharma Thakur and Others

Calcutta High Court · (2012) 10 CAL CK 0115

Trusts Act, 1882 — Section 34

Read judgment

High Courts18 Oct 2012

M/s. Imeco Ltd. Vs M/s. Beml Ltd. and Others

Calcutta High Court · (2012) 10 CAL CK 0113

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 226, 227

Read judgment

High Courts18 Oct 2012Dismissed

9th Pally Unnayan Samity and Another Vs Sri Tapan Banerjee @ Tapan Kumar Bandyopadhayay and Others

Calcutta High Court · (2012) 10 CAL CK 0093

Civil Procedure Code, 1908 (CPC) — Section 24

Read judgment

High Courts18 Oct 2012

Ashok Kumar Singh Vs Vijaya Bank and Others

Calcutta High Court · (2013) LabIC 656

Constitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts18 Oct 2012

Bimal Kumar Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0046

Payment of Gratuity Act, 1972 — Section 8

Read judgment

High Courts18 Oct 2012

Tapash Chandra Dey Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0045

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8

Read judgment

High Courts18 Oct 2012

Banshi Das Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0044

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8

Read judgment

High Courts18 Oct 2012

Jharna Palit Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0041

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8

Read judgment

High Courts18 Oct 2012

Jayanta Ghosh Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0039

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Oct 2012Allowed

Kalyani Pal Vs The State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0037

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Oct 2012Dismissed

Sri Amit Kumar Choudhury Vs State of West Bengal and Others

Calcutta High Court · (2012) 10 CAL CK 0009

Constitution of India, 1950 — Article 226

Read judgment