High Courts17 Oct 2012
Smt. Kalpana Mukherjee Vs The State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0033
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 697 of 3,203
High Courts17 Oct 2012
Smt. Mira Dikshit Vs State of West Bengal and Others
Calcutta High Court · (2013) 1 Crimes 268
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 145, 401, 482
High Courts17 Oct 2012
Basanti Cotton Mills (1998) Private Limited and Gopal Navinbhai Dave and Others Vs Nirendranath Kar and Another
Calcutta High Court · (2012) 116 SCL 613
Companies Act, 1956 — Section 10F, 3, 3(1)(3), 3(5), 460
High Courts17 Oct 2012Dismissed
Sri Tushar Kanti Roy Vs The Eighth Industrial Tribunal, Kolkata and Others
Calcutta High Court · (2013) 1 CALLT 291 : (2013) 1 CHN 504 : (2013) 136 FLR 370
Constitution of India, 1950 — Article 12, 136Industrial Disputes Act, 1947 — Section 10Land Acquisition Act, 1894 — Section 18
High Courts17 Oct 2012
M/s. Sonata Foundation Vs State of West Bengal and Others
Calcutta High Court · AIR 2013 Cal 89
High Courts17 Oct 2012Dismissed
Anand Kumar Singh and Others Vs The State of West Bengal
Calcutta High Court · (2012) 10 CAL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts16 Oct 2012Dismissed
Nripendra Nath Dubey Vs State of West Bengal
Calcutta High Court · (2013) 1 Crimes 270 : (2013) 2 DMC 289
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5)Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 8
High Courts16 Oct 2012
Sajal Guha Vs Smt. Simamda Guri and Another
Calcutta High Court · (2012) 10 CAL CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(i)(b)Negotiable Instruments Act, 1881 (NI) — Section 114, 118, 138, 139
High Courts16 Oct 2012
Shib Sankar Nandi Vs State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0118
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A
High Courts16 Oct 2012Dismissed
Vikash Metal And Power Limited Vs Corporation Bank
Calcutta High Court · (2013) 2 CHN 1 : (2012) 116 SCL 347
Companies Act, 1956 — Section 433, 434, 439, 443, 529Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 104
High Courts16 Oct 2012Dismissed
Bowreah Cotton Mills Co. Ltd. Sangrami Shramik Union and Another Vs Industrial Development Bank of India and Others
Calcutta High Court · (2013) 3 BC 51 : (2013) 1 CALLT 458 : (2013) 3 CHN 85
Companies Act, 1956 — Section 442, 446, 529A, 537Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 22, 25
High Courts16 Oct 2012
Sri Vijay Kapoor Vs Anju Kapoor Smt. Anju Kapoor Vs Sri Vijay Kapoor
Calcutta High Court · (2012) 10 CAL CK 0095
High Courts16 Oct 2012
MEP Infrastructure Developers Pvt. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2013) 1 WBLR 618
Constitution of India, 1950 — Article 14, 19, 226
High Courts16 Oct 2012
Akhtar Hossain Chowdhury Vs State of West Bengal
Calcutta High Court · (2013) 2 CHN 632
West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14(3)
High Courts16 Oct 2012Allowed
Shri Shikshayatan College Vs State of West Bengal and Others
Calcutta High Court · (2013) 2 CALLT 627
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17, 17A, 27(ii), 27(iii)
High Courts16 Oct 2012Allowed
Chhotu Hazra Vs The State of West Bengal
Calcutta High Court · (2012) 10 CAL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts16 Oct 2012
Sk. Milan Vs State
Calcutta High Court · (2012) 10 CAL CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 396
High Courts16 Oct 2012Dismissed
Jyotirmay Nandi Vs The State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0008
Constitution of India, 1950 — Article 226
High Courts12 Oct 2012
Sri Bikash Malakar Vs The State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0121
High Courts12 Oct 2012Dismissed
M/s. Madhav Structural Engineering Limited and Another Vs M/s. SREI International Finance Limited and Another
Calcutta High Court · (2012) 10 CAL CK 0101
Arbitration and Conciliation Act, 1996 — Section 14, 34, 34(2)(b)(ii)