High Courts12 Oct 2012Dismissed
Asansol Medical Centre Vs Smt. Gita Devi Marolia
Calcutta High Court · (2012) 10 CAL CK 0097
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 698 of 3,203
High Courts12 Oct 2012Dismissed
Parmanand Agarwal Vs Parmeshwar Das Agarwal Parmeshwar Das Agarwal Vs Parmanand Agarwal
Calcutta High Court · (2013) 1 CHN 675
High Courts12 Oct 2012
In Re: Eastern Spinning Mills and Industries Limited and Kotak Mahindra Bank Limited
Calcutta High Court · (2013) 2 BC 650 : (2013) 1 CALLT 81 : (2013) 112 CLA 463 : (2012) 175 CompCas 71 : (2013) 1 CompLJ 184
Companies Act, 1956 — Section 433, 433(e), 434, 434(1), 434(1)(a)Constitution of India, 1950 — Article 141, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
High Courts12 Oct 2012Dismissed
Mita Ghosh Vs State of West Bengal and Others
Calcutta High Court · AIR 2013 Cal 123
Constitution of India, 1950 — Article 226
High Courts12 Oct 2012Dismissed
Alfa Tie-up (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2013) 256 CTR 90
Income Tax Act, 1961 — Section 72, 73
High Courts12 Oct 2012Allowed
Samir Kumar Roy Vs The State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0026
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 72
High Courts12 Oct 2012
J. Thomas and Co. Pvt. Ltd. Vs M/s Devendra and Co. and Others
Calcutta High Court · (2012) 10 CAL CK 0016
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Oct 2012
Rupali Gayen (Das) Vs The State of West Bengal and Others
Calcutta High Court · (2013) 1 WBLR 796
High Courts11 Oct 2012Dismissed
The State of West Bengal Vs K. Banerjee and Brothers
Calcutta High Court · (2012) 4 CALLT 692 : (2013) 3 CHN 464 : (2013) 1 WBLR 778
Arbitration and Conciliation Act, 1996 — Section 31(7)(b), 34
High Courts10 Oct 2012
Sharmistha Maji Vs State of West Bengal
Calcutta High Court · (2013) 2 CALLT 88 : (2013) 1 CHN 547
Right to Information Act, 2005 — Section 11
High Courts10 Oct 2012Dismissed
Employees'' State Insurance Corporation Vs M/s M.P. Associates Engineers and Another
Calcutta High Court · (2013) 136 FLR 558 : (2013) LLR 386
Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 45A, 45AA, 75
High Courts10 Oct 2012Allowed
West Bengal State Electricity Distribution Co. Ltd. Vs West Dinajpur Engineers'' Co-operative Labour Contract and Construction Society Ltd.
Calcutta High Court · (2013) 1 CALLT 261
Arbitration Act, 1940 — Section 14(2), 17, 30Civil Procedure Code, 1908 (CPC) — Section 14(2), 17, 20, 21
High Courts10 Oct 2012
Aseban Bibi and Others Vs Safiuddin SK. and Others
Calcutta High Court · (2013) 1 WBLR 518
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(a), Order 39 Rule 1(c), Order 39 Rule 2(3)
High Courts10 Oct 2012
Trinath Sethi No. 3 Vs Coal India Limited and Others Bharat Coking Coal Ltd. Vs Trinath Sethi and Others
Calcutta High Court · (2013) 1 CALLT 441 : (2013) 3 CHN 78 : (2013) 137 FLR 662 : (2013) 1 WBLR 683
Constitution of India, 1950 — Article 14, 21Evidence Act, 1872 — Section 106
High Courts10 Oct 2012Allowed
Dinesh Saha and Another Vs The State of West Bengal
Calcutta High Court · (2013) 1 CALLT 427 : (2013) 3 CHN 102
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts10 Oct 2012Dismissed
Nikhil Chandra Deb and Others Vs The State of West Bengal and Others
Calcutta High Court · (2013) 2 CHN 342 : (2013) 2 WBLR 613
West Bengal Co-operative Societies Act, 2006 — Section 34
High Courts09 Oct 2012
Govind Prasad Dalmia Vs West Bengal State Electricity Board
Calcutta High Court · (2012) 10 CAL CK 0108
Contract Act, 1872 — Section 4, 70, 73, 74Limitation Act, 1963 — Section 18, 19
High Courts09 Oct 2012
Utpal Kumar Ganguly Vs The Calcutta Tramways Company, (1978) Limited and Others
Calcutta High Court · (2012) 10 CAL CK 0107
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts09 Oct 2012
Mohan Lal Sarkar Vs The Calcutta Tramways Company, (1978) Limited and Others
Calcutta High Court · (2012) 10 CAL CK 0106
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts09 Oct 2012
Ashoke Dutta Vs The Calcutta Tramways Company, (1978) Limited and Others
Calcutta High Court · (2012) 10 CAL CK 0105
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8