High Courts09 Oct 2012
Dipak Kumar Sarkar Vs The Calcutta Tramways Company, (1978) Limited and Others
Calcutta High Court · (2012) 10 CAL CK 0057
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
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Calcutta High Court judgments
64,044 judgments · page 699 of 3,203
High Courts09 Oct 2012
Paritosh Seal Vs The Calcutta Tramways Company, (1978) Limited and Others
Calcutta High Court · (2012) 10 CAL CK 0056
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts09 Oct 2012
Manoranjan Saha Vs The Calcutta Tramways Company, (1978) Limited and Others
Calcutta High Court · (2012) 10 CAL CK 0055
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts09 Oct 2012
Sushobhan Ganguly Vs The Calcutta Tramways Company, (1978) Limited and Others
Calcutta High Court · (2012) 10 CAL CK 0054
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts09 Oct 2012
Swapan Kumar Chatterjee Vs The Calcutta Tramways Company, (1978) Limited and Others
Calcutta High Court · (2012) 10 CAL CK 0053
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts09 Oct 2012
In Re: Smt. Bibhabati Chattopadhyay @ Bibhabati Chatterjee @ Smt. Bibhabati Devi @ Bibhabati Devi
Calcutta High Court · AIR 2013 Cal 39
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 281, 63(C)
High Courts09 Oct 2012
ABA Builders Limited and Others Vs Smt. Anjula Nagpal and Others
Calcutta High Court · (2013) 1 CALLT 335 : (2013) 3 CHN 59 : (2012) 175 CompCas 165 : (2012) 116 SCL 321
Companies Act, 1956 — Section 10F, 397, 398, 399
High Courts08 Oct 2012Allowed
Sri Profulla Kumar Ghosh Vs State and Another
Calcutta High Court · (2013) 1 CALLT 370 : (2013) 2 CHN 171 : (2013) 1 WBLR 799
West Bengal Panchayat Act, 1973 — Section 23
High Courts05 Oct 2012Allowed
Asoke Sawoo Vs The State of West Bengal and Others
Calcutta High Court · (2012) 4 CALLT 393 : (2013) 2 WBLR 229
Constitution of India, 1950 — Article 14, 141, 16, 16(1)
High Courts05 Oct 2012Allowed
Nantu Chakraborty Alias Gopal Vs State of West Bengal
Calcutta High Court · (2012) 10 CAL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 164, 363Penal Code, 1860 (IPC) — Section 120B, 359, 361, 363, 366
High Courts05 Oct 2012Allowed
M/s. Din Chemicals and Coatings Pvt. Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · (2012) 10 CAL CK 0059
Companies Act, 1956 — Section 391, 394
High Courts04 Oct 2012
Subal Roy Vs State of West Bengal
Calcutta High Court · (2012) 10 CAL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 324, 326
High Courts04 Oct 2012
Gobinda Mondal Vs State
Calcutta High Court · (2013) CriLJ 899
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 428Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 342, 364, 379, 506
High Courts04 Oct 2012Allowed
Rina Ghosh Vs Makhan Lal Ghosh
Calcutta High Court · (2013) 3 CHN 29
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1997 — Section 13(i)(a)
High Courts04 Oct 2012Dismissed
Sri Tapan Kumar Mondal Vs Sri Netai Gobinda Dutta and Others
Calcutta High Court · (2013) 2 CHN 100
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Oct 2012Dismissed
Smt. Padmarani Karmakar Vs Bholanath Chandra and Others
Calcutta High Court · (2013) 1 CHN 618
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34
High Courts04 Oct 2012
HDFC Bank Limited Vs Amit Roy Chowdhury and Another
Calcutta High Court · (2013) 1 CALLT 29
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 9Civil Procedure Code, 1908 (CPC) — Section 21
High Courts04 Oct 2012Allowed
S.k. Joynal Abedin and Others Vs Mohammad Abdul Salam and Others
Calcutta High Court · (2012) 10 CAL CK 0070
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Oct 2012Allowed
Ujjal Mali @ Baltu Vs The State of West Bengal
Calcutta High Court · (2012) 10 CAL CK 0069
Arms Act, 1959 — Section 25, 25(i)(a)Criminal Procedure Code, 1973 (CrPC) — Section 313, 399, 402Penal Code, 1860 (IPC) — Section 399, 402
High Courts04 Oct 2012Allowed
Biswanath Nandy Vs Asish Kumar Pal
Calcutta High Court · (2012) 10 CAL CK 0066
Civil Procedure Code, 1908 (CPC) — Section 100