High Courts11 Sept 2012Dismissed
In Re: A. B. Md. Musfeqoos Salehin
Calcutta High Court · (2012) 09 CAL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3)Penal Code, 1860 (IPC) — Section 232, 34, 406, 498, 498A
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 705 of 3,203
High Courts10 Sept 2012
J.K. Agri Genetics Ltd. and Another Vs Union of India and Others
Calcutta High Court · (2013) 2 CHN 700 : (2013) 112 CLA 583 : (2012) 175 CompCas 306
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Companies Act, 1956 — Section 111(A), 16, 189, 189(2)(C), 391
High Courts10 Sept 2012Dismissed
In Re: Bhagwati Talwar Seema Sarin and Reema Sarin
Calcutta High Court · (2013) 1 CHN 164
Succession Act, 1925 — Section 263, 281, 283(1)(c), 283(2)
High Courts10 Sept 2012
Amalendu Bhattacharjee Vs The West Bengal Power Development Corporation Ltd., and Others
Calcutta High Court · (2013) 1 CHN 53
Companies Act, 1956 — Section 303Constitution of India, 1950 — Article 163, 226, 311, 70(a), 84(q)
High Courts07 Sept 2012Allowed
Masud Ali Vs The State of West Bengal
Calcutta High Court · (2012) 09 CAL CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 306, 498, 498A
High Courts07 Sept 2012Allowed
Tamal Sengupta @ Raja Vs The State of West Bengal
Calcutta High Court · (2012) 09 CAL CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 304B, 34, 498A
High Courts07 Sept 2012Dismissed
Smt. Sarbani Samanta Vs Pratap Kumar Panja and Others
Calcutta High Court · (2012) 09 CAL CK 0079
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2A, 151Evidence Act, 1872 — Section 63, 64, 65
High Courts07 Sept 2012Allowed
In Re: Sk. Rejaul Haque @ Sk. Rejabul @ Rejaul Haque
Calcutta High Court · (2012) 09 CAL CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts07 Sept 2012Allowed
Anjana Srivastava Vs Sandip Kumar Mukhopadhyay and Another
Calcutta High Court · (2012) 4 CALLT 608
Arbitration and Conciliation Act, 1996 — Section 34
High Courts07 Sept 2012
Sri Birendra Kumar Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (2013) 2 CHN 14
High Courts07 Sept 2012
Sri Santanu Majumder Vs Smt. Baishakhi Majumder @ Mondal
Calcutta High Court · (2012) 09 CAL CK 0001
Hindu Marriage Act, 1955 — Section 12(1)(d), 13(1)(ia), 14, 26
High Courts06 Sept 2012Allowed
Surajit Das Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 294
Constitution of India, 1950 — Article 141, 309
High Courts06 Sept 2012Allowed
Uniworth Textiles Ltd. Vs Asset Reconstruction Co. (India) Ltd.
Calcutta High Court · (2013) 112 CLA 593
Companies Act, 1956 — Section 10F, 111, 111A, 234, 235
High Courts06 Sept 2012Dismissed
In Re: Sri. Debasis Chaudhuri
Calcutta High Court · (2012) 09 CAL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Sept 2012Dismissed
FIITJEE Ltd. Vs Dipanjan Roy Chowdhury
Calcutta High Court · (2012) 09 CAL CK 0046
Arbitration and Conciliation Act, 1996 — Section 5, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d)
High Courts06 Sept 2012
Shamser Ali and Others Vs Sri Nilkamal Sarkar and Others
Calcutta High Court · (2013) 1 CALLT 273
Civil Procedure Code, 1908 (CPC) — Section 39
High Courts06 Sept 2012Dismissed
Ashyana Construction Vs Md. Omar and Another
Calcutta High Court · (2012) 4 CALLT 138 : (2013) 1 CHN 343
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 10(ii), Order 21 Rule 101, Order 21 Rule 97Specific Relief Act, 1963 — Section 43
High Courts06 Sept 2012Dismissed
Ravi Cement Product Limited Vs Kankani Construction Pvt. Ltd.
Calcutta High Court · (2013) 1 CHN 278 : (2013) 179 CompCas 11
Companies Act, 1956 — Section 434Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Sept 2012
Shiv Surat Pandey Vs State of West Bengal
Calcutta High Court · (2012) 4 CHN 539 : (2013) 1 WBLR 603
High Courts05 Sept 2012Dismissed
Ranajit Midya Vs Rabindranath Midya and Others
Calcutta High Court · (2012) 09 CAL CK 0105