High Courts05 Sept 2012Dismissed
Puspendu Bikash Sahu and Another Vs Dilip Kumar Basak and Others
Calcutta High Court · (2013) 1 WBLR 699
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 706 of 3,203
High Courts05 Sept 2012Dismissed
In Re : Md. Belal Hossain
Calcutta High Court · (2012) 09 CAL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
High Courts05 Sept 2012
Sunirmal Chakrabarty Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 535
West Bengal Co-operative Societies Act, 2006 — Section 96(8)
High Courts05 Sept 2012
Synergy Ispat Private Limited Vs Orissa Manganese and Minerals Limited
Calcutta High Court · (2012) 09 CAL CK 0088
Arbitration and Conciliation Act, 1996 — Section 11, 9General Clauses Act, 1897 — Section 27Specific Relief Act, 1963 — Section 14
High Courts05 Sept 2012Dismissed
Gopeshwar Mahato and Another Vs The State of West Bengal
Calcutta High Court · (2012) 09 CAL CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 376
High Courts05 Sept 2012
Harendra Nath Roy Vs State of West Bengal and Others
Calcutta High Court · (2012) 09 CAL CK 0073
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts05 Sept 2012
Sudha Khemka Vs Central Bank of India
Calcutta High Court · (2013) 1 CHN 117
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies Act, 1956 — Section 446(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(4)
High Courts05 Sept 2012
In Re: Md. Belal Hossain
Calcutta High Court · (2012) 09 CAL CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
High Courts04 Sept 2012
Steel Authority of India Ltd. Vs The Indian Cements Ltd.
Calcutta High Court · (2013) 1 CHN 194
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 2(e), 34, 34(3), 42Civil Procedure Code, 1908 (CPC) — Section 141, 20, 20(a), 86Limitation Act, 1963 — Section 14, 21
High Courts04 Sept 2012
Shib Sankar Guha Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 09 CAL CK 0103
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts04 Sept 2012
Nibesh Chandra Nag Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 09 CAL CK 0102
Payment of Gratuity Act, 1972 — Section 8
High Courts04 Sept 2012Allowed
Sri. Shiv Shankar Shaw @ Jaiswal and Another Vs Smt. Mira Gupta and Others
Calcutta High Court · (2013) 1 CALLT 514
High Courts04 Sept 2012Allowed
Keshab Naskar and Others Vs State
Calcutta High Court · (2012) 09 CAL CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 302, 313, 326Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts04 Sept 2012
Sankar Saha Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 09 CAL CK 0084
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts04 Sept 2012
Debabrata Pramanik Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 09 CAL CK 0083
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts04 Sept 2012
Debesh Ghosh Majumdar Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 09 CAL CK 0082
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts04 Sept 2012
Ram Udgar Roy Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 09 CAL CK 0081
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts04 Sept 2012
Murari Mohan Kar Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 09 CAL CK 0074
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts04 Sept 2012
Shri B. Joga Rao Vs The A and N State Cooperative Bank Ltd. and Others
Calcutta High Court · (2012) 09 CAL CK 0067
Constitution of India, 1950 — Article 12, 226, 32
High Courts04 Sept 2012
Wellman Wacoma Ltd. Vs Tivoli Park Apartments (P.) Ltd.
Calcutta High Court · (2013) 1 CALLT 471 : (2012) 4 CHN 645 : (2012) 116 SCL 46
Companies Act, 1956 — Section 441, 446, 447, 456, 457Transfer of Property Act, 1882 — Section 116West Bengal Premises Tenancy Act, 1997 — Section 14, 5(6)