High Courts04 Sept 2012
Anjan Kumar Roy Vs Calcutta State Transport Corporation and Others
Calcutta High Court · (2012) 09 CAL CK 0022
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 707 of 3,203
High Courts03 Sept 2012
Mahafuja Banu Vs Md. Asadul Islam and State
Calcutta High Court · (2013) 1 CALLT 109
Administration of Evacuee Property Act, 1950 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 24(8), 313, 372, 375Evidence Act, 1872 — Section 114, 118
High Courts03 Sept 2012Dismissed
Sri. Lalit Kumar Khettry Vs Smt. Haimanti Deb Roy and Others
Calcutta High Court · (2013) 1 CHN 113
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9, 151Limitation Act, 1963 — Section 5
High Courts03 Sept 2012Allowed
Dr. Uday Shankar Chakrabarty Vs The State of West Bengal and Others
Calcutta High Court · (2013) 1 CALLT 352 : (2013) 3 CHN 114
High Courts31 Aug 2012Dismissed
Frankfinn Aviation Services Pvt. Ltd. Vs The Franklyn Institute of Language
Calcutta High Court · (2012) 08 CAL CK 0153
High Courts31 Aug 2012
Sukhdeo Gowala Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0134
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Aug 2012
Sankar Nath Das Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0098
Payment of Gratuity Act, 1972 — Section 8
High Courts31 Aug 2012Dismissed
Sri Amiya Patra and Another Vs District Magistrate, Bankura and Others
Calcutta High Court · (2013) 1 WBLR 611
West Bengal Municipal Act, 1993 — Section 21B, 21B(7)
High Courts31 Aug 2012
Arindam Sanyal Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0092
High Courts31 Aug 2012
Ajoy Kumar Chattapadhyaya Vs The State of West Bengal and Others
Calcutta High Court · (2012) 135 FLR 768
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Aug 2012Dismissed
Lipika Das Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2012) 4 CALLT 577 : (2012) 5 CHN 65
Calcutta Municipal Corporation Act, 1980 — Section 2(5), 390, 392, 393, 401West Bengal Municipal Act, 1993 — Section 204
High Courts31 Aug 2012
Anil Kumar Dey Vs Netaipada Kundu
Calcutta High Court · (2012) 4 CALLT 516
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts31 Aug 2012
Sri Manik Das and Another Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0017
High Courts31 Aug 2012Dismissed
Sagar Chatterjee Vs District Magistrate
Calcutta High Court · (2013) 1 CHN 532
West Bengal Municipal Act, 1993 — Section 18(3)
High Courts30 Aug 2012Dismissed
Zephyr Exports Pvt. Ltd. and Others Vs Central Bank of India and Others
Calcutta High Court · (2013) 2 BC 419
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17(1)
High Courts30 Aug 2012Allowed
JCT Ltd. Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · (2012) 211 TAXMAN 1
Income Tax Act, 1961 — Section 143(3), 154
High Courts30 Aug 2012
Sujan Chakraborty Vs Madhumita Chakraborty (Nee Sinha)
Calcutta High Court · (2013) 1 CHN 373
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 482Limitation Act, 1963 — Section 5
High Courts30 Aug 2012Allowed
Shalimar Wires Indus. Ltd. Vs Asstt. Commr. of Commercial Taxes
Calcutta High Court · (2012) 286 ELT 12
Central Excises and Salt Act, 1944 — Section 24
High Courts30 Aug 2012Dismissed
State of West Bengal Vs Md. Hassan
Calcutta High Court · (2013) 1 CHN 641
High Courts30 Aug 2012Dismissed
Hindusthan Tobacco Company Vs Commissioner of Income Tax, West Bengal-IV
Calcutta High Court · (2012) 211 TAXMAN 111
Income Tax Act, 1961 — Section 131, 142(3), 37(1)