COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 708 of 3,203

High Courts30 Aug 2012Dismissed

Standipack (P.) Ltd. Vs Commissioner of Income Tax, Kolkata-IV

Calcutta High Court · (2013) 350 ITR 251 : (2012) 211 TAXMAN 144

Civil Procedure Code, 1908 (CPC) — Section 27Contract Act, 1872 — Section 68Income Tax Act, 1961 — Section 143(3), 37(1), 73

High Courts30 Aug 2012

Hooghly Co-Operative Credit Bank Ltd. Vs Gobinda Chandra Saha

Calcutta High Court · (2012) 5 CHN 596

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts30 Aug 2012Allowed

Prasanta Karmakar Vs State of West Bengal

Calcutta High Court · (2012) 4 CHN 525

Negotiable Instruments Act, 1881 (NI) — Section 25

High Courts29 Aug 2012Allowed

Sm. Mamata Saha Vs Sri Santosh Sardar

Calcutta High Court · (2012) 08 CAL CK 0150

Evidence Act, 1872 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 17(2)

High Courts29 Aug 2012Dismissed

Somnath Biswas Vs State of West Bengal

Calcutta High Court · (2013) 1 CHN 123

Constitution of India, 1950 — Article 226

High Courts28 Aug 2012

Devdas Halder Vs Sankar Biswas

Calcutta High Court · (2013) 1 CHN 332

West Bengal Land Reforms Act, 1955 — Section 8, 9, 9(1)

High Courts28 Aug 2012Dismissed

Tara Chand Agarwalla Vs State of West Bengal and Others

Calcutta High Court · (2012) 4 CALLT 703

West Bengal Council Of Higher Secondary Education Act, 1975 — Section 21

High Courts28 Aug 2012Allowed

Bhavesh Rajnikant Kampani Vs Kolkata Municipal Corporation and Ors

Calcutta High Court · (2013) 1 CALLT 581 : (2013) 1 CHN 189

Calcutta Municipal Corporation Act, 1980 — Section 184, 184(3), 184(4), 185, 186

High Courts28 Aug 2012Allowed

The State of West Bengal Vs Sri Binod Kumar Shaw and Others

Calcutta High Court · (2012) 4 CALLT 535 : (2013) 2 DMC 349

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 106, 113B, 114, 3

High Courts28 Aug 2012

Mahesh Rabi Das Vs State and Others

Calcutta High Court · (2013) 1 WBLR 671

High Courts28 Aug 2012

Suvankar Barik Vs State of West Bengal and Others

Calcutta High Court · (2012) 08 CAL CK 0097

Motor Vehicles Act, 1988 — Section 71, 71(3)(d)

High Courts28 Aug 2012

Amulya Charan Maity Vs The State of West Bengal and Others

Calcutta High Court · (2012) 08 CAL CK 0096

High Courts28 Aug 2012

Smt. Alpana Das Vs Sri Paresh Chandra Das

Calcutta High Court · (2012) 4 CALLT 92 : (2012) 5 CHN 785

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 9 Rule 13, 115Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1)(ia), 13B

High Courts28 Aug 2012Allowed

Hari Pada Samanta Vs The State of West Bengal and Others

Calcutta High Court · (2012) 08 CAL CK 0047

Constitution of India, 1950 — Article 226

High Courts28 Aug 2012Dismissed

Pappu Jadav Vs The State of West Bengal and Others

Calcutta High Court · (2012) 08 CAL CK 0045

High Courts28 Aug 2012Dismissed

Sanat Kumar Halder Vs Amar Kr. Seal

Calcutta High Court · (2013) 1 CHN 567

Constitution of India, 1950 — Article 215Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 120B, 406, 418

High Courts28 Aug 2012Dismissed

Kabul Hossain @ Kabul Hossen @ Kabul Islam Vs The State of West Bengal

Calcutta High Court · (2012) 4 CALLT 213

Criminal Procedure Code, 1973 (CrPC) — Section 16, 164Penal Code, 1860 (IPC) — Section 376, 448

High Courts28 Aug 2012Allowed

Subhas Chandra Chakraborty Vs State of West Bengal

Calcutta High Court · (2013) 1 CHN 438

High Courts27 Aug 2012Dismissed

Smt. Nandini Sinha and Others Vs Sri Anadi Kumar Majee

Calcutta High Court · (2012) 08 CAL CK 0140

West Bengal Premises Tenancy Act, 1997 — Section 2(c), 7(2)

High Courts27 Aug 2012

Manas Ranjan Kumar Vs State of West Bengal

Calcutta High Court · (2013) 2 CHN 250