High Courts27 Aug 2012
Ambica Jute Mills and Another Vs The Jute Commissioner and Others
Calcutta High Court · (2012) 08 CAL CK 0074
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 709 of 3,203
High Courts27 Aug 2012
State of West Bengal Vs Usha Ranjan Sarkar
Calcutta High Court · (2013) 1 CALLT 250 : (2013) 3 CHN 512
Arbitration Act, 1940 — Section 20, 21, 30, 33, 34Arbitration and Conciliation Act, 1996 — Section 30, 31(3), 52(4)Civil Procedure Code, 1908 (CPC) — Section 34
High Courts27 Aug 2012
Mohan General Trading Co. Vs United Bank of India and Others
Calcutta High Court · (2013) 2 BC 441
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1)
High Courts24 Aug 2012
Kamakhya Singh Deo Vs Modula India
Calcutta High Court · (2012) 08 CAL CK 0151
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, Order 20 Rule 12West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(j), 13(1)(K), 13(6), 17(3)
High Courts24 Aug 2012
Islamic Republic of Iran Shipping Lines Vs MNB Steel Private Limited
Calcutta High Court · (2012) 4 CALLT 696
Arbitration and Conciliation Act, 1996 — Section 30, 31, 32, 48, 48(1)
High Courts24 Aug 2012
State of West Bengal Vs Binoy Bagdi alias Bhulo Bagdi Binoy Bagdi alias Bhulo Bagdi Vs State of West Bengal
Calcutta High Court · (2012) 4 CALLT 332
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts24 Aug 2012Allowed
Nirmal Kumar Nandi Vs Allahabad Bank and Others
Calcutta High Court · (2013) 2 WBLR 252
Constitution of India, 1950 — Article 226
High Courts23 Aug 2012
M/s. Tetulia Coke Plant(P) Ltd. and Others Vs P.S. Bhattacharya
Calcutta High Court · (2012) 4 CALLT 711
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 8, 34Constitution of India, 1950 — Article 136, 141
High Courts23 Aug 2012Dismissed
Hirak Kumar Banerjee Vs Bangiya Gramin Vikash Bank and Others
Calcutta High Court · (2012) 4 CALLT 76 : (2012) 5 CHN 796
Constitution of India, 1950 — Article 226, 32Regional Rural Banks Act, 1976 — Section 17, 29
High Courts23 Aug 2012
Slipco Constructions Private Limited Vs Shapporji Pallonji and Company Limited
Calcutta High Court · (2013) 2 ARBLR 368 : (2012) 4 CALLT 27 : (2012) 5 CHN 615 : (2013) 1 WBLR 269
Arbitration and Conciliation Act, 1996 — Section 11
High Courts23 Aug 2012
Sunrise Ore and Minerals Pvt. Ltd. Vs M/s. Ore Cast (India)
Calcutta High Court · (2012) 4 CALLT 250 : (2012) 5 CHN 637 : (2013) 1 WBLR 258
Arbitration and Conciliation Act, 1996 — Section 11, 8
High Courts23 Aug 2012
Harsh Vardhan Lodha and Others Vs Devendra Kumar Mantri and Another Priyamvada Devi Birla, Decd. And Harsh Vardhan Lodha and Others Vs Ajay Kumar Newar and Others
Calcutta High Court · (2012) 08 CAL CK 0132
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 40 Rule 1Companies Act, 1956 — Section 105C, 108, 111, 168, 169Constitution of India, 1950 — Article 19(5), 47
High Courts22 Aug 2012Dismissed
Hindusthan Pilkington Glass Works Ltd. (in Liquidation) and Wellworth Vanijya Pvt. Ltd. Vs The Official Liquidator, High Court, Calcutta and Others
Calcutta High Court · (2013) 176 CompCas 324
Companies Act, 1956 — Section 446(2), 6(3)
High Courts22 Aug 2012
Babu Paul Vs State of West Bengal
Calcutta High Court · (2012) 08 CAL CK 0116
Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts22 Aug 2012Allowed
Hayat Sk Vs State of West Bengal
Calcutta High Court · (2012) 4 CALLT 238 : (2013) 2 CHN 123
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376(2), 376(2)(f), 511
High Courts22 Aug 2012
Sujoy Saha Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 94
Bengal Municipal Act, 1932 — Section 218
High Courts22 Aug 2012
Debasish Podder and Others Vs The State of West Bengal
Calcutta High Court · (2012) 4 CALLT 647 : (2012) 4 CALLT 33
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 221, 222, 223, 304B, 306
High Courts21 Aug 2012Allowed
Manik Kundu Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0130
Constitution of India, 1950 — Article 226
High Courts21 Aug 2012Allowed
Shiladitya Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0129
Constitution of India, 1950 — Article 226
High Courts21 Aug 2012Allowed
Gopal Paul Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0128
Constitution of India, 1950 — Article 226