High Courts14 Aug 2012Dismissed
Nepal Chandra Paria and Others Vs Smt. Sushila Dinda and Others
Calcutta High Court · (2012) 4 CALLT 679 : (2013) 2 CHN 71
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 711 of 3,203
High Courts14 Aug 2012
Larsen and Toubro Ltd. Vs VISA Power Ltd.
Calcutta High Court · (2013) 1 CHN 492
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Contract Act, 1872 — Section 54
High Courts14 Aug 2012Allowed
The Howrah District Primary School Council and Another Vs Syed Minhaz Hassan and Others
Calcutta High Court · (2012) 4 CALLT 485
Constitution of India, 1950 — Article 14, 141, 142, 16
High Courts14 Aug 2012Dismissed
Narayan Chandra Sarkar and Others Vs Amrita Kumar Sarkar and Others
Calcutta High Court · (2012) 08 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Aug 2012Dismissed
Sanaka Ghosh and Others Vs Sri Astam Chandra Ghosh
Calcutta High Court · (2013) 2 CHN 636
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Aug 2012Dismissed
Sahidan Bibi and Others Vs Md. Saukat Ali and Others
Calcutta High Court · (2012) 4 CALLT 357
Calcutta Thika Tenancy Act, 1949 — Section 5Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts13 Aug 2012Dismissed
Sailendra Nath Pal Vs The Agri Horticulture Society of India
Calcutta High Court · (2012) 08 CAL CK 0043
Arbitration and Conciliation Act, 1996 — Section 34, 8Contract Act, 1872 — Section 73, 74
High Courts13 Aug 2012Dismissed
M/s. National Highways Authority of India Vs M/s. B. Seenaiah and Company (Projects) Limited
Calcutta High Court · (2012) 4 CALLT 40 : (2012) 5 CHN 557
Arbitration and Conciliation Act, 1996 — Section 16, 17, 34, 35, 36
High Courts13 Aug 2012Allowed
Nitai Sarkar Vs The State of West Bengal
Calcutta High Court · (2012) 4 CALLT 366
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 109, 376, 493
High Courts13 Aug 2012Allowed
Hindusthan Copper Ltd. Vs M/s. Integral Construction Company India Ors.
Calcutta High Court · (2012) 4 CHN 512 : (2012) 174 CompCas 380 : (2013) 3 CompLJ 180 : (2012) 116 SCL 39
Arbitration and Conciliation Act, 1996 — Section 8Contract Act, 1872 — Section 73
High Courts10 Aug 2012Allowed
Sourav Ghosh and Others Vs The State of West Bengal
Calcutta High Court · (2012) 08 CAL CK 0105
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 427
High Courts10 Aug 2012
Bratindranath Mukherjee Vs Cans and Closures Ltd.
Calcutta High Court · (2012) 4 CALLT 257
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a)
High Courts10 Aug 2012Allowed
Jhantu Barman Vs State of West Bengal and Another
Calcutta High Court · (2012) 4 CALLT 384
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164Penal Code, 1860 (IPC) — Section 341, 354, 376, 511
High Courts10 Aug 2012Dismissed
Sailen Chakraborty Vs Smt. Chhanda Singh and Others
Calcutta High Court · (2012) 4 CALLT 231 : (2012) 5 CHN 623
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 144(2), 151
High Courts10 Aug 2012Dismissed
Sri Dabu Paul @ Prabir Paul Vs Smt. Sumati Das
Calcutta High Court · (2013) 1 CHN 634
West Bengal Premises Tenancy Act, 1956 — Section 25, 25(2)
High Courts10 Aug 2012Dismissed
Smt. Gitabala Dashi @ Gita Rani Dashi Vs Sri Fatik Ruidas and Others
Calcutta High Court · (2012) 4 CALLT 586 : (2013) 1 CHN 211
High Courts08 Aug 2012Dismissed
Chhanda Mondal (Pramanik) Vs Bandana Das and Others
Calcutta High Court · (2012) 4 CALLT 325 : (2013) 3 CHN 496
Constitution of India, 1950 — Article 226
High Courts08 Aug 2012Dismissed
Smt. Bela Ghosh Vs Swapan Kr. Ganguly and Others
Calcutta High Court · (2012) 08 CAL CK 0137
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13(3A)West Bengal Premises Tenancy Act, 1997 — Section 6(2), 6(2)
High Courts08 Aug 2012
V. Venkataswara Reddy Vs State of W.B.
Calcutta High Court · (2013) 1 CHN 519
Arms Act, 1959 — Section 25, 27Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 302, 307
High Courts08 Aug 2012
In Re: Prime Retail India Private Ltd Anr., Pawan Projects Pvt. Ltd. and Another and Day to Day Vinimoy Pvt. Ltd.
Calcutta High Court · (2012) 4 CALLT 193 : (2012) 5 CHN 633
Companies Act, 1956 — Section 391, 392, 392(2)