High Courts08 Aug 2012
Basanti Cotton Mills (1998) Private Limited Vs The Registrar of Companies, West Bengal
Calcutta High Court · (2013) 112 CLA 112 : (2012) 175 CompCas 453 : (2012) 116 SCL 1
Companies Act, 1956 — Section 159, 3, 3(3), 3(5), 560
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 712 of 3,203
High Courts08 Aug 2012
Chitta Ranjan Mondal Vs Dr. Ram Krishna Ghosh and Another
Calcutta High Court · (2013) 1 WBLR 607
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9, Order 41 Rule 4
High Courts07 Aug 2012
Ila Sarkar Vs The North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 08 CAL CK 0121
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Anil Kumar Singha Vs The North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 08 CAL CK 0120
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Surendra Nath Neogi Vs The North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 08 CAL CK 0119
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Debjani Roy Vs The North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 08 CAL CK 0114
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Pranab Ranjan Bardhan Vs The North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 08 CAL CK 0107
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Badal Chandra Paul Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0106
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Chunilal Dhar Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0095
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012Dismissed
Dr. S. Srinivas Vs The Regional Centre, IGNOU, and others
Calcutta High Court · (2012) 08 CAL CK 0084
High Courts07 Aug 2012
Samarendra Mohan Sen Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0073
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Sasadhar Barman Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0072
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Dharani Kanta Barman Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0050
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Mantu Chandra Roy Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0049
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Anup Kumar Dutta Vs The North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 08 CAL CK 0046
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Pradip Hisabia Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0044
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012
Paritosh Kumar Kar Vs The North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 08 CAL CK 0039
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts07 Aug 2012Allowed
Sanjib Singh alias Sanjit Kumar Singh alias Indradev Singh Vs State of West Bengal
Calcutta High Court · (2012) 4 CALLT 85 : (2012) 5 CHN 791
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Immoral Traffic (Prevention) Act, 1956 — Section 5Penal Code, 1860 (IPC) — Section 34, 365, 367
High Courts07 Aug 2012Allowed
State of Gujarat Fertilizers and Chemicals Limited Vs The Additional Secretary and Designated Authority, Directorate General of Anti Dumping and Allied Duties, Department of Commerce, Government of India and Others
Calcutta High Court · (2012) 4 CALLT 103 : (2012) 5 CHN 601
Central Sales Tax Act, 1956 — Section 2(d)Customs Act, 1962 — Section 2(2b)Customs Tariff Act, 1975 — Section 2, 3(1)(2), 5, 6, 8(3)(b)
High Courts07 Aug 2012Dismissed
Shri Kishen Lall Vs Lieutenant Governor and Others
Calcutta High Court · (2013) 137 FLR 268