High Courts07 Aug 2012
Md. Abdul Rouf Vs The North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 08 CAL CK 0002
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 713 of 3,203
High Courts06 Aug 2012
Sri Saroj Kumar Das Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0148
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts06 Aug 2012
Soumen Saha Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0147
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 74, 74(3)(b)(i)
High Courts06 Aug 2012
Ajit Kumar Agarwal Vs Nischintapur Tea Co. Ltd. and Others
Calcutta High Court · (2012) 175 CompCas 289
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 111A, 155, 397, 398, 399
High Courts06 Aug 2012
Narayan Chakraborty Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0112
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts06 Aug 2012
Sib Nath Basak Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0110
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts06 Aug 2012Allowed
Bidisha Co-Operative Society Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · AIR 2013 Cal 86 : (2012) 4 CALLT 622 : (2013) 1 CHN 25
West Bengal Co-operative Societies Act, 2006 — Section 103(2)
High Courts06 Aug 2012Allowed
Lakshi Chandra (Dutta) Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0071
High Courts06 Aug 2012
Ajit Kumar Agarwal Vs Nischintapur Tea Company Ltd. and Others
Calcutta High Court · (2012) 111 CLA 225 : (2013) 1 WBLR 863
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 111A, 155, 397, 398, 399
High Courts06 Aug 2012
Dinesh Kumar Roy Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0059
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts06 Aug 2012
Sri Provash Chandra Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0058
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts06 Aug 2012
Anil Hembram Vs State of West Bengal
Calcutta High Court · (2012) 08 CAL CK 0056
Penal Code, 1860 (IPC) — Section 361, 363, 366, 376
High Courts06 Aug 2012
Srikanta Sen Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0051
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts06 Aug 2012
In Re: Kaycee Kala Finvest Pvt. Ltd. and Others
Calcutta High Court · (2012) 4 CALLT 253 : (2012) 5 CHN 620
High Courts06 Aug 2012
Sri Chitta Ranjan Saha Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0026
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts06 Aug 2012
Biswajit Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2012) 4 CALLT 530
West Bengal Panchayat Act, 1973 — Section 10(3)(a), 12
High Courts06 Aug 2012
Adyanath Chatterjee Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0010
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts02 Aug 2012
Sk. Mojammel Haque Vs State of W.B. and Others
Calcutta High Court · (2013) 137 FLR 271
Administrative Tribunals Act, 1985 — Section 19
High Courts02 Aug 2012Allowed
Sujit Kumar Das Vs Director of School Education
Calcutta High Court · (2013) 2 CHN 631