High Courts02 Aug 2012Dismissed
Khadim India Ltd. Vs Bata India Ltd.
Calcutta High Court · (2013) 1 CHN 185
Trade Marks Act, 1999 — Section 2(1)(zb), 28, 29, 29(6)
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 714 of 3,203
High Courts02 Aug 2012
Bally Jute Company Ltd. and Another Vs Director of Industries, West Bengal and Others
Calcutta High Court · (2012) 4 CALLT 439
General Clauses Act, 1897 — Section 3
High Courts02 Aug 2012
Ghochu Rajak Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 789
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482
High Courts02 Aug 2012
M/s. Devans Modern Breweries Ltd. Vs Controller of Patents and Designs and Another
Calcutta High Court · (2012) 4 CALLT 489 : (2012) 5 CHN 92
Designs Act, 2000 — Section 2(d), 36, 4, 5(4)
High Courts02 Aug 2012Dismissed
Bengal Immunity Limited (in Liquidation) and Union of India Vs The Official Liquidator
Calcutta High Court · (2012) 08 CAL CK 0062
Companies Act, 1956 — Section 446, 466
High Courts02 Aug 2012Dismissed
Sarit Chakraborty Vs West Bengal University of Techonology and Others
Calcutta High Court · (2012) 08 CAL CK 0053
High Courts02 Aug 2012Allowed
Smt. Tara Chatterjee Vs Sri P.R. Dasgupta and Another
Calcutta High Court · (2012) 4 CALLT 522 : (2013) 1 CHN 484
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 111(a), 114West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(4), 3, 3(1), 3(2)
High Courts02 Aug 2012Dismissed
Pinky Das @ Rehana Khatoon @ Rina Mitra Vs The State of West Bengal
Calcutta High Court · (2012) 08 CAL CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 372, 373
High Courts01 Aug 2012
Abdul Rashid Vs Calcutta Dock Labour Board and Others
Calcutta High Court · (2012) 135 FLR 317
Constitution of India, 1950 — Article 226
High Courts01 Aug 2012
Sujata Mitra and Another Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0068
Constitution of India, 1950 — Article 226
High Courts01 Aug 2012
Rina Biswas Vs State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0067
Constitution of India, 1950 — Article 226
High Courts01 Aug 2012
Indranath Barman alias Rabin Vs The State of West Bengal
Calcutta High Court · (2012) 08 CAL CK 0033
Penal Code, 1860 (IPC) — Section 307, 320, 324, 326
High Courts01 Aug 2012
Phoolbagan Karunamoyee Auto Rickshaw Operators Union and Others Vs The State of West Bengal and Others
Calcutta High Court · (2012) 08 CAL CK 0029
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 74(3), 74(3)(a)
High Courts01 Aug 2012Allowed
On the Death of Tarak Roy, His Legal Heirs and Representatives Shrimati Swapna Roy Vs Anil Kumar Shaw
Calcutta High Court · (2012) 4 CHN 172
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A)(b)
High Courts31 Jul 2012
Sri Tapan Kumar Chakraborty Vs The State of West Bengal and Others
Calcutta High Court · (2012) 134 FLR 1109
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Jul 2012
Sri Gopal Krishna Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0249
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Jul 2012
Sri Gnanendra Singha Roy Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0244
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Jul 2012
Sri Ram Krishna Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0202
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Jul 2012
Somendra Nath Mitra and Another Vs Arindam Ganguly and Others
Calcutta High Court · (2012) 07 CAL CK 0187
High Courts31 Jul 2012Allowed
Tamil Nadu Co-operative Sugar Federation Ltd. Vs M/s. H.R. Traders and Investors Pvt. Ltd.
Calcutta High Court · (2012) 07 CAL CK 0180
Civil Procedure Code, 1908 (CPC) — Section 48Companies Act, 1956 — Section 434(1)(a), 434(1)(b)