High Courts31 Jul 2012Allowed
Haru Mohan Ghora Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 409, 411
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 715 of 3,203
High Courts31 Jul 2012
Sri Hirendra Nath Sen Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0139
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Jul 2012Dismissed
Dr. Gora Chand Pal Vs Nomita Mondal and Another
Calcutta High Court · (2012) 07 CAL CK 0132
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(2A)
High Courts31 Jul 2012
Smt. Tripti Guha Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0125
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Jul 2012Dismissed
Sanchay Dey Vs Pailan Park Development authority Ltd.
Calcutta High Court · (2012) 174 CompCas 421 : (2013) 2 CompLJ 636 : (2012) 116 SCL 202 : (2013) 1 WBLR 917
High Courts31 Jul 2012Dismissed
Road Builder (M) SDN BHD Vs Tantia Constructions Ltd.
Calcutta High Court · (2012) 174 CompCas 427
Companies Act, 1956 — Section 434(1)(b)
High Courts31 Jul 2012
Sri Dhiresh Chandra Das Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0107
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Jul 2012
Kamal Kumar Kundu represented by the guardian father Lakshmi Narayan Kundu Vs Sadhan Chandra Ghosh
Calcutta High Court · (2012) 07 CAL CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420
High Courts31 Jul 2012
Sri Bhabesh Bhattacharjee Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0070
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Jul 2012Dismissed
Mujibar Sk. and Another Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 29, 30, 48
High Courts31 Jul 2012
Mohammed Jawed Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0059
High Courts31 Jul 2012
Gujrat NRE Coke Limited and Another Vs Gregarious Estates Incorporated and Others
Calcutta High Court · (2012) 07 CAL CK 0053
Arbitration and Conciliation Act, 1996 — Section 45, 7Specific Relief Act, 1963 — Section 41
High Courts31 Jul 2012
Sri Kartick Chandra Das Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0051
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts31 Jul 2012Dismissed
Kasbagola F.O.B. High Madrasah (H.S.) and Another Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0014
High Courts30 Jul 2012Dismissed
Wasim Ahamed Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0151
Constitution of India, 1950 — Article 226
High Courts30 Jul 2012Dismissed
Nasim Ahamed Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0079
Constitution of India, 1950 — Article 226
High Courts27 Jul 2012
Sri Swapan Kumar Biswas Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0248
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts27 Jul 2012
Kiran Singh Vs State of West Bengal
Calcutta High Court · (2012) 4 CHN 750
Arms Act, 1959 — Section 25, 25(1)(a), 27Penal Code, 1860 (IPC) — Section 307
High Courts27 Jul 2012Allowed
Nikhil Chandra Mitra Vs The State of West Bengal and Another
Calcutta High Court · (2012) 07 CAL CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts27 Jul 2012
Smt. Sita Das and Another Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0191
Constitution of India, 1950 — Article 226