High Courts27 Jul 2012
Phulmaya Tamang Vs Oriental Insurance Company Ltd.
Calcutta High Court · (2013) 1 CHN 396
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 716 of 3,203
High Courts27 Jul 2012Dismissed
Smt. Chhanda Sinha Vs Sri Ranjan Sinha
Calcutta High Court · (2012) 07 CAL CK 0093
High Courts27 Jul 2012
Sm. Susama Das Mahapatra Vs State of West Bengal and Others
Calcutta High Court · (2012) 4 CHN 744
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 80, 80(1)
High Courts27 Jul 2012Allowed
Shri Ashim Kumar Mitra Vs The Registrar of Co-operative Societies, West Bengal and Another
Calcutta High Court · (2012) 07 CAL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts26 Jul 2012
Md. Ismail Hossain Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0225
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts26 Jul 2012Allowed
Sanjay Das Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 376
High Courts26 Jul 2012
Samsul Arfin and Others Vs Zamurad Sultana and Others
Calcutta High Court · (2012) 4 CHN 625
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114(e)West Bengal Premises Tenancy Act, 1956 — Section 17(4), 2(d)
High Courts26 Jul 2012
Subhashis Taran Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0181
Constitution of India, 1950 — Article 226
High Courts26 Jul 2012
Sri Charan Roy Vs Shyamal Kanti Bandhyopadhyay
Calcutta High Court · (2013) 1 CHN 126
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Succession Act, 1956 — Section 23West Bengal Premises Tenancy Act, 1997 — Section 13(3A)
High Courts25 Jul 2012
Apu Manna Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0259
Constitution of India, 1950 — Article 226
High Courts25 Jul 2012
Dipak Sasmal Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0237
Constitution of India, 1950 — Article 226
High Courts25 Jul 2012
Dipankar Das Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0234
Constitution of India, 1950 — Article 226
High Courts25 Jul 2012
Triveni Engicons Vs Union of India
Calcutta High Court · (2012) 5 CHN 75
Arbitration and Conciliation Act, 1996 — Section 11
High Courts25 Jul 2012
Janak Sharma Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0207
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts25 Jul 2012Allowed
Budhibal Subba @ Bhaichung and Raj Rai Vs The State Of West Bengal
Calcutta High Court · (2012) 4 CALLT 352 : (2013) 1 CHN 257
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Jul 2012
Sri Ajit Kumar Banerjee Vs Union of India and Others
Calcutta High Court · (2012) 07 CAL CK 0197
Constitution of India, 1950 — Article 226
High Courts25 Jul 2012
Smt. Arati Majumder Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0165
High Courts25 Jul 2012
Asit Dey Sarkar Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0150
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts25 Jul 2012
Arjun Chandra Saha Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0143
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts25 Jul 2012
Sri Om Prakash Gupta Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0103
Constitution of India, 1950 — Article 19(1)(g), 226