High Courts25 Jul 2012Allowed
Tapan Kumar Sheet Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0101
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 717 of 3,203
High Courts25 Jul 2012
Ajit Kumar Banik Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0097
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts25 Jul 2012
Titagarh Wagons Limited Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0085
Constitution of India, 1950 — Article 226
High Courts25 Jul 2012Allowed
Jagannath Patra Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0081
Constitution of India, 1950 — Article 226
High Courts25 Jul 2012
Ashim Kumar Paul and Another Vs West Bengal State Electricity Distribution Company Ltd. and Others
Calcutta High Court · (2012) 135 FLR 457
Constitution of India, 1950 — Article 14, 16
High Courts25 Jul 2012
Pear Uddin Ahmed Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0058
High Courts25 Jul 2012
Ashoke Kumar Ganguly Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0047
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts25 Jul 2012
Santosh Gareria Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0044
High Courts25 Jul 2012
Krishna Pada Das Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0023
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts25 Jul 2012
Himangshu Ranjan Dutta Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0011
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts25 Jul 2012
Ratan Chandra Nag and Others Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0007
High Courts25 Jul 2012
Nripen Acharjee Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0006
High Courts25 Jul 2012
Subhash Chandra Ghosh Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0004
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts25 Jul 2012Allowed
Sk. Asiur Rahamn and Another Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0003
High Courts24 Jul 2012
Hemanta Byabortha Vs Sri Uttam Sasmal
Calcutta High Court · (2012) 07 CAL CK 0251
West Bengal Premises Tenancy Act, 1997 — Section 21
High Courts24 Jul 2012
Smt. Bharati Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0246
Constitution of India, 1950 — Article 226
High Courts24 Jul 2012Allowed
Sri Kanak Pramanik Vs Sri Indrajit Bandopadhyay and Others
Calcutta High Court · AIR 2013 Cal 60
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts24 Jul 2012Allowed
M/S. Eastern Coalfields Ltd. Vs Sri Falguni Dasgupta and Others
Calcutta High Court · (2012) 4 CALLT 451 : (2012) 4 CHN 528
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4)Coal Mines (Nationalisation) Act, 1973 — Section 2, 7Easements Act, 1882 — Section 60
High Courts24 Jul 2012Dismissed
Chabi Konar and Others Vs Ranjit Kumar Dey
Calcutta High Court · (2012) 07 CAL CK 0142
West Bengal Premises Tenancy Act, 1956 — Section 13(4), 17(4)
High Courts24 Jul 2012Dismissed
Sri Pinaki Ranjan Maity and Others Vs Sabuj Kumar Sahoo and Others
Calcutta High Court · (2012) 07 CAL CK 0110
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 22 Rule 10, 80, 96Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(6)