High Courts24 Jul 2012Allowed
Golam Nabi Biswas Vs The State of West Bengal
Calcutta High Court · (2013) 1 CHN 262
Penal Code, 1860 (IPC) — Section 307, 323, 498A
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 718 of 3,203
High Courts24 Jul 2012Dismissed
Smt. Mala Mukherjee Vs Sm. Nilima Debi and Others
Calcutta High Court · (2012) 4 CALLT 378
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 148, 151Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 114
High Courts24 Jul 2012Dismissed
Sri Sanatan Mondal and Others Vs Sri Sreepati Mondal
Calcutta High Court · (2012) 4 CALLT 113 : (2012) 4 CHN 483
Civil Procedure Code, 1908 (CPC) — Section 100, 105, 105(2)
High Courts23 Jul 2012Dismissed
Bhanu Charan Kuila Vs State of West Bengal and Others
Calcutta High Court · (2013) 2 WBLR 215
Constitution of India, 1950 — Article 311(2)
High Courts23 Jul 2012Dismissed
Sri Manjul Kumar Chatterjee Vs Sri Dilip Kumar Chattopadhyay and Another
Calcutta High Court · (2012) 07 CAL CK 0235
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 9
High Courts23 Jul 2012Dismissed
Sukchand Sheikh @ Mondal @ Sukchand Sk. Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0201
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376
High Courts23 Jul 2012Dismissed
Baishakhi Sheikh and Another Vs The State of West Bengal
Calcutta High Court · (2012) 4 CHN 779
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 34, 489B, 489C
High Courts23 Jul 2012
Pankaj Gatait Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0135
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts23 Jul 2012Dismissed
Rajiv Tandon and Others Vs Dena Bank and Another
Calcutta High Court · (2012) 174 CompCas 22 : (2013) 1 CompLJ 174
Companies Act, 1956 — Section 433, 434, 434(1)(a), 434(1)(b), 439
High Courts20 Jul 2012
Sumita Sen Gupta Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0252
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012
Niranjan Chakraborty Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0247
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012Dismissed
Mahendra Shivji Thakkar (Nagpuria) @ Mahendra Thakkar Vs Biswanat Laha and Others
Calcutta High Court · (2012) 07 CAL CK 0241
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2West Bengal Premises Tenancy Act, 1956 — Section 17West Bengal Premises Tenancy Act, 1997 — Section 14(4), 17, 17(2), 17(2)(A)(b), 17(2A)
High Courts20 Jul 2012
Rabindra Singh Vs The CESC Limited and Others
Calcutta High Court · (2012) 07 CAL CK 0230
High Courts20 Jul 2012
Sitesh Chandra Ghosh Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0229
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012Dismissed
Bishnu Sarkar Vs Hon''ble Chief Justice, Calcutta
Calcutta High Court · (2012) 4 CHN 553 : (2013) 1 WBLR 261
Constitution of India, 1950 — Article 226
High Courts20 Jul 2012
Chira Ranjan Bhattacherjee Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0214
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012
Mukti Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0212
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 498A
High Courts20 Jul 2012
Kartick Chandra Saha and Others Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0211
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts20 Jul 2012
Nirendra Kr. Sengupta Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0190
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012
Md. Abu Hossain Ansari Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0185
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8