High Courts20 Jul 2012Allowed
Debal Das Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 281
Constitution of India, 1950 — Article 14, 16, 309, 39(d)
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 719 of 3,203
High Courts20 Jul 2012
Ashutosh Majumder Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0172
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012
Prasanta Chatterjee and Another Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0147
Penal Code, 1860 (IPC) — Section 304B, 306, 498(A), 498A
High Courts20 Jul 2012
Subhash Choudhury Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0129
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012
Nirmal Kr. Das Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0128
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012
Md. Salimuddin Ahmed Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0109
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012
M/s. New Hindusthan Mercantile Co. Vs UCO Bank
Calcutta High Court · (2012) 07 CAL CK 0078
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(g), 3A, 4, 5Transfer of Property Act, 1882 — Section 106, 111(h)West Bengal Premises Tenancy Act, 1956 — Section 1
High Courts20 Jul 2012
Pradip Kumar Chakraborty Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0069
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts20 Jul 2012Dismissed
Smt. Shubra Mitra Vs Sri. Dipankar Saha and Another
Calcutta High Court · (2012) 07 CAL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 200, 251, 313, 391Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts20 Jul 2012
Swapan Kumar Loha Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0020
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts19 Jul 2012Dismissed
Build Fab Vs Airport Authority of India
Calcutta High Court · (2012) 4 CHN 699
Arbitration and Conciliation Act, 1996 — Section 11
High Courts19 Jul 2012
Champa Bagdi Vs IFFCO Tokio General Insurance Co. Ltd.
Calcutta High Court · (2013) 1 CHN 639
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jul 2012Dismissed
In Re: Smt. Niru Devi
Calcutta High Court · (2012) 5 CHN 565
Hindu Marriage Act, 1955 — Section 11, 12, 13(2), 13(2)(iv), 18Penal Code, 1860 (IPC) — Section 494
High Courts19 Jul 2012
Dunlop India Ltd. Vs Madura Coats Ltd. ICICI Bank Limited Vs Dunlop India Limited
Calcutta High Court · (2012) 07 CAL CK 0119
Companies Act, 1956 — Section 441(2), 447, 450, 531Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22A, 24
High Courts19 Jul 2012Allowed
Gobinda Das Vs Union of India and Others
Calcutta High Court · (2012) 07 CAL CK 0086
Constitution of India, 1950 — Article 226
High Courts19 Jul 2012
Smt. Madhuri Ghosh Vs Union of India and Others
Calcutta High Court · (2012) 4 CALLT 685
Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3), 147
High Courts19 Jul 2012
Sri Nagendra Nath Adak Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0033
Constitution of India, 1950 — Article 226
High Courts19 Jul 2012Allowed
Narayan Chandra Maity Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0015
Constitution of India, 1950 — Article 226
High Courts18 Jul 2012
Anupananda Chakladar Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0258
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Ajit Kumar Adhikary Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0220
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8