High Courts18 Jul 2012
Abdul Hannan Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0219
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 34, 498, 498A
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 720 of 3,203
High Courts18 Jul 2012
Ajit Kumar Das Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0210
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Birendra Nath Roy Singha Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0204
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Swapan Chanda Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0200
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Kanai Lal Sarkar Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0189
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012Dismissed
Ranjit Pal and Another Vs Howrah Municipal Corporation and Others
Calcutta High Court · (2012) 4 CALLT 123 : (2012) 4 CHN 492
Calcutta Municipal Corporation Act, 1980 — Section 177, 177(1), 28, 28(3)
High Courts18 Jul 2012Dismissed
Bhagwan Singh Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 323, 406, 420, 447
High Courts18 Jul 2012
Bhabesh Chandra Dey Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0170
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Smt. Nabanita Pradhan Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0160
Constitution of India, 1950 — Article 226
High Courts18 Jul 2012
Uday Narayan Sarkar Vs North Bengal State Transport Corporation and Anr
Calcutta High Court · (2012) 07 CAL CK 0158
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Gautam Nag Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0156
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Kajal Maghi Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 231(2), 407, 408, 409, 482Penal Code, 1860 (IPC) — Section 308, 325
High Courts18 Jul 2012
Mrinal Chakraborty Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0141
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012Dismissed
Shri Karmu Pradhan Vs The State
Calcutta High Court · (2013) CriLJ 944
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304
High Courts18 Jul 2012
Leila Passah Vs Ms. Margaret Madeira and Others
Calcutta High Court · (2012) 4 CHN 692
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts18 Jul 2012
Biplan Ghosh Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0102
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Tapan Chandra Guha Vs North Bengal State Transport Corporation and Anr
Calcutta High Court · (2012) 07 CAL CK 0100
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Bimal Chowdhury Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0096
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Swapan Kumar Sarkar Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0083
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts18 Jul 2012
Biswanath Yadav Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0055
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8