High Courts17 Jul 2012
Golam Rabbani Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0073
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 722 of 3,203
High Courts17 Jul 2012
Manoranjan Saha Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0068
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts17 Jul 2012
Kanu Gopal Sikdar Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0065
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts17 Jul 2012Dismissed
Noor Saba Vs Tapasi Das and Others
Calcutta High Court · (2012) 07 CAL CK 0064
High Courts17 Jul 2012Dismissed
Shankar Das Vs Mrs. Shahala Iqbal and Another
Calcutta High Court · (2012) 07 CAL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts17 Jul 2012
Radharani Mondal Vs Dipankar Ganguly
Calcutta High Court · (2012) 5 CHN 73
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6, Order 39 Rule 7, Order 39 Rule 8, Order 39 Rule 8(3)
High Courts17 Jul 2012
Dipak Kumar Chattopadhyay Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 07 CAL CK 0024
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012
Vijay Gupta Vs The West Bengal State Electricity Board and Others
Calcutta High Court · (2012) 07 CAL CK 0250
High Courts16 Jul 2012
Sri Rabindra Chandra Debnath Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0203
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012
Sri Badal Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0183
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012
Sri Anil Chandra Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0182
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012Dismissed
Sri Amrit Narayan Achari Vs Sanat Choudhuri
Calcutta High Court · (2012) 4 CHN 219
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Succession Act, 1925 — Section 216, 273
High Courts16 Jul 2012
Mukta Dutta Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0154
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012Dismissed
Nakul Mondal and Another Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0116
Constitution of India, 1950 — Article 226
High Courts16 Jul 2012
Sri Prabir Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0111
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012
Sri Ananta Narayan Jha Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0108
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012
Sri Nityananda Saha Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0104
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012Dismissed
Mahiuddin Sapui and Others Vs The Chairman, South Dum Municipality and Others
Calcutta High Court · (2012) 07 CAL CK 0089
Constitution of India, 1950 — Article 226West Bengal Municipal Act, 1993 — Section 217
High Courts16 Jul 2012
Ramesh Chandra Bhandari Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0087
Constitution of India, 1950 — Article 226
High Courts16 Jul 2012
Biman Ghosh and Another Vs CESC Ltd. and Others
Calcutta High Court · (2012) 07 CAL CK 0077
Telegraph Act, 1885 — Section 10, 16