High Courts16 Jul 2012
Sri Balai Chandra Paul Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0071
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 723 of 3,203
High Courts16 Jul 2012
Sri Malay Guha Neogi Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0050
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012
Sri Nirmal Kumar Saha Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0049
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts16 Jul 2012Dismissed
Miss Khurshida Ahmed Vs Kolkata Port Trust and Others
Calcutta High Court · (2012) 07 CAL CK 0035
Constitution of India, 1950 — Article 226
High Courts16 Jul 2012Allowed
Madhabi Mukherjee Vs Dipali Mitra
Calcutta High Court · (2012) 4 CHN 154
Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(1)(a), 7(2), 7(3)
High Courts13 Jul 2012Allowed
M/s Andaman Plantations and Development Corporation Pvt. Limited Vs The Lieutenant Governor and others
Calcutta High Court · (2012) 07 CAL CK 0253
Constitution of India, 1950 — Article 14
High Courts13 Jul 2012
Shri P.Ramaswamy Vs The State
Calcutta High Court · (2013) 1 CHN 175
Criminal Procedure Code, 1973 (CrPC) — Section 164, 193, 209, 222(2), 327Evidence Act, 1872 — Section 6, 8General Clauses Act, 1897 — Section 26
High Courts13 Jul 2012Allowed
Sk. Ibrahim Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0228
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 304
High Courts13 Jul 2012
Biplab Mondal and Another Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0227
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 325, 34, 341
High Courts13 Jul 2012Allowed
Mokleswar Rahaman Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 376, 493, 90
High Courts13 Jul 2012
Sri Binay Chatterjee and Another Vs Kananbala Chatterjee and Others
Calcutta High Court · (2012) 07 CAL CK 0206
Civil Procedure Code, 1908 (CPC) — Section 151, 89
High Courts13 Jul 2012
Anu Mazumder and Others Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2012) 07 CAL CK 0167
Citizenship Act, 1955 — Section 5(1)(c)Constitution of India, 1950 — Article 226
High Courts13 Jul 2012
Sri Rabindra Nath Mondal Vs The Special Land Acquisition Collector (H.I.T), Howrah and Others
Calcutta High Court · (2012) 07 CAL CK 0138
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 12, 12(2), 5, 7, 7(2)
High Courts13 Jul 2012Allowed
Nabamita Chowdhury alias Chaudhuri Vs State
Calcutta High Court · (2012) 4 CALLT 226
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482, 97Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 323, 343
High Courts13 Jul 2012Dismissed
Hafiz Ahmed Khan Vs Smt. Tapasi Das and Others
Calcutta High Court · (2012) 07 CAL CK 0026
Constitution of India, 1950 — Article 227
High Courts13 Jul 2012
Shyambabu Chowdhury Vs Shree Ganesh Jute Mills Ltd.
Calcutta High Court · (2012) 07 CAL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 144
High Courts13 Jul 2012Dismissed
Smt. Santi Baladhikari Vs Sri Dilip Jain
Calcutta High Court · (2012) 07 CAL CK 0016
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts13 Jul 2012
Md. Mukhtar Vs The State of West Bengal
Calcutta High Court · (2012) 07 CAL CK 0008
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 259, 473, 474, 489B, 489C
High Courts13 Jul 2012Dismissed
Smt. Shakuntala Murmu Vs Sri Kishore Prasad Bhagat
Calcutta High Court · (2012) 07 CAL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 9