High Courts06 Jul 2012Allowed
Castron Mining Limited and Sri Mahendra Kumar Agarwalla and Others Vs Sri Anup Agarwalla and Others
Calcutta High Court · (2012) 07 CAL CK 0048
Companies Act, 1956 — Section 10E, 10E(4C), 10F, 397, 398
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 726 of 3,203
High Courts06 Jul 2012Disposed Off
R. Rebeiro @ Rubin Reberio Vs Monoj Lal Seal
Calcutta High Court · (2013) 2 CHN 695
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 99, Order 7 Rule 3Specific Relief Act, 1963 — Section 34West Bengal Court Fees Act, 1970 — Section 10
High Courts06 Jul 2012
Bikash Krishna Bhowmick Vs State
Calcutta High Court · (2012) 07 CAL CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 323, 354, 420, 506
High Courts05 Jul 2012
Commissioner of Central Excise Vs G.I.S. Cotton Mills Ltd.
Calcutta High Court · (2013) 288 ELT 184
Central Excises and Salt Act, 1944 — Section 11B
High Courts05 Jul 2012
Dr. Sreeparna Banerjee Vs The State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0217
Constitution of India, 1950 — Article 226
High Courts05 Jul 2012
DBLAB Limited Vs Employees'' Provident Fund Organisation and Another
Calcutta High Court · (2012) 07 CAL CK 0216
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7IEmployees State Insurance Act, 1948 — Section 85B
High Courts05 Jul 2012Disposed Off
Kanak Prava Das Vs Prahlad Kumar Maity
Calcutta High Court · (2013) 2 CHN 460
High Courts04 Jul 2012Allowed
Chowdhury Moniruzzaman Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 598
West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14
High Courts04 Jul 2012Dismissed
M/s. Bharat Battery Manufacturing Co. Private Ltd. and Another Vs The Regional Provident Fund Commissioner-II etc. and Others
Calcutta High Court · (2012) 07 CAL CK 0218
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(1)(a), 7Q
High Courts04 Jul 2012Dismissed
Uttam Kumar Barman Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 726
Penal Code, 1860 (IPC) — Section 498A
High Courts04 Jul 2012Dismissed
Abdul Quadir and Others Vs Naila Asgar and Others
Calcutta High Court · (2012) 07 CAL CK 0144
High Courts04 Jul 2012
Sri Godadhar Roy and Another Vs State of West Bengal and Others
Calcutta High Court · (2012) 07 CAL CK 0130
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 72, 88, 88(4)
High Courts04 Jul 2012
Rana Bhattacharjee and Others Vs State of West Bengal and Others
Calcutta High Court · (2012) 4 CALLT 498
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4West Bengal Primary Education Act, 1973 — Section 19, 60
High Courts04 Jul 2012
Emami Limited Vs Trimurti Textile Industries and Others
Calcutta High Court · (2012) 4 CHN 395
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27, Order 41 Rule 5, 144Trade Marks Act, 1999 — Section 124(5), 2(h), 21, 29
High Courts04 Jul 2012Allowed
The Statesman Ltd. Vs Nevatia Udyog Ltd. M/s. Nevatia Udyog Vs The Statesman Limited
Calcutta High Court · (2012) 174 CompCas 14 : (2013) 2 CompLJ 457
High Courts04 Jul 2012
In Re: Shah Zabeen Ahmed
Calcutta High Court · (2012) 5 CHN 378
Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 120B, 323, 325, 34, 406
High Courts03 Jul 2012
Sri Biman Roy Vs Smt. Kaberi Roy
Calcutta High Court · (2012) 07 CAL CK 0262
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts03 Jul 2012Dismissed
Shri Hossain Sahid Abedin Vs Union of India and Others
Calcutta High Court · (2012) 07 CAL CK 0233
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 8, 8(1)(g)
High Courts03 Jul 2012
Board of Trustees, Bata India Limited Employees'' Statutory Provident Fund Service and Others Vs The Union of India and Others
Calcutta High Court · (2012) 135 FLR 29 : (2012) LLR 1214
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(1)(b)
High Courts03 Jul 2012Allowed
Jugal Kishore Sadani Vs Md. Anwar Khan and Ors
Calcutta High Court · (2012) 07 CAL CK 0149
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7