High Courts21 Jun 2012Dismissed
Aditi Commodities Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (2013) 2 CHN 346
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 729 of 3,203
High Courts20 Jun 2012Dismissed
Dipak Das and Others Vs Nemai Das and Others
Calcutta High Court · (2012) 3 CALLT 644 : (2012) 3 CALLT 387 : (2012) 5 CHN 549
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 144Limitation Act, 1963 — Section 5Succession Act, 1925 — Section 268, 295
High Courts20 Jun 2012
The State of West Bengal Vs Kiriti Pal and Others Kiriti Pal and Others Vs The State of West Bengal
Calcutta High Court · (2012) 06 CAL CK 0057
Arms Act, 1959 — Section 25, 25(i)(a), 25(i)(a)(b), 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 27
High Courts20 Jun 2012
Smt. Jharna Sarkar Vs Sri Nitish Mohan Sanyal
Calcutta High Court · (2012) 5 CHN 713
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(2), 11(4), 11(5)Constitution of India, 1950 — Article 227, 32
High Courts20 Jun 2012
New India Assurance Company Ltd. and Another Vs Jaya Santra and Others Smt. Anna Bauldas and Others Vs The New India Assurance Company Ltd. and Another
Calcutta High Court · (2012) 06 CAL CK 0038
Motor Vehicles Act, 1988 — Section 147, 171
High Courts20 Jun 2012Allowed
Mohitosh Mondal Vs The State of West Bengal
Calcutta High Court · (2012) 4 CHN 446
Penal Code, 1860 (IPC) — Section 302
High Courts19 Jun 2012Dismissed
Smt. Kamala Debi Mukherjee Vs Samir Roy and Others
Calcutta High Court · (2012) 3 CALLT 655 : (2012) 5 CHN 299
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Jun 2012
Moloy Kumar Ghosh and Others Vs Samarendra Kumar Ghosh
Calcutta High Court · (2012) 3 CALLT 477 : (2012) 4 CHN 765
Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts19 Jun 2012Dismissed
Subir Mondal and Another Vs Adhir Mondal and others
Calcutta High Court · (2012) 3 CALLT 622
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), 100
High Courts19 Jun 2012Dismissed
Smt. Usha Rani Das and others being L.R.S. of Radha Ranjan Das (since deceased) Vs Ashok Kumar Das and Others
Calcutta High Court · (2012) 3 CALLT 495 : (2013) 1 CHN 228
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 100Registration Act, 1908 — Section 28Specific Relief Act, 1963 — Section 34
High Courts19 Jun 2012
The Collector (LA) Vs Smt. G. Baleshwari and Others Smt. G. Baleshwari and Others Vs The Collector (LA)
Calcutta High Court · (2012) 3 CALLT 237 : (2012) 4 CHN 754
Land Acquisition Act, 1894 — Section 18, 23(1A), 28, 4(1)
High Courts19 Jun 2012Allowed
In Re: Bipta Kharia
Calcutta High Court · (2012) 5 CHN 135
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts19 Jun 2012
Marjia Begum Vs State of West Bengal
Calcutta High Court · (2013) 2 CHN 140
Land Acquisition Act, 1894 — Section 4, 5A, 5A(2), 6
High Courts19 Jun 2012Dismissed
Tarun Kumar Kayal Vs State of West Bengal
Calcutta High Court · (2013) 2 CHN 18
Constitution of India, 1950 — Article 162, 309West Bengal Panchayat Act, 1973 — Section 212, 224
High Courts19 Jun 2012Allowed
Sashi Bhusan Mahato Vs Sushil Kumar Pal
Calcutta High Court · (2012) 4 CHN 366
High Courts15 Jun 2012Allowed
Guruprosad Chakraborty and Another Vs Umarani Kundu Chowdhury and Others
Calcutta High Court · (2012) 06 CAL CK 0077
High Courts14 Jun 2012
Asansol Mini Bus Association and Another Vs Union of India and Others
Calcutta High Court · (2012) 3 CALLT 456
Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 139A, 226Insurance Regulatory and Development Authority Act, 1999 — Section 3
High Courts14 Jun 2012
Santosh Kumar Sinha Roy Vs State of West Bengal
Calcutta High Court · (2012) 4 CHN 507
West Bengal Land Reforms Act, 1955 — Section 14T(3), 14T(6), 14T(8), 14T(9), 51A
High Courts14 Jun 2012Dismissed
Sanjit Biswas Vs State of West Bengal and Others
Calcutta High Court · (2012) 192 ECR 125
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14
High Courts13 Jun 2012
Sri Golak Dhali and Others Vs Smt. Saraswati Seal (Dhali) and Others
Calcutta High Court · (2012) 06 CAL CK 0062