High Courts13 Jun 2012
Sunil Kumar Talapatra Vs State of West Bengal and Others
Calcutta High Court · (2012) 5 CHN 729 : (2012) 135 FLR 653 : (2013) LLR 101
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 730 of 3,203
High Courts13 Jun 2012
Mita Dutta Ray Vs Priti Gopal Dutta Roy
Calcutta High Court · (2013) 1 CHN 288
High Courts12 Jun 2012
Gopi Nath Das Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 06 CAL CK 0084
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts12 Jun 2012
Ujjal Mondal Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 458
Constitution of India, 1950 — Article 14, 226Penal Code, 1860 (IPC) — Section 376, 511West Bengal Local Bodies (Electoral Offences and Miscellaneous) Act, 1952 — Section 3, 9
High Courts12 Jun 2012
Guneswar Roy Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 06 CAL CK 0063
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts12 Jun 2012
Chandan Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2012) 06 CAL CK 0035
High Courts12 Jun 2012
Prithwish Chandra Ghosh Vs North Bengal State Transport Corporation and Another
Calcutta High Court · (2012) 06 CAL CK 0033
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8
High Courts12 Jun 2012Dismissed
Nayan Ranjan Mahapatra Vs Sudha Krishna Das
Calcutta High Court · (2012) 06 CAL CK 0027
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts12 Jun 2012Dismissed
Kaushik De and Another Vs State of West Bengal and Others
Calcutta High Court · (2013) 1 CALLT 465
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 130, 137(b), 138, 177, 200Penal Code, 1860 (IPC) — Section 26
High Courts12 Jun 2012
E.C. Bose and Company Pvt. Ltd. Vs Commissioner of Service Tax
Calcutta High Court · (2013) 295 ELT 41
High Courts11 Jun 2012Allowed
Swami Satyanand Vs Rajiv Ranjan Kumar Singh
Calcutta High Court · (2012) 3 CALLT 600
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 45
High Courts11 Jun 2012Allowed
Sajeda Khatoon Vs Shah Ata Hossain and Others
Calcutta High Court · (2012) 3 CALLT 708 : (2012) 4 CHN 707
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(1), Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(3)Waqf Act, 1995 — Section 14(1), 14(1)(e), 6, 7, 85
High Courts11 Jun 2012Allowed
Employees'' State Insurance Corporation Vs Peerless General Finance and Investment Co. Ltd.
Calcutta High Court · (2012) 134 FLR 597
Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 45(1), 45(1)(b), 45A, 75(1)(c), 75(2B)
High Courts11 Jun 2012Allowed
Employee''s State Insurance Corporation Vs M/s. Peerless General Finance and Investment Company Ltd.
Calcutta High Court · (2012) 134 FLR 597
Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 45(1)(b), 45A, 75(1)(c), 75(2B), 82
High Courts11 Jun 2012Dismissed
Smithkline Beecham Consumer Healthcare Ltd. Vs Manju Golcha
Calcutta High Court · (2013) 1 CHN 606
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11(a)Companies Act, 1956 — Section 10, 113, 113(1), 113(2), 53Consumer Protection Act, 1986 — Section 2(1)(c), 2(1)(c)(i), 2(1)(d)(i), 2(1)(i)
High Courts11 Jun 2012
Smt. Chhabi Goswami Vs State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 372 : (2013) 1 CHN 151
Contract Act, 1872 — Section 72
High Courts11 Jun 2012Dismissed
Mritunjoy Kumar Dey Vs Anwarul Haque
Calcutta High Court · (2013) 1 CHN 147
Transfer of Property Act, 1882 — Section 106, 108(m)
High Courts08 Jun 2012Dismissed
Ramen Chandra Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 168 : (2013) 1 CHN 37 : (2012) 134 FLR 586 : (2012) 4 LLJ 387 : (2012) LLR 949 : (2013) 1 WBLR 676
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(s)
High Courts08 Jun 2012
Smt. Gita Das Vs C.E.S.C. Ltd. and Others
Calcutta High Court · (2012) 5 CHN 52
Electricity Act, 2003 — Section 43
High Courts08 Jun 2012
Sakti Ranjan Mukhopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2012) 4 CHN 689
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125