COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 731 of 3,203

High Courts07 Jun 2012Allowed

Sk. Anawar Ali and Others Vs The State of West Bengal

Calcutta High Court · (2012) 3 CALLT 550

Evidence Act, 1872 — Section 25Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7APenal Code, 1860 (IPC) — Section 302

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High Courts06 Jun 2012Dismissed

M/s. Stadmed Private Limited and Another Vs The Intellectual Property Appellate Board and Another

Calcutta High Court · (2012) 06 CAL CK 0053

Constitution of India, 1950 — Article 226, 226(2)Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 16, 20, 21, 23Trade Marks Act, 1999 — Section 83

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High Courts06 Jun 2012Dismissed

Debasri Chakraborty (Banerjee) Vs State of West Bengal and Others

Calcutta High Court · (2012) 06 CAL CK 0041

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High Courts05 Jun 2012

Shakti Pada Mahato Vs The State of West Bengal and Others

Calcutta High Court · (2012) 06 CAL CK 0076

Constitution of India, 1950 — Article 226

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High Courts05 Jun 2012

Sukumar Bera Vs The State of West Bengal and Others

Calcutta High Court · (2012) 06 CAL CK 0043

Constitution of India, 1950 — Article 226

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High Courts05 Jun 2012

Ratan Chandra Dolai Vs The State of West Bengal and Others

Calcutta High Court · (2012) 06 CAL CK 0042

Constitution of India, 1950 — Article 226

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High Courts05 Jun 2012

Asesh Kumar Maiti Vs The State of West Bengal and Others

Calcutta High Court · (2012) 06 CAL CK 0025

Constitution of India, 1950 — Article 226

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High Courts04 Jun 2012

Nikhil Chandra Sen Vs The State of West Bengal and Others

Calcutta High Court · (2012) 06 CAL CK 0078

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8

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High Courts04 Jun 2012

Santosh Kumar Das Vs The State of West Bengal and Others

Calcutta High Court · (2012) 06 CAL CK 0054

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8

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High Courts04 Jun 2012

Sujit Kumar Ghosh Vs The State of West Bengal and Others

Calcutta High Court · (2012) 06 CAL CK 0036

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 8

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High Courts04 Jun 2012Allowed

Abdul Malek Vs State of West Bengal and Others

Calcutta High Court · (2012) 4 CALLT 291

All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 9Essential Commodities Act, 1955 — Section 3

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High Courts18 May 2012

Amarendra Nath Mondal Vs Sri Subhas Dutta

Calcutta High Court · (2012) 4 CHN 181

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Constitution of India, 1950 — Article 32Specific Relief Act, 1963 — Section 16

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High Courts18 May 2012

Sri Ashok Kumar Mukherjee Vs Usha Rani Debi and Others

Calcutta High Court · (2012) 4 CHN 290

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts18 May 2012Allowed

The United India Insurance Company Ltd Vs Sk. Kamaluddin and Others

Calcutta High Court · (2013) 2 ACC 91 : (2013) ACJ 393 : (2012) 3 CALLT 578 : (2012) 4 TAC 144

Motor Vehicles Act, 1988 — Section 166, 95

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High Courts18 May 2012Dismissed

Tandra Bhattacharjee and Others Vs Life Insurance Corporation of India

Calcutta High Court · (2012) 05 CAL CK 0051

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 3, 151Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9

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High Courts18 May 2012Dismissed

Dipak Chakraborty Vs Board of Councillors, Bhadreswar Municipality and Others

Calcutta High Court · (2012) 3 CALLT 631 : (2012) 3 CALLT 180 : (2013) 1 WBLR 651

West Bengal Municipal Act, 1993 — Section 18(3)

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High Courts18 May 2012Dismissed

Sri Sunilendu Sengupta Vs Sri Brojodulal Mitra and Another

Calcutta High Court · (2012) 05 CAL CK 0032

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts18 May 2012Allowed

Sha Abdul Momin, Village Mosque Public Wakf Estate Vs State of West Bengal and Others

Calcutta High Court · (2012) 05 CAL CK 0028

Civil Procedure Code, 1908 (CPC) — Section 100, 80

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High Courts18 May 2012

Haldia Petrochemicals Limited Vs Chatterjee Petrochem (Mauritius) and Others

Calcutta High Court · (2012) 05 CAL CK 0014

Companies Act, 1956 — Section 397, 398, 399, 402, 403

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High Courts17 May 2012

Smt. Manjusree Chandra and Others Vs State of West Bengal and Others State of West Bengal and Others Vs Alamgir Sarkar and Others

Calcutta High Court · (2012) 3 CALLT 149 : (2012) 3 CHN 554

Administrative Tribunals Act, 1985 — Section 14(1), 17Constitution of India, 1950 — Article 136, 226, 227, 32, 323AContempt of Courts Act, 1971 — Section 14, 15, 17, 19, 19(1)

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