High Courts16 May 2012Dismissed
Smt. Manasi Ghosh and Others Vs Sushil Kumar Konar.
Calcutta High Court · (2012) 05 CAL CK 0047
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 733 of 3,203
High Courts16 May 2012
Golam Karim. Vs Sarifan Bibi and Others
Calcutta High Court · (2012) 05 CAL CK 0044
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 101, 106West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(4)
High Courts16 May 2012Dismissed
Indrajit Saha Vs The State of West Bengal and Another
Calcutta High Court · (2012) 05 CAL CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 290, 323, 324, 34, 342
High Courts16 May 2012Allowed
Rajesh Dhanuka Vs Sunil Kumar Saha
Calcutta High Court · (2012) 4 CALLT 179
High Courts15 May 2012Dismissed
Smt. Nandini Basu Roy Vs Smt. Namita Manna and Another
Calcutta High Court · (2012) 05 CAL CK 0076
Partition Act, 1893 — Section 4
High Courts15 May 2012Allowed
Shalimar Chemical Works Ltd. Vs Usha Holding and Enclave (P) Ltd. and Others
Calcutta High Court · (2012) 3 CALLT 556 : (2012) 5 CHN 429
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 101, Order 21 Rule 104, Order 21 Rule 97, Order 22 Rule 4(4)
High Courts15 May 2012
Commissioner of Central Excise, Calcutta-I Vs Black Diamond Beverajes Ltd.
Calcutta High Court · (2012) 281 ELT 482
National Tax Tribunal Act, 2005 — Section 30
High Courts15 May 2012
M/s. Bothra Shipping Services and Another Vs Commissioner of Income Tax, Kolkata XII and Others
Calcutta High Court · (2012) 2 CALLT 520
Income Tax Act, 1961 — Section 127, 127(1), 127(2)
High Courts15 May 2012
Raju Das Vs The State of West Bengal
Calcutta High Court · (2012) 3 CALLT 422 : (2012) 4 CHN 308
Criminal Procedure Code, 1973 (CrPC) — Section 313, 386(b)(iii)Penal Code, 1860 (IPC) — Section 375, 376, 386(b), 417, 90
High Courts15 May 2012Allowed
Madan Mohan Sadhukhan Vs Ranadhi Kumar Das
Calcutta High Court · (2012) 05 CAL CK 0001
High Courts14 May 2012Dismissed
Smt. Priyanka Maity (Ghosh) Vs Shri Sabyasachi Maity
Calcutta High Court · (2012) 3 CALLT 687 : (2012) 5 CHN 804
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 15Hindu Marriage Act, 1955 — Section 13(i), 13(ia), 14, 14(1), 14(2)
High Courts14 May 2012Dismissed
Divisional Engineer, WBSEB, Baruipur Vs Bhajan Chandra Halder alias Manoranjan Halder
Calcutta High Court · (2012) 3 CALLT 353
Civil Procedure Code, 1908 (CPC) — Section 115, 47, 47(2)Constitution of India, 1950 — Article 137, 181Electricity Act, 2003 — Section 42, 51
High Courts14 May 2012
Kishan Bhaniramka Vs Asst. Commissioner of Income Tax Central Circle XXIII Kolkata and Another
Calcutta High Court · (2012) 2 CALLT 533
Income Tax Act, 1961 — Section 132, 132A, 142, 143(2), 148
High Courts14 May 2012
Hiralal Saha Vs State of West Bengal and Others
Calcutta High Court · (2012) 05 CAL CK 0054
High Courts14 May 2012Dismissed
Ranjan Sarkar Vs P.K. Kejarial
Calcutta High Court · (2013) 1 CALLT 562
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 251, 254, 273Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 143, 144, 145
High Courts14 May 2012
In Re: Jakir Khan @ Jaker
Calcutta High Court · (2012) 05 CAL CK 0049
Penal Code, 1860 (IPC) — Section 380, 420
High Courts14 May 2012Dismissed
Vidula Chemicals and Manufacturing Industries Ltd. and Another Vs Employees'' Provident Funds Commissioner and Others
Calcutta High Court · (2012) 135 FLR 31 : (2012) LLR 1212 : (2013) 1 SCT 203 : (2013) 2 SLJ 199
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A, 7I, 7Q
High Courts11 May 2012
Sk. Sirajuddin Mondal Vs Mst. Samsunnesha
Calcutta High Court · (2012) 5 CHN 590
West Bengal Land Reforms Act, 1955 — Section 8
High Courts11 May 2012Dismissed
Prime Shipping Inc. Six Vs All Persons and Entities Who have claim against the Vessel M.V. Prime Value and Others
Calcutta High Court · (2012) 05 CAL CK 0083
High Courts11 May 2012
Bindeshwari Prasad Singh Vs The Eastern Coal Fields Ltd. and Others
Calcutta High Court · (2012) 3 CALLT 513 : (2012) 5 CHN 21
Payment of Gratuity Act, 1972 — Section 4, 4(6A), 7(3), 7(3A)