COURT ARCHIVE

Calcutta High Court judgments

64,044 judgments · page 734 of 3,203

High Courts11 May 2012Dismissed

Prime Shipping Inc. Six Vs All Persons and Entities, The Vessel M.V. Prime Value and Others

Calcutta High Court · (2013) 1 CALLT 222

Civil Procedure Code, 1908 (CPC) — Section 151, 152Constitution of India, 1950 — Article 137, 215, 85, 86, 87Limitation Act, 1963 — Section 29(2)

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High Courts11 May 2012Dismissed

Smt. Sabita Bhattacharjee Vs State and Others

Calcutta High Court · (2013) LabIC 2175

Constitution of India, 1950 — Article 21Hindu Marriage Act, 1955 — Section 5

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High Courts10 May 2012

Dr. Gora Chand Pal Vs Nomita Mondal and Another

Calcutta High Court · (2012) 2 CALLT 607

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 47 Rule 1Constitution of India, 1950 — Article 226, 227West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(3)

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High Courts10 May 2012

Firoj Ali Molla and Another Vs The State of West Bengal

Calcutta High Court · (2012) CriLJ 3261

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 107, 306, 34, 498A

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High Courts10 May 2012Allowed

Alok Kumar Hazra Vs Union of India and Others

Calcutta High Court · (2012) 134 FLR 736

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High Courts10 May 2012

Exotica Global Pvt. Ltd. Vs Union of India and Others

Calcutta High Court · (2012) 2 CALLT 701 : (2012) 4 CHN 234 : (2012) 284 ELT 19 : (2013) 20 GSTR 27

Central Excises and Salt Act, 1944 — Section 32Customs Act, 1962 — Section 127A, 127B, 28

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High Courts10 May 2012

Sayed Ali Mallick and Others Vs Ramjan Ali and Others

Calcutta High Court · (2012) 3 CALLT 204 : (2012) 3 CHN 317

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 6 Rule 17, 151, 90(2)Constitution of India, 1950 — Article 131, 226, 32

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High Courts10 May 2012Dismissed

Gobardhan Chatterjee Vs Coal India Ltd.

Calcutta High Court · (2012) 4 CHN 674

Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 226

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High Courts10 May 2012

Dhananjoy Chongdar Vs Parul Bala Koley and others

Calcutta High Court · (2012) 5 CHN 284 : (2012) 2 RCR(Rent) 295

West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(4)

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High Courts10 May 2012

Arif Mondal Vs Ratnakar @ Subhas Bose

Calcutta High Court · (2013) 2 CHN 94

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High Courts10 May 2012Dismissed

Steel Authority Of India Limited Vs Pilani Investment and Industries Cor. Ltd.

Calcutta High Court · (2012) 4 CHN 222

Civil Procedure Code, 1908 (CPC) — Section 10, 151, 24Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 10, 106, 54

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High Courts09 May 2012Dismissed

Manoj Kumar Dey and Others Vs Smt. Lily De and Others

Calcutta High Court · (2012) 3 CALLT 532 : (2012) 5 CHN 447

Specific Relief Act, 1963 — Section 34

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High Courts09 May 2012

Orissa Manganese and Minerals Limited Vs Synergy Ispat Private Limited

Calcutta High Court · (2013) 2 ARBLR 309 : (2012) 4 CALLT 52

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts07 May 2012

Trust Estate Khimji Keshawji and Another Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2012) 4 CALLT 185

Calcutta Municipal Corporation Act, 1980 — Section 234, 234A, 238, 239, 258West Bengal Premises Tenancy Act, 1997 — Section 31

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High Courts07 May 2012

Sankar Nath Sinha Vs District Inspector of School (Secondary Education)

Calcutta High Court · (2012) 5 CHN 576

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High Courts04 May 2012

Bimal Majumder Vs Gopal Kumar Pillai and Others

Calcutta High Court · (2012) 3 CALLT 522

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12

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High Courts04 May 2012

Kush Chandra Barman Vs The State of West Bengal and Others

Calcutta High Court · (2012) 05 CAL CK 0048

West Bengal Services (Revision of Pay and Allowances) Rules, 1998 — Rule 12(3)

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High Courts04 May 2012

M/s. Height Insurance Services Ltd. Vs Dy. Commissioner of Income Tax and Others

Calcutta High Court · (2012) 3 CALLT 253

Income Tax Act, 1961 — Section 226(3)

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High Courts04 May 2012Dismissed

Smt. Priyanka Maity (Ghosh) Vs Shri Sabyasachi Maity

Calcutta High Court · AIR 2012 Cal 243

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 15Hindu Marriage Act, 1955 — Section 13, 14, 14(1), 14(2), 21B(2)

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High Courts04 May 2012

Commissioner of Central Excise, Cal.-VI Vs Visuvious India Ltd.

Calcutta High Court · (2012) 281 ELT 668 : (2012) 28 STR 550

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