High Courts03 May 2012
Kankani Estate Private Limited Vs Oriental Bank of Commerce
Calcutta High Court · (2012) 3 CALLT 220 : (2012) 3 CHN 311 : (2012) 2 RCR(Rent) 331
Transfer of Property Act, 1882 — Section 106, 111, 113, 116
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 735 of 3,203
High Courts03 May 2012Allowed
Vinod Kapur Vs Smt. Chabi Pyne and Others
Calcutta High Court · (2012) 05 CAL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 8A, Order 14 Rule 2, Order 30 Rule 1, Order 30 Rule 1(1)West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts03 May 2012Dismissed
Reboti Mal Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 171
Constitution of India, 1950 — Article 226
High Courts03 May 2012
M/s. Ranbaxy Laboratories Limited Vs The State of West Bengal and Others
Calcutta High Court · (2012) 3 CHN 269 : (2012) 134 FLR 590 : (2012) 4 LLJ 453 : (2013) LLR 96 : (2012) LLR 944
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 25(F)
High Courts03 May 2012
Sudhir Kumar Karmakar Vs Ratan Chandra Dutta
Calcutta High Court · (2012) 05 CAL CK 0042
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 151Limitation Act, 1963 — Article 65
High Courts03 May 2012Allowed
Smt. Dolly Basu and Others Vs Sri Prabir Ghosh
Calcutta High Court · (2012) 05 CAL CK 0038
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(4)
High Courts03 May 2012Dismissed
Ratan Saha Vs Indian Oil Corporation Ltd. and Others
Calcutta High Court · AIR 2012 Cal 198 : (2012) 3 CHN 538
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151
High Courts03 May 2012Dismissed
Subal Chandra Saha Vs Amber Tours and Travels Pvt. Ltd. and Others
Calcutta High Court · AIR 2012 Cal 217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 31, 39
High Courts02 May 2012
Smt. Gouri Roy (Mohanta) Vs Sri Balai @ Ashish Mohanta
Calcutta High Court · AIR 2012 Cal 202 : (2012) 3 CHN 25
Hindu Marriage Act, 1955 — Section 13(1)
High Courts02 May 2012
Sadhana Das Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 218
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200, 482Penal Code, 1860 (IPC) — Section 109, 114, 120B, 201, 21
High Courts02 May 2012
Swapan Kumar Das and Another Vs State of West Bengal
Calcutta High Court · (2012) 3 CALLT 445 : (2013) 1 CHN 378
Criminal Procedure Code, 1973 (CrPC) — Section 162, 221, 222, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts02 May 2012
Sandhya Mondal and Others Vs The State of West Bengal
Calcutta High Court · (2012) 3 CALLT 392 : (2013) 1 CHN 267
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 498A
High Courts02 May 2012
Smt. Aloka Mondal and Others Vs The United India Insurance Company Ltd. and Another
Calcutta High Court · (2013) 1 ACC 466 : (2013) ACJ 551 : (2012) 3 CALLT 736
Motor Vehicles Act, 1988 — Section 163A, 166, 171
High Courts02 May 2012Allowed
Sri Kali Narayan Roy Vs Dilip Kumar Roy Choudhury and Others
Calcutta High Court · AIR 2013 Cal 16 : (2012) 4 CALLT 15
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 19
High Courts02 May 2012Dismissed
Dipak Kr. Roy Vs Sm. Anjali Roy (Sarkar)
Calcutta High Court · (2013) 2 CHN 267
Hindu Marriage Act, 1955 — Section 13, 9
High Courts02 May 2012
Commissioner of C. Ex., Kolkata-II Vs Super Forging and Steels Ltd.
Calcutta High Court · (2012) 281 ELT 481 : (2012) 28 STR 554
High Courts02 May 2012
Ambrish Prasad Singh Vs Union of India and Others
Calcutta High Court · (2012) 3 CALLT 196
Constitution of India, 1950 — Article 136, 226, 227Penal Code, 1860 (IPC) — Section 120B, 302
High Courts02 May 2012
Sk. Samsud Doha Vs West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · AIR 2012 Cal 205 : (2012) 4 CALLT 1 : (2012) 5 CHN 772
Electricity Act, 2003 — Section 164, 176, 43(1), 67
High Courts02 May 2012Allowed
Prabhash Kumar Basu Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 233
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A, 2(e)Penal Code, 1860 (IPC) — Section 21, 405, 406, 409
High Courts02 May 2012Dismissed
Namita Das Vs Amiya Kumar Das
Calcutta High Court · AIR 2012 Cal 233 : (2013) 1 DMC 215
Hindu Marriage Act, 1955 — Section 13