High Courts30 Apr 2012Dismissed
Rashmay Das Vs Kolkata Municipal Corporation
Calcutta High Court · (2013) 3 CHN 490 : (2012) 2 CHN 765
Calcutta Municipal Corporation Act, 1980 — Section 183, 183(5), 232Transfer of Property Act, 1882 — Section 100
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 736 of 3,203
High Courts30 Apr 2012Dismissed
Rangina Bewa Vs The State of West Bengal
Calcutta High Court · (2012) 4 CALLT 23
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8)Penal Code, 1860 (IPC) — Section 319, 324, 326, 34, 341
High Courts30 Apr 2012
Smt. Durga Das and Others Vs M/s Solace and Associates
Calcutta High Court · (2012) 3 CHN 517
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115, 22, 23Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 20, 31Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 14, 17
High Courts30 Apr 2012
Srikanta Roy Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 354
Constitution of India, 1950 — Article 300A
High Courts30 Apr 2012Dismissed
Md. Mainuddin Mondal and Another Vs The State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 436 : (2013) 3 WBLR 302
Administrative Tribunals Act, 1985 — Section 19, 21, 21(3)Constitution of India, 1950 — Article 14, 16, 309Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1)
High Courts30 Apr 2012Dismissed
Anannya Chowdhury Vs Sm. Gouri Sirkar and Others
Calcutta High Court · (2012) 04 CAL CK 0030
High Courts30 Apr 2012Allowed
Sri Subimal Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 610
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 2012Dismissed
Pranab Banerjee and Others Vs Smt. Bithika Mahato and Another
Calcutta High Court · (2012) 04 CAL CK 0022
High Courts27 Apr 2012Dismissed
Sk. Mokibul @ Mokibur Vs The State of West Bengal and Another
Calcutta High Court · (2012) 3 CALLT 186
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Apr 2012Dismissed
Siddheswar Majumdar Vs Senior Divisional Manager, Asansol Division, LICI and Others
Calcutta High Court · (2012) 134 FLR 732
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 39, 39(1)Penal Code, 1860 (IPC) — Section 120B, 420
High Courts27 Apr 2012Allowed
Dilip Mukherjee Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 166 : (2012) 133 FLR 883
Constitution of India, 1950 — Article 226
High Courts27 Apr 2012Allowed
Sahadeb Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 697 : (2012) 3 CHN 646
Constitution of India, 1950 — Article 226Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 19, 4, 68Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts27 Apr 2012
Palash Banerjee and Others Vs State of West Bengal and Others
Calcutta High Court · (2012) 134 FLR 745
Penal Code, 1860 (IPC) — Section 306, 498AWest Bengal Co-operative Societies Act, 1983 — Section 2(31)
High Courts27 Apr 2012
State of West Bengal Vs Sanjiv @ Sanjit Pan Sanjiv @ Sanjit Pan Vs State of West Bengal
Calcutta High Court · (2012) 4 CHN 302
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 386Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 7APenal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts27 Apr 2012Allowed
Lalita Das Vs State of West Bengal and Others
Calcutta High Court · (2012) 04 CAL CK 0046
High Courts27 Apr 2012Dismissed
Sri Provat Kumar Mitra Vs Smt. Sudakshina Sen
Calcutta High Court · (2012) 5 CHN 677
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 6, Order 9 Rule 13Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 6
High Courts27 Apr 2012Dismissed
Bharat Thakkar Vs Surjya Kanta Mullick and Another
Calcutta High Court · (2012) 04 CAL CK 0036
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 8 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts27 Apr 2012Dismissed
Union of India and Others Vs Smt. Meena Oraon and Another
Calcutta High Court · (2012) 3 CHN 301
Administrative Tribunals Act, 1985 — Section 19, 22, 35, 36Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 6, 6(2)Constitution of India, 1950 — Article 13, 153, 161, 162, 226
High Courts27 Apr 2012Dismissed
Dilip Kamti Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 323
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts26 Apr 2012
Swapan Kumar Pusilal Vs State of West Bengal and Others
Calcutta High Court · (2013) 1 LLJ 696