High Courts19 Apr 2012Dismissed
Amal Kumar Saha Vs The State of West Bengal
Calcutta High Court · (2012) 04 CAL CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 313Penal Code, 1860 (IPC) — Section 489B, 489C
COURT ARCHIVE
Calcutta High Court judgments
64,045 judgments · page 738 of 3,203
High Courts19 Apr 2012
Amitava Kanjilal Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 193
Land Acquisition Act, 1894 — Section 4(1), 5, 5A, 6, 7West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 11, 3, 3(1), 4, 4(1A)
High Courts19 Apr 2012
PS Group Reality Ltd. 62, Another Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2012) 3 CALLT 245
Calcutta Municipal Corporation Act, 1980 — Section 171, 174, 180, 190Constitution of India, 1950 — Article 265
High Courts19 Apr 2012
Manoj Kanti Dey Vs State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 741 : (2012) 5 CHN 459
High Courts19 Apr 2012
Dharam Godha Vs Universal Paper Mills Ltd.
Calcutta High Court · (2012) 2 CALLT 589 : (2012) 110 CLA 32 : (2012) 113 SCL 491
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11Companies Act, 1956 — Section 10F, 397, 398, 399Constitution of India, 1950 — Article 226
High Courts19 Apr 2012Allowed
Jahar Lal Das Vs State of West Bengal and Others
Calcutta High Court · (2012) 2 CALLT 502 : (2012) 3 CHN 432
High Courts19 Apr 2012Dismissed
Sarda Plywood Industries Ltd. Vs Hemant Kumar Motihar
Calcutta High Court · (2012) 3 CHN 155
Companies Act, 1956 — Section 10F, 111A, 111A(3), 397, 398
High Courts19 Apr 2012
Ashis Mondal Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 376
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Apr 2012Dismissed
Sri Anjan Mukherjee Vs Smt. Sunanda Biswas and Others
Calcutta High Court · (2012) 04 CAL CK 0114
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7West Bengal Premises Tenancy Act, 1997 — Section 35, 7(1), 7(2)
High Courts18 Apr 2012Allowed
Kolay Properties (P) Ltd. Vs The State of West Bengal and Others
Calcutta High Court · AIR 2012 Cal 188 : (2012) 2 CALLT 268 : (2012) 3 CHN 255
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 10(2), 10(3), 11, 11(1), 2(5)Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982 — Rule 3Calcutta Thika Tenancy Act, 1949 — Section 10A
High Courts18 Apr 2012
Dr. Papiya Biswas and Others Vs State of West Bengal and Others Dr. Tapas Mandal and Others Vs WBUMHS and Others
Calcutta High Court · (2012) 04 CAL CK 0099
Bengal Medical Act, 1914 — Section 10(1), 11A(6), 11B(1), 11C, 12Constitution of India, 1950 — Article 154, 162, 166, 246(1), 246(2)Indian Medical Council Act, 1956 — Section 19(2), 19(3), 19A(2), 24(2), 33(1)
High Courts18 Apr 2012Allowed
West Bengal Power Development Corporation Ltd. Vs Union of India and Others
Calcutta High Court · (2012) 134 FLR 739
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts18 Apr 2012
Saregama India Ltd. Vs Balaji Telefilms Ltd.
Calcutta High Court · (2012) 3 CHN 436
Copyright Act, 1957 — Section 19, 19(5)
High Courts18 Apr 2012Allowed
Pradip Kumar Das Vs Bijoy Talukdar
Calcutta High Court · (2012) 04 CAL CK 0048
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Apr 2012
M/s. Deshapran Building Stores Vs Sardar Kirtan Singh and Others
Calcutta High Court · (2012) 2 CALLT 485 : (2012) 3 CHN 12
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97
High Courts18 Apr 2012Allowed
Kartick Chandra Mondal Vs Sunil Kumar Purkait
Calcutta High Court · (2012) 3 CHN 664
High Courts18 Apr 2012Dismissed
Samir Kumar Dutta Vs Sunil Kumar Dutta
Calcutta High Court · (2012) 3 CHN 487
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Specific Relief Act, 1963 — Section 15(c)
High Courts18 Apr 2012Allowed
West Bengal Power Development Corporation Limited Vs Union of India and Others
Calcutta High Court · (2012) 3 CHN 513 : (2012) LLR 835
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts17 Apr 2012
Akhil Bandhu Saha Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 490
Constitution of India, 1950 — Article 226
High Courts17 Apr 2012Dismissed
East India Chemical Products Vs State Bank of India and Others
Calcutta High Court · (2012) 3 CHN 309
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 15, 17