High Courts02 Apr 2012Allowed
Sri Kanailal Mukherjee His Heirs Subha Mukherjee and Another Vs Calcutta Dock Labour Board and Others
Calcutta High Court · (2013) 2 WBLR 262
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 742 of 3,203
High Courts02 Apr 2012Dismissed
Jenson and Nicholson (India) Limited Vs Workmen of Jenson and Nicholson (I) Ltd.
Calcutta High Court · (2012) 5 CHN 44
Industrial Disputes Act, 1947 — Section 25FFF
High Courts02 Apr 2012
Shri Bijan Kumar Ganguli Vs The State of West Bengal and Others
Calcutta High Court · (2012) 04 CAL CK 0055
Constitution of India, 1950 — Article 226West Bengal Homoeopathic System of Medicine Act, 1963 — Section 44
High Courts02 Apr 2012
Arjun Agarwal and Others Vs Ramesh Agarwal Ramesh Agarwal Vs The State of West Bengal and P.C. Agarwal
Calcutta High Court · (2012) 04 CAL CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 34, 482, 499, 500
High Courts02 Apr 2012
Sri Shyamal Kumar Mukherjee Vs The State of West Bengal
Calcutta High Court · (2012) 04 CAL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151West Bengal Estates Acquisition Act, 1953 — Section 10(2), 10(6), 6, 6(1), 6(5)
High Courts02 Apr 2012Dismissed
Ram Chandra Prasad Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2012) 5 CHN 526
Calcutta Municipal Corporation Act, 1951 — Section 356Calcutta Municipal Corporation Act, 1980 — Section 357(6)Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 13, 14, 15, 16, 17
High Courts02 Apr 2012
Sneha Saha Vs State of West Bengal and Others
Calcutta High Court · (2012) 04 CAL CK 0014
Constitution of India, 1950 — Article 226West Bengal Homoeopathic System of Medicine Act, 1963 — Section 21, 23
High Courts31 Mar 2012
M/s. Sandersons and Morgans and Others Vs Union of India and Others
Calcutta High Court · (2012) 03 CAL CK 0016
Finance Act, 1994 — Section 65Finance Act, 2011 — Section 65(105)(zzzm), 65(105)(zzzzm)
High Courts30 Mar 2012Allowed
Smt. Hanswati Vs The Andaman and Nicobar Administration and Others
Calcutta High Court · AIR 2012 Cal 249
Hindu Succession Act, 1956 — Section 8
High Courts30 Mar 2012Dismissed
Shri Binoy Bhushan Chakraborty Vs The Chief General Manager
Calcutta High Court · (2012) 03 CAL CK 0033
Industrial Disputes Act, 1947 — Section 10, 2, 25
High Courts30 Mar 2012Dismissed
Satya Narain Taparia Vs Durga Investment Corporation (P) Ltd. and Others
Calcutta High Court · (2012) 03 CAL CK 0028
High Courts30 Mar 2012
Keshov Prasad Shaw Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2012) 03 CAL CK 0023
Calcutta Municipal Corporation Act, 1980 — Section 357, 357(3)
High Courts30 Mar 2012Allowed
Sm. Bimala Saha (Nee Bag) Vs Smt. Indrani Saha (Nee Iti Sarkar)
Calcutta High Court · (2012) 03 CAL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Mar 2012
Smt. Sudhamayee Biswas (since deceased) and Others Vs Smt. Jyotsna Das and Another
Calcutta High Court · (2012) 3 CALLT 233 : (2012) 3 CHN 246
High Courts30 Mar 2012
Unit Construction Company Pvt. Ltd. Vs Steel Authority of India and Another
Calcutta High Court · (2012) 03 CAL CK 0005
High Courts29 Mar 2012
Sri Goutam Sengupta Vs Union of India and Others
Calcutta High Court · (2012) 03 CAL CK 0095
Income Tax Act, 1961 — Section 154, 244A, 80RRA, 80RRA(1)
High Courts29 Mar 2012Dismissed
Shibajee Halder Vs State of West Bengal and Others
Calcutta High Court · (2012) 03 CAL CK 0068
Constitution of India, 1950 — Article 226
High Courts29 Mar 2012Dismissed
Smt. Shyamali Halder Vs Sri Shibnath Banerjee and Another
Calcutta High Court · (2012) 3 CALLT 583 : (2012) 5 CHN 415
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151, 94(e)Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 4
High Courts29 Mar 2012Dismissed
Smt. Shyamali Halder Vs Sri Shibnath Banerjee and another
Calcutta High Court · (2012) 3 CALLT 583 : (2012) 5 CHN 415
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 39 Rule 7, 11Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 4
High Courts28 Mar 2012Dismissed
The State of West Bengal and Others Vs Star Iron Works Ltd. and Others
Calcutta High Court · AIR 2012 Cal 148 : (2012) 2 CHN 572
Factories Act, 1948 — Section 2West Bengal Estates Acquisition Act, 1953 — Section 4, 6(1), 6(2), 6(3), 6(5)West Bengal Land Reforms Act, 1955 — Section 4, 4C, 5