High Courts28 Mar 2012Allowed
The Managing Committee of Mitra Institution (Main) Vs Dr. Anisur Rahaman and Others
Calcutta High Court · (2012) 5 CHN 652
Penal Code, 1860 (IPC) — Section 6A
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 743 of 3,203
High Courts28 Mar 2012Dismissed
Garden Reach Shipbuilders and Engineers Ltd. Vs Second Industrial Tribunal
Calcutta High Court · (2012) 3 CHN 16 : (2012) 4 LLJ 245
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3AConstitution of India, 1950 — Article 12Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 3
High Courts28 Mar 2012Allowed
Ruby General Hospital Limited and Others Vs Sajal Dutta and Others
Calcutta High Court · (2012) 2 CALLT 331 : (2012) 108 CLA 226 : (2012) 171 CompCas 417
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1956 — Section 166, 166(1), 167, 168, 173Foreign Exchange Regulation Act, 1973 — Section 19(1)
High Courts28 Mar 2012Dismissed
Raj Kumar Agarwal and Others Vs Janasevak Trust and Others
Calcutta High Court · (2012) 3 CHN 364
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, Order 41 Rule 27
High Courts28 Mar 2012Dismissed
Sri. Ram Gopal Agarwalla Vs Sri. Dinesh Chandra Nandy and Others
Calcutta High Court · (2012) 2 RCR(Rent) 223
Transfer of Property Act, 1882 — Section 106, 109, 111West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 3, 3(1), 3(2)
High Courts28 Mar 2012
Smt. Purnima Pradhan and Others Vs The New India Assurance Company Ltd. and Another
Calcutta High Court · (2012) 3 CHN 276
High Courts28 Mar 2012Dismissed
Sri Kalyan Kanti Chowdhury Vs Smt. Mithu Chowdhury (Nee Barua)
Calcutta High Court · (2012) 5 CHN 503
Hindu Marriage (Amendment) Act, 1956 — Section 13
High Courts28 Mar 2012
State of West Bengal Vs N. Bhakat and Co.
Calcutta High Court · (2013) 1 CHN 352
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 55, 56
High Courts28 Mar 2012
Gopal Jaiswal Vs Masand Agritech and Others
Calcutta High Court · AIR 2013 Cal 64 : (2012) 2 CALLT 193
High Courts28 Mar 2012
Sriniketan Fashions Pvt. Ltd. Vs Durgapur Sriniketan and Others
Calcutta High Court · (2012) 2 CALLT 362 : (2012) 3 CHN 456
High Courts28 Mar 2012Allowed
Union of India Vs Bharat Petroleum Corporation Ltd.
Calcutta High Court · AIR 2012 Cal 214 : (2012) 3 CHN 359
Railways Act, 1989 — Section 103, 106, 74A, 74C, 92
High Courts28 Mar 2012Dismissed
Garden Reach Shipbuilders and Engineers Ltd. Vs Second Industrial Tribunal and Others
Calcutta High Court · (2012) 133 FLR 1060
Airports Authority of India Act, 1994 — Section 3Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3ADock Workers (Regulation of Employment) Act, 1948 — Section 5A, 5B
High Courts28 Mar 2012Dismissed
Golak Santra Vs Kakali Santra
Calcutta High Court · (2012) 03 CAL CK 0014
Penal Code, 1860 (IPC) — Section 125, 302, 498A
High Courts28 Mar 2012
Samir Kumar Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2012) 3 CHN 398
High Courts28 Mar 2012
Musst Gobeda Khatoon Vs Sk. Rafikuddin
Calcutta High Court · (2012) 5 CHN 179
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(2)
High Courts27 Mar 2012Dismissed
Prasar Bharati (Broadcasting Corporation of India) All India Radio and Television, Kolkata Vs Kolkata Metropolitan Development Authority and Others
Calcutta High Court · (2012) 2 CALLT 578 : (2012) 5 CHN 762
Constitution of India, 1950 — Article 21, 226
High Courts27 Mar 2012
Embee Software Private Ltd. Vs Samir Kumar Shaw and Others
Calcutta High Court · AIR 2012 Cal 141 : (2012) 3 CHN 250
Contract Act, 1872 — Section 27Copyright Act, 1957 — Section 14(b), 2ffc
High Courts27 Mar 2012Allowed
Kaushik Saha and Another Vs State of West Bengal and Others
Calcutta High Court · (2012) 03 CAL CK 0019
High Courts27 Mar 2012Dismissed
Jamadar Ahmed Vs The State of West Bengal and Others
Calcutta High Court · (2012) 135 FLR 393
Industrial Disputes Act, 1947 — Section 10(1B)(d)
High Courts26 Mar 2012
Sadhan Kumar Kundu Vs Union of India and Others
Calcutta High Court · (2012) 4 CHN 186
Administrative Tribunals Act, 1985 — Section 19Companies Act, 1956 — Section 10(F)Constitution of India, 1950 — Article 136, 226, 226(2), 227, 323(A)