COURT ARCHIVE

Calcutta High Court judgments

64,049 judgments · page 747 of 3,203

High Courts01 Mar 2012Allowed

Pradip Kumar Banerjee Vs Airport Authority of India and Others

Calcutta High Court · (2012) 1 CALLT 508 : (2012) 133 FLR 655 : (2012) LLR 743

Airports Authority of India Employees (Conduct, Discipline and Appeal) Regulations, 2003 — Regulation 27

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High Courts29 Feb 2012Allowed

Smt. Madvai Ahluwalia Vs Vimal Kumar Gupta and Others

Calcutta High Court · (2012) 4 CHN 386

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 11(3), Order 21 Rule 54Supreme Court Rules, 1966 — Order 13 Rule 5, Order 13 Rule 6, Order 13 Rule 9, Order 45 Rule 15

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High Courts29 Feb 2012Allowed

Sri Satyabrata Bhattacharjee Vs State of West Bengal and Others

Calcutta High Court · (2012) 1 CALLT 430 : (2012) 5 CHN 476

Constitution of India, 1950 — Article 226, 311(2)Marine Products Export Development Authority Act, 1972 — Section 33

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High Courts29 Feb 2012

Sarbani Sen Vs Tapas Kumar Samanta

Calcutta High Court · (2012) 5 CHN 743

Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1997 — Section 13(6), 6(5)

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High Courts28 Feb 2012

Sital Chandra Bodhak Vs Howrah Municipal Corporation and Others

Calcutta High Court · (2012) 2 CALLT 318 : (2012) 5 CHN 146

Calcutta Municipal Corporation Act, 1980 — Section 414Howrah Municipal Corporation Act, 1980 — Section 171, 177, 177(1), 178, 22

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High Courts27 Feb 2012Dismissed

West Bengal State Electricity Distribution Company Limited Vs Ram Krishna Tiwari

Calcutta High Court · (2012) 2 CALLT 69 : (2012) 4 CHN 264

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 13, 2Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 12, 13, 14, 16, 18

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High Courts27 Feb 2012Allowed

Mithu Mondal and ors Vs State of West Bengal and Others

Calcutta High Court · (2012) 133 FLR 1027

Administrative Tribunals Act, 1985 — Section 22, 35(2), 36(c), 5, 5(1)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 18, 18(c)Constitution of India, 1950 — Article 227

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High Courts27 Feb 2012