High Courts22 Feb 2012
Shri Avijit Saha Vs The Union of India and others
Calcutta High Court · (2013) 2 SCT 444
Navy Act, 1957 — Section 22
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 748 of 3,203
High Courts22 Feb 2012Dismissed
UCO Bank Vs West Bengal Financial Corporation and Others
Calcutta High Court · (2012) 2 BC 732
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)State Financial Corporations Act, 1951 — Section 29, 29(1), 30, 9
High Courts22 Feb 2012
Shyamal Kumar Deb Vs Sushila Bala Sardar
Calcutta High Court · (2012) 5 CHN 463
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151West Bengal Court Fees Act, 1970 — Section 11, 7(iv)(c), 7(vi)(a)
High Courts21 Feb 2012Allowed
Md. Sabir Hossain Vs The State of West Bengal and Others
Calcutta High Court · (2012) 02 CAL CK 0065
High Courts21 Feb 2012
Capricorn Oils Limited and Others Vs Ratan Mohan Sarda and Others
Calcutta High Court · (2012) 108 CLA 215 : (2012) 170 CompCas 305 : (2012) 2 CompLJ 227 : (2012) 113 SCL 331
Companies Act, 1956 — Section 10F, 397, 398, 81(1A)
High Courts21 Feb 2012
Navin Vanijya Pvt. Ltd. Vs Board of Trustees for the Port of Kolkata and Another
Calcutta High Court · (2012) 02 CAL CK 0016
Constitution of India, 1950 — Article 12, 14, 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 7, 9
High Courts20 Feb 2012
Sk. Samser Ali Vs Serina Bibi
Calcutta High Court · (2012) 2 CHN 694
Evidence Act, 1872 — Section 114(g)West Bengal Land Reforms Act, 1955 — Section 10, 14, 14M, 2(7), 5
High Courts20 Feb 2012Allowed
Shuvaditya Mondal Vs Bharat Sevashram Sangha Pranav Vidyapith and Others
Calcutta High Court · (2012) 02 CAL CK 0041
Constitution of India, 1950 — Article 136, 226West Bengal Board of Secondary Education (Examination) Regulations, 2001 — Regulation 12, 17
High Courts20 Feb 2012
Subhas Chandra Das Vs Laxmi Rani Das
Calcutta High Court · AIR 2012 Cal 175 : (2012) 2 CHN 828 : (2013) 1 DMC 25
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 106, 114(g)Hindu Marriage Act, 1955 — Section 24
High Courts20 Feb 2012
Amritraj Investments Pvt. Ltd. Vs Dhanalakshmi Bank Ltd
Calcutta High Court · (2012) 4 BC 63 : (2012) 2 CHN 604
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17, 2(o)
High Courts17 Feb 2012Dismissed
Swan Gold Mining Limited Vs Hindustan Copper Ltd.
Calcutta High Court · (2012) 02 CAL CK 0028
Evidence Act, 1872 — Section 19, 28(1), 34, 34(2)
High Courts17 Feb 2012
Ayesha Khatun Vs The State of West Bengal and Others
Calcutta High Court · (2012) 1 CALLT 482 : (2012) 2 CHN 476 : (2012) 133 FLR 614
Constitution of India, 1950 — Article 19(1), 226Penal Code, 1860 (IPC) — Section 376, 379, 384
High Courts16 Feb 2012
Md. Ali Sardar and Others Vs Hossain Ali Mondal being dead
Calcutta High Court · AIR 2012 Cal 171 : (2012) 2 CALLT 687 : (2012) 3 CHN 238 : (2013) 1 WBLR 923
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 9 Rule 13, 104Limitation Act, 1963 — Section 5
High Courts16 Feb 2012Allowed
AI Champdany Industries Limited Vs Duncan International (I) Limited
Calcutta High Court · (2012) 1 CALLT 559 : (2012) 5 CHN 182
Companies Act, 1956 — Section 18(8), 211, 211(7), 32(1), 433
High Courts15 Feb 2012
Golam Mustafa Haidari and Another Vs Sayeed Shekh and Another
Calcutta High Court · (2012) 2 CALLT 258
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14Waqf Act, 1995 — Section 110, 110(1), 17(1), 2(1), 26
High Courts15 Feb 2012
Jogendra Kristo Dutt Vs Nripendra Kristo Dutt and Others
Calcutta High Court · (2012) 02 CAL CK 0029
High Courts14 Feb 2012Dismissed
M/s. Ajodhya Prasad Shaw and Others Vs The State of West Bengal and Others
Calcutta High Court · (2012) 5 CHN 518
West Bengal Kerosene Control Order, 1968 — Section 10
High Courts13 Feb 2012Dismissed
Pintu Manna @ Paresh Vs The State of West Bengal
Calcutta High Court · (2012) 3 CALLT 360 : (2012) 2 CHN 817
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 114, 302, 304
High Courts13 Feb 2012Dismissed
Ajijul Sk. @ Dafadar @ Choto Miya Vs The State of West Bengal
Calcutta High Court · (2012) 1 CALLT 614
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 161, 174, 244, 246Evidence Act, 1872 — Section 145, 155, 3, 33, 34Penal Code, 1860 (IPC) — Section 302, 307, 313, 34, 379
High Courts13 Feb 2012Allowed
Ram Prasad Ghosh Vs The State of West Bengal
Calcutta High Court · (2012) 1 DMC 762
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A