High Courts13 Feb 2012Allowed
Charua Munda Vs The State of West Bengal
Calcutta High Court · (2012) 3 CALLT 637 : (2012) 1 CALLT 604
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 749 of 3,203
High Courts13 Feb 2012Allowed
Jagannath Biswas and Others Vs State
Calcutta High Court · (2012) 02 CAL CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 326, 34, 341
High Courts13 Feb 2012Allowed
Shri Dilip Kumar Mondal and Another Vs The State of West Bengal
Calcutta High Court · (2012) 02 CAL CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts10 Feb 2012
SK. Shamsul Haque Vs State of W. B. and Others
Calcutta High Court · (2012) 02 CAL CK 0056
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 119, 119(2), 68(2), 71(3)
High Courts10 Feb 2012
The Secretary, Dhadalibar High School and Anr Vs State of West Bengal and Others
Calcutta High Court · (2012) 02 CAL CK 0031
West Bengal Schools (Recruitment of Non-Teaching Staff) Rules, 2005 — Rule 8, 8(5), 9(7)
High Courts10 Feb 2012
SK. Ali Haque Vs State of W. B. and Others
Calcutta High Court · (2013) 3 CHN 472
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 119, 119(2), 68(2), 71(3)
High Courts10 Feb 2012
Bhutnath Bhunia Vs Srimanta Kumar Maity
Calcutta High Court · (2012) 2 CALLT 656 : (2012) 3 CHN 412
Easements Act, 1882 — Section 13
High Courts09 Feb 2012Allowed
Mihir Kumar Maity Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 34
High Courts08 Feb 2012
Chandra Chur Mukherjee Vs Indian Oil Corporation Ltd.
Calcutta High Court · (2012) 3 CHN 117
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 16, 16(1)
High Courts08 Feb 2012Dismissed
Sri Rabindra Nath Mukherjee Vs Sri Bijoy Chatterjee and Ors
Calcutta High Court · (2012) 2 CALLT 1 : (2012) 2 CHN 43
Constitution of India, 1950 — Article 317(1)
High Courts08 Feb 2012
In Re: Emami Biotech Limited and Another In Re: ITP Limited and Another In Re: Brijbhumi Agents Private Limited and Others
Calcutta High Court · (2012) 3 CHN 102 : (2012) 107 CLA 373 : (2012) 170 CompCas 212 : (2012) 4 CompLJ 599 : (2012) 2 CompLJ 107 : (2012) 112 SCL 33
Companies Act, 1956 — Section 394, 394(1)Constitution of India, 1950 — Article 141, 372Stamp Act, 1899 — Article 23, 31, 31, 2, 2(14)
High Courts08 Feb 2012
Nur Islam Mondal Vs Kasem Ali Mondal and Others
Calcutta High Court · (2012) 5 CHN 38
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts08 Feb 2012
Oxford Processors Pvt. Ltd. Vs Commissioner of C. Ex., Haldia
Calcutta High Court · (2013) 292 ELT 40
High Courts07 Feb 2012
Sri Ranjit Ghosh Vs Manoj Pal and Others
Calcutta High Court · (2012) 2 CHN 737
High Courts07 Feb 2012Allowed
The Union of India and Others Vs Staff Council, Chief Pay and Accounts Organization and Others
Calcutta High Court · (2012) 02 CAL CK 0048
Constitution of India, 1950 — Article 313General Financial Rules, 2005 — Rule 163, 165, 168, 168(1), 168(1)
High Courts07 Feb 2012
Sk. Rejabul Haque Vs Sk. Serajuddin and Others
Calcutta High Court · (2012) 2 CHN 591
Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107High Courts Act, 1861 — Section 15
High Courts06 Feb 2012
Kabeeriyya Masjid Committee and Others Vs The Lieutenant Governor and Others
Calcutta High Court · (2012) 02 CAL CK 0053
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 36, 83(1), 83(2), 87, 87(1)
High Courts06 Feb 2012Allowed
Rakesh Chowrasia Vs Madan Mohan Das
Calcutta High Court · (2012) 02 CAL CK 0052
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A), 18, 18A, 5West Bengal Premises Tenancy Act, 1997 — Section 17, 17(1), 17(2), 17(2A), 17(3)
High Courts06 Feb 2012
Smt. Sudeshna Maity (Sashmal) Vs The State of West Bengal and Others
Calcutta High Court · (2012) 2 CALLT 481
High Courts06 Feb 2012
Ameeruddin Ahmad Vs Board of Wakfs, West Bengal
Calcutta High Court · (2012) 2 CALLT 389
Waqf Act, 1995 — Section 3(r), 83, 83(1), 83(2), 84