High Courts06 Feb 2012
Prabir Kumar Jalan Vs Laxmi Narayan Jalan
Calcutta High Court · (2012) 2 CHN 56 : (2013) 2 WBLR 264
Bengal General Clauses Act, 1899 — Section 8West Bengal Premises Tenancy Act, 1997 — Section 6
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 750 of 3,203
High Courts06 Feb 2012
Namita Barua Vs D.K. Singhal and Stet
Calcutta High Court · (2012) 2 CHN 61
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104
High Courts03 Feb 2012Allowed
Aloke Chatterjee Vs Ram Prasad Chandra and Brother
Calcutta High Court · (2012) 3 CHN 496
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24Evidence Act, 1872 — Section 58West Bengal Premises Tenancy Act, 1956 — Section 17(4)
High Courts03 Feb 2012Allowed
Hahnemann Laboratory Ltd. and Others Vs The Hahnemann India Laboratories (BN) and Others
Calcutta High Court · (2012) 02 CAL CK 0014
Evidence Act, 1872 — Section 115
High Courts02 Feb 2012Dismissed
Monoranjan Sarkar and Another Vs State of West Bengal and Ors
Calcutta High Court · (2012) 1 CALLT 493
High Courts02 Feb 2012Dismissed
Manoranjan Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2012) 133 FLR 878
High Courts02 Feb 2012Dismissed
Md. Rakiul Hossain and Others Vs The State of West Bengaland Others
Calcutta High Court · (2012) 02 CAL CK 0032
Constitution of India, 1950 — Article 227
High Courts02 Feb 2012Allowed
City Kerosene Supply Agency and Another Vs The State of West Bengal and Others
Calcutta High Court · (2012) 02 CAL CK 0030
High Courts02 Feb 2012
Siddhi Vinayak Industries Pvt. Ltd. and Another Vs Mahesh Goyal and Others
Calcutta High Court · (2012) 02 CAL CK 0018
High Courts01 Feb 2012
Debabrata Biswas Vs Dr. Sudhangsu Sekhar Mitra
Calcutta High Court · (2012) 02 CAL CK 0047
High Courts01 Feb 2012Dismissed
Sri Susanta Ghosh Vs Sri Gopal Prasad Barui and Others
Calcutta High Court · (2012) 2 CALLT 245 : (2012) 5 CHN 242
West Bengal Land Reforms Act, 1955 — Section 14
High Courts01 Feb 2012
Farid Mondal Vs Abdul Gani Mondal
Calcutta High Court · (2012) 3 CHN 568
Essential Commodities Act, 1955 — Section 2, 3
High Courts31 Jan 2012Allowed
State of West Bengal Vs Amar Rai Amar Rai Vs State of West Bengal
Calcutta High Court · (2012) 2 CALLT 226
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 114(g), 26, 27, 8Penal Code, 1860 (IPC) — Section 302
High Courts31 Jan 2012
MD Rafi Ahammed Vs The State of West Bengal and Others
Calcutta High Court · (2012) 01 CAL CK 0029
High Courts31 Jan 2012
Samabay Samity Limited and Another Vs The State of West Bengal and Others
Calcutta High Court · (2012) 1 CALLT 594
Constitution of India, 1950 — Article 12
High Courts31 Jan 2012
Bashirhat Sardarati Tantubay Samabay Samity Limited Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 746
Constitution of India, 1950 — Article 12West Bengal Co-operative Societies Act, 1983 — Section 31(c)
High Courts31 Jan 2012
Ghanshyam Sharma Vs South City Projects (Kolkata) Limited
Calcutta High Court · (2012) 4 CHN 24
Arbitration and Conciliation Act, 1996 — Section 11, 7, 7(4), 7(5)
High Courts30 Jan 2012
Kashed Ali Sardar and Others Vs Ms. Hamida Bibi and Others Pankaj Bera and Another Vs Shyamal Kumar Rana and Others
Calcutta High Court · AIR 2012 Cal 165 : (2012) 4 CALLT 613 : (2012) 1 CALLT 462 : (2012) 3 CHN 85
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 14 Rule 1, 2(2), 97Constitution of India, 1950 — Article 227
High Courts30 Jan 2012Dismissed
Chandra Kanta Das Vs The State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 747
Constitution of India, 1950 — Article 226
High Courts27 Jan 2012Allowed
Prabhangshu Sekhar Maity Vs State of West Bengal
Calcutta High Court · (2012) 4 CHN 167