High Courts02 Jan 2012Dismissed
B. Engineer and Builders Ltd. Vs The Union of India and Others
Calcutta High Court · (2012) 2 CALLT 222
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 754 of 3,203
High Courts23 Dec 2011Allowed
West Bengal Agro Industries Corporation Ltd. Vs Sirajul Haque
Calcutta High Court · (2012) 2 CHN 529
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14, 5
High Courts23 Dec 2011Dismissed
Shree Shree Isswar Benode Behary and Sree Sree Binodeshwar Mahadeva and Another Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2012) 3 CHN 140
Constitution of India, 1950 — Article 21
High Courts23 Dec 2011Dismissed
Benoy Lal Sarkar and Others Vs Pronob Kumar Sarkar and Others
Calcutta High Court · (2012) 1 CHN 389
High Courts23 Dec 2011Allowed
Swapan Kumar Maity Vs State of West Bengal
Calcutta High Court · (2012) 4 CHN 332 : (2013) 2 SCT 272
Constitution of India, 1950 — Article 226
High Courts23 Dec 2011Allowed
Keshan Mimani Vs Indu Kocher
Calcutta High Court · (2012) 4 CHN 157
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 2(h), 34, 35, 37
High Courts23 Dec 2011
Sri Sailendra Nath Patra Vs Smt. Geetanjali Manna and Others
Calcutta High Court · (2012) 2 CHN 436
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts23 Dec 2011Dismissed
Gayatri Mondal Vs Mina Mondal and Others
Calcutta High Court · (2012) 1 CHN 284
Evidence Act, 1872 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17
High Courts23 Dec 2011
Ranjan Kumar Mitra Vs Swapanendra Krishna Deb and Others
Calcutta High Court · (2012) 2 CHN 238
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 73
High Courts23 Dec 2011Dismissed
Smt. Santa Hazra Vs Smt. Basanti Ghosh and Others
Calcutta High Court · (2012) 2 CHN 228
High Courts23 Dec 2011Allowed
Bulu Sarkhel Vs Kali Prasad Basu and Others
Calcutta High Court · AIR 2012 Cal 67
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts23 Dec 2011
Shakuntala Sharma and Others Vs Maheshwari Devi alias Singh and Others
Calcutta High Court · (2012) 2 CHN 457
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Special Marriage Act, 1954 — Section 16
High Courts23 Dec 2011Allowed
AL Saif International Vs Union of India
Calcutta High Court · (2012) 281 ELT 72
Customs Act, 1962 — Section 111(d), 112, 124, 125, 126
High Courts23 Dec 2011
Auro Developers Vs Mala Mukherjee
Calcutta High Court · (2012) 1 CHN 543
Arbitration and Conciliation Act, 1996 — Section 11, 2(e), 2(e), 21, 21(b)Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 12, 3
High Courts23 Dec 2011
Mantu Pramanick Vs Indrani Bhattacharjee
Calcutta High Court · (2012) 2 CHN 26
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(4), Order 37 Rule 3(7), 151Constitution of India, 1950 — Article 227
High Courts23 Dec 2011Allowed
Achintya Sekhar Rarhi Vs Debutta Rarhi
Calcutta High Court · (2012) 2 CHN 34
Hindu Marriage Act, 1955 — Section 24
High Courts23 Dec 2011
Sri Kamalaksha Gangopadhyay Vs The State of West Bengal and Others
Calcutta High Court · (2012) 1 CALLT 132 : (2012) 4 CHN 580
Administrative Tribunals Act, 1985 — Section 19Civil Service Recrutment Rules, 1967 — Rule 10, 10(1), 14, 17A, 4Constitution of India, 1950 — Article 162, 309, 311, 315, 320
High Courts23 Dec 2011
Michigan Engineers Pvt Ltd. Vs Senbo Engineering Ltd.
Calcutta High Court · (2012) 4 CHN 92
Arbitration and Conciliation Act, 1996 — Section 34
High Courts22 Dec 2011Allowed
Kusum Rathod Vs West Bengal Financial Corporation
Calcutta High Court · (2012) 3 CHN 244
Transfer of Property Act, 1882 — Section 106, 113
High Courts22 Dec 2011
Pramod Kumar Jalan Vs Banwarilal Jalan
Calcutta High Court · (2012) 1 CALLT 248 : (2012) 3 CHN 185
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136, 141Succession Act, 1925 — Section 301, 302, 332