High Courts22 Dec 2011
Santra Publication and Another Vs Jibesh Guha and Others
Calcutta High Court · (2012) 1 CHN 383
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 151Copyright Act, 1957 — Section 17, 55
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 755 of 3,203
High Courts22 Dec 2011Dismissed
Excel Dealcomm Private Limited Vs Asset Reconstruction Company (India) Ltd. and Others
Calcutta High Court · (2012) 1 CALLT 688 : (2012) 4 CHN 128
Banks and Financial Institutions Act, 1993 — Section 51Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11(a), 120Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 34
High Courts22 Dec 2011
Eastern Coalfields Ltd Vs Deep Sikha and Co
Calcutta High Court · (2012) 1 CALLT 599 : (2012) 2 CHN 201
Arbitration Act, 1940 — Section 20, 30, 31(4), 33Arbitration and Conciliation Act, 1996 — Section 42Civil Procedure Code, 1908 (CPC) — Section 21
High Courts22 Dec 2011Dismissed
Sri Moinuddin Vs Guest Keen William Ltd. and Others
Calcutta High Court · (2012) 3 CHN 146 : (2012) 134 FLR 985 : (2012) 3 LLJ 324
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7Q
High Courts22 Dec 2011Dismissed
Narayan Banik Vs Mahabir Prosad Todi
Calcutta High Court · (2012) 3 CHN 1
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2(1), Order 9 Rule 13Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts22 Dec 2011Allowed
M/s. Kanchrapara, Harnett English Medium School Vs The Regional Provident Fund Commissioner and Others
Calcutta High Court · (2012) 2 CHN 111 : (2012) 2 LLJ 802
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7I, 7Q
High Courts22 Dec 2011Dismissed
Tapas Samanta Vs State of West Bengal and Others
Calcutta High Court · (2012) 2 CHN 584
Calcutta Police Regulations, 1968 — Regulation 51
High Courts21 Dec 2011
Shri S.K. Gupta Vs The State
Calcutta High Court · (2012) 1 CALLT 290
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(1), 293(4), 294, 294(3)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts21 Dec 2011
Lutfar Rahman Vs The State of West Bengal and Others
Calcutta High Court · (2013) 1 WBLR 658
High Courts21 Dec 2011
Safauddin Ahmed Vs Sri Sakti Priya Chatterjee and Another
Calcutta High Court · (2012) 1 CHN 400
Constitution of India, 1950 — Article 226, 227
High Courts21 Dec 2011Dismissed
Ratan Fadikar Vs Rabin Samanta
Calcutta High Court · (2012) 1 CHN 289
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6AConstitution of India, 1950 — Article 227Limitation Act, 1963 — Article 113, 3(2)
High Courts21 Dec 2011
Nasita Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2012) 1 CHN 564
High Courts21 Dec 2011
Shri. Nirmal Kumar Sen Vs The Additional District Magistrate and Others
Calcutta High Court · (2011) 12 CAL CK 0052
High Courts21 Dec 2011Allowed
Averi Mukhopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2012) 1 CHN 94
High Courts21 Dec 2011Dismissed
Shri. Sanjay Kumar Singh Vs The Administrator and Others
Calcutta High Court · (2011) 12 CAL CK 0049
Constitution of India, 1950 — Article 136, 226
High Courts21 Dec 2011Dismissed
Shri. A.R.Nagarajan Vs The Deputy Commissioner and Others
Calcutta High Court · (2011) 12 CAL CK 0036
High Courts21 Dec 2011Dismissed
Visa Steel Ltd. Vs Durgapur Projects Ltd.
Calcutta High Court · (2012) 2 CALLT 285
Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 16(2), 16(3), 16(5)Partnership Act, 1932 — Section 69
High Courts21 Dec 2011
Shrimati Mitali Jana Vs Kamdevnagar Biswanath Balika Vidyalaya and others
Calcutta High Court · (2012) 1 CHN 601
Constitution of India, 1950 — Article 226West Bengal School Service Commission (Selection of Persons for Appointment to the Post of Teachers) Rules, 2007 — Rule 18
High Courts21 Dec 2011
Md. Kamaluddin Baidya Vs The State of West Bengal and others
Calcutta High Court · (2011) 12 CAL CK 0009
Constitution of India, 1950 — Article 226
High Courts20 Dec 2011
Wockhardt Limited and Another Vs Senior Chief Medical Officer and Others
Calcutta High Court · (2012) 2 CALLT 211 : (2012) 4 CHN 432 : (2013) 1 WBLR 792
Drugs and Cosmetics Act, 1940 — Section 18A, 25(3)