COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 11 of 70

High Courts30 Sept 2011Allowed

S.K. Ismail Vs State of West Bengal

Calcutta High Court · (2012) 3 CHN 72

Criminal Procedure Code, 1973 (CrPC) — Section 389Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 16(1), 16(2), 2Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts30 Sept 2011

Dr. Anisur Rahaman Vs The State of West Bengal and Others

Calcutta High Court · (2012) 1 CHN 395

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High Courts30 Sept 2011Allowed

Nandlal Rathi Vs A.T. Gooyee Enterprises

Calcutta High Court · (2012) 1 CHN 409

Civil Procedure Code, 1908 (CPC) — Section 10Partnership Act, 1932 — Section 69, 69(1), 69(2)Specific Relief Act, 1963 — Section 5

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High Courts30 Sept 2011

M/s. International Sea Ports (Haldia) Pvt. Ltd. Vs Board of Trustees for the Port of Kolkata and Another

Calcutta High Court · (2012) 1 CALLT 90 : (2012) 1 CHN 555

Arbitration and Conciliation Act, 1996 — Section 11, 8Civil Procedure Code, 1908 (CPC) — Section 89

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High Courts30 Sept 2011Dismissed

Kolkata Metropolitan Development Authority Vs Lakshmi Rani Pan

Calcutta High Court · (2012) 2 CHN 393

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 11A, 7(3B), 9, 9(3A)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4, 4(1a), 5

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High Courts29 Sept 2011Allowed

Rajendra Kumar Dabriwala and Others Vs Commissioner of Income Tax

Calcutta High Court · (2012) 247 CTR 206 : (2012) 347 ITR 353 : (2011) 202 TAXMAN 643

Income Tax Act, 1961 — Section 141(1), 143(3), 14A, 260A

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High Courts29 Sept 2011Dismissed

In Re: Sri Susanta Ghosh

Calcutta High Court · (2011) 09 CAL CK 0102

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201

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High Courts29 Sept 2011

Biswajit Das Vs State of West Bengal

Calcutta High Court · (2012) 5 CHN 326

Constitution of India, 1950 — Article 14, 141, 16, 21

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High Courts29 Sept 2011

Gour Chandra Chanda Vs Joydeb Singha and Others

Calcutta High Court · (2012) 2 CHN 217

General Clauses Act, 1897 — Section 27Hindu Succession Act, 1956 — Section 19Transfer of Property Act, 1882 — Section 106, 106(1), 106(4), 111

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High Courts29 Sept 2011

Aroni Agri Equipment Pvt. Ltd. and Another Vs The State of West Bengal and Others

Calcutta High Court · (2011) 09 CAL CK 0093

Constitution of India, 1950 — Article 226

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High Courts29 Sept 2011

Medical Council of India Vs State of West Bengal and Others

Calcutta High Court · (2012) 1 CALLT 100

Bengal Medical Act, 1914 — Section 26Constitution of India, 1950 — Article 13, 254, 254(1), 254(2), 37Government of India Act, 1935 — Section 107(1), 17, 25

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High Courts29 Sept 2011Allowed

Sri Ram Prosad Kundu Vs Sri Arunangshu Kundu and Others

Calcutta High Court · AIR 2012 Cal 84 : (2012) 5 CHN 668

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 8 Rule 6A, 151

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High Courts29 Sept 2011

Bishnu Priya Pharmacy Vs Subhas Sadan Trust

Calcutta High Court · (2012) 1 CALLT 402

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 151Contract Act, 1872 — Section 46Transfer of Property Act, 1882 — Section 105, 106, 108, 108(B), 114

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High Courts29 Sept 2011

Chatu Sk. and Others Vs The State

Calcutta High Court · (2012) 2 CHN 519

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 482Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 109, 114, 302, 34

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High Courts29 Sept 2011Allowed

Kishalay Kumar Paul Vs Saumitra Chatterjee

Calcutta High Court · (2012) 2 CHN 210

Constitution of India, 1950 — Article 12, 14

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High Courts29 Sept 2011Allowed

ICI India Limited Vs The Commissioner of Income Tax

Calcutta High Court · (2012) 347 ITR 442 : (2011) 202 TAXMAN 478

Companies Act, 1956 — Section 205(1)Income Tax Act, 1961 — Section 115J, 115J(1A), 115J(2), 143(1), 143(2)

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High Courts29 Sept 2011

ILA Bhowmik Vs Millenium Road Construction Pvt. Ltd.

Calcutta High Court · (2011) 5 CHN 234

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High Courts29 Sept 2011Dismissed

Sri Debi Prasad Banerjee Vs The State of West Bengal and Others

Calcutta High Court · (2011) 09 CAL CK 0043

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High Courts29 Sept 2011Allowed

India Carbon Limited Vs Ganesh Prasad Singh

Calcutta High Court · (2012) 1 CHN 152

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(5)(6a), Order 7 Rule 11, 115Companies Act, 1956 — Section 297Constitution of India, 1950 — Article 227

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High Courts29 Sept 2011

Owners and Parties Interested in The Vessels M V Eugine Vs V.K. Udyog Ltd.

Calcutta High Court · (2012) 4 CHN 517

Civil Procedure Code, 1908 (CPC) — Section 105, 11

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