High Courts28 Sept 2011
The State of West Bengal and Others Vs Sri Swapan Kr. Dinda and Another
Calcutta High Court · (2013) 2 CHN 689
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 12 of 70
High Courts28 Sept 2011
Ramendra Nath Mukherjee Vs The State of West Bengal and Others
Calcutta High Court · (2012) 2 CHN 307
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5
High Courts28 Sept 2011Dismissed
Nadia District Central Cooperative Bank Ltd. and Others Vs Nadia District Central Cooperative Bank Employees Union and Others
Calcutta High Court · (2012) 133 FLR 1045 : (2012) 2 LLJ 326
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 12, 2, 9A
High Courts28 Sept 2011Dismissed
Asha Tamang Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 465
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 212(2), 221, 313Evidence Act, 1872 — Section 114Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49(1)
High Courts28 Sept 2011Dismissed
Khem Chand Dhingra and Another Vs Prabir Roy Chowdhury and Others
Calcutta High Court · (2011) 09 CAL CK 0056
Civil Procedure Code Amendment Act, 1976 — Section 16Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 23 Rule 3, 100, 11, 115Constitution of India, 1950 — Article 136, 5
High Courts28 Sept 2011Allowed
Hirapada Das Vs The Calcutta Port Trust and Others
Calcutta High Court · (2011) 09 CAL CK 0050
Calcutta Port Trust Employees (Pension) Regulations, 1988 — Regulation 6, 7, 7(1), 7(2)Major Port Trusts Act, 1963 — Section 28Penal Code, 1860 (IPC) — Section 419, 420
High Courts28 Sept 2011Allowed
Akbar Khan Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 341
Penal Code, 1860 (IPC) — Section 304, 324, 326, 33, 34
High Courts28 Sept 2011Dismissed
Rajendra Gupta Vs Susanta Mondal
Calcutta High Court · (2012) 1 CHN 240
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 2, Order 8 Rule 6A, Order 8 Rule 6A(2)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 53A, 63A
High Courts28 Sept 2011
Sri Sukumar Sarkar and Another Vs State of West Bengal
Calcutta High Court · (2012) 1 CALLT 260 : (2012) 5 CHN 363
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 34, 366, 368, 376
High Courts28 Sept 2011
Tata Motors Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2011) 09 CAL CK 0028
Constitution of India, 1950 — Article 201, 245, 246, 254, 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 305, 306, 307Crown Grants Act, 1895 — Section 3
High Courts28 Sept 2011Dismissed
Manik Roy @ Bishadu Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 76
Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 376
High Courts26 Sept 2011
CESC Limited Vs Shiva Glass Company Limited Shiva Glass Company Limited Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 213
Contract Act, 1872 — Section 62Electricity Act, 1910 — Section 24Electricity Act, 2003 — Section 172, 56, 56(1), 56(2)
High Courts26 Sept 2011Allowed
Ajoy Bag @ Roy and Others Vs Estate Officer, Calcutta Port Trust and Another
Calcutta High Court · (2011) 09 CAL CK 0120
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7, 9
High Courts26 Sept 2011
Anil Kumar Jha Vs The State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 227 : (2012) 3 CHN 461
High Courts26 Sept 2011
Jayanti Basu Vs Partha Basu
Calcutta High Court · (2012) 4 CHN 380
Special Marriage Act, 1954 — Section 24, 27, 36
High Courts26 Sept 2011
Rajesh Burman Vs Mitul Chatterjee (Burman)
Calcutta High Court · (2011) 5 CHN 753
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A
High Courts26 Sept 2011
Kanti Prasad Khaitan Vs The State of West Bengal
Calcutta High Court · (2012) 4 CHN 117
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 320, 420, 468, 471
High Courts26 Sept 2011Allowed
Sanjiv Jajodia Vs Ananta Kumar Sethi
Calcutta High Court · (2012) 2 CHN 795 : (2012) 1 RCR(Criminal) 379
Companies Act, 1956 — Section 209A, 234, 61, 628, 63Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Sept 2011Dismissed
Apu Karmakar Vs State of West Bengal and Others
Calcutta High Court · (2012) 1 CALLT 222
Calcutta Police Regulations, 1968 — Regulation 66Constitution of India, 1950 — Article 21
High Courts26 Sept 2011Allowed
Amar Kumar Jha Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 373