COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 14 of 70

High Courts20 Sept 2011

Manik Lal Maji Vs Union of India (UOI) and Others

Calcutta High Court · (2012) 2 CHN 172

Constitution of India, 1950 — Article 226, 246Motor Vehicles Act, 1988 — Section 71(3), 74(3), 80, 82West Bengal Motor Vehicles Rules, 1989 — Rule 159(9)

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High Courts20 Sept 2011Allowed

Bharat Sanchar Nigam Limited Vs State of West Bengal

Calcutta High Court · (2012) 5 CHN 680

Constitution of India, 1950 — Article 141, 226, 227Land Acquisition Act, 1894 — Section 18, 2, 3(aa), 3(b), 4Limitation Act, 1963 — Section 18, 5

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High Courts20 Sept 2011

Dayal Kumar Nayak Vs Union of India

Calcutta High Court · (2012) 5 CHN 740

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High Courts19 Sept 2011Dismissed

Pradip Maity and Others Vs State of West Bengal and Others

Calcutta High Court · (2012) 1 CALLT 391 : (2012) 5 CHN 305

Civil Procedure Code, 1908 (CPC) — Section 114, 33Limitation Act, 1963 — Section 5West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 10, 6

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High Courts19 Sept 2011

Union of India (UOI) Vs Supriya Kumar Saha

Calcutta High Court · (2011) 09 CAL CK 0118

Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(6), 11(8), 16

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High Courts19 Sept 2011Dismissed

P. Simachalam Vs Smt. P. Neelaveni and Another

Calcutta High Court · (2012) CriLJ 269

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Protection of Women From Domestic Violence Act, 2005 — Section 10(2), 12, 18, 2, 20Protection of Women From Domestic Violence Rules, 2006 — Rule 6(1)

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High Courts19 Sept 2011

Debashis Basu Vs S.R.P. Construction Pvt. Ltd. and Another

Calcutta High Court · (2011) 09 CAL CK 0013

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High Courts19 Sept 2011Dismissed

Smt. Aparajita @ Aparajita Luthra and Others Vs Smt. Poonam Luthra and Others

Calcutta High Court · (2011) 09 CAL CK 0012

Succession Act, 1925 — Section 247, 263

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High Courts19 Sept 2011

Pallibasi Brinda Guru Prosad Chowdhury Lane Vs State of West Bengal

Calcutta High Court · (2012) 5 CHN 532

Constitution of India, 1950 — Article 226West Bengal Societies Registration Act, 1961 — Section 10, 11, 11(3), 19, 2(i)

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High Courts16 Sept 2011

Shri Kaushik Chakraborty and Another Vs Smt. Bakul Bala Upadhyaya and Another

Calcutta High Court · (2012) 2 CALLT 144

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 18 Rule 18, Order 18 Rule 4

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High Courts16 Sept 2011

Birla Corporation Ltd. Vs Birla Education Trust and Others

Calcutta High Court · (2012) 107 CLA 16 : (2012) 169 CompCas 146 : (2011) 4 CompLJ 344

Companies Act, 1956 — Section 10F, 235, 237, 247, 250

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High Courts16 Sept 2011

Sankar Ghosh Vs Food Corporation of India

Calcutta High Court · (2011) 5 CHN 652

Constitution of India, 1950 — Article 14Food Corporation of India Staff Regulations, 1971 — Regulation 7(2), 7(3)

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High Courts16 Sept 2011

Kunal Sanyal Vs State of West Bengal

Calcutta High Court · (2012) 1 CHN 667

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173, 468, 482Penal Code, 1860 (IPC) — Section 304A, 34

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High Courts16 Sept 2011Allowed

Mithu @ ASIT Majumder Vs Sanjib Kumar Chakraborty

Calcutta High Court · (2012) 2 CHN 377

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts16 Sept 2011Dismissed

Registrar General Vs Shrinivas Prasad Shah

Calcutta High Court · (2013) 2 CHN 412

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High Courts15 Sept 2011

Arambagh Hatcheries Ltd. and Another Vs Employees'' Provident Fund Organisation Si Ors.

Calcutta High Court · (2012) 2 CALLT 376 : (2012) 134 FLR 312 : (2012) LLR 1086

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17, 5, 7QSick Industrial Companies (Special Provisions) Act, 1985 — Section 4

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High Courts15 Sept 2011Allowed

Basudeb Guchait and Others Vs State of West Bengal

Calcutta High Court · (2012) 1 CALLT 380 : (2012) 5 CHN 266

West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Act, 1975 — Section 4, 7, 9West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Rules, 1976 — Rule 8West Bengal Land Reforms Act, 1955 — Section 5, 57

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High Courts15 Sept 2011

Mrigan Maity and Others Vs Daridra Bandhab Bhandar and Another

Calcutta High Court · (2011) 09 CAL CK 0049

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 151Constitution of India, 1950 — Article 162, 226, 227, 296, 32Government of India Act, 1858 — Section 54

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High Courts15 Sept 2011

Sannyasi Charan Kayal Vs The State of West Bengal and Others

Calcutta High Court · (2011) 09 CAL CK 0021

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High Courts14 Sept 2011

Ferdowsi Ara Begum Vs State of West Bengal

Calcutta High Court · (2012) 2 CHN 194

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