High Courts14 Sept 2011Allowed
Mahendra Kumar Rustagi Vs State of West Bengal
Calcutta High Court · (2012) ACJ 826 : (2012) 1 CHN 329
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 15 of 70
High Courts14 Sept 2011
Junaid Sahil Singh and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 5 CHN 273
High Courts14 Sept 2011Allowed
Canara Bank Vs Rajesh Kumar Jaiswal and Another
Calcutta High Court · (2012) 2 CALLT 150 : (2012) 5 CHN 253
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1), 18, 34
High Courts14 Sept 2011Dismissed
Chinmoy Dutta Vs Smt. Patralekha Dutta
Calcutta High Court · (2012) 1 CALLT 11 : (2012) 1 CHN 74 : (2012) 1 DMC 13
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Family Courts Act, 1984 — Section 18, 20, 7Hindu Marriage Act, 1955 — Section 24
High Courts14 Sept 2011Dismissed
Hiranand Sharma Vs Union of India (UOI) and Others
Calcutta High Court · (2013) 2 CHN 445
Administrative Tribunals Act, 1985 — Section 22
High Courts14 Sept 2011Dismissed
Sri Suman Kumar Shah Vs Union of India (UOI)
Calcutta High Court · (2012) 1 CHN 149
High Courts14 Sept 2011Allowed
Bimal Gorai Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 352 : (2012) CriLJ 200
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 3(1), 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 9
High Courts14 Sept 2011Allowed
Rajiv Garg Vs L and T Finance Ltd. and Another
Calcutta High Court · (2011) 5 CHN 462
Civil Procedure Code, 1908 (CPC) — Section 51, 58, 58(1)Contract Act, 1872 — Section 126, 128
High Courts14 Sept 2011Allowed
Union of India (UOI) Vs Ganesh Chandra Hari
Calcutta High Court · (2011) 5 CHN 548
Constitution of India, 1950 — Article 14, 16, 8
High Courts14 Sept 2011
Kartick Chandra Das Vs Sanjoy Mukherjee Sanjay Mukherjee Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 783
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts14 Sept 2011Dismissed
Duncans Industries Limtied Vs Commissioner of Income Tax
Calcutta High Court · (2012) 205 TAXMAN 14
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts14 Sept 2011
Gopal Ghosh Vs Seacem Paints (India) Pvt. Ltd.
Calcutta High Court · (2012) 5 CHN 748
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)
High Courts13 Sept 2011
Bablu Sahu Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 517
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 302, 306
High Courts13 Sept 2011Allowed
Gopal Mondal Vs State of West Bengal and Others
Calcutta High Court · (2012) 2 CALLT 302 : (2012) 2 CHN 705
West Bengal Primary Education Act, 1973 — Section 106
High Courts13 Sept 2011Dismissed
Bistupada Das Vs State Bank of Bikaner And Jaipur
Calcutta High Court · (2011) 5 CHN 14
Penal Code, 1860 (IPC) — Section 396, 397, 412
High Courts13 Sept 2011Allowed
Azimganj Estate (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2012) 251 CTR 48 : (2013) 352 ITR 82 : (2012) 206 TAXMAN 308
Income Tax Act, 1961 — Section 14, 22, 24(1)(i), 260A
High Courts13 Sept 2011Allowed
Milon Kumar Ghosh Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 363
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300, 397, 401Penal Code, 1860 (IPC) — Section 420, 477A
High Courts13 Sept 2011
Gita Rani Ghosh and Others Vs The State of West Bengal
Calcutta High Court · (2012) CriLJ 794
Penal Code, 1860 (IPC) — Section 147, 148, 299, 300, 302
High Courts13 Sept 2011Allowed
In Re : Jhantu Mondal
Calcutta High Court · (2011) 09 CAL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Sept 2011Dismissed
Food Corporation of India Vs Ratan Dey
Calcutta High Court · (2012) 1 CHN 419