COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 16 of 70

High Courts12 Sept 2011Allowed

Manabendra Nath Ghosh and Others Vs The Hon''ble High Court at Calcutta and Others

Calcutta High Court · (2012) 2 CHN 155

Constitution of India, 1950 — Article 14, 16, 234Electricity (Supply) Act, 1948 — Section 78AWest Bengal Civil Service (Judicial) Recruitment Rules, 1951 — Rule 6(1)

Read judgment

High Courts12 Sept 2011Allowed

University of Calcutta and Another Vs Rameswar Prasad Patodia

Calcutta High Court · (2011) 09 CAL CK 0064

Read judgment

High Courts12 Sept 2011

Maran Chandra Saha Vs Gopinath Mondal @ Bablu and Others

Calcutta High Court · (2011) 09 CAL CK 0063

Read judgment

High Courts12 Sept 2011Dismissed

Jamuna Rout and Others Vs Anil Behari and Another

Calcutta High Court · (2011) 09 CAL CK 0062

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 9 Rule 9Constitution of India, 1950 — Article 227

Read judgment

High Courts12 Sept 2011

Sudarshan Patra Vs State of West Bengal

Calcutta High Court · (2012) 5 CHN 313

Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Sept 2011Allowed

Smt. Laboni Mukherjee and Others Vs Sri Nirmal Kanti Guha

Calcutta High Court · (2011) 09 CAL CK 0145

Civil Procedure Code, 1908 (CPC) — Section 152, 47

Read judgment

High Courts09 Sept 2011Allowed

Shaw Wallace Distilleries Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2011) 4 CHN 674 : (2011) 188 ECR 258

Bengal Excise Act, 1909 — Section 54A, 86Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 74

Read judgment

High Courts09 Sept 2011Allowed

Dibakar Ghosal and Others Vs Harihar Mukhopadhyay and Others

Calcutta High Court · (2011) 09 CAL CK 0077

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27West Bengal Land Reforms Act, 1955 — Section 8

Read judgment

High Courts09 Sept 2011Dismissed

Ashim Kumar Banerjee Vs The State of West Bengal and Others Auto Emission Testors Association and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2012) 2 CHN 1

Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 17, 17(1), 17(1), 20, 20Central Motor Vehicles Rules, 1989 — Rule 115, 116, 116(3)Constitution of India, 1950 — Article 14, 19(1), 21, 226, 227

Read judgment

High Courts09 Sept 2011

In Re : Soumen Sarkar alias Fatick Sarkar

Calcutta High Court · (2011) 09 CAL CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 149, 313, 323, 498A

Read judgment

High Courts09 Sept 2011Allowed

LMJ International Ltd. Vs Sleepwell Industries Company Ltd. and Another

Calcutta High Court · (2011) 09 CAL CK 0065

Grain and Feed Trade Association Arbitration Rules — Rule 10, 125, 21, 3.2

Read judgment

High Courts09 Sept 2011

Arun Kr. Dey Vs Prof. Saroj Kr. Sanyal and Anr

Calcutta High Court · (2012) 2 CALLT 24

Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Sept 2011

Union of India Vs Provat Kumar Koley

Calcutta High Court · (2012) 1 CHN 81

Read judgment

High Courts08 Sept 2011

Deputy Inspector General, Sector Head Quarters B.S.F. Vs Government of West Bengal

Calcutta High Court · (2012) 2 CHN 674

Border Security Force Act, 1968 — Section 2, 47, 80Criminal Procedure Code, 1973 (CrPC) — Section 475

Read judgment

High Courts08 Sept 2011Dismissed

Amarendra Nath Ghosal Vs Brij Mohan Agarwal

Calcutta High Court · (2011) 5 CHN 179

Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 16

Read judgment

High Courts07 Sept 2011Dismissed

Sri Sujit Kumar Nandi and Another Vs Ramakrishna Mission Seva Pratisthan @ Sishumangal Hospital and Others

Calcutta High Court · (2012) 1 CALLT 229 : (2012) 4 CHN 562

Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 12, 13, 13(3A), 14, 18

Read judgment

High Courts07 Sept 2011Dismissed

Smt. Parul Rani Maity Vs The Deputy Chairman Labour Board and Others

Calcutta High Court · (2011) 131 FLR 848

Dock workers (Regulation of Employment) Act, 1948 — Section 5B(2)

Read judgment

High Courts06 Sept 2011Allowed

Tapas Dutta Vs The President, State Consumer Disputes Redressal Commission and Another

Calcutta High Court · (2012) 1 CALLT 655 : (2012) 4 CHN 701

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, Order 9 Rule 9(1)Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 21, 22A

Read judgment

High Courts06 Sept 2011Allowed

Alok Kumar Dasgupta Vs State of West Bengal

Calcutta High Court · (2012) 1 CHN 166

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 45

Read judgment

High Courts06 Sept 2011

Prem Narayan Garg Vs Indian Bank and Others

Calcutta High Court · (2012) 2 CHN 466

Companies Act, 1956 — Section 125Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

Read judgment