COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 18 of 70

High Courts30 Aug 2011

Bhura Exports Ltd. Vs The Income Tax Officer (TDS)

Calcutta High Court · (2012) 246 CTR 482 : (2012) 202 TAXMAN 88

Income Tax Act, 1961 — Section 143(3), 148, 149, 194A, 2(7)Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43

High Courts30 Aug 2011Dismissed

Tarun Roy Vs The State of West Bengal

Calcutta High Court · (2011) 08 CAL CK 0138

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 120B, 147, 149, 201, 302

High Courts30 Aug 2011Dismissed

The Peerless General Finance and Investment Company Ltd. and Another Vs Canara Bank and Others

Calcutta High Court · (2011) 08 CAL CK 0120

Constitution of India, 1950 — Article 226Securities and Exchange Board of India Act, 1992 — Section 15

High Courts30 Aug 2011Dismissed

Mir Mamtaj Ali Wakf Estate Vs The Chief Executive Officer and Another

Calcutta High Court · (2012) 4 CHN 462

Constitution of India, 1950 — Article 227

High Courts30 Aug 2011

Woodburn Park Co-operative Housing Society Pvt. Ltd. and Another Vs The Registrar of Co-operative Societies Govt. of W.B. and Others

Calcutta High Court · (2011) 08 CAL CK 0079

Constitution of India, 1950 — Article 226Co-operative Societies Act, 1973 — Section 124, 138Evidence Act, 1872 — Section 63, 79

High Courts30 Aug 2011

Barnali Sen (Sinha) Vs The State of West Bengal and Others

Calcutta High Court · (2011) 08 CAL CK 0067

Constitution of India, 1950 — Article 15(3), 29West Bengal College Service Commission Act, 1978 — Section 17, 8, 8(1), 8(2), 9West Bengal College Service Commission Regulations — Regulation 9, 9(3)

High Courts30 Aug 2011Allowed

Aman Roy and Others Vs Dulalpada Roy and Others

Calcutta High Court · (2011) 08 CAL CK 0053

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts30 Aug 2011Dismissed

John Santosh Gomes Vs State of West Bengal

Calcutta High Court · (2011) 08 CAL CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts30 Aug 2011Allowed

Sajal Barui @ Papa Vs State of West Bengal

Calcutta High Court · (2012) 2 CHN 788 : (2012) CriLJ 1763

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 3, 49, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98

High Courts30 Aug 2011Allowed

Rafik Mondal and Others Vs Ashit Ghosh and Others

Calcutta High Court · (2011) 08 CAL CK 0046

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 5

High Courts30 Aug 2011Dismissed

Dipak Kumar Sarkar Vs Ashok Kumar Sarkar

Calcutta High Court · (2011) 08 CAL CK 0045

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

High Courts30 Aug 2011

Rai Chattopadhyay Vs The State of West Bengal

Calcutta High Court · (2011) 4 CHN 789

Criminal Procedure Code, 1973 (CrPC) — Section 161, 197, 438, 482Penal Code, 1860 (IPC) — Section 120B, 201, 380, 498A

High Courts30 Aug 2011Dismissed

Sukhnath Mudi Vs Satish Chandra Mahata and Others

Calcutta High Court · (2011) 08 CAL CK 0037

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts30 Aug 2011

Brojo Kishore Boral Vs Smt. Ranu Nandi and Another

Calcutta High Court · (2011) 08 CAL CK 0036

Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(4)

High Courts30 Aug 2011Dismissed

Victor Apartment Pvt. Ltd. Vs Calcutta Municipal Corporation

Calcutta High Court · (2011) 5 CHN 661

Constitution of India, 1950 — Article 226Municipal Corporation Act, 1980 — Section 184(2), 184(3), 186, 188, 189(3)

High Courts30 Aug 2011Dismissed

Gunadhar Mahata Vs Satish Chandra Mahata and Others

Calcutta High Court · (2011) 08 CAL CK 0003

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts29 Aug 2011Dismissed

Monojit Raju Sood @ Manjit Raju Sood Vs State of West Bengal

Calcutta High Court · (2012) 1 CALLT 294 : (2012) 3 CHN 377

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 420, 489A, 489B, 489C

High Courts29 Aug 2011Allowed

Rashid Alam @ Gabbar Vs The State of West Bengal

Calcutta High Court · (2012) 1 CALLT 533

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27

High Courts29 Aug 2011Allowed

Sanjay Das and Others Vs State of West Bengal

Calcutta High Court · (2011) 4 CHN 779 : (2012) CriLJ 1115

Penal Code, 1860 (IPC) — Section 120B, 302, 34, 498A

High Courts29 Aug 2011Allowed

Raghu alias Roga Hembram Vs State of West Bengal

Calcutta High Court · (2012) 1 CALLT 53 : (2012) 3 CHN 81

Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 313, 34