High Courts29 Aug 2011Allowed
Sri Shyam Sundar Beriwala and Others Vs Bhajanlal Sajjan Kumar
Calcutta High Court · (2011) 08 CAL CK 0102
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2), 7(4)
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 19 of 70
High Courts29 Aug 2011Dismissed
Siddharth Banthia Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 463
Penal Code, 1860 (IPC) — Section 420, 489A, 489B, 489C
High Courts29 Aug 2011Dismissed
Begum Minu Malik Vs Md. Nijamuddin and Others
Calcutta High Court · (2011) 08 CAL CK 0047
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts26 Aug 2011Allowed
Gopal Ghosh and Others Vs George College of Management and Science
Calcutta High Court · (2012) 4 CHN 405
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 227
High Courts26 Aug 2011
Swamp Sikdar Vs State of West Bengal
Calcutta High Court · (2012) CriLJ 1785
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 401, 482Penal Code, 1860 (IPC) — Section 120B, 166, 167, 406, 409
High Courts26 Aug 2011
Susanta Chatterjee Vs The State of West Bengal and Others Satyabharati Vidyapith and Another Vs The West Bengal Board of Secondary Education and Others
Calcutta High Court · (2011) 08 CAL CK 0137
West Bengal Board of Secondary Education Act, 1963 — Section 24
High Courts26 Aug 2011
Smt. Swapna Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2011) 08 CAL CK 0126
Constitution of India, 1950 — Article 226
High Courts26 Aug 2011
Smt. Pramila Dey Vs The State of West Bengal and Others
Calcutta High Court · (2011) 08 CAL CK 0121
High Courts26 Aug 2011
Chandi Charan Karan @ Chandi Karan Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 373
Arms Act, 1959 — Section 25, 25(1A), 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173(8), 438Explosives Act, 1884 — Section 3, 4
High Courts25 Aug 2011
Biswapati Debnath Vs Anil Chandra Naskar and Others
Calcutta High Court · (2011) 08 CAL CK 0178
High Courts25 Aug 2011Allowed
Tarkeshwar Giri Vs Union of India and others
Calcutta High Court · (2011) 131 FLR 950
Constitution of India, 1950 — Article 309Railway Protection Force Rules, 1987 — Rule 135, 90
High Courts25 Aug 2011Dismissed
M.K. and Sons Vs C.E.S.C. Ltd.
Calcutta High Court · AIR 2012 Cal 19 : (2011) 5 CHN 275
Electricity Act, 2003 — Section 43(3)Partnership Act, 1932 — Section 25West Bengal Electricity Regulatory Commission (Standards of Performance of Distribution Licensees Relating To Consuming Services) Regulations, 2005 — Regulation 3.4.2
High Courts25 Aug 2011
Tivoli Park Apartments (P) Limited Vs The Official Liquidator
Calcutta High Court · (2011) 4 CompLJ 125
Companies Act, 1956 — Section 446, 456, 535West Bengal Premises Tenancy Act, 1997 — Section 5(6)
High Courts25 Aug 2011
Shri Raj Kumar Modi Vs Shri Prabhas Dutta
Calcutta High Court · (2010) 4 CALLT 417
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts25 Aug 2011Dismissed
Anil Gupta Trading As M/s. Shiva Lamps Industries Vs Eveready Industries India Ltd.
Calcutta High Court · (2012) 49 PTC 551
Trade Marks Act, 1999 — Section 134, 142, 15, 17, 17(1)
High Courts25 Aug 2011Dismissed
Shri Birupakkha Nayek and Another Vs Uttar Mamudpur Maitri Sangha
Calcutta High Court · (2011) 08 CAL CK 0099
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts25 Aug 2011Allowed
Soumik Dandapath Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 60
High Courts25 Aug 2011
Hindustan Petroleum Corporation Ltd. Vs Dulal Krishna Saha
Calcutta High Court · (2012) 1 CHN 586
Arbitration and Conciliation Act, 1996 — Section 5Constitution of India, 1950 — Article 12, 14, 226, 227Specific Relief Act, 1963 — Section 14, 16
High Courts25 Aug 2011Dismissed
Anil Kumar Banerjee Vs Indiabulls Housing Finance Ltd.
Calcutta High Court · (2011) 5 CHN 30
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 103Companies Act, 1956 — Section 2, 4AConstitution of India, 1950 — Article 226
High Courts25 Aug 2011
Union of India and Others Vs Shri Om Prakash Yadav
Calcutta High Court · (2012) 132 FLR 226