CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 2 of 70

High Courts22 Dec 2011

Eastern Coalfields Ltd Vs Deep Sikha and Co

Calcutta High Court · (2012) 1 CALLT 599 : (2012) 2 CHN 201

Arbitration Act, 1940 — Section 20, 30, 31(4), 33Arbitration and Conciliation Act, 1996 — Section 42Civil Procedure Code, 1908 (CPC) — Section 21
Read judgment
High Courts22 Dec 2011Dismissed

Sri Moinuddin Vs Guest Keen William Ltd. and Others

Calcutta High Court · (2012) 3 CHN 146 : (2012) 134 FLR 985 : (2012) 3 LLJ 324

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7Q
Read judgment
High Courts22 Dec 2011Dismissed

Narayan Banik Vs Mahabir Prosad Todi

Calcutta High Court · (2012) 3 CHN 1

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2(1), Order 9 Rule 13Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
Read judgment
High Courts21 Dec 2011

Shri S.K. Gupta Vs The State

Calcutta High Court · (2012) 1 CALLT 290

Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(1), 293(4), 294, 294(3)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
Read judgment
High Courts21 Dec 2011Dismissed

Ratan Fadikar Vs Rabin Samanta

Calcutta High Court · (2012) 1 CHN 289

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6AConstitution of India, 1950 — Article 227Limitation Act, 1963 — Article 113, 3(2)
Read judgment