High Courts18 Aug 2011Dismissed
Kalu Chandra Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2011) 08 CAL CK 0040
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 22 of 70
High Courts18 Aug 2011
Sayera Banu Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 636
Constitution of India, 1950 — Article 14, 16, 21West Bengal Primary Education Act, 1973 — Section 106(1)
High Courts18 Aug 2011Dismissed
Sri Sudhindra Lal Barua Vs Sri Hari Gobinda Jhunjhunwalla and Others
Calcutta High Court · (2011) 08 CAL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, 151Transfer of Property Act, 1882 — Section 108
High Courts17 Aug 2011
Ushiar Rahaman Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 500
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 204, 323, 341, 342, 379
High Courts17 Aug 2011
Manksia Exim Pvt. Ltd. Vs Tax Recovery Officer, Kolkata and 24 Parganas
Calcutta High Court · (2012) 2 CHN 735
Constitution of India, 1950 — Article 226
High Courts17 Aug 2011Allowed
Sri Debi Chorone Roquitte and Anr Vs Sri Parboti Chorone Roquitte and Ors
Calcutta High Court · (2012) 1 CALLT 40
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 151Trusts Act, 1882 — Section 34
High Courts17 Aug 2011Dismissed
Sri Debasish Chakraborty Vs Sri Debasish Samanta and Ors
Calcutta High Court · (2011) 08 CAL CK 0153
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, Order 39 Rule 4, 151
High Courts17 Aug 2011
Smt. Parul Rani Debi and Others Vs Sri Ashoke Kumar Chatterjee and Others
Calcutta High Court · (2011) 08 CAL CK 0024
High Courts17 Aug 2011Dismissed
Kotak Mahindra Investment Limited Vs Kitply Industries Limited and . Another
Calcutta High Court · AIR 2012 Cal 24 : (2012) 1 CALLT 427 : (2012) 5 CHN 489
Arbitration and Conciliation Act, 1996 — Section 1, 16, 17, 2, 3Government of India Act, 1915 — Section 71
High Courts16 Aug 2011
Prabir Chatterjee Vs Sunirmal Chakraborty
Calcutta High Court · (2012) 4 CHN 72
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 21, 21(b), 24A, 27
High Courts16 Aug 2011
In Re: Ranjit Dutta @ Babu
Calcutta High Court · (2011) 08 CAL CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts16 Aug 2011
Union of India (UOI) Vs U.C. Sen
Calcutta High Court · (2011) 08 CAL CK 0149
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Aug 2011
West Bengal Electronics Industry Development Corporation Ltd. Vs Millennium Venture Pvt. Ltd.
Calcutta High Court · (2011) 08 CAL CK 0148
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, 151Constitution of India, 1950 — Article 227
High Courts16 Aug 2011Dismissed
Smt. Pratima Maity Vs Sujit Maity
Calcutta High Court · (2012) 5 CHN 30
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 498AHindu Marriage Act, 1955 — Section 12, 19, 8
High Courts16 Aug 2011Dismissed
Sri Nirode Baran Ghosh Vs Smt. Deb Rani Mondal and Another
Calcutta High Court · (2011) 08 CAL CK 0117
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21, Order 3 Rule 1, Order 3 Rule 2, 151
High Courts16 Aug 2011Dismissed
Nur Khatoon Bibi @ Bewa Vs Atiman Bibi and Anr
Calcutta High Court · (2011) 08 CAL CK 0116
High Courts16 Aug 2011Dismissed
Conservator of Forests Vs Dabur Pharma Ltd. and others
Calcutta High Court · (2012) 5 CHN 321 : (2012) 2 EFLT 91
Forest Act, 1927 — Section 2(4)
High Courts16 Aug 2011
Sri Chittaranjan Chowdhury Vs Sri Dilip Kumar Ghosh
Calcutta High Court · (2011) 08 CAL CK 0081
West Bengal Premises Tenancy Act, 1997 — Section 7(2)
High Courts16 Aug 2011Allowed
Pratap Chandra Roy and Another Vs The State of West Bengal and Another
Calcutta High Court · (2011) 08 CAL CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 197, 401, 482Penal Code, 1860 (IPC) — Section 269, 278, 279, 405, 409
High Courts16 Aug 2011Dismissed
Kamrunnisha Vs Zubeda Khatoon and Another
Calcutta High Court · (2011) 08 CAL CK 0064
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5