COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 28 of 70

High Courts28 Jul 2011Dismissed

National Insurance Company Limited Vs Chhabirani Kar and Others

Calcutta High Court · (2013) ACJ 1130 : (2012) 2 CHN 40 : (2012) 1 TAC 86

Motor Vehicles Act, 1988 — Section 166, 169(2)West Bengal Motor Vehicles Rules, 1989 — Rule 342

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High Courts27 Jul 2011Dismissed

Priti Roy Vs Jaya Naskar

Calcutta High Court · (2012) 2 CHN 678

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 151

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High Courts27 Jul 2011Dismissed

Nirmal Das Vs Dl and Lro, Mogra-Chinsurah Block

Calcutta High Court · (2012) 1 CHN 178

Land Reforms Act, 1955 — Section 14T(3), 14T(3)(3A), 14T(3A)Limitation Act, 1963 — Article 137West Bengal Land Reforms Act, 1955 — Section 14K(C)

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High Courts27 Jul 2011

Manoj Chowdhury Vs The District Judge Malda and Others

Calcutta High Court · (2011) 07 CAL CK 0103

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High Courts27 Jul 2011Dismissed

Jangli Bitkel and Others Vs Smt. Gita Das

Calcutta High Court · (2011) 07 CAL CK 0073

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 3, Order 22 Rule 3(1)Limitation Act, 1963 — Article 120

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High Courts27 Jul 2011

Hindusthan National Glass and Industries Limited and Another Vs State of West Bengal and Others

Calcutta High Court · (2011) 07 CAL CK 0067

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High Courts27 Jul 2011Dismissed

Tarjen Mondal Vs Shri Prithiraj Mondal and Others

Calcutta High Court · (2011) 5 CHN 102

Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 17, 17(1), 49

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High Courts27 Jul 2011Dismissed

Board of Trustees House of Prayer and Good News Vs Banarasi Prasad Gupta and Others

Calcutta High Court · (2011) 07 CAL CK 0056

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Specific Relief Act, 1963 — Section 34Transfer of Property Act, 1882 — Section 105, 5

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High Courts27 Jul 2011Dismissed

Dependra Nath Basu Vs Eastern Railways and Others

Calcutta High Court · (2011) 5 CHN 362

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 72, Order 21 Rule 92, Order 39 Rule 1, Order 39 Rule 1

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High Courts27 Jul 2011Dismissed

Sibani Rakshit Vs Keya Dey (Nee Das) Keya Dey (Nee Das) Vs Sibani Rakshit

Calcutta High Court · (2012) 5 CHN 403

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts26 Jul 2011Allowed

Lakshman Chandra Pakhira and Others Vs Purna Chandra Pakhira and Others

Calcutta High Court · (2011) 07 CAL CK 0069

Evidence Act, 1872 — Section 73

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High Courts26 Jul 2011Allowed

Nirendra Nath Roy and Others Vs Md. Malek Mia and Others

Calcutta High Court · (2012) 4 CHN 429

West Bengal Land Reforms Act, 1955 — Section 8

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High Courts26 Jul 2011Allowed

Ai Champdany Industries Ltd. and Others Vs Registrar of Companies and Others

Calcutta High Court · (2012) 2 CHN 255 : (2011) 105 CLA 140 : (2011) 166 CompCas 576 : (2011) 110 SCL 556

Companies Act, 1956 — Section 205(1), 205(1A), 209A, 299(1), 301Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 467, 468(1), 469(2)

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High Courts25 Jul 2011

Bijoynagar Tea Company Ltd. Vs Subhas Agarwal

Calcutta High Court · (2011) 166 CompCas 273 : (2011) 4 CompLJ 117 : (2011) 110 SCL 371

Companies Act, 1956 — Section 433, 434Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1), 341, 343(2)Penal Code, 1860 (IPC) — Section 191, 193, 195(1)

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High Courts25 Jul 2011