High Courts21 Jul 2011Dismissed
Palash Ranjan Das Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 162
Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 29 of 70
High Courts21 Jul 2011
United Engineering (Eastern) Corporation Vs Kaustab Ghosh
Calcutta High Court · (2012) 1 CHN 247
West Bengal Premises Tenancy Act, 1956 — Section 8
High Courts21 Jul 2011Dismissed
Exhibitors'' Syndicate Ltd. Vs Dalhousie Properties Ltd.
Calcutta High Court · (2011) 166 CompCas 187 : (2011) 110 SCL 411
Companies Act, 1956 — Section 433(1), 434(1)Evidence Act, 1872 — Section 116, 91, 92Transfer of Property Act, 1882 — Section 108, 116
High Courts21 Jul 2011
Smt. Josi Mandi and Others Vs The New India Assurance Company Ltd.
Calcutta High Court · (2011) 07 CAL CK 0036
Motor Vehicles Act, 1988 — Section 166
High Courts20 Jul 2011
Kanailal Chowdhury Vs Ashok Kumar Chowbey and Others
Calcutta High Court · (2011) 5 CHN 107
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 6Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts20 Jul 2011Dismissed
K.K. Polycolor India Ltd. Vs The State of West Bengal and Others
Calcutta High Court · (2011) 07 CAL CK 0031
West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 3.5
High Courts20 Jul 2011Dismissed
Smt. Anupam Khosla Vs The Official Liquidator High Court Calcutta
Calcutta High Court · (2011) 109 SCL 131
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41Companies (Court) Rules, 1959 — Rule 291, 292, 6, 9Companies Act, 1956 — Section 446(2), 469(3)
High Courts19 Jul 2011Allowed
Del Bahar Purkait Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 57
West Bengal Land Reforms Act, 1955 — Section 49, 49(1), 49(2)West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 10, 4(13), 4(2), 4(3), 6
High Courts19 Jul 2011Dismissed
Hazi Md. Nasiruddin Akunji Vs State of West Bengal
Calcutta High Court · (2011) 07 CAL CK 0098
West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 16, 4(13), 4(2), 4(3)
High Courts19 Jul 2011Dismissed
Radha Gobinda Jew Thakur Vs State of West Bengal
Calcutta High Court · (2012) 4 CHN 558
West Bengal Land Reforms Act, 1955 — Section 14T(3), 4(13), 4(2)(b), 4(3)(c)(i), 4(3)(c)(ii)
High Courts19 Jul 2011Allowed
Rabi Ranjan Ojha Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 617
High Courts19 Jul 2011
Dr. Saroj Kumar Maity Vs The State of West Bengal and Others
Calcutta High Court · (2012) 1 CALLT 394 : (2012) 5 CHN 491
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts19 Jul 2011Dismissed
Fakir Chand Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2012) 2 CALLT 662
High Courts19 Jul 2011
Amit Dutta Vs Sita Ram Project Pvt. Ltd.
Calcutta High Court · (2012) 2 CHN 710
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts19 Jul 2011Allowed
C.E.S.C. Limited Vs Ujjala Mondal
Calcutta High Court · (2012) 5 CHN 647
Civil Procedure Code, 1908 (CPC) — Section 151Electricity Act, 2003 — Section 126, 127, 135(1A), 145
High Courts18 Jul 2011Dismissed
Metro Promoters Pvt. Ltd. Vs R.N. Thakur (since deceased) Estate
Calcutta High Court · (2011) 07 CAL CK 0102
Arbitration Act, 1940 — Section 16, 17, 35Arbitration and Conciliation Act, 1996 — Section 11, 19, 31(8), 34, 34(3)Succession (Amendment) Act, 1962 — Section 57
High Courts18 Jul 2011
Sri Susanta Ghosh Vs State of West Bengal
Calcutta High Court · (2011) 07 CAL CK 0089
Arms Act, 1959 — Section 25, 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 41, 438Explosives Act, 1884 — Section 9(b)
High Courts18 Jul 2011
Payel Sarkar Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 07 CAL CK 0048
Constitution of India, 1950 — Article 41Disability Act, 2009 — Section 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(I)
High Courts18 Jul 2011
Dhirendra Kumar Bhattacharya and Others Vs Naren Dutta @ Biswanath Dutta.
Calcutta High Court · (2011) 07 CAL CK 0047
Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Specific Relief Act, 1963 — Section 34West Bengal Estates Acquisition Act, 1953 — Section 44(2)
High Courts18 Jul 2011
Texmaco Ltd. Vs Tirupati Buildestates Pvt. Ltd.
Calcutta High Court · AIR 2011 Cal 158
Arbitration and Conciliation Act, 1996 — Section 11, 42, 8, 9Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20