High Courts20 Dec 2011
Sri Suphal Chandra Mondal and Others Vs Union of India and Others
Calcutta High Court · (2011) 12 CAL CK 0089
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 3 of 70
High Courts20 Dec 2011Dismissed
Trinath Biswas Vs State of West Bengal and Others
Calcutta High Court · (2012) 2 CHN 609
Constitution of India, 1950 — Article 16, 16(1), 16(4), 16(4A)Electricity Act, 1910 — Section 16(4), 36, 36(1)West Bengal Scheduled Caste and Scheduled Tribes (Reservation of Vacancy in Services and Post) Rules, 1976 — Rule 10
High Courts20 Dec 2011Dismissed
M/s Shree Raja Rajeshwari Enterprise Vs General Manager and Others
Calcutta High Court · (2011) 12 CAL CK 0087
High Courts20 Dec 2011Allowed
Sri Manoranjan Rout Vs Union of India and Others
Calcutta High Court · (2011) 12 CAL CK 0068
Central Industrial Security Force Act, 1968 — Section 9(2)ACriminal Procedure Code, 1973 (CrPC) — Section 248(1)Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts20 Dec 2011Allowed
In Re : Noble Enclave and Towers Private Limited and Others
Calcutta High Court · (2012) 108 CLA 61 : (2012) 174 CompCas 109 : (2012) 2 CompLJ 120
Companies Act, 1956 — Section 13(1), 149(2), 149(2)A, 17, 17(6)
High Courts20 Dec 2011
Kashmir Singh Vs Union of India
Calcutta High Court · (2011) 12 CAL CK 0051
Border Security Force Act, 1968 — Section 117(1), 117(2), 2(1), 40, 46Border Security Force Rules, 1969 — Rule 145B, 41, 45B(2), 48, 48(3)Evidence Act, 1872 — Section 87
High Courts20 Dec 2011Dismissed
Sri Banku Behari Jhal and Others Vs Sri Maloy Kr. Banerjee
Calcutta High Court · (2011) 12 CAL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 2, Order 41 Rule 33, Order 41 Rule 4Limitation Act, 1963 — Section 5
High Courts20 Dec 2011
Arabinda Ghosh and Others Vs Union of India and Others
Calcutta High Court · (2011) 12 CAL CK 0017
High Courts19 Dec 2011
National Building Construction Corporation Limited Vs Indiv India Private Limited
Calcutta High Court · (2012) 2 CALLT 307 : (2012) 2 CHN 136
Arbitration and Conciliation Act, 1996 — Section 31(3), 31(7), 34Interest Act, 1978 — Section 2, 3, 4
High Courts19 Dec 2011Dismissed
Smt. Ratna Saha Vs The State of West Bengal and Others
Calcutta High Court · (2011) 12 CAL CK 0055
Constitution of India, 1950 — Article 226West Bengal School Service Commission Act, 1997 — Section 1(2), 7
High Courts19 Dec 2011Dismissed
Shri. Mohammed Quader Vs The Lieutenant Governor and Others
Calcutta High Court · (2011) 12 CAL CK 0037
High Courts19 Dec 2011Allowed
Alo Rani Guha Vs Shanti Dutta and others
Calcutta High Court · (2012) 2 CHN 645
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25
High Courts19 Dec 2011
Goodricke Group Ltd. Vs Registrar of Companies, West Bengal
Calcutta High Court · (2012) 1 CHN 575 : (2013) 115 CLA 411 : (2013) 179 CompCas 153
Companies Act, 1956 — Section 176(2), 193(1), 193(1A), 21(1), 211Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(a)
High Courts19 Dec 2011
Sri Sushil Kumar Saha Vs UCO Bank and Others
Calcutta High Court · (2011) 12 CAL CK 0001
High Courts16 Dec 2011Allowed
Sri Satyendra Narayan Banerjee and another Vs Shrimati Pubali Banerjee and others
Calcutta High Court · (2012) 1 CALLT 46 : (2012) 1 CHN 195
High Courts16 Dec 2011Allowed
M. Kamaruzzaman Vs Union of India and Others
Calcutta High Court · (2011) 12 CAL CK 0080
Central Industrial Security Force Rules, 2001 — Rule 19, 34, 36, 36(11), 36(19)
High Courts16 Dec 2011Allowed
Shri K. Chellaiah Vs Shri Sasivarnam
Calcutta High Court · (2011) 12 CAL CK 0038
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts16 Dec 2011Dismissed
Tata Steel Processing and Distribution Ltd. Vs Unit Construction Company Pvt. Ltd. and Others
Calcutta High Court · (2012) 2 CHN 245
Arbitration and Conciliation Act, 1996 — Section 16, 17, 34, 34(2), 37Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3AConstitution of India, 1950 — Article 141, 227
High Courts16 Dec 2011Dismissed
Sova Rani Bhakat and Others Vs Smt. Sefali Chakraborty and Others
Calcutta High Court · (2012) 2 CALLT 27
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2)
High Courts16 Dec 2011Dismissed
Shri Bhagat Ram Vs The Collector, Land Acquisition
Calcutta High Court · (2012) 2 CALLT 33 : (2012) 5 CHN 498