High Courts01 Jul 2011Allowed
Prasad Matty Vs Krishnapada Mohdal
Calcutta High Court · (2011) 4 CHN 563
Constitution of India, 1950 — Article 227Special Economic Zones Act, 2005 — Section 2Stamp Act, 1899 — Section 2(10), 2(12), 2(14), 2(6), 3
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 33 of 70
High Courts01 Jul 2011Dismissed
Kanchan Chowdhury Vs Bakul Chowdhury
Calcutta High Court · (2011) 5 CHN 442
Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
High Courts30 Jun 2011
Rumi Sein and Another Vs Sanjay Sureka and Others
Calcutta High Court · (2011) 06 CAL CK 0083
Registration Act, 1908 — Section 17, 28, 30, 30(2), 32Succession Act, 1925 — Section 211, 213, 213(1)Transfer of Property Act, 1882 — Section 48
High Courts30 Jun 2011Dismissed
Christopher Housing Developers Pvt. Ltd. Vs Manjit Poddar
Calcutta High Court · (2011) 4 CHN 152
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 1 Rule 8(6), Order 2 Rule 2, Order 6 Rule 16
High Courts30 Jun 2011
Shibananda chatterjee Vs Sukumar Panja
Calcutta High Court · (2011) 4 CHN 547
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts30 Jun 2011Allowed
Sajai Mondal Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 608
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34
High Courts30 Jun 2011
Sedak Ali Vs Divisional Manager, The Oriental Insurance Company Ltd.
Calcutta High Court · (2012) 2 CHN 197
Motor Vehicles Act, 1988 — Section 140, 171
High Courts29 Jun 2011Dismissed
Margaret Nyss Vs Suman Pal
Calcutta High Court · (2011) 4 CHN 559
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Constitution of India, 1950 — Article 226, 227West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2)
High Courts29 Jun 2011
Aftab Ali Saha Vs Syed Saidul @ Sahidul Islam
Calcutta High Court · (2012) 1 DMC 496
Civil Procedure Code Amendment Act, 1999 — Section 12Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115, 115(3), 115ALimitation Act, 1963 — Section 5
High Courts29 Jun 2011Dismissed
Raghunath Bag Vs The State of West Bengal
Calcutta High Court · (2011) 4 CHN 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 174, 313Evidence Act, 1872 — Section 11, 25Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Jun 2011Dismissed
The State of West Bengal Vs H.V. Low and Company Private Limited H.V. Low and Company Private Limited Vs The State of West Bengal
Calcutta High Court · (2011) 06 CAL CK 0032
Defence of India Act, 1939 — Section 19, 19(1)Defence of India Rules, 1962 — Rule 75, 75A, 75A(2)Land Acquisition Act, 1894 — Section 23(1), 23(2), 28A
High Courts29 Jun 2011
Sri Arbind Kumar Yadav Vs The State of West Bengal and Others
Calcutta High Court · (2011) 06 CAL CK 0022
Forest Act, 1927 — Section 52, 53
High Courts29 Jun 2011Allowed
Qamrul Hoda Vs Md. Wakil Khan
Calcutta High Court · (2011) 4 CHN 540
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 9Contract Act, 1872 — Section 230Limitation Act, 1963 — Article 58, 3
High Courts28 Jun 2011Dismissed
Ratna Joardar Vs State of West Bengal and Others
Calcutta High Court · (2011) 06 CAL CK 0088
Bengal (Rural) Primary Education Act, 1930 — Section 66(1), 66(2)Bengal (Rural) Primary Education Recruitment Rules, 1940 — Rule 1, 1(1), 1(2)Constitution of India, 1950 — Article 14, 16
High Courts28 Jun 2011
Snehanshu Sekhar Bhattacharjee Vs The State of West Bengal and Others
Calcutta High Court · (2012) 132 FLR 936
West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 14, 6(1)
High Courts28 Jun 2011
Barun Sen Vs Arun @ Bhoja Sasmal
Calcutta High Court · (2011) 3 CHN 712
Specific Relief Act, 1963 — Section 6
High Courts28 Jun 2011Dismissed
Lakshmi Narayan Bhar and Another Vs State of West Bengal and Others
Calcutta High Court · (2011) 06 CAL CK 0041
High Courts27 Jun 2011Dismissed
Ram Krishna Chatterjee Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 607
Police Regulations of Calcutta, 1968 — Regulation 9West Bengal Services Rules — Rule 34
High Courts24 Jun 2011
Ashok Kumar Lahiri Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 234
Criminal Procedure Code, 1973 (CrPC) — Section 403, 482Penal Code, 1860 (IPC) — Section 306