High Courts15 Jun 2011
Purnam Pradhan Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 423
Constitution of India, 1950 — Article 14, 16, 21, 226
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 36 of 70
High Courts15 Jun 2011Allowed
Sri Tapan Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2011) 06 CAL CK 0060
High Courts15 Jun 2011
Sahjahan Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2011) 06 CAL CK 0045
High Courts15 Jun 2011
Mr. Ravi Saberwal, (President) Saturday Club Limited and Others Vs Saturday Club Limited and Others
Calcutta High Court · (2012) 2 CHN 629
Companies Act, 1956 — Article 48, 56, 57, 62, 63(1)
High Courts15 Jun 2011
Murat Viniyog Ltd. Vs Bijay Kumar Kajaria
Calcutta High Court · (2011) 165 CompCas 151 : (2012) 110 SCL 53
Companies Act, 1956 — Section 108, 111(4), 397, 398, 399Hindu Succession Act, 1956 — Section 15, 5(2)
High Courts14 Jun 2011
Mukul Mitra Vs Chinmoy Nandy and Others
Calcutta High Court · (2011) 06 CAL CK 0062
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2)
High Courts14 Jun 2011
Arun Manna Vs Shyamapada Maity
Calcutta High Court · (2011) 06 CAL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17West Bengal Land Reforms Act, 1955 — Section 8
High Courts14 Jun 2011
Milan Kumar Basu Vs Samir Kumar Das
Calcutta High Court · (2011) 06 CAL CK 0034
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4)
High Courts14 Jun 2011Dismissed
Eastern Trade Syndicate Vs Paschim Medinipore Zilla Parishad and Others
Calcutta High Court · (2011) 06 CAL CK 0033
High Courts14 Jun 2011Dismissed
Surendra Nath Kairi Vs Union of India
Calcutta High Court · (2011) 3 CHN 550
High Courts14 Jun 2011
Lakshmi Hansda Vs Dumni Hansda
Calcutta High Court · (2011) 3 CHN 601
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts14 Jun 2011Allowed
Sabita Rani Majilya Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 534
Calcutta Thika and other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 27, 5, 6Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 27, 27(2), 5(3)Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982 — Rule 3
High Courts14 Jun 2011
Haridhan Roy Chowdhury Vs Biswa Sekhar Mondal and Others
Calcutta High Court · (2011) 06 CAL CK 0020
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 21, 22
High Courts14 Jun 2011Dismissed
Shyamali Ghosh Vs Swapna Palit and Another
Calcutta High Court · (2011) 06 CAL CK 0016
High Courts14 Jun 2011Allowed
Siba Prasad Saha Vs Gouranga Mohan Saha and Others
Calcutta High Court · (2011) 4 CHN 195
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 19A
High Courts13 Jun 2011Allowed
Srei Equipment Finance Pvt. Ltd. Vs Shridhar Jaykrishna Pandey
Calcutta High Court · (2011) 4 CHN 694
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 36, 39
High Courts13 Jun 2011Allowed
Lekha Duary Vs Ranjit Rana and Another
Calcutta High Court · (2011) 06 CAL CK 0082
Limitation Act, 1963 — Section 10, 11, 12, 13, 14West Bengal Land Reforms Act, 1955 — Section 8, 9
High Courts13 Jun 2011Dismissed
Umanath Pandey Vs Sripur Area Office Employees Co-Operative Credit Society Ltd.
Calcutta High Court · (2012) 1 CHN 167
West Bengal Co-operative Societies Act, 1983 — Section 134, 134(2), 2(17), 2(20), 95
High Courts13 Jun 2011
Shree Krishna Apartment Private Limited Vs U.K. Developers Private Limited
Calcutta High Court · (2011) 06 CAL CK 0048
Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 34, 42
High Courts10 Jun 2011
Brij Laxmi Foundation Vs Krishna Chandra Sapui and Others
Calcutta High Court · (2012) 2 CHN 718
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144West Bengal Estates Acquisition Act, 1953 — Section 4, 4(1), 5, 594, 6