High Courts20 May 2011Dismissed
Acharya Parameshwarananda Avadhuta Vs Acharya Vishwadevananda Avadhuta and Others
Calcutta High Court · (2011) 05 CAL CK 0097
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 38 of 70
High Courts20 May 2011
Ananta Bhowmik Vs Prafullya Mondal and Others
Calcutta High Court · (2011) 2 Crimes 629
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts20 May 2011Dismissed
Bhuwalka and Sons Vs Baljit Securities Ltd. and Sykes and Ray Equities (Mumbai) Pvt. Ltd.
Calcutta High Court · (2011) 5 CHN 516
Arbitration and Conciliation Act, 1996 — Section 16, 4, 7, 7(4), 9Limitation Act, 1963 — Section 14
High Courts20 May 2011
Shyamal Mukherjee and Another Vs State of West Bengal
Calcutta High Court · (2011) 3 CALLT 97
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts20 May 2011
Shibram Bhowmik and Another Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 650 : (2011) 3 Crimes 87
Criminal Procedure Code, 1973 (CrPC) — Section 395, 397, 397(1), 397(2), 397(3)Penal Code, 1860 (IPC) — Section 323, 354, 406, 498ASpecial Courts Act, 1979 — Section 11(1), 19(1), 20(8)
High Courts20 May 2011
Paresh Ram Raurkar and Another Vs Sakhari Bai Raurkar and Others
Calcutta High Court · (2011) 05 CAL CK 0066
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts20 May 2011
Smt. Kabitasit Vs The West Bengal Board of Secondary Education and Others
Calcutta High Court · (2011) 05 CAL CK 0056
High Courts20 May 2011
Srei Equipment Finance Private Limited Vs Khyoda Apik and Another Magma Fincorp Limited Vs Abhay Shrivastava and Others HDFC Bank Vs Chaumkaur Singh and Another
Calcutta High Court · (2011) 5 CHN 698
Arbitration Act, 1940 — Section 11, 17, 2, 20, 31(4)Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 35, 36, 42Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 18
High Courts20 May 2011Dismissed
Anil Mondal and 4 Ors. Vs State of West Bengal State of West Bengal Vs Souren @ Pagal @ Sourendra Nath Biswas
Calcutta High Court · (2011) 3 CHN 268
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 304, 34, 38
High Courts20 May 2011
Pramil Banerjee Vs H.D.F.C. Bank Ltd.
Calcutta High Court · (2011) 05 CAL CK 0034
High Courts20 May 2011Dismissed
Biswa Sarathi Ghosh and Another Vs Prahlad Chandra Singha and Others
Calcutta High Court · (2011) 05 CAL CK 0031
High Courts20 May 2011Allowed
Dipak Kumar Das Vs State
Calcutta High Court · (2012) 3 CHN 599 : (2011) CriLJ 4545
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 201, 302
High Courts20 May 2011
Sankar Chandra Saha Vs Badal Krishna Pal
Calcutta High Court · (2011) 4 CHN 602
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33(2)
High Courts20 May 2011Dismissed
Nandini Mukherjee Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 532
Constitution of India, 1950 — Article 14, 15, 15(1), 15(2), 16Criminal Procedure Code, 1898 (CrPC) — Section 164, 364Recruitment Rules, 2001 — Rule 6
High Courts20 May 2011
Ram Swarup Agarwal Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 619
Criminal Procedure Code, 1973 (CrPC) — Section 11, 177, 179, 181(4), 184Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 198A, 324, 34, 406, 420
High Courts19 May 2011Dismissed
State of West Bengal Vs Electro Infotech Pvt. Ltd.
Calcutta High Court · (2011) 3 CHN 537
Companies Act, 1913 — Section 263Companies Act, 1956 — Section 394, 575Transfer of Property Act, 1882 — Section 123, 54
High Courts19 May 2011
V. D. Sivabalan Vs Union of India
Calcutta High Court · (2011) 3 CHN 526
Constitution of India, 1950 — Article 16(4), 239, 340
High Courts19 May 2011Dismissed
The Statesman Limited Vs First Industrial Tribunal, West Bengal, and others
Calcutta High Court · (2011) 131 FLR 468 : (2012) 2 LLJ 577
Industrial Disputes Act, 1947 — Section 33(3), 33(4)
High Courts19 May 2011Dismissed
Nicco Corporation Vs Simplex Infrastructure Ltd.
Calcutta High Court · AIR 2012 Cal 32 : (2012) 1 CHN 180
Arbitration and Conciliation Act, 1996 — Section 16, 28(3), 34, 7(4), 74(C)
High Courts19 May 2011Dismissed
Abhijit Tea Company Pvt. Ltd. Vs West Bengal Industrial Development Corporation Ltd.
Calcutta High Court · (2011) 05 CAL CK 0101
Contract Act, 1872 — Section 23Income Tax Rules, 1962 — Rule 2Industries (Development and Regulation) Act, 1951 — Section 10, 10(2)