High Courts15 Dec 2011
Sri Bidyut Baran De Vs Sri Shyam Chand Sen and Another
Calcutta High Court · (2012) 1 CHN 671
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 6, 7(1), 7(2)
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 4 of 70
High Courts15 Dec 2011Dismissed
Akhtari Begam and others Vs Fatema Bibi alias Rahimurnessa
Calcutta High Court · (2011) 12 CAL CK 0075
High Courts15 Dec 2011Dismissed
Goutam Kumar Sasmal Vs The State of West Bengal and Others
Calcutta High Court · (2012) 5 CHN 276
High Courts15 Dec 2011
Shri Goutam Lahiri Vs The Union of India and Others
Calcutta High Court · (2012) 4 CHN 68
High Courts15 Dec 2011Dismissed
Shri. Lalit Kumar Ekka Vs The Lieutenant Governor and Others
Calcutta High Court · (2011) 12 CAL CK 0040
High Courts15 Dec 2011Dismissed
Shri. C. Thomas Vs The A and N Administration and Others
Calcutta High Court · (2011) 12 CAL CK 0039
Constitution of India, 1950 — Article 226
High Courts14 Dec 2011Allowed
Sri Hari Krishan Agarwal Vs The State of West Bengal and Others
Calcutta High Court · (2011) 12 CAL CK 0106
High Courts14 Dec 2011Dismissed
Nani Gopal Dutta Vs M/s. Asharam Rampratap and Another
Calcutta High Court · (2012) 1 CHN 645
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 357(3), 391, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139Stamp Act, 1899 — Section 35, 36, 61
High Courts14 Dec 2011Allowed
Rita Das Vs Jayashri Ghosh
Calcutta High Court · (2012) 1 CHN 272
Carriers Act, 1865 — Section 10, 9Civil Procedure Code, 1908 (CPC) — Section 13(4)Constitution of India, 1950 — Article 141
High Courts14 Dec 2011
C.S.T. Vs Karam Chand Thappar and Bros. (Coal Sales) Ltd.
Calcutta High Court · (2012) 28 STR 124 : (2013) 57 VST 91
Finance Act, 1994 — Section 65(25)
High Courts13 Dec 2011
Goutam Samanta and Others Vs Garden Reach Shipbuilders and Engineers Ltd. and Others
Calcutta High Court · (2011) 12 CAL CK 0105
High Courts13 Dec 2011Allowed
Shelley Bhattacharya Vs Visva-Bharati University and Others
Calcutta High Court · (2012) 2 CALLT 392 : (2012) 2 CHN 314
High Courts13 Dec 2011Dismissed
Kiran Bala Biswas and Others Vs Pradip Biswas and Others
Calcutta High Court · (2012) 1 CHN 297
Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 34
High Courts13 Dec 2011Dismissed
M/s. Rameshwar Traders (P) Ltd. Vs M/s. Joshi Realtors and Developers (P) Ltd. and Others
Calcutta High Court · (2012) 3 CHN 197
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151Constitution of India, 1950 — Article 227
High Courts13 Dec 2011
Mayor-in-Council. Howrah Municipal Corporation Vs Sujit Kumar Das and Others
Calcutta High Court · (2012) 4 CHN 324
Constitution of India, 1950 — Article 14, 16
High Courts13 Dec 2011Dismissed
Smt. Sibani Purkayastha Vs Indrajit Mitra
Calcutta High Court · (2012) 1 CHN 491
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Dec 2011
Smt. Subhadra Halder Vs Union of India Smt. Dipa Banerjee Vs The State of West Bengal and Others
Calcutta High Court · (2011) 12 CAL CK 0064
Constitution of India, 1950 — Article 14, 16
High Courts13 Dec 2011Dismissed
Md. Jahan Alam Vs The State of West Bengal and Others
Calcutta High Court · (2011) 12 CAL CK 0063
High Courts13 Dec 2011
Ananda Marga Pracaraka Samgha and Another Vs The State of West Bengal and Others
Calcutta High Court · (2013) 1 WBLR 783
Constitution of India, 1950 — Article 226