COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 43 of 70

High Courts04 May 2011

Saraswati Rai Vs Union of India (UOI)

Calcutta High Court · (2011) 4 CHN 324 : (2011) CriLJ 3020

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 24, 24(5), 24(7)National Investigation Agency Act, 2008 — Section 15, 15(1), 19, 21(4), 3Penal Code, 1860 (IPC) — Section 121, 121A, 122, 124A

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High Courts04 May 2011

N.D. Tubes Impex Pvt. Ltd. Vs Model Manufacturing Co. Ltd.

Calcutta High Court · (2011) 3 CHN 373

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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High Courts04 May 2011Allowed

EIH Limited Vs Commissioner of Income Tax

Calcutta High Court · (2012) 211 TAXMAN 130

Income Tax Act, 1961 — Section 260A, 263, 271(1), 276C, 80HHC

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High Courts04 May 2011Dismissed

Commissioners of Customs (Prev.) Vs New Heera Sales Corporation and Another

Calcutta High Court · (2011) 185 ECR 278 : (2011) 269 ELT 319

Customs Act, 1962 — Section 123, 130

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High Courts04 May 2011

Smt. Papia Bhattacharya Vs The State of West Bengal and Others

Calcutta High Court · (2011) 05 CAL CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 164

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High Courts04 May 2011Allowed

Ujjal Mandal and Others Vs State of West Bengal

Calcutta High Court · (2011) 3 CHN 293 : (2011) 8 RCR(Criminal) 1055

Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts04 May 2011Dismissed

Rotomac Electricals Private Limited Vs National Railway Equipment Company

Calcutta High Court · (2011) 05 CAL CK 0042

Arbitration Act, 1940 — Section 17, 30, 33

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High Courts04 May 2011

Md. Faiaz @ Faiz Vs The State of West Bengal

Calcutta High Court · (2011) 3 CHN 645

Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 302, 307, 324, 34

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High Courts03 May 2011Dismissed

State of West Bengal and Others Vs Manotosh and Another

Calcutta High Court · (2012) 2 CHN 78

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High Courts03 May 2011Dismissed

Fazal Karim Vs Rahima Khatoon and Others

Calcutta High Court · (2011) 05 CAL CK 0073

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151

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High Courts03 May 2011

Mahesh Phulchand Modi Vs Union of India (UOI) and Others

Calcutta High Court · (2011) 05 CAL CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 164Customs (Attachment of Property of Defaulters for Recovery of Government Dues) Rules, 1995 — Rule 3, 4, 5, 6Customs Act, 1962 — Section 142, 142(1)

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High Courts03 May 2011Dismissed

K.K. Verma Vs A. Dutta

Calcutta High Court · (2011) 05 CAL CK 0033

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 6 Rule 17

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High Courts03 May 2011Allowed

Md. Abdus Sabur and Others Vs The State of West Beagal and Others

Calcutta High Court · (2011) 2 CALLT 615 : (2011) 4 CHN 431

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High Courts03 May 2011

Purnendu Roy Vs State of West Bengal

Calcutta High Court · (2011) 5 CHN 423

Constitution of India, 1950 — Article 226West Bengal Municipal Act, 1993 — Section 18(3)West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 — Rule 7, 8, 9

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High Courts02 May 2011Dismissed