High Courts26 Apr 2011
Ashok Kumar Roy Vs The State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0008
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 45 of 70
High Courts26 Apr 2011Allowed
Probhat Basak and Others Vs Rani Saha and Others
Calcutta High Court · (2011) 04 CAL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Partition Act, 1893 — Section 4West Bengal Land Reforms Act, 1955 — Section 8
High Courts26 Apr 2011Dismissed
Bharat Petroleum Corporation Ltd. Vs The Howrah Motor Company Ltd. Atindra Private Ltd. Vs Bharat Petroleum Corporation Ltd.
Calcutta High Court · (2011) 2 CHN 891
Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 5Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 2(14)Constitution of India, 1950 — Article 226
High Courts25 Apr 2011
Smt. Pramila Shaw and Others Vs The Oriental Insurance Company Ltd. and Another
Calcutta High Court · (2011) 4 CHN 15
High Courts25 Apr 2011Dismissed
Orient Papers Industries Ltd. Vs Jayanta Lamp Industries Pve. Ltd.
Calcutta High Court · (2011) 3 CHN 444
Trade Marks Act, 1999 — Section 28(3), 29(1), 29(2), 29(4)
High Courts25 Apr 2011
Arati Ghose Vs Satya Narayan Tripathi
Calcutta High Court · (2011) 2 CHN 781
Civil Procedure Code, 1908 (CPC) — Section 2(2)Constitution of India, 1950 — Article 226, 227West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 6, 7, 8
High Courts25 Apr 2011
Gurupada Sinha and Others Vs Rafique Middey and Others
Calcutta High Court · (2011) 3 CALLT 35
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 21Specific Relief Act, 1963 — Section 34West Bengal Court Fees (Amendment) Act, 1977 — Section 7(4)
High Courts25 Apr 2011Allowed
Debasree Bhattacharyee Vs Excise Commissioner
Calcutta High Court · (2012) 1 CHN 631
Bengal Excise Act, 1909 — Section 25, 27, 5, 6Constitution of India, 1950 — Article 14, 15, 21, 226, 323BEmployees State Insurance Act, 1948 — Section 2(9), 2(d)
High Courts25 Apr 2011Dismissed
Lotan Majhi Vs The State of West Bengal
Calcutta High Court · (2011) 2 CHN 1002
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts25 Apr 2011Dismissed
Baluco S.A. and Others Vs Owners and Parties Interested in M.V Lima-Iallias M.V. Brave Eagle and Others
Calcutta High Court · (2011) 04 CAL CK 0036
Admiralty Courts Act, 1861 — Section 2Customs Act, 1962 — Section 2(23), 2(27), 47
High Courts25 Apr 2011Dismissed
Nand Kishore Somani Vs Commr. of Cus. (Preventive), West Bengal
Calcutta High Court · (2012) 1 CHN 436 : (2011) 269 ELT 64
Customs Act, 1962 — Section 108, 11, 110, 111, 112Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 4
High Courts25 Apr 2011
Laxmi Business and Cement Company Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2011) 04 CAL CK 0019
Income Tax Act, 1961 — Section 145, 158BC, 260A
High Courts25 Apr 2011Dismissed
I.C.I. India Ltd. Vs CIT and Another
Calcutta High Court · (2011) 337 ITR 327
Companies Act, 1956 — Section 260A, 617Constitution of India, 1950 — Article 14Finance Act, 1964 — Section 13, 15C
High Courts25 Apr 2011
Universal Paper Mills Ltd. Vs Dharam Godha and Others
Calcutta High Court · (2011) 3 CALLT 190
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 141Companies Act, 1956 — Section 10E(4C)
High Courts25 Apr 2011Dismissed
R. Piyarelall Import and Export Limited Vs Glencore Grain B. V.
Calcutta High Court · (2011) 04 CAL CK 0009
Evidence Act, 1872 — Section 3
High Courts21 Apr 2011Allowed
Pratima Sanpui Vs The State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0029
High Courts20 Apr 2011Dismissed
Tea Board, India Vs ITC Limited
Calcutta High Court · (2011) 04 CAL CK 0112
Geographical Indications of Goods (Registration and Protection) Act, 1999 — Section 2(1), 20(2), 22(1), 23, 24Trade and Merchandise Marks Act, 1958 — Section 9Trade Marks Act, 1999 — Section 10, 101, 2(1), 20, 20(2)
High Courts20 Apr 2011Allowed
Hindustan Unilever Ltd. and Another Vs Central Board of Excise and Customs and Others
Calcutta High Court · (2012) 1 CALLT 419 : (2012) 4 CHN 435 : (2012) 283 ELT 26
Central Excise Tariff Act, 1985 — Section 2(f)
High Courts20 Apr 2011Allowed
Pannalal Pal Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 828
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 178, 181(4)Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506