Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 12 Rule 6, 151Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 14, 14(1), 16, 26

Read judgment

High Courts13 Apr 2011

Sri Nimai Mayra Vs Sri Pradip Kumar Sarkar

Calcutta High Court · (2011) 04 CAL CK 0040

Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)

Read judgment

High Courts13 Apr 2011Allowed

Amrita Kumar Pradhan Vs The State of West Bengal and Others

Calcutta High Court · (2011) 04 CAL CK 0032

Read judgment

High Courts12 Apr 2011Dismissed

Animesh Dutta Gupta Vs State of West Bengal and Others

Calcutta High Court · (2011) 04 CAL CK 0113

Constitution of India, 1950 — Article 12

Read judgment

High Courts12 Apr 2011Allowed

Smt. Mamata Ghosh and Another Vs Tapas Kumar Ghosh

Calcutta High Court · (2011) 2 CHN 954

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 6, 151Constitution of India, 1950 — Article 227Limitation Act, 1908 — Section 20, 3

Read judgment

High Courts12 Apr 2011

Md. Sahauddin Ahamed Vs S.K. Jamiruddin

Calcutta High Court · (2011) 04 CAL CK 0062

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2)

Read judgment

High Courts12 Apr 2011

Great Ocean Enterprise S.A and Another Vs The Owners and Parties Interested In The Vessel M.V. "Devi Glory- 1"

Calcutta High Court · (2011) 04 CAL CK 0061

Merchant Shipping Ordinance, 1983 — Section 415(1), 416

Read judgment

High Courts12 Apr 2011Dismissed

Nemai Chand Pal Vs Nader Chand @ Prabhat Pal and Others Nader Chand Paul @ Provat Paul Vs Nemai Chand Pal and Others

Calcutta High Court · (2011) 04 CAL CK 0057

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 13, 14, 15Civil Procedure Code, 1908 (CPC) — Section 9

Read judgment

High Courts11 Apr 2011Allowed

Smt. Smriti kedia Vs Union of India and Others

Calcutta High Court · (2012) 250 CTR 221 : (2011) 339 ITR 37

Income Tax Act, 1961 — Section 127, 142, 142(1), 143(2), 147

Read judgment

High Courts11 Apr 2011Dismissed

Palash Chandra Karan Vs Sujata Karan (Das)

Calcutta High Court · (2011) 3 CHN 739

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13, 13(1)Penal Code, 1860 (IPC) — Section 323, 327, 34, 384, 498A

Read judgment

High Courts11 Apr 2011Allowed

State of West Bengal Vs Sikha Nandi

Calcutta High Court · (2012) 4 CHN 659

Read judgment

High Courts11 Apr 2011

Debapriya Pal @ Debu @ Timpu Vs State of West Bengal

Calcutta High Court · (2011) 2 CALLT 534 : (2011) 3 CHN 797

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 354(3), 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 100(4), 161, 201, 302, 34

Read judgment