High Courts08 Apr 2011Dismissed
Ranjan Roy Vs Sanjoy Deb and Others
Calcutta High Court · (2011) 4 CHN 295
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 54
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 48 of 70
High Courts08 Apr 2011
Union of India Vs Premier Engineering Corporation
Calcutta High Court · (2011) 3 CHN 190
Arbitration Act, 1940 — Section 14(2)
High Courts08 Apr 2011Dismissed
Md. Mustafa Sheikh Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 990
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 6, 8Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2011Dismissed
State of West Bengal Vs Hannan SK.
Calcutta High Court · (2011) 2 CHN 973
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 209, 235Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts08 Apr 2011Allowed
Samir Kumar Pal and Others Vs Bhaskar Sardar and Others
Calcutta High Court · (2011) 04 CAL CK 0044
Specific Relief Act, 1963 — Section 6
High Courts08 Apr 2011Dismissed
Ratan Chakraborty and Another Vs The State of West Bengal and Another
Calcutta High Court · (2011) 2 CALLT 642
Criminal Procedure Code, 1973 (CrPC) — Section 405, 438, 482Penal Code, 1860 (IPC) — Section 406, 415, 420
High Courts08 Apr 2011Dismissed
Offshore Infrastructures LTD. Vs Engineering Projects (India) Ltd.
Calcutta High Court · AIR 2011 Cal 104 : (2011) 6 RCR(Civil) 836
Arbitration and Conciliation Act, 1996 — Section 34, 34(4)Contract Act, 1872 — Section 63
High Courts07 Apr 2011Dismissed
Sakshi Ghosh Vs New India Assurance Ltd. and Another
Calcutta High Court · (2011) 04 CAL CK 0124
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Motor Vehicles Act, 1988 — Section 140, 149, 158, 165, 166Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts07 Apr 2011
Mahesh Prosad Vs Sushila Debi Agarwal and Another
Calcutta High Court · (2011) 04 CAL CK 0060
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
High Courts07 Apr 2011Dismissed
Sri Kashinath Kundu Vs Sri Debashis Bhattacharjee
Calcutta High Court · (2011) 04 CAL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Contempt of Courts Act, 1971 — Section 20, 29(2)Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts07 Apr 2011Allowed
Sri Nathji Bhandar and Another Vs State of West Bengal and Others
Calcutta High Court · (2011) 2 CHN 874 : (2011) 129 FLR 1086 : (2012) 1 LLJ 410
Industrial Disputes Act, 1947 — Section 2Nathdwara Temple Act, 1959 — Section 2
High Courts06 Apr 2011
Gouranga Prasad Das Vs The State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0122
West Bengal Board of Secondary Education Act, 1963 — Section 24West Bengal Board of Secondary Education Management Rules, 1969 — Rule 28(8), 28(9)
High Courts06 Apr 2011Dismissed
Ahibhusan Giri Vs State Of West Bengal
Calcutta High Court · (2011) 5 CHN 540
West Bengal Land Reforms (Amendment) Act, 1971 — Section 14MWest Bengal Land Reforms Act, 1955 — Section 14S, 14T, 14U, 14U(1), 14U(3)
High Courts06 Apr 2011Dismissed
Gopal Chandra Das Vs Malighati Dr. B.R. Ambedkar Society for Advancement of Learning and Health
Calcutta High Court · (2011) 04 CAL CK 0071
High Courts06 Apr 2011
Shyam Sundar Gupta Vs Smt. Mira Devi Gupta and Others
Calcutta High Court · (2011) 3 CHN 204
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 5Constitution of India, 1950 — Article 227
High Courts06 Apr 2011
Upendra Singh Vs The State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0069
High Courts06 Apr 2011
Narendra Kumar Berlia and Others Vs Om Prakash Berlia and Others
Calcutta High Court · (2011) 3 CHN 147
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts06 Apr 2011Dismissed
Kuresha Khatun and Others Vs Moinuddin Ansari (dead) and Others
Calcutta High Court · (2011) 04 CAL CK 0055
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts06 Apr 2011Dismissed
Tapan Tanay Haldar Vs Gopal Chandra Haldar and Others
Calcutta High Court · (2011) 04 CAL CK 0038
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts05 Apr 2011Allowed
Sudhangshu Sekhar Maity Vs Santi Gopal Jana and Others
Calcutta High Court · (2011) 04 CAL CK 0116
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 144