High Courts13 Dec 2011Dismissed
Shrimati Gita Majumdar Vs Ajoy Kumar Ghosh and Another
Calcutta High Court · (2012) 1 CALLT 121 : (2012) 1 CHN 101
West Bengal Premises Tenancy Act, 1956 — Section 13(6), 29(B)
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 5 of 70
High Courts13 Dec 2011
Manoj Gadia Vs Sova Malakar and another
Calcutta High Court · (2011) 12 CAL CK 0034
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 26, 43, 43A, 44
High Courts13 Dec 2011Dismissed
Gour Mohan Bera Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 373
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 126, 135
High Courts13 Dec 2011Allowed
Samdev Dasgupta Vs Official Liquidator and Others
Calcutta High Court · (2012) 4 CHN 357 : (2012) 174 CompCas 453
Companies Act, 1956 — Section 370, 543, 543(1)Limitation Act, 1963 — Section 3
High Courts12 Dec 2011
Dr. Debabrata Kundu and Another Vs The State of West Bengal and Others
Calcutta High Court · (2011) 12 CAL CK 0062
Constitution of India, 1950 — Article 14, 16West Bengal State Homoeopathic Health Service Act, 2002 — Section 11, 12, 14, 16, 2(1)
High Courts09 Dec 2011
Usha Martin Ventures Ltd. and Another Vs Deputy Commissioner of Income Tax
Calcutta High Court · (2012) 1 CALLT 346
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 34(1)Income Tax Act, 1961 — Section 133(6), 139, 142(1), 143(1), 143(3)
High Courts09 Dec 2011
Lopa Das Vs State of West Bengal and Others
Calcutta High Court · (2012) 5 CHN 642
High Courts09 Dec 2011
Tarun Kanti Das Vs Sanjoy Ray Chowdhury
Calcutta High Court · (2011) 12 CAL CK 0095
Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Dec 2011Dismissed
M/s. Eastern Chemical Industries Vs M/s. Fona Rubber Pvt. Ltd. and Others
Calcutta High Court · (2012) 2 CHN 417
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 12, 3, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Constitution of India, 1950 — Article 226, 227, 323B
High Courts09 Dec 2011Dismissed
Shridhar Issar Vs Bharnobari Tea and Industries Ltd
Calcutta High Court · AIR 2012 Cal 71 : (2012) 3 BC 114
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts09 Dec 2011Dismissed
Chandan Saha Vs Life Insurance Corporation of India
Calcutta High Court · (2012) 5 CHN 334
Constitution of India, 1950 — Article 14, 16Life Insurance Corporation Act, 1956 — Section 49
High Courts09 Dec 2011Allowed
Narayan Chandra Mondal Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 390
Criminal Procedure Code, 1973 (CrPC) — Section 164Prevention of Corruption Act, 1988 — Section 19, 7
High Courts08 Dec 2011Allowed
Motilal Saha Vs Narasingha Saha
Calcutta High Court · (2012) 5 CHN 11
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Specific Relief Act, 1963 — Section 34, 42
High Courts08 Dec 2011
Subrata Mukherjee Vs Bisakha Das
Calcutta High Court · (2012) 1 CALLT 1 : (2012) 3 CHN 423
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 19
High Courts08 Dec 2011
Sabita Rani Agarwal Vs Bharat Sanchar Nigam Limited
Calcutta High Court · (2012) 3 CHN 510
Arbitration and Conciliation Act, 1996 — Section 11, 21Constitution of India, 1950 — Article 226
High Courts08 Dec 2011Dismissed
M/s. Parruck and Company and Ant. Vs Life Insurance Corporation of India
Calcutta High Court · (2011) 12 CAL CK 0059
Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 1, 3
High Courts08 Dec 2011Allowed
Joydev Das Vs Khandubala Das
Calcutta High Court · (2012) 1 CHN 300
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 Courts08 Dec 2011
Ramji Yadav Vs Union of India
Calcutta High Court · (2012) 4 CHN 458
Arbitration and Conciliation Act, 1996 — Section 11
High Courts07 Dec 2011Allowed
Shyamal Kumar Bose and Others Vs The Senior Regional Manager, West Bengal Region, FCI and Others
Calcutta High Court · (2012) 1 CHN 535
Constitution of India, 1950 — Article 14West Bengal Services (Revision of Pay and Allowances) Rules, 1998 — Rule 9
High Courts07 Dec 2011Dismissed
M/s. Fingertips Solutions Pvt. Ltd. Vs Dhanashree Electronics Ltd.
Calcutta High Court · (2011) 12 CAL CK 0102
Arbitration and Conciliation Act, 1996 — Section 16, 8, 9Transfer of Property Act, 1882 — Section 106, 108, 111, 114, 114A