COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 50 of 70

High Courts01 Apr 2011Allowed

Rashmoy Das Vs Rajashree Enclave Pvt. Ltd. and Others

Calcutta High Court · AIR 2011 Cal 148

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Specific Relief Act, 1963 — Section 33(1)Transfer of Property Act, 1882 — Section 55(1)

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High Courts01 Apr 2011

Namokar Vinimay Pvt. Ltd. Vs Yashdeep Trexim Pvt. Ltd.

Calcutta High Court · (2011) 3 CHN 322

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15

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High Courts01 Apr 2011

Prabir Guha Vs Uttam Chand Surana

Calcutta High Court · (2012) 3 CALLT 135 : (2011) 2 CHN 665

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 25Registration Act, 1908 — Section 2(6)

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High Courts01 Apr 2011

Partha Dey Vs Kolkata Municipal Corporation

Calcutta High Court · (2012) 4 CHN 138

Calcutta Municipal Corporation Act, 1980 — Section 364, 390, 392, 396, 396(2)Constitution of India, 1950 — Article 226

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High Courts31 Mar 2011Dismissed

Nobir Mia Vs State of West Bengal and Others

Calcutta High Court · (2011) 03 CAL CK 0173

Criminal Procedure Code, 1973 (CrPC) — Section 221, 401, 482Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 161, 306, 498A

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High Courts31 Mar 2011Dismissed

The Estate of Sree Sree Radha Kishan Jew Vs The Commissioner of Income Tax and Another

Calcutta High Court · (2011) 2 CALLT 233 : (2011) 4 CHN 659 : (2011) 243 CTR 137 : (2012) 347 ITR 299

Income Tax Act, 1961 — Section 143(3), 24, 24(1), 260A, 56

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High Courts31 Mar 2011Allowed

St. Teresa''s School Vs District Consumer Redressal Forum

Calcutta High Court · (2011) 5 CHN 679

Consumer Protection Act, 1986 — Section 2

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High Courts31 Mar 2011Allowed

The Secretary, Krishnapur Jadhunath Madhab Chandra High School Vs The State of West Bengal and Others

Calcutta High Court · (2011) 2 CALLT 506 : (2011) 5 CHN 62

West Bengal Board of Secondary Education Act, 1963 — Section 24

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High Courts31 Mar 2011

Sitaram Poddar Vs Bhagirath Choudhary

Calcutta High Court · (2011) 2 CHN 969

Contract Act, 1872 — Section 172

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High Courts31 Mar 2011

PILCOM Vs Commissioner of Income Tax (TDS)

Calcutta High Court · (2011) 243 CTR 511 : (2012) 347 ITR 410

Income Tax Act, 1961 — Section 156, 194E, 201(1A), 220(2), 260A

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High Courts31 Mar 2011Dismissed

Directors of Income Tax (Exemption) Vs Sahu Jain Trust

Calcutta High Court · (2011) 4 CHN 706 : (2011) 243 CTR 131 : (2011) 200 TAXMAN 62

Income Tax Act, 1961 — Section 11, 11(4A), 2(13), 260A

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High Courts31 Mar 2011

Sunil Biswas @ Amar Vs State of West Bengal

Calcutta High Court · (2011) 03 CAL CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 161, 401, 482Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts31 Mar 2011Dismissed

Commissioner of Income Tax Vs E.I.H. Limited

Calcutta High Court · (2011) 03 CAL CK 0058

Income Tax Act, 1961 — Section 260A, 30, 32, 36, 37(2)Income Tax Rules, 1962 — Rule 6B

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High Courts31 Mar 2011

Lav Jhingan Vs State of West Bengal and Another

Calcutta High Court · (2012) 5 CHN 140 : (2011) 3 Crimes 641

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts31 Mar 2011Dismissed

Chowdhury Masiar Rahaman Vs State of West Bengal and Another

Calcutta High Court · (2011) 03 CAL CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 319, 437(5)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 302, 304A, 338

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High Courts31 Mar 2011Dismissed

Commissioner of Income Tax Vs Norplex Oak India

Calcutta High Court · (2011) 198 TAXMAN 470

Income Tax Act, 1961 — Section 143(2), 260A, 32

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High Courts31 Mar 2011Allowed

The Managing Committee Kamartore High School and Another Vs Debendra Nath Ghosh and Others

Calcutta High Court · (2011) 2 CALLT 176 : (2011) 2 CHN 936

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High Courts31 Mar 2011Dismissed

CIT Vs EIH Limited

Calcutta High Court · (2011) 03 CAL CK 0017

Income Tax Act, 1961 — Section 154, 260A, 30, 31, 32Income Tax Rules, 1962 — Rule 6B

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High Courts31 Mar 2011Dismissed

Md. Khairul Alam Vs The State

Calcutta High Court · (2011) 3 CALLT 227 : (2011) 2 CALLT 80

Administrative Tribunals Act, 1985 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 452Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307

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High Courts31 Mar 2011Allowed

Swapna Roy and Others Vs New India Assurance Co. Ltd. and Others

Calcutta High Court · (2012) ACJ 2264

Motor Vehicles Act, 1988 — Section 171

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