High Courts25 Mar 2011
Arati Pradhan Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2011) 03 CAL CK 0148
Motor Vehicles Act, 1988 — Section 158(6)
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 52 of 70
High Courts25 Mar 2011
Shyamal Acharya Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 551
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 113A, 113B, 161, 6Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts25 Mar 2011
Ajoy Kumar Shaw Vs The State of West Bengal
Calcutta High Court · (2011) 03 CAL CK 0089
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts25 Mar 2011
State of West Bengal and Others Vs Dilip Kumar Roy and Another
Calcutta High Court · (2011) 2 CALLT 195 : (2011) 2 CHN 698
Defence of India Act, 1962 — Section 29Land Acquisition Act, 1894 — Section 4West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1)
High Courts25 Mar 2011Dismissed
Gouri Sankar Das Vs K.C. Das Pvt. Ltd. and Another
Calcutta High Court · (2011) 8 RCR(Civil) 2880
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts25 Mar 2011Dismissed
Consolidated Industrial Fund Ltd. Vs Commissioner of Income Tax and Another
Calcutta High Court · (2011) 242 CTR 213
Income Tax Act, 1961 — Section 143(1), 143(1A), 143(2), 143(3), 154
High Courts25 Mar 2011Allowed
K.C. Das Pvt. Ltd. and Another Vs K.C. Dass
Calcutta High Court · AIR 2011 Cal 136 : (2011) 2 CHN 703 : (2011) 48 PTC 161
High Courts25 Mar 2011
Bhabani Pakrey Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 672
Burdwan University Act, 1981 — Section 2, 21, 21(20), 51Burdwan University Regulations — Regulation 23
High Courts24 Mar 2011Dismissed
Madan Mohan Chandra alias Chanda and Others Vs Madan Mohan Daripa and Others
Calcutta High Court · (2011) 03 CAL CK 0165
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts24 Mar 2011Dismissed
Sk. Hayat Box and Others Vs Sushil Chandra Naraya Chowdhury and Others
Calcutta High Court · (2011) 03 CAL CK 0138
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, Order 26 Rule 9
High Courts24 Mar 2011Allowed
Tapan Haldar Vs Block Development Officer, Mandir Bazar, South 24-Parganas
Calcutta High Court · (2011) 4 CHN 76
High Courts24 Mar 2011
Biplab Das Vs Chairman, Bangiya Gramin Vikash Bank
Calcutta High Court · (2011) 3 CHN 760 : (2011) LLR 947
High Courts23 Mar 2011Dismissed
Adyti Ghosh Vs Sujata Banerjee and Others
Calcutta High Court · (2011) 03 CAL CK 0166
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 10, 148, 15Constitution of India, 1950 — Article 227
High Courts23 Mar 2011Dismissed
Isibars Ltd. Vs Commerzbank AG
Calcutta High Court · (2011) 3 CHN 606
Banking Regulation Act, 1949 — Section 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 2
High Courts23 Mar 2011Allowed
ICICI Bank Limited. Vs Limtex (India) Limited.
Calcutta High Court · AIR 2011 Cal 111 : (2011) 3 CALLT 77
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 20Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 28
High Courts23 Mar 2011Dismissed
Rupa Agarwal and Another Vs The State of West Bengal
Calcutta High Court · (2011) 03 CAL CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 327, 34, 384, 406
High Courts23 Mar 2011
Durshi Chand Agarwal Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CHN 1011 : (2011) 2 DMC 377
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 9
High Courts23 Mar 2011Allowed
R.S.S.I. Ltd., Now Presently Known as RSI Pvt. Ltd. Vs Employees'' Provident Fund Organization
Calcutta High Court · (2011) 2 CHN 928 : (2012) 132 FLR 549 : (2011) 4 LLJ 568
Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 19Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 286
High Courts23 Mar 2011
Arpita Sen Vs The State of West Bengal and Others
Calcutta High Court · (2011) 03 CAL CK 0090
Recruitment Rules, 2001 — Rule 6West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 14, 6(1)