High Courts14 Mar 2011
Tapan Sarkar Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 387
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 56 of 70
High Courts14 Mar 2011Dismissed
Delanipur Mosque, Madarasa Committee and Others Vs Lieutenant Governor and Others
Calcutta High Court · (2011) 03 CAL CK 0069
Constitution of India, 1950 — Article 124, 155, 217, 223, 224Waqf Act, 1954 — Section 14, 14(1), 14(3), 14(7), 67(2)
High Courts14 Mar 2011
Shri Ronak Ali Vs Lieutenant Governor and Others
Calcutta High Court · (2011) 03 CAL CK 0065
High Courts14 Mar 2011Dismissed
N. Ravindran Vs V. Ramchandran
Calcutta High Court · (2011) 3 CHN 416
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 11, Order 2 Rule 1, Order 7 Rule 11, Order 7 Rule 14(1), Order 7 Rule 7Limitation Act, 1963 — Article 58, 65Transfer of Property Act, 1882 — Section 53
High Courts11 Mar 2011Allowed
I.K. Agencies Pvt. Ltd. Vs Commissioner of Wealth Tax, Kol-III
Calcutta High Court · (2011) 241 CTR 185 : (2012) 347 ITR 664
Income Tax Act, 1922 — Section 22(2), 34Income Tax Act, 1961 — Section 143(2), 148Wealth Tax Act, 1957 — Section 14, 15, 16, 16(1), 16(3)
High Courts11 Mar 2011Allowed
Padrone Marketing Vs Controller of Thika Tenancy
Calcutta High Court · AIR 2011 Cal 97 : (2011) 2 CHN 36
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 2(5), 4, 5(2), 6Constitution of India, 1950 — Article 300A
High Courts11 Mar 2011
State of West Bengal and Others Vs Indian Jute Mills Association and Others
Calcutta High Court · (2011) 2 CHN 899 : (2011) 184 ECR 367
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Central Sales Tax Act, 1956 — Section 3, 5Constitution of India, 1950 — Article 226, 323B
High Courts11 Mar 2011Dismissed
Kenaram Biswas and Others Vs Nadia Gramin Bank and Others
Calcutta High Court · (2011) 5 CHN 282
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 3, 3(J), 3J(A), 3J(B), 3J(C)Regional Rural Banks Act, 1976 — Section 17, 29
High Courts11 Mar 2011Dismissed
Dibyendu Das Vs Hon''ble High Court at Calcutta Samiul Haque Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 693
West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 — Section 6, 6(2)
High Courts11 Mar 2011Allowed
R.K. Sharma Vs Union of India and Others
Calcutta High Court · (2011) 3 CALLT 210
Central Industrial Security Force Rules, 2001 — Rule 34, 36, 36(10), 36(15), 36(16)Constitution of India, 1950 — Article 226Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22, 22(2), 6, 9(21)
High Courts11 Mar 2011Allowed
Sk. Sultan Ali Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 100 : (2011) 3 CHN 345
Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 389, 389(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts10 Mar 2011Allowed
Panna Bala Manna Vs Basudeb Manna
Calcutta High Court · (2011) 2 CHN 395
Civil Procedure Code, 1908 (CPC) — Section 99
High Courts10 Mar 2011Allowed
Sraban Kumar Choudhury Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 845
High Courts10 Mar 2011
Madhu Bhowmik @ Madhusudan Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 459
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts09 Mar 2011Dismissed
Sri Rajdeo Ram Vs Gita Rani Sarkar
Calcutta High Court · (2011) 03 CAL CK 0152
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, 11, 47Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 116
High Courts09 Mar 2011Allowed
Aloke Bose Vs Subal Paul and Others
Calcutta High Court · (2011) 5 CHN 315
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6D(4), 151Constitution of India, 1950 — Article 227
High Courts09 Mar 2011
Dilip Kr. Mishra and Another Vs Dubrajpur Co-operative Agricultural Marketing Society Ltd. and Others
Calcutta High Court · (2011) 03 CAL CK 0095
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Mar 2011Dismissed
Adya Pipes Private Limited. Vs Central Bank of India and Another
Calcutta High Court · (2011) 03 CAL CK 0094
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(12), 13(2), 13(3A), 13(4)
High Courts08 Mar 2011Dismissed
Tarakeswar Tewari Vs Rambahadur Shaw and Another
Calcutta High Court · (2011) 03 CAL CK 0161
West Bengal Premises Tenancy Act, 1956 — Section 13(3A), 3A
High Courts08 Mar 2011
Sirajul Islam and Another Vs Ekram Sheikh and Others
Calcutta High Court · (2011) 03 CAL CK 0137
Civil Procedure Code, 1908 (CPC) — Section 115A