High Courts28 Feb 2011Allowed
In Re : Sraban Kumar Choudhury
Calcutta High Court · (2011) 3 CHN 215
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 59 of 70
High Courts28 Feb 2011Allowed
Kalipada Biswas Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 468
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts28 Feb 2011
Mihir Kumar Talukdar Vs Pradip Kumar Sengupta and Others
Calcutta High Court · AIR 2011 Cal 211
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 1(5)Constitution of India, 1950 — Article 11, 14, 227
High Courts28 Feb 2011Dismissed
Sujit Kumar Paul and Others Vs Subodh Kumar Paul and Another
Calcutta High Court · (2011) 02 CAL CK 0050
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts28 Feb 2011
Sanjoy Barua Vs Sarmistha Barua
Calcutta High Court · (2011) 02 CAL CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 125Special Marriage Act, 1954 — Section 27, 36
High Courts28 Feb 2011Dismissed
Bally Exports Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 269 ELT 181
Constitution of India, 1950 — Article 14, 166(3)Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 3(2), 5
High Courts28 Feb 2011Allowed
ITC Limited Vs Sri S.K. Mukherjee, Enforcement Officer, Enforcement Directorate
Calcutta High Court · (2011) 02 CAL CK 0034
Foreign Exchange Regulation Act, 1973 — Section 56, 68, 8(1), 9(1)
High Courts28 Feb 2011Allowed
Manish Dogra Vs Anima Rani Sinha
Calcutta High Court · (2011) 3 CHN 751
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts28 Feb 2011Allowed
Prabir Sur Vs Subhash Chandra Pratihar
Calcutta High Court · (2011) 4 CHN 114
Administrative Tribunals Act, 1985 — Section 28, 29AConstitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 197, 197, 197(1)
High Courts25 Feb 2011Dismissed
Union of India (UOI) Vs Smt. Manu Rani Ghose
Calcutta High Court · (2011) 2 TAC 667
Railway Claims Tribunal Act, 1987 — Section 17(2), 23Railways Act, 1989 — Section 124A
High Courts25 Feb 2011Allowed
Golap Kanti Chattopadhyay Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 CALLT 627 : (2011) 2 CHN 24
West Bengal Estates Acquisition Act, 1953 — Section 10(2), 14T(3), 54
High Courts25 Feb 2011Dismissed
Smt. Abha Rani De Dhara Vs Sri Guru Tanti
Calcutta High Court · (2011) 02 CAL CK 0100
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts25 Feb 2011Dismissed
Radha Ballov Ghosh Vs Bipul Ghosh and Others
Calcutta High Court · (2011) 4 CHN 127
Penal Code, 1860 (IPC) — Section 304(B), 498(A)
High Courts25 Feb 2011Dismissed
Sushil Kumar Biswas Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 402
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 323, 376(2), 511
High Courts25 Feb 2011Dismissed
Bhola Mondal Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 600
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts25 Feb 2011
Aurio Pharma Laboratories Pvt. Ltd. and Others Vs Prem Pathak and Others
Calcutta High Court · (2011) 02 CAL CK 0055
High Courts25 Feb 2011
Sabra Khatoon Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2011) 02 CAL CK 0048
High Courts25 Feb 2011
Rabindra Nath Bera Vs The State of West Bengal and Another
Calcutta High Court · (2011) 5 CHN 377 : (2012) CriLJ 913
Companies Act, 1956 — Section 617General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 21, 403, 409, 420, 468
High Courts25 Feb 2011Dismissed
Jarina Bibi and Others Vs Md. Rasid Ansari and Others
Calcutta High Court · (2011) 02 CAL CK 0042
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Feb 2011
Ashok Kumar Singh Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (2012) 1 SLJ 342
Penal Code, 1860 (IPC) — Section 406, 409, 467, 468, 471