High Courts07 Dec 2011
A.K. Maheshwary Vs State of West Bengal and Others
Calcutta High Court · (2012) 3 BC 658 : (2013) 1 Crimes 214
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 6 of 70
High Courts07 Dec 2011Dismissed
Absar Gazi Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 348
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 401, 440Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1)
High Courts07 Dec 2011
State of West Bengal Vs K. Banerjee and Bros
Calcutta High Court · (2012) 3 CHN 417
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 299Evidence Act, 1872 — Section 115, 34
High Courts02 Dec 2011Dismissed
Krishna Dhar and Others Vs The State of West Bengal and Others
Calcutta High Court · (2012) 4 CALLT 10
West Bengal Panchayat Act, 1973 — Section 12, 12(3)
High Courts02 Dec 2011Dismissed
Manoj Kumar Mukherjee Vs ICICI Bank Limited and Others
Calcutta High Court · (2012) 3 BC 607 : (2012) 2 CALLT 357
Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 19, 19, 2, 20, 20
High Courts02 Dec 2011
Castron Technologies Limited and another Vs Castron Mining Limited
Calcutta High Court · (2012) 108 CLA 107 : (2011) 168 CompCas 414 : (2012) 2 CompLJ 94
Companies Act, 1956 — Section 391, 392, 393Contract Act, 1872 — Section 56Mineral Concession Rules, 1960 — Rule 37, 37(1)
High Courts02 Dec 2011Dismissed
Sri Probhat Kumar Gupta @ Shaw Vs Sri Sanjay Kumar Gupta @ Sanjay Kumar Jaiswal @ Shaw and Others
Calcutta High Court · (2011) 12 CAL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts02 Dec 2011Dismissed
Haji Md. Ishfaque Vs State of West Bengal and Others
Calcutta High Court · (2012) 3 CHN 391
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 56, 65
High Courts02 Dec 2011Dismissed
S.K. Ohid Ahammed and Others Vs The West Bengal State Electricity Distribution Company Limited and Others
Calcutta High Court · (2013) 1 WBLR 788
Constitution of India, 1950 — Article 226
High Courts01 Dec 2011Allowed
Dilip Kumar Biswas Vs State of West Bengal and Others
Calcutta High Court · (2011) 12 CAL CK 0115
Penal Code, 1860 (IPC) — Section 340B, 498AWest Bengal Primary Education (Conduct of Service of Teachers of Primary Schools) Rules, 2001 — Rule 10, 7(2), 8, 9
High Courts01 Dec 2011Disposed Off
Apurbalal Dutta Vs Hooghly District Primary School Council
Calcutta High Court · (2013) 2 CHN 372
High Courts01 Dec 2011Dismissed
Sri Swadesh Ghosh Vs CESC Limited and Others
Calcutta High Court · (2011) 12 CAL CK 0066
Central Provinces and Berar Sales Tax Act, 1947 — Section 22(1)Constitution of India, 1950 — Article 14, 19, 226Electricity Act, 1910 — Section 21, 21(2)
High Courts01 Dec 2011
State of West Bengal and Others Vs Biswanath Bhattacharya and Others
Calcutta High Court · (2012) 1 CALLT 386 : (2012) 5 CHN 308
Limitation Act, 1963 — Section 5
High Courts01 Dec 2011
Sumit Majumder and Another Vs The State of West Bengal and Others
Calcutta High Court · (2012) 2 CALLT 367 : (2012) 5 CHN 579
Bengal Excise Act, 1909 — Section 8, 8(2), 8(3)Constitution of India, 1950 — Article 226
High Courts01 Dec 2011Allowed
Kallol Kumar Bysak Vs Krishan Prakash Bhargava
Calcutta High Court · (2012) 1 CHN 482
Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 195, 199(1), 200, 202, 204
High Courts30 Nov 2011Allowed
M/s. Kris Textiles Pvt. Ltd. and Another Vs Union of India and Others
Calcutta High Court · (2012) 3 BC 619 : (2012) 2 CALLT 351
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17, 17(1), 19, 30(1)
High Courts30 Nov 2011Dismissed
Syed Mosaraf Hossain Vs The State of West Bengal and Others
Calcutta High Court · (2012) 1 CALLT 452 : (2012) 5 CHN 466
High Courts30 Nov 2011Allowed
Lakshmi Narayan Mondal Vs Amiya Ghosh and Others
Calcutta High Court · (2011) 11 CAL CK 0059
Evidence Act, 1872 — Section 115Hindu Succession Act, 1956 — Section 23West Bengal Land Reforms Act, 1955 — Section 14(6)
High Courts30 Nov 2011Dismissed
Sri Mohanlal Manna Vs Sri Lakshmi Prasad Shaw
Calcutta High Court · (2011) 11 CAL CK 0053
Bengal General Clauses Act, 1899 — Section 28Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts30 Nov 2011Dismissed
Smt. Pratima Das @ Kachu Das Vs Smt. Mira Das and Another
Calcutta High Court · (2012) 1 DMC 859
Hindu Marriage Act, 1955 — Section 10Specific Relief Act, 1963 — Section 34