High Courts24 Feb 2011
Bijay Kumar Ghosh Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 326
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 60 of 70
High Courts24 Feb 2011
Vodafone Essar East Ltd. Vs Regional Provident Fund Commissioner
Calcutta High Court · (2011) 3 CHN 341 : (2012) 134 FLR 317
High Courts24 Feb 2011Dismissed
Tapan Bhattacharya and Others Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2011) 2 CALLT 624 : (2011) 5 CHN 66
Calcutta Municipal Corporation (Building) Rules, 2009 — Rule 9Calcutta Municipal Corporation Act, 1980 — Section 2(71), 2(83), 393, 394, 395Constitution of India, 1950 — Article 226
High Courts24 Feb 2011Dismissed
Mishra and Mishra (Agencies) Enterprises Vs Union of India
Calcutta High Court · (2011) 266 ELT 330
Customs Act, 1962 — Section 130Customs House Agents Licensing Regulations, 2004 — Section 20(1)Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
High Courts23 Feb 2011Allowed
Contai Co-Operative Bank Limited Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 02 CAL CK 0108
Constitution of India, 1950 — Article 14, 21, 226, 227, 254(2)Consumer Protection Act, 1986 — Section 15, 25, 27
High Courts23 Feb 2011
Banabihari Mondal Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 393
High Courts23 Feb 2011Dismissed
Alok Kumar Das Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 370
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 21, 409
High Courts23 Feb 2011
Bhabi Properties (P.) Ltd. Vs Assistant Commissioner of Income Tax, Company Circle 9(1), Calcutta
Calcutta High Court · (2011) 02 CAL CK 0063
Income Tax Act, 1961 — Section 147, 148, 2(47), 22, 260ATransfer of Property Act, 1882 — Section 53A
High Courts23 Feb 2011
Nikhil Kumar Bhaumik Vs State of West Bengal and Others
Calcutta High Court · (2011) 02 CAL CK 0051
High Courts23 Feb 2011Allowed
HDFC Bank Ltd. Vs The State of West Bengal and Another
Calcutta High Court · (2011) 2 CALLT 227
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 341, 379
High Courts23 Feb 2011Dismissed
Sk. Pear Ali Vs Serajun Nehar and another
Calcutta High Court · (2011) 3 RCR(Civil) 630 : (2011) 3 RCR(Criminal) 441
Criminal Procedure Code, 1973 (CrPC) — Section 125, 25Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts22 Feb 2011Allowed
Indian Iron and Steel Company Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 28 : (2011) 5 CHN 164 : (2011) 130 FLR 303 : (2012) 1 LLJ 83 : (2011) LLR 771
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 23Payment of Bonus Act, 1965 — Section 20
High Courts22 Feb 2011Allowed
M/s. Indian Iron and Steel Company Limited (Burnpur Works, Burnpur) Vs State of West Bengal and Others
Calcutta High Court · (2011) 130 FLR 303
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 20, 23
High Courts22 Feb 2011Allowed
Sri Gurupada Mandal Vs State of West Bengal and Others
Calcutta High Court · (2011) 2 CHN 295
West Bengal Board of Primary Education (Conduct of Service of Teachers of Primary Schools) Rules, 2001 — Rule 10, 8, 9, 9(2), 9(3)
High Courts22 Feb 2011
Sri Ashok Saha Vs Smt. Mira Shaw
Calcutta High Court · (2011) 02 CAL CK 0033
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts22 Feb 2011Dismissed
Shyamal Kumar Deb Vs Smt. Sushila Bala Sardar
Calcutta High Court · (2012) 1 CALLT 458
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts21 Feb 2011Allowed
Jahangir Alam Vs The State of West Bengal
Calcutta High Court · (2011) 4 CHN 621
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 376(2), 511
High Courts21 Feb 2011Dismissed
New Globe Transport Corporation Vs Magma Shrachi Finance Ltd.
Calcutta High Court · AIR 2011 Cal 72 : (2011) 2 CHN 287
Arbitration and Conciliation Act, 1996 — Section 3, 3(1), 3(2), 31(5), 34Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 114
High Courts21 Feb 2011Allowed
Smt. Padmabati Mitra Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 2 CALLT 152 : (2011) 2 CHN 239 : (2011) 129 FLR 679
High Courts21 Feb 2011Allowed
Ananda Paul Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 823
Penal Code, 1860 (IPC) — Section 201, 302, 302, 304B, 34