High Courts15 Feb 2011Dismissed
Rabiyal Mondal Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 333
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 392, 395, 412
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 62 of 70
High Courts15 Feb 2011Dismissed
Asraful Haque Vs The State of West Bengal
Calcutta High Court · (2011) CriLJ 1831 : (2011) 2 Crimes 480 : (2011) 3 RCR(Criminal) 628 : (2011) 3 RCR(Criminal) 628
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4), 294Evidence Act, 1872 — Section 58
High Courts15 Feb 2011Dismissed
Baidyanath Modak Vs Smt. Swapna Modak and Others
Calcutta High Court · (2011) 02 CAL CK 0053
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7, Order 8 Rule 6A
High Courts15 Feb 2011
Sk. Qumru Alam Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2011) 02 CAL CK 0035
High Courts15 Feb 2011Dismissed
Promod Kumar Rai Vs Cholamandalam Dbs Finance Ltd.
Calcutta High Court · (2012) 2 BC 577 : (2011) 2 CHN 351
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Feb 2011Dismissed
Interior Installation Vs BOC India Limited
Calcutta High Court · (2011) 02 CAL CK 0104
Arbitration and Conciliation Act, 1996 — Section 11, 7, 8, 8(1)Constitution of India, 1950 — Article 227
High Courts14 Feb 2011Dismissed
Sambhu Nath Samanta Vs Gobinda Chandra Metya and Others
Calcutta High Court · (2011) 02 CAL CK 0086
High Courts14 Feb 2011Allowed
Seema Begum and Another Vs Marium Bibi and Others
Calcutta High Court · (2011) 2 CALLT 410 : (2011) 3 CHN 218
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 20, 96Constitution of India, 1950 — Article 323(B)
High Courts14 Feb 2011
Purnendu Sekher Pahari Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 765
High Courts14 Feb 2011Dismissed
Ranjita Apartment Owners'' Association and Others Vs Sri Prabir Kumar Chakraborty
Calcutta High Court · AIR 2011 Cal 82 : (2011) 3 ARBLR 363 : (2011) 4 CHN 88 : (2011) 8 RCR(Civil) 1167
Arbitration and Conciliation Act, 1996 — Section 11, 2, 34, 42Constitution of India, 1950 — Article 227
High Courts14 Feb 2011
Dulichand Finance and Leasing Limited Vs Abbasur Rahaman and Another
Calcutta High Court · (2011) 02 CAL CK 0038
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 13, 17, 21
High Courts14 Feb 2011
Hindusthan Copper Vs Utkal Moulding
Calcutta High Court · (2011) 2 CHN 111
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 18(4)
High Courts11 Feb 2011
Abhimanyu Mazumdar and Others Vs The Superintending Engineer and Others etc. etc.
Calcutta High Court · AIR 2011 Cal 64 : (2011) 1 CALLT 543 : (2011) 2 CHN 768
Constitution of India, 1950 — Article 21Electricity Act, 2003 — Section 164, 176, 176(2), 43, 67Works of Licensees Rules, 2006 — Rule 2, 2(2), 3, 3(1)
High Courts11 Feb 2011Dismissed
Dishergarh Cement Works Private Ltd. Vs DPSC Ltd.
Calcutta High Court · (2011) 5 CHN 328
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 126, 126(1), 126(2), 126(5), 127West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 6
High Courts11 Feb 2011
Board of Trustees for the Port of Calcutta Vs State of West Bengal and Others
Calcutta High Court · (2011) 3 CALLT 194 : (2011) 4 CHN 421
Major Port Trusts Act, 1963 — Section 3, 35, 5West Bengal Finance (Sales Tax) Act, 1941 — Section 2, 2(C), 2(D), 6(D)
High Courts11 Feb 2011
Bhanu Prokash Srivastava Vs State of West Bengal and Others
Calcutta High Court · (2011) 02 CAL CK 0046
High Courts11 Feb 2011Dismissed
Shrimati Mamata Guha Vs Pranab Kumar Das
Calcutta High Court · (2011) 2 CALLT 144
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 104(2), 141Constitution of India, 1950 — Article 226
High Courts11 Feb 2011Allowed
Amarendra Narayan Pal Vs Maneswarpur Shivadurga Samity High School
Calcutta High Court · (2011) 2 CALLT 68
High Courts10 Feb 2011Allowed
Subhas Chandra Sil Vs Sumik Sil
Calcutta High Court · (2011) 4 CHN 744
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11