High Courts10 Feb 2011Allowed
Rabi Kumar Das Vs Sumitra Bala Dasi and Others
Calcutta High Court · (2011) 02 CAL CK 0088
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 63 of 70
High Courts10 Feb 2011
Chitra Mali (Mondal) Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 84
Constitution of India, 1950 — Article 15, 15(3)West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 14, 14(1)
High Courts10 Feb 2011
Sri Jatindra Chowrasia and Another Vs Smt. Anamika Roy and Smt. Maya Chowrasia and Others
Calcutta High Court · (2011) 2 CALLT 185 : (2011) 2 CHN 213 : (2012) 1 RCR(Rent) 456
Civil Procedure Code, 1908 (CPC) — Section 100, 5West Bengal Premises Tenancy Act, 1956 — Section 13(4)West Bengal Premises Tenancy Act, 1997 — Section 6(6)
High Courts10 Feb 2011
Union of India (UOI) Vs Cementone
Calcutta High Court · (2011) 1 CALLT 645
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts10 Feb 2011
Javed Akther Vs N.K. Ghoshal, Official Receiver
Calcutta High Court · (2011) 3 CHN 787
Contempt of Courts Act, 1971 — Section 12
High Courts07 Feb 2011
Smt. Namita Biswas Vs Anil Kr. Khan and Others
Calcutta High Court · (2011) 02 CAL CK 0107
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8
High Courts07 Feb 2011Allowed
Descon Ltd. Vs Biman Behari Sen and Others
Calcutta High Court · (2011) 2 CALLT 61 : (2011) 102 CLA 141 : (2011) 162 CompCas 631 : (2011) 162 CompCas 618 : (2011) 107 SCL 477
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24Companies Act, 1956 — Section 397, 398, 399, 402
High Courts07 Feb 2011Dismissed
National Insurance Company Vs Jharna Ghosh and Others
Calcutta High Court · (2011) 02 CAL CK 0028
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 115, 227Criminal Procedure Code, 1973 (CrPC) — Section 115
High Courts07 Feb 2011Dismissed
Deba Prasad Datta Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 507
High Courts07 Feb 2011Dismissed
Badal Chandra Pal Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 538
Forest Act, 1927 — Section 59Limitation Act, 1963 — Section 5
High Courts04 Feb 2011Allowed
Shri Mohammed Yousuf and Others Vs The Union of India (UOI) and Others
Calcutta High Court · (2011) 02 CAL CK 0102
Andaman and Nicobar Home Guard Rules, 1965 — Rule 4(1)
High Courts04 Feb 2011
Jasmine Commercials Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2011) 200 TAXMAN 338
Civil Procedure Code, 1908 (CPC) — Section 86Income Tax Act, 1961 — Section 12, 143, 254, 260A
High Courts04 Feb 2011Dismissed
Commissioner of Central Excise Vs Alliance Udyog Limited
Calcutta High Court · (2011) 2 CALLT 76 : (2011) 184 ECR 318 : (2011) 266 ELT 171
Central Excise Rules, 1944 — Rule 56ACentral Excise Rules, 2002 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 12B, 35H
High Courts04 Feb 2011Dismissed
CESC Limited and Another Vs Deputy Chief Engineer-Customer Relation Management Cell and Appellate Authority and Others
Calcutta High Court · (2011) 2 CALLT 238 : (2011) 2 CHN 760 : (2011) ELR 494
Electricity Act, 2003 — Section 126, 135
High Courts04 Feb 2011Dismissed
West Bengal Trade Promotion Organisation Vs The Indian Craft Village Trust and Others
Calcutta High Court · (2011) 2 CHN 641
Constitution of India, 1950 — Article 12, 14, 226, 227, 299Criminal Procedure Code, 1973 (CrPC) — Section 125, 145, 145(1), 151Evidence Act, 1872 — Section 115
High Courts04 Feb 2011Dismissed
Tirupati Jute Industries Ltd. and Another Vs Employees Provident Fund Organisation and Others
Calcutta High Court · (2011) 129 FLR 965 : (2011) 4 LLJ 197 : (2011) LLR 657
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 7A(2), 7A(3), 7B
High Courts04 Feb 2011
Jaydeep Kumar Dey and Others Vs Zilla Parishad
Calcutta High Court · (2011) 2 CHN 661 : (2011) 129 FLR 525
Andaman and Nicobar Islands (Panchayat Administration) Rules, 1997 — Rule 46Andaman and Nicobar Islands (Panchayats) Regulations, 1994 — Regulation 150, 151, 163Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10
High Courts04 Feb 2011
Bay Island Hotel Ltd. Vs Lieutenant Governor
Calcutta High Court · (2012) 1 CHN 306
Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 202(1), 202(7), 202(8), 204, 28Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 7, Order 7 Rule 11, 115Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 2011Allowed
Hindustan Lever Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2012) 249 CTR 367 : (2011) 335 ITR 108 : (2011) 333 ITR 108
Income Tax Act, 1961 — Section 143(3), 260A, 263Income Tax Rules, 1962 — Rule 8
High Courts04 Feb 2011Dismissed
State of West Bengal and Others Vs The Supreme Industries Limited
Calcutta High Court · (2011) 1 CALLT 632 : (2011) 2 CHN 174 : (2011) 185 ECR 121 : (2013) 58 VST 117
Bengal Finance (Sales Tax) Act, 1941 — Section 10FWest Bengal Sales Tax Act, 1994 — Section 31, 32, 39, 40, 41West Bengal Taxation Tribunal Act, 1987 — Section 8