COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 65 of 70

High Courts28 Jan 2011Dismissed

Rajesh Mishra Vs ESBI Transmissions Private Limited

Calcutta High Court · (2011) 2 CALLT 37

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 401, 482Penal Code, 1860 (IPC) — Section 499, 500, 501

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High Courts28 Jan 2011Dismissed

Mr. Rakesh Kumar Chhualsingh Vs The State of West Bengal and Another

Calcutta High Court · (2011) 01 CAL CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 482, 94Penal Code, 1860 (IPC) — Section 120B, 379, 500, 506

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High Courts28 Jan 2011

(Smt.) Kanchan Mondal Vs LT. Governor and Others

Calcutta High Court · (2011) 129 FLR 374

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High Courts27 Jan 2011Allowed

The Managing Committee, Mahisegeria A.M.A. High Vs State of West Bengal and Others

Calcutta High Court · (2011) 01 CAL CK 0084

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High Courts27 Jan 2011Dismissed

Anjali Mandal Vs State of West Bengal

Calcutta High Court · (2011) 4 CHN 475

Penal Code, 1860 (IPC) — Section 201, 302, 364

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High Courts27 Jan 2011Allowed

Smt. Santi Banerjee and Others Vs Smt. Durgarani Chakraborty and Others

Calcutta High Court · (2011) 2 CALLT 348

Bengal Tenancy Act, 1885 — Section 26FConstitution of India, 1950 — Article 136Evidence Act, 1872 — Section 114

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High Courts27 Jan 2011

The Managing Committee, Kadamtala High Madrasah Vs State of west bengal and Others

Calcutta High Court · (2011) 01 CAL CK 0045

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High Courts27 Jan 2011

Ataur Rahaman and Others Vs The State of West Bengal

Calcutta High Court · (2011) CriLJ 2032

Arms Act, 1959 — Section 25(1), 27Penal Code, 1860 (IPC) — Section 395, 397, 412

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High Courts27 Jan 2011Dismissed

Ajit Mishra Vs State of West Bengal

Calcutta High Court · (2011) 01 CAL CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 17, 24, 30Penal Code, 1860 (IPC) — Section 302

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High Courts25 Jan 2011Dismissed

Subrata Ghosh Vs The State of West Bengal and Others

Calcutta High Court · (2011) 1 CALLT 591

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High Courts25 Jan 2011

Amrita Bangur Vs The Chief Post Master General and Others

Calcutta High Court · (2011) 01 CAL CK 0108

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High Courts25 Jan 2011Dismissed

Sukti Sanyal Vs The Office Trustee of Govt. of West Bengal and Others

Calcutta High Court · (2011) 1 CALLT 573 : (2011) 2 CHN 63

Succession Act, 1925 — Section 211, 247, 321Trusts Act, 1882 — Section 32

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High Courts25 Jan 2011

Suresh Poddar and Another Vs The State of West Bengal

Calcutta High Court · (2011) 2 CHN 156

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 114, 34, 376

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High Courts25 Jan 2011Dismissed

Manish Chandra Sarkar Vs Prodyut Kumar Sinha and Others

Calcutta High Court · (2011) 2 CALLT 53

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AWest Bengal Land Reforms Act, 1955 — Section 8, 9

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High Courts25 Jan 2011

New Ghausia Enterprise Vs Union of India (UOI)

Calcutta High Court · (2011) 2 CHN 534

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High Courts25 Jan 2011Allowed

A and N Islands Integrated Development Corporation Ltd. and Another Vs Regional Provident Fund Commissioner-I and Others

Calcutta High Court · (2011) 129 FLR 375 : (2011) 4 LLJ 141

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7I

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High Courts25 Jan 2011Dismissed

Smt. Srabani Roy Vs The State of West Bengal and Others

Calcutta High Court · (2011) 1 BC 511 : (2011) 1 CALLT 511

Bengal (Rural) Primary Education Act, 1930 — Section 54, 66(2)Constitution of India, 1950 — Article 14

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High Courts25 Jan 2011Dismissed

Sk. Najir Hossain and Another Vs Najrul Khan

Calcutta High Court · (2011) 01 CAL CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts25 Jan 2011

Yashdeep Trexim Vs Board for Industrial and Financial Reconstruction and Others

Calcutta High Court · (2011) 106 SCL 530

Banking Regulation Act, 1949 — Section 5Central Sales Tax Act, 1956 — Section 8Companies Act, 1866 — Section 582, 583, 584, 589, 591

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High Courts25 Jan 2011Dismissed

Sk. Jalal Vs The State of West Bengal and Others

Calcutta High Court · (2011) 7 RCR(Criminal) 2340

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Evidence Act, 1872 — Section 3

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