High Courts21 Jan 2011Dismissed
West Bengal State Electricity Distribution Company Ltd. Vs Jadavpur Tea Company Ltd.
Calcutta High Court · (2012) 1 CHN 1
Electricity Act, 2003 — Section 126, 126(1), 126(6), 127, 135
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 67 of 70
High Courts21 Jan 2011Dismissed
Regional Provident Fund Commissioner and Another Vs Superintendence Company of India Pvt. Ltd.
Calcutta High Court · (2011) 3 CHN 242 : (2011) 129 FLR 1071 : (2012) 1 LLJ 703
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7(1), 7A
High Courts21 Jan 2011Dismissed
Urban Amenities Pvt. Ltd. Vs Mrityunjoy Seal and Others
Calcutta High Court · AIR 2011 Cal 123 : (2011) 1 CHN 645
Transfer of Property Act, 1882 — Section 115
High Courts21 Jan 2011Allowed
M/s. Dharampal Satyapal Limited Vs The Assistant Commissioner, Commercial Taxes, Corporate Division and Others
Calcutta High Court · (2011) 2 CALLT 120 : (2011) 41 VST 463
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 226, 227
High Courts20 Jan 2011Allowed
Pulak Kole and Another Vs The State of West Bengal and Others
Calcutta High Court · (2011) 01 CAL CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 177, 181, 181(4), 498(A)Penal Code, 1860 (IPC) — Section 406
High Courts20 Jan 2011Allowed
Mobarak Sk. @ Mobarak Hossain and Others Vs The State of West Bengal
Calcutta High Court · (2011) 1 CALLT 388 : (2011) 2 CHN 362 : (2011) CriLJ 1677
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 326, 34, 341
High Courts20 Jan 2011Dismissed
Mangali Haldar and Another Vs The State of West Bengal
Calcutta High Court · (2011) 01 CAL CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Penal Code, 1860 (IPC) — Section 164, 376(2), 511
High Courts20 Jan 2011
Official Liquidator, British India Steels Ltd. Vs Prof. Suresh chandra kuchhal and Others
Calcutta High Court · (2011) 162 CompCas 318
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Companies Act, 1956 — Section 17, 19, 19(13A), 19(19), 25
High Courts20 Jan 2011
Bappa Das and Another Vs The State of West Bengal
Calcutta High Court · (2011) 1 CALLT 270 : (2011) 1 CHN 674
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 364(A)
High Courts20 Jan 2011
Enterprise International Ltd. Vs Commissioner of Customs (Port)
Calcutta High Court · (2012) 281 ELT 47
Customs Act, 1962 — Section 129EE
High Courts20 Jan 2011
Md. Sabir Hussain Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 359
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 401, 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 13(2), 18, 19, 20
High Courts20 Jan 2011Dismissed
Commissioner of Customs (Port) Vs Emami Ltd.
Calcutta High Court · (2011) 265 ELT 184 : (2012) 25 STR 195
Customs Act, 1962 — Section 130
High Courts20 Jan 2011Dismissed
Md. Jahiruddin Vs The State of West Bengal
Calcutta High Court · (2011) 01 CAL CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 156, 307, 326, 376
High Courts20 Jan 2011Dismissed
Sristidhar Ghosh Vs Khadim Chandra Ghosh @ Sunil Ghosh and Others
Calcutta High Court · (2011) 01 CAL CK 0039
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts19 Jan 2011Allowed
Rotoflex Printing and Laminating Co. Pvt. Ltd. Vs Dhaulgiree Polyolefins Pvt. Ltd.
Calcutta High Court · (2011) 01 CAL CK 0106
West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2)
High Courts19 Jan 2011Allowed
Smt. Saraswati Barman and Others Vs The State of West Bengal
Calcutta High Court · (2011) 1 CALLT 376 : (2011) 2 CHN 1007 : (2011) 2 DMC 349
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 34, 498A
High Courts19 Jan 2011Dismissed
Sushma Singh Vs Rabindra Singh
Calcutta High Court · (2011) 01 CAL CK 0046
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 13, 151Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 16, 34
High Courts19 Jan 2011Allowed
Bar Association High Court and Another, Krishnendu Bhadra and Asish Das Vs State of W.B. and Others
Calcutta High Court · (2011) 1 CALLT 359 : (2011) 2 CHN 442
Constitution of India, 1950 — Article 226, 227, 32
High Courts19 Jan 2011Dismissed
SRRAK-REIPL JV and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 01 CAL CK 0030
Constitution of India, 1950 — Article 14, 226, 226(2)
High Courts19 Jan 2011Dismissed
Manash Choudhury Vs State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 394 : (2011) 2 CHN 752
Civil Procedure Code, 1908 (CPC) — Section 144