COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 68 of 70

High Courts18 Jan 2011

In Re: Quippo Infrastructure Equipment Ltd. and Srei Infrastructure Finance Ltd.

Calcutta High Court · (2011) 101 CLA 392 : (2011) 162 CompCas 186 : (2011) 2 CompLJ 279

Companies Act, 1956 — Section 101, 391, 393, 394Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 — Regulation 92, 93, 94, 95, 95(2)Securities and Exchange Board of India Act, 1992 — Section 30

High Courts18 Jan 2011Allowed

Sanwar Ali and Another Vs Anjali Singha and Others

Calcutta High Court · (2011) 1 CALLT 622 : (2011) 5 CHN 368

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7Constitution of India, 1950 — Article 227

High Courts17 Jan 2011

Bharat Chamber of Commerce Vs Ram Jiban Ram and Another

Calcutta High Court · (2011) 3 CHN 89

West Bengal Shops and Establishments Rules, 1964 — Rule 20(1)

High Courts17 Jan 2011Dismissed

Sekh Abdul Sobur Vs The State of West Bengal

Calcutta High Court · (2011) 01 CAL CK 0092

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 406, 409, 420

High Courts17 Jan 2011

Ranajit Ghosh and Others Vs Gan Tusi Au and Others

Calcutta High Court · (2011) 1 CALLT 654

Evidence Act, 1872 — Section 45, 73West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)

High Courts17 Jan 2011Allowed

Nilima Bhattacharjee Vs Sisir Ranjan De and Others

Calcutta High Court · (2011) 01 CAL CK 0087

Constitution of India, 1950 — Article 227

High Courts17 Jan 2011

Rashid Sk. Vs State of West Bengal

Calcutta High Court · (2011) 1 CALLT 371

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

High Courts17 Jan 2011

In Re: Singhal Enterprises P. Ltd. and Another

Calcutta High Court · (2011) 3 CHN 837 : (2011) 101 CLA 375 : (2011) 162 CompCas 265

Companies Act, 1956 — Section 192, 391, 391(1), 391(5), 393

High Courts14 Jan 2011Dismissed

Jagat Taran Chakraborty Vs The State

Calcutta High Court · (2011) 1 CALLT 230 : (2011) 2 DMC 432

Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 30, 302, 307

High Courts14 Jan 2011Allowed

Adhunik Ispat Limited Vs Triveni Infrastructure Development Co. Limited

Calcutta High Court · (2011) 2 CHN 527 : (2011) 8 RCR(Civil) 2814

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Companies Act, 1956 — Section 434Evidence Act, 1872 — Section 17

High Courts14 Jan 2011Dismissed

Ragasumum Constructors Vs The State

Calcutta High Court · (2011) 3 CHN 131

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 468, 471

High Courts13 Jan 2011

Swapan Roy Vs Sima Sarkar

Calcutta High Court · (2011) 2 CHN 1017

Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 94

High Courts13 Jan 2011Allowed

Amaresh Chandra Bera Vs State and Others

Calcutta High Court · (2011) 1 CHN 698

High Courts13 Jan 2011

Rajatendu Banik Vs The State of West Bengal and Others

Calcutta High Court · (2012) 3 CALLT 304

Constitution of India, 1950 — Article 14, 16

High Courts13 Jan 2011

Rahima Bibi Vs Abdul Odud

Calcutta High Court · (2011) 5 CHN 147

Criminal Procedure Code, 1973 (CrPC) — Section 125, 257(3), 357(3)Penal Code, 1860 (IPC) — Section 415, 417, 420

High Courts12 Jan 2011Allowed

Headmaster, Asansol Chowalal Madhyamik Vidyalaya and Another Vs Ram Naresh Singh and Others

Calcutta High Court · (2011) 01 CAL CK 0080

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 3, 9Constitution of India, 1950 — Article 227Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 9

High Courts12 Jan 2011Allowed

Prasanta Hazra Vs Ranju Hazra

Calcutta High Court · (2011) 3 CHN 118 : (2011) 3 Crimes 571

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 20, 22, 23, 29Special Marriage Act, 1954 — Section 22

High Courts12 Jan 2011Dismissed

Smt. Krishna Das Vs Santana Modak and Another

Calcutta High Court · (2011) 01 CAL CK 0037

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(2), Order 26 Rule 1, 151Constitution of India, 1950 — Article 227

High Courts12 Jan 2011

Krishi Rasayan Exports Pvt. Ltd. Vs Commissioner of Customs (Port)

Calcutta High Court · (2012) 281 ELT 513

High Courts12 Jan 2011Dismissed

Piyush Gupta Vs Union of India

Calcutta High Court · (2011) 4 CHN 747

Constitution of India, 1950 — Article 226Passports Rules, 1980 — Rule 10, 5, 8, 9