High Courts11 Jan 2011
Suroma Naskar Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 495
Land Acquisition Act, 1894 — Section 18, 18(1), 18(2)
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 69 of 70
High Courts11 Jan 2011
Sekhar Naskar Vs The State of West Bengal
Calcutta High Court · (2011) 2 CALLT 22
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 376
High Courts11 Jan 2011
Kalipada Ghosh Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 349
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 304West Bengal Primary Education (Service Conduct of Teachers of Primary Schools) Rules, 2001 — Rule 10, 7, 8, 9
High Courts11 Jan 2011
Smt. Mithu Das Vs The State of West Bengal and Others
Calcutta High Court · (2011) 01 CAL CK 0047
High Courts11 Jan 2011
Nakul Chandra Paul Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 626
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 376
High Courts11 Jan 2011Dismissed
Smt. Sabitri Mitra Vs The Hon''ble Speaker, West Bengal Legislative Assembly and Another
Calcutta High Court · (2013) 2 CALLT 145
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(4)Constitution of India, 1950 — Article 136, 226, 227, 32
High Courts10 Jan 2011
Ebadat Mondal and Others Vs The State of West Bengal
Calcutta High Court · (2011) 1 CALLT 263
Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts10 Jan 2011
Biswanath Chakraborty Vs C.C. (Preventive), West Bengal
Calcutta High Court · (2011) 270 ELT 170 : (2012) 26 STR 385
High Courts10 Jan 2011
Mr. Masruddin Vs Sher Mohammad Qureshi and Another
Calcutta High Court · (2011) 01 CAL CK 0052
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, 151Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 7(2)
High Courts10 Jan 2011Dismissed
Noratmal Bengani Vs Dhruba Kumar Jalan
Calcutta High Court · (2011) 01 CAL CK 0048
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Constitution of India, 1950 — Article 227
High Courts10 Jan 2011
Mercury Exports Vs CLC Tanner''s Association
Calcutta High Court · AIR 2011 Cal 117 : (2011) 4 ARBLR 195 : (2011) 2 CALLT 149 : (2011) 2 CHN 492
Arbitration and Conciliation Act, 1996 — Section 36, 7, 8, 8(2), 9
High Courts10 Jan 2011
Tilak Sarkar Vs The State and Another
Calcutta High Court · (2011) 3 CHN 97 : (2011) 2 Crimes 647
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 376, 493, 90
High Courts10 Jan 2011
M/s. Mercury Exports Vs CLC Tanner''s Association
Calcutta High Court · AIR 2011 Cal 117 : (2011) 4 ARBLR 195 : (2011) 2 CALLT 149 : (2011) 2 CHN 492
Arbitration and Conciliation Act, 1996 — Section 36, 7, 8, 8(2), 9
High Courts07 Jan 2011
Descon Ltd. Vs Biman Behari Sen and Others
Calcutta High Court · (2011) 2 CALLT 61 : (2011) 102 CLA 135 : (2011) 162 CompCas 618
Companies Act, 1956 — Section 397, 398, 399, 399(3), 399(4)Company Law Board Regulations, 1991 — Regulation 18, 44, 48
High Courts07 Jan 2011
Smt. Shrabani Mondal (Pal) Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 470
Constitution of India, 1950 — Article 14, 16State Government Establishment and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 — Section 10, 2, 2(11), 2(4), 3West Bengal Primary Education Act, 1973 — Section 106, 107, 2, 91
High Courts07 Jan 2011Allowed
Enkon Private Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 CALLT 255 : (2011) 1 CHN 464
Calcutta Metropolitan Development Authority Act, 1972 — Section 3
High Courts07 Jan 2011Dismissed
Ali Akbar Mondal and Others Vs The State of West Bengal
Calcutta High Court · (2011) 1 CALLT 424 : (2011) 2 CHN 374
Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 302, 324, 326, 34
High Courts07 Jan 2011
Satyabrata Chakraborti Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 1 CHN 686 : (2011) 129 FLR 315 : (2011) 4 LLJ 176
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 17, 17(1), 17(1C), 17(2A)Penal Code, 1860 (IPC) — Section 406, 409
High Courts06 Jan 2011Allowed
Jamat Ali Sheikh alias Mondal Vs The State of West Bengal
Calcutta High Court · (2011) 1 CALLT 381 : (2011) 2 DMC 675
Criminal Procedure Code, 1973 (CrPC) — Section 212Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts06 Jan 2011
Surajit Adak Vs C.E.S.C. Ltd.
Calcutta High Court · (2011) 3 CHN 774
Electricity Act, 2003 — Section 43