High Courts06 Jan 2011Dismissed
State of West Bengal Vs Afcon Infrastructure Ltd.
Calcutta High Court · (2011) 01 CAL CK 0029
Contract Act, 1872 — Section 28, 28(3), 33(1), 33(2), 34
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 70 of 70
High Courts06 Jan 2011
Sukhendu Pradhan Vs State of West Bengal and Others
Calcutta High Court · (2011) 01 CAL CK 0001
Constitution of India, 1950 — Article 226
High Courts05 Jan 2011
S.K. Raju Vs Asit Kumar De and Others
Calcutta High Court · (2011) 01 CAL CK 0098
High Courts05 Jan 2011Dismissed
Dipali Rani Swarnakar Vs Md. Yeasin
Calcutta High Court · (2011) 267 ELT 299
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 17(4B), 21, 43, 5(7), 5(8)
High Courts05 Jan 2011Dismissed
Subimal Chakraborty Vs Surjya Kumar Maity and Others
Calcutta High Court · (2011) 01 CAL CK 0089
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts05 Jan 2011Dismissed
Tara Sankar Pal and Another Vs Dipali Patra and Others
Calcutta High Court · (2011) 01 CAL CK 0082
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10
High Courts05 Jan 2011Allowed
Smt. Nita Mukherjee and Another Vs Sandip Banerjee and Others
Calcutta High Court · (2011) 01 CAL CK 0081
West Bengal Premises Tenancy Act, 1956 — Section 17, 2A
High Courts05 Jan 2011Dismissed
West Bengal Primary Teachers'' Association Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 697
Constitution of India, 1950 — Article 83West Bengal Primary Education Act, 1973 — Section 37, 42, 42(1), 42(2), 60West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 7
High Courts04 Jan 2011Dismissed
Gopal Chandra Manna Vs Sridam Haldar and Another
Calcutta High Court · (2011) 01 CAL CK 0099
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 24
High Courts04 Jan 2011
Honeypath Construction and Others Vs Kishore Das and Others
Calcutta High Court · (2011) 01 CAL CK 0097
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Evidence Act, 1872 — Section 65
High Courts04 Jan 2011Allowed
Calcutta Metropolitan Group Limited. Vs Bidyut Kumar Banerjee and Others
Calcutta High Court · (2011) 01 CAL CK 0093
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2)
High Courts04 Jan 2011Dismissed
Major Partha Pratim Dutta Vs Mrs. Arundhati Dutta
Calcutta High Court · (2011) 01 CAL CK 0090
Family Courts Act, 1984 — Section 13Hindu Marriage (Amendment) Act, 1956 — Section 13(1)
High Courts04 Jan 2011Dismissed
Kallu Babu Lalchand Vs Smt. Lalmuni Devi Kharwar
Calcutta High Court · (2011) 01 CAL CK 0053
West Bengal Premises Tenancy Act, 1997 — Section 7(2)
High Courts04 Jan 2011Dismissed
EIH Limited. Vs Jay Engineering Works Limited.
Calcutta High Court · (2011) 01 CAL CK 0034
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Jan 2011
Corporation of Calcutta Vs Baldeo Shaw
Calcutta High Court · (2011) 2 CHN 348 : (2011) 3 Crimes 784
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(2), 19, 19(2), 20A