High Courts28 Nov 2011Dismissed
Tahira Zameer @ Nasima and Others Vs Shahani Rahman @ ors.
Calcutta High Court · (2011) 11 CAL CK 0017
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 11, 21Waqf Act, 1995 — Section 85
COURT ARCHIVE
Calcutta High Court judgments, 2011
1,395 judgments · page 8 of 70
High Courts25 Nov 2011Dismissed
Golam Jilani Vs State Bank of India and Others
Calcutta High Court · (2012) 2 CHN 541
High Courts25 Nov 2011Dismissed
Paresh Basak and Another Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 200 : (2012) 2 DMC 149
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 34, 498A
High Courts25 Nov 2011Dismissed
Rina Halder Vs The State of West Bengal and Others
Calcutta High Court · (2012) 1 CHN 139
High Courts24 Nov 2011
Sailendra Nath Das and Another Vs The State of West Bengal and Others
Calcutta High Court · (2011) 11 CAL CK 0079
West Bengal Primary Education Act, 1973 — Section 106, 60
High Courts24 Nov 2011Allowed
Devine Mercantiles Pvt. Ltd. Vs Allahabad Bank and Others
Calcutta High Court · (2012) 1 CALLT 19
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts24 Nov 2011Allowed
Dr. Rabindra Nath Saren Vs The State of West Bengal 61 Ors
Calcutta High Court · AIR 2012 Cal 157 : (2012) 1 CALLT 497 : (2012) 4 CHN 58
West Bengal Health Services Act, 1990 — Section 21
High Courts24 Nov 2011Allowed
Bidhan Chandra Mahato Vs The State of West Bengal and Others
Calcutta High Court · (2011) 11 CAL CK 0032
Constitution of India, 1950 — Article 14, 16West Bengal Primary Education Act, 1973 — Section 106, 60
High Courts24 Nov 2011
Tanmay Mandal Vs The West Bengal Central School Service Commission and Others
Calcutta High Court · (2011) 11 CAL CK 0027
West Bengal School Service Commission (Selection of Persons for Appointment to the Post of Teachers) Rules, 2007 — Rule 17West Bengal School Service Commission Act, 1997 — Section 17
High Courts24 Nov 2011
Keya Saha Vs The State of West Bengal and Others
Calcutta High Court · (2013) 1 CHN 217
West Bengal Primary Education (Leave of Teachers of Primary Schools) Rules, 1999 — Rule 3, 7West Bengal Primary Education Act, 1973 — Section 106, 2, 56AWest Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 10, 11, 14, 2, 23
High Courts24 Nov 2011Allowed
Bimalendu Chattopadhyay Vs State Bank of India and Others
Calcutta High Court · (2012) 1 CALLT 371 : (2012) 4 CHN 465 : (2012) 133 FLR 608
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts24 Nov 2011Dismissed
Provati Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 278
Criminal Procedure Code, 1973 (CrPC) — Section 164Motor Vehicles Act, 1988 — Section 67, 68, 68(3)(ca), 69, 69(1)
High Courts24 Nov 2011Dismissed
Manju Mitra and Others Vs Anil Krishna Paul
Calcutta High Court · (2011) 11 CAL CK 0015
Civil Procedure Code, 1908 (CPC) — Section 10, 151Succession Act, 1925 — Section 276, 295
High Courts24 Nov 2011Dismissed
Prafullya Kumar Mahato Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 210
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts23 Nov 2011Dismissed
Shilpa Lohia Modi and Another Vs The West Bengal Human Rights Commission and Others
Calcutta High Court · (2012) 4 CALLT 675
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 173(8), 482Motor Vehicles Act, 1988 — Section 146, 184, 196, 96
High Courts23 Nov 2011Allowed
S.T.P. Ltd. Vs Groutech Engineers Pvt. Ltd.
Calcutta High Court · (2012) 2 CHN 485
High Courts23 Nov 2011Dismissed
Commissioner of Income Tax, Kol-XI, Kol Vs Virgin Creations
Calcutta High Court · (2011) 11 CAL CK 0050
High Courts23 Nov 2011
United Unemployed Engineers Co-operative Society Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 2012 Cal 41 : (2012) 2 CHN 651
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 11(8)
High Courts23 Nov 2011
Sm. Durga Bala Dhur and Others Vs Kalpaha Dhur and Others
Calcutta High Court · (2012) 1 CALLT 610 : (2012) 5 CHN 350
High Courts22 Nov 2011Allowed
Smt. Bhabani Mallick Vs Swapan Kumar Mallick
Calcutta High Court · (2012) 1 CALLT 57 : (2012) 5 CHN 32
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 10, 17Hindu Minority and Guardianship Act, 1956 — Section 13