COURT ARCHIVE

Calcutta High Court judgments

64,049 judgments · page 759 of 3,203

High Courts07 Dec 2011Dismissed

Absar Gazi Vs State of West Bengal

Calcutta High Court · (2012) 1 CHN 348

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 401, 440Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1)

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High Courts07 Dec 2011

State of West Bengal Vs K. Banerjee and Bros

Calcutta High Court · (2012) 3 CHN 417

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 299Evidence Act, 1872 — Section 115, 34

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High Courts02 Dec 2011Dismissed

Krishna Dhar and Others Vs The State of West Bengal and Others

Calcutta High Court · (2012) 4 CALLT 10

West Bengal Panchayat Act, 1973 — Section 12, 12(3)

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High Courts02 Dec 2011Dismissed

Manoj Kumar Mukherjee Vs ICICI Bank Limited and Others

Calcutta High Court · (2012) 3 BC 607 : (2012) 2 CALLT 357

Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 19, 19, 2, 20, 20

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High Courts02 Dec 2011

Castron Technologies Limited and another Vs Castron Mining Limited

Calcutta High Court · (2012) 108 CLA 107 : (2011) 168 CompCas 414 : (2012) 2 CompLJ 94

Companies Act, 1956 — Section 391, 392, 393Contract Act, 1872 — Section 56Mineral Concession Rules, 1960 — Rule 37, 37(1)

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High Courts02 Dec 2011Dismissed

Sri Probhat Kumar Gupta @ Shaw Vs Sri Sanjay Kumar Gupta @ Sanjay Kumar Jaiswal @ Shaw and Others

Calcutta High Court · (2011) 12 CAL CK 0061

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts02 Dec 2011Dismissed

Haji Md. Ishfaque Vs State of West Bengal and Others

Calcutta High Court · (2012) 3 CHN 391

Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 56, 65

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High Courts02 Dec 2011Dismissed

S.K. Ohid Ahammed and Others Vs The West Bengal State Electricity Distribution Company Limited and Others

Calcutta High Court · (2013) 1 WBLR 788

Constitution of India, 1950 — Article 226

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High Courts01 Dec 2011Allowed

Dilip Kumar Biswas Vs State of West Bengal and Others

Calcutta High Court · (2011) 12 CAL CK 0115

Penal Code, 1860 (IPC) — Section 340B, 498AWest Bengal Primary Education (Conduct of Service of Teachers of Primary Schools) Rules, 2001 — Rule 10, 7(2), 8, 9

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High Courts01 Dec 2011Disposed Off

Apurbalal Dutta Vs Hooghly District Primary School Council

Calcutta High Court · (2013) 2 CHN 372

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High Courts01 Dec 2011Dismissed

Sri Swadesh Ghosh Vs CESC Limited and Others

Calcutta High Court · (2011) 12 CAL CK 0066

Central Provinces and Berar Sales Tax Act, 1947 — Section 22(1)Constitution of India, 1950 — Article 14, 19, 226Electricity Act, 1910 — Section 21, 21(2)

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High Courts01 Dec 2011

State of West Bengal and Others Vs Biswanath Bhattacharya and Others

Calcutta High Court · (2012) 1 CALLT 386 : (2012) 5 CHN 308

Limitation Act, 1963 — Section 5

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High Courts01 Dec 2011

Sumit Majumder and Another Vs The State of West Bengal and Others

Calcutta High Court · (2012) 2 CALLT 367 : (2012) 5 CHN 579

Bengal Excise Act, 1909 — Section 8, 8(2), 8(3)Constitution of India, 1950 — Article 226

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High Courts01 Dec 2011Allowed

Kallol Kumar Bysak Vs Krishan Prakash Bhargava

Calcutta High Court · (2012) 1 CHN 482

Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 195, 199(1), 200, 202, 204

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High Courts30 Nov 2011Allowed

M/s. Kris Textiles Pvt. Ltd. and Another Vs Union of India and Others

Calcutta High Court · (2012) 3 BC 619 : (2012) 2 CALLT 351

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17, 17(1), 19, 30(1)

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High Courts30 Nov 2011Dismissed

Syed Mosaraf Hossain Vs The State of West Bengal and Others

Calcutta High Court · (2012) 1 CALLT 452 : (2012) 5 CHN 466

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High Courts30 Nov 2011Allowed

Lakshmi Narayan Mondal Vs Amiya Ghosh and Others

Calcutta High Court · (2011) 11 CAL CK 0059

Evidence Act, 1872 — Section 115Hindu Succession Act, 1956 — Section 23West Bengal Land Reforms Act, 1955 — Section 14(6)

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High Courts30 Nov 2011Dismissed

Sri Mohanlal Manna Vs Sri Lakshmi Prasad Shaw

Calcutta High Court · (2011) 11 CAL CK 0053

Bengal General Clauses Act, 1899 — Section 28Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114

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High Courts30 Nov 2011Dismissed

Smt. Pratima Das @ Kachu Das Vs Smt. Mira Das and Another

Calcutta High Court · (2012) 1 DMC 859

Hindu Marriage Act, 1955 — Section 10Specific Relief Act, 1963 — Section 34

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High Courts30 Nov 2011Allowed

M/s. Popat and Kotacha Property and Others Vs Qaseem Ahmed

Calcutta High Court · (2011) 11 CAL CK 0025

Calcutta Municipal Corporation Act, 1980 — Section 178(6), 193, 194, 230Constitution of India, 1950 — Article 227West Bengal Court Fees Act, 1970 — Section 17(2), 7

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