High Courts11 Nov 2011Dismissed
Amulya Mahata Vs The State of West Bengal and Others
Calcutta High Court · (2012) 2 CHN 387
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 763 of 3,203
High Courts11 Nov 2011
Manojaditya Das Mahaparta Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 770
Evidence Act, 1872 — Section 114, 4, 76, 79West Bengal Estates Acquisition Act, 1953 — Section 44(1)West Bengal Estates Acquisition Rules, 1954 — Rule 4
High Courts09 Nov 2011
Bengal Beverages Private Limited Vs Sri Prasanta Paul and Others
Calcutta High Court · (2011) 11 CAL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227
High Courts09 Nov 2011
Saifuddin Mondal Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 505
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Nov 2011Dismissed
Radha Rani Dutta Vs CESC Limited
Calcutta High Court · (2012) 5 CHN 158
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144(2)Electricity Act, 2003 — Section 43
High Courts08 Nov 2011
Commissioner of Customs (Airport and Admn.) Vs Shiva Traders
Calcutta High Court · (2013) 292 ELT 13
High Courts03 Nov 2011Dismissed
Pacific Jute Limited and Another Vs Union Bank of India and Others
Calcutta High Court · (2011) 11 CAL CK 0074
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17
High Courts03 Nov 2011
Ashok Kumar Ghosh Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 143
Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(4), 11(6), 11(8)
High Courts03 Nov 2011Dismissed
Mohan Jute Mills Ltd. and Another Vs Union Bank of India and Others
Calcutta High Court · (2011) 11 CAL CK 0031
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17
High Courts03 Nov 2011
Tide Water Oil Co. (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2013) 353 ITR 300
Companies Act, 1956 — Section 166Income Tax Act, 1961 — Section 2(24), 260A, 263, 28, 29
High Courts02 Nov 2011
Sarita Batura Vs Navin Shah and Another
Calcutta High Court · (2011) 11 CAL CK 0048
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15
High Courts01 Nov 2011Allowed
In Re : Gopal Chakraborty
Calcutta High Court · (2011) 11 CAL CK 0073
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 307, 406, 414, 498A
High Courts01 Nov 2011Dismissed
Harjyoti Agarwalla Vs Poonam Kejriwal and Others
Calcutta High Court · (2011) 11 CAL CK 0072
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63
High Courts01 Nov 2011
Fazle Ali @ Golam Kader Vs Board of Wakfs, West Bengal and Others
Calcutta High Court · (2011) 11 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 41 Rule 27, 151Consumer Protection Act, 1986 — Section 6(1)Waqf Act, 1995 — Section 3, 33(4), 33(4), 63, 69(3)
High Courts13 Oct 2011
M/s. Purushottamdas Jhunjhunwala and Another Vs The State of West Bengal and Others
Calcutta High Court · (2011) 10 CAL CK 0001
Essential Commodities Act, 1955 — Section 6A, 6B, 7Penal Code, 1860 (IPC) — Section 406, 407, 411, 413, 414
High Courts30 Sept 2011
Qualcast India Vs Wesman Engineering Company Private Ltd.
Calcutta High Court · (2012) 1 CHN 173 : (2012) 171 CompCas 382
Companies Act, 1956 — Section 443
High Courts30 Sept 2011Dismissed
Hindustan Petroleum Corporation Ltd. Vs Calcutta Landing and Shipping Company Ltd.
Calcutta High Court · (2012) 1 CHN 40
High Courts30 Sept 2011Dismissed
Ram Naresh Singh Vs Managing Committee of Asansol Chowalal Madhyamik Vidyalaya
Calcutta High Court · (2012) 4 CHN 477
High Courts30 Sept 2011Allowed
Gopi Ballav Sarkar Vs Food Corporation of India and Others
Calcutta High Court · (2012) 132 FLR 218
Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 32A
High Courts30 Sept 2011Allowed
S.K. Ismail Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 72
Criminal Procedure Code, 1973 (CrPC) — Section 389Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 16(1), 16(2), 2Penal Code, 1860 (IPC) — Section 120B, 302, 34