High Courts30 Sept 2011
Dr. Anisur Rahaman Vs The State of West Bengal and Others
Calcutta High Court · (2012) 1 CHN 395
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 764 of 3,203
High Courts30 Sept 2011Allowed
Nandlal Rathi Vs A.T. Gooyee Enterprises
Calcutta High Court · (2012) 1 CHN 409
Civil Procedure Code, 1908 (CPC) — Section 10Partnership Act, 1932 — Section 69, 69(1), 69(2)Specific Relief Act, 1963 — Section 5
High Courts30 Sept 2011
M/s. International Sea Ports (Haldia) Pvt. Ltd. Vs Board of Trustees for the Port of Kolkata and Another
Calcutta High Court · (2012) 1 CALLT 90 : (2012) 1 CHN 555
Arbitration and Conciliation Act, 1996 — Section 11, 8Civil Procedure Code, 1908 (CPC) — Section 89
High Courts30 Sept 2011Dismissed
Kolkata Metropolitan Development Authority Vs Lakshmi Rani Pan
Calcutta High Court · (2012) 2 CHN 393
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 11A, 7(3B), 9, 9(3A)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4, 4(1a), 5
High Courts29 Sept 2011Allowed
Rajendra Kumar Dabriwala and Others Vs Commissioner of Income Tax
Calcutta High Court · (2012) 247 CTR 206 : (2012) 347 ITR 353 : (2011) 202 TAXMAN 643
Income Tax Act, 1961 — Section 141(1), 143(3), 14A, 260A
High Courts29 Sept 2011Dismissed
In Re: Sri Susanta Ghosh
Calcutta High Court · (2011) 09 CAL CK 0102
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
High Courts29 Sept 2011
Biswajit Das Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 326
Constitution of India, 1950 — Article 14, 141, 16, 21
High Courts29 Sept 2011
Gour Chandra Chanda Vs Joydeb Singha and Others
Calcutta High Court · (2012) 2 CHN 217
General Clauses Act, 1897 — Section 27Hindu Succession Act, 1956 — Section 19Transfer of Property Act, 1882 — Section 106, 106(1), 106(4), 111
High Courts29 Sept 2011
Aroni Agri Equipment Pvt. Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · (2011) 09 CAL CK 0093
Constitution of India, 1950 — Article 226
High Courts29 Sept 2011
Medical Council of India Vs State of West Bengal and Others
Calcutta High Court · (2012) 1 CALLT 100
Bengal Medical Act, 1914 — Section 26Constitution of India, 1950 — Article 13, 254, 254(1), 254(2), 37Government of India Act, 1935 — Section 107(1), 17, 25
High Courts29 Sept 2011Allowed
Sri Ram Prosad Kundu Vs Sri Arunangshu Kundu and Others
Calcutta High Court · AIR 2012 Cal 84 : (2012) 5 CHN 668
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 8 Rule 6A, 151
High Courts29 Sept 2011
Bishnu Priya Pharmacy Vs Subhas Sadan Trust
Calcutta High Court · (2012) 1 CALLT 402
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 151Contract Act, 1872 — Section 46Transfer of Property Act, 1882 — Section 105, 106, 108, 108(B), 114
High Courts29 Sept 2011
Chatu Sk. and Others Vs The State
Calcutta High Court · (2012) 2 CHN 519
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 482Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 109, 114, 302, 34
High Courts29 Sept 2011Allowed
Kishalay Kumar Paul Vs Saumitra Chatterjee
Calcutta High Court · (2012) 2 CHN 210
Constitution of India, 1950 — Article 12, 14
High Courts29 Sept 2011Allowed
ICI India Limited Vs The Commissioner of Income Tax
Calcutta High Court · (2012) 347 ITR 442 : (2011) 202 TAXMAN 478
Companies Act, 1956 — Section 205(1)Income Tax Act, 1961 — Section 115J, 115J(1A), 115J(2), 143(1), 143(2)
High Courts29 Sept 2011
ILA Bhowmik Vs Millenium Road Construction Pvt. Ltd.
Calcutta High Court · (2011) 5 CHN 234
High Courts29 Sept 2011Dismissed
Sri Debi Prasad Banerjee Vs The State of West Bengal and Others
Calcutta High Court · (2011) 09 CAL CK 0043
High Courts29 Sept 2011Allowed
India Carbon Limited Vs Ganesh Prasad Singh
Calcutta High Court · (2012) 1 CHN 152
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(5)(6a), Order 7 Rule 11, 115Companies Act, 1956 — Section 297Constitution of India, 1950 — Article 227
High Courts29 Sept 2011
Owners and Parties Interested in The Vessels M V Eugine Vs V.K. Udyog Ltd.
Calcutta High Court · (2012) 4 CHN 517
Civil Procedure Code, 1908 (CPC) — Section 105, 11
High Courts28 Sept 2011
The State of West Bengal and Others Vs Sri Swapan Kr. Dinda and Another
Calcutta High Court · (2013) 2 CHN 689
Constitution of India, 1950 — Article 14, 16