COURT ARCHIVE

Calcutta High Court judgments

64,078 judgments · page 768 of 3,204

High Courts22 Sept 2011

Chitta Ranjan Roy Vs State of West Bengal

Calcutta High Court · (2012) 3 CHN 622

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(c), 177, 178, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 498A

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High Courts22 Sept 2011Allowed

Kajal Kumar Bhowmick Vs Indian Oil Corporation Ltd.

Calcutta High Court · (2011) 5 CHN 742

Arbitration and Conciliation Act, 1996 — Section 28, 36, 7, 9Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 102B, 302

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High Courts21 Sept 2011Dismissed

Shyamal Kumar Das Vs Sanjoy Chowdhury

Calcutta High Court · (2011) 5 CHN 115

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 9

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High Courts21 Sept 2011Dismissed

Commissioner of Income Tax, Kolkata-III Vs M/S. Dataware Private Limited

Calcutta High Court · (2011) 09 CAL CK 0096

Income Tax Act, 1961 — Section 260A, 68

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High Courts21 Sept 2011Dismissed

Sankar Prodhan Vs State of West Bengal

Calcutta High Court · (2012) 1 CHN 653

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A

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High Courts20 Sept 2011Dismissed

Md. Safirul Seikh Vs State of West Bengal

Calcutta High Court · (2011) 5 CHN 469

Constitution of India, 1950 — Article 226

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High Courts20 Sept 2011

In Re: Swapan Kumar Dey

Calcutta High Court · (2012) 3 CHN 627

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts20 Sept 2011

Manik Lal Maji Vs Union of India (UOI) and Others

Calcutta High Court · (2012) 2 CHN 172

Constitution of India, 1950 — Article 226, 246Motor Vehicles Act, 1988 — Section 71(3), 74(3), 80, 82West Bengal Motor Vehicles Rules, 1989 — Rule 159(9)

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High Courts20 Sept 2011Allowed

Bharat Sanchar Nigam Limited Vs State of West Bengal

Calcutta High Court · (2012) 5 CHN 680

Constitution of India, 1950 — Article 141, 226, 227Land Acquisition Act, 1894 — Section 18, 2, 3(aa), 3(b), 4Limitation Act, 1963 — Section 18, 5

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High Courts20 Sept 2011

Dayal Kumar Nayak Vs Union of India

Calcutta High Court · (2012) 5 CHN 740

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High Courts19 Sept 2011Dismissed

Pradip Maity and Others Vs State of West Bengal and Others

Calcutta High Court · (2012) 1 CALLT 391 : (2012) 5 CHN 305

Civil Procedure Code, 1908 (CPC) — Section 114, 33Limitation Act, 1963 — Section 5West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 10, 6

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High Courts19 Sept 2011

Union of India (UOI) Vs Supriya Kumar Saha

Calcutta High Court · (2011) 09 CAL CK 0118

Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(6), 11(8), 16

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High Courts19 Sept 2011Dismissed

P. Simachalam Vs Smt. P. Neelaveni and Another

Calcutta High Court · (2012) CriLJ 269

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Protection of Women From Domestic Violence Act, 2005 — Section 10(2), 12, 18, 2, 20Protection of Women From Domestic Violence Rules, 2006 — Rule 6(1)

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High Courts19 Sept 2011