High Courts13 Sept 2011Dismissed
Bistupada Das Vs State Bank of Bikaner And Jaipur
Calcutta High Court · (2011) 5 CHN 14
Penal Code, 1860 (IPC) — Section 396, 397, 412
COURT ARCHIVE
Calcutta High Court judgments
64,078 judgments · page 770 of 3,204
High Courts13 Sept 2011Allowed
Azimganj Estate (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2012) 251 CTR 48 : (2013) 352 ITR 82 : (2012) 206 TAXMAN 308
Income Tax Act, 1961 — Section 14, 22, 24(1)(i), 260A
High Courts13 Sept 2011Allowed
Milon Kumar Ghosh Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 363
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300, 397, 401Penal Code, 1860 (IPC) — Section 420, 477A
High Courts13 Sept 2011
Gita Rani Ghosh and Others Vs The State of West Bengal
Calcutta High Court · (2012) CriLJ 794
Penal Code, 1860 (IPC) — Section 147, 148, 299, 300, 302
High Courts13 Sept 2011Allowed
In Re : Jhantu Mondal
Calcutta High Court · (2011) 09 CAL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Sept 2011Dismissed
Food Corporation of India Vs Ratan Dey
Calcutta High Court · (2012) 1 CHN 419
High Courts12 Sept 2011Allowed
University of Calcutta and Another Vs Rameswar Prasad Patodia
Calcutta High Court · (2011) 09 CAL CK 0064
High Courts12 Sept 2011
Maran Chandra Saha Vs Gopinath Mondal @ Bablu and Others
Calcutta High Court · (2011) 09 CAL CK 0063
High Courts12 Sept 2011Dismissed
Jamuna Rout and Others Vs Anil Behari and Another
Calcutta High Court · (2011) 09 CAL CK 0062
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 9 Rule 9Constitution of India, 1950 — Article 227
High Courts12 Sept 2011
Sudarshan Patra Vs State of West Bengal
Calcutta High Court · (2012) 5 CHN 313
Constitution of India, 1950 — Article 226
High Courts09 Sept 2011Allowed
Smt. Laboni Mukherjee and Others Vs Sri Nirmal Kanti Guha
Calcutta High Court · (2011) 09 CAL CK 0145
Civil Procedure Code, 1908 (CPC) — Section 152, 47
High Courts09 Sept 2011Allowed
Shaw Wallace Distilleries Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2011) 4 CHN 674 : (2011) 188 ECR 258
Bengal Excise Act, 1909 — Section 54A, 86Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 74
High Courts09 Sept 2011Allowed
Dibakar Ghosal and Others Vs Harihar Mukhopadhyay and Others
Calcutta High Court · (2011) 09 CAL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27West Bengal Land Reforms Act, 1955 — Section 8
High Courts09 Sept 2011Dismissed
Ashim Kumar Banerjee Vs The State of West Bengal and Others Auto Emission Testors Association and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2012) 2 CHN 1
Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 17, 17(1), 17(1), 20, 20Central Motor Vehicles Rules, 1989 — Rule 115, 116, 116(3)Constitution of India, 1950 — Article 14, 19(1), 21, 226, 227
High Courts09 Sept 2011
In Re : Soumen Sarkar alias Fatick Sarkar
Calcutta High Court · (2011) 09 CAL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 149, 313, 323, 498A
High Courts09 Sept 2011Allowed
LMJ International Ltd. Vs Sleepwell Industries Company Ltd. and Another
Calcutta High Court · (2011) 09 CAL CK 0065
Grain and Feed Trade Association Arbitration Rules — Rule 10, 125, 21, 3.2
High Courts09 Sept 2011
Arun Kr. Dey Vs Prof. Saroj Kr. Sanyal and Anr
Calcutta High Court · (2012) 2 CALLT 24
Constitution of India, 1950 — Article 226
High Courts08 Sept 2011
Deputy Inspector General, Sector Head Quarters B.S.F. Vs Government of West Bengal
Calcutta High Court · (2012) 2 CHN 674
Border Security Force Act, 1968 — Section 2, 47, 80Criminal Procedure Code, 1973 (CrPC) — Section 475
High Courts08 Sept 2011Dismissed
Amarendra Nath Ghosal Vs Brij Mohan Agarwal
Calcutta High Court · (2011) 5 CHN 179
Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 16