COURT ARCHIVE

Calcutta High Court judgments

64,078 judgments · page 771 of 3,204

High Courts07 Sept 2011Dismissed

Sri Sujit Kumar Nandi and Another Vs Ramakrishna Mission Seva Pratisthan @ Sishumangal Hospital and Others

Calcutta High Court · (2012) 1 CALLT 229 : (2012) 4 CHN 562

Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 12, 13, 13(3A), 14, 18

Read judgment

High Courts07 Sept 2011Dismissed

Smt. Parul Rani Maity Vs The Deputy Chairman Labour Board and Others

Calcutta High Court · (2011) 131 FLR 848

Dock workers (Regulation of Employment) Act, 1948 — Section 5B(2)

Read judgment

High Courts06 Sept 2011Allowed

Tapas Dutta Vs The President, State Consumer Disputes Redressal Commission and Another

Calcutta High Court · (2012) 1 CALLT 655 : (2012) 4 CHN 701

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, Order 9 Rule 9(1)Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 21, 22A

Read judgment

High Courts06 Sept 2011Allowed

Alok Kumar Dasgupta Vs State of West Bengal

Calcutta High Court · (2012) 1 CHN 166

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 45

Read judgment

High Courts06 Sept 2011

Prem Narayan Garg Vs Indian Bank and Others

Calcutta High Court · (2012) 2 CHN 466

Companies Act, 1956 — Section 125Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

Read judgment

High Courts06 Sept 2011

Rabindranath De Vs Manick Chandra Sasmal and Others

Calcutta High Court · (2012) 2 CHN 548

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 20 Rule 5, Order 41 Rule 31, Order 47 Rule 1, 114Constitution of India, 1950 — Article 226, 227West Bengal Land Reforms Act, 1955 — Section 2(6), 2(9), 8

Read judgment

High Courts06 Sept 2011

Ansarul Haque Vs The State of West Bengal and Others

Calcutta High Court · (2011) 09 CAL CK 0053

Read judgment

High Courts06 Sept 2011

Abul Kashem Mondal @ Jaru Mondal Vs The State of West Bengal and Others

Calcutta High Court · (2012) 1 CHN 256

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 10(5)Penal Code, 1860 (IPC) — Section 120B, 363, 366, 372West Bengal State Minor Irrigation Corporation Service Regulations, 1980 — Regulation 52(3)

Read judgment

High Courts06 Sept 2011Allowed

Ayub Ali Molla Vs Majid Ali Khan and Others

Calcutta High Court · (2011) 09 CAL CK 0040

Read judgment

High Courts06 Sept 2011Dismissed

St. Joseph and Mary''s School Vs Sri Prabal Kumar Kundu

Calcutta High Court · (2011) 09 CAL CK 0031

Read judgment

High Courts06 Sept 2011

Md. Ainul Haque Vs State of West Bengal

Calcutta High Court · (2012) 2 CHN 780

Read judgment

High Courts06 Sept 2011

Copenship Singapore Pte. Ltd. Vs Prime Impex Ltd.

Calcutta High Court · (2011) 167 CompCas 431 : (2011) 110 SCL 577

Evidence Act, 1872 — Section 114, 35, 57Stamp Act, 1899 — Section 18, 3, 33, 35

Read judgment

High Courts05 Sept 2011Dismissed

Dipak Kumar Sarkar Vs Union of India (UOI) and Others

Calcutta High Court · (2011) 09 CAL CK 0142

Border Security Force Act, 1968 — Section 11, 11(2), 23Border Security Force Rules, 1969 — Rule 177, 22(2)Central Reserve Police Force Act, 1949 — Section 11

Read judgment

High Courts05 Sept 2011Dismissed

Siddhi Vinayak Industries Pvt. Ltd. and Another Vs Mahesh Goyal and Others

Calcutta High Court · (2011) 09 CAL CK 0032

Read judgment

High Courts02 Sept 2011

Ram Pada Mahato Vs Mrityunjoy Pattanayak and Another

Calcutta High Court · (2011) 09 CAL CK 0114

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

Read judgment

High Courts02 Sept 2011

Union of India (UOI) and Others Vs Sri Mrinal Kanti Samaddar and Another

Calcutta High Court · (2011) 09 CAL CK 0085

Constitution of India, 1950 — Article 309

Read judgment

High Courts02 Sept 2011

Md. Asif Vs State of West Bengal

Calcutta High Court · (2011) 09 CAL CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 428Foreigners Act, 1946 — Section 14Penal Code, 1860 (IPC) — Section 376

Read judgment

High Courts02 Sept 2011

Chhaya Mishra and Others Vs The Director, School Education and Others

Calcutta High Court · (2011) 09 CAL CK 0048

Read judgment

High Courts01 Sept 2011Allowed

Roy and Company and Others Vs The State of West Bengal and Others

Calcutta High Court · (2011) 09 CAL CK 0141

Read judgment

High Courts01 Sept 2011

Shrimati Rita Bhattacharjee Vs Shri Santiranjan Bhattacharjee Shrimati Swapna Mukherjee (Nee Roy) Vs Shri Jyotirmay Mukherjee

Calcutta High Court · (2012) 1 CHN 636 : (2011) 3 DMC 632

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3Constitution of India, 1950 — Article 141, 142Hindu Marriage Act, 1955 — Section 13, 13(1), 13(2), 13B, 13B(1)

Read judgment