High Courts30 Aug 2011Dismissed
Gunadhar Mahata Vs Satish Chandra Mahata and Others
Calcutta High Court · (2011) 08 CAL CK 0003
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Calcutta High Court judgments
64,078 judgments · page 773 of 3,204
High Courts29 Aug 2011Dismissed
Monojit Raju Sood @ Manjit Raju Sood Vs State of West Bengal
Calcutta High Court · (2012) 1 CALLT 294 : (2012) 3 CHN 377
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 420, 489A, 489B, 489C
High Courts29 Aug 2011Allowed
Rashid Alam @ Gabbar Vs The State of West Bengal
Calcutta High Court · (2012) 1 CALLT 533
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27
High Courts29 Aug 2011Allowed
Sanjay Das and Others Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 779 : (2012) CriLJ 1115
Penal Code, 1860 (IPC) — Section 120B, 302, 34, 498A
High Courts29 Aug 2011Allowed
Raghu alias Roga Hembram Vs State of West Bengal
Calcutta High Court · (2012) 1 CALLT 53 : (2012) 3 CHN 81
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 313, 34
High Courts29 Aug 2011Allowed
Sri Shyam Sundar Beriwala and Others Vs Bhajanlal Sajjan Kumar
Calcutta High Court · (2011) 08 CAL CK 0102
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2), 7(4)
High Courts29 Aug 2011Dismissed
Siddharth Banthia Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 463
Penal Code, 1860 (IPC) — Section 420, 489A, 489B, 489C
High Courts29 Aug 2011Dismissed
Begum Minu Malik Vs Md. Nijamuddin and Others
Calcutta High Court · (2011) 08 CAL CK 0047
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts26 Aug 2011Allowed
Gopal Ghosh and Others Vs George College of Management and Science
Calcutta High Court · (2012) 4 CHN 405
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 227
High Courts26 Aug 2011
Swamp Sikdar Vs State of West Bengal
Calcutta High Court · (2012) CriLJ 1785
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 401, 482Penal Code, 1860 (IPC) — Section 120B, 166, 167, 406, 409
High Courts26 Aug 2011
Susanta Chatterjee Vs The State of West Bengal and Others Satyabharati Vidyapith and Another Vs The West Bengal Board of Secondary Education and Others
Calcutta High Court · (2011) 08 CAL CK 0137
West Bengal Board of Secondary Education Act, 1963 — Section 24
High Courts26 Aug 2011
Smt. Swapna Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2011) 08 CAL CK 0126
Constitution of India, 1950 — Article 226
High Courts26 Aug 2011
Smt. Pramila Dey Vs The State of West Bengal and Others
Calcutta High Court · (2011) 08 CAL CK 0121
High Courts26 Aug 2011
Chandi Charan Karan @ Chandi Karan Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 373
Arms Act, 1959 — Section 25, 25(1A), 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173(8), 438Explosives Act, 1884 — Section 3, 4
High Courts25 Aug 2011
Biswapati Debnath Vs Anil Chandra Naskar and Others
Calcutta High Court · (2011) 08 CAL CK 0178
High Courts25 Aug 2011Allowed
Tarkeshwar Giri Vs Union of India and others
Calcutta High Court · (2011) 131 FLR 950
Constitution of India, 1950 — Article 309Railway Protection Force Rules, 1987 — Rule 135, 90
High Courts25 Aug 2011Dismissed
M.K. and Sons Vs C.E.S.C. Ltd.
Calcutta High Court · AIR 2012 Cal 19 : (2011) 5 CHN 275
Electricity Act, 2003 — Section 43(3)Partnership Act, 1932 — Section 25West Bengal Electricity Regulatory Commission (Standards of Performance of Distribution Licensees Relating To Consuming Services) Regulations, 2005 — Regulation 3.4.2
High Courts25 Aug 2011
Tivoli Park Apartments (P) Limited Vs The Official Liquidator
Calcutta High Court · (2011) 4 CompLJ 125
Companies Act, 1956 — Section 446, 456, 535West Bengal Premises Tenancy Act, 1997 — Section 5(6)
High Courts25 Aug 2011
Shri Raj Kumar Modi Vs Shri Prabhas Dutta
Calcutta High Court · (2010) 4 CALLT 417
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts25 Aug 2011Dismissed
Anil Gupta Trading As M/s. Shiva Lamps Industries Vs Eveready Industries India Ltd.
Calcutta High Court · (2012) 49 PTC 551
Trade Marks Act, 1999 — Section 134, 142, 15, 17, 17(1)