High Courts25 Aug 2011Dismissed
Shri Birupakkha Nayek and Another Vs Uttar Mamudpur Maitri Sangha
Calcutta High Court · (2011) 08 CAL CK 0099
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
COURT ARCHIVE
Calcutta High Court judgments
64,078 judgments · page 774 of 3,204
High Courts25 Aug 2011Allowed
Soumik Dandapath Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 60
High Courts25 Aug 2011
Hindustan Petroleum Corporation Ltd. Vs Dulal Krishna Saha
Calcutta High Court · (2012) 1 CHN 586
Arbitration and Conciliation Act, 1996 — Section 5Constitution of India, 1950 — Article 12, 14, 226, 227Specific Relief Act, 1963 — Section 14, 16
High Courts25 Aug 2011Dismissed
Anil Kumar Banerjee Vs Indiabulls Housing Finance Ltd.
Calcutta High Court · (2011) 5 CHN 30
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 103Companies Act, 1956 — Section 2, 4AConstitution of India, 1950 — Article 226
High Courts25 Aug 2011
Union of India and Others Vs Shri Om Prakash Yadav
Calcutta High Court · (2012) 132 FLR 226
High Courts24 Aug 2011Dismissed
Minakshi Chakraborty Vs Registrar General, High Court and Others Chaitali Kundu Vs High Court at Calcutta and Others
Calcutta High Court · (2011) 08 CAL CK 0155
High Courts24 Aug 2011Dismissed
Sailendra Nath Pal Vs The Agri Horticultural Society of India
Calcutta High Court · (2011) 08 CAL CK 0151
Arbitration and Conciliation Act, 1996 — Section 12, 12, 13, 13, 16, 16
High Courts24 Aug 2011
Shri Manick Bose Vs Shri Sandip Chakraborty
Calcutta High Court · (2011) 08 CAL CK 0134
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1997 — Section 7(1)
High Courts24 Aug 2011
Oasis Dealcomm Pvt. Ltd. Vs Khazana Dealcomm Pvt. Ltd. and Others
Calcutta High Court · (2011) 08 CAL CK 0127
Constitution of India, 1950 — Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 13(3A), 13(4), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(1), 8(2), 8(6), 9
High Courts24 Aug 2011
Santana Banerjee Vs Susanta Kumar Banerjee
Calcutta High Court · AIR 2012 Cal 16 : (2011) 3 DMC 755
Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 498A
High Courts24 Aug 2011
Manashi Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2012) 4 CALLT 376
High Courts24 Aug 2011
Chandan Choudhury Vs Shree Shree Iswar Satyanarayanjee
Calcutta High Court · (2012) 3 CHN 129
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 101
High Courts24 Aug 2011
Ghulam Kuddus Vs Sk. Amjad Ali and Another
Calcutta High Court · (2011) 08 CAL CK 0080
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 4
High Courts24 Aug 2011Dismissed
Eastern Doars B.Ed. Training College and Another Vs The University of North Bengal and Others
Calcutta High Court · (2012) 2 CHN 135
North Bengal University Act, 1981 — Section 2(1)
High Courts24 Aug 2011Dismissed
Pradip Kumar Roy and Others Vs The State of West Bengal and Others
Calcutta High Court · (2011) 08 CAL CK 0073
High Courts24 Aug 2011
Colgate Palmolive (India) Limited Vs Coastal Roadways Limited
Calcutta High Court · (2011) 08 CAL CK 0068
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 5 Rule 19A, Order 9 Rule 5Limitation Act, 1963 — Article 137
High Courts24 Aug 2011Dismissed
Shri Saraj Kanti Ghorui Vs Shri Shashadhar Ghata
Calcutta High Court · (2011) 08 CAL CK 0059
West Bengal Land Reforms Act, 1955 — Section 8(1), 9
High Courts24 Aug 2011Dismissed
Tea Board Vs I.T.C. Limited
Calcutta High Court · (2011) 5 CHN 1 : (2011) 48 PTC 169
Constitution of India, 1950 — Article 24Trade Marks Act, 1999 — Section 107, 18, 20, 21, 28
High Courts24 Aug 2011
Sri Amar Nath Agarwal Vs Dr. Kanchan De
Calcutta High Court · (2011) 08 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7
High Courts24 Aug 2011
In Re: Victoria Jute Co. Ltd.
Calcutta High Court · (2012) 2 CHN 563
Civil Procedure Code, 1908 (CPC) — Section 152