High Courts28 Jul 2011Allowed
Mosammat Saiyada Khatun Vs Saiyera Banu
Calcutta High Court · (2011) 4 CHN 503
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
COURT ARCHIVE
Calcutta High Court judgments
64,078 judgments · page 782 of 3,204
High Courts28 Jul 2011
In Re: Friends Tea Co. Ltd.
Calcutta High Court · (2012) 169 CompCas 183 : (2012) 112 SCL 45
High Courts28 Jul 2011Dismissed
Commissioner of C. Ex., Kolkata-II Vs Diamond Scaffolding Co.
Calcutta High Court · (2011) 274 ELT 10
Central Excises and Salt Act, 1944 — Section 11A, 35G
High Courts28 Jul 2011Dismissed
National Insurance Company Limited Vs Chhabirani Kar and Others
Calcutta High Court · (2013) ACJ 1130 : (2012) 2 CHN 40 : (2012) 1 TAC 86
Motor Vehicles Act, 1988 — Section 166, 169(2)West Bengal Motor Vehicles Rules, 1989 — Rule 342
High Courts27 Jul 2011Dismissed
Priti Roy Vs Jaya Naskar
Calcutta High Court · (2012) 2 CHN 678
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 151
High Courts27 Jul 2011Dismissed
Nirmal Das Vs Dl and Lro, Mogra-Chinsurah Block
Calcutta High Court · (2012) 1 CHN 178
Land Reforms Act, 1955 — Section 14T(3), 14T(3)(3A), 14T(3A)Limitation Act, 1963 — Article 137West Bengal Land Reforms Act, 1955 — Section 14K(C)
High Courts27 Jul 2011
Manoj Chowdhury Vs The District Judge Malda and Others
Calcutta High Court · (2011) 07 CAL CK 0103
High Courts27 Jul 2011Dismissed
Jangli Bitkel and Others Vs Smt. Gita Das
Calcutta High Court · (2011) 07 CAL CK 0073
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 3, Order 22 Rule 3(1)Limitation Act, 1963 — Article 120
High Courts27 Jul 2011
Hindusthan National Glass and Industries Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2011) 07 CAL CK 0067
High Courts27 Jul 2011Dismissed
Tarjen Mondal Vs Shri Prithiraj Mondal and Others
Calcutta High Court · (2011) 5 CHN 102
Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 17, 17(1), 49
High Courts27 Jul 2011Dismissed
Board of Trustees House of Prayer and Good News Vs Banarasi Prasad Gupta and Others
Calcutta High Court · (2011) 07 CAL CK 0056
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Specific Relief Act, 1963 — Section 34Transfer of Property Act, 1882 — Section 105, 5
High Courts27 Jul 2011Dismissed
Dependra Nath Basu Vs Eastern Railways and Others
Calcutta High Court · (2011) 5 CHN 362
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 72, Order 21 Rule 92, Order 39 Rule 1, Order 39 Rule 1
High Courts27 Jul 2011Dismissed
Sibani Rakshit Vs Keya Dey (Nee Das) Keya Dey (Nee Das) Vs Sibani Rakshit
Calcutta High Court · (2012) 5 CHN 403
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts26 Jul 2011Allowed
Lakshman Chandra Pakhira and Others Vs Purna Chandra Pakhira and Others
Calcutta High Court · (2011) 07 CAL CK 0069
Evidence Act, 1872 — Section 73
High Courts26 Jul 2011Allowed
Nirendra Nath Roy and Others Vs Md. Malek Mia and Others
Calcutta High Court · (2012) 4 CHN 429
West Bengal Land Reforms Act, 1955 — Section 8
High Courts26 Jul 2011Allowed
Ai Champdany Industries Ltd. and Others Vs Registrar of Companies and Others
Calcutta High Court · (2012) 2 CHN 255 : (2011) 105 CLA 140 : (2011) 166 CompCas 576 : (2011) 110 SCL 556
Companies Act, 1956 — Section 205(1), 205(1A), 209A, 299(1), 301Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 467, 468(1), 469(2)
High Courts25 Jul 2011
Bijoynagar Tea Company Ltd. Vs Subhas Agarwal
Calcutta High Court · (2011) 166 CompCas 273 : (2011) 4 CompLJ 117 : (2011) 110 SCL 371
Companies Act, 1956 — Section 433, 434Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1), 341, 343(2)Penal Code, 1860 (IPC) — Section 191, 193, 195(1)
High Courts25 Jul 2011
TRFI Investment Private Limited Vs Pisces Portfolios Private Limited and Another
Calcutta High Court · (2011) 07 CAL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24Contract Act, 1872 — Section 176
High Courts25 Jul 2011Allowed
Master Arkaprava Basu and Another Vs Patha Bhavan and Others
Calcutta High Court · (2011) 5 CHN 331
Constitution of India, 1950 — Article 21ARight of Children to Free and Compulsory Education Act, 2009 — Section 1(3), 16, 2
High Courts25 Jul 2011
M/s. Sambhu Nath and Brothers and Others Vs Jai Rajendra Impex Pvt. Ltd. and Others
Calcutta High Court · AIR 2012 Cal 76 : (2013) 53 PTC 510
Trade Marks Act, 1999 — Section 39, 9(1)