High Courts08 Jul 2011Dismissed
Md. Kamruddin Vs Khurshida Bibi
Calcutta High Court · (2012) 5 CHN 247
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 786 of 3,204
High Courts08 Jul 2011
Chopala Kanta Debsharma @ Sarkar Vs Nishikanta Ray @ Barman
Calcutta High Court · (2012) 5 CHN 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Registration Act, 1908 — Section 58
High Courts07 Jul 2011Dismissed
New Age Realty Pvt. Ltd. Vs Karthikeya Ancilaries Pvt. Ltd.
Calcutta High Court · (2013) 2 CHN 447
Arbitration and Conciliation Act, 1996 — Section 11, 11(12), 11(12)(b), 2(1)(e), 5Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20
High Courts07 Jul 2011Dismissed
Nityananda Das @ Chantu Das Vs State of West Bengal and Another
Calcutta High Court · (2011) 3 DMC 119
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21
High Courts07 Jul 2011Dismissed
Gaurav Midha Vs Professor Asish Bhattacharya and Another
Calcutta High Court · (2011) 07 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 401, 482Penal Code, 1860 (IPC) — Section 419, 465, 468, 469, 471
High Courts07 Jul 2011
Abdul Salam Vs State
Calcutta High Court · (2011) 5 CHN 398
Andaman and Nicobar Islands (Protection of Aboriginal Tribes) Act — Section 7Andaman and Nicobar Islands (Protection of Aboriginal Tribes) Regulations, 1956 — Section 8(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 197, 439
High Courts06 Jul 2011
S.S. Mandal Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 772
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts05 Jul 2011
Angus Jute Works of The Angus Co. Ltd. and Another Vs Joint Commissioner, Corporate Division and Others
Calcutta High Court · (2012) 53 VST 106
Constitution of India, 1950 — Article 226
High Courts05 Jul 2011
S. S. K. Construction Vs Rupa Ghosh
Calcutta High Court · (2012) 2 CHN 452
Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), Order 7 Rule 11Contract Act, 1872 — Section 73, 74
High Courts05 Jul 2011Dismissed
Pradyut Ranjan Dutta and Others Vs Mrs. Rita Menon and Others
Calcutta High Court · (2011) 07 CAL CK 0062
High Courts05 Jul 2011
Nischintapur Tea Company Ltd. Vs Subrata Sen and Others
Calcutta High Court · (2011) 165 CompCas 314 : (2011) 108 SCL 462
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1A, Order 23 Rule 3B, Order 3 Rule 1, Order 3 Rule 2Companies (Court) Rules, 1959 — Rule 88, 88(2)Companies Act, 1956 — Section 111A, 397, 398, 399(3)
High Courts04 Jul 2011Dismissed
Shyam Kutir Residency Owner''s Association Vs Bluechip Estates and Invest Pvt. Ltd. and Others
Calcutta High Court · (2011) 07 CAL CK 0096
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts04 Jul 2011Dismissed
Sribas Chandra Biswas and Others Vs Jiban Krishna Biswas
Calcutta High Court · (2012) 4 CHN 148
Registration Act, 1908 — Section 61West Bengal Land Reforms (Amendment) Act, 2000 — Section 2(10), 2(6), 30West Bengal Land Reforms Act, 1955 — Section 14, 14M, 8, 8(1)
High Courts04 Jul 2011
Partha Sarathi Sarkar Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 262
High Courts01 Jul 2011Allowed
Bipin Pal Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 188
West Bengal Estates Acquisition Act, 1953 — Section 10(2), 44
High Courts01 Jul 2011
Reazuddin S.K. Vs State of West Bengal and Another
Calcutta High Court · (2011) 07 CAL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts01 Jul 2011Dismissed
Samiran Dey Vs Swapan Dutta and Others
Calcutta High Court · (2011) 07 CAL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts01 Jul 2011
Sekhar Ray and Others Vs The State of West Bengal
Calcutta High Court · (2012) CriLJ 808 : (2012) 2 DMC 19
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts01 Jul 2011Dismissed
Sukul Murmu Vs The State of West Bengal and Others
Calcutta High Court · (2011) 07 CAL CK 0078
High Courts01 Jul 2011
Nandakishore Birahiwalla Vs Kushiram Agarwalla
Calcutta High Court · (2011) 4 CHN 572
Bengal General Clauses Act, 1899 — Section 8, 8(C)Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 4, 5, 7General Clauses Act, 1897 — Section 6