COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 791 of 3,204

High Courts10 Jun 2011

Brij Laxmi Foundation Vs Krishna Chandra Sapui and Others

Calcutta High Court · (2012) 2 CHN 718

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144West Bengal Estates Acquisition Act, 1953 — Section 4, 4(1), 5, 594, 6

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High Courts10 Jun 2011Dismissed

West Bengal Electronics Industry Development Corporation Limited Vs Board of Trustees of The Port of Calcutta and Others

Calcutta High Court · (2011) 06 CAL CK 0050

Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4

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High Courts10 Jun 2011Allowed

Union of India (UOI) and Others Vs Smti Sujatha Yadav

Calcutta High Court · (2011) 06 CAL CK 0036

Andaman and Nicobar Islands Home Guards Rules, 1965 — Rule 3, 8, 9Constitution of India, 1950 — Article 226, 240

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High Courts10 Jun 2011

Sima Sen (Sarkar) Vs Indrajit Sen

Calcutta High Court · (2011) 06 CAL CK 0023

Hindu Marriage Act, 1955 — Section 13, 24

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High Courts09 Jun 2011Dismissed

K. Shankaraiah Vs The Union of India (UOI)

Calcutta High Court · (2011) 06 CAL CK 0091

Border Security Force Act, 1968 — Section 2, 46, 47Border Security Force Rules, 1969 — Rule 142(2), 143(3), 149, 48, 99Criminal Procedure Code, 1973 (CrPC) — Section 4, 5

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High Courts09 Jun 2011

Monarch Gold Mining Company Ltd. Vs Hindustan Copper Ltd.

Calcutta High Court · (2011) 06 CAL CK 0072

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts09 Jun 2011Allowed

Kanchan Gaba Vs State of West Bengal

Calcutta High Court · (2012) 1 CHN 424

University Grants Commission Act, 1956 — Section 20(1)

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High Courts09 Jun 2011Dismissed

Shyamal Ghosh Vs Knshnagar Municipality

Calcutta High Court · (2011) 5 CHN 336

Criminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts09 Jun 2011

Smt. Mousumi Ghosal (Adhikary) Vs State of West Bengal and Others

Calcutta High Court · (2011) 06 CAL CK 0040

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High Courts08 Jun 2011Dismissed

Trinath Chandra Das Vs Debaprasad Bhattacharya

Calcutta High Court · (2011) 4 CHN 173

Limitation Act, 1908 — Article 144Limitation Act, 1963 — Article 64, 65

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High Courts08 Jun 2011

In Re: Eastend Papers Industries Ltd. (In Liqn.)

Calcutta High Court · (2013) 2 CHN 265

Companies Act, 1956 — Section 530(f)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts07 Jun 2011

German Express Shipping Agencies (India) Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2012) 1 CHN 261 : (2012) 275 ELT 552

Customs Act, 1962 — Section 142, 45, 48, 49Major Port Trusts Act, 1963 — Section 47A, 61, 62

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High Courts07 Jun 2011

Khondakar Minhazuddin Vs The State of West Bengal and Others

Calcutta High Court · (2012) 1 CALLT 342

West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 14

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High Courts07 Jun 2011

Subal Roy Alias Fesar Vs State of West Bengal

Calcutta High Court · (2011) 5 CHN 383

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 11, 147, 148, 149, 304

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High Courts20 May 2011Allowed

Manoj Kumar Sasmal Vs Pankaj Sasmal

Calcutta High Court · (2011) 05 CAL CK 0124

Presidency Small Cause Courts Act, 1882 — Section 41, 42, 47

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High Courts20 May 2011Dismissed

Smt. Subhra Sinha Roy Vs Iman Kalyan Dey

Calcutta High Court · (2011) 2 CHN 959

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Easements Act, 1882 — Section 10, 11, 13, 8, 9

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High Courts20 May 2011

Pataspur Thana CO-operative Rice Mill Society Ltd. Vs State of West Bengal

Calcutta High Court · (2012) 2 CHN 488

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25(1)Essential Commodities Act, 1955 — Section 3, 7, 7(i)(a)(ii)

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High Courts20 May 2011Allowed

Durgapada Roy Vs Coal India Limited

Calcutta High Court · (2011) 5 CHN 714

Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 27

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High Courts20 May 2011

Baira @ Bhimnath Singh Vs State Of West Bengal

Calcutta High Court · (2011) 5 CHN 182

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 2, 313Evidence Act, 1872 — Section 114, 9

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High Courts20 May 2011

Recreation Advertising Services Vs State of West Bengal In Re: Manika Poti Biswas

Calcutta High Court · (2011) 2 CHN 987

Criminal Procedure Code, 1973 (CrPC) — Section 362Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 64, 65, 66

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