High Courts18 Apr 2011Allowed
Smt. Jhumka Biswas Vs Jayanta Kumar Biswas
Calcutta High Court · AIR 2011 Cal 121
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 801 of 3,204
High Courts13 Apr 2011Dismissed
Keloni Murmu and Others Vs Smt. Debubala Das and Another
Calcutta High Court · (2011) 4 CHN 48
Civil Procedure Code, 1908 (CPC) — Section 11, 151, 152, 153Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 63
High Courts13 Apr 2011Allowed
Kabita Dam Vs The State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0123
West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14, 14(2), 20
High Courts13 Apr 2011Dismissed
Birla Corporation Ltd. Vs Basant Properties Ltd. and Another
Calcutta High Court · (2011) 3 CHN 193
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 12 Rule 6, 151Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 14, 14(1), 16, 26
High Courts13 Apr 2011
Sri Nimai Mayra Vs Sri Pradip Kumar Sarkar
Calcutta High Court · (2011) 04 CAL CK 0040
Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts13 Apr 2011Allowed
Amrita Kumar Pradhan Vs The State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0032
High Courts12 Apr 2011Dismissed
Animesh Dutta Gupta Vs State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0113
Constitution of India, 1950 — Article 12
High Courts12 Apr 2011Allowed
Smt. Mamata Ghosh and Another Vs Tapas Kumar Ghosh
Calcutta High Court · (2011) 2 CHN 954
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 6, 151Constitution of India, 1950 — Article 227Limitation Act, 1908 — Section 20, 3
High Courts12 Apr 2011
Md. Sahauddin Ahamed Vs S.K. Jamiruddin
Calcutta High Court · (2011) 04 CAL CK 0062
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2)
High Courts12 Apr 2011
Great Ocean Enterprise S.A and Another Vs The Owners and Parties Interested In The Vessel M.V. "Devi Glory- 1"
Calcutta High Court · (2011) 04 CAL CK 0061
Merchant Shipping Ordinance, 1983 — Section 415(1), 416
High Courts12 Apr 2011Dismissed
Nemai Chand Pal Vs Nader Chand @ Prabhat Pal and Others Nader Chand Paul @ Provat Paul Vs Nemai Chand Pal and Others
Calcutta High Court · (2011) 04 CAL CK 0057
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 13, 14, 15Civil Procedure Code, 1908 (CPC) — Section 9
High Courts11 Apr 2011Allowed
Smt. Smriti kedia Vs Union of India and Others
Calcutta High Court · (2012) 250 CTR 221 : (2011) 339 ITR 37
Income Tax Act, 1961 — Section 127, 142, 142(1), 143(2), 147
High Courts11 Apr 2011Dismissed
Palash Chandra Karan Vs Sujata Karan (Das)
Calcutta High Court · (2011) 3 CHN 739
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13, 13(1)Penal Code, 1860 (IPC) — Section 323, 327, 34, 384, 498A
High Courts11 Apr 2011Allowed
State of West Bengal Vs Sikha Nandi
Calcutta High Court · (2012) 4 CHN 659
High Courts11 Apr 2011
Debapriya Pal @ Debu @ Timpu Vs State of West Bengal
Calcutta High Court · (2011) 2 CALLT 534 : (2011) 3 CHN 797
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 354(3), 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 100(4), 161, 201, 302, 34
High Courts08 Apr 2011Dismissed
Ranjan Roy Vs Sanjoy Deb and Others
Calcutta High Court · (2011) 4 CHN 295
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 54
High Courts08 Apr 2011
Union of India Vs Premier Engineering Corporation
Calcutta High Court · (2011) 3 CHN 190
Arbitration Act, 1940 — Section 14(2)
High Courts08 Apr 2011Dismissed
Md. Mustafa Sheikh Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 990
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 6, 8Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2011Dismissed
State of West Bengal Vs Hannan SK.
Calcutta High Court · (2011) 2 CHN 973
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 209, 235Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts08 Apr 2011Allowed
Samir Kumar Pal and Others Vs Bhaskar Sardar and Others
Calcutta High Court · (2011) 04 CAL CK 0044
Specific Relief Act, 1963 — Section 6