High Courts08 Apr 2011Dismissed
Ratan Chakraborty and Another Vs The State of West Bengal and Another
Calcutta High Court · (2011) 2 CALLT 642
Criminal Procedure Code, 1973 (CrPC) — Section 405, 438, 482Penal Code, 1860 (IPC) — Section 406, 415, 420
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 802 of 3,204
High Courts08 Apr 2011Dismissed
Offshore Infrastructures LTD. Vs Engineering Projects (India) Ltd.
Calcutta High Court · AIR 2011 Cal 104 : (2011) 6 RCR(Civil) 836
Arbitration and Conciliation Act, 1996 — Section 34, 34(4)Contract Act, 1872 — Section 63
High Courts07 Apr 2011Dismissed
Sakshi Ghosh Vs New India Assurance Ltd. and Another
Calcutta High Court · (2011) 04 CAL CK 0124
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Motor Vehicles Act, 1988 — Section 140, 149, 158, 165, 166Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts07 Apr 2011
Mahesh Prosad Vs Sushila Debi Agarwal and Another
Calcutta High Court · (2011) 04 CAL CK 0060
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
High Courts07 Apr 2011Dismissed
Sri Kashinath Kundu Vs Sri Debashis Bhattacharjee
Calcutta High Court · (2011) 04 CAL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Contempt of Courts Act, 1971 — Section 20, 29(2)Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts07 Apr 2011Allowed
Sri Nathji Bhandar and Another Vs State of West Bengal and Others
Calcutta High Court · (2011) 2 CHN 874 : (2011) 129 FLR 1086 : (2012) 1 LLJ 410
Industrial Disputes Act, 1947 — Section 2Nathdwara Temple Act, 1959 — Section 2
High Courts06 Apr 2011
Gouranga Prasad Das Vs The State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0122
West Bengal Board of Secondary Education Act, 1963 — Section 24West Bengal Board of Secondary Education Management Rules, 1969 — Rule 28(8), 28(9)
High Courts06 Apr 2011Dismissed
Ahibhusan Giri Vs State Of West Bengal
Calcutta High Court · (2011) 5 CHN 540
West Bengal Land Reforms (Amendment) Act, 1971 — Section 14MWest Bengal Land Reforms Act, 1955 — Section 14S, 14T, 14U, 14U(1), 14U(3)
High Courts06 Apr 2011Dismissed
Gopal Chandra Das Vs Malighati Dr. B.R. Ambedkar Society for Advancement of Learning and Health
Calcutta High Court · (2011) 04 CAL CK 0071
High Courts06 Apr 2011
Shyam Sundar Gupta Vs Smt. Mira Devi Gupta and Others
Calcutta High Court · (2011) 3 CHN 204
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 5Constitution of India, 1950 — Article 227
High Courts06 Apr 2011
Upendra Singh Vs The State of West Bengal and Others
Calcutta High Court · (2011) 04 CAL CK 0069
High Courts06 Apr 2011
Narendra Kumar Berlia and Others Vs Om Prakash Berlia and Others
Calcutta High Court · (2011) 3 CHN 147
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts06 Apr 2011Dismissed
Kuresha Khatun and Others Vs Moinuddin Ansari (dead) and Others
Calcutta High Court · (2011) 04 CAL CK 0055
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts06 Apr 2011Dismissed
Tapan Tanay Haldar Vs Gopal Chandra Haldar and Others
Calcutta High Court · (2011) 04 CAL CK 0038
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts05 Apr 2011Allowed
Sudhangshu Sekhar Maity Vs Santi Gopal Jana and Others
Calcutta High Court · (2011) 04 CAL CK 0116
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts05 Apr 2011Dismissed
Sunraj Software Pvt. Ltd. Vs State of West Bengal and Another
Calcutta High Court · (2011) 3 CHN 640 : (2011) 7 RCR(Criminal) 2571
Criminal Procedure Code, 1973 (CrPC) — Section 319Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts05 Apr 2011Allowed
Niranjan Bar Vs Nirmal Bar and Another
Calcutta High Court · (2011) 04 CAL CK 0106
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Apr 2011Allowed
Dhunseri Petrochem and Tea Limited (Formerly) South Asian Petrochem Limited Vs The Registrar of Companies
Calcutta High Court · (2011) 5 CHN 309 : (2011) 3 CompLJ 365 : (2011) 108 SCL 482
Companies Act, 1956 — Section 113(2), 209A, 211(1), 211(2), 211(3A)Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 468, 469
High Courts05 Apr 2011Dismissed
Narendra Nath Roy Vs Phani Roy and Another
Calcutta High Court · (2011) 2 CALLT 209 : (2011) 5 CHN 371
West Bengal Land Reforms Act, 1955 — Section 8
High Courts05 Apr 2011Allowed
South Asian Petrochem Limited Vs The Registrar of Companies
Calcutta High Court · (2011) 04 CAL CK 0065
Companies Act, 1956 — Section 113(2), 209(A), 211(1), 211(2), 211(3A)Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 468, 468(2), 469