COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 803 of 3,204

High Courts05 Apr 2011Allowed

Simplex Infrastructures Limited Vs The Registrar of Companies

Calcutta High Court · (2011) 2 CHN 575 : (2011) 3 CompLJ 304 : (2012) 1 Crimes 448 : (2011) 107 SCL 133

Companies Act, 1956 — Section 113(2), 211(1), 211(2), 211(3A), 211(7)Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 468, 468(2), 469

High Courts05 Apr 2011

Sri Subrata Mukherjee Vs Smt. Bishakha Das

Calcutta High Court · (2011) 04 CAL CK 0059

Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1997 — Section 40, 7, 7(1), 7(2), 7(3)

High Courts05 Apr 2011Dismissed

The Ad hoc Committee of Union Junior High Madrasah Vs State of West Bengal and Others

Calcutta High Court · (2011) 04 CAL CK 0058

High Courts05 Apr 2011

Aditya Malhotra Vs Namrata Malhotra

Calcutta High Court · (2011) 3 CALLT 1

Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 9

High Courts05 Apr 2011Allowed

The Vice Chancellor and Another Vs Bijay Kumar Das and Others

Calcutta High Court · (2011) 4 CHN 26

High Courts05 Apr 2011Allowed

Bithal D. Mundra and Others Vs Registrar of Companies

Calcutta High Court · (2011) 164 CompCas 375

Companies Act, 1956 — Section 113(2), 211(1), 211(2), 211(3A), 211(7)Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 468, 468(2), 469

High Courts05 Apr 2011Allowed

Amrit Sales Promotion Pvt. Ltd. Vs Union of India and Others

Calcutta High Court · (2013) 353 ITR 68

Income Tax Act, 1961 — Section 143, 143(3), 144A, 147, 148

High Courts04 Apr 2011Dismissed

K. Abdul Rehman Vs The Lieutenant Governor and Others

Calcutta High Court · (2011) 04 CAL CK 0120

Andaman and Nicobar Islands Wakf Board Regulations, 1981 — Regulation 88Waqf Act, 1954 — Section 5(2)Waqf Act, 1995 — Section 14, 14(3), 2, 67

High Courts04 Apr 2011

Pawan Trading Company Vs The Lieutenant Governor and Others

Calcutta High Court · (2012) 1 BC 204 : (2011) 3 CALLT 70

High Courts04 Apr 2011

Dipak Saha Vs MA Kreeng Construction Private Ltd.

Calcutta High Court · (2011) 2 CHN 862

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 401, 482

High Courts04 Apr 2011Dismissed

Pradeep Ram Vs Deputy Superintendent of Police

Calcutta High Court · (2011) 4 CHN 32

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 46, 57, 58Foreigners (Amendment) Act, 2004 — Section 14A

High Courts04 Apr 2011Dismissed

ABC Company Vs The Union of India (UOI) and Others

Calcutta High Court · (2011) 04 CAL CK 0066

High Courts04 Apr 2011

Sabitri Barman Vs State of West Bengal

Calcutta High Court · (2011) 3 CHN 275

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 357, 376, 376(2), 457

High Courts04 Apr 2011Dismissed

Delanipur Mosque and Madarasa Committee and Others Vs The Lieutenant Governor and Others

Calcutta High Court · (2011) 3 CALLT 40

Andaman and Nicobar Islands Wakf Board Regulations, 1981 — Regulation 88Andaman and Nicobar Islands Wakf Rules, 1976 — Rule 4Waqf Act, 1954 — Section 5(2)

High Courts01 Apr 2011

H. Guru Instruments Private Limited Vs Mrs. Dipti Mookherjee and Others

Calcutta High Court · (2011) 2 CHN 906 : (2011) 8 RCR(Civil) 2895

Registration Act, 1908 — Section 28, 30Stamp Act, 1899 — Section 2(10)Transfer of Property Act, 1882 — Section 54

High Courts01 Apr 2011Allowed

Rashmoy Das Vs Rajashree Enclave Pvt. Ltd. and Others

Calcutta High Court · AIR 2011 Cal 148

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Specific Relief Act, 1963 — Section 33(1)Transfer of Property Act, 1882 — Section 55(1)

High Courts01 Apr 2011

Namokar Vinimay Pvt. Ltd. Vs Yashdeep Trexim Pvt. Ltd.

Calcutta High Court · (2011) 3 CHN 322

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15

High Courts01 Apr 2011

Prabir Guha Vs Uttam Chand Surana

Calcutta High Court · (2012) 3 CALLT 135 : (2011) 2 CHN 665

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 25Registration Act, 1908 — Section 2(6)

High Courts01 Apr 2011

Partha Dey Vs Kolkata Municipal Corporation

Calcutta High Court · (2012) 4 CHN 138

Calcutta Municipal Corporation Act, 1980 — Section 364, 390, 392, 396, 396(2)Constitution of India, 1950 — Article 226

High Courts31 Mar 2011Dismissed

Nobir Mia Vs State of West Bengal and Others

Calcutta High Court · (2011) 03 CAL CK 0173

Criminal Procedure Code, 1973 (CrPC) — Section 221, 401, 482Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 161, 306, 498A