High Courts29 Mar 2011Dismissed
Rev. Dipankar De Vs Banarasi Prasad Gupta and Others
Calcutta High Court · (2011) 03 CAL CK 0163
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 805 of 3,204
High Courts29 Mar 2011Allowed
G.C. Bilarwan Vs Union of India and Others
Calcutta High Court · (2012) 2 CALLT 204
High Courts29 Mar 2011
Soumen Bhattacharjee Vs Paramita Bhattacharjee (Ganguly)
Calcutta High Court · (2011) 03 CAL CK 0086
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 9
High Courts29 Mar 2011Allowed
Sri Sujit Mukherjee Vs Smt. Bela Mukherjee and Others
Calcutta High Court · (2011) 03 CAL CK 0057
Constitution of India, 1950 — Article 226, 227Stamp Act, 1899 — Section 33, 35, 38, 40
High Courts29 Mar 2011Allowed
Sujit Kumar Dutta Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 519 : (2011) 4 CHN 286
Motor Vehicles Act, 1988 — Section 2, 2(40), 83, 96West Bengal Motor Vehicles Rules, 1989 — Rule 153, 153(2)
High Courts29 Mar 2011Dismissed
Manindra Nath Basak Vs Ramchandra Rana
Calcutta High Court · (2011) 4 CHN 47
Registration Act, 1908 — Section 17(1), 49
High Courts29 Mar 2011Dismissed
Rai Bahadur G.V. Swaika Estates (P) Ltd. and Another Vs Chief Commissioner of Income Tax and Others
Calcutta High Court · (2011) 337 ITR 425
Income Tax Act, 1961 — Section 269U, 269UA, 269UA(b), 269UB, 269UC
High Courts28 Mar 2011Allowed
Krishna Bahadur Chhetry and Others Vs Siliguri Municipality and Others
Calcutta High Court · (2011) 8 RCR(Civil) 2962
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation (Amendment) Act, 1965 — Section 5
High Courts28 Mar 2011Allowed
Chand Mohan Sammader Vs The State of West Bengal
Calcutta High Court · (2011) 03 CAL CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207, 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 375, 376, 415, 417, 493
High Courts28 Mar 2011Dismissed
RE. B.D. Agarwal Vs Official Assignee High Court, Bombay
Calcutta High Court · (2011) 3 CHN 610
Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(7), 14, 17Presidency Towns Insolvency Act, 1909 — Section 17
High Courts28 Mar 2011Dismissed
Barendra Nath Maity and Others Vs Khagendra Nath Maity and Another
Calcutta High Court · (2011) 03 CAL CK 0059
West Bengal Land Reforms Act, 1955 — Section 14
High Courts28 Mar 2011Dismissed
Prativa Bandhapadhyay Vs Chhanda Bhattacharjee
Calcutta High Court · (2011) 03 CAL CK 0056
Civil Procedure Code, 1908 (CPC) — Section 10West Bengal Premises Tenancy Act, 1997 — Section 7(2)
High Courts28 Mar 2011Dismissed
New India Assurance Company Ltd. Vs Smt. Puspa Barui and Others
Calcutta High Court · (2011) 03 CAL CK 0039
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 163A, 173
High Courts25 Mar 2011Dismissed
Kingshuk Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (2011) 03 CAL CK 0171
High Courts25 Mar 2011Dismissed
Shri Awadhesh Vs The Union of India (UOI) and Others
Calcutta High Court · (2011) 4 CHN 589
Constitution of India, 1950 — Article 14, 16
High Courts25 Mar 2011
Arati Pradhan Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2011) 03 CAL CK 0148
Motor Vehicles Act, 1988 — Section 158(6)
High Courts25 Mar 2011
Shyamal Acharya Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 551
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 113A, 113B, 161, 6Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts25 Mar 2011
Ajoy Kumar Shaw Vs The State of West Bengal
Calcutta High Court · (2011) 03 CAL CK 0089
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts25 Mar 2011
State of West Bengal and Others Vs Dilip Kumar Roy and Another
Calcutta High Court · (2011) 2 CALLT 195 : (2011) 2 CHN 698
Defence of India Act, 1962 — Section 29Land Acquisition Act, 1894 — Section 4West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1)
High Courts25 Mar 2011Dismissed
Gouri Sankar Das Vs K.C. Das Pvt. Ltd. and Another
Calcutta High Court · (2011) 8 RCR(Civil) 2880
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11