High Courts25 Mar 2011Dismissed
Consolidated Industrial Fund Ltd. Vs Commissioner of Income Tax and Another
Calcutta High Court · (2011) 242 CTR 213
Income Tax Act, 1961 — Section 143(1), 143(1A), 143(2), 143(3), 154
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 806 of 3,204
High Courts25 Mar 2011Allowed
K.C. Das Pvt. Ltd. and Another Vs K.C. Dass
Calcutta High Court · AIR 2011 Cal 136 : (2011) 2 CHN 703 : (2011) 48 PTC 161
High Courts25 Mar 2011
Bhabani Pakrey Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 672
Burdwan University Act, 1981 — Section 2, 21, 21(20), 51Burdwan University Regulations — Regulation 23
High Courts24 Mar 2011Dismissed
Madan Mohan Chandra alias Chanda and Others Vs Madan Mohan Daripa and Others
Calcutta High Court · (2011) 03 CAL CK 0165
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts24 Mar 2011Dismissed
Sk. Hayat Box and Others Vs Sushil Chandra Naraya Chowdhury and Others
Calcutta High Court · (2011) 03 CAL CK 0138
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, Order 26 Rule 9
High Courts24 Mar 2011Allowed
Tapan Haldar Vs Block Development Officer, Mandir Bazar, South 24-Parganas
Calcutta High Court · (2011) 4 CHN 76
High Courts24 Mar 2011
Biplab Das Vs Chairman, Bangiya Gramin Vikash Bank
Calcutta High Court · (2011) 3 CHN 760 : (2011) LLR 947
High Courts23 Mar 2011Dismissed
Adyti Ghosh Vs Sujata Banerjee and Others
Calcutta High Court · (2011) 03 CAL CK 0166
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 10, 148, 15Constitution of India, 1950 — Article 227
High Courts23 Mar 2011Dismissed
Isibars Ltd. Vs Commerzbank AG
Calcutta High Court · (2011) 3 CHN 606
Banking Regulation Act, 1949 — Section 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 2
High Courts23 Mar 2011Allowed
ICICI Bank Limited. Vs Limtex (India) Limited.
Calcutta High Court · AIR 2011 Cal 111 : (2011) 3 CALLT 77
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 20Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 28
High Courts23 Mar 2011Dismissed
Rupa Agarwal and Another Vs The State of West Bengal
Calcutta High Court · (2011) 03 CAL CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 327, 34, 384, 406
High Courts23 Mar 2011
Durshi Chand Agarwal Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CHN 1011 : (2011) 2 DMC 377
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 9
High Courts23 Mar 2011Allowed
R.S.S.I. Ltd., Now Presently Known as RSI Pvt. Ltd. Vs Employees'' Provident Fund Organization
Calcutta High Court · (2011) 2 CHN 928 : (2012) 132 FLR 549 : (2011) 4 LLJ 568
Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 19Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 286
High Courts23 Mar 2011
Arpita Sen Vs The State of West Bengal and Others
Calcutta High Court · (2011) 03 CAL CK 0090
Recruitment Rules, 2001 — Rule 6West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 14, 6(1)
High Courts23 Mar 2011Allowed
Dibakar Kumar Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2011) 03 CAL CK 0081
High Courts23 Mar 2011Allowed
Sanchita Bhattacharya Vs Dr. Partha Sarathi Roy and Another
Calcutta High Court · (2011) 03 CAL CK 0078
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 227
High Courts23 Mar 2011Dismissed
Sukumar Hazra Vs The State of West Bengal and Others
Calcutta High Court · (2011) 03 CAL CK 0052
Constitution of India, 1950 — Article 226
High Courts23 Mar 2011
Malay Kumar Misra Vs The State of West Bengal and Others
Calcutta High Court · (2011) 03 CAL CK 0050
Civil Procedure Code, 1908 (CPC) — Section 11West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 8
High Courts23 Mar 2011Allowed
Dilip Pradhan Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 105