High Courts15 Mar 2011
Southern Cargo and Logistics Vs Union of India
Calcutta High Court · (2011) 3 CHN 721
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 809 of 3,204
High Courts15 Mar 2011
Pemla Ghosal Vs Neelanjana Ghosal
Calcutta High Court · (2011) 3 CHN 66
Hindu Succession Act, 1956 — Section 15(1)Succession Act, 1925 — Section 283
High Courts15 Mar 2011
Bepari Wood Complex (Saw Mill) and Others Vs The Andaman and Nicobar Administration and Others
Calcutta High Court · (2011) 03 CAL CK 0091
High Courts15 Mar 2011Dismissed
Rathindra Nath Kar Vs Jhantu Charan Bera and Others
Calcutta High Court · (2011) 03 CAL CK 0067
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts15 Mar 2011Dismissed
Monotosh Ghosh Vs The State of West Bengal
Calcutta High Court · (2011) 5 CHN 141 : (2011) CriLJ 3013 : (2011) 3 Crimes 636
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20(1), 24, 27, 37
High Courts15 Mar 2011Dismissed
Rajesh Pradhan Vs The State of West Bengal
Calcutta High Court · (2011) 1 APLJ 271 : (2012) 3 CHN 471
High Courts15 Mar 2011
Tapas Chatterjee Vs Kakoli Chatterjee
Calcutta High Court · (2011) 03 CAL CK 0048
High Courts14 Mar 2011Dismissed
Shri K. Abdul Rehman Vs Lieutenant Governor and Others
Calcutta High Court · (2011) 03 CAL CK 0162
Constitution of India, 1950 — Article 124, 14, 15, 155, 19Waqf Act, 1995 — Section 14, 14(7)
High Courts14 Mar 2011
The Lieutenant Governor Vs Shri K.A. Abdul Salam and Others
Calcutta High Court · (2011) 03 CAL CK 0135
Andaman and Nicobar Islands Wakf Rules, 2002 — Rule 7(1), 7(2), 7(3), 7(5)Waqf Act, 1995 — Section 23(2)
High Courts14 Mar 2011
The A and N Tourist Boat Operators Association and Another Vs The Director General of Shipping and Others
Calcutta High Court · (2011) 03 CAL CK 0131
High Courts14 Mar 2011Dismissed
Anup Kumar Das and Another Vs State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 124
High Courts14 Mar 2011
Manas Bose @ Basu Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 100
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 164, 311, 313Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 34, 343, 366, 366A, 367
High Courts14 Mar 2011
Tapan Sarkar Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 387
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts14 Mar 2011Dismissed
Delanipur Mosque, Madarasa Committee and Others Vs Lieutenant Governor and Others
Calcutta High Court · (2011) 03 CAL CK 0069
Constitution of India, 1950 — Article 124, 155, 217, 223, 224Waqf Act, 1954 — Section 14, 14(1), 14(3), 14(7), 67(2)
High Courts14 Mar 2011
Shri Ronak Ali Vs Lieutenant Governor and Others
Calcutta High Court · (2011) 03 CAL CK 0065
High Courts14 Mar 2011Dismissed
N. Ravindran Vs V. Ramchandran
Calcutta High Court · (2011) 3 CHN 416
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 11, Order 2 Rule 1, Order 7 Rule 11, Order 7 Rule 14(1), Order 7 Rule 7Limitation Act, 1963 — Article 58, 65Transfer of Property Act, 1882 — Section 53
High Courts11 Mar 2011Allowed
I.K. Agencies Pvt. Ltd. Vs Commissioner of Wealth Tax, Kol-III
Calcutta High Court · (2011) 241 CTR 185 : (2012) 347 ITR 664
Income Tax Act, 1922 — Section 22(2), 34Income Tax Act, 1961 — Section 143(2), 148Wealth Tax Act, 1957 — Section 14, 15, 16, 16(1), 16(3)
High Courts11 Mar 2011Allowed
Padrone Marketing Vs Controller of Thika Tenancy
Calcutta High Court · AIR 2011 Cal 97 : (2011) 2 CHN 36
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 2(5), 4, 5(2), 6Constitution of India, 1950 — Article 300A
High Courts11 Mar 2011
State of West Bengal and Others Vs Indian Jute Mills Association and Others
Calcutta High Court · (2011) 2 CHN 899 : (2011) 184 ECR 367
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Central Sales Tax Act, 1956 — Section 3, 5Constitution of India, 1950 — Article 226, 323B
High Courts11 Mar 2011Dismissed
Kenaram Biswas and Others Vs Nadia Gramin Bank and Others
Calcutta High Court · (2011) 5 CHN 282
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 3, 3(J), 3J(A), 3J(B), 3J(C)Regional Rural Banks Act, 1976 — Section 17, 29