COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 810 of 3,204

High Courts11 Mar 2011Dismissed

Dibyendu Das Vs Hon''ble High Court at Calcutta Samiul Haque Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 693

West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 — Section 6, 6(2)

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High Courts11 Mar 2011Allowed

R.K. Sharma Vs Union of India and Others

Calcutta High Court · (2011) 3 CALLT 210

Central Industrial Security Force Rules, 2001 — Rule 34, 36, 36(10), 36(15), 36(16)Constitution of India, 1950 — Article 226Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22, 22(2), 6, 9(21)

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High Courts11 Mar 2011Allowed

Sk. Sultan Ali Vs The State of West Bengal and Others

Calcutta High Court · (2011) 2 CALLT 100 : (2011) 3 CHN 345

Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 389, 389(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts10 Mar 2011Allowed

Panna Bala Manna Vs Basudeb Manna

Calcutta High Court · (2011) 2 CHN 395

Civil Procedure Code, 1908 (CPC) — Section 99

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High Courts10 Mar 2011Allowed

Sraban Kumar Choudhury Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 845

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High Courts10 Mar 2011

Madhu Bhowmik @ Madhusudan Vs State of West Bengal

Calcutta High Court · (2011) 3 CHN 459

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts09 Mar 2011Dismissed

Sri Rajdeo Ram Vs Gita Rani Sarkar

Calcutta High Court · (2011) 03 CAL CK 0152

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, 11, 47Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 116

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High Courts09 Mar 2011Allowed

Aloke Bose Vs Subal Paul and Others

Calcutta High Court · (2011) 5 CHN 315

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6D(4), 151Constitution of India, 1950 — Article 227

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High Courts09 Mar 2011

Dilip Kr. Mishra and Another Vs Dubrajpur Co-operative Agricultural Marketing Society Ltd. and Others

Calcutta High Court · (2011) 03 CAL CK 0095

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts09 Mar 2011Dismissed

Adya Pipes Private Limited. Vs Central Bank of India and Another

Calcutta High Court · (2011) 03 CAL CK 0094

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(12), 13(2), 13(3A), 13(4)

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High Courts08 Mar 2011Dismissed