High Courts07 Mar 2011Allowed
Sipra Bhattacharya (Lahiri) Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 201 : (2011) 5 CHN 356
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 811 of 3,204
High Courts07 Mar 2011
Mittal Agro Food Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 618
Penal Code, 1860 (IPC) — Section 120(B), 192, 199, 34, 465
High Courts07 Mar 2011Allowed
Meenakshisundaram Textiles Vs Valliammal Textiles Ltd.
Calcutta High Court · (2011) 3 CHN 617
Civil Procedure Code Amendment Act, 1999 — Order 20 Rule 11, Order 20 Rule 12, Order 20 Rule 13, Order 20 Rule 14, Order 20 Rule 15
High Courts07 Mar 2011Dismissed
Sundarban Supply Centre and Another Vs The State of West Bengal and Others
Calcutta High Court · (2011) 03 CAL CK 0141
High Courts07 Mar 2011
Payel Biswakarma (Ghosh) Vs Oriental Insurance Company Ltd.
Calcutta High Court · (2011) 5 CHN 581
Constitution of India, 1950 — Article 21Motor Vehicles Act, 1988 — Section 166, 168, 171
High Courts07 Mar 2011Allowed
Dara Singh and Others Vs Mrs. Chanda Kaur Singh and Others
Calcutta High Court · (2011) 2 CALLT 384 : (2011) 5 CHN 451
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4, Order 23 Rule 1, Order 6 Rule 17
High Courts07 Mar 2011
Kusum Jain Vs Vinay Kumar Agarwala
Calcutta High Court · (2011) 3 CHN 112
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 357(2), 421, 431, 439, 441Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts07 Mar 2011
Mithun Saha Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 180
Penal Code, 1860 (IPC) — Section 498AWest Bengal Primary Education (Conduct of Service of Teachers of Primary Schools) Rules, 2001 — Rule 7(2)
High Courts07 Mar 2011Allowed
Ambuj Biswas Vs Sudhangshu Dubey
Calcutta High Court · (2011) 5 CHN 318
Easements Act, 1882 — Section 60, 60(B)Specific Relief Act, 1963 — Section 34West Bengal Premises Tenancy Act, 1956 — Section 14
High Courts04 Mar 2011Allowed
Eveready Industries India Ltd. Vs Commissioner of Income Tax and Another
Calcutta High Court · (2011) 242 CTR 105 : (2011) 334 ITR 413 : (2011) 201 TAXMAN 278
Finance Act, 2001 — Section 14A, 94(7)Income Tax Act, 1961 — Section 10(33), 260A, 263, 80M
High Courts04 Mar 2011
Banwarilal Jalan Vs Pramod Kumar Jalan
Calcutta High Court · (2011) 3 CHN 257
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 213, 299, 301, 302, 57
High Courts04 Mar 2011Dismissed
Debaprasad Paul Vs Commissioner of Income Tax-II and Another
Calcutta High Court · (2011) 334 ITR 274
Income Tax Act, 1961 — Section 141(1), 142(1), 143(3), 147, 148
High Courts04 Mar 2011Dismissed
ITC Limited Vs Crescendo Tobacco Agency and Another
Calcutta High Court · (2011) 2 CALLT 139 : (2011) 3 CHN 238 : (2011) 46 PTC 65
High Courts04 Mar 2011
Diagnostics Vs Commissioner of Income Tax and Another
Calcutta High Court · (2011) 334 ITR 111
Income Tax Act, 1961 — Section 143(1), 143(2), 260A
High Courts04 Mar 2011Dismissed
Dinesh Viniyog Ltd. and Others Vs The Oriental Gas Company Ltd. and Others
Calcutta High Court · (2011) 2 CALLT 630 : (2011) 3 CHN 9
Civil Procedure Code, 1908 (CPC) — Section 13, 44A, 44A(3), 47Judgments Act, 1838 — Section 17, 17(1)Supreme Court Rules, 1965 — Order 71 Rule 13(4)
High Courts03 Mar 2011
Santosh Barman Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 226
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 342
High Courts03 Mar 2011Dismissed
Ganesh Chandra Maity Vs Bimala Bala Mondal
Calcutta High Court · (2011) 3 CHN 27
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5Constitution of India, 1950 — Article 227
High Courts03 Mar 2011
Rupali Dey Vs East Calcutta Girl''s College, Lake Town
Calcutta High Court · (2011) 4 CHN 498
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151Constitution of India, 1950 — Article 227
High Courts03 Mar 2011Dismissed
Bikash Ghosh Vs Board of Councillors
Calcutta High Court · (2012) 2 CHN 72
Constitution of India, 1950 — Article 136, 136(1), 226, 227West Bengal Municipal Act, 1993 — Section 218, 218(1), 218(4)
High Courts03 Mar 2011
Debendra Bijoy Ghosh Vs Union of India
Calcutta High Court · (2012) 1 CHN 125
Arbitration and Conciliation Act, 1996 — Section 14, 15, 9