High Courts03 Mar 2011
Rajesh Agarwal Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 777
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 161, 165Penal Code, 1860 (IPC) — Section 489, 489
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Calcutta High Court judgments
64,079 judgments · page 812 of 3,204
High Courts02 Mar 2011
Prabir Kumar Rot Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 487
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 156(3), 323, 498(A)
High Courts02 Mar 2011
Muthoot Finance Pvt. Ltd. Vs Pampa Sinha
Calcutta High Court · (2011) 03 CAL CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 156(1)Penal Code, 1860 (IPC) — Section 406, 420, 482
High Courts02 Mar 2011
Bir Chandra Das Vs Anil Kumar Sarkar and Another
Calcutta High Court · (2011) 8 RCR(Criminal) 1044
Criminal Procedure Code, 1973 (CrPC) — Section 195, 200Penal Code, 1860 (IPC) — Section 120B, 182, 211, 297, 376
High Courts02 Mar 2011Dismissed
Union of India (UOI) Vs Shree Durga Iron Stores
Calcutta High Court · (2011) 2 CHN 78
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 29(2), 5
High Courts01 Mar 2011Allowed
Rabia Bibi Vs Branch Manager, Oriental Insurance Co. Ltd.
Calcutta High Court · (2011) 3 CHN 571
Evidence Act, 1872 — Section 165
High Courts01 Mar 2011Allowed
Mr. Mohammed Rafique @ Rafik Shaikh Vs State of West Bengal and Others
Calcutta High Court · (2011) 5 CHN 117
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 320, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts01 Mar 2011Allowed
Kanoria Jute and Industries Limited Vs Saraf Agencies Private Limited
Calcutta High Court · AIR 2011 Cal 77 : (2011) 3 CHN 1 : (2011) 8 RCR(Civil) 2228
Transfer of Property Act, 1882 — Section 106, 111, 113
High Courts01 Mar 2011Dismissed
Brooke Bond India Ltd. Vs Joint Commissioner of Income Tax and Another
Calcutta High Court · (2011) 242 CTR 515
Income Tax Act, 1961 — Section 10(2), 260A, 263, 28, 30
High Courts01 Mar 2011
Brooke Bond India Ltd. Vs Joint Commissioner of Income Tax
Calcutta High Court · (2011) 337 ITR 482 : (2012) 20 TAXMAN 393
Income Tax Act, 1922 — Section 10(1), 10(2)(xv), 10(4)(c)Income Tax Act, 1961 — Section 260A, 263, 28, 30, 31
High Courts01 Mar 2011Dismissed
Steelco Syndicate and Another Vs Sashi Prasad Goenka and Others
Calcutta High Court · (2011) 2 CHN 687
High Courts28 Feb 2011Allowed
In Re : Sraban Kumar Choudhury
Calcutta High Court · (2011) 3 CHN 215
Limitation Act, 1963 — Section 5
High Courts28 Feb 2011Allowed
Kalipada Biswas Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 468
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts28 Feb 2011
Mihir Kumar Talukdar Vs Pradip Kumar Sengupta and Others
Calcutta High Court · AIR 2011 Cal 211
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 1(5)Constitution of India, 1950 — Article 11, 14, 227
High Courts28 Feb 2011Dismissed
Sujit Kumar Paul and Others Vs Subodh Kumar Paul and Another
Calcutta High Court · (2011) 02 CAL CK 0050
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts28 Feb 2011
Sanjoy Barua Vs Sarmistha Barua
Calcutta High Court · (2011) 02 CAL CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 125Special Marriage Act, 1954 — Section 27, 36
High Courts28 Feb 2011Dismissed
Bally Exports Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 269 ELT 181
Constitution of India, 1950 — Article 14, 166(3)Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 3(2), 5
High Courts28 Feb 2011Allowed
ITC Limited Vs Sri S.K. Mukherjee, Enforcement Officer, Enforcement Directorate
Calcutta High Court · (2011) 02 CAL CK 0034
Foreign Exchange Regulation Act, 1973 — Section 56, 68, 8(1), 9(1)
High Courts28 Feb 2011Allowed
Manish Dogra Vs Anima Rani Sinha
Calcutta High Court · (2011) 3 CHN 751
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227