COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 813 of 3,204

High Courts28 Feb 2011Allowed

Prabir Sur Vs Subhash Chandra Pratihar

Calcutta High Court · (2011) 4 CHN 114

Administrative Tribunals Act, 1985 — Section 28, 29AConstitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 197, 197, 197(1)

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High Courts25 Feb 2011Dismissed

Union of India (UOI) Vs Smt. Manu Rani Ghose

Calcutta High Court · (2011) 2 TAC 667

Railway Claims Tribunal Act, 1987 — Section 17(2), 23Railways Act, 1989 — Section 124A

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High Courts25 Feb 2011Allowed

Golap Kanti Chattopadhyay Vs The State of West Bengal and Others

Calcutta High Court · (2011) 1 CALLT 627 : (2011) 2 CHN 24

West Bengal Estates Acquisition Act, 1953 — Section 10(2), 14T(3), 54

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High Courts25 Feb 2011Dismissed

Smt. Abha Rani De Dhara Vs Sri Guru Tanti

Calcutta High Court · (2011) 02 CAL CK 0100

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts25 Feb 2011Dismissed

Radha Ballov Ghosh Vs Bipul Ghosh and Others

Calcutta High Court · (2011) 4 CHN 127

Penal Code, 1860 (IPC) — Section 304(B), 498(A)

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High Courts25 Feb 2011Dismissed

Sushil Kumar Biswas Vs State of West Bengal

Calcutta High Court · (2011) 5 CHN 402

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 323, 376(2), 511

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High Courts25 Feb 2011Dismissed

Bhola Mondal Vs State of West Bengal

Calcutta High Court · (2011) 5 CHN 600

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A

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High Courts25 Feb 2011

Aurio Pharma Laboratories Pvt. Ltd. and Others Vs Prem Pathak and Others

Calcutta High Court · (2011) 02 CAL CK 0055

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High Courts25 Feb 2011

Sabra Khatoon Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2011) 02 CAL CK 0048

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High Courts25 Feb 2011

Rabindra Nath Bera Vs The State of West Bengal and Another

Calcutta High Court · (2011) 5 CHN 377 : (2012) CriLJ 913

Companies Act, 1956 — Section 617General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 21, 403, 409, 420, 468

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High Courts25 Feb 2011Dismissed

Jarina Bibi and Others Vs Md. Rasid Ansari and Others

Calcutta High Court · (2011) 02 CAL CK 0042

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts25 Feb 2011

Ashok Kumar Singh Vs West Bengal Board of Secondary Education and Others

Calcutta High Court · (2012) 1 SLJ 342

Penal Code, 1860 (IPC) — Section 406, 409, 467, 468, 471

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High Courts24 Feb 2011

Bijay Kumar Ghosh Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 326

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High Courts24 Feb 2011

Vodafone Essar East Ltd. Vs Regional Provident Fund Commissioner

Calcutta High Court · (2011) 3 CHN 341 : (2012) 134 FLR 317

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High Courts24 Feb 2011Dismissed

Tapan Bhattacharya and Others Vs Kolkata Municipal Corporation and Others

Calcutta High Court · (2011) 2 CALLT 624 : (2011) 5 CHN 66

Calcutta Municipal Corporation (Building) Rules, 2009 — Rule 9Calcutta Municipal Corporation Act, 1980 — Section 2(71), 2(83), 393, 394, 395Constitution of India, 1950 — Article 226

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High Courts24 Feb 2011Dismissed

Mishra and Mishra (Agencies) Enterprises Vs Union of India

Calcutta High Court · (2011) 266 ELT 330

Customs Act, 1962 — Section 130Customs House Agents Licensing Regulations, 2004 — Section 20(1)Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41

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High Courts23 Feb 2011Allowed