COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 816 of 3,204

High Courts14 Feb 2011Dismissed

Ranjita Apartment Owners'' Association and Others Vs Sri Prabir Kumar Chakraborty

Calcutta High Court · AIR 2011 Cal 82 : (2011) 3 ARBLR 363 : (2011) 4 CHN 88 : (2011) 8 RCR(Civil) 1167

Arbitration and Conciliation Act, 1996 — Section 11, 2, 34, 42Constitution of India, 1950 — Article 227

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High Courts14 Feb 2011

Dulichand Finance and Leasing Limited Vs Abbasur Rahaman and Another

Calcutta High Court · (2011) 02 CAL CK 0038

Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 13, 17, 21

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High Courts14 Feb 2011

Hindusthan Copper Vs Utkal Moulding

Calcutta High Court · (2011) 2 CHN 111

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 18(4)

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High Courts11 Feb 2011

Abhimanyu Mazumdar and Others Vs The Superintending Engineer and Others etc. etc.

Calcutta High Court · AIR 2011 Cal 64 : (2011) 1 CALLT 543 : (2011) 2 CHN 768

Constitution of India, 1950 — Article 21Electricity Act, 2003 — Section 164, 176, 176(2), 43, 67Works of Licensees Rules, 2006 — Rule 2, 2(2), 3, 3(1)

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High Courts11 Feb 2011Dismissed

Dishergarh Cement Works Private Ltd. Vs DPSC Ltd.

Calcutta High Court · (2011) 5 CHN 328

Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 126, 126(1), 126(2), 126(5), 127West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 6

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High Courts11 Feb 2011

Board of Trustees for the Port of Calcutta Vs State of West Bengal and Others

Calcutta High Court · (2011) 3 CALLT 194 : (2011) 4 CHN 421

Major Port Trusts Act, 1963 — Section 3, 35, 5West Bengal Finance (Sales Tax) Act, 1941 — Section 2, 2(C), 2(D), 6(D)

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High Courts11 Feb 2011

Bhanu Prokash Srivastava Vs State of West Bengal and Others

Calcutta High Court · (2011) 02 CAL CK 0046

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High Courts11 Feb 2011Dismissed

Shrimati Mamata Guha Vs Pranab Kumar Das

Calcutta High Court · (2011) 2 CALLT 144

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 104(2), 141Constitution of India, 1950 — Article 226

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High Courts11 Feb 2011Allowed

Amarendra Narayan Pal Vs Maneswarpur Shivadurga Samity High School

Calcutta High Court · (2011) 2 CALLT 68

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High Courts10 Feb 2011Allowed

Subhas Chandra Sil Vs Sumik Sil

Calcutta High Court · (2011) 4 CHN 744

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts10 Feb 2011Allowed

Rabi Kumar Das Vs Sumitra Bala Dasi and Others

Calcutta High Court · (2011) 02 CAL CK 0088

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts10 Feb 2011

Chitra Mali (Mondal) Vs State of West Bengal

Calcutta High Court · (2011) 4 CHN 84

Constitution of India, 1950 — Article 15, 15(3)West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 14, 14(1)

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High Courts10 Feb 2011

Union of India (UOI) Vs Cementone

Calcutta High Court · (2011) 1 CALLT 645

Arbitration and Conciliation Act, 1996 — Section 34, 37

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High Courts10 Feb 2011

Javed Akther Vs N.K. Ghoshal, Official Receiver

Calcutta High Court · (2011) 3 CHN 787

Contempt of Courts Act, 1971 — Section 12

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High Courts07 Feb 2011Allowed

Descon Ltd. Vs Biman Behari Sen and Others

Calcutta High Court · (2011) 2 CALLT 61 : (2011) 102 CLA 141 : (2011) 162 CompCas 631 : (2011) 162 CompCas 618 : (2011) 107 SCL 477

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24Companies Act, 1956 — Section 397, 398, 399, 402

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High Courts07 Feb 2011Dismissed

National Insurance Company Vs Jharna Ghosh and Others

Calcutta High Court · (2011) 02 CAL CK 0028

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 115, 227Criminal Procedure Code, 1973 (CrPC) — Section 115

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High Courts07 Feb 2011Dismissed

Deba Prasad Datta Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 507

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High Courts07 Feb 2011Dismissed

Badal Chandra Pal Vs State of West Bengal

Calcutta High Court · (2012) 2 CHN 538

Forest Act, 1927 — Section 59Limitation Act, 1963 — Section 5

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High Courts04 Feb 2011Allowed

Shri Mohammed Yousuf and Others Vs The Union of India (UOI) and Others

Calcutta High Court · (2011) 02 CAL CK 0102

Andaman and Nicobar Home Guard Rules, 1965 — Rule 4(1)

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High Courts04 Feb 2011

Jasmine Commercials Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2011) 200 TAXMAN 338

Civil Procedure Code, 1908 (CPC) — Section 86Income Tax Act, 1961 — Section 12, 143, 254, 260A

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