High Courts25 Jan 2011
Suresh Poddar and Another Vs The State of West Bengal
Calcutta High Court · (2011) 2 CHN 156
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 114, 34, 376
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 819 of 3,204
High Courts25 Jan 2011Dismissed
Manish Chandra Sarkar Vs Prodyut Kumar Sinha and Others
Calcutta High Court · (2011) 2 CALLT 53
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AWest Bengal Land Reforms Act, 1955 — Section 8, 9
High Courts25 Jan 2011
New Ghausia Enterprise Vs Union of India (UOI)
Calcutta High Court · (2011) 2 CHN 534
High Courts25 Jan 2011Allowed
A and N Islands Integrated Development Corporation Ltd. and Another Vs Regional Provident Fund Commissioner-I and Others
Calcutta High Court · (2011) 129 FLR 375 : (2011) 4 LLJ 141
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7I
High Courts25 Jan 2011Dismissed
Smt. Srabani Roy Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 BC 511 : (2011) 1 CALLT 511
Bengal (Rural) Primary Education Act, 1930 — Section 54, 66(2)Constitution of India, 1950 — Article 14
High Courts25 Jan 2011Dismissed
Sk. Najir Hossain and Another Vs Najrul Khan
Calcutta High Court · (2011) 01 CAL CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts25 Jan 2011
Yashdeep Trexim Vs Board for Industrial and Financial Reconstruction and Others
Calcutta High Court · (2011) 106 SCL 530
Banking Regulation Act, 1949 — Section 5Central Sales Tax Act, 1956 — Section 8Companies Act, 1866 — Section 582, 583, 584, 589, 591
High Courts25 Jan 2011Dismissed
Sk. Jalal Vs The State of West Bengal and Others
Calcutta High Court · (2011) 7 RCR(Criminal) 2340
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Evidence Act, 1872 — Section 3
High Courts25 Jan 2011Allowed
Smt. Dipti Bhattacharya and Others Vs Jyotsna Bhattacharya and Others
Calcutta High Court · (2011) 01 CAL CK 0042
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AEvidence Act, 1872 — Section 45, 68, 73
High Courts25 Jan 2011Allowed
Gitarani Dan and Others Vs Manik Chandra Dan and Others
Calcutta High Court · (2011) 2 CALLT 96
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 2 Rule 6
High Courts25 Jan 2011Dismissed
Collector, West Bengal Industrial Infrastructural Development Corporation Act. Executive Office, Haldia Development Authority Vs Subal Adhikari
Calcutta High Court · (2011) 01 CAL CK 0031
High Courts25 Jan 2011Allowed
Subhas Sardar Vs The State of West Bengal
Calcutta High Court · (2011) 1 CALLT 507
Penal Code, 1860 (IPC) — Section 307, 326, 451, 457
High Courts25 Jan 2011Allowed
Md. Mansur Ali Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 743
Constitution of India, 1950 — Article 21
High Courts25 Jan 2011Allowed
State of West Bengal Vs Nitish Saha
Calcutta High Court · (2011) 4 CHN 701
High Courts21 Jan 2011Dismissed
Smt. Sumita Gupta Vs Sri Kisholay Gupta
Calcutta High Court · (2011) 2 CALLT 213
Hindu Marriage Act, 1955 — Section 10, 13, 13(1)
High Courts21 Jan 2011Allowed
Dharampal Satyapal Limited Vs The Assistant Commissioner, Commercial Taxes, Corporate Division and Others
Calcutta High Court · (2011) 2 CALLT 120 : (2011) 41 VST 463
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 226, 227West Bengal Taxation Tribunal Act, 1987 — Section 8
High Courts21 Jan 2011Dismissed
State of West Bengal Vs J and S Industries
Calcutta High Court · (2011) 4 CHN 519
Arbitration Act, 1940 — Section 14(2), 20, 30, 33, 46
High Courts21 Jan 2011
Jayanta Lamp Industries Private Limited Vs Orient Paper and Industries Limited
Calcutta High Court · (2011) 46 PTC 76
Trade Marks Act, 1999 — Section 11, 29, 7, 9
High Courts21 Jan 2011Dismissed
Barid Baran Laha Vs Manjuri Ghoshal (Claiming as Laha)
Calcutta High Court · (2011) 3 CHN 168
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144Special Marriage Act, 1954 — Section 13(2)
High Courts21 Jan 2011Dismissed
Vivek Kumar Bhagwat Vs State
Calcutta High Court · (2011) 3 CHN 70
Graduate Medical Education Regulations, 1997 — Regulation 13