COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 822 of 3,204

High Courts12 Jan 2011Allowed

Headmaster, Asansol Chowalal Madhyamik Vidyalaya and Another Vs Ram Naresh Singh and Others

Calcutta High Court · (2011) 01 CAL CK 0080

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 3, 9Constitution of India, 1950 — Article 227Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 9

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High Courts12 Jan 2011Allowed

Prasanta Hazra Vs Ranju Hazra

Calcutta High Court · (2011) 3 CHN 118 : (2011) 3 Crimes 571

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 20, 22, 23, 29Special Marriage Act, 1954 — Section 22

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High Courts12 Jan 2011Dismissed

Smt. Krishna Das Vs Santana Modak and Another

Calcutta High Court · (2011) 01 CAL CK 0037

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(2), Order 26 Rule 1, 151Constitution of India, 1950 — Article 227

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High Courts12 Jan 2011

Krishi Rasayan Exports Pvt. Ltd. Vs Commissioner of Customs (Port)

Calcutta High Court · (2012) 281 ELT 513

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High Courts12 Jan 2011Dismissed

Piyush Gupta Vs Union of India

Calcutta High Court · (2011) 4 CHN 747

Constitution of India, 1950 — Article 226Passports Rules, 1980 — Rule 10, 5, 8, 9

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High Courts11 Jan 2011

Suroma Naskar Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 495

Land Acquisition Act, 1894 — Section 18, 18(1), 18(2)

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High Courts11 Jan 2011

Sekhar Naskar Vs The State of West Bengal

Calcutta High Court · (2011) 2 CALLT 22

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 376

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High Courts11 Jan 2011

Kalipada Ghosh Vs State of West Bengal

Calcutta High Court · (2011) 3 CHN 349

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 304West Bengal Primary Education (Service Conduct of Teachers of Primary Schools) Rules, 2001 — Rule 10, 7, 8, 9

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High Courts11 Jan 2011

Smt. Mithu Das Vs The State of West Bengal and Others

Calcutta High Court · (2011) 01 CAL CK 0047

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High Courts11 Jan 2011

Nakul Chandra Paul Vs State of West Bengal

Calcutta High Court · (2011) 4 CHN 626

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 376

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High Courts11 Jan 2011Dismissed

Smt. Sabitri Mitra Vs The Hon''ble Speaker, West Bengal Legislative Assembly and Another

Calcutta High Court · (2013) 2 CALLT 145

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(4)Constitution of India, 1950 — Article 136, 226, 227, 32

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High Courts10 Jan 2011

Ebadat Mondal and Others Vs The State of West Bengal

Calcutta High Court · (2011) 1 CALLT 263

Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304

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High Courts10 Jan 2011

Biswanath Chakraborty Vs C.C. (Preventive), West Bengal

Calcutta High Court · (2011) 270 ELT 170 : (2012) 26 STR 385

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High Courts10 Jan 2011

Mr. Masruddin Vs Sher Mohammad Qureshi and Another

Calcutta High Court · (2011) 01 CAL CK 0052

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, 151Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 7(2)

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High Courts10 Jan 2011Dismissed

Noratmal Bengani Vs Dhruba Kumar Jalan

Calcutta High Court · (2011) 01 CAL CK 0048

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Constitution of India, 1950 — Article 227

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High Courts10 Jan 2011

Mercury Exports Vs CLC Tanner''s Association

Calcutta High Court · AIR 2011 Cal 117 : (2011) 4 ARBLR 195 : (2011) 2 CALLT 149 : (2011) 2 CHN 492

Arbitration and Conciliation Act, 1996 — Section 36, 7, 8, 8(2), 9

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High Courts10 Jan 2011

Tilak Sarkar Vs The State and Another

Calcutta High Court · (2011) 3 CHN 97 : (2011) 2 Crimes 647

Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 376, 493, 90

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High Courts10 Jan 2011

M/s. Mercury Exports Vs CLC Tanner''s Association

Calcutta High Court · AIR 2011 Cal 117 : (2011) 4 ARBLR 195 : (2011) 2 CALLT 149 : (2011) 2 CHN 492

Arbitration and Conciliation Act, 1996 — Section 36, 7, 8, 8(2), 9

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High Courts07 Jan 2011

Descon Ltd. Vs Biman Behari Sen and Others

Calcutta High Court · (2011) 2 CALLT 61 : (2011) 102 CLA 135 : (2011) 162 CompCas 618

Companies Act, 1956 — Section 397, 398, 399, 399(3), 399(4)Company Law Board Regulations, 1991 — Regulation 18, 44, 48

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High Courts07 Jan 2011

Smt. Shrabani Mondal (Pal) Vs The State of West Bengal and Others

Calcutta High Court · (2011) 1 CHN 470

Constitution of India, 1950 — Article 14, 16State Government Establishment and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 — Section 10, 2, 2(11), 2(4), 3West Bengal Primary Education Act, 1973 — Section 106, 107, 2, 91

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