High Courts10 Dec 2010Allowed
Idris Ali Molla and Others Vs Esrafil Molla and Others
Calcutta High Court · (2010) 12 CAL CK 0019
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 827 of 3,204
High Courts10 Dec 2010Dismissed
Motleb Ali Molla (dead) and Others Vs The Chief Executive Officer, Board of Wakfs and Others
Calcutta High Court · (2011) 1 CHN 739
Waqf Act, 1995 — Section 83(2)Wakf Rules, 2001 — Rule 26
High Courts10 Dec 2010Dismissed
Golok Lall Seal Vs DSK Real Estate Limited and Others
Calcutta High Court · (2011) 1 CHN 310
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 22, 22(2)
High Courts09 Dec 2010Allowed
Mukata Shekar Dutta Vs Nirmala Mazumdar
Calcutta High Court · (2011) 1 CHN 563
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 17(4)
High Courts09 Dec 2010Dismissed
Mamata Seal and Others Vs Santana Chatterjee and Others
Calcutta High Court · (2010) 12 CAL CK 0110
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 17, Order 7 Rule 11
High Courts09 Dec 2010Allowed
Pashupati Das Vs The Block Land and Land Reforms Officer and Others
Calcutta High Court · (2011) 2 CALLT 391 : (2011) 3 CHN 13
High Courts09 Dec 2010Dismissed
Md. Kudrat Ali Ostagar Vs The Board of Councillors of Municipality and Others
Calcutta High Court · (2010) 12 CAL CK 0092
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts09 Dec 2010Dismissed
Gopinath Pal and Others Vs Chyana Patra
Calcutta High Court · (2011) 1 CHN 365
Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) (Amendment) Act, 2001 — Section 11, 21, 27(2), 8, 9Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 13(1), 27(1)General Clauses Act, 1897 — Section 6
High Courts09 Dec 2010Dismissed
Moktar Sk. and Another Vs Easin Sk. and Others
Calcutta High Court · (2010) 12 CAL CK 0040
High Courts09 Dec 2010Dismissed
Md. Shamim Khan Vs Nazir Ahmad and Others
Calcutta High Court · (2010) 12 CAL CK 0029
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts08 Dec 2010Dismissed
Prasanta Ghose Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 355
Penal Code, 1860 (IPC) — Section 302
High Courts08 Dec 2010
Rafik Miya Vs State of West Bengal
Calcutta High Court · (2011) 3 CHN 343
Specific Relief Act, 1963 — Section 14(1)
High Courts07 Dec 2010Dismissed
Bithin Samanta Vs State of West Bengal
Calcutta High Court · (2012) 3 CHN 584
Constitution of India, 1950 — Article 226
High Courts07 Dec 2010
Ganges Manufacturing Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2011) 264 ELT 342
Central Excises and Salt Act, 1944 — Section 11A, 35F
High Courts07 Dec 2010
Tijiya Engineering Pvt. Ltd. Vs Asstt. Commr. C. Ex.
Calcutta High Court · (2011) 264 ELT 172
High Courts07 Dec 2010Dismissed
Gama alias Md. Anwar and Others Vs The State of West Bengal
Calcutta High Court · (2010) 12 CAL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Dec 2010Allowed
Jameshedpur Cements Ltd. (In Liquidation) and Mr. Baldev Raj Taneja Vs The Official Liquidator
Calcutta High Court · (2011) 3 CHN 44 : (2011) 161 CompCas 417
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies (Court) Rules, 1959 — Rule 6Companies Act, 1913 — Section 235
High Courts07 Dec 2010Allowed
Md. Asgar Khan Vs Sultan Ahmed and Others
Calcutta High Court · (2010) 12 CAL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99, Order 6 Rule 17
High Courts07 Dec 2010
UCO Bank and Others Vs Narayan Chandra Ghosh
Calcutta High Court · (2011) 1 CHN 65
Calcutta Municipal Corporation Act, 1980 — Section 189(6)Constitution of India, 1950 — Article 14, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21A
High Courts07 Dec 2010Allowed
Sri Dipankar Bandopadhyay Vs Durgapur Chemicals Limited and Others
Calcutta High Court · (2011) 128 FLR 629 : (2011) 3 LLJ 235 : (2011) LLR 293
Constitution of India, 1950 — Article 12, 16, 41, 41(2)Industrial Disputes Act, 1947 — Section 25(F)