High Courts26 Nov 2010
Amarendra Nath Bhanja and Others Vs The Pradhan, Gram Panchayat and Others
Calcutta High Court · (2010) 11 CAL CK 0055
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 830 of 3,204
High Courts26 Nov 2010Dismissed
Rajat Majumder Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CHN 276
Constitution of India, 1950 — Article 14
High Courts26 Nov 2010Dismissed
Shri Sudhendu Chowdhury and Another Vs The Official Liquidator
Calcutta High Court · (2011) 571 CompCas 161 : (2011) 161 CompCas 571 : (2011) 2 CompLJ 131
Companies Act, 1956 — Section 454(5), 5A
High Courts26 Nov 2010
Smt. Biva Pyne and Another Vs Chunilal Pyne and Others
Calcutta High Court · (2010) 4 CALLT 434 : (2011) 3 CHN 52
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 2 Rule 2, Order 7 Rule 13Companies Act, 1956 — Section 111Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts26 Nov 2010Dismissed
Nabin Kumar Mondal Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 291
High Courts26 Nov 2010Allowed
Sudhangshu Sekhar Prodhan Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 142
West Bengal Estates Acquisition (Amendment) Act, 1955 — Section 5West Bengal Estates Acquisition Act, 1953 — Section 10(3), 5A, 5A
High Courts25 Nov 2010
Krishnapada Tarafder Vs The State of West Bengal and. Ors.
Calcutta High Court · (2011) 2 CALLT 56 : (2011) 5 CHN 352
Constitution of India, 1950 — Article 226
High Courts25 Nov 2010
Ram Chander Vs Lieutenant Governor
Calcutta High Court · (2011) 2 CHN 729
Constitution of India, 1950 — Article 14
High Courts25 Nov 2010
Workmen of Jenson and Nicholson (India) Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 101
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25F(1), 25F(2), 25FFF
High Courts24 Nov 2010
State of West Bengal and Others Vs Vidyasagar Pandey and Another
Calcutta High Court · (2011) 1 CALLT 23 : (2011) 1 CHN 84 : (2011) 129 FLR 45
Penal Code, 1860 (IPC) — Section 392
High Courts24 Nov 2010Allowed
Biswanath Chattoraj and Others Vs State Bank of India and Others
Calcutta High Court · (2011) 1 CALLT 135 : (2011) 1 CHN 672
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 116
High Courts24 Nov 2010
Cal. Electric Supply Corporation Ltd. and Another Vs Kalavanti Doshi Trust and Others
Calcutta High Court · (2011) 1 CHN 182
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 29(2), 5
High Courts24 Nov 2010
Surajit Banerjee and Another Vs Baidya Nath Pramanick
Calcutta High Court · (2010) 11 CAL CK 0054
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, 47Constitution of India, 1950 — Article 227
High Courts24 Nov 2010Dismissed
Arghya Bala Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 128 : (2012) 2 CHN 700
Constitution of India, 1950 — Article 226
High Courts24 Nov 2010Dismissed
Sujay Sikdar Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 322
Constitution of India, 1950 — Article 14, 21West Bengal Primary Education (Conduct of Election to the Primary School Councils) Rules, 1981 — Rule 2, 35, 37, 53, 54West Bengal Primary Education Act, 1973 — Section 100(B)
High Courts24 Nov 2010Dismissed
Soumitra Roy Vs Munmun Roy
Calcutta High Court · (2011) 3 CHN 632 : (2011) 2 DMC 96
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Criminal Procedure Code, 1973 (CrPC) — Section 125Special Marriage Act, 1954 — Section 12, 13, 24, 27, 36
High Courts24 Nov 2010
Vinay Krishna Arora Vs A.N.G. Estate Developers and Others
Calcutta High Court · (2010) 11 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 14(3)
High Courts24 Nov 2010Dismissed
Managing Committee of Polerhat High School Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 854
Constitution of India, 1950 — Article 141
High Courts24 Nov 2010Dismissed
Sanjoy Kumar Dutta Vs The West Bengal Electricity Distribution Co. Ltd. Ors.
Calcutta High Court · AIR 2011 Cal 151
Constitution of India, 1950 — Article 226
High Courts24 Nov 2010Dismissed
Sk. Soleman and Aur Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 83
Calcutta Municipal Corporation Act, 1980 — Section 400, 400(1), 400(2), 400(7), 401Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 226, 227, 277