High Courts06 Sept 2010
The Salvation Army and Another Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2011) 1 CHN 782
Transfer of Property Act, 1882 — Section 108
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 839 of 3,204
High Courts03 Sept 2010
Bijay Agarwal Vs The State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 428
Calcutta Municipal Corporation Act, 1980 — Section 202(4)Criminal Procedure Code, 1973 (CrPC) — Section 205, 317, 397, 401Penal Code, 1860 (IPC) — Section 114, 427, 447, 453, 506
High Courts03 Sept 2010
Kokusai Shipping Agency Ltd. Vs Korp Resources Private Ltd.
Calcutta High Court · (2010) 09 CAL CK 0090
Arbitration and Conciliation Act, 1996 — Section 34, 44, 48, 48(1), 48(2)
High Courts03 Sept 2010Dismissed
Meghla Biswas Vs The State of West Bengal and Others Sri Dilip Kumar Das Vs Smt. Meghala Biswas
Calcutta High Court · (2010) 09 CAL CK 0086
Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)
High Courts03 Sept 2010
Sri Amitava Roy Vs The State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0081
Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts03 Sept 2010
Ram Kishan Mimani and Another Vs Saroj Mimani and Others
Calcutta High Court · (2010) 09 CAL CK 0079
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts03 Sept 2010Dismissed
Braja Krishna Mondal Vs Jyotsna Pahari and Others
Calcutta High Court · (2010) 09 CAL CK 0078
High Courts03 Sept 2010Dismissed
Shyam Lal Routh Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 813 : (2011) CriLJ 505 : (2011) 8 RCR(Criminal) 318
Penal Code, 1860 (IPC) — Section 304, 307, 313, 326, 34
High Courts03 Sept 2010
Shyam Sundar Karmakar Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 156
Penal Code, 1860 (IPC) — Section 304, 34
High Courts03 Sept 2010
Sk. Abdul Razzaque Vs Sikha Chakraborty and Others
Calcutta High Court · (2011) 1 CHN 695
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts03 Sept 2010Dismissed
Chota Tingrai Tea Estates Pvt. Ltd. Vs HDFC Bank Ltd. and Others
Calcutta High Court · (2010) 09 CAL CK 0056
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
High Courts03 Sept 2010Dismissed
Wilson Engineering Industries Private Limited Vs Mrigendra Mohun Dhar and Another
Calcutta High Court · (2010) 09 CAL CK 0048
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts03 Sept 2010
Bhabatosh Chandra Das Vs United Bank of India and Others
Calcutta High Court · (2011) 1 CHN 612 : (2011) 1 LLJ 785
United Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Rule 4
High Courts03 Sept 2010Allowed
Pratip Kumar Banerjee Vs Amitava Banerjee and Others
Calcutta High Court · (2010) 09 CAL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 1
High Courts03 Sept 2010Dismissed
Smt. Krishna Dey and Others Vs Smt. Renuka Roy and Others
Calcutta High Court · (2010) 09 CAL CK 0036
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 372, 373, 375, 376, 377
High Courts03 Sept 2010Dismissed
Surendra Mishra and Others Vs State of West Bengal and Another
Calcutta High Court · (2011) 130 FLR 525
Industrial Disputes (West Bengal Amendment) Act, 1980 — Section 18Industrial Disputes (West Bengal Amendment) Act, 2007 — Section 33CIndustrial Disputes Act, 1947 — Section 33C, 33D
High Courts03 Sept 2010
Mihir Banerjee Vs State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0016
Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 326
High Courts03 Sept 2010
Ram Kripal Shaw Vs Rajendra Prasad Shaw and Others
Calcutta High Court · (2011) 1 CHN 503
High Courts03 Sept 2010Allowed
Shew Sdhankar Shaw alias Shew Sanker Das Vs Gaur Hari Maity and Others
Calcutta High Court · (2010) 09 CAL CK 0010
Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 2, 3, 4, 4(1)
High Courts03 Sept 2010Allowed
Sri Anil Barua Vs The State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A