High Courts24 Dec 2010Dismissed
Ram Sevak Gupta Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 12 CAL CK 0098
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 1 of 59
High Courts24 Dec 2010
The General Manager, Indian Oil Corporation Ltd. and Others Vs Sri Sisir Kumar Pramanik and Another
Calcutta High Court · (2010) 12 CAL CK 0096
High Courts24 Dec 2010Dismissed
Niva Halder and Others Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 CALLT 584 : (2011) 1 CHN 166
Defence of India Rules, 1939 — Rule 79West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1)
High Courts24 Dec 2010Dismissed
Sk. Bellal, Sk. Khabir, Sk. Muharram, Sk. Batu, Sk. Tazen and Sk. Aziz Vs The State
Calcutta High Court · (2010) 4 CALLT 524
Criminal Procedure Code, 1973 (CrPC) — Section 157, 211, 211, 212, 213Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 307
High Courts24 Dec 2010
Howrah Tax payers'' Association Vs The Government of West Bengal and Another
Calcutta High Court · (2011) 2 CALLT 132 : (2011) 5 CHN 430
Constitution of India, 1950 — Article 20, 21, 246(3)Value Added Tax Act, 2003 — Section 31, 32(1), 32(2), 45, 45(2)
High Courts24 Dec 2010Allowed
Ashoke Kumar Nath Vs Union of India
Calcutta High Court · (2011) 2 CHN 233
High Courts24 Dec 2010Dismissed
Anmol Biscuits (P) Ltd. Vs Sri Amar Chand Nag and Others
Calcutta High Court · (2011) 4 CHN 752
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 10(4), Order 1 Rule 10(5), 151Constitution of India, 1950 — Article 227
High Courts24 Dec 2010Dismissed
Pancham @ Kebal Rai Vs State of W. B.
Calcutta High Court · (2011) 1 CALLT 434
Constitution of India, 1950 — Article 10, 11, 12, 13, 14Criminal Procedure Code, 1973 (CrPC) — Section 129, 235(2), 313, 354(3), 37Penal Code, 1860 (IPC) — Section 302, 394
High Courts24 Dec 2010Dismissed
Radha Kishan Garodia Vs Hari Prasad Saraf and Gopal Prasad Saraf
Calcutta High Court · (2011) 5 CHN 682
Evidence Act, 1872 — Section 101, 102, 114West Bengal Premises Tenancy Act, 1956 — Section 25, 25(1), 25(2)
High Courts24 Dec 2010Dismissed
Sri Subir Banerjee Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 12 CAL CK 0058
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 19(1), 226
High Courts24 Dec 2010
Punjab National Bank and Others Vs Subhasini Das and Others
Calcutta High Court · (2010) 4 CALLT 491 : (2011) 1 CHN 282 : (2011) 129 FLR 812 : (2011) 3 LLJ 637
Constitution of India, 1950 — Article 226Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 4
High Courts24 Dec 2010
Goutam Lahiri Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 12 CAL CK 0009
High Courts24 Dec 2010
Sri Prabhat Kumar Chakravarty Vs Reserve Bank of India and Others
Calcutta High Court · (2011) 1 CALLT 200 : (2011) 3 CHN 434 : (2011) 128 FLR 1082
High Courts23 Dec 2010Allowed
Smt. Tarubala Naskar and Others Vs United India Insurance Co. Ltd. and Another
Calcutta High Court · (2011) ACJ 2080 : (2011) 2 TAC 44
Motor Vehicles Act, 1988 — Section 166
High Courts23 Dec 2010
Ashok Mondal @ Asoke Mondal and Another Vs The State of West Bengal
Calcutta High Court · (2011) CriLJ 2451 : (2011) 7 RCR(Criminal) 882
Criminal Procedure Code, 1973 (CrPC) — Section 221Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113(A)
High Courts23 Dec 2010
Hare Krishna Chakraborty Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 712 : (2010) 6 SLR 524
Constitution of India, 1950 — Article 142, 226
High Courts23 Dec 2010
Mitali Paul Vs Union of India
Calcutta High Court · (2011) 5 CHN 263
Constitution of India, 1950 — Article 141Railways Act, 1989 — Section 123, 124A
High Courts23 Dec 2010Allowed
Delta International Ltd. Vs Commissioner of Customs
Calcutta High Court · (2011) 4 CHN 514 : (2012) 281 ELT 400
Central Excises and Salt Act, 1944 — Section 12E, 3Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 4
High Courts23 Dec 2010Dismissed
Amarendranath Mandal Vs State of West Bengal and Others
Calcutta High Court · AIR 2011 Cal 56 : (2011) 5 CHN 624
Constitution of India, 1950 — Article 226
High Courts23 Dec 2010Allowed
ABN Amro Bank, N.V. Vs Commissioner of Income Tax and Another
Calcutta High Court · (2011) 2 CALLT 248 : (2011) 241 CTR 552 : (2012) 343 ITR 81 : (2011) 198 TAXMAN 376
Constitution of India, 1950 — Article 11(7), 5(2), 7, 7(3)Income Tax Act, 1961 — Section 195(1), 2(31), 260A, 40, 5