High Courts10 Nov 2010Dismissed
Asoke Sawoo Vs State of West Bengal
Calcutta High Court · (2010) 4 CALLT 380 : (2011) 2 CHN 82
Constitution of India, 1950 — Article 16West Bengal School Service Commission Act, 1997 — Section 7, 8, 9, 9(2)
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 10 of 59
High Courts10 Oct 2010Allowed
In re: Shubh Karan Jalan and Anandi Devi Jalan
Calcutta High Court · (2011) 1 CHN 703
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 108Constitution of India, 1950 — Article 227
High Courts06 Oct 2010
Civcon Construction Pvt. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 509
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts06 Oct 2010Allowed
Sri Khudiram Maity Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 CALLT 416 : (2011) 3 CHN 140
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts06 Oct 2010Allowed
Subimal Chakraborty Vs The State of West Bengal and Others
Calcutta High Court · (2010) 4 APLJ 231 : (2011) 1 CALLT 205 : (2011) 1 CHN 757
High Courts06 Oct 2010
Subhankar Mandal Vs State of West Bengal and Others
Calcutta High Court · (2010) 10 CAL CK 0070
Constitution of India, 1950 — Article 12, 14, 162, 166(1), 166(2)
High Courts06 Oct 2010Allowed
Sunil Kumar Das Vs Director of Public Instruction and Others
Calcutta High Court · (2011) 1 CALLT 578 : (2011) 3 CHN 764
High Courts06 Oct 2010Dismissed
Sri Sujoy Kumar Sanyal Vs Smt. Shakuntala Sanyal (Halder) and Another
Calcutta High Court · (2011) 1 CHN 265
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 24Penal Code, 1860 (IPC) — Section 498A
High Courts06 Oct 2010
Smt. Nupur Bose and Another Vs The State of West Bengal and Another
Calcutta High Court · (2010) 10 CAL CK 0060
Arbitration and Conciliation Act, 1996 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 239, 482Penal Code, 1860 (IPC) — Section 34, 406, 420, 494, 494A
High Courts06 Oct 2010Allowed
Smt. Gita Devi Saha and Others Vs Amber Tour and Travels Pvt. Limited and Others
Calcutta High Court · (2010) 10 CAL CK 0059
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts06 Oct 2010
Spaceage Multi Products Pvt. Ltd. Vs Deemark Health Care Pvt. Ltd.
Calcutta High Court · (2011) 2 CHN 563
Trade Marks Act, 1999 — Section 2, 28(1), 29(1), 29(2), 30
High Courts06 Oct 2010Dismissed
Pioneer Tubewell Industries (P) Ltd. Vs State of West Bengal
Calcutta High Court · (2011) 1 CHN 488
Central Excises and Salt Act, 1944 — Section 11B, 11D, 22(3), 29(5)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 114, 151, 152Limitation Act, 1963 — Section 5
High Courts06 Oct 2010Dismissed
In The Goods of Anil Kumar Basu and In The Matter of An Application for Revoking The Grant of Probate Issued On 12th October 2007 and In The Matter of Suprotim Das Vs Sujoy Kumar Basu and In The Matter of Ranjit Kumar Basu
Calcutta High Court · (2011) 2 CHN 209
Succession Act, 1925 — Section 263, 70
High Courts06 Oct 2010Dismissed
Tapan Kumar Mitra and Others Vs Commissioner of Income Tax and Others
Calcutta High Court · (2010) 10 CAL CK 0042
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(10C), 147, 264, 264(6), 264(7)
High Courts06 Oct 2010Allowed
Haradhan Bera and Others Vs The State of West Bengal and Others
Calcutta High Court · (2010) 10 CAL CK 0034
Constitution of India, 1950 — Article 16, 162
High Courts06 Oct 2010Dismissed
Prakash chandra Pradhan and Another Vs Shyama Pada Maity and Others
Calcutta High Court · (2010) 10 CAL CK 0032
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts06 Oct 2010Allowed
State Bank of India Vs Sri Mrinal Sarkar and Another
Calcutta High Court · (2010) 10 CAL CK 0031
Civil Procedure Code, 1908 (CPC) — Section 151Debts Recovery Tribunal Act, 1993 — Section 37Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(3A), 13(4), 13(5)
High Courts06 Oct 2010Allowed
Rahul Dey Sarkar and Others Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 CALLT 459 : (2011) 2 CHN 397
Constitution (Forty-Fourth Amendment) Act, 1978 — Article 19(1)Constitution of India, 1950 — Article 14, 19(1), 21, 226, 300AGeneral Clauses Act, 1897 — Section 6
High Courts06 Oct 2010Allowed
Omar Ali Mondal (In Jail), Sadek Ali Mondal and Abdullah Mondal (Both are on Bail) Vs The State of West Bengal
Calcutta High Court · (2011) 1 CALLT 523 : (2011) 1 CHN 396
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145, 60, 65Penal Code, 1860 (IPC) — Section 302, 34, 376
High Courts06 Oct 2010Dismissed
Bhartia Steel and Engineering Company (P) Ltd. Vs Dina Nath Parolia
Calcutta High Court · (2011) 1 CALLT 609
West Bengal Premises Tenancy Act, 1956 — Section 13(6)